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Madhya Pradesh High Court judgments, 1963

166 judgments · page 6 of 9

High Courts22 Apr 1963Dismissed

Satya Prakash Vs Bashir Ahmed Qureshi

Madhya Pradesh High Court · AIR 1963 MP 316 : (1965) ILR (MP) 106 : (1963) JLJ 747 : (1963) MPLJ 614

Constitution of India, 1950 — Article 102Representation of the People Act, 1951 — Section 7
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High Courts19 Apr 1963

The State of Madhya Pradesh Vs Jogilal Keshrimal and Another

Madhya Pradesh High Court · AIR 1965 MP 27 : (1965) CriLJ 43 : (1964) ILR (MP) 782 : (1965) JLJ 38

Criminal Procedure Code, 1898 (CrPC) — Section 32Essential Commodities Act, 1955 — Section 12, 16(1), 3, 3(2), 7Madhya Bharat Agricultural Produce Markets Act, 1952 — Section 16
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High Courts15 Apr 1963

In Re: Lachman Nanda

Madhya Pradesh High Court · AIR 1966 MP 261 : (1966) CriLJ 1012 : (1967) JLJ 181

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1898 (CrPC) — Section 234, 235, 236, 237, 238Evidence Act, 1872 — Section 32
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High Courts12 Apr 1963Allowed

Ithoba Vs Bhagchand

Madhya Pradesh High Court · (1963) 04 MP CK 0020

Civil Procedure Code, 1908 (CPC) — Section 60Madhya Pradesh Land Revenue Code, 1959 — Section 146, 165(5)(a), 165(7)(a), 2, 261
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High Courts19 Mar 1963Dismissed

In Re: Kanhaiyalal Daulatramji

Madhya Pradesh High Court · AIR 1965 MP 53 : (1965) CriLJ 298 : (1965) ILR (MP) 347

Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 10(3), 12(2), 173(4), 177
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