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Madhya Pradesh High Court judgments

47,648 judgments · page 1,683 of 2,383

High Courts23 Jun 1999

Madak Chand Jain Vs Smt. Fatma Bai

Madhya Pradesh High Court · AIR 2000 MP 30 : (2001) ILR (MP) 409 : (1999) 2 JLJ 254 : (2000) 1 MPHT 46 : (1999) 2 MPJR 128 : (1999) 2 MPLJ 686

Court Fees Act, 1870 — Section 7(xi)(cc)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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High Courts22 Jun 1999

Nandlal Khatri Vs State of M.P.

Madhya Pradesh High Court · (2000) CriLJ 1631 : (2001) ILR (MP) 269 : (2000) 1 MPHT 401

Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 13(3), 16(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 44, 9A
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High Courts14 May 1999Dismissed

Rajesh Vs Smt. Rukmani

Madhya Pradesh High Court · AIR 2000 MP 227 : (2000) 1 DMC 526 : (2001) ILR (MP) 357 : (2000) 1 JLJ 134 : (2000) 1 MPJR 436 : (2000) 1 MPLJ 598

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Hindu Marriage Act, 1955 — Section 13(1), 23(1)
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High Courts14 May 1999

Mohammad Akhtar and Others Vs State of M.P.

Madhya Pradesh High Court · (1999) CriLJ 3779 : (1999) 2 MPJR 366 : (1999) 2 MPLJ 525

Evidence Act, 1872 — Section 106Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 35, 35(1)Opium Act, 1878 — Section 10, 9
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