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Madhya Pradesh High Court judgments

47,648 judgments · page 1,633 of 2,383

High Courts19 Aug 2000Allowed

Sardar Harbans Singh Vs Shailesh Chand Gupta

Madhya Pradesh High Court · (2001) ILR (MP) 1887 : (2001) 1 MPHT 501

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 115, 116, 12(1), 96Transfer of Property Act, 1882 — Section 109
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High Courts17 Aug 2000Allowed

Reshamlal Vs State of M.P.

Madhya Pradesh High Court · (2001) 1 MPHT 89

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 439Penal Code, 1860 (IPC) — Section 147, 323, 354, 376, 506
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High Courts17 Aug 2000

Beshamlal Vs State of M.P.

Madhya Pradesh High Court · (2001) 2 MPJR 82

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2)Penal Code, 1860 (IPC) — Section 147, 323, 354, 376, 506
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High Courts16 Aug 2000Allowed

Islam Vs State of M.P.

Madhya Pradesh High Court · (2001) 2 MPHT 89 : (2001) 2 MPLJ 627 : (2001) 4 RCR(Criminal) 196

Criminal Procedure Code, 1973 (CrPC) — Section 375, 376, 454Motor Vehicles Act, 1988 — Section 177Prevention of Cruelty to Animals Act, 1960 — Section 11, 29, 29(1)
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High Courts16 Aug 2000Dismissed

Jairaj Singh Vs State of M.P.

Madhya Pradesh High Court · (2001) 1 MPHT 270

Constitution of India, 1950 — Article 1, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 3
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