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Madhya Pradesh High Court judgments

47,636 judgments · page 1,918 of 2,382

High Courts31 Oct 1990

Amar Singh Vs State of M.P.

Madhya Pradesh High Court · (1991) CriLJ 1077 : (1995) ILR (MP) 340

Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 101, 105Penal Code, 1860 (IPC) — Section 100, 300, 302, 304, 97
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High Courts31 Oct 1990Allowed

Ramcharan Mansha and Another Vs Badri Prasad Kushwaha and Others

Madhya Pradesh High Court · (1991) MPJR 233 : (1991) 36 MPLJ 721 : (1991) MPLJ 721

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 2, 7
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High Courts25 Oct 1990Dismissed

Johri and Others Vs Mahila Draupti alias Dropadi and Others

Madhya Pradesh High Court · AIR 1991 MP 340 : (1992) 2 MPJR 81 : (1991) 36 MPLJ 217 : (1991) MPLJ 217

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 4, Order 32 Rule 4, Order 41 Rule 33, 100Contract Act, 1872 — Section 10, 11, 23Evidence Act, 1872 — Section 115
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High Courts25 Oct 1990Allowed

R.B. Shukla Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1993) 3 LLJ 648 : (1991) 36 MPLJ 284 : (1991) MPLJ 284

Administrative Tribunals Act, 1985 — Section 15(1), 17(1), 18(1), 28, 29Constitution of India, 1950 — Article 323AIndustrial Disputes Act, 1947 — Section 2(K)
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High Courts24 Oct 1990Allowed

Kamlendra Singh Vs State of M.P.

Madhya Pradesh High Court · (1992) ILR (MP) 950 : (1991) JLJ 181 : (1990) MPJR 630

Administrative Tribunals Act, 1985 — Section 17, 19, 20, 21, 28Criminal Procedure Code, 1973 (CrPC) — Section 146(1)
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