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Madhya Pradesh High Court judgments, 1965

182 judgments · page 6 of 10

High Courts30 Apr 1965

Dayabhai and Co. Vs Commissioner of Income Tax

Madhya Pradesh High Court · AIR 1966 MP 13 : (1966) 59 ITR 364 : (1967) JLJ 641 : (1965) 10 MPLJ 644 : (1965) MPLJ 644

Contract Act, 1872 — Section 23Income Tax Act, 1922 — Section 26AMotor Vehicles Act, 1988 — Section 31, 42, 59, 59(2)
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High Courts27 Apr 1965Dismissed

Chhotabhai Jethabhai Patel and Co. Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1966 MP 34 : (1967) ILR (MP) 721 : (1965) 10 MPLJ 733

Constitution of India, 1950 — Article 213(1)Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Niyamavali Sanshodhan Adhyadesh, 1964 — Rule 7, 19Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Niyamavali Sanshodhan Adhyadesh, 1965 — Section 3
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High Courts25 Apr 1965Allowed

State of M.P. Vs Nandram

Madhya Pradesh High Court · (1971) JLJ 447

Criminal Procedure Code, 1898 (CrPC) — Section 417(5)Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii)
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High Courts24 Apr 1965Dismissed

In Re: Narayan Singh Amar Singh and Others

Madhya Pradesh High Court · AIR 1965 MP 225 : (1965) CriLJ 507

Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 364Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 395
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High Courts24 Apr 1965Dismissed

Narayan Singh Vs State

Madhya Pradesh High Court · (1966) JLJ 10

Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 395, 75
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High Courts23 Apr 1965Dismissed

Ganeshgir and Another Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1966 MP 311 : (1966) CriLJ 1273 : (1967) ILR (MP) 843 : (1966) JLJ 565 : (1966) 11 MPLJ 641

Coal Mines Regulations, 1957 — Regulation 113Mines Act, 1952 — Section 72C(1)Penal Code, 1860 (IPC) — Section 304A, 32, 43
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High Courts22 Apr 1965Allowed

Gitabai Vs Fattoo and Another

Madhya Pradesh High Court · AIR 1966 MP 130 : (1965) JLJ 663 : (1965) 10 MPLJ 559 : (1965) MPLJ 559

Hindu Marriage Act, 1955 — Section 11, 13, 13(1), 13(2), 5
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High Courts22 Apr 1965Allowed

Smt. Umri Bai Vs Chittar

Madhya Pradesh High Court · AIR 1966 MP 205 : (1965) JLJ 687 : (1965) 10 MPLJ 549

Hindu Marriage Act, 1955 — Section 10(1)
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