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Madhya Pradesh High Court judgments

47,648 judgments · page 1,631 of 2,383

High Courts30 Aug 2000Allowed

Shivshankar and others Vs Sarjeet Singh and others

Madhya Pradesh High Court · (2001) 1 MPHT 449

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 11, Order 16 Rule 12, Order 16 Rule 13, Order 16 Rule 14Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 223, 224, 230, 231, 234Motor Vehicles Act, 1988 — Section 166
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High Courts29 Aug 2000Dismissed

Manoj Kumar Jain Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2001) 4 MPHT 233 : (2002) 1 MPLJ 66

Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Forest Act, 1927 — Section 52, 52Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 15
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High Courts29 Aug 2000Allowed

Ajay Shrivastava Vs State

Madhya Pradesh High Court · (2001) 4 MPHT 120 : (2002) 1 MPLJ 399

Evidence Act, 1872 — Section 27Immoral Traffic (Prevention) Act, 1956 — Section 6(1)Penal Code, 1860 (IPC) — Section 201, 302
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High Courts29 Aug 2000Allowed

Balkrishna Naik Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2001) 74 ECC 73 : (2001) 1 MPLJ 295 : (2001) 2 RCR(Criminal) 72

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 3, 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 30, 41, 42, 53A
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