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Madhya Pradesh High Court judgments, 2005

1,119 judgments · page 3 of 56

High Courts06 Dec 2005

Babulal Vs State of M.P.

Madhya Pradesh High Court · (2006) 1 JLJ 405 : (2006) 1 MPLJ 317

Criminal Procedure Code, 1973 (CrPC) — Section 26, 29, 29(2), 325, 397Madhya Pradesh Excise Act, 1915 — Section 31, 34, 34(1), 34(2), 38
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High Courts06 Dec 2005Dismissed

Rajesh Kumar and others Vs State of M.P. and others

Madhya Pradesh High Court · (2006) 2 MPLJ 182

Constitution of India, 1950 — Article 226, 227, 39(b)Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 10, 4Madhya Pradesh Land Revenue Code, 1959 — Section 164, 165, 189
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High Courts02 Dec 2005Allowed

Dr. Waseem Siddique Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2006) 2 MPHT 230 : (2006) 2 MPLJ 24

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 2, 200, 202, 202(2)Penal Code, 1860 (IPC) — Section 109, 182, 211, 34, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts02 Dec 2005

Vishnu and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2006) ILR (MP) 312 : (2006) 3 JCR 495 : (2006) 1 JLJ 14 : (2006) 2 LLJ 1135 : (2006) 1 MPHT 374 : (2006) 1 MPJR 269 : (2006) 1 MPLJ 23

Constitution of India, 1950 — Article 309Madhya Pradesh Irrigation Department Work Charged and Contingency Paid Employees Recruitment and Conditions of Service Rules, 1977 — Rule 2, 4, 4(1), 6, 8Madhya Pradesh/Chhattisgarh (Work Charged and Contingency Paid Employees) Pension Rules, 1977 — Rule 2(c)
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