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Madhya Pradesh High Court judgments

47,638 judgments · page 727 of 2,382

High Courts25 Feb 2016Disposed Off

Kedarnath Rausalya Vs State of M.P

Madhya Pradesh High Court · (2016) 1 MPWN 234

Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 18
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High Courts25 Feb 2016Disposed Off

Vikas Sharma Vs Girraj Mittal

Madhya Pradesh High Court · (2016) 1 MPWN 328

Constitution of India, 1950 - Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 13(2)
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High Courts22 Feb 2016Allowed

Balram Singh Vs Hansi Bai

Madhya Pradesh High Court · (2016) 1 MPWN 239

Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Section 3, 5Specific Relief Act, 1963 - Section 34, 38, 39
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High Courts22 Feb 2016Dismissed

Raju Tomar Vs Lovely Yadav

Madhya Pradesh High Court · (2016) 1 MPWN 250

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227
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High Courts18 Feb 2016Partly Allowed

Virendra Vs State of M.P

Madhya Pradesh High Court · (2016) 1 MPWN 254

Penal Code, 1860 (IPC) - Section 294, 323, 325, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3
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