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Madhya Pradesh High Court judgments, 2002

1,010 judgments · page 50 of 51

High Courts05 Jan 2002Allowed

Nathu Vs State of M.P.

Madhya Pradesh High Court · (2002) CriLJ 2167 : (2002) 2 MPJR 268

Criminal Procedure Code, 1973 (CrPC) — Section 154, 174Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 394, 414
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High Courts04 Jan 2002Dismissed

M.L. Chaurasia Vs Tehsildar, Balaghat and Others

Madhya Pradesh High Court · AIR 2002 MP 151 : (2002) 2 MPHT 480 : (2002) 3 MPLJ 134

Madhya Pradesh Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 — Section 3Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18
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High Courts03 Jan 2002Allowed

Shivshakti Vyas Vs Somat Singh and Others

Madhya Pradesh High Court · (2002) 1 MPJR 286 : (2002) 2 MPLJ 231

Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 91Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995 — Rule 3
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High Courts03 Jan 2002Allowed

Abdul Rahman Sheikh Vs State of M.P.

Madhya Pradesh High Court · (1978) ILR (MP) 994 : (2002) 3 MPHT 330 : (2002) 2 MPLJ 251 : (2002) 3 RCR(Criminal) 58

Criminal Procedure Code, 1973 (CrPC) — Section 197, 294, 51Evidence Act, 1872 — Section 3, 45Penal Code, 1860 (IPC) — Section 161
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High Courts03 Jan 2002Allowed

Ram Samugh Mourya Vs State of M.P.

Madhya Pradesh High Court · (2002) 5 MPHT 411 : (2002) 2 MPLJ 85

Penal Code, 1860 (IPC) — Section 161, 379, 509Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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High Courts02 Jan 2002Dismissed

Sakharam Vs Vijay Kumar Jain and Others

Madhya Pradesh High Court · (2002) 1 JLJ 387 : (2002) 5 MPHT 465 : (2002) 1 MPLJ 497

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 141Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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