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Madhya Pradesh High Court judgments

47,651 judgments · page 1,604 of 2,383

High Courts18 May 2001

Tehsildar Singh Vs State of M.P.

Madhya Pradesh High Court · (2002) CriLJ 165 : (2001) 1 JLJ 366 : (2001) 3 MPHT 161

Arms Act, 1959 — Section 25, 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 228, 439Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts17 May 2001Dismissed

Swaminath Singh Vs State of M.P.

Madhya Pradesh High Court · (2002) CriLJ 1343 : (2001) 3 MPHT 404

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3, 45
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High Courts16 May 2001

Union of India (UOI) Vs Mulko Bai

Madhya Pradesh High Court · (2003) 3 ACC 743

Constitution of India, 1950 — Article 21Railway Claims Tribunal Act, 1987 — Section 13, 23, 24Railways Act, 1989 — Section 123, 124A, 154, 159, 175
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High Courts16 May 2001Dismissed

Harbhajan Singh Vs State of M.P.

Madhya Pradesh High Court · (2002) CriLJ 3332 : (2002) 1 DMC 546 : (2003) ILR (MP) 1041 : (2001) 4 MPHT 136 : (2002) 1 MPJR 294 : (2001) 3 MPLJ 394

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 190(2), 2Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498
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High Courts16 May 2001

State of M.P. and others Vs Balveer Singh and others

Madhya Pradesh High Court · AIR 2001 MP 268 : (2001) 3 MPHT 255 : (2001) 1 MPJR 546 : (2001) 2 MPLJ 644

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, 9Constitution of India, 1950 — Article 141Limitation Act, 1963 — Article 64, 65, 27, 29
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High Courts15 May 2001Allowed

Govind Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2001) ILR (MP) 1088 : (2001) 4 MPHT 466 : (2002) 1 MPLJ 569 : (2002) 2 RCR(Criminal) 606

Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(1), 293(2), 293(3), 293(4)Evidence Act, 1872 — Section 3, 59, 61, 62, 65
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High Courts15 May 2001Allowed

Ram Singh Vs State of M.P.

Madhya Pradesh High Court · (2001) 2 MPJR 467

Criminal Procedure Code, 1973 (CrPC) — Section 173Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
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High Courts14 May 2001Allowed

Lakhanlal Sahu Vs State of M.P. and Another

Madhya Pradesh High Court · (2001) 5 MPHT 360 : (2002) 1 MPJR 246

Madhya Pradesh Municipal Corporation Act, 1956 — Section 433, 58, 58(1), 58(2), 58(5)Madhya Pradesh Municipal Corporations (Appointment and Conditions of Services of Officers and Servants) Rules, 2000 — Rule 14
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High Courts11 May 2001Allowed

Smt. Shyama Bai Vs State of M.P.

Madhya Pradesh High Court · (2001) CriLJ 4088 : (2002) 1 MPJR 324 : (2001) 3 MPLJ 205

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 50, 50(4), 52, 52(A)(2)
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High Courts11 May 2001Allowed

Jeevan Singh Verma Vs State of M.P. and Others

Madhya Pradesh High Court · (2001) 5 MPHT 386 : (2002) 1 MPLJ 347 : (2002) 2 RCR(Criminal) 123

Constitution of India, 1950 — Article 21, 226, 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 32APrisoners Act, 1900 — Section 31A , 31B, 31C, 31D, 31E
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