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Madhya Pradesh High Court judgments, 2000

865 judgments · page 39 of 44

High Courts11 Feb 2000Dismissed

Smt. Rashida Begum Vs State of M.P. and Another

Madhya Pradesh High Court · (2000) 2 JLJ 55 : (2000) 2 MPHT 181 : (2000) 2 MPLJ 242

Constitution of India, 1950 — Article 226, 227Explosive Substances Act, 1908 — Section 5National Security Act, 1980 — Section 3(2), 8
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High Courts10 Feb 2000Dismissed

Akhtar Ali Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2000 MP 257 : (2000) 2 MPHT 2 : (2000) 1 MPLJ 551

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Madhya Pradesh Krishi Upaj Mandi (Adhisuchana Prakashan Riti, Bharsadhak Samiti Tatha Mandi Samiti Gathan) Niyam, 1974 — Rule 17(4)Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 27
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High Courts09 Feb 2000Allowed

State of M.P. Vs Ganesh

Madhya Pradesh High Court · (2000) 2 JLJ 137 : (2000) 2 MPHT 69 : (2000) 2 MPLJ 631

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 231(1), 242(2), 242(3), 251A(7)Penal Code, 1860 (IPC) — Section 324
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High Courts08 Feb 2000Dismissed

Waman Vs Baldevdas

Madhya Pradesh High Court · (2002) ILR (MP) 364 : (2001) 1 MPHT 39 : (2000) 3 MPLJ 328

Civil Procedure Code, 1908 (CPC) — Section 115, 47Madhya Pradesh Gramin Rin Vimukti Adhiniyam, 1982 — Section 3, 7Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 11, 12, 14, 2
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High Courts08 Feb 2000Allowed

Dewan Gond Vs State of M.P.

Madhya Pradesh High Court · (2001) ILR (MP) 106 : (2001) 1 JLJ 125 : (2001) 1 MPHT 206 : (2001) 1 MPLJ 75

Penal Code, 1860 (IPC) — Section 201, 302
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High Courts08 Feb 2000Allowed

Ram Kumar @ Raj Kumar Rathore Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 2644 : (2000) 1 JLJ 404 : (2000) 1 MPHT 661 : (2000) 2 MPLJ 43 : (2000) 3 RCR(Criminal) 126

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(6), 482, 483Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468
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High Courts07 Feb 2000Allowed

Chhatrapratap Singh Vs Tulsi Prasad and Others

Madhya Pradesh High Court · (2002) ILR (MP) 360 : (2000) 4 MPHT 465 : (2000) 3 MPLJ 293

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 15, Order 16 Rule 5, 115Evidence Act, 1872 — Section 162, 62, 65, 66, 68Succession Act, 1925 — Section 63
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High Courts07 Feb 2000Allowed

Akram and another Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 ACC 614 : (2000) CriLJ 3520 : (2001) 1 MPHT 3

Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 204(2), 205, 206, 397Motor Vehicles Act, 1988 — Section 192(A), 66
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