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Madhya Pradesh High Court judgments, 1990

407 judgments · page 12 of 21

High Courts21 Jun 1990Allowed

Jaswant Rao Vs Kamlabai and Another

Madhya Pradesh High Court · (1991) ACJ 344 : AIR 1990 MP 354 : (1990) MPJR 396

General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 173, 173(1), 217, 217(4)
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High Courts20 Jun 1990

Raghuvir Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1991) 36 MPLJ 268 : (1991) MPLJ 268

Criminal Procedure Code, 1973 (CrPC) — Section 361Penal Code, 1860 (IPC) — Section 323Probation of Offenders Act, 1958 — Section 3, 4
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High Courts20 Jun 1990

Raghuvir Singh Vs State of M.P.

Madhya Pradesh High Court · (1991) CriLJ 48

Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(1), 562Penal Code, 1860 (IPC) — Section 323, 53Probation of Offenders Act, 1958 — Section 19, 3, 4, 4(2), 6
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High Courts19 Jun 1990

Sitabai Vs State of M.P. and Others

Madhya Pradesh High Court · (1990) CriLJ 2226 : (1990) MPJR 575

Criminal Procedure Code, 1973 (CrPC) — Section 433, 433AMadhya Pradesh Prisoners Release on Probation Act, 1954 — Section 8Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 15
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High Courts19 Jun 1990

Dr. (Ku.) Arifa Almas Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1991 MP 29 : (1991) JLJ 325 : (1991) 36 MPLJ 189 : (1991) MPLJ 189

Constitution of India, 1950 — Article 162Madhya Pradesh Selection for Post-Graduation Courses (Clinical, para-Clinical and Non-clinical Courses) in Medical Colleges of Madhya Pradesh Rules, 1984 — Rule 3Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 38
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High Courts19 Jun 1990Dismissed

Sunder Singh Vs Rajaram and Another

Madhya Pradesh High Court · AIR 1991 MP 59

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 23, Order 6 Rule 13, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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High Courts30 May 1990Allowed

Sharad Dadu Vs The District Magistrate and Another

Madhya Pradesh High Court · (1991) CriLJ 369 : (1991) JLJ 232

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12, 12(6)Constitution of India, 1950 — Article 141, 22Criminal Procedure Code, 1973 (CrPC) — Section 389(4)
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