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Madhya Pradesh High Court judgments, 1998

593 judgments · page 13 of 30

High Courts18 Aug 1998Dismissed

Muku Bai Vs State of M.P. and Others

Madhya Pradesh High Court · (1998) ILR (MP) 666 : (1998) 2 MPLJ 661

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3(3)
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High Courts14 Aug 1998

State of M.P. Vs Anandram

Madhya Pradesh High Court · (1999) 1 JLJ 334

Criminal Procedure Code, 1973 (CrPC) — Section 10(3), 194, 400, 439, 9(3)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14
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High Courts11 Aug 1998Allowed

R.G. Patil and Others Vs Omprakash and Others

Madhya Pradesh High Court · (1999) 2 JLJ 269

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 202, 245(2), 482Penal Code, 1860 (IPC) — Section 120B, 200, 202, 34, 420
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High Courts11 Aug 1998Allowed

Ashok Bajhal Vs Mohd. Yakub and Others

Madhya Pradesh High Court · AIR 1999 MP 267 : (2000) ILR (MP) 1481 : (1999) 2 MPLJ 364

Madhya Pradesh Municipalities Act, 1961 — Section 20(5), 28Representation of the People Act, 1951 — Section 18(1), 3
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High Courts11 Aug 1998

Malook Khan Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 ACR 808

Evidence Act, 1872 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 35, 35(1), 35(2)
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High Courts10 Aug 1998Allowed

Anjana Mulkalwar Vs State of M.P. and Others

Madhya Pradesh High Court · (1999) ILR (MP) 1112 : (1998) 2 JLJ 328

Constitution of India, 1950 — Article 226, 243K, 243OMadhya Pradesh Panchayat Election Rules, 1994 — Rule 10, 10(2), 10(5), 11, 12Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 10, 10(1), 10(2), 122, 2
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High Courts10 Aug 1998Allowed

Suresh Kumar Vs State of M.P.

Madhya Pradesh High Court · (2000) ILR (MP) 413 : (1999) 1 JLJ 84

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
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High Courts06 Aug 1998Allowed

Neeti Bhan Vs Miss Hill Education Society and Others

Madhya Pradesh High Court · (1999) 1 MPLJ 23

Constitution of India, 1950 — Article 12, 226Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 2, 6Madhya Pradesh Ashaskiya School Viniyaman Adhiniyam, 1975 — Section 9(2), 9(3), 9(4)
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High Courts06 Aug 1998Allowed

Bisundas Manikpuri Vs Mangaldas

Madhya Pradesh High Court · (1998) ILR (MP) 703 : (1999) 1 JLJ 102

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 3(6), Order 37 Rule 4, Order 9 Rule 13, 151Limitation Act, 1963 — Article 137
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