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Madhya Pradesh High Court judgments

47,657 judgments · page 1,426 of 2,383

High Courts04 Apr 2005Allowed

Jamna Prasad Vs State of M.P.

Madhya Pradesh High Court · (2005) 3 MPHT 358 : (2005) 4 MPLJ 4

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 374(2)Penal Code, 1860 (IPC) — Section 302, 304
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High Courts04 Apr 2005Allowed

Shanti Bai Vs State of M.P.

Madhya Pradesh High Court · (2005) 2 MPHT 281

Criminal Procedure Code, 1973 (CrPC) — Section 174, 374(2)Penal Code, 1860 (IPC) — Section 306
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High Courts04 Apr 2005

Wazid Ali Vs Rehana Anjum

Madhya Pradesh High Court · AIR 2005 MP 141 : (2005) 3 MPHT 438 : (2005) 3 MPLJ 319

Criminal Procedure Code, 1973 (CrPC) — Section 97Guardians and Wards Act, 1890 — Section 10, 17, 47, 7, 8
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High Courts04 Apr 2005Dismissed

Sudarshan Jain Vs Deep Chand Jain and Others

Madhya Pradesh High Court · AIR 2006 MP 6

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 21 Rule 100, Order 21 Rule 99, Order 7 Rule 14(3)Constitution of India, 1950 — Article 227
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High Courts01 Apr 2005Allowed

Ramesh Chandra Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2003) ILR (MP) 391 : (2006) 2 JLJ 103 : (2006) 1 MPJR 260 : (2006) 1 MPLJ 59

Madhya Pradesh Municipal Corporation Act, 1956 — Section 58Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 12, 13Madhya Pradesh Municipal Services (Scale of Pay and Allowances) Rules, 1967 — Rule 6
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High Courts01 Apr 2005Dismissed

Ram Rati Vs Sub-Divisional Officer and Others

Madhya Pradesh High Court · (2005) 3 JLJ 48 : (2005) 4 MPHT 74 : (2005) 2 MPJR 359 : (2005) 3 MPLJ 101

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122
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High Courts31 Mar 2005Dismissed

P.N. Mishra Vs State of M.P. and Others

Madhya Pradesh High Court · (2005) 107 FLR 366 : (2005) 3 JLJ 346 : (2005) 3 MPHT 431 : (2006) 1 MPJR 217 : (2005) 3 MPLJ 557

Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 12, 14(2), 14(3), 2Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9, 9(1), 9(2)
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High Courts30 Mar 2005

Than Singh and Others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 2005 MP 170 : (2005) 2 JLJ 178 : (2005) 1 MPJR 541 : (2005) 2 MPLJ 353

Constitution of India, 1950 — Article 14, 15(3), 15(4), 17, 21Criminal Procedure Code, 1973 (CrPC) — Section 438Madhya Pradesh Gram Sabha (Procedure of Meeting) Rules, 2001 — Rule 3, 4, 4(1)
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