M.Sekar And Others Vs Hans Raj Verma

Madras High Court 2 Aug 2019 Contempt Petition No.1604 Of 2017 (2019) 08 MAD CK 0003
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Contempt Petition No.1604 Of 2017

Hon'ble Bench

S.Vaidyanathan, J

Advocates

B.Saravanan, A.Ansar

Final Decision

Disposed Of

Acts Referred
  • Constitution Of India, 1950 - Article 129, 136, 141, 142
  • Code Of Civil Procedure, 1908 - Order 47 Rule 1(1)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
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Case Metadata
  • Ck Citation: (2019) 08 MAD CK 0003
  • Coram: S.Vaidyanathan, J
  • Bench: Single Bench
  • Advocates: B.Saravanan, A.Ansar
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 129, 136, 141, 142
  • Code Of Civil Procedure, 1908 - Order 47 Rule 1(1)
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