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High Courts15 Apr 2026Allowed/ Disposed Of

Dewas Transport Pvt Ltd Vs State Of M.P. And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1268

Code Of Civil Procedure, 1908-Section 148, Order 2 Rule 2, Order 5 Rule 1(1), Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11Arbitration And Conciliation Act, 1996-Section 15, 33, 34, 34(3), 37Commercial Courts Act, 2015-Section 3, 3(1), 3(1A), 3(2), 3(3), 15
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High Courts15 Apr 2026Dismissed

Ravindra Vs Veerendra And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1254

Code Of Civil Procedure, 1908-Section 100Indian Penal Code, 1860-Section 294, 353, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(x)
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