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Madhya Pradesh High Court judgments

47,634 judgments · page 2,190 of 2,382

High Courts01 Jan 1970

Janardan Rao Vs Municipal Council, Sausar

Madhya Pradesh High Court · (1977) ILR (MP) 502 : (1973) JLJ 511 : (1973) 18 MPLJ 576

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 276, 277Government of India Act, 1935 — Section 142A, 143(2)
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High Courts10 Dec 1969

Smt. Kamla Devi and Others Vs Kishanchand and Another

Madhya Pradesh High Court · (1970) ACJ 310 : AIR 1970 MP 168 : (1974) ILR (MP) 325 : (1970) JLJ 310 : (1970) 15 MPLJ 273 : (1970) MPLJ 273

Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1939 — Section 110, 110B, 110C, 110D, 110E
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High Courts19 Nov 1969Allowed

Onkar and Another Vs State

Madhya Pradesh High Court · (1961) MPLJ 510

Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 323, 436
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High Courts18 Nov 1969Dismissed

State of Madhya Pradesh Vs Shri Tulsiram

Madhya Pradesh High Court · AIR 1970 MP 123 : (1970) CriLJ 972 : (1972) ILR (MP) 1082 : (1970) JLJ 572 : (1970) 15 MPLJ 177 : (1970) MPLJ 177

Prevention of Food Adulteration Act, 1954 — Section 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 20
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