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Madhya Pradesh High Court judgments, 1974

140 judgments · page 7 of 7

High Courts18 Feb 1974

Onkar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1974) CriLJ 1200 : (1977) ILR (MP) 246 : (1974) JLJ 377 : (1974) 19 MPLJ 429 : (1973) 18 MPLJ 69

Evidence Act, 1872 — Section 27, 32Penal Code, 1860 (IPC) — Section 20, 201, 302, 411
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High Courts05 Feb 1974

The State of Madhya Pradesh Vs Ram Pratap and Others

Madhya Pradesh High Court · (1975) CriLJ 108 : (1974) ILR (MP) 878 : (1974) JLJ 436 : (1974) 19 MPLJ 545 : (1974) MPLJ 545

Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 435, 439, 476Forest Act, 1927 — Section 26, 41
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High Courts31 Jan 1974Dismissed

Ardeshar Irani Vs The State of M.P.

Madhya Pradesh High Court · AIR 1974 MP 199 : (1974) JLJ 334 : (1974) MPLJ 514

Arbitration Act, 1940 — Section 30, 38Madhya Pradesh Government Servant (Conduct) Act — Section 15(5)
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High Courts31 Jan 1974Dismissed

Bansilal Bansidhar Vs Nandlal

Madhya Pradesh High Court · AIR 1975 MP 25 : (1975) JLJ 138 : (1974) MPLJ 552

Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Section 47Registration Act, 1908 — Section 49
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High Courts19 Jan 1974

The State of Madhya Pradesh Vs Abdul Khalil

Madhya Pradesh High Court · (1974) CriLJ 1113 : (1976) ILR (MP) 645 : (1974) JLJ 218 : (1974) 19 MPLJ 312 : (1974) MPLJ 312

Essential Commodities Act, 1955 — Section 3, 7General Clauses Act, 1897 — Section 5
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