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Madhya Pradesh High Court judgments, 2000

865 judgments · page 3 of 44

High Courts30 Nov 2000

Hukumchand Vs Dheer Ji and Others

Madhya Pradesh High Court · (2001) 1 JLJ 229

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122, 76, 77, 91, 95Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995 — Rule 3
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High Courts30 Nov 2000

Ramkishan Vs The State

Madhya Pradesh High Court · (2001) CriLJ 2280

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts30 Nov 2000Dismissed

Ramesh Chandra Vs State of M.P. and others

Madhya Pradesh High Court · (2003) 96 FLR 421 : (2003) ILR (MP) 391 : (2001) 2 JLJ 308 : (2001) 1 MPHT 481 : (2001) 1 MPLJ 275

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Cinemas (Regulation) Rules, 1972 — Rule 2, 2(C)Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 3
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High Courts30 Nov 2000Allowed

Ram Kishan and another Vs State of M.P. and another

Madhya Pradesh High Court · AIR 2001 MP 176 : (2001) 2 MPHT 14

Constitution of India, 1950 — Article 19(1), 226, 227Madhya Pradesh Cinemas (Exhibition of Films by Video Cassette Recorder) Licensing Rules, 1983 — Rule 10, 13Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 3
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High Courts30 Nov 2000Dismissed

Ramkishan Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 ALT(Cri) 20 : (2001) 5 MPHT 81

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts27 Nov 2000Allowed

Rajendra Kumar Jain Vs Shrikant Nigam

Madhya Pradesh High Court · (2001) CriLJ 3070 : (2001) 1 MPHT 522 : (2001) 2 MPLJ 240

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 340(1), 340(2), 341Penal Code, 1860 (IPC) — Section 193, 195, 197, 200, 202
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High Courts24 Nov 2000

Union of India and others Vs Rajeev Pathak

Madhya Pradesh High Court · (2001) 1 MPHT 484

Central Civil Services (Classification, Control and Appeal) (Amendment) Rules, 1984 — Rule 11Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(2)Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)
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