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Madhya Pradesh High Court judgments

47,636 judgments · page 538 of 2,382

High Courts26 Mar 2019Dismissed

Dr. Manikant Shah Vs Pushpa Devi

Madhya Pradesh High Court · (2019) 03 MP CK 0131

Constitution Of India, 1950 — Article 133(1)(a)Code Of Civil Procedure, 1908 — Section 96, 100, 100(5), 101, 103, 103(b)
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High Courts25 Mar 2019Dismissed

Bundel Singh Vs Ramdas And Others

Madhya Pradesh High Court · (2019) 03 MP CK 0094

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 1 Rule 10Evidence Act, 1872 — Section 45Transfer Of Property Act, 1882 — Section 52
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High Courts20 Mar 2019Allowed

Nav Ratan Singh Vs Kamal Singh & Ors

Madhya Pradesh High Court · (2019) 03 MP CK 0089

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 1 Rule 10
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High Courts20 Mar 2019Dismissed

Kamlesh Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 03 MP CK 0088

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 34, 307Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 4, 4(1), 52, 53
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High Courts20 Mar 2019Allowed

Reena Tuli Vs Naveen Tuli

Madhya Pradesh High Court · (2019) 03 MP CK 0087

Family Courts Act, 1984 — Section 7, 7(1), 7(2), 7(10), 8, 10(3), 19, 20Hindu Marriage Act, 1955 — Section 9, 28Code Of Civil Procedure, 1908 — Section 9
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High Courts19 Mar 2019Dismissed

Sheela Vs Bhagudibai And another

Madhya Pradesh High Court · (2019) 3 CGLJ 26 : (2019) 4 MPLJ 150

Code Of Civil Procedure 1908 — Section 9, 151, Order 22 Rule 3, Order 22 Rule 5Madhya Pradesh Land Revenue Code 1959 — Section 178, 250Hindu Succession Act, 1956 — Section 8, 10
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