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Madhya Pradesh High Court judgments, 1990

407 judgments · page 19 of 21

High Courts09 Feb 1990Allowed

Rudra Pratap Singh Vs State of M.P. and Another

Madhya Pradesh High Court · (1990) JLJ 427 : (1991) 2 LLJ 229 : (1991) MPJR 177 : (1990) 35 MPLJ 549 : (1990) MPLJ 549

Constitution of India, 1950 — Article 235Madhya Pradesh Judicial Services (Classification, Recruitment and Conditions of Service) Rules, 1955 — Rule 29
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High Courts08 Feb 1990

Bachchu Vs Ashok Kumar Tiwari and Another

Madhya Pradesh High Court · (1992) ILR (MP) 433 : (1991) 36 MPLJ 23 : (1991) MPLJ 23

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 120B, 420, 465, 469, 471
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High Courts08 Feb 1990Allowed

Babu Joseph Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1990) 35 MPLJ 417 : (1990) MPLJ 417

Border Security Force (Subordinate Officers and Under Officers Promotion and Seniority) Rules, 1975 — Rule 119(1), 129, 13(2), 18(2), 19(1)Border Security Force Rules, 1969 — Rule 14A(2)Central Reserve Police Force (Amendment) Rules, 1967 — Rule 118
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High Courts06 Feb 1990

Mari Appa Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1991) JLJ 415 : (1990) 35 MPLJ 621 : (1990) MPLJ 621

Criminal Procedure Code, 1973 (CrPC) — Section 248Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 37(1)
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High Courts06 Feb 1990Allowed

Mari Appa and Vs State of M.P. and etc.

Madhya Pradesh High Court · (1990) CriLJ 1990

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 165, 202, 248, 42(1), 43(1)Income Tax Act, 1922 — Section 34
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High Courts01 Feb 1990Dismissed

S.K. Bose Vs Premi Bose

Madhya Pradesh High Court · (1992) 1 DMC 506

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Hindu Marriage Act, 1955 — Section 15
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High Courts30 Jan 1990Allowed

Shrivallabh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1990) MPJR 245 : (1990) 35 MPLJ 456 : (1990) MPLJ 456

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(6), 6
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High Courts25 Jan 1990

Sukhpal Sing Vs State of M.P. and Others

Madhya Pradesh High Court · (1990) JLJ 221 : (1990) 35 MPLJ 336 : (1990) MPLJ 336

Constitution of India, 1950 — Article 14, 226Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 56(3), 56(4)
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