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Madhya Pradesh High Court judgments, 1967

152 judgments · page 4 of 8

High Courts22 Sept 1967

Commissioner of Sales Tax Vs Caltex (India) Ltd.

Madhya Pradesh High Court · AIR 1968 MP 191 : (1971) ILR (MP) 579 : (1968) JLJ 602 : (1968) 13 MPLJ 527 : (1968) MPLJ 527

Central Provinces and Berar Sales Tax Act, 1947 — Section 2, 22, 22(5)Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 39(3), 52(1)Vindhya Pradesh Sales Tax Rules, 1954 — Rule 34(2), 34(3), 75, 75(4), 80
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High Courts14 Sept 1967Dismissed

Upendralal Vs Smt. Narainee Devi Jha

Madhya Pradesh High Court · AIR 1968 MP 89 : (1967) ILR (MP) 740 : (1967) JLJ 848 : (1969) 2 LLJ 285

Constitution of India, 1950 — Article 191(1), 213Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12Representation of the People Act, 1951 — Section 123
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High Courts30 Aug 1967Dismissed

Manjula Devi Bhuta and Another Vs Manjusri Saha and Others

Madhya Pradesh High Court · (1968) ACJ 1 : (1968) JLJ 189

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 30, Order 41 Rule 31, Order 41 Rule 32, Order 41 Rule 33Madhya Pradesh Civil Courts Act, 1958 — Section 21Madhya Pradesh Motor Accidents Claims Tribunal Rules, 1959 — Rule 14
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