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Madhya Pradesh High Court judgments, 1973

127 judgments · page 4 of 7

High Courts03 May 1973Dismissed

Ranjit Singh Vs State of M.P.

Madhya Pradesh High Court · (1973) JLJ 845

Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 193, 228Railway Property (Unlawful Possession) Act, 1966 — Section 3, 6, 8, 9
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High Courts02 May 1973

Ranjit Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (1974) CriLJ 719 : (1975) ILR (MP) 1097 : (1973) 18 MPLJ 680 : (1973) 18 MPLJ 663

Criminal Procedure Code, 1898 (CrPC) — Section 173Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 193, 228
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High Courts30 Apr 1973Allowed

Radhelal and others Vs Punaram and others

Madhya Pradesh High Court · (1979) ILR (MP) 377 : (1974) JLJ 672 : (1974) MPLJ 761

Contract Act, 1872 — Section 65Madhya Pradesh Land Revenue Code, 1959 — Section 165(6)Transfer of Property Act, 1882 — Section 53A
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High Courts30 Apr 1973Dismissed

Dangalia and Others Vs Deshraj and Others

Madhya Pradesh High Court · AIR 1974 MP 49 : (1977) ILR (MP) 739 : (1973) JLJ 768 : (1973) 18 MPLJ 796

Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 226, 227
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High Courts25 Apr 1973

Ramdayal Vs Manaklal

Madhya Pradesh High Court · AIR 1973 MP 222 : (1975) ILR (MP) 1 : (1973) JLJ 764 : (1973) 18 MPLJ 650

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6
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High Courts12 Apr 1973Dismissed

Mangilal Ganpat Vs Union of India

Madhya Pradesh High Court · (1974) JLJ 601 : (1974) MPLJ 216

Civil Procedure Code, 1908 (CPC) — Section 115, 26, 60, 80, 86Constitution of India, 1950 — Article 366(22)Displaced Persons (Debts Adjustment) Act, 1951 — Section 4, 4
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