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Madhya Pradesh High Court judgments, 2009

847 judgments · page 39 of 43

High Courts05 Feb 2009Allowed

Raghvendra Agrawal Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) ILR (MP) 1017 : (2009) 2 JLJ 45 : (2009) 2 MPJR 328 : (2009) 2 MPJR 238 : (2009) 2 MPLJ 447

Madhya Pradesh Public Prosecution (Gazetted) Service Recruitment Rules, 1991 — Rule 8Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 43(1)Madhya Pradesh Technical Education Polytechnic College (Teaching Cadre) Service (Recruitment) Rules, 2004 — Rule 8, 8(1)
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High Courts05 Feb 2009Dismissed

Kailash Swarnkar Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) ILR (MP) 795 : (2009) 2 JLJ 62 : (2009) 2 MPHT 317 : (2009) 2 MPJR 83

Constitution of India, 1950 — Article 14, 39Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
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High Courts05 Feb 2009Dismissed

Doma Vs Saya Bai and Another

Madhya Pradesh High Court · (2009) ILR (MP) 30 : (2009) 2 MPHT 533 : (2009) 3 MPLJ 388

Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 173Specific Relief Act, 1963 — Section 6
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High Courts02 Feb 2009

Laxminarayan Vs State of M.P.

Madhya Pradesh High Court · (2009) ILR (MP) 2652 : (2009) 2 JLJ 148

Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18B, 18B(29), 42, 50, 51A
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High Courts02 Feb 2009Dismissed

Rajbahadur Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) 1 MPHT 532 : (2009) 2 MPLJ 291

Arms Act, 1959 — Section 13, 17, 25, 27Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151
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