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Madhya Pradesh High Court judgments

47,648 judgments · page 1,661 of 2,383

High Courts22 Dec 1999Dismissed

Man Singh and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 1 JLJ 268 : (2000) 2 MPLJ 187

Constitution of India, 1950 — Article 14, 16, 21, 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 2, 40, 47, 86(1), 93(3)Madhya Pradesh Panchayat Shiksha Karmis (Recruitment and Conditions of Service) Rules, 1997 — Rule 3, 5, 5(1) , 5(2), 5(3)
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High Courts21 Dec 1999Allowed

Sanjay Kumar Giri Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 1918 : (2000) 1 MPLJ 507 : (2000) 3 RCR(Criminal) 183

Criminal Procedure Code, 1973 (CrPC) — Section 437(2), 439Juvenile Justice Act, 1986 — Section 18, 18(1), 8Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(1), 36A, 37, 4
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High Courts20 Dec 1999Allowed

UCO Bank and Others Vs Narendra Narayan Shrivastava

Madhya Pradesh High Court · (2000) 3 LLJ 1619 : (2000) 3 MPLJ 196

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19United Commercial Bank Officers Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4
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High Courts17 Dec 1999Dismissed

Ashok Kumar Tripathi Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2000) 1 JLJ 208 : (2000) 2 MPHT 193 : (2001) 4 MPLJ 206

Constitution of India, 1950 — Article 14, 191, 193, 226, 243Madhya Pradesh Panchayat Nirvachan Niyam, 1995 — Rule 4Madhya Pradesh Panchayat Raj (Dwitiya Sanshodhan) Adhiniyam, 1997 — Section 13(4), 13(5), 13(6), 13(7), 17
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High Courts15 Dec 1999Allowed

Smt. Lalita Vs Motilal

Madhya Pradesh High Court · (2000) 1 DMC 561

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Evidence Act, 1872 — Section 114Hindu Marriage Act, 1955 — Section 13
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High Courts13 Dec 1999Allowed

Rameshwar Vs Union of India (UOI)

Madhya Pradesh High Court · (2000) 2 JLJ 61

Arbitration Act, 1940 — Section 14, 14(2), 15, 16, 17Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Limitation Act, 1963 — Article 119, 158
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High Courts09 Dec 1999Allowed

Motilal Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPJR 234 : (2000) 1 MPLJ 270

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 59Madhya Pradesh Excise Act, 1915 — Section 34
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High Courts09 Dec 1999Allowed

Lakhan Singh Kushwah Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 1943 : (2000) 1 MPJR 610

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 49A, 49B, 59Madhya Pradesh Excise Act, 1915 — Section 34, 49A, 49B
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