Appointment, Remuneration, Duties, Removal and Punishment of Patels Rules — Rule 5Madhya Pradesh Land Revenue Code, 1959 — Section 222, 258, 44, 44(1), 50

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High Courts16 Jul 1971

Krishan Gopal Devi Prasad and Others Vs Dattatraya Madho Lad

Madhya Pradesh High Court · (1971) ACJ 372 : AIR 1972 MP 125 : (1972) 17 MPLJ 485 : (1971) MPLJ 135

Civil Procedure Code, 1908 (CPC) — Section 115, 3, 9Motor Vehicles Act, 1939 — Section 110, 110F

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High Courts16 Jul 1971

Krishna Gopal and others Vs Dattatraya

Madhya Pradesh High Court · (1971) JLJ 903

Civil Procedure Code, 1908 (CPC) — Section 115, 2, 3, 77, 9Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 3

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High Courts15 Jul 1971Allowed

Balkishan Vs Ram Bharose and others

Madhya Pradesh High Court · (1973) 18 MPLJ 569

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 9

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High Courts14 Jul 1971Partly Allowed

The State of Uttar Pradesh Vs Dayali Mardan and Another

Madhya Pradesh High Court · (1971) ACJ 425 : AIR 1972 MP 66 : (1971) MPLJ 873

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110A(3), 110B, 110D

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High Courts14 Jul 1971Allowed

State of Uttar Pradesh Vs Dayali and another

Madhya Pradesh High Court · (1971) JLJ 669

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110D

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High Courts12 Jul 1971

Purohit Lodge Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1978) ILR (MP) 397 : (1972) JLJ 425 : (1972) 17 MPLJ 213 : (1972) MPLJ 213 : (1972) 29 STC 383

Madhya Pradesh General Sales Tax Act, 1958 — Section 44

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High Courts09 Jul 1971

Patram Sitaram of Morena Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1971) JLJ 829 : (1971) MPLJ 804 : (1971) 28 STC 645

Madhya Pradesh General Sales Tax Act, 1958 — Section 2(d), 44

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High Courts09 Jul 1971Dismissed

Bhartendra Singh Vs Ramsahai Pandey and Others

Madhya Pradesh High Court · AIR 1972 MP 167 : (1972) ILR (MP) 95 : (1972) JLJ 571

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 329High Court of Madhya Pradesh Rules, 2008 — Rule 4

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High Courts09 Jul 1971Allowed

M/s. Orient Paper Mills Ltd. Amlai Distt. Shahdol Vs Municipal Council, Shahdol

Madhya Pradesh High Court · (1971) JLJ 860 : (1971) MPLJ 872

Constitution of India, 1950 — Article 226, 227

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High Courts08 Jul 1971Dismissed

Municipal Board, Bhopal Vs Jagdish Goeal

Madhya Pradesh High Court · (1972) MPLJ 740

Bhopal State Municipalities Act, 1955 — Section 335

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High Courts08 Jul 1971Dismissed

Municipal Board, Bhopal Vs Jagdish Gopal

Madhya Pradesh High Court · (1972) JLJ 640

Bhopal State Municipalities Act, 1953 — Section 175

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High Courts07 Jul 1971Dismissed

S.P. Nanawaty, Factory Manager, Satna Cement Works, Satna and another Vs Employees State Insurance Corporation, Jabalpur

Madhya Pradesh High Court · (1973) ILR (MP) 620 : (1971) MPLJ 821

Employees State Insurance Act, 1948 — Section 66, 67, 75Workmens Compensation Act, 1923 — Section 12

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High Courts02 Jul 1971Dismissed

Harnarayan Vs Tulsiram and Others

Madhya Pradesh High Court · AIR 1971 MP 255 : (1973) ILR (MP) 85 : (1971) JLJ 770 : (1971) MPLJ 762

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2(1)

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High Courts01 Jul 1971

Commissioner of Sales Tax Vs Bharat Kala Bhandar

Madhya Pradesh High Court · (1978) ILR (MP) 298 : (1971) JLJ 823 : (1971) MPLJ 764 : (1971) 28 STC 387

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