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Madhya Pradesh High Court judgments

47,648 judgments · page 1,662 of 2,383

High Courts09 Dec 1999Allowed

Shakur Khan Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPHT 507 : (2000) 2 MPLJ 79

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 59Madhya Pradesh Excise Act, 1915 — Section 34, 49A, 49B
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High Courts09 Dec 1999Dismissed

Asfak Mohammad Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 2 MPHT 80

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities (Amendment) Act, 1998 — Section 52Madhya Pradesh Municipalities Act, 1961 — Section 29B, 37, 37(2), 41A, 51(1)
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High Courts09 Dec 1999Dismissed

Smt. Surbhi Agrawal Vs Sanjay Agrawal

Madhya Pradesh High Court · AIR 2000 MP 139 : (2000) 1 DMC 453 : (2000) 1 MPJR 442 : (2000) 1 MPLJ 575

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6AHindu Marriage Act, 1955 — Section 13
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High Courts08 Dec 1999Dismissed

Ajay Chandrakar and Others Vs Smt. Ushabai

Madhya Pradesh High Court · (2000) 2 MPHT 168 : (2000) 1 MPJR 526 : (2000) 2 MPLJ 112

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 50Hindu Marriage Act, 1955 — Section 11, 5
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High Courts02 Dec 1999Dismissed

Rambha Bai Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (2001) ACJ 2129 : (2000) 1 MPJR 307 : (2000) 1 MPLJ 384

Criminal Procedure Code, 1973 (CrPC) — Section 310Employees Compensation Act, 1923 — Section 10Employers Liability Act, 1938 — Section 1
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High Courts01 Dec 1999

Raja Raj Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2000) 2 JLJ 242 : (2000) 1 MPHT 490 : (2001) 4 MPLJ 364

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 40, 40(1)Panchayat Act, 1962 — Section 116
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