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Madhya Pradesh High Court judgments

47,651 judgments · page 1,567 of 2,383

High Courts29 Apr 2002Allowed

Vishambhar Vs Smt. Buta Devi

Madhya Pradesh High Court · (2002) 2 DMC 435 : (2003) ILR (MP) 84 : (2002) 4 MPHT 84

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 45Hindu Marriage Act, 1955 — Section 12
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High Courts29 Apr 2002Dismissed

Vikram Vs State of M.P.

Madhya Pradesh High Court · (2002) 4 MPHT 551 : (2002) 3 MPLJ 383

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
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High Courts24 Apr 2002

Karan Singh Vs State of M.P.

Madhya Pradesh High Court · (2003) CriLJ 1787 : (2002) 4 MPHT 582 : (2003) 3 RCR(Criminal) 339

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 482Penal Code, 1860 (IPC) — Section 188
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High Courts23 Apr 2002Allowed

Prabhat Singh Vs State of M.P. and Another

Madhya Pradesh High Court · (2003) ILR (MP) 508 : (2002) 4 MPHT 56

Constitution of India, 1950 — Article 14Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 4, 6, 6(1), 6(2), 6(3)
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High Courts22 Apr 2002Allowed

Nawab Saheb Vs Firoz Ahmed

Madhya Pradesh High Court · (2003) ILR (MP) 222 : (2002) 3 MPHT 414

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 41 Rule 27, 100Evidence Act, 1872 — Section 74Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 23
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