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Madhya Pradesh High Court judgments

47,638 judgments · page 711 of 2,382

High Courts15 Sept 2016Dismissed

Siyaram Sharma Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPLJ 289

Constitution of India, 1950 - Article 226, Article 311Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 - Rule 1(2)
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High Courts15 Sept 2016Disposed Off

Tara Devi Vs Rambihari

Madhya Pradesh High Court · (2017) 172 AIC 286 : (2017) 1 CivilLJ 821 : (2016) 3 JabLJ 309 : (2016) 4 MPLJ 668

Civil Procedure Code, 1908 (CPC) - Section 115Succession Act, 1925 - Section 372, Section 383, Section 387
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High Courts15 Sept 2016Dismissed

Dilshad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2016) 3 JabLJ 442

Arms Act, 1959 - Section 25, Section 27Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 7, Section 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 - Rule 12
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High Courts12 Sept 2016Dismissed

Balkishan Sharma Vs Balaji Cold Storage and Ice Factory

Madhya Pradesh High Court · (2017) 1 BC 55 : (2017) 1 DCR 190 : (2017) 1 DRTC 828 : (2017) 1 NIJ 420

Constitution of India, 1950 - Article 226, Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), Section 17, Section 34Security Interest (Enforceme
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High Courts08 Sept 2016Dismissed

Sagar Namdeo Vs State of M.P.

Madhya Pradesh High Court · (2017) CriLJ 781

Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 482Penal Code, 1860 (IPC) - Section 341, Section 354, Section 354D, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1-1
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High Courts07 Sept 2016Disposed Off

Pooransingh Sisodia Vs High Court of M.P.

Madhya Pradesh High Court · (2016) 3 JabLJ 270 : (2016) 4 MPLJ 580

Constitution of India, 1950 - Article 226, Article 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 - Rule 14(3), Rule 15(1), Rule 15(3)
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High Courts06 Sept 2016Allowed

Central Bank of India Vs Directorate of Enforcement

Madhya Pradesh High Court · (2017) 171 AIC 508

Criminal Procedure Code, 1973 (CrPC) - Section 451, Section 453, Section 65Penal Code, 1860 (IPC) - Section 34, Section 409, Section 420, Section 467, Section 468, Section 471Prevention of Money-Laundering Act, 2002 - Section 3, Sect
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High Courts02 Sept 2016Allowed

Reena Vs Maina Bai

Madhya Pradesh High Court · (2017) 170 AIC 776

Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 137, Section 138
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