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Madhya Pradesh High Court judgments, 1953

95 judgments · page 1 of 5

High Courts29 Dec 1953

L.M. Wakhare Vs The State

Madhya Pradesh High Court · AIR 1959 MP 208 : (1959) 4 MPLJ 478

Civil Procedure Code, 1908 (CPC) — Section 137Constitution of India, 1950 — Article 14, 19(1), 226, 227, 245Criminal Procedure Code, 1898 (CrPC) — Section 558
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High Courts25 Nov 1953

Sunderlal Bhagaji Vs State

Madhya Pradesh High Court · (1954) CriLJ 1169

Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 147, 188, 223, 279, 323Police Act, 1861 — Section 29
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High Courts20 Nov 1953Dismissed

Prem Biharilal Vs State of Madhya Bharat

Madhya Pradesh High Court · (1953) 11 MP CK 0017

Civil Services (Classification, Control and Appeal) Rules — Article 12, 49Constitution of India, 1950 — Article 226, 310, 311(2), 313Government of India Act, 1919 — Section 96B
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