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Madhya Pradesh High Court judgments

47,634 judgments · page 2,151 of 2,382

High Courts11 Oct 1974Dismissed

Shivraj Singh Vs State of M.P.

Madhya Pradesh High Court · (1977) ILR (MP) 582 : (1975) JLJ 73 : (1975) MPLJ 98

Evidence Act, 1872 — Section 105, 27, 4Penal Code, 1860 (IPC) — Section 299, 302, 84
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High Courts09 Oct 1974

Kishanlal Baldevji and others Vs Collector, Indore

Madhya Pradesh High Court · (1975) JLJ 903

Civil Procedure Code, 1908 (CPC) — Section 2(17), 4, 4(1), 80Government of India Act, 1935 — Section 204, 214Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11, 11(4), 11(5)
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High Courts04 Oct 1974Allowed

Ramgulam Shri Baijnath Prasad Vs The Collector, District Guna and Others

Madhya Pradesh High Court · AIR 1975 MP 145 : (1975) JLJ 364 : (1975) 20 MPLJ 697

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities (Preparation, Revision and Publication of Electoral Rolls, Election and Selection of Councilors) Rules, 1962 — Rule 8Madhya Pradesh Municipalities Act, 1961 — Section 22(1), 29(2), 31(1)
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High Courts03 Oct 1974Dismissed

Suresh Kumar Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1975 MP 30 : (1975) JLJ 384 : (1974) 19 MPLJ 903 : (1974) MPLJ 903

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 99Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 11
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