Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 173Indian Medical Council Act, 1956 — Section 10A, 10A(3), 10A(4)

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High Courts20 Sept 2013Allowed

M/s. R.R. Flour Mills Pvt. Ltd. and Others Vs State Bank of India and Others

Madhya Pradesh High Court · (2014) 1 BC 234 : (2014) 2 MPHT 97 : (2014) 2 MPLJ 379

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(4), 19(5), 22, 22(2)

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High Courts20 Sept 2013Dismissed

The State of Madhya Pradesh Vs Bholanath Singh

Madhya Pradesh High Court · (2013) 09 MP CK 0302

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 294, 307, 323, 34, 506

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High Courts20 Sept 2013Allowed

Shaniram Vishwakarma Vs Murlidhar

Madhya Pradesh High Court · (2013) 09 MP CK 0301

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 227

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High Courts20 Sept 2013Dismissed

The State of Madhya Pradesh Vs Mohd. Shaqil

Madhya Pradesh High Court · (2013) 09 MP CK 0300

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 363, 366, 376(1), 384Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)

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High Courts20 Sept 2013

Dr. Manoj Kumar Dubey Vs Dr. Raghuraj Singh Chouhan and Another Dr. R.D. Thakur Vs Dr. Raghuraj Singh Chouhan and Others Dr. Raghuraj Singh Chouhan Vs Rakesh Kumar Pandey

Madhya Pradesh High Court · (2013) 09 MP CK 0299

Penal Code, 1860 (IPC) — Section 467, 468, 471

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High Courts20 Sept 2013Dismissed

Smt. Kamlesh Jain Vs Smt. Kusum Bai

Madhya Pradesh High Court · (2013) 09 MP CK 0298

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 227

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High Courts20 Sept 2013Allowed

South Eastern Coal Field Ltd. Vs Union of India N.P. Sahu Vs Union of India and Others Sanjay Kumar Vs Union of India and Another

Madhya Pradesh High Court · (2013) ILR (MP) 2631 : (2014) 1 JLJ 109 : (2013) 4 LLJ 301

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 3, 34, 36(B), 36B

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High Courts20 Sept 2013Partly Allowed

Surendra Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2013) 09 MP CK 0251

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 304B, 306, 498A

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High Courts20 Sept 2013Allowed

Garibdas @ Pappu Choudhari Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2014) CriLJ 3538 : (2013) 3 JLJ 385

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 307

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High Courts20 Sept 2013Partly Allowed

Vinod Mishra, Rambali Mishra, Chanda @ Chandra Bhan Mishra and Micchu Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2013) 09 MP CK 0249

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 324, 34

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High Courts20 Sept 2013Dismissed

Rammu Vs Ginda

Madhya Pradesh High Court · (2013) 09 MP CK 0248

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227

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