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Madhya Pradesh High Court judgments, 1990

407 judgments · page 15 of 21

High Courts05 Apr 1990Dismissed

T. Parathasarathy and Others Vs Smt. Madhu Sangal

Madhya Pradesh High Court · (1992) CriLJ 26 : (1990) JLJ 534 : (1990) MPJR 317

Cantonments Act, 1924 — Section 179, 181, 181(4), 181(5), 181(6)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2ACriminal Procedure Code, 1973 (CrPC) — Section 190, 200, 201, 202, 203
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High Courts30 Mar 1990Dismissed

Nandkishore Vs Nagar Palika, Shajapur and Another

Madhya Pradesh High Court · AIR 1991 MP 99 : (1991) 36 MPLJ 77 : (1991) MPLJ 77

Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115Madhya Pradesh Municipalities Terminal Tax on Passengers (Regulation of Assessment and Collection) Rules, 1988 — Rule 12
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High Courts28 Mar 1990Allowed

Malkhan Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1990) CriLJ 2763

Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 161, 299, 313Evidence Act, 1872 — Section 114, 157, 32, 32(1), 33Penal Code, 1860 (IPC) — Section 302, 307, 324
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High Courts23 Mar 1990

State of Madhya Pradesh Vs Mahesh Mohanlal Mali

Madhya Pradesh High Court · (1990) CriLJ 2483

Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 176, 313, 364Evidence Act, 1872 — Section 27, 3, 30, 31(1), 8Penal Code, 1860 (IPC) — Section 201, 302, 304, 34, 361
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High Courts22 Mar 1990Allowed

Keshavrao Vs Radheshyam and Others

Madhya Pradesh High Court · (1991) CriLJ 283

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 133(1)Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 397, 397(2)
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