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Madhya Pradesh High Court judgments

47,648 judgments · page 863 of 2,383

High Courts28 Mar 2014Dismissed

Buddhiprakash Sharma Vs Sanjeev Jain

Madhya Pradesh High Court · (2014) 3 MPJR 131 : (2014) 3 MPLJ 55

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(a), 12(1)(c), 12(1)(f), 12(4)
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High Courts28 Mar 2014Dismissed

Rohit Vs State of M.P.

Madhya Pradesh High Court · (2014) 3 MPHT 154 : (2014) 3 MPLJ 165

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69(1)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts27 Mar 2014Partly Allowed

State of M.P. Vs Som Datt Builders Pvt. Ltd.

Madhya Pradesh High Court · (2014) 4 MPJR 105 : (2014) 3 MPLJ 182

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)Civil Procedure Code, 1908 (CPC) — Order 13 Rule 13, Order 14 Rule 1, Order 14 Rule 14, Order 14 Rule 14, Order 16 Rule 16Constitution of India, 1950 — Article 227
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High Courts27 Mar 2014Allowed

Chanchal Modi Vs State of M.P.

Madhya Pradesh High Court · (2014) 3 MPLJ 84

Civil Procedure Code, 1908 (CPC) — Section 86, 86(1)Constitution of India, 1950 — Article 21, 226, 3, 32Contract Act, 1872 — Section 2(a), 25
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High Courts27 Mar 2014Dismissed

Virendra Singh Vs State of M.P.

Madhya Pradesh High Court · (2014) 3 MPJR 115

Criminal Procedure Code, 1973 (CrPC) — Section 173, 193, 209, 226, 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
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