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Madhya Pradesh High Court judgments, 1958

312 judgments · page 10 of 16

High Courts30 Apr 1958Allowed

Iqrar Ahmed Vs Hulkey

Madhya Pradesh High Court · AIR 1958 MP 319 : (1958) 3 MPLJ 736

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14Transfer of Property Act, 1882 — Section 105, 52, 76, 8
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High Courts29 Apr 1958Dismissed

Netram Vs Lakshman Prasad and Another

Madhya Pradesh High Court · AIR 1960 MP 368 : (1960) JLJ 977 : (1960) 5 MPLJ 883

Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 2(1)Representation of the People (Preparation of Electoral Rolls) Rules, 1950 — Rule 5, 6Representation of the People Act, 1951 — Section 33(4), 36(4)
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High Courts26 Apr 1958Allowed

Maursinha Vs State of M.P.

Madhya Pradesh High Court · AIR 1958 MP 397 : (1968) JLJ 307 : (1960) 5 MPLJ 559

Constitution of India, 1950 — Article 226Madhya Bharat Minicipalities Act, 1954 — Section 197(2), 208, 27(2), 3(3), 53(2)
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High Courts24 Apr 1958Dismissed

The State of Madhya Pradesh Vs Ladli Saran Sinha

Madhya Pradesh High Court · AIR 1958 MP 326 : (1959) 1 LLJ 41 : (1959) 4 MPLJ 128

Bhopal and Vindhya Pradesh (Courts) Act, 1950 — Section 31Civil Procedure Code, 1908 (CPC) — Section 11Civil Services (Classification, Control and Appeal) Rules — Rule 49
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