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Madhya Pradesh High Court judgments, 1986

391 judgments · page 4 of 20

High Courts20 Oct 1986

Dr. R.P. Dhanda Vs Bhurelal and Another

Madhya Pradesh High Court · (1987) CriLJ 1316 : (1987) JLJ 458 : (1987) 32 MPLJ 27

Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 320, 398Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 338, 420, 88
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High Courts20 Oct 1986Dismissed

General Manager, Western Coalfields Ltd. Vs Kalasia Bai

Madhya Pradesh High Court · (1988) ACJ 455 : (1987) ILR (MP) 443 : (1994) 3 LLJ 1055 : (1988) MPLJ 74

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 14Workmens Compensation Act, 1923 — Section 10, 19, 3, 3(1), 3(2)
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High Courts10 Oct 1986Allowed

Ravindra Vs Smt. Pratibha

Madhya Pradesh High Court · AIR 1987 MP 64 : (1986) ILR (MP) 591 : (1987) JLJ 370 : (1987) 32 MPLJ 51 : (1987) MPLJ 51

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13, 21, 28
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High Courts09 Oct 1986

Ashok and Others Vs The State

Madhya Pradesh High Court · (1987) CriLJ 1750

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 186, 190, 195, 353, 360Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
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High Courts09 Oct 1986Allowed

Ramdutta Sharma Vs Krishna Dutta Sharma

Madhya Pradesh High Court · AIR 1987 MP 192 : (1987) JLJ 198 : (1987) 32 MPLJ 116 : (1987) MPLJ 116

Civil Procedure Code, 1908 (CPC) — Section 151Succession Act, 1925 — Section 213
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High Courts08 Oct 1986Allowed

Kishanlal and Others Vs Hargovind

Madhya Pradesh High Court · AIR 1987 MP 134 : (1987) 32 MPLJ 358 : (1987) MPLJ 358

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 14(1)Transfer of Property Act, 1882 — Section 60Trusts Act, 1882 — Section 90
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