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Madhya Pradesh High Court judgments, 2001

714 judgments · page 9 of 36

High Courts11 Oct 2001Allowed

Tukaram Vs Nirvachan Adhikari

Madhya Pradesh High Court · (2002) 1 MPHT 540 : (2002) 1 MPLJ 91 : (2002) 1 MPLJ 191

Constitution of India, 1950 — Article 226, 227, 246Madhya Pradesh Municipal Corporation Act, 1956 — Section 11, 441, 441A, 441B
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High Courts11 Oct 2001Allowed

Tukaram Vs Election Officer

Madhya Pradesh High Court · (2002) 1 MPJR 64

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 441, 441A, 441B
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High Courts10 Oct 2001Allowed

Ramesh Gupta Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2002) 1 MPHT 56 : (2002) 1 MPJR 109 : (2002) 1 MPLJ 333

Criminal Procedure Code, 1973 (CrPC) — Section 319Essential Commodities Act, 1955 — Section 3, 7
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High Courts09 Oct 2001Dismissed

Pratiksha Vs Pravin

Madhya Pradesh High Court · (2002) 1 DMC 242 : (2002) 1 MPHT 276 : (2002) 1 MPLJ 68

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 151, 9Hindu Marriage Act, 1955 — Section 11, 12, 13(1), 21, 25Specific Relief Act, 1963 — Section 2, 38, 38(1)
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High Courts05 Oct 2001Dismissed

Hari Singh Narwariya Vs Rakesh Shukla and Others

Madhya Pradesh High Court · (2002) 1 JLJ 245 : (2002) 1 MPJR 135

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 16, Order 6 Rule 5 , Order 7 Rule 11(a)Election Rules — Rule 94ARepresentation of the People Act, 1951 — Section 100, 101, 123(4), 123(7), 123(8)
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