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Madhya Pradesh High Court judgments, 1963

166 judgments · page 9 of 9

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High Courts14 Jan 1963Dismissed

Ulfatrai Maniram Vaishya Vs Proprietors of Firm Ramcharanlal Shrikrishnalal and Others

Madhya Pradesh High Court · AIR 1963 MP 228 : (1963) MPLJ 884

Provincial Insolvency Act, 1920 — Section 11, 36, 44(2)
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High Courts10 Jan 1963Dismissed

Madanlal Chhotelal and Others Vs Ramprakash Ghasiram

Madhya Pradesh High Court · AIR 1963 MP 329 : (1961) ILR (MP) 744 : (1963) JLJ 905 : (1963) MPLJ 553

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 11, Order 38 Rule 9
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High Courts09 Jan 1963Dismissed

Seth Fida Hussain Vs Fazal Hussain and Others

Madhya Pradesh High Court · AIR 1963 MP 232 : (1964) ILR (MP) 623 : (1963) JLJ 282 : (1963) MPLJ 243

Arbitration Act, 1940 — Section 21Evidence Act, 1872 — Section 116
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High Courts08 Jan 1963

Deviden Chenaji Vs Mankibai Devideen

Madhya Pradesh High Court · (1966) CriLJ 1089 : (1966) ILR (MP) 828 : (1966) JLJ 229 : (1966) 11 MPLJ 831

Limitation Act, 1963 — Section 15
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High Courts04 Jan 1963Dismissed

Ramchandra Laxmichand Vs Municipal Council, Satna

Madhya Pradesh High Court · (1963) JLJ 276

Madhya Pradesh Municipalities Act, 1961 — Section 164
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High Courts02 Jan 1963Allowed

Commissioner of Sales Tax Vs Ram Dulare Balkishan and Bros.

Madhya Pradesh High Court · (1963) JLJ 287 : (1963) MPLJ 256 : (1963) 14 STC 202

Central Provinces and Berar Sales Tax Act, 1947 — Section 2(c)
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