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Madhya Pradesh High Court judgments, 1991

489 judgments · page 11 of 25

High Courts31 Jul 1991Dismissed

Gobarilal Ganeshram Rathore Vs Krishi Upaj Mandi Samiti

Madhya Pradesh High Court · (1992) 37 MPLJ 301 : (1992) MPLJ 301

Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 7(3)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 3(1)Transfer of Property Act, 1882 — Section 111
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High Courts30 Jul 1991Allowed

Islam Bi Vs Nawab Khan

Madhya Pradesh High Court · (1992) 1 DMC 270

Criminal Procedure Code, 1973 (CrPC) — Section 125High Court of Madhya Pradesh Rules, 2008 — Rule 15
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High Courts24 Jul 1991Allowed

Jagdish Prasad Vs Gurubux Singh

Madhya Pradesh High Court · AIR 1992 MP 128 : (1992) JLJ 53 : (1993) 38 MPLJ 946 : (1993) MPLJ 946

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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High Courts24 Jul 1991Dismissed

Shrichand Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1993) CriLJ 495

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 2, 345Penal Code, 1860 (IPC) — Section 228, 64, 67
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High Courts17 Jul 1991

Ishwarlal Vs State

Madhya Pradesh High Court · (1991) MPJR 71

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)
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High Courts17 Jul 1991

Jyotsna Ram Vs Subhash Ram

Madhya Pradesh High Court · (1993) 1 DMC 382 : (1991) 2 MPJR 188 : (1992) 37 MPLJ 9 : (1992) MPLJ 9

Divorce Act, 1869 — Section 18, 19(1)
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