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Madhya Pradesh High Court judgments, 1957

401 judgments · page 6 of 21

High Courts05 Sept 1957

Union of India (UOI) Vs R.C. Jall and Another

Madhya Pradesh High Court · AIR 1958 MP 425 : (1958) 3 MPLJ 620

Civil Procedure Code, 1908 (CPC) — Section 79Coal Production Fund (Repealing) Ordinance, 1947 — Section 2Coal Production Fund Ordinance, 1944 — Section 5, 5(1), 5(2)
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High Courts03 Sept 1957

Piyarji Mangilalji Vs The State

Madhya Pradesh High Court · AIR 1958 MP 234 : (1958) CriLJ 1040

Criminal Procedure Code, 1898 (CrPC) — Section 190(1)Penal Code, 1860 (IPC) — Section 405, 406
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High Courts30 Aug 1957

Nathulal Vs Ratansi

Madhya Pradesh High Court · (1957) JLJ 1157

Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 6
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High Courts27 Aug 1957Dismissed

V.P. Desa Vs The Union of India (UOI) and Another

Madhya Pradesh High Court · AIR 1958 MP 297 : (1957) ILR (MP) 434 : (1958) JLJ 235 : (1958) 3 MPLJ 192

Contract Act, 1872 — Section 32Displaced Persons (Institution of Suits) Act, 1948 — Section 3Evidence Act, 1872 — Section 101, 35
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High Courts20 Aug 1957

Nathulal and Others Vs Ratansi

Madhya Pradesh High Court · AIR 1958 MP 218 : (1957) ILR (MP) 494

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 2Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 6
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