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COURT ARCHIVE

Madhya Pradesh High Court judgments, 2002

1,010 judgments · page 10 of 51

High Courts30 Sept 2002Dismissed

Rameshchandra Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) ILR (MP) 391 : (2003) 1 MPHT 56 : (2003) 1 MPLJ 399

Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 18Madhya Pradesh Police Regulations — Regulation 214, 221
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High Courts26 Sept 2002

Arjun Singhal Vs Pushpa Karwal

Madhya Pradesh High Court · AIR 2003 MP 189 : (2002) ILR (MP) 1043 : (2002) 4 MPHT 321 : (2003) 3 MPLJ 80

Civil Procedure Code, 1908 (CPC) — Section 113Family Courts Act, 1984 — Section 3, 7, 8Hindu Marriage Act, 1955 — Section 19
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High Courts26 Sept 2002Allowed

Mahesh Vs State of M.P.

Madhya Pradesh High Court · (2002) 4 MPHT 266 : (2003) 1 MPJR 113 : (2003) 1 MPLJ 105

Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 302
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High Courts26 Sept 2002Dismissed

Jhalle Vs State of M.P.

Madhya Pradesh High Court · (2003) ILR (MP) 1005 : (2002) 4 MPHT 260

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 302
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High Courts25 Sept 2002Dismissed

Alakh Prakash and Others Vs Janki Prasad and Another

Madhya Pradesh High Court · (2003) 1 MPHT 306 : (2003) 3 MPLJ 10

Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 147, 149, 294, 323, 392Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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