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Madhya Pradesh High Court judgments

47,648 judgments · page 814 of 2,383

High Courts21 Aug 2014

Saya Jeet Vs Balle Singh

Madhya Pradesh High Court · (2015) 1 JLJ 57 : (2014) 5 MPHT 339 : (2014) 4 MPLJ 573

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7(iv), 7(iv)(d)
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High Courts20 Aug 2014

Murari Lal Vs Ram Kumar Ojha and Others

Madhya Pradesh High Court · (2015) 1 JLJ 183 : (2015) 1 MPLJ 243

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 41 Rule 21, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27
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High Courts20 Aug 2014Dismissed

State of Madhya Pradesh Vs Tahsildar Singh

Madhya Pradesh High Court · (2014) 08 MP CK 0157

Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
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High Courts20 Aug 2014

Ravi Shankar Sarathe Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 08 MP CK 0109

Madhya Pradesh Land Revenue Code, 1959 — Section 235, 236, 237Madhya Pradesh Vas-sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1980 — Section 2(a), 2(c), 2(f), 3, 4
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High Courts20 Aug 2014Allowed

Brajesh Sharma Vs Banco Construction

Madhya Pradesh High Court · (2014) 4 ARBLR 396 : (2014) 3 JLJ 272 : (2014) 4 MPLJ 195

Arbitration and Conciliation Act, 1996 — Section 11(6), 19, 35Contract Act, 1872 — Section 20
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High Courts19 Aug 2014Dismissed

Neerav Hathishah Vs Anil Jain

Madhya Pradesh High Court · (2014) 08 MP CK 0155

Criminal Procedure Code, 1973 (CrPC) — Section 190, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
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High Courts19 Aug 2014Allowed

Shailendra Singh Vs State of M.P.

Madhya Pradesh High Court · (2014) 08 MP CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471
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