Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13, 13(1), 13(2)

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High Courts08 Apr 2004Dismissed

Shosherbai and Another Vs Balmukund (deceased) through L.Rs. and Others

Madhya Pradesh High Court · AIR 2004 MP 171 : (2004) 3 MPHT 274 : (2004) 2 MPLJ 469

Limitation Act, 1963 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 178

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High Courts08 Apr 2004

Khushi Lal Vs Ramchand Motwani and Others

Madhya Pradesh High Court · (2005) 1 MPHT 169

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

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High Courts08 Apr 2004Allowed

Thavriya Vs State of M.P.

Madhya Pradesh High Court · (2004) 4 MPLJ 442

Criminal Procedure Code, 1973 (CrPC) — Section 159, 161, 162Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 302

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High Courts08 Apr 2004Dismissed

Raj Kumar alias Raju Yadav and Others Vs State of M.P.

Madhya Pradesh High Court · (2005) 1 MPLJ 317

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B

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High Courts08 Apr 2004Dismissed

Ismail Khan and Others Vs General Manager, Pench Area, Western Coal fields Ltd and Another

Madhya Pradesh High Court · (2004) 2 MPJR 416

Constitution of India, 1950 — Article 226, 227Mines Act, 1952 — Section 48

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High Courts08 Apr 2004Dismissed

Smt. Sushela Sen Vs Smt. Geeta Shrivas and Others

Madhya Pradesh High Court · (2005) 2 MPHT 68

Succession Act, 1925 — Section 372

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High Courts07 Apr 2004Dismissed

Aman Education Society Vs Nagar Nigam

Madhya Pradesh High Court · AIR 2005 MP 74 : (2005) 1 MPHT 421 : (2005) 2 MPJR 216 : (2005) 1 MPLJ 91

Madhya Pradesh Municipal Corporation Act, 1956 — Section 295(3)

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High Courts07 Apr 2004Dismissed

Mohan Lal Marco Vs Additional Commissioner and Others

Madhya Pradesh High Court · (2004) 4 MPHT 59 : (2004) 2 MPJR 58 : (2004) 4 MPLJ 461

Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3(1)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 28(2), 28(4)

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High Courts07 Apr 2004

Om Travels Vs Commissioner of Income Tax and Others

Madhya Pradesh High Court · (2004) 189 CTR 57 : (2004) 267 ITR 525 : (2005) 144 TAXMAN 460

Income Tax Act, 1961 — Section 220

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High Courts07 Apr 2004Allowed

Subhash Chandra and Others Vs Smt. Manjula and Another

Madhya Pradesh High Court · AIR 2005 MP 72 : (2004) 3 MPHT 159 : (2004) 2 MPLJ 557

Madhya Pradesh Land Revenue Code, 1959 — Section 110, 164Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 53 A

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