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Madhya Pradesh High Court judgments, 2000

865 judgments · page 36 of 44

High Courts02 Mar 2000Allowed

Zafar Hussain Siddique Vs Principal, Safia College and Another

Madhya Pradesh High Court · (2002) ILR (MP) 108 : (2001) 1 JLJ 273 : (2000) 3 MPHT 287 : (2001) 1 MPLJ 113

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 6
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High Courts02 Mar 2000

Habib Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 3 MPHT 464 : (2000) 3 MPLJ 286

Criminal Procedure Code, 1973 (CrPC) — Section 216, 217, 302, 397, 482Penal Code, 1860 (IPC) — Section 420Trade and Merchandise Marks Act, 1958 — Section 78, 79, 88
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High Courts29 Feb 2000Dismissed

Adhartal Shiksha Samiti and Another Vs State of M.P. and Another

Madhya Pradesh High Court · AIR 2001 MP 3 : (2001) ILR (MP) 1470 : (2000) 3 MPLJ 43

Evidence Act, 1872 — Section 115Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 38, 50, 76BBMadhya Pradesh Nagar Tatha Gram Nivesh Viksit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975 — Rule 19
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High Courts29 Feb 2000Dismissed

Komalchand Vs State of M.P.

Madhya Pradesh High Court · (2000) 3 MPHT 275

Criminal Procedure Code, 1973 (CrPC) — Section 164, 357(1), 357(3)Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 366, 366A, 376
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