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Madhya Pradesh High Court judgments

47,651 judgments · page 1,598 of 2,383

High Courts20 Aug 2001Allowed

State of M.P. Vs Rajeev Jain

Madhya Pradesh High Court · (2001) 4 MPHT 58

Constitution of India, 1950 — Article 226, 227Judges (Protection) Act, 1985 — Section 2Judicial Officers Protection Act, 1850 — Section 1
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High Courts17 Aug 2001

Dinkar shripad Honavar Vs Union of India and Ors

Madhya Pradesh High Court · (2002) 173 CTR 426 : (2001) 253 ITR 328 : (2002) 122 TAXMAN 703

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Income Tax Act, 1961 — Section 276, 277, 278Penal Code, 1860 (IPC) — Section 276C, 420, 511
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High Courts17 Aug 2001

Laxminarayan Vs Ramjidas and Others

Madhya Pradesh High Court · (2001) 4 MPHT 250 : (2002) 1 MPJR 110 : (2001) 3 MPLJ 410 : (2002) 1 RCR(Criminal) 146

High Court of Madhya Pradesh Rules, 2008 — Rule 11Madhya Pradesh High Court Act — Section 1
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High Courts17 Aug 2001Allowed

Aditya Narayan Vs Chandu Singh and Others

Madhya Pradesh High Court · (2001) 4 MPHT 283 : (2001) 3 MPLJ 630

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, 9Madhya Pradesh Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 14
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High Courts16 Aug 2001Dismissed

Shiv Prakash Trivedi Vs State of M.P.

Madhya Pradesh High Court · (2002) CriLJ 1157

Administration Services (Recruitment) Rules, 1954 — Rule 3, 8Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 120B, 468, 471
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High Courts16 Aug 2001Dismissed

Vijay Ingle Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2001) 4 MPHT 474

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 162, 169Evidence Act, 1872 — Section 3, 8Penal Code, 1860 (IPC) — Section 302
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High Courts16 Aug 2001Dismissed

Tulsiram and another Vs Durgaprasad and others

Madhya Pradesh High Court · (2002) 1 JLJ 151 : (2001) 3 MPHT 469 : (2002) 2 MPLJ 435

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 100, 100AEvidence Act, 1872 — Section 18, 91, 92Specific Relief Act, 1963 — Section 26
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