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Madhya Pradesh High Court judgments

47,638 judgments · page 1,842 of 2,382

High Courts16 Sept 1994Allowed

Nandram Khemraj Vs State of M.P. and Another

Madhya Pradesh High Court · (1995) CriLJ 1270

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 246(3), 246(4)Evidence Act, 1872 — Section 138, 33Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)
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High Courts09 Sept 1994

Bajaj Tempo Limited Vs Union of India

Madhya Pradesh High Court · (1996) 55 ECC 42 : (1997) 95 ELT 212

Central Excise Rules, 1944 — Rule 173(2), 226, 52A(5), 9(2)Central Excises and Salt Act, 1944 — Section 11A, 2Constitution of India, 1950 — Article 14, 265
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High Courts07 Sept 1994

Smt. Laxmibai Vs Keshrimal Jain

Madhya Pradesh High Court · AIR 1995 MP 178 : (1994) JLJ 747 : (1995) 40 MPLJ 105 : (1995) MPLJ 105

Civil Procedure Code, 1908 (CPC) — Order 48 Rule 1, Order 5 Rule 2, Order 9 Rule 13, 96, 96(2)
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High Courts06 Sept 1994

Bhagat Singh Vs Bhoj Singh Rao and Another

Madhya Pradesh High Court · AIR 1995 MP 53 : (1994) 2 MPJR 148 : (1995) 40 MPLJ 200 : (1995) MPLJ 200

Civil Procedure Code, 1908 (CPC) — Section 8Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 18
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