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Madhya Pradesh High Court judgments, 1959

371 judgments · page 9 of 19

High Courts31 Jul 1959Dismissed

Sheo Kumar Balaram Pathak Vs M.A. Khan and Others

Madhya Pradesh High Court · AIR 1960 MP 37 : (1959) ILR (MP) 527 : (1959) 4 MPLJ 836

Central Provinces and Berar Panchayats Act, 1946 — Section 13Central Provinces and Berar Panchayats Rules, 1948 — Rule 2Constitution of India, 1950 — Article 226
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High Courts21 Jul 1959Dismissed

Man Singh Amar Singh Vs State

Madhya Pradesh High Court · AIR 1960 MP 125 : (1960) CriLJ 487 : (1959) JLJ 562 : (1960) 5 MPLJ 290

Prevention of Food Adulteration Act, 1954 — Section 13, 16(1), 2(1), 23
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High Courts21 Jul 1959Dismissed

Prasad Vs State

Madhya Pradesh High Court · (1962) JLJ 408

Madhya Bharat Municipalities Act, 1954 — Section 11, 11(a)
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High Courts20 Jul 1959Dismissed

Mst. Karimunissa Vs Alfuddin Hafizuddin

Madhya Pradesh High Court · AIR 1960 MP 76 : (1959) ILR (MP) 552 : (1960) JLJ 461 : (1959) 4 MPLJ 1093

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, Order 21 Rule 90, 47Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 181
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High Courts16 Jul 1959

Motilal Vs State

Madhya Pradesh High Court · (1960) JLJ 127

Central Provinces and Berar Sales Tax Act, 1947 — Section 23(1)
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High Courts16 Jul 1959Dismissed

Nathulal and Others Vs Nand Ram

Madhya Pradesh High Court · AIR 1960 MP 108 : (1959) 4 MPLJ 1065

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1908 — Article 182, 182(1)
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