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Madhya Pradesh High Court judgments, 2002

1,010 judgments · page 16 of 51

High Courts12 Aug 2002

Sitaram Vs State of M.P. and Another

Madhya Pradesh High Court · (2003) ILR (MP) 551 : (2002) 4 MPHT 244 : (2003) 3 MPLJ 82 : (2003) 3 RCR(Criminal) 810

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 14, 20
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High Courts12 Aug 2002Dismissed

State of M.P. and Another Vs Dr. Sheetal Kumar Bandi and Others

Madhya Pradesh High Court · (2003) 1 JLJ 48 : (2003) 2 MPLJ 485

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Constitution of India, 1950 — Article 226, 227, 311, 311(2)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 19
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High Courts09 Aug 2002Dismissed

Ladharam Sindhi Vs State of M.P.

Madhya Pradesh High Court · (2003) 86 ECC 556 : (2003) 1 MPLJ 402

Criminal Procedure Code, 1973 (CrPC) — Section 465, 465(2)Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 55, 57
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High Courts09 Aug 2002Dismissed

Kamal Kumar Vs Imarti Bai and Others

Madhya Pradesh High Court · (2002) 2 MPJR 501

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(e)
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High Courts08 Aug 2002Allowed

Ashish saxena Vs State of M. P.

Madhya Pradesh High Court · (2003) 1 MPJR 509 : (2002) 3 MPLJ 602 : (2003) 1 RCR(Criminal) 475

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306
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High Courts08 Aug 2002Partly Allowed

Devkinandan Vs State of M.P.

Madhya Pradesh High Court · (2003) CriLJ 1502 : (2003) 1 JLJ 189 : (2002) 4 MPHT 135 : (2003) 1 MPLJ 329

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A
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High Courts07 Aug 2002Dismissed

Sandhya Vs Dinesh

Madhya Pradesh High Court · (2003) 1 DMC 117

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
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