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Madhya Pradesh High Court judgments

47,634 judgments · page 2,228 of 2,382

High Courts27 Apr 1965Dismissed

Chhotabhai Jethabhai Patel and Co. Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1966 MP 34 : (1967) ILR (MP) 721 : (1965) 10 MPLJ 733

Constitution of India, 1950 — Article 213(1)Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Niyamavali Sanshodhan Adhyadesh, 1964 — Rule 7, 19Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Niyamavali Sanshodhan Adhyadesh, 1965 — Section 3
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High Courts25 Apr 1965Allowed

State of M.P. Vs Nandram

Madhya Pradesh High Court · (1971) JLJ 447

Criminal Procedure Code, 1898 (CrPC) — Section 417(5)Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii)
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High Courts24 Apr 1965Dismissed

Narayan Singh Vs State

Madhya Pradesh High Court · (1966) JLJ 10

Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 395, 75
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High Courts23 Apr 1965Dismissed

Ganeshgir and Another Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1966 MP 311 : (1966) CriLJ 1273 : (1967) ILR (MP) 843 : (1966) JLJ 565 : (1966) 11 MPLJ 641

Coal Mines Regulations, 1957 — Regulation 113Mines Act, 1952 — Section 72C(1)Penal Code, 1860 (IPC) — Section 304A, 32, 43
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High Courts22 Apr 1965Allowed

Gitabai Vs Fattoo and Another

Madhya Pradesh High Court · AIR 1966 MP 130 : (1965) JLJ 663 : (1965) 10 MPLJ 559 : (1965) MPLJ 559

Hindu Marriage Act, 1955 — Section 11, 13, 13(1), 13(2), 5
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High Courts22 Apr 1965Allowed

Smt. Umri Bai Vs Chittar

Madhya Pradesh High Court · AIR 1966 MP 205 : (1965) JLJ 687 : (1965) 10 MPLJ 549

Hindu Marriage Act, 1955 — Section 10(1)
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High Courts16 Apr 1965

Chima Mahariya Vs The State

Madhya Pradesh High Court · (1969) CriLJ 1291 : (1968) ILR (MP) 954 : (1969) JLJ 525 : (1969) 14 MPLJ 524

Penal Code, 1860 (IPC) — Section 201, 302
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High Courts09 Apr 1965Dismissed

Sou. Ramabai Vs Meerabai Rao

Madhya Pradesh High Court · AIR 1967 MP 86 : (1967) ILR (MP) 756 : (1965) JLJ 561 : (1965) 10 MPLJ 500

Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22, 4
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