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Madhya Pradesh High Court judgments

47,634 judgments · page 2,226 of 2,382

High Courts04 Sept 1965

Ashiq Miyan and Others Vs The State of M.P.

Madhya Pradesh High Court · AIR 1966 MP 1 : (1966) CriLJ 29 : (1966) ILR (MP) 1 : (1965) JLJ 897 : (1965) 10 MPLJ 889 : (1965) MPLJ 889

Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 251A, 5(2)Madhya Pradesh Opium Act, 1878 — Section 20G
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High Courts03 Sept 1965

Hafiz Mohammad Anwar Khan and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1967 MP 257 : (1969) ILR (MP) 183 : (1967) JLJ 559

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities (Preparation, Revision and Publication of Electoral Rolls, Election and Selection of Councilors) Rules, 1962 — Rule 3(1), 3(2), 4(1), 8(1)Madhya Pradesh Municipalities Act, 1961 — Section 29(2), 32(3)
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High Courts02 Sept 1965

BALCHAND Vs Income Tax OFFICER, SAGAR.

Madhya Pradesh High Court · (1968) ILR (MP) 27 : (1966) 61 ITR 656 : (1965) JLJ 1078 : (1965) 10 MPLJ 975 : (1965) MPLJ 975

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 147, 148, 149, 150, 297
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High Courts27 Aug 1965Dismissed

State of Madhya Pradesh Vs Naraindatta

Madhya Pradesh High Court · AIR 1966 MP 158 : (1966) CriLJ 663 : (1967) ILR (MP) 822 : (1965) JLJ 1082 : (1965) 10 MPLJ 964 : (1965) MPLJ 964

Criminal Procedure Code, 1898 (CrPC) — Section 369, 423(1A), 430, 439, 561APenal Code, 1860 (IPC) — Section 397
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High Courts18 Aug 1965Allowed

Sitaram Singh Vs B.L. Shori

Madhya Pradesh High Court · (1966) JLJ 346

Civil Procedure Code, 1908 (CPC) — Section 115Madhya Bharat Accommodation Control Act, 1955 — Section 12, 9(4)
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