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Madhya Pradesh High Court judgments, 2002

1,010 judgments · page 22 of 51

High Courts08 Jul 2002Dismissed

Prabhu Dayal Patel Vs State of M.P. and Another

Madhya Pradesh High Court · (2003) 2 JLJ 182 : (2003) 1 MPJR 245 : (2003) 2 MPLJ 29

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21(4), 91Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Viruddh Avishvvas Prastav) Niyam, 1994 — Rule 4, 5(3)
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High Courts08 Jul 2002Dismissed

Phool Singh Vs Mavla @ Bhavaliya and Others

Madhya Pradesh High Court · AIR 2002 MP 246 : (2002) 2 JLJ 167 : (2002) 3 MPHT 383 : (2002) 2 MPJR 157 : (2002) 3 MPLJ 326

Civil Procedure Code Amendment Act, 1999 — Section 12, 32(2)Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 96General Clauses Act, 1897 — Section 6
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High Courts05 Jul 2002Partly Allowed

Jujhar Vs State of M.P.

Madhya Pradesh High Court · (2002) 4 MPHT 94 : (2003) 1 MPLJ 49 : (2003) 1 RCR(Criminal) 686

Arms Act, 1959 — Section 25(1A)Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(1), 156(2)
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High Courts05 Jul 2002

Prem Narayan Gupta Vs State of M.P.

Madhya Pradesh High Court · (2002) 4 MPHT 211 : (2003) 1 MPLJ 122 : (2003) 1 RCR(Criminal) 685

Criminal Procedure Code, 1973 (CrPC) — Section 454Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 63(2)
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High Courts04 Jul 2002

Smt. Davinder Vs Inderjit

Madhya Pradesh High Court · (2003) 2 DMC 252

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
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