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Madhya Pradesh High Court judgments

47,634 judgments · page 2,169 of 2,382

High Courts16 Feb 1972Allowed

Chandrashekhar Jaikishan Bajpai Vs Niyamatram

Madhya Pradesh High Court · AIR 1972 MP 122 : (1972) JLJ 464 : (1972) 17 MPLJ 770 : (1972) MPLJ 770

Civil Procedure Code, 1908 (CPC) — Section 151, 152Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 18
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High Courts11 Feb 1972

The State of Madhya Pradesh Vs Mahadeo

Madhya Pradesh High Court · (1972) CriLJ 1097 : (1972) JLJ 320 : (1972) 17 MPLJ 447 : (1972) MPLJ 447

Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 40, 95Railway Property (Unlawful Possession) Act, 1966 — Section 14, 3
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High Courts08 Feb 1972Dismissed

Radhika Prasad Vs State of M.P., Bhopal and Others

Madhya Pradesh High Court · AIR 1972 MP 124 : (1972) JLJ 338 : (1972) 17 MPLJ 530 : (1972) MPLJ 530

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 13(1), 14(2), 15(4), 5
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High Courts28 Jan 1972

Soorajmal Vs Rama

Madhya Pradesh High Court · (1975) JLJ 231

Madhya Pradesh Land Revenue Code, 1959 — Section 185, 185(1)(ii)(a), 185(1)(ii)(b)States Reorganisation Act, 1956 — Section 119, 120, 52, 54
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