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Madhya Pradesh High Court judgments, 1958

312 judgments · page 7 of 16

High Courts13 Aug 1958

Chunnilal Ken Vs Shyamlal Sukhram and Others

Madhya Pradesh High Court · AIR 1959 MP 50 : (1959) CriLJ 199 : (1958) 3 MPLJ 820

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3, 4Representation of the People Act, 1951 — Section 116A
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High Courts07 Aug 1958

Firm Narain Das Mangal Sen Vs Anand Behari Mishra

Madhya Pradesh High Court · AIR 1958 MP 408 : (1959) ILR (MP) 121 : (1958) 3 MPLJ 742

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(5), Order 30 Rule 1, Order 30 Rule 2Limitation Act, 1908 — Section 22Partnership Act, 1932 — Section 4
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High Courts05 Aug 1958

Jodhai Ramdayal Vs Bharat Sukhdi

Madhya Pradesh High Court · AIR 1959 MP 97 : (1958) ILR (MP) 609 : (1959) 4 MPLJ 57

Contract Act, 1872 — Section 172, 173, 174, 175, 176Provincial Small Cause Courts Act, 1887 — Article 15
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High Courts31 Jul 1958Allowed

Gopikrishna Vs Municipal Committee

Madhya Pradesh High Court · AIR 1958 MP 371 : (1959) JLJ 46 : (1958) 3 MPLJ 727

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Easements Act, 1882 — Section 15Gwalior Municipal Act, 1998 — Section 124
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High Courts29 Jul 1958Dismissed

Mohammad Hussain Vs Firm Andani Co.

Madhya Pradesh High Court · AIR 1959 MP 30 : (1958) ILR (MP) 505 : (1959) 4 MPLJ 823

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 39, 55Limitation Act, 1908 — Article 115, 97
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High Courts27 Jul 1958Dismissed

Ram Narain Vs Benji

Madhya Pradesh High Court · (1958) JLJ 708

Madhya Bharat Sthan Niyantran Vidhan, 1950 — Section 4(g)
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High Courts24 Jul 1958Dismissed

Ram Narayan Vs Benji

Madhya Pradesh High Court · AIR 1959 MP 36 : (1959) 4 MPLJ 3

Madhya Bharat Sthan Niyantran Vidhan, 1950 — Section 4
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