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Madhya Pradesh High Court judgments

47,636 judgments · page 530 of 2,382

High Courts06 May 2019Disposed Off

Surya Pratap Singh Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2019) 05 MP CK 0014

National Highways (Manner Of Depositing The Amount By The Central Government; Making Requisite Funds Available To The Competent Authority For Acquisition Of Land) Rules, 2019 — Rule 3(i)(b), 3(iv)National Highways Act, 1956 — Section 3D, 3H(5), 3G(5)Arbitration And Conciliation Act, 1996 — Section 33, 34
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High Courts03 May 2019Disposed Off

Moolchand Mishra & Another Vs National Highway Authority Of India & Others

Madhya Pradesh High Court · (2019) 05 MP CK 0018

National Highways (Manner Of Depositing The Amount By The Central Government; Making Requisite Funds Available To The Competent Authority For Acquisition Of Land) Rules, 2019 — Rule 3(i)(b), 3(iv)National Highways Act, 1956 — Section 3D, 3G(5), 3G(6), 3H, 3H(5)Arbitration And Conciliation Act, 1996 — Section 33, 34
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High Courts03 May 2019Dismissed

Mukesh Kumar Ahirvar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 4 MPLJ 86 : (2019) 3 JLJ 352

Constitution Of India, 1950 — Article 32, 136, 226, 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 43 Rule 1, Order 43 Rule 1(r), Order 39 Rule 2Madhya Pradesh Land Revenue Code, 1959 — Section 248
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