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Madhya Pradesh High Court judgments, 1962

289 judgments · page 13 of 15

High Courts19 Feb 1962Dismissed

Mohanlal Hargovindas Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1962 MP 245 : (1962) JLJ 725 : (1962) 7 MPLJ 935

Constitution of India, 1950 — Article 245, 286(1), 286(2)Madhya Pradesh General Sales Tax Act, 1958 — Section 11A, 22(4), 27A, 4, 4(6)Sales Tax Laws Validation Act, 1956 — Section 2
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High Courts11 Feb 1962Allowed

Dayaram Vs Rent Controlling Authority

Madhya Pradesh High Court · (1964) JLJ 366

Constitution of India, 1950 — Article 226, 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 14(1), 30, 39, 39(4)
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High Courts09 Feb 1962Allowed

Anandilal Vs Ram Narain

Madhya Pradesh High Court · (1964) JLJ 655

Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 15(1)
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High Courts09 Feb 1962Allowed

Ramkripal Sheoprasad and Others Vs Municipal Committee

Madhya Pradesh High Court · AIR 1963 MP 240 : (1963) ILR (MP) 94 : (1963) JLJ 290 : (1963) MPLJ 261

Central Provinces and Berar Municipalities Act, 1922 — Section 66(1)Constitution of India, 1950 — Article 265Contract Act, 1872 — Section 23, 25, 45
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High Courts09 Feb 1962Allowed

Anandilal Vs Ramnarain

Madhya Pradesh High Court · (1962) JLJ 1059

Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 15(1)
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High Courts31 Jan 1962Dismissed

The Allahabad Bank Ltd. Vs Chaitram Choudhari and Others

Madhya Pradesh High Court · AIR 1964 MP 226 : (1963) ILR (MP) 259 : (1963) JLJ 401 : (1963) MPLJ 350

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 21 Rule 26(3), Order 34 Rule 15, 42High Court of Madhya Pradesh Rules, 2008 — Rule 13
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