Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 417(3)Limitation Act, 1908 — Section 29(2)Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts13 Nov 2000Dismissed

Surendra Kumar Agrawal Vs State of M.P.

Madhya Pradesh High Court · (2001) 1 MPJR 399 : (2001) 1 MPLJ 683 : (2001) 2 RCR(Criminal) 740

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)

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High Courts13 Nov 2000Allowed

Raj Kumar Dawar and another Vs State of M.P. and another

Madhya Pradesh High Court · AIR 2001 MP 157 : (2001) 1 JLJ 215 : (2001) 1 MPHT 464 : (2001) 1 MPLJ 368

Constitution of India, 1950 — Article 265Madhya Pradesh General Clauses Act, 1957 — Section 21Madhya Pradesh Municipalities Act, 1961 — Section 126, 127, 37(3)

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High Courts08 Nov 2000

Sunderlal Jain and Others Vs Union of India and Another

Madhya Pradesh High Court · (2001) 249 ITR 588 : (2001) 118 TAXMAN 491

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 148

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High Courts07 Nov 2000

Kirloskar Brothers Limited and Another Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2001) 75 ECC 250 : (2002) 1 JLJ 224 : (2001) 5 MPHT 519

Constitution of India, 1950 — Article 226, 227Finance Act, 1995 — Section 11BB, 27A, 28AA, 75

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High Courts03 Nov 2000

M.P.S.R.T.C., and Another Vs Rateesh and Another

Madhya Pradesh High Court · (2001) 1 ACC 664

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High Courts03 Nov 2000

Koshalyabai and Others Vs Lachchhoo Devilal and Others

Madhya Pradesh High Court · (2001) 1 ACC 550

Motor Vehicles Act, 1988 — Section 3

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High Courts03 Nov 2000Partly Allowed

Koshalyabai and others Vs Lachchhoo Devilal and others

Madhya Pradesh High Court · (2001) 2 MPHT 93

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 102Motor Vehicles Act, 1988 — Section 147, 168, 171, 173, 2(21)

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High Courts03 Nov 2000Allowed

Hemant Soni and others Vs State of M.P.

Madhya Pradesh High Court · (2001) 2 MPHT 344

Constitution of India, 1950 — Article 300Criminal Procedure Code, 1973 (CrPC) — Section 308, 308(1) , 308(2), 308(3), 308(4)Prevention of Corruption Act, 1988 — Section 3, 3(1), 5, 5(1), 5(3)

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High Courts02 Nov 2000Allowed