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Madhya Pradesh High Court judgments

47,649 judgments · page 1,622 of 2,383

High Courts27 Nov 2000Allowed

Rajendra Kumar Jain Vs Shrikant Nigam

Madhya Pradesh High Court · (2001) CriLJ 3070 : (2001) 1 MPHT 522 : (2001) 2 MPLJ 240

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 340(1), 340(2), 341Penal Code, 1860 (IPC) — Section 193, 195, 197, 200, 202
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High Courts24 Nov 2000

Union of India and others Vs Rajeev Pathak

Madhya Pradesh High Court · (2001) 1 MPHT 484

Central Civil Services (Classification, Control and Appeal) (Amendment) Rules, 1984 — Rule 11Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(2)Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)
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High Courts17 Nov 2000Dismissed

Gappulal Meena and others Vs Gajanand and others

Madhya Pradesh High Court · (2001) 1 MPHT 150 : (2001) 1 MPLJ 697

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6, 100, 9Madhya Pradesh Land Revenue Code, 1959 — Section 178Procedure of Revenue Officers and Revenue Courts Rules — Rule 11
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