Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x)

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High Courts27 Apr 1992Dismissed

Deepak Natkar Vs Smt. Deepali Natkar

Madhya Pradesh High Court · AIR 1992 MP 278 : (1992) 2 DMC 401

Hindu Marriage Act, 1955 — Section 13

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High Courts27 Apr 1992Dismissed

M.P. State Road Transport Corporation Vs Dashrath Singh

Madhya Pradesh High Court · (1993) ACJ 157 : (1992) JLJ 489 : (1993) 1 LLJ 404

Madhya Pradesh Workmens Compensation Rules, 1962 — Rule 22Workmens Compensation Act, 1923 — Section 10, 21, 22

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High Courts25 Apr 1992Allowed

Ramdayal Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) ACJ 444

Penal Code, 1860 (IPC) — Section 304A

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High Courts25 Apr 1992Allowed

Ramdayal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) ACJ 444 : (1993) 38 MPLJ 532 : (1993) MPLJ 532

Penal Code, 1860 (IPC) — Section 304A

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High Courts25 Apr 1992Dismissed

Anil Kumar Saxena Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1992) JLJ 502 : (1992) 37 MPLJ 654 : (1992) MPLJ 654

Constitution of India, 1950 — Article 14, 226Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12

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High Courts25 Apr 1992

Ramdayal Singh Vs State of M.P.

Madhya Pradesh High Court · (1995) 1 ACC 391

Penal Code, 1860 (IPC) — Section 304A

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High Courts24 Apr 1992Allowed

Rajendra Prasad Vs State of M.P.

Madhya Pradesh High Court · (1993) CriLJ 750

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts22 Apr 1992

United India Insurance Co. Ltd. Vs Hazari and Others

Madhya Pradesh High Court · (1993) 76 CompCas 345

Motor Vehicles Act, 1988 — Section 140, 158

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High Courts21 Apr 1992Dismissed

Hanuman Prasad Rajak Vs Kashibai

Madhya Pradesh High Court · (1992) 1 DMC 608

Hindu Marriage Act, 1955 — Section 13

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High Courts20 Apr 1992

Naraindas Vs Bhagwandas

Madhya Pradesh High Court · (1994) JLJ 110

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, Order 5 Rule 2, Order 9 Rule 13

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High Courts09 Apr 1992Dismissed

Dimple Vs Lajjaram and Others

Madhya Pradesh High Court · (1992) ACJ 967 : (1992) 1 MPJR 372

Civil Procedure Code, 1908 (CPC) — Section 115, 2, 25, 3, 4Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 165

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High Courts08 Apr 1992

Mahendra Arora and Another Vs The Transport Commissioner, M.P. and Others

Madhya Pradesh High Court · AIR 1993 MP 29 : (1992) 1 MPJR 344

Constitution of India, 1950 — Article 226, 265Criminal Procedure Code, 1973 (CrPC) — Section 10(4), 100(5)Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Rule 16, 16(2), 17, 16, 16(1)

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High Courts06 Apr 1992Allowed

Ku. Sapna Alia Vs Vyavasaik Pariksha Mandal and Another

Madhya Pradesh High Court · AIR 1993 MP 68 : (1993) 38 MPLJ 312 : (1993) MPLJ 312

Constitution of India, 1950 — Article 14

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