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Madhya Pradesh High Court judgments, 1971

244 judgments · page 5 of 13

High Courts30 Aug 1971Dismissed

Vallabhdas and Others Vs Sikanya and Others

Madhya Pradesh High Court · AIR 1973 MP 116 : (1972) 17 MPLJ 837 : (1972) MPLJ 837

Constitution of India, 1950 — Article 19(1), 19(5), 19(6), 226, 245Madhya Pradesh Anusuchit Jati Tatha Anusuchit Janjati Rini Sahayata Adhiniyam, 1967 — Section 13, 14, 22, 3Madhya Pradesh Scheduled Tribes Debt Relief Regulations, 1962 — Regulation 1(3)
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High Courts23 Aug 1971Dismissed

Mahadeorao Vs Laxman

Madhya Pradesh High Court · (1972) JLJ 664

Central Provinces and Berar Relief of Indebtedness Act, 1939 — Section 15(2)
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High Courts21 Aug 1971Allowed

Madho Rao Vs Yashwant and others

Madhya Pradesh High Court · (1973) JLJ 100

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12, 18, 18(1), 18(2)Madhya Pradesh Land Revenue Code, 1959 — Section 158
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High Courts21 Aug 1971Allowed

Bakshilal Vs Rao Narendra Singh and others

Madhya Pradesh High Court · (1971) MPLJ 939

Constitution of India, 1950 — Article 227Madhya Bharat Abolition of Jagirs Act, 2008 — Section 40Madhya Pradesh Land Revenue Code, 1959 — Section 262
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High Courts21 Aug 1971Allowed

Madhaorao Vs Yeshwant and others

Madhya Pradesh High Court · (1972) MPLJ 1081

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12, 18, 18(1), 18(2)Madhya Pradesh Land Revenue Code, 1959 — Section 158
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High Courts21 Aug 1971Allowed

Onkarlal Vs Sardar Khan

Madhya Pradesh High Court · (1971) JLJ 816

Constitution of India, 1950 — Article 227Madhya Pradesh General Clauses Act, 1957 — Section 10Madhya Pradesh Land Revenue Code, 1959 — Section 162
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High Courts19 Aug 1971Allowed

Mst. Rajula Bai Vs Suka Dukali

Madhya Pradesh High Court · AIR 1972 MP 57 : (1976) ILR (MP) 760 : (1971) MPLJ 1014

Evidence Act, 1872 — Section 108Hindu Marriage Act, 1955 — Section 12
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High Courts19 Aug 1971Allowed

Rajula Bai Vs Suka

Madhya Pradesh High Court · (1971) JLJ 957

Evidence Act, 1872 — Section 107, 108Hindu Marriage Act, 1955 — Section 28
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