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Madhya Pradesh High Court judgments

47,648 judgments · page 800 of 2,383

High Courts28 Oct 2014

The State of Madhya Pradesh Vs Abhinesh Mahore

Madhya Pradesh High Court · (2015) 2 MPLJ 39

Constitution of India, 1950 — Article 163, 163(1), 243(e), 243C, 243QMadhya Pradesh Municipal Corporation Act, 1956 — Section 405Madhya Pradesh Municipalities Act, 1961 — Section 5A
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High Courts27 Oct 2014

Sanjay Soni Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 1 MPJR 277

Constitution of India, 1950 - Article 309 — Madhya Pradesh Municipalities Act, 1961 - Section 3(8), 89(1) — Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)
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High Courts27 Oct 2014

Pramila Divekar Vs Ram Ashare Sharma

Madhya Pradesh High Court · (2014) 5 MPHT 293 : (2014) 4 MPLJ 512

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution of India, 1950 — Article 227
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High Courts27 Oct 2014

Netlal Panche Vs Santosh Matre

Madhya Pradesh High Court · (2014) 5 MPHT 429 : (2014) 53 MPLJ 619

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
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High Courts16 Oct 2014Partly Allowed

Ravi Vs Asstt. Collector (Prev.), Cus. and C. Ex.

Madhya Pradesh High Court · (2015) 320 ELT 103

Criminal Procedure Code, 1973 (CrPC) - Section 397, 401 — Customs Act, 1962 - Section 11, 110(1), 111(d), 112, 115 — Imports and Exports (Control) Act, 1947 - Section 3, 4
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High Courts16 Oct 2014

Manish Sahu Vs State of M.P.

Madhya Pradesh High Court · (2014) 10 MP CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 173, 307, 397, 401Penal Code, 1860 (IPC) — Section 294, 307, 324, 34
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High Courts16 Oct 2014

Kedar Rawat Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 JLJ 387

Criminal Procedure Code, 1973 (CrPC) — Section 457, 482, 52Forest Act, 1927 — Section 41, 52, 52(4)Wild Life (Protection) Act, 1972 — Section 27, 29, 50, 51, 52
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