Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 26, 34Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 2

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High Courts26 Apr 1967Dismissed

Premchandra Dhalpuria, Ex-Sub-Inspector, Police Vs The State

Madhya Pradesh High Court · (1970) MPLJ 430

Police Act, 1861 — Section 2, 46(2), 7

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High Courts25 Apr 1967Allowed

Pema Vs Dhanya

Madhya Pradesh High Court · (1973) JLJ 186

Civil Procedure Code, 1908 (CPC) — Section 152

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High Courts25 Apr 1967Allowed

Pema Bhav Singh Vs Dhanya Salam

Madhya Pradesh High Court · AIR 1972 MP 211 : (1972) ILR (MP) 601 : (1972) 17 MPLJ 378

Civil Procedure Code, 1908 (CPC) — Section 152

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High Courts25 Apr 1967Dismissed

Dr. Shanker Dayal Chourishi, Principal, Dhamtari Science, Arts and Commerce College, Dhamtari Vs Administrator, Municipal Council, Dhamtari and another

Madhya Pradesh High Court · (1970) JLJ 329 : (1970) MPLJ 300

Ravishankar University Act, 1963 — Section 4(7)

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High Courts24 Apr 1967Allowed

Raju Narayan Vs Chogalal Bhagirath and Another

Madhya Pradesh High Court · (1972) ACJ 183 : AIR 1972 MP 223 : (1972) ILR (MP) 585 : (1973) JLJ 221 : (1972) 17 MPLJ 329

Motor Vehicles Act, 1939 — Section 110A(3)

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High Courts18 Apr 1967Allowed

Bhagwati Dhar Bajpai Vs Jabalpur University and Others

Madhya Pradesh High Court · AIR 1967 MP 239 : (1970) ILR (MP) 765 : (1967) JLJ 618

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Jabalpur University Act, 1967 — Section 18(1), 18(2), 23(3)

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High Courts18 Apr 1967

Smt. Jagrani Vs Jorawal

Madhya Pradesh High Court · AIR 1968 MP 24 : (2002) ILR (MP) 329 : (1967) JLJ 745

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 7

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High Courts11 Apr 1967Dismissed

Lalji Prasad Sahu Vs Vice-Chancellor, Jabalpur University and Others

Madhya Pradesh High Court · (1967) JLJ 626 : (1967) MPLJ 496

Constitution of India, 1950 — Article 226

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High Courts05 Apr 1967Dismissed

Gurusharan Singh Brijbhusan Singh Vs Manager, Rewa Transport Services and Others

Madhya Pradesh High Court · AIR 1968 MP 10 : (1968) 17 FLR 4 : (1968) JLJ 259 : (1968) 1 LLJ 143

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Madhya Pradesh Minimum Wages Rules, 1951 — Rule 27Minimum Wages Act, 1948 — Section 20

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High Courts04 Apr 1967Dismissed

Bheru Singh Vs Ramgopal

Madhya Pradesh High Court · AIR 1972 MP 217 : (1973) JLJ 218 : (1972) 17 MPLJ 347 : (1972) MPLJ 347

Civil Procedure Code, 1908 (CPC) — Section 38, 47

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High Courts03 Apr 1967

Commissioner of Sales Tax Vs Anil Iron Works

Madhya Pradesh High Court · (1969) JLJ 49 : (1968) 13 MPLJ 909 : (1968) MPLJ 909 : (1968) 21 STC 496

Madhya Pradesh General Sales Tax Act, 1958 — Section 10

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High Courts31 Mar 1967Allowed

Girdharilal Vs Prafullchandra and others

Madhya Pradesh High Court · (1969) JLJ 578 : (1969) MPLJ 399

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(b)

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High Courts27 Mar 1967Allowed

Amolakchand (Seth) Vs Pralhad Singh

Madhya Pradesh High Court · (1972) MPLJ 473

Contract Act, 1872 — Section 65Specific Relief Act, 1963 — Section 41

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High Courts24 Mar 1967Allowed

Shitaldas, Partner, Damodardas Shitaldas Vs State Transport Appellate Authority and Others

Madhya Pradesh High Court · AIR 1967 MP 255 : (1970) ILR (MP) 751 : (1967) JLJ 335

Central Provinces and Berar Motor Vehicles Rules, 1942 — Rule 73AConstitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 48, 64

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High Courts21 Mar 1967Dismissed

Khadau Vs Lakahn Sao

Madhya Pradesh High Court · (1968) JLJ 266 : (1967) MPLJ 692

Madhya Pradesh Civil Courts Act, 1958 — Section 23

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High Courts17 Mar 1967Dismissed

Narayanrao Vs Shivram and another

Madhya Pradesh High Court · (1972) ILR (MP) 324 : (1972) MPLJ 388

Madhya Pradesh Land Revenue Code, 1959 — Section 168, 168(2), 168(2)(v), 168(4), 168(5)

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