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Madhya Pradesh High Court judgments, 2010

974 judgments · page 29 of 49

High Courts13 May 2010

Rimmo Vs Kisan

Madhya Pradesh High Court · (2010) ILR (MP) 1792 : (2010) 3 MPLJ 549

Madhya Pradesh Land Revenue (Amendment) Act, 1980 — Section 10Madhya Pradesh Land Revenue Act, 1976 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 169, 170A, 170A(1), 170B
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High Courts12 May 2010Dismissed

Haricharan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) ILR (MP) 2201 : (2010) 3 MPHT 392

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 363, 366, 376(2)
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High Courts11 May 2010

Chand Khan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 4 MPHT 262

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 37, 50, 8Penal Code, 1860 (IPC) — Section 294, 323, 34, 506
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High Courts11 May 2010

Institution of Technology and Management run by Samta Lok Sansthan Trust Vs Govt. of M.P. and Another

Madhya Pradesh High Court · (2010) ILR (MP) 43 : (2010) 4 MPHT 111 : (2010) 2 MPJR 343 : (2010) 3 MPLJ 643

Constitution of India, 1950 — Article 19(1), 19(6), 26, 30Madhya Pradesh Niji Vyavsayik Shikshan Sanstha (Pravesh Ka Viniyam Avam Shulk Ka Nirdharan) Adhiniyam, 2007 — Section 10, 13, 29A, 29A(5), 29A(9)Private Unaided Professional Institution Regulations, 2008 — Regulation 4, 5
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High Courts11 May 2010

Reena Vs Ishwar

Madhya Pradesh High Court · (2011) 1 DMC 346 : (2011) 1 MPJR 64

Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 112
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