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Madhya Pradesh High Court judgments, 1956

206 judgments · page 7 of 11

High Courts11 May 1956Dismissed

Bansilal Vs Jethmal

Madhya Pradesh High Court · AIR 1957 MP 13

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 148
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High Courts11 May 1956Dismissed

Hiralal Vs Kundanmal

Madhya Pradesh High Court · AIR 1957 MP 71

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 3(1), Order 45 Rule 6, Order 45 Rule 7, Order 45 Rule 7(1), Order 45 Rule 8
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High Courts11 May 1956

Mohammad Hussain Vs Provident Fund Inspector

Madhya Pradesh High Court · AIR 1954 MP 68 : (1957) CriLJ 195

Constitution of India, 1950 — Article 20Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14Penal Code, 1860 (IPC) — Section 406
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High Courts10 May 1956Dismissed

Manoharlal Vs Hiralal

Madhya Pradesh High Court · AIR 1957 MP 47

Arbitration Act, 1940 — Section 19Civil Procedure Code, 1908 (CPC) — Section 109, 110, 2(2)Constitution of India, 1950 — Article 133, 133(1)
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High Courts10 May 1956

State Vs Mt. Khimia

Madhya Pradesh High Court · AIR 1957 MP 75

Criminal Procedure Code, 1898 (CrPC) — Section 164, 165, 203, 207, 209Evidence Act, 1872 — Section 24High Court of Judicature Act, 1949 — Section 80
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High Courts07 May 1956Dismissed

Naziranbai Vs State

Madhya Pradesh High Court · AIR 1957 MP 1

Citizenship Act, 1955 — Section 11, 12, 3, 5Constitution of India, 1950 — Article 19, 19(1), 226, 367(3), 5
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High Courts07 May 1956Dismissed

Noor Mohammad Vs The State

Madhya Pradesh High Court · (1956) 05 MP CK 0008

Citizenship Act, 1955 — Section 11, 12, 12(1), 5Constitution of India, 1950 — Article 19, 19(1), 226, 367(3), 5Passports Act, 1967 — Section 3
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High Courts04 May 1956

State Vs Hamidkhan

Madhya Pradesh High Court · (1956) CriLJ 1326

Passports (Entry into India) Act, 1920 — Section 3Passports Rules, 1980 — Rule 4(2), 5
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High Courts01 May 1956Allowed

Tharpal Vs Arjun Singh

Madhya Pradesh High Court · (1956) 05 MP CK 0007

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
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