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Madhya Pradesh High Court judgments, 2000

865 judgments · page 32 of 44

High Courts31 Mar 2000Partly Allowed

Smt. Johara Dayal Vs State of M.P. and others

Madhya Pradesh High Court · (2001) 1 MPHT 154

Constitution of India, 1950 — Article 226, 227Madhya Pradesh (Appeal and Revision) Rules, 1995 — Rule 3, 5Madhya Pradesh General Clauses Act, 1957 — Section 17
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High Courts30 Mar 2000

State of M.P. Vs Shriram and Others

Madhya Pradesh High Court · (2006) ILR (MP) 1343 : (2000) 3 MPHT 78

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 366Madhya Pradesh Land Revenue Code, 1959 — Section 178
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High Courts29 Mar 2000Allowed

Moira Wires Ltd. Vs M.P. Financial Corporation

Madhya Pradesh High Court · (2001) 104 CompCas 599

Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 19, 19(5)Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22
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High Courts29 Mar 2000Allowed

Smt. Geeta Sahu Vs District Magistrate and Others

Madhya Pradesh High Court · (2000) 2 JLJ 394 : (2000) 4 MPHT 482 : (2000) 2 MPLJ 618

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 110National Security Act, 1980 — Section 16, 3(2), 3(3), 5(A)
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High Courts29 Mar 2000

Baijanti Bai Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 3253 : (2000) 2 JLJ 327 : (2000) 3 MPHT 67 : (2000) 2 MPJR 527 : (2000) 2 MPLJ 579 : (2000) 4 RCR(Criminal) 42

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 304A, 309
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