Constitution of India, 1950 — Article 120, 210, 210(1), 226, 343Madhya Bharat Panchayat Act, 1949 — Section 10(4), 116, 18, 18(4)Madhya Bharat Panchayat Rules, 1951 — Rule 38

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High Courts20 Sept 1956

Brijnath Kedarnath Vs State

Madhya Pradesh High Court · (1957) CriLJ 188

Civil Procedure Code, 1908 (CPC) — Section 31, 4Evidence Act, 1872 — Section 123, 124, 162Penal Code, 1860 (IPC) — Section 409, 465

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High Courts17 Sept 1956

Tekchand Devidas Vs Gulab Chand Chandan Mal and Another

Madhya Pradesh High Court · AIR 1957 MP 151

Evidence Act, 1872 — Section 32, 33Gwalior Transfer of Property Act, 2001 — Section 102, 105Transfer of Property Act, 1882 — Section 105, 106, 107, 108, 109

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High Courts14 Sept 1956Allowed

Madan Gopal Mangalsen Vs Sohanlal Ajudhya Prasad and Another

Madhya Pradesh High Court · AIR 1957 MP 133

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Part B States (Laws) Act, 1951 — Section 2, 3Transfer of Property Act, 1882 — Section 1, 58F, 59

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High Courts13 Sept 1956Allowed

Kamalabai Vs The State of Madhya Bharat and Others

Madhya Pradesh High Court · AIR 1957 MP 128

Civil Services (Punishment and Appeals) Act — Section 8Constitution of India, 1950 — Article 226, 311, 311(2)Government of India Act, 1935 — Section 210(3)

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High Courts13 Sept 1956Dismissed

Diwan Chand Sahni Vs The State of Madhya Bharat

Madhya Pradesh High Court · AIR 1957 MP 100

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 16, 220, 226

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High Courts30 Aug 1956Allowed

Ramchandra Ramratan Vs Ramgopal Onkarji and Others

Madhya Pradesh High Court · AIR 1957 MP 31

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High Courts30 Aug 1956

Gomati Bai and Another Vs Ramdayal and Others

Madhya Pradesh High Court · AIR 1957 MP 136

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts29 Aug 1956

Union of India (UOI) Vs Mahesh Chandra Sharma

Madhya Pradesh High Court · AIR 1954 MP 43 : (1957) CriLJ 184

Penal Code, 1860 (IPC) — Section 161, 165, 165A

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High Courts25 Aug 1956Dismissed

Nannemiyan Vs Govt. of Madhya Bharat and Others

Madhya Pradesh High Court · AIR 1957 MP 38

Constitution of India, 1950 — Article 226, 245, 329Madhya Bharat Panchayat Act, 1949 — Section 116, 3, 4, 7, 8Madhya Bharat Panchayat Rules, 1951 — Rule 130, 18(1), 41

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High Courts24 Aug 1956Dismissed