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Madhya Pradesh High Court judgments

47,634 judgments · page 2,171 of 2,382

High Courts20 Dec 1971Allowed

Smt. Chandan Bai Vs Surjan

Madhya Pradesh High Court · AIR 1972 MP 106 : (1972) JLJ 251 : (1972) 17 MPLJ 216

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
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High Courts02 Dec 1971Allowed

Ram Singh Vs Shankarlal

Madhya Pradesh High Court · (1972) MPLJ 405

Civil Procedure Code, 1908 (CPC) — Section 151, 47, 51, 61, 73(3)Madhya Pradesh General Clauses Act, 1957 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 108, 147, 157, 165, 165(7)
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High Courts02 Dec 1971Allowed

Ram Singh Vs Shankerlal

Madhya Pradesh High Court · (1972) JLJ 275

Civil Procedure Code, 1908 (CPC) — Section 151, 47, 51Madhya Pradesh General Clauses Act, 1957 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 108, 121, 157, 165, 165(7)
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High Courts29 Nov 1971Allowed

Bal Vyasi Vs Ujjala

Madhya Pradesh High Court · (1973) JLJ 581

Civil Procedure Code, 1908 (CPC) — Section 51Madhya Pradesh Land Revenue Code, 1959 — Section 165(7), 165(7)(c)Specific Relief Act, 1963 — Section 34
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High Courts22 Nov 1971Allowed

Bal Vyasi Vs Mahila Ujjala

Madhya Pradesh High Court · (1973) 18 MPLJ 941

Civil Procedure Code, 1908 (CPC) — Section 51Madhya Pradesh Land Revenue Code, 1959 — Section 165(7), 165(7)(c)Specific Relief Act, 1963 — Section 34
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