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Madhya Pradesh High Court judgments

47,657 judgments · page 1,503 of 2,383

High Courts06 Aug 2003

Kamal Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2004) ILR (MP) 678 : (2003) 4 MPHT 226 : (2004) 2 MPLJ 57 : (2004) 3 RCR(Criminal) 435

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 324Probation of Offenders Act, 1958 — Section 5
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High Courts05 Aug 2003Partly Allowed

Y.S. Sachan Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2004) 1 MPHT 22 : (2003) 4 MPLJ 219

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 3
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High Courts04 Aug 2003Dismissed

Mubarak Master Vs Hansraj and Others

Madhya Pradesh High Court · (2004) ILR (MP) 643 : (2003) 4 MPHT 238

Civil Procedure Code, 1908 (CPC) — Section 151Madhya Pradesh Municipalities (Election Petition) Rules, 1962 — Rule 19Madhya Pradesh Municipalities Act, 1961 — Section 20, 26
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High Courts04 Aug 2003Dismissed

Pema Vs Galiya and Others

Madhya Pradesh High Court · AIR 2004 MP 38 : (2003) 4 MPHT 490 : (2003) 4 MPLJ 290

Constitution of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 170B, 170B(1), 170B(2), 170B(3)
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High Courts31 Jul 2003Allowed

Gous Mohd. Vs Mohd. Anwar and Others

Madhya Pradesh High Court · AIR 2005 MP 1 : (2003) 4 MPHT 229

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 9 Rule 13, 146Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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