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Madhya Pradesh High Court judgments

47,638 judgments · page 759 of 2,382

High Courts20 Apr 2015Allowed

Dilip Kumar Tamrakar Vs Nisha Tamrakar

Madhya Pradesh High Court · (2015) 04 MP CK 0111

Dowry Prohibition Act, 1961 - Section 6, 6(2), 6(3A), 6(3-A)Family Courts Act, 1984 - Section 19, 7, 7(1)Penal Code, 1860 (IPC) - Section 498-A
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High Courts20 Apr 2015Disposed off

Pawan Kumar Vs Union of India

Madhya Pradesh High Court · (2015) 04 MP CK 0088

Constitution of India, 1950 - Article 136, 14, 16, 226, 227Inter State Water Disputes Act, 1956 - Section 2(2), 5(6), 6(A)
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High Courts17 Apr 2015Allowed

Raj Kumar Roniya Vs Union of India and Others

Madhya Pradesh High Court · (2015) 04 MP CK 0062

Constitution of India, 1950 - Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 2(i), 2(t), 47
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High Courts17 Apr 2015Dismissed

Satish Mourya Vs State of M.P.

Madhya Pradesh High Court · (2015) 04 MP CK 0053

Criminal Procedure Code, 1973 (CrPC) - Section 173, 439Evidence Act, 1872 - Section 27Madhya Pradesh Recognised Examinations Act, 1937 - Section 3, 4
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High Courts17 Apr 2015Dismissed

Amit Sharma Vs State of M.P.

Madhya Pradesh High Court · (2015) 04 MP CK 0052

Criminal Procedure Code, 1973 (CrPC) - Section 439Evidence Act, 1872 - Section 27Madhya Pradesh Recognised Examinations Act, 1937 - Section 3, 4
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High Courts16 Apr 2015Partly Allowed

Tarnado Enterprises and Others Vs Union Bank of India and Others

Madhya Pradesh High Court · (2016) 1 BC 731 : (2015) 3 MPLJ 709

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 14, Order 34 Rule 5Constitution of India, 1950 - Article 226, 227, 32Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 17, 18, 19, 22, 22 (2-B)
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