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Madhya Pradesh High Court judgments

47,636 judgments · page 2,042 of 2,382

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High Courts09 Aug 1984Allowed

Vasantrao Kapse, Indore Vs Food Corporation of India, Ujjain

Madhya Pradesh High Court · AIR 1985 MP 63

Arbitration Act, 1940 — Section 30
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High Courts09 Aug 1984Dismissed

Ratan Singh and Others Vs Padam Singh and Others

Madhya Pradesh High Court · AIR 1985 MP 139

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4(3), 100
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High Courts08 Aug 1984

Sethi Wine Stores Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1985) 154 ITR 832

Income Tax Act, 1961 — Section 147
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High Courts08 Aug 1984Dismissed

Maharashtra Timber Laghu Udyog Mahasangh, Pune and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (1985) JLJ 44

Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 2, 5
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High Courts07 Aug 1984Allowed

Municipal Corporation, Raipur Vs Gopaldas Rewachaw and others

Madhya Pradesh High Court · (1985) ILR (MP) 59 : (1985) JLJ 727 : (1985) MPLJ 569

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(1), 16(l)(a)(i), 7(1)
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High Courts04 Aug 1984

Jayantilal Kishorilal Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1985) 44 CTR 93 : (1985) 154 ITR 821 : (1985) 20 TAXMAN 185

Income Tax Act, 1961 — Section 256(1)
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High Courts03 Aug 1984

State of M.P Vs Preetam and another

Madhya Pradesh High Court · (1986) JLJ 402 : (1986) MPLJ 72

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 379, 404
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High Courts02 Aug 1984Allowed

Smt. Sunderbai and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1984 MP 146

Madhya Pradesh Lok Parisar (Bedakhali) Adhiniyam, 1974 — Section 3, 4
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High Courts02 Aug 1984Allowed

Ram Singh Chauhan Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1984 MP 151

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1962 — Section 27
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High Courts02 Aug 1984Allowed

Kalooram and Another Vs Mangilal

Madhya Pradesh High Court · AIR 1984 MP 147

Evidence Act, 1872 — Section 101, 102, 103, 104Limitation Act, 1908 — Article 142, 144
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High Courts02 Aug 1984Allowed

P.C. Adhikari and others Vs The Manager, The Braite Waite Burn and Jossop Construction Co. Ltd., Bhilai and another

Madhya Pradesh High Court · (1986) JLJ 74 : (1986) MPLJ 218

Payment of Wages Act, 1936 — Section 15
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High Courts31 Jul 1984Allowed

Shabbir Ahmad and Another Vs M.P.S.R.T.C., Bhopal and Others

Madhya Pradesh High Court · (1985) 1 ACC 232 : (1984) ACJ 525 : AIR 1984 MP 173

Evidence Act, 1872 — Section 61Motor Vehicles Act, 1939 — Section 110BPenal Code, 1860 (IPC) — Section 304A
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High Courts31 Jul 1984Dismissed

Ali Ahmed and Sons, Bilaspur Vs Regional Transport Authority Bilaspur and another

Madhya Pradesh High Court · (1985) JLJ 183 : (1985) MPLJ 199

Motor Vehicles Act, 1939 — Section 62(1)(c)
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High Courts28 Jul 1984

Arun Singh Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1984) CriLJ 1616

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 116, 117
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High Courts28 Jul 1984Allowed

Ranomal Ramesh Kumar, Gwalior Vs State of M.P. and others

Madhya Pradesh High Court · (1984) JLJ 702 : (1984) MPLJ 585

Madhya Pradesh Sthaniya Kshetra Me Mal ke Pravesh Par Kar Adhiniyam, 1976 — Section 3(1), 7
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High Courts27 Jul 1984

Mukhtiyar Mohammad Vs Panna Lal and Others

Madhya Pradesh High Court · AIR 1985 MP 122 : (1984) JLJ 623

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115
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High Courts26 Jul 1984Dismissed

Harishankar Pyarelal and Co. Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1984 MP 140

Civil Procedure Code, 1908 (CPC) — Section 100
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High Courts26 Jul 1984Dismissed

Mangilal Vs Ramchandra

Madhya Pradesh High Court · AIR 1984 MP 154

Civil Procedure Code, 1908 (CPC) — Section 100
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High Courts26 Jul 1984Allowed

Habbu and Another Vs Mohammad Hasan and Another

Madhya Pradesh High Court · AIR 1984 MP 133 : (1985) JLJ 398 : (1985) 30 MPLJ 5 : (1985) MPLJ 5

Madhya Bharat Accommodation Control Act, 1955 — Section 12(1)
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High Courts24 Jul 1984Dismissed

Govindram (through L.R's.) Vs Ramgopal and Others

Madhya Pradesh High Court · AIR 1984 MP 136 : (1985) 30 MPLJ 20 : (1985) MPLJ 20

Hindu Adoptions and Maintenance Act, 1956 — Section 11
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