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Madhya Pradesh High Court judgments, 1984

255 judgments · page 10 of 13

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High Courts17 May 1984Allowed

Mahendra Pratap Singh Vs State of M.P. and others

Madhya Pradesh High Court · (1985) JLJ 688 : (1985) MPLJ 385

Constitution of India, 1950 — Article 226, 309, 311Government of India Act, 1935 — Section 241Police Act, 1861 — Section 7
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High Courts05 May 1984Allowed

Gwalior Rayon Silk Manufacturing (Weaving) Company Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (1985) ACJ 739

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 73Sales of Goods Act, 1930 — Section 61
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High Courts05 May 1984

Anil Trivedi Vs M.P. State Road Transport Corporation

Madhya Pradesh High Court · (1984) 2 ACC 131

Constitution of India, 1950 — Article 226
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High Courts26 Apr 1984Allowed

Punjab National Bank, Betul Vs Deviram and Others

Madhya Pradesh High Court · AIR 1985 MP 87 : (1984) ILR (MP) 266 : (1984) JLJ 742

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115Madhya Pradesh Public Moneys (Recovery of Dues) Act, 1981 — Section 5
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High Courts23 Apr 1984Dismissed

Chandmal Gendalal Agrawal and others Vs State of M.P. and others

Madhya Pradesh High Court · (1984) JLJ 668 : (1984) MPLJ 563

Land Acquisition Act, 1894 — Section 17(1), 4(1), 6
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High Courts20 Apr 1984Dismissed

Factory Manager, Central India Machinery Mfg. Company Ltd., Gwalior and another Vs Naresh Chandra Saxena and others

Madhya Pradesh High Court · (1984) JLJ 472 : (1984) MPLJ 402

Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 61
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High Courts18 Apr 1984

Shyamabai and Others Vs P.C. Das and Others

Madhya Pradesh High Court · (1984) 2 ACC 239

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High Courts18 Apr 1984Allowed

Geetabai and Others Vs Hussainkhan and Others

Madhya Pradesh High Court · (1986) 59 CompCas 739

Motor Vehicles Act, 1939 — Section 110D
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High Courts18 Apr 1984Allowed

Raghonandan Pd. Sharma Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (1985) ILR (MP) 671 : (1984) JLJ 582 : (1984) MPLJ 422

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High Courts18 Apr 1984

Geetabai and Others Vs Hussain Khan and Others

Madhya Pradesh High Court · (1984) 2 ACC 5 : (1985) ACJ 44

Motor Vehicles Act, 1988 — Section 110, 110A
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High Courts11 Apr 1984

Commissioner of Income Tax Vs Abhoji Rao Phalke

Madhya Pradesh High Court · (1984) 42 CTR 78 : (1985) 156 ITR 604 : (1984) JLJ 497 : (1985) 22 TAXMAN 247

Income Tax Act, 1961 — Section 147, 148, 256(2), 54
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High Courts11 Apr 1984

Commissioner of Income Tax Vs S.C. Angre

Madhya Pradesh High Court · (1985) 47 CTR 317 : (1986) 157 ITR 261 : (1984) JLJ 483 : (1987) 33 TAXMAN 84

Madhya Bharat Abolition of Jagirs Act, 1951 — Section 8(2)
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High Courts09 Apr 1984

Balerian Minj Vs The State of M.P.

Madhya Pradesh High Court · (1985) CriLJ 1394

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302
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High Courts07 Apr 1984

Universal Chemicals and Industries Pvt. Ltd. Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1986) 62 STC 197

Madhya Pradesh General Sales Tax Act, 1958 — Section 2(j)
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High Courts07 Apr 1984

Dr. Smt. Patience Willams Vs Ashok

Madhya Pradesh High Court · AIR 1985 MP 223

Divorce Act, 1869 — Section 10, 14
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High Courts07 Apr 1984Dismissed

Atar Singh Phool Singh Vs State of M.P. and others

Madhya Pradesh High Court · (1984) JLJ 604 : (1984) MPLJ 470

Madhya Pradesh Panchayat Act, 1981 — Section 117
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High Courts07 Apr 1984

Rukmani Devi and Others Vs Basantilal and Others

Madhya Pradesh High Court · (1984) 2 ACC 71 : (1984) ACJ 548

Motor Vehicles Act, 1988 — Section 110A
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High Courts04 Apr 1984Allowed

Ramvilas Ramdin and others Vs State of M.P.

Madhya Pradesh High Court · (1984) JLJ 521 : (1984) MPLJ 492

Penal Code, 1860 (IPC) — Section 148, 149, 302
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High Courts02 Apr 1984Allowed

Noor Mohammad Vs Murlidhar

Madhya Pradesh High Court · AIR 1985 MP 260

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
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High Courts31 Mar 1984Dismissed

Mohammad Shabbir Vs Commissioner Income Tax, Madhya Pradesh

Madhya Pradesh High Court · (1984) JLJ 236

Income Tax Act, 1961 — Section 256(2), 271(1)(c)
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