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Madhya Pradesh High Court judgments, 1993

345 judgments · page 6 of 18

High Courts14 Sept 1993Allowed

Keshar Singh and Another Vs Bhav Singh and Others

Madhya Pradesh High Court · (1994) JLJ 210

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Rule 3, 2, 4, 5
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High Courts11 Sept 1993

Keshar Singh and Another Vs Bhav Singh and Others

Madhya Pradesh High Court · (1994) 39 MPLJ 268 : (1994) MPLJ 268

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 2, 4, 5, 5, 6
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High Courts26 Aug 1993

Balkishan Vs Shrilal and Others

Madhya Pradesh High Court · AIR 1994 MP 14 : (1993) 2 MPJR 244

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Evidence Act, 1872 — Section 114Madhya Pradesh High Court Rules and Orders, 2008 — Rule 1(b), 1
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High Courts26 Aug 1993Dismissed

Godharam Vs Vasudev Prasad Sharma

Madhya Pradesh High Court · AIR 1994 MP 20 : (1993) 2 MPJR 276 : (1994) 39 MPLJ 95 : (1994) MPLJ 95

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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High Courts24 Aug 1993Dismissed

Ram Pratap Dubey Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1993) ILR (MP) 451 : (1993) 2 MPJR 309 : (1994) 39 MPLJ 12 : (1994) MPLJ 12

Constitution of India, 1950 — Article 14, 16Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(1)Madhya Pradesh Municipal Corporation Act, 1956 — Section 423(1), 54, 54(1)
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High Courts23 Aug 1993Allowed

Suresh Kumar Shrivastava Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) JLJ 247 : (1994) 1 MPJR 394 : (1994) MPLJ 30 : (1995) 1 RCR(Criminal) 366

Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4(1), 5(1), 5(2)
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High Courts23 Aug 1993Allowed

Suresh Kumar Shrivastava Vs State of M.P.

Madhya Pradesh High Court · (1994) CriLJ 3738 : (1994) 39 MPLJ 30

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 161
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