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Madhya Pradesh High Court judgments, 2002

1,010 judgments · page 47 of 51

High Courts31 Jan 2002Dismissed

Mohd. Umar Vs Ashok Nayak and Another

Madhya Pradesh High Court · (2002) 2 JLJ 437 : (2002) 3 MPHT 218 : (2002) 2 MPLJ 139

Constitution of India, 1950 — Article 14Madhya Pradesh High Court Rules and Orders, 2008 — Rule 1, 1Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E, 23J
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High Courts30 Jan 2002Allowed

Manoj Malviya Vs State of M.P.

Madhya Pradesh High Court · (2002) 2 MPHT 150

Criminal Procedure Code, 1973 (CrPC) — Section 457Madhya Pradesh Excise Act, 1915 — Section 34A, 47, 47A
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High Courts29 Jan 2002Allowed

Sanjiv Kumar Patel Vs Janpad Panchayat and Another

Madhya Pradesh High Court · (2002) 1 JLJ 417 : (2002) 5 MPHT 477 : (2002) 2 MPLJ 304

Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 91Madhya Pradesh Panchayat Sanvida Shala Shikshak (Appointment and Conditions of Services) Rules, 2001 — Rule 10, 9Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995 — Rule 2
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High Courts25 Jan 2002Dismissed

Bank of India Vs Ashok and Others

Madhya Pradesh High Court · (2002) 1 JLJ 262 : (2002) 2 MPHT 213 : (2002) 2 MPLJ 150

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Financial Institutions Act, 1993 — Section 31
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