Agricultural Refinance and Development Corporation Act, 1963 — Section 8Air Corporations Act, 1953 — Section 3Constitution of India, 1950 — Article 226, 227, 246, 251(2), 254

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High Courts03 May 1975Allowed

Pannalal Tayal Vs The State of M.P.

Madhya Pradesh High Court · AIR 1976 MP 48 : (1975) JLJ 637 : (1975) 20 MPLJ 545

Specific Relief Act, 1963 — Section 34

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High Courts03 May 1975Dismissed

Loonkaran Parakh Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1975 MP 217 : (1980) ILR (MP) 403 : (1976) JLJ 442 : (1975) 20 MPLJ 515

Constitution of India, 1950 — Article 265Madhya Pradesh Municipal Corporation Act, 1956 — Section 133, 366(3), 427, 442(1), 45D

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High Courts02 May 1975Dismissed

Lacchi Nathilal Sharma Vs State of M.P.

Madhya Pradesh High Court · (1975) 05 MP CK 0004

Constitution of India, 1950 — Article 226

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High Courts29 Apr 1975

Ghisulal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1977) CriLJ 88 : (1977) ILR (MP) 157 : (1976) JLJ 617 : (1976) 21 MPLJ 597

Penal Code, 1860 (IPC) — Section 380, 394, 457, 75

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High Courts25 Apr 1975Partly Allowed

Dr. Prakash Chandra Tiwari Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1976 MP 50 : (1980) ILR (MP) 628 : (1976) JLJ 318 : (1975) 20 MPLJ 770

Constitution of India, 1950 — Article 252, 254Drugs and Cosmetics Rules, 1945 — Rule 65, 65(9)Madhya Pradesh Homoeopathic and Biochemic Practitioners Act, 1951 — Section 19, 19(1)

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High Courts23 Apr 1975Dismissed

Maheshchandra Madhosaran Srivastava Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1980) ILR (MP) 105

Constitution of India, 1950 — Article 226

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High Courts21 Apr 1975

T.C. Sharma Vs I.G. of Prisons and Others

Madhya Pradesh High Court · (1980) ILR (MP) 421 : (1977) JLJ 742 : (1977) 2 LLJ 444 : (1977) 22 MPLJ 292

Constitution of India, 1950 — Article 166, 20, 226, 311, 77General Clauses Act, 1897 — Section 3Representation of the People Act, 1951 — Section 99

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High Courts17 Apr 1975

Sitaram Deokisan Heda Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1976) ILR (MP) 982 : (1975) JLJ 884

Cantonments Act, 1924 — Section 259Constitution of India, 1950 — Article 221, 227Essential Commodities Act, 1955 — Section 3, 6, 6A, 6B, 6C

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High Courts15 Apr 1975

State of Madhya Pradesh Vs Shantilal and Others

Madhya Pradesh High Court · (1976) CriLJ 256 : (1977) ILR (MP) 281

Central Excises and Salt Act, 1944 — Section 12Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 26, 4, 438, 5

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High Courts04 Apr 1975Dismissed

Ajit Singh Saudaoar Singh Vs State Industrial Court, Indore and others

Madhya Pradesh High Court · (1979) ILR (MP) 961 : (1975) JLJ 644

Constitution of India, 1950 — Article 226, 227

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High Courts03 Apr 1975Partly Allowed

Laxmidas Patel Vs The Indore Municipal Corporation and Others

Madhya Pradesh High Court · AIR 1975 MP 223 : (1980) ILR (MP) 206 : (1976) JLJ 534 : (1975) 20 MPLJ 525

Constitution of India, 1950 — Article 14, 19(1)Madhya Pradesh General Clauses (Amendment) Act, 1958 — Section 25Madhya Pradesh General Clauses Act, 1957 — Section 25

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High Courts02 Apr 1975Dismissed