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Madhya Pradesh High Court judgments, 1989

460 judgments · page 23 of 23

High Courts16 Jan 1989Dismissed

Vithalrao Vs Gangaram

Madhya Pradesh High Court · AIR 1989 MP 172

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 18(3)
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High Courts10 Jan 1989Allowed

Mulay Brothers Vs State of M.P. and Others

Madhya Pradesh High Court · (1990) ILR (MP) 609 : (1989) MPLJ 422 : (1991) 81 STC 269

Constitution of India, 1950 — Article 226Madhya Pradesh Entry Tax Act, 1976 — Section 2, 3(1)Madhya Pradesh General Sales Tax Act, 1958 — Section 2
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High Courts07 Jan 1989Dismissed

Manubai Vs Sukhdeo

Madhya Pradesh High Court · (1990) CriLJ 646 : (1989) MPJR 317 : (1989) MPLJ 433

Criminal Procedure Code, 1973 (CrPC) — Section 125, 25, 399(3), 482Hindu Adoptions and Maintenance Act, 1956 — Section 18
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High Courts06 Jan 1989Allowed

Ramji Sharma Vs High Court of M.P., Jabalpur and Others

Madhya Pradesh High Court · AIR 1989 MP 247 : (1990) ILR (MP) 550 : (1989) JLJ 237 : (1989) MPJR 241

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 10, Order 33 Rule 11, Order 33 Rule 12, Order 33 Rule 13Constitution of India, 1950 — Article 225, 227, 227(2), 235Court Fees Act, 1970 — Article 1A, 2, 21, 5, 7
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High Courts04 Jan 1989Allowed

Himchal Singh Vs State of M.P.

Madhya Pradesh High Court · (1990) CriLJ 1490 : (1989) JLJ 256 : (1989) MPJR 30

Constitution of India, 1950 — Article 22(1), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 309
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