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Madhya Pradesh High Court judgments, 1969

148 judgments · page 7 of 8

High Courts14 Feb 1969

Babu Hari Singh Vs Ratanlal

Madhya Pradesh High Court · (1969) JLJ 639 : (1969) MPLJ 662

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(I)(f)Transfer of Property Act, 1882 — Section 106
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High Courts31 Jan 1969Allowed

Suresh Seth Vs The State and Another

Madhya Pradesh High Court · AIR 1970 MP 154 : (1974) ILR (MP) 17 : (1969) JLJ 499 : (1969) MPLJ 327

Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 422, 422(1)
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High Courts24 Jan 1969Dismissed

Gopichand Sarju Prasad Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1969 MP 220 : (1973) ILR (MP) 810 : (1969) 73 ITR 263 : (1969) JLJ 732 : (1969) 14 MPLJ 404 : (1969) MPLJ 404

Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 271(1), 297(2)
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High Courts17 Jan 1969Dismissed

Deepchand Vs Sukhlal and Others

Madhya Pradesh High Court · AIR 1969 MP 232 : (1969) JLJ 541 : (1969) 14 MPLJ 434 : (1969) MPLJ 434

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, Order 6 Rule 17
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