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Madhya Pradesh High Court judgments, 1987

470 judgments · page 9 of 24

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High Courts15 Sept 1987Dismissed

Krishna Kumar Dubey Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1988) MPLJ 513

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High Courts15 Sept 1987

Nanu and Others Vs Hayatkhan (Deceased through L.Rs.) and Others

Madhya Pradesh High Court · (1988) 2 ACC 10

Hindu Marriage Act, 1955 — Section 2
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High Courts15 Sept 1987Allowed

Radha Kishan Vs Bhagwan Das Choubey

Madhya Pradesh High Court · AIR 1988 MP 241

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(7), 18, 18(1), 18(2)
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High Courts15 Sept 1987Allowed

Surendra Pratap Singh Kushwaha Vs State Bank of Indore, Indore

Madhya Pradesh High Court · (1988) JLJ 104

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High Courts14 Sept 1987Dismissed

Ashok Kumar Tiwari Vs Maltibai Tiwari and Another

Madhya Pradesh High Court · (1990) JLJ 134 : (1990) 35 MPLJ 67 : (1990) MPLJ 67

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 397, 462
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High Courts14 Sept 1987Dismissed

Ali Ahmad and Sons Vs State of M. P. and Others

Madhya Pradesh High Court · (1988) JLJ 180

Motor Vehicles Act, 1939 — Section 68C, 68D(1)
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High Courts11 Sept 1987

Ramlal Satnami and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1990) 35 MPLJ 123 : (1990) MPLJ 123

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 147, 149, 323, 325
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High Courts10 Sept 1987

Sushila Devi and Others Vs Kachrabai and Others

Madhya Pradesh High Court · (1994) 39 MPLJ 362 : (1994) MPLJ 362

Specific Relief Act, 1963 — Section 22
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High Courts10 Sept 1987Dismissed

Chandra Shekhar Agarwal Vs Krishi Upaj Mandi Samiti, Seoni and Others

Madhya Pradesh High Court · AIR 1988 MP 281 : (1988) JLJ 279 : (1988) MPLJ 13

Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 37(2)
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High Courts10 Sept 1987

Commissioner of Gift Tax Vs Smt. Kamla Devi Bhanot and Others (Legal representative of Banarsidas Bhanot)

Madhya Pradesh High Court · (1988) 72 CTR 34 : (1988) 171 ITR 398 : (1988) 38 TAXMAN 211

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High Courts10 Sept 1987Allowed

Smt. Sushila Devi Vs Merulal

Madhya Pradesh High Court · (1993) 1 MPJR 437

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High Courts09 Sept 1987

Steel Ingots Pvt. Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (1988) 16 ECC 205

Central Excises and Salt Act, 1944 — Section 11, 11AConstitution of India, 1950 — Article 226, 227
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High Courts08 Sept 1987Dismissed

Sanjay Kumar Shrivastava Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1988 MP 157 : (1988) JLJ 403 : (1988) MPLJ 258

High Court of Madhya Pradesh Rules, 2008 — Rule 5
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High Courts08 Sept 1987Allowed

State of Madhya Pradesh Vs Kailash Basudeo Prasad Tiwari and Another

Madhya Pradesh High Court · (1988) ILR (MP) 527 : (1992) 2 MPJR 61 : (1992) 37 MPLJ 775 : (1992) MPLJ 775

Evidence Act, 1872 — Section 9
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High Courts08 Sept 1987Dismissed

Timber Merchants' Association, Indore Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1989) JLJ 426 : (1988) MPLJ 175

Madhya Pradesh Kastha Chiran (Viniyaman) Adhiniyam, 1984 — Section 8
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High Courts08 Sept 1987Allowed

State of M.P. Vs Kailash

Madhya Pradesh High Court · (1992) 2 MPJR 61

Penal Code, 1860 (IPC) — Section 364, 365, 395
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High Courts07 Sept 1987

Steel Ingots Pvt. Ltd. Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1988) 17 ECR 453

Central Excises and Salt Act, 1944 — Section 11, 11AConstitution of India, 1950 — Article 226, 227
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High Courts04 Sept 1987Dismissed

Dinesh Chandra Agrawal Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1988 MP 213 : (1988) MPLJ 66

Constitution of India, 1950 — Article 226Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 4D
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High Courts04 Sept 1987

Commissioner of Sales Tax Vs Hukumchand Mills Ltd.

Madhya Pradesh High Court · (1988) 68 STC 378

Factories Act, 1948 — Section 46
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High Courts04 Sept 1987

Ramsahai Nathulal Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1988) 171 ITR 371 : (1988) 37 TAXMAN 93

Income Tax Act, 1961 — Section 184(8), 256(1), 256(2)
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