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Madhya Pradesh High Court judgments

47,648 judgments · page 1,634 of 2,383

High Courts16 Aug 2000Dismissed

State of M.P. and others Vs T.N. Verma and another

Madhya Pradesh High Court · (2001) 1 MPHT 118 : (2001) 1 MPLJ 587

Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 227Madhya Pradesh Administrative Tribunal (Procedure) Rules, 1988 — Rule 6
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High Courts11 Aug 2000Allowed

Rahul Mishra Vs State of M.P.

Madhya Pradesh High Court · (2001) CriLJ 214 : (2001) 1 MPLJ 172

Juvenile Justice Act, 1986 — Section 18, 37, 38Penal Code, 1860 (IPC) — Section 147, 294, 302, 307, 323
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High Courts10 Aug 2000Allowed

State of M.P. Vs Vedri

Madhya Pradesh High Court · (2001) CriLJ 189 : (2001) 1 JLJ 303 : (2001) 2 MPHT 69 : (2001) 2 MPJR 106 : (2000) 3 MPLJ 471

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 154, 3, 8, 9
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High Courts09 Aug 2000Dismissed

S. Faisal Nabi Vs State of M.P.

Madhya Pradesh High Court · (2001) CriLJ 1598 : (2001) 2 DMC 473 : (2001) 1 JLJ 225 : (2001) 1 MPHT 54 : (2001) 3 RCR(Criminal) 61

Criminal Procedure Code, 1973 (CrPC) — Section 178, 182, 182(1), 482Penal Code, 1860 (IPC) — Section 498
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High Courts09 Aug 2000Allowed

Jagdish and Another Vs Om Prakash and Another

Madhya Pradesh High Court · (2000) 4 MPHT 206 : (2001) 1 MPLJ 568

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 96Limitation Act, 1963 — Section 5Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1), 13(6)
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High Courts08 Aug 2000Dismissed

Smt. Sita Devi and Others Vs State of M.P.

Madhya Pradesh High Court · (2001) ILR (MP) 148 : (2000) 3 MPHT 504 : (2001) 2 MPLJ 149

Criminal Procedure Code, 1973 (CrPC) — Section 407, 438Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
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High Courts08 Aug 2000Allowed

Abhay Kumar Kothari Vs Arun Kumar Jain

Madhya Pradesh High Court · (2001) 1 MPHT 249 : (2001) 1 MPLJ 207

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 12, 16, 21
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