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Madhya Pradesh High Court judgments, 1956

206 judgments · page 1 of 11

High Courts31 Dec 1956Dismissed

Gyaniram Vs Gangabai

Madhya Pradesh High Court · AIR 1957 MP 85 : (1957) ILR (MP) 337

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 34 Rule 4, Order 34 Rule 5Limitation Act, 1908 — Article 181
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High Courts31 Dec 1956Dismissed

State Vs Gangadhar

Madhya Pradesh High Court · AIR 1957 MP 54

Constitution of India, 1950 — Article 19, 19(1)Criminal Procedure Code, 1898 (CrPC) — Section 144Madhya Bharat Maintenance of Public Order Act, 1949 — Section 11, 7, 7(1)
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High Courts31 Dec 1956Dismissed

Pyarelal and Others Vs Modi Sikharchand

Madhya Pradesh High Court · AIR 1957 MP 89 : (1957) ILR (MP) 21

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 30 Rule 4, Order 41 Rule 33, Order 41 Rule 4Contract Act, 1872 — Section 45
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High Courts31 Dec 1956Dismissed

Zankar Singh Vs State

Madhya Pradesh High Court · (1957) JLJ 559

Central Provinces Court of Wards Act, 1899 — Section 19(1)(c)Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8
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High Courts31 Dec 1956Dismissed

Pyarelal Vs Shikharchand

Madhya Pradesh High Court · (1957) JLJ 300

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4Contract Act, 1872 — Section 45
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High Courts21 Dec 1956

Tejilal Vs State

Madhya Pradesh High Court · (1957) JLJ 62

Central Provinces and Berar Municipalities Act, 1922 — Section 15(1)Constitution of India, 1950 — Article 226
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High Courts17 Dec 1956Dismissed

Mulaimchand Vs Municipal Committee

Madhya Pradesh High Court · AIR 1957 MP 50

Central Provinces and Berar Municipalities Act, 1922 — Section 98(2), 99(1), 99(2)Constitution of India, 1950 — Article 19, 19(1), 19(6), 226
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