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Madhya Pradesh High Court judgments, 1999

719 judgments · page 2 of 36

High Courts13 Dec 1999Allowed

Rameshwar Vs Union of India (UOI)

Madhya Pradesh High Court · (2000) 2 JLJ 61

Arbitration Act, 1940 — Section 14, 14(2), 15, 16, 17Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Limitation Act, 1963 — Article 119, 158
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High Courts09 Dec 1999Allowed

Motilal Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPJR 234 : (2000) 1 MPLJ 270

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 59Madhya Pradesh Excise Act, 1915 — Section 34
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High Courts09 Dec 1999Allowed

Lakhan Singh Kushwah Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 1943 : (2000) 1 MPJR 610

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 49A, 49B, 59Madhya Pradesh Excise Act, 1915 — Section 34, 49A, 49B
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High Courts09 Dec 1999Allowed

Shakur Khan Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPHT 507 : (2000) 2 MPLJ 79

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 59Madhya Pradesh Excise Act, 1915 — Section 34, 49A, 49B
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High Courts09 Dec 1999Dismissed

Asfak Mohammad Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 2 MPHT 80

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities (Amendment) Act, 1998 — Section 52Madhya Pradesh Municipalities Act, 1961 — Section 29B, 37, 37(2), 41A, 51(1)
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High Courts09 Dec 1999Allowed

Akram and Another Vs State of MP.

Madhya Pradesh High Court · (2001) 2 JLJ 202

Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 205, 206, 253, 397(1), 397(2)Motor Vehicles Act, 1988 — Section 192A, 65, 66, 66(1)
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High Courts09 Dec 1999Dismissed

Smt. Surbhi Agrawal Vs Sanjay Agrawal

Madhya Pradesh High Court · AIR 2000 MP 139 : (2000) 1 DMC 453 : (2000) 1 MPJR 442 : (2000) 1 MPLJ 575

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6AHindu Marriage Act, 1955 — Section 13
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High Courts08 Dec 1999Dismissed

Ajay Chandrakar and Others Vs Smt. Ushabai

Madhya Pradesh High Court · (2000) 2 MPHT 168 : (2000) 1 MPJR 526 : (2000) 2 MPLJ 112

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 50Hindu Marriage Act, 1955 — Section 11, 5
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High Courts02 Dec 1999Dismissed

Rambha Bai Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (2001) ACJ 2129 : (2000) 1 MPJR 307 : (2000) 1 MPLJ 384

Criminal Procedure Code, 1973 (CrPC) — Section 310Employees Compensation Act, 1923 — Section 10Employers Liability Act, 1938 — Section 1
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