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Madhya Pradesh High Court judgments, 1968

193 judgments · page 9 of 10

High Courts17 Feb 1968Allowed

Kodu Vs Banmali

Madhya Pradesh High Court · AIR 1969 MP 20 : (1969) CriLJ 201 : (1970) ILR (MP) 1003 : (1968) JLJ 530 : (1968) 13 MPLJ 398 : (1968) MPLJ 398

Criminal Procedure Code, 1898 (CrPC) — Section 204(3), 256, 417, 544Madhya Pradesh High Court (Criminal) Rules — Rule 558Penal Code, 1860 (IPC) — Section 497
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High Courts14 Feb 1968Allowed

Union of India (UOI) Vs P.V. Jagannath Rao

Madhya Pradesh High Court · AIR 1968 MP 204 : (1971) ILR (MP) 681 : (1968) JLJ 524 : (1968) 2 LLJ 792 : (1968) 13 MPLJ 328

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 34Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240
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High Courts13 Feb 1968Allowed

Union of India (UOI) and Others Vs Ismail Abdul Shukoor and Others

Madhya Pradesh High Court · AIR 1968 MP 159 : (1970) ILR (MP) 968 : (1968) JLJ 727 : (1968) 13 MPLJ 387 : (1968) MPLJ 387

Administration of Evacuee Property Act, 1950 — Section 8(2A)Administration of Evacuee Property Ordinance, 1949 — Section 7, 8Central Provinces and Berar Administration of Evacuee Property Ordinance, 1949 — Section 2, 3, 5, 6
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High Courts08 Feb 1968Dismissed

Gopilal and Another Vs Sitaram and Others

Madhya Pradesh High Court · AIR 1968 MP 196 : (1966) ILR (MP) 794 : (1968) JLJ 663 : (1968) 13 MPLJ 356

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 43 Rule 1, 107, 115, 151
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