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Madhya Pradesh High Court judgments

47,648 judgments · page 1,677 of 2,383

High Courts11 Aug 1999Allowed

Ranjit Narayan Haksar Vs Surendra Verma

Madhya Pradesh High Court · (2000) 1 MPHT 106

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 14, 15Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23C, 23D(3), 23E, 23G
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High Courts10 Aug 1999

Barji and etc. Vs State of M.P.

Madhya Pradesh High Court · (1999) CriLJ 4197 : (2000) ILR (MP) 1018 : (1999) 2 MPJR 335 : (2000) 1 MPLJ 390

Criminal Procedure Code, 1973 (CrPC) — Section 407General Clauses Act, 1897 — Section 6Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36A, 36B, 36C, 36D
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High Courts10 Aug 1999Dismissed

Babulal Tantuway Vs State of M.P.

Madhya Pradesh High Court · (2001) ILR (MP) 903 : (2000) 1 MPHT 437

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
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High Courts10 Aug 1999Dismissed

Ram Babu Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2000) 2 MPHT 328 : (1999) 2 MPJR 389 : (2000) 1 MPLJ 14

Madhya Bharat Zamindari Abolition Act, 1951 — Section 4, 4(1), 4(2), 5Madhya Pradesh Land Revenue Code, 1959 — Section 239
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High Courts09 Aug 1999Dismissed

United India Insurance Co. Ltd. Vs Ramdas Patil and Others

Madhya Pradesh High Court · (2000) ACJ 275 : AIR 2000 MP 63 : (2000) 1 JLJ 255 : (2000) 2 MPHT 278 : (2000) 1 MPLJ 442

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149, 149(2), 163A, 168, 170
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High Courts09 Aug 1999Dismissed

State of M.P. and Others Vs Dr. Vishal Madan

Madhya Pradesh High Court · (2001) ILR (MP) 760 : (2000) 1 JLJ 103 : (2000) 1 MPLJ 300

All India Pre Medical Examination Rules — Rule 6Madhya Pradesh Medical and Dental Post Graduate Entrance Examination Rules, 1999 — Rule 3(6), 8
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High Courts05 Aug 1999

Dr. Nisha Malviya and Another Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 671 : (2001) ILR (MP) 742 : (2000) 2 MPJR 95

Criminal Procedure Code, 1973 (CrPC) — Section 180, 313Medical Termination of Pregnancy Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 201, 313, 376
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High Courts05 Aug 1999Dismissed

Bahor Singh Vs Devi and Others

Madhya Pradesh High Court · (2000) 1 MPHT 468 : (2000) 1 MPLJ 126

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 15 Rule 2(1), Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 3Madhya Bharat Zamindari Abolition Act, 2003 — Section 4, 41Madhya Pradesh Land Revenue Code, 1959 — Section 237, 237(2)
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High Courts05 Aug 1999Dismissed

Hukum Singh and Another Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPHT 138 : (1999) 2 MPJR 405 : (2000) 1 MPLJ 93

Madhya Bharat Zamindari Abolition Act, 1951 — Section 38(2)Madhya Pradesh Land Revenue Code, 1959 — Section 158, 57, 57(1), 57(2), 57(3)
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