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Madhya Pradesh High Court judgments

49,605 judgments · page 2,262 of 2,481

High Courts18 Sept 1970Dismissed

Hiralal and others Vs Bapu Shiv Prasad and another

Madhya Pradesh High Court · (1972) ILR (MP) 973 : (1970) MPLJ 937

Central Provinces and Berar Debt Conciliation Act, 1933 — Section 12Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 17, 17(1), 19(1), 20, 21
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High Courts14 Sept 1970Allowed

Sonelal Vs State of M.P. and another

Madhya Pradesh High Court · (1972) JLJ 1031

Criminal Procedure Code, 1898 (CrPC) — Section 260, 260(2), 262, 265, 29Essential Commodities Act, 1955 — Section 12A, 12A(2), 2, 3, 7Penal Code, 1860 (IPC) — Section 29
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High Courts14 Sept 1970Allowed

Nagar Palika Officer, Bhander Vs Rajendra Singh Senger

Madhya Pradesh High Court · AIR 1971 MP 57 : (1971) CriLJ 381 : (1973) ILR (MP) 162 : (1970) JLJ 811 : (1970) 15 MPLJ 887 : (1970) MPLJ 887

Criminal Procedure Code, 1898 (CrPC) — Section 245, 415, 439Madhya Pradesh Municipalities Act, 1961 — Section 187(8), 313, 313(1)
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High Courts14 Sept 1970Allowed

Ram Ratan Vs Mathura Prasad and Others

Madhya Pradesh High Court · AIR 1971 MP 69 : (1976) ILR (MP) 691 : (1970) JLJ 907 : (1970) 15 MPLJ 963 : (1970) MPLJ 963

Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 227
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High Courts09 Sept 1970Partly Allowed

Johrilal and Another Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1971 MP 116 : (1971) CriLJ 814 : (1973) ILR (MP) 350 : (1971) JLJ 165 : (1971) MPLJ 64

Criminal Procedure Code, 1898 (CrPC) — Section 35, 367, 397Evidence Act, 1872 — Section 3, 9Penal Code, 1860 (IPC) — Section 302
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