Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3

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High Courts04 Mar 1998

DINESH CHANDRA and Others Vs STATE OF MADHYA PRADESH and Others

Madhya Pradesh High Court · (1998) 149 CTR 38

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 439, 482Income Tax Act, 1961 — Section 132, 132A, 143, 144

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High Courts03 Mar 1998Allowed

Narayan and Others Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPJR 85

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts02 Mar 1998Dismissed

United India Insurance Co. Ltd. Vs Shamsuddin and Others

Madhya Pradesh High Court · (1999) ACJ 838

Motor Vehicles Act, 1939 — Section 103A, 2(30)

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High Courts02 Mar 1998

Kusumchand Sharadchand and Another Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (2000) 160 CTR 467 : (1999) 236 ITR 586 : (2003) 127 TAXMAN 505

Criminal Procedure Code, 1973 (CrPC) — Section 386, 397, 401Income Tax Act, 1961 — Section 276C, 277, 278B

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High Courts02 Mar 1998Dismissed

Laxman Prasad Vs State of M.P.

Madhya Pradesh High Court · (1998) 2 MPJR 433

Criminal Procedure Code, 1973 (CrPC) — Section 161Prevention of Corruption Act, 1988 — Section 7

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High Courts28 Feb 1998Dismissed

Smt. Roopa @ Roopmati Vs Vijay Kumar

Madhya Pradesh High Court · (1998) 2 DMC 386

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts28 Feb 1998

Manju Rai and Others Vs M.P. Electricity Board and Others

Madhya Pradesh High Court · (1999) ACJ 853

Motor Vehicles Act, 1988 — Section 140

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High Courts28 Feb 1998Dismissed

President, Transport Co-operative Bank and Others Vs Smt. Chandraprabha

Madhya Pradesh High Court · (1998) 1 MPJR 386 : (1998) 2 MPLJ 333

Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23B, 23C, 23E

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High Courts27 Feb 1998Dismissed

Madhusudan Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 MPJR 115

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)

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High Courts27 Feb 1998

Kusum S. Verma and Another Vs Pritam Singh Gulati and Another

Madhya Pradesh High Court · (1998) 1 MPJR 379 : (1998) 1 MPLJ 578

Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 82

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High Courts27 Feb 1998Dismissed

Madhusudan Dansena Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 JLJ 86 : (1998) 2 MPLJ 278

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8), 362, 482Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts27 Feb 1998Dismissed