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Raj Kumar Pandey Vs State of M.P. and Others

Madhya Pradesh High Court (Gwalior Bench) May 10, 2012 M. Cr. C. No. 6080 of 2011

G.D. Saxena, J.@mdashBy this petition preferred u/s 482 of the Code of Criminal Procedure 1973, the petitioner is praying for issuing appropriate directions having exercised inherent jurisdiction by this Court for preve…

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Bhaiya Industries, Indore and another Vs Rashmikant R. Shah and another

Madhya Pradesh High Court (Indore Bench) Feb 9, 1984 Miscellaneous Petition No. 218 of 1982

Allowed

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Sri Harijana Avasarala Masthanaiah Vs The State of A.P. Rep. by its Public Prosecutor

ANDHRA PRADESH HIGH COURT Feb 20, 2017 1629 of 2010

1. This Criminal Appeal is preferred against the judgment dated 11.08.2010 delivered in S.C.No.527 of 2009 by VI Additional Sessions Judge (Fast Track Court), Gooty, Anantapur District, whereby the appellant - accused w…

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T. Ramesh and others Vs Laxmamma and others

ANDHRA PRADESH HIGH COURT Jun 20, 2017 2324 of 2016 in S A No 654 of 1997

Dismissed

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Gomatiprasad and another Vs Mahesh Singh and others

ANDHRA PRADESH HIGH COURT Mar 20, 2017 4467 of 2014

Allowed

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Fastway Transmission Pvt Ltd Vs Laddi Cable And Anr

Telecom Disputes Settlement And Appellate Tribunal Sep 10, 2024 Broadcasting Petition No.431 Of 2023

1. This petition has been preferred for recovery of Rs.16,54,029/- from the respondent no.1.2. We have heard counsel appearing for the petitioner. Nobody appears for theÂ respondent no.1.Â3. We had on earlier dates of a…

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