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Madhya Pradesh High Court judgments, 1961

385 judgments · page 5 of 20

High Courts09 Oct 1961Allowed

Gulam Ali Bohara Vs Vishwanath Balwant Mahakal

Madhya Pradesh High Court · AIR 1962 MP 308 : (1962) JLJ 374 : (1962) 7 MPLJ 317

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 9 Rule 9, 151, 151High Court of Madhya Pradesh Rules, 2008 — Rule 12
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High Courts06 Oct 1961Dismissed

Narain Singh Vs Board of Revenue

Madhya Pradesh High Court · (1962) JLJ 523

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Land Revenue Act, 1917 — Section 128
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High Courts05 Oct 1961Dismissed

Narayan Singh Jugraj Singh Vs Board of Revenue

Madhya Pradesh High Court · AIR 1962 MP 280 : (1962) ILR (MP) 788 : (1962) 7 MPLJ 281 : (1962) MPLJ 281

Central Provinces and Berar Board of Revenue Act, 1949 — Section 9Central Provinces Land Revenue Act, 1881 — Section 122(1), 127, 128, 145, 146Constitution of India, 1950 — Article 226
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High Courts29 Sept 1961Dismissed

In Re: Randhir and Another

Madhya Pradesh High Court · AIR 1962 MP 239

Criminal Procedure Code, 1898 (CrPC) — Section 207A(6), 437Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307
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High Courts29 Sept 1961Allowed

Totaram Vs Pancham Singh

Madhya Pradesh High Court · (1963) JLJ 744

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 4Transfer of Property Act, 1882 — Section 106
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High Courts29 Sept 1961Dismissed

Randhir Vs State

Madhya Pradesh High Court · (1961) JLJ 1282

Penal Code, 1860 (IPC) — Section 307, 323, 325, 34
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High Courts28 Sept 1961

Janki Bai Vs Ratan

Madhya Pradesh High Court · (1961) JLJ 1389

Central Provinces and Berar Money Lenders Act, 1934 — Section 11BCivil Procedure Code, 1908 (CPC) — Order 41 Rule 27
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