Constitution of India, 1950 — Article 14, 226, 245, 246Madhya Pradesh Land Revenue Code, 1959 — Section 138, 139, 247, 247(3), 58Madhya Pradesh Land Under Mining Leases, Quarry Leases Assessment Rules, 1987 — Rule 3, 6

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High Courts07 May 1988

State of M.P. and Another Vs Ashadevi and Others

Madhya Pradesh High Court · (1988) 2 ACC 337 : (1988) ACJ 846 : (1988) JLJ 485 : (1988) MPLJ 346

Motor Vehicles Act, 1939 — Section 110A, 110D

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High Courts06 May 1988Allowed

Gajraj Singh and Another Vs State of M.P.

Madhya Pradesh High Court · (1988) MPJR 102

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 302

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High Courts06 May 1988

Harsh Wood Products Pvt. Ltd., Gwalior Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1989 MP 111 : (1989) JLJ 41

Arbitration Act, 1940 — Section 34, 41Civil Procedure Code, 1908 (CPC) — Section 151, 35Constitution of India, 1950 — Article 133(1), 133(3), 134A

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High Courts06 May 1988

Brajraj Vs District magistrate and Another

Madhya Pradesh High Court · (1989) CriLJ 978

Constitution of India, 1950 — Article 21National Security Act, 1980 — Section 3

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High Courts05 May 1988Allowed

Smt. Sudamabai Vs Pratap Singh

Madhya Pradesh High Court · AIR 1989 MP 117

Provincial Small Cause Courts Act, 1887 — Article 8, 15

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High Courts04 May 1988Dismissed

M.P. State Road Transport Corpn. Vs Bhagiram Yadav and Others

Madhya Pradesh High Court · (1993) 3 LLJ 821 : (1990) MPLJ 328

Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)

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High Courts03 May 1988Allowed

Radhabai Telang Vs Arjundas Shivandas

Madhya Pradesh High Court · (1988) JLJ 441 : (1988) MPLJ 342

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E

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High Courts03 May 1988Allowed

Smt. Radhabai Vs Arjundas

Madhya Pradesh High Court · AIR 1989 MP 73 : (1988) MPLJ 342

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23J

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High Courts03 May 1988

Bapu Singh Vs Pyaribai and Others

Madhya Pradesh High Court · (1990) 1 ACC 260 : (1989) ACJ 676

Employees Compensation Act, 1923 — Section 2, 3, 30

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High Courts02 May 1988Dismissed

Chuharmal Vs Union of India and others

Madhya Pradesh High Court · (1988) JLJ 545

Constitution of India, 1950 — Article 136, 226Customs Act, 1962 — Section 111, 112

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