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Madhya Pradesh High Court judgments, 1977

163 judgments · page 5 of 9

High Courts01 Jul 1977Dismissed

Swami Shivanand Vs Municipal Council, Satna and Others

Madhya Pradesh High Court · (1980) ILR (MP) 227 : (1978) JLJ 14

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 127(3), 139Madhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 — Section 6(f)
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High Courts07 May 1977

Anandilal Vs Shiv Dayal Pandey

Madhya Pradesh High Court · (1981) ILR (MP) 495 : (1977) JLJ 817

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(3), 13, 13(1), 13(2)
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High Courts07 May 1977

Omprakash Vs Ramcharan

Madhya Pradesh High Court · AIR 1978 MP 52 : (1980) ILR (MP) 1150 : (1977) JLJ 859

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(6)
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High Courts05 May 1977Allowed

Puranchand Chimanlal and another Vs Anandi Bai Kaluram

Madhya Pradesh High Court · AIR 1978 MP 32 : (1981) ILR (MP) 396 : (1977) JLJ 576

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29, 29(1)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(a), 12(1)(c), 12(1)(e), 12(1)(i)Transfer of Property Act, 1882 — Section 106
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High Courts05 May 1977Allowed

Puranchand and Another Vs Anandi Bai

Madhya Pradesh High Court · AIR 1978 MP 32 : (1981) ILR (MP) 396 : (1977) JLJ 576

Madhya Bharat Accommodation Control Act, 1955 — Section 4ATransfer of Property Act, 1882 — Section 105, 106
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High Courts03 May 1977

Bhagwan Singh Vs Mst. Kallo Maula Shah and Others

Madhya Pradesh High Court · AIR 1977 MP 257 : (1977) JLJ 516 : (1977) 22 MPLJ 583 : (1977) MPLJ 583

Civil Procedure Code, 1908 (CPC) — Section 2(2), 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 17(2), 18, 18(2), 18(3)
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