Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, 151Constitution of India, 1950 — Article 227, 341, 342Court Fees Act, 1870 — Section 35

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High Courts18 Apr 2013Dismissed

Urmila Rajak (Smt.) Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) ILR (MP) 1057

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 70, 95

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High Courts18 Apr 2013Dismissed

Virendra Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2013) 04 MP CK 0098

Penal Code, 1860 (IPC) — Section 363, 366, 368, 376, 376(2)(g)

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High Courts18 Apr 2013Allowed

M.P. Housing Board and Others Vs Smt. Malti Bhadoria

Madhya Pradesh High Court · (2013) 04 MP CK 0089

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 17, Order 18 Rule 4, Order 2 Rule 2, Order 6 Rule 17, 96Specific Relief Act, 1963 — Section 16(c)

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High Courts18 Apr 2013

Ramsharan Gupta Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) 04 MP CK 0065

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High Courts18 Apr 2013

Ramjilal Agrawal Vs UCO Bank and Another

Madhya Pradesh High Court · (2013) 04 MP CK 0064

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High Courts18 Apr 2013

Ashish Sankhala and Others Vs Municipal Council, Shivpuri and Another

Madhya Pradesh High Court · (2013) 04 MP CK 0052

Constitution of India, 1950 — Article 276, 276(2)

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High Courts18 Apr 2013Dismissed

Mehga Singh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2013) CriLJ 4126 : (2013) ILR (MP) 2194

Criminal Procedure Code, 1973 (CrPC) — Section 100Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 15(c), 41, 42, 43

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High Courts18 Apr 2013Dismissed

Rajesh Kumar Vs Devendra Singh

Madhya Pradesh High Court · (2013) ILR (MP) 1072 : (2013) 3 MPLJ 640

Constitution of India, 1950 — Article 173(a)Evidence Act, 1872 — Section 45Representation of the People Act, 1950 — Section 16

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