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COURT ARCHIVE

Madhya Pradesh High Court judgments, 1978

303 judgments · page 9 of 16

High Courts29 Jun 1978Allowed

Bhanupratap Agrawal Vs Rupchand and another

Madhya Pradesh High Court · (1981) JLJ 218

Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11, 12(1)(a), 12(1)(c), 12(1)(h), 13
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High Courts20 Jun 1978Allowed

M.A. Qureshi Vs State of M.P. and others

Madhya Pradesh High Court · (1978) JLJ 675

Constitution of India, 1950 — Article 12, 14, 16, 16(1), 229Government of India Act, 1935 — Section 224, 241, 241(2)(b), 244States Reorganisation Act, 1956 — Section 115(5), 119, 120, 121, 49
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High Courts19 Jun 1978

Jagan Nath Singh Vs State of M.P.

Madhya Pradesh High Court · (1978) JLJ 568 : (1978) MPLJ 628 : (1978) MPLJ 624

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 438Penal Code, 1860 (IPC) — Section 302
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High Courts26 May 1978Dismissed

Devraj Jhalla Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1978) JLJ 612 : (1978) MPLJ 802

Evidence Act, 1872 — Section 25Madhya Pradesh Land Revenue Code, 1959 — Section 230, 231, 24, 258Penal Code, 1860 (IPC) — Section 302
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High Courts06 May 1978Allowed

Ramaniwas Singh and Others Vs Sheomangal Prasad

Madhya Pradesh High Court · AIR 1978 MP 237 : (1979) ILR (MP) 986 : (1978) JLJ 703 : (1978) 23 MPLJ 678 : (1978) MPLJ 678

Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952 — Section 2, 22, 22(1), 37(2), 6(1)
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High Courts02 May 1978

Kantibai Vs Kamal Singh Thakur

Madhya Pradesh High Court · AIR 1978 MP 245 : (1981) ILR (MP) 950 : (1978) JLJ 535 : (1978) 23 MPLJ 633 : (1978) MPLJ 633

Hindu Marriage Act, 1955 — Section 28Limitation Act, 1963 — Section 29(2), 5
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