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Madhya Pradesh High Court judgments, 1986

391 judgments · page 3 of 20

High Courts30 Oct 1986Allowed

Mukesh Vs Deonarayan and Others

Madhya Pradesh High Court · AIR 1987 MP 85 : (1987) JLJ 572

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4(1), Order 39 Rule 1, Order 39 Rule 2Hindu Minority and Guardianship Act, 1956 — Section 6, 8Madhya Pradesh Co-operative Societies Act, 1960 — Section 2(3), 64, 94
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High Courts30 Oct 1986Dismissed

Ramdayal Vs State of M.P.

Madhya Pradesh High Court · (1987) JLJ 131

Criminal Procedure Code, 1973 (CrPC) — Section 165Madhya Pradesh Excise Act, 1915 — Section 54Penal Code, 1860 (IPC) — Section 353
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High Courts29 Oct 1986Allowed

Uttam Singh Vs State of M.P.

Madhya Pradesh High Court · (1987) JLJ 279

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 323, 451, 458
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High Courts29 Oct 1986Allowed

Babulal Vs Munnibai

Madhya Pradesh High Court · (1987) JLJ 189

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 125(5)Evidence Act, 1872 — Section 112
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High Courts24 Oct 1986

Anand Jaiswal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1987 MP 96 : (1988) ILR (MP) 4 : (1987) JLJ 215 : (1987) 32 MPLJ 308 : (1987) MPLJ 308

Constitution of India, 1950 — Article 226Madhya Pradesh Cinemas (Exhibition of Films by Video Cassette Recorder) Licensing Rules, 1983 — Rule 10, 13, 18Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 3
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High Courts24 Oct 1986

State of Madhya Pradesh Vs Premlal

Madhya Pradesh High Court · (1987) CriLJ 204 : (1986) ILR (MP) 554 : (1987) JLJ 102 : (1987) 32 MPLJ 195

Central Excises and Salt Act, 1944 — Section 21, 8, 9Criminal Procedure Code, 1973 (CrPC) — Section 162, 173, 196, 43Customs Act, 1962 — Section 104, 150
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