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Madhya Pradesh High Court judgments, 1952

99 judgments · page 3 of 5

High Courts05 Sept 1952

Udaybhan Vs Firm Shankar Lal Motilal

Madhya Pradesh High Court · (1952) 09 MP CK 0004

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100, 109, 110, 111Constitution of India, 1950 — Article 133, 133(1), 133(4), 225Government of India Act, 1915 — Section 108(1)
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High Courts02 Sept 1952

State Vs Deewaki Nandan

Madhya Pradesh High Court · AIR 1953 MP 265 : (1954) CriLJ 87

Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 7
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High Courts23 Aug 1952

Chaturbhuj Vs Bhojamal

Madhya Pradesh High Court · (1953) CriLJ 596

Criminal Procedure Code, 1898 (CrPC) — Section 197Madhya Pradesh Municipalities Act, 1961 — Section 267
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High Courts04 Aug 1952Dismissed

Fuljari Lal Vs Ram Sarup

Madhya Pradesh High Court · AIR 1953 MP 177

Evidence Act, 1872 — Section 59, 61, 63, 63(5), 64Gwalior Registration Act, 1971 — Section 27, 28, 47, 48, 49Registration Act, 1908 — Section 49, 60
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High Courts12 Jul 1952Dismissed

Manik Chand Vs Jiwanlal and Others

Madhya Pradesh High Court · (1952) 07 MP CK 0007

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 41 Rule 23, Order 41 Rule 25, 107, 115Court Fees Act, 1870 — Section 13
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