Constitution of India, 1950 — Article 240, 246(4), 254Government of Part C States Act, 1951 — Section 21, 22Madhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952 — Section 6, 6(1), 6(2)

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High Courts15 Nov 1960Dismissed

State Vs Babootal

Madhya Pradesh High Court · (1963) JLJ 776

Criminal Procedure Code, 1898 (CrPC) — Section 259, 438Penal Code, 1860 (IPC) — Section 482, 486

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High Courts15 Nov 1960Allowed

Sukhdev Prasad Vs Sadashiv Rao

Madhya Pradesh High Court · (1961) MPLJ 237

Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 35

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High Courts14 Nov 1960Dismissed

Mohanlal Vs State

Madhya Pradesh High Court · (1961) JLJ 972

Madhya Pradesh Land Revenue Code, 1959 — Section 251, 57(1)

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High Courts12 Nov 1960

KUNDANLAL MALHOTRA Vs Income Tax OFFICER, B WARD, SATNA, AND ANOTHER.

Madhya Pradesh High Court · (1961) 43 ITR 312

Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 5

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High Courts12 Nov 1960Allowed

Colonel Lal Rampal Singh Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1961 MP 154 : (1960) ILR (MP) 934 : (1961) 6 MPLJ 1

Constitution of India, 1950 — Article 226Vindhya Pradesh Application of Laws Ordinance, 1948 — Section 2

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High Courts12 Nov 1960Partly Allowed

Raja Lalit Kumar Singh Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1961 MP 197 : (1960) JLJ 1197 : (1961) 6 MPLJ 164

Central Provinces Court of Wards Act, 1899 — Section 2, 24, 4, 41, 5(1)Constitution of India, 1950 — Article 19(1), 226, 227, 291, 362

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High Courts12 Nov 1960Allowed

Rampal Singh (Col.) Vs State

Madhya Pradesh High Court · (1961) JLJ 32

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 226, 227Pensions Act, 1871 — Section 4

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High Courts09 Nov 1960Dismissed

Attaullah Beg Vs Sulkhichand

Madhya Pradesh High Court · (1961) JLJ 1044

Administration of Evacuee Property Act, 1950 — Section 40, 41

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High Courts08 Nov 1960Allowed

Nathulal Vs Shantiial

Madhya Pradesh High Court · (1963) JLJ 756

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 12, 151

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