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Madhya Pradesh High Court judgments

47,636 judgments · page 2,112 of 2,382

High Courts16 Dec 1978Allowed

Ramjilal Gupta Vs State of M.P. and another

Madhya Pradesh High Court · (1979) JLJ 397

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 332, 332(1)(iii), 41, 41(2)Prevention of Food Adulteration Act, 1954 — Section 7
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High Courts16 Dec 1978Allowed

Naresh Vs Ichrajbai

Madhya Pradesh High Court · (1979) MPLJ 591

Evidence Act, 1872 — Section 111, 41General Clauses Act, 1897 — Section 5(1)(b)Hindu Adoptions and Maintenance Act, 1956 — Section 10, 10, 11, 11, 12, 12
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High Courts16 Dec 1978Allowed

Naresh Vs Ichraj Bai

Madhya Pradesh High Court · (1979) JLJ 314

Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 111, 41General Clauses Act, 1897 — Section 5(1)(b)
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High Courts30 Nov 1978

Kabilas and others Vs State of M.P.

Madhya Pradesh High Court · (1981) JLJ 666

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 209, 209(b), 437(1), 437(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
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