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Madhya Pradesh High Court judgments, 1958

312 judgments · page 4 of 16

High Courts17 Oct 1958Allowed

Bolo Vs State

Madhya Pradesh High Court · (1959) JLJ 57

Penal Code, 1860 (IPC) — Section 301, 304, 323, 325, 448
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High Courts13 Oct 1958Dismissed

State Vs Yakinuddin

Madhya Pradesh High Court · (1959) JLJ 534

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4(1)(a)
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High Courts10 Oct 1958Dismissed

Singhai Shrinandanlal Vs Laxman Singh and Another

Madhya Pradesh High Court · AIR 1959 MP 315 : (1958) ILR (MP) 532 : (1959) 4 MPLJ 586

Contract Act, 1872 — Section 65Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 6Transfer of Property Act, 1882 — Section 108
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High Courts10 Oct 1958Dismissed

Habib Miyan Vs Mahemud Mir

Madhya Pradesh High Court · AIR 1959 MP 221 : (1959) JLJ 289 : (1959) 4 MPLJ 368

Contract Act, 1872 — Section 20Transfer of Property Act, 1882 — Section 53A, 58, 60
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High Courts30 Sept 1958Dismissed

Union of India (UOI) and Others Vs Gangaji Kalyanji

Madhya Pradesh High Court · AIR 1959 MP 222 : (1958) ILR (MP) 691 : (1959) 4 MPLJ 327

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 8 Rule 6, 80Railways Act, 1890 — Section 72, 77Specific Relief Act, 1877 — Section 23
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High Courts24 Sept 1958Allowed

Burhanpur Tapti Mills Ltd. Vs The State Industrial Court and Others

Madhya Pradesh High Court · AIR 1959 MP 246 : (1958) ILR (MP) 631 : (1959) JLJ 301 : (1958) 2 LLJ 590 : (1959) 4 MPLJ 383

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(3), 41, 42Central Provinces and Berar Industrial Disputes Settlement Rules, 1949 — Rule 18(1)
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