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Madhya Pradesh High Court judgments, 1989

460 judgments · page 5 of 23

High Courts06 Oct 1989Allowed

Balwant Vs Mainabai

Madhya Pradesh High Court · AIR 1991 MP 11

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 43 Rule 1, Order 43 Rule 2, 104, 11Evidence Act, 1872 — Section 61, 68Limitation (Amendment) Act, 1936 — Section 137
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High Courts27 Sept 1989Dismissed

Dewas Municipal Corporation Vs Abdul Haseeb Khan

Madhya Pradesh High Court · (1990) JLJ 166 : (1990) 35 MPLJ 594 : (1990) MPLJ 594

Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9, 9(3)Madhya Pradesh Municipal Service Rules, 1968 — Rule 52, 53(4)
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High Courts27 Sept 1989Allowed

National Airport Authority and Others Vs Vijaydutt

Madhya Pradesh High Court · AIR 1990 MP 326

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Easements Act, 1882 — Section 52, 64Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 5
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High Courts26 Sept 1989Allowed

Ramchandra Singh Jadon Vs Satya Prakash Gupta

Madhya Pradesh High Court · (1990) 35 MPLJ 405 : (1990) MPLJ 405

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 23 Rule 1(4)Madhya Pradesh Accommodation Control (Amendment) Act, 1983 — Section 12, 12(1)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23D(3)
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