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Madhya Pradesh High Court judgments, 1978

303 judgments · page 3 of 16

High Courts10 Nov 1978Allowed

Ganpat Lal Vs Layakchand

Madhya Pradesh High Court · (1980) JLJ 146

Civil Procedure Code, 1908 (CPC) — Section 115, 24Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(1)(a), 195(2), 2(y)Evidence Act, 1872 — Section 40, 41, 42, 44
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High Courts09 Nov 1978Dismissed

Jugalkishore Asati Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1979 MP 89 : (1981) ILR (MP) 307 : (1979) 24 MPLJ 161 : (1979) MPLJ 161

Arbitration Act, 1940 — Section 37, 37(5), 8, 8(1)Forest Act, 1927 — Section 83Limitation Act, 1963 — Section 14
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High Courts09 Nov 1978Allowed

Mirkhan Nathhekhan Vs Kutub Ali Tayab Ali

Madhya Pradesh High Court · (1980) ILR (MP) 977 : (1979) JLJ 126 : (1979) MPLJ 155

Civil Procedure Code, 1908 (CPC) — Section 100, 100(1)Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(c), 12(1)(e)
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High Courts24 Oct 1978Dismissed

Puiandar Singh Vs State of M.P.

Madhya Pradesh High Court · (1979) JLJ 335

Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 167, 167(2)Penal Code, 1860 (IPC) — Section 302, 34
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