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Madhya Pradesh High Court judgments, 2000

865 judgments · page 5 of 44

High Courts13 Nov 2000Dismissed

Surendra Kumar Agrawal Vs State of M.P.

Madhya Pradesh High Court · (2001) 1 MPJR 399 : (2001) 1 MPLJ 683 : (2001) 2 RCR(Criminal) 740

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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High Courts13 Nov 2000Allowed

Raj Kumar Dawar and another Vs State of M.P. and another

Madhya Pradesh High Court · AIR 2001 MP 157 : (2001) 1 JLJ 215 : (2001) 1 MPHT 464 : (2001) 1 MPLJ 368

Constitution of India, 1950 — Article 265Madhya Pradesh General Clauses Act, 1957 — Section 21Madhya Pradesh Municipalities Act, 1961 — Section 126, 127, 37(3)
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High Courts03 Nov 2000Allowed

Hemant Soni and others Vs State of M.P.

Madhya Pradesh High Court · (2001) 2 MPHT 344

Constitution of India, 1950 — Article 300Criminal Procedure Code, 1973 (CrPC) — Section 308, 308(1) , 308(2), 308(3), 308(4)Prevention of Corruption Act, 1988 — Section 3, 3(1), 5, 5(1), 5(3)
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High Courts31 Oct 2000Dismissed

Shriram and another Vs State of M.P.

Madhya Pradesh High Court · (2001) 1 MPHT 341

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120, 147, 148, 149, 302
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High Courts30 Oct 2000Dismissed

M/s Kalpataru Agroforest Enterprises Vs Union of India

Madhya Pradesh High Court · (2001) 4 MPHT 76

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 20, 32, 32(1)Railway Claims Tribunal Act, 1987 — Section 18, 18(1), 23, 30, 30(2)
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