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Madhya Pradesh High Court judgments

47,638 judgments · page 766 of 2,382

High Courts20 Mar 2015Partly Allowed

Jai Prakash Agrawal Vs Anand Agrawal and Others

Madhya Pradesh High Court · (2015) 2 JLJ 162 : (2015) 4 MPLJ 293

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10, Order 7 Rule 11, 151Constitution of India, 1950 - Article 227Madhya Pradesh Civil Courts Act, 1958 - Section 15(2), 15(2)(3), 15(3), 2, 20
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High Courts19 Mar 2015Dismissed

Narayan Singh Vs Kallaram and Others

Madhya Pradesh High Court · AIR 2015 MP 186 : (2015) 325 ELT 874 : (2015) 3 MPHT 335 : (2015) 2 MPJR 332 : (2015) 2 MPJR 160 : (2015) 2 MPLJ 337

Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 63, 65, 65(f)Right to Information Act, 2005 - Section 2(j)
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High Courts19 Mar 2015Dismissed

Salim Khan Vs Nargis Begum

Madhya Pradesh High Court · (2015) 03 MP CK 0103

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1, 148, 151Constitution of India, 1950 - Article 227
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High Courts19 Mar 2015Allowed

Gopal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2015) 03 MP CK 0008

Criminal Procedure Code, 1973 (CrPC) - Section 101, 44Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 - Section 3, 5, 5 (a), 5 (b), 9Penal Code, 1860 (IPC) - Section 506, 509
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High Courts19 Mar 2015Allowed

Munnalal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0005

Penal Code, 1860 (IPC) - Section 324, 448, 451, 456Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)
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High Courts18 Mar 2015Allowed

Sunil Vs State of MP and Others

Madhya Pradesh High Court · (2015) 3 MPHT 225 : (2015) 2 MPLJ 441

Constitution of India, 1950 - Article 226Urban Land (Ceiling and Regulation) Act, 1976 - Section 10, 10 (5), 10(1), 10(3), 10(5)
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