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Madhya Pradesh High Court judgments, 2002

1,010 judgments · page 9 of 51

High Courts04 Oct 2002Allowed

Suresh Prajapat Vs Manoj and Another

Madhya Pradesh High Court · (2004) 1 BC 14 : (2003) 1 MPHT 165 : (2003) 1 MPLJ 361 : (2003) 3 RCR(Criminal) 382

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
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High Courts04 Oct 2002

Suresh Vs State of M.P.

Madhya Pradesh High Court · (2003) 2 MPJR 140

Criminal Procedure Code, 1973 (CrPC) — Section 375(3)Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts03 Oct 2002

Laxminarayan Vs Shivlal Gujar and Others

Madhya Pradesh High Court · AIR 2003 MP 49 : (2004) 1 JCR 203 : (2002) 2 JLJ 327 : (2002) 4 MPHT 463 : (2002) 2 MPJR 405 : (2003) 1 MPLJ 10

Civil Procedure Code Amendment Act, 2002 — Section 16, 16(2)Civil Procedure Code, 1908 (CPC) — Section 100AGeneral Clauses Act, 1897 — Section 6
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High Courts01 Oct 2002

State of M.P. Vs Parwatibai

Madhya Pradesh High Court · (2003) 128 TAXMAN 751

Banking Regulation Act, 1949 — Section 36, 51Civil Procedure Code, 1908 (CPC) — Section 113Foreign Exchange Regulation Act, 1973 — Section 2
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High Courts01 Oct 2002Dismissed

Gopal Vs State of M.P.

Madhya Pradesh High Court · (2003) 86 ECC 544 : (2003) 1 MPLJ 337

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50, 8
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High Courts01 Oct 2002Dismissed

Faggu Ram Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 2 JLJ 265

Constitution of India, 1950 — Article 226, 243K, 243O, 243ZGMadhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 36
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High Courts30 Sept 2002Dismissed

Ramesh and Another Vs State of M.P.

Madhya Pradesh High Court · (2002) ILR (MP) 1030 : (2003) 1 MPHT 392 : (2003) 1 MPLJ 475

Criminal Procedure Code, 1973 (CrPC) — Section 26, 29(2), 325, 4, 461(1)Madhya Pradesh Excise Act, 1915 — Section 34(2)
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