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Madhya Pradesh High Court judgments, 1959

371 judgments · page 13 of 19

High Courts22 Apr 1959Dismissed

Hariprasad Khadak Singh Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1959 MP 343 : (1959) ILR (MP) 154 : (1959) JLJ 414 : (1959) 4 MPLJ 669

Central Provinces and Berar Local Government Act, 1948 — Section 182(2), 22Central Provinces and Berar Local Self Government Rules — Rule 2Constitution of India, 1950 — Article 226, 227
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High Courts20 Apr 1959Allowed

Kapoor Singh Harnam Singh Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1960 MP 119 : (1959) ILR (MP) 397 : (1960) 2 LLJ 536 : (1959) 4 MPLJ 1053

Army Instructions, 1949 — Instruction 212Constitution of India, 1950 — Article 309, 310, 311, 311(2)Defence Services (Classification, Control and Appeal) Rules, 1952 — Rule 6
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High Courts20 Apr 1959Allowed

Mujtabai Begum and Another Vs Mehbub Rehman and Others

Madhya Pradesh High Court · AIR 1959 MP 359 : (1959) ILR (MP) 256 : (1960) JLJ 716 : (1959) 4 MPLJ 841

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, 20, 27Evidence Act, 1872 — Section 101, 102, 103, 104, 114Madhya Bharat Civil Courts Act, 1949 — Section 36
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High Courts16 Apr 1959Dismissed

Ramdas Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1959 MP 353 : (1959) ILR (MP) 343 : (1959) 4 MPLJ 710

Central Provinces and Berar Municipalities (Amendment) Act, 1958 — Section 7Central Provinces and Berar Municipalities Act, 1922 — Section 18Constitution (Seventh Amendment) Act, 1956 — Section 8(2)
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