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Madhya Pradesh High Court judgments, 1975

183 judgments · page 6 of 10

High Courts30 Jul 1975Dismissed

Union of India (UOI) Vs Kirloskar Brothers Ltd.

Madhya Pradesh High Court · (1978) 2 ELT 690

Central Excise Rules, 1944 — Rule 224(2), 49, 8(1), 9, 9ACentral Excises and Salt Act, 1944 — Section 3, 4, 4AConstitution of India, 1950 — Article 132(1), 133(1)
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High Courts22 Jul 1975

Krishna Sanghi and Others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (1977) CriLJ 90 : (1976) ILR (MP) 899 : (1976) JLJ 613 : (1976) 21 MPLJ 559

Criminal Procedure Code, 1973 (CrPC) — Section 467, 468, 469, 473Industries (Development and Regulation) Act, 1951 — Section 24, 24ALimitation Act, 1963 — Section 5
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High Courts21 Jul 1975

Bhunda Vs Chetram

Madhya Pradesh High Court · (1977) CriLJ 134 : (1978) ILR (MP) 804 : (1976) ILR (MP) 804 : (1976) JLJ 621 : (1976) 21 MPLJ 600

Criminal Procedure Code, 1973 (CrPC) — Section 417Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 494, 497
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High Courts21 Jul 1975Allowed

Bachchoobhai Vs Premanand Bhiogadhe

Madhya Pradesh High Court · AIR 1976 MP 8 : (1977) ILR (MP) 164 : (1975) JLJ 682 : (1975) 20 MPLJ 578

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(3), 13(1), 13(5), 13(6)
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High Courts17 Jul 1975Dismissed

Punau Vs Ajitram and Others

Madhya Pradesh High Court · AIR 1975 MP 236 : (1975) JLJ 715

Madhya Pradesh Land Revenue Code, 1959 — Section 165(10), 165(6), 170(1), 257(7)
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High Courts17 Jul 1975

The State of Madhya Pradesh Vs Thakur Prasad

Madhya Pradesh High Court · (1976) CriLJ 1442 : (1978) ILR (MP) 919 : (1977) ILR (MP) 919 : (1976) JLJ 688 : (1976) 21 MPLJ 433

Criminal Procedure Code, 1973 (CrPC) — Section 238Penal Code, 1860 (IPC) — Section 380, 441, 456, 457
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