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Madhya Pradesh High Court judgments

47,636 judgments · page 1,884 of 2,382

High Courts06 Jul 1992

Sardar Mehnga Singh Vs P.D. Das

Madhya Pradesh High Court · (1993) 1 MPJR 86 : (1993) 38 MPLJ 416 : (1993) MPLJ 416

Benami Transactions (Prohibition) Act, 1988 — Section 4(1), 4(3)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2
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High Courts02 Jul 1992Allowed

Panama Chemical Works Vs Union of India (UOI)

Madhya Pradesh High Court · (1992) 40 ECC 173 : (1992) 62 ELT 241

Central Excise Rules, 1944 — Rule 173B, 173B(2), 173B(5), 52A(5), 9(2)Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226, 227
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High Courts30 Jun 1992

Karan Singh and Others Vs The State of M.P.

Madhya Pradesh High Court · (1992) CriLJ 3054

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 17, 323, 342, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts29 Jun 1992Dismissed

Laxmi Bai and Another Vs Naga Ram Khilawandas

Madhya Pradesh High Court · (1992) JLJ 458 : (1993) 1 MPJR 172 : (1993) 38 MPLJ 442 : (1993) MPLJ 442

Civil Procedure Code, 1908 (CPC) — Section 100, 115, 96Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
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High Courts23 Jun 1992Dismissed

Bankat Lal Vs Mathuralal and Others

Madhya Pradesh High Court · (1993) 38 MPLJ 151 : (1993) MPLJ 151

Criminal Procedure Code, 1973 (CrPC) — Section 344, 479AMadhya Bharat Zamindari Abolition Act, 1951 — Section 2, 3, 38, 4, 4(1)Penal Code, 1860 (IPC) — Section 467, 471
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High Courts23 Jun 1992Allowed

Lachoo Ram Vs Bipin Kumar

Madhya Pradesh High Court · AIR 1993 MP 17

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13
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