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Madhya Pradesh High Court judgments, 2001

714 judgments · page 4 of 36

High Courts28 Nov 2001Dismissed

Vishali and Others Vs Rajendra and Others

Madhya Pradesh High Court · (2002) 1 MPHT 27

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 90Limitation Act, 1963 — Article 65, 99Madhya Pradesh Land Revenue Code, 1959 — Rule 37, 38, 39, 44, 47
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High Courts28 Nov 2001Dismissed

Mahesh Kumar Saini Vs State

Madhya Pradesh High Court · (2002) 1 MPHT 25

Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Penal Code, 1860 (IPC) — Section 147, 148, 325, 34, 506
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High Courts28 Nov 2001Dismissed

Ramesh Vs Sunita Bai and Others

Madhya Pradesh High Court · (2002) 2 DMC 285 : (2002) 1 MPHT 23 : (2002) 1 MPLJ 479 : (2002) 2 RCR(Criminal) 686

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 482
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High Courts28 Nov 2001Dismissed

Arjun Vs Ranchhod and Others

Madhya Pradesh High Court · (2002) 1 MPHT 558 : (2002) 1 MPJR 242

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
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High Courts27 Nov 2001Dismissed

Gangaram Vs Sampat Rao

Madhya Pradesh High Court · (2002) 1 MPHT 148

Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 4(2), 4(3)(a)
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High Courts26 Nov 2001

Gowardhan Das Vs State of M.P.

Madhya Pradesh High Court · (2002) 1 MPLJ 154

Madhya Pradesh Municipal Corporation Act, 1956 — Section 307, 403(3)Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts23 Nov 2001Dismissed

Shyamlal Choudhari Vs Sant Kumar and Others

Madhya Pradesh High Court · (2002) 1 MPHT 212

Criminal Procedure Code, 1973 (CrPC) — Section 311, 407Penal Code, 1860 (IPC) — Section 294Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts23 Nov 2001Dismissed

Sagir Khan and Others Vs Anil Awasthy and Others

Madhya Pradesh High Court · (2001) 2 JLJ 241

Constitution of India, 1950 — Article 141Contempt of Courts (Allahabad High Court) Rules, 1977 — Rule 6Contempt of Courts Act, 1971 — Section 14, 15, 15(1), 17, 17(1)
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