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Madhya Pradesh High Court judgments, 2002

1,010 judgments · page 29 of 51

High Courts09 May 2002Dismissed

Shiv Kumar Pal and Another Vs State of M.P.

Madhya Pradesh High Court · (2003) ILR (MP) 763 : (2002) 5 MPHT 154 : (2002) 3 MPLJ 485 : (2002) 4 RCR(Criminal) 296

Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 13(2), 7
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High Courts08 May 2002Partly Allowed

Hetram and Others Vs State of M.P.

Madhya Pradesh High Court · (2002) CriLJ 4528 : (2002) 4 MPHT 75

Evidence Act, 1872 — Section 32, 45, 60Penal Code, 1860 (IPC) — Section 302, 304, 34, 341
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High Courts08 May 2002Allowed

Kalka Prasad Vs Ramji Lal and Others

Madhya Pradesh High Court · (2002) 3 MPHT 547 : (2002) 3 MPLJ 121

Limitation Act, 1963 — Section 5Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 122(2)
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High Courts06 May 2002Allowed

Mukeshchandra Vs Naushad Ahmed

Madhya Pradesh High Court · (2002) 3 MPHT 89

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8(1)Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts03 May 2002Allowed

Devendra Kumar Surana Vs Lalit

Madhya Pradesh High Court · (2002) CriLJ 4176 : (2003) ILR (MP) 564 : (2002) 3 MPHT 127

Limitation Act, 1963 — Section 4, 5Negotiable Instruments Act, 1881 (NI) — Section 138
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