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Madhya Pradesh High Court judgments, 2000

865 judgments · page 7 of 44

High Courts16 Oct 2000Allowed

Dev Sharma Vs M.P.E.B. and others

Madhya Pradesh High Court · (2001) 4 MPHT 72 : (2001) 3 MPLJ 202

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(5)
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High Courts14 Oct 2000Allowed

Dhumaniya Vs Harisingh

Madhya Pradesh High Court · (2000) 10 LAWS(MPH) 45 : (2001) MPRN 85

Constitution Of India, 1950 — Article 342Madhya Pradesh Land Revenue Code, 1959 — 165, 165(6), 169, 170, 170(A), 170(A)(2)(a), 170(A)(2)(b), 170(B), 170(B)(3), 257(1-1), 257(A), 257(H)Code Of Civil Procedure, 1908 — 9
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High Courts13 Oct 2000Partly Allowed

Gajanand Vs Ramnath and others

Madhya Pradesh High Court · (2001) 1 MPHT 337

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 250
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High Courts13 Oct 2000Dismissed

Hardayal Vs Aram Singh and Others

Madhya Pradesh High Court · AIR 2001 MP 203 : (2001) 1 MPJR 339

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 74Transfer of Property Act, 1882 — Section 54
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High Courts12 Oct 2000Dismissed

Girraj Kishore Vs Kamla Bai

Madhya Pradesh High Court · (2001) 1 MPHT 286 : (2001) 1 MPLJ 361

Evidence Act, 1872 — Section 115, 116, 137Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)Transfer of Property Act, 1882 — Section 111
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High Courts12 Oct 2000Dismissed

Ghanashyam Vs Bal Mukund

Madhya Pradesh High Court · (2001) 1 MPHT 283

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 55
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