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Madhya Pradesh High Court judgments, 2003

1,036 judgments · page 40 of 52

High Courts03 Mar 2003Dismissed

Raj Kumar Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) 3 MPHT 108 : (2003) 4 MPLJ 354

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 6(2)Madhya Pradesh Scheduled Area Gram Sabha (Constitution, Procedure of Meeting and Conduct of Business) Rules, 1998 — Rule 9(2)
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High Courts28 Feb 2003

Ramdas Vs State of M.P.

Madhya Pradesh High Court · (2003) 3 MPHT 301 : (2003) 3 MPLJ 428

Land Acquisition Act, 1894 — Section 17(1), 23(1A), 23(2), 28
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High Courts28 Feb 2003

Kowa Spinning Ltd. and Others Vs Debt Recovery Tribunal and Others

Madhya Pradesh High Court · AIR 2004 MP 1 : (2004) 1 BC 106 : (2005) 123 CompCas 677 : (2003) 1 JLJ 410 : (2003) 2 MPHT 114 : (2003) 2 MPLJ 161 : (2003) 45 SCL 63

Constitution of India, 1950 — Article 226, 227Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 8, 9Debts Recovery Tribunal Regulations of Practice, 1998 — Regulation 31, 32
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High Courts26 Feb 2003Dismissed

Mahila Ramjanki Vs Pavan Sharma

Madhya Pradesh High Court · AIR 2003 MP 281 : (2003) 2 DMC 86 : (2003) 2 MPHT 267 : (2003) 2 MPLJ 415

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13(1)
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