Constitution of India, 1950 — Article 226Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 6, 6(1), 6(2)Madhya Pradesh Land Revenue Code, 1959 — Section 51, 55, 56

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High Courts27 Mar 1968Allowed

Bhailal Vs Sualal

Madhya Pradesh High Court · (1970) JLJ 845 : (1970) MPLJ 788

Madhya Pradesh Land Revenue Code, 1959 — Section 261(d)

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High Courts26 Mar 1968

Mahendralal Vs Hindustan Steel Ltd., Bhilai Steel Project (by General Manager) and Another

Madhya Pradesh High Court · (1972) ILR (MP) 48 : (1968) JLJ 690 : (1969) 1 LLJ 75 : (1968) 13 MPLJ 597 : (1968) MPLJ 597

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227

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High Courts26 Mar 1968Dismissed

M/s United Excise, Ujjain Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (1969) JLJ 626 : (1968) MPLJ 657

Constitution of India, 1950 — Article 226

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High Courts23 Mar 1968Dismissed

Deepchand Tejpal Singh Vs Narendra Prasad Mittal

Madhya Pradesh High Court · AIR 1971 MP 138 : (1973) ILR (MP) 325 : (1970) JLJ 839 : (1970) 15 MPLJ 818 : (1970) MPLJ 818

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts23 Mar 1968Dismissed

Narayan and others Vs Mahadeorao

Madhya Pradesh High Court · (1971) JLJ 187 : (1971) MPLJ 239

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High Courts22 Mar 1968

Bhagwati Bai Vs Yadav Krishna Awadhiya and Others

Madhya Pradesh High Court · AIR 1969 MP 23 : (1969) CriLJ 204 : (1972) ILR (MP) 25 : (1968) JLJ 717 : (1968) 13 MPLJ 685 : (1968) MPLJ 685

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491

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High Courts22 Mar 1968Allowed

Krishna Kumar das and another Vs Balramdas and others

Madhya Pradesh High Court · (1973) ILR (MP) 356 : (1971) JLJ 827 : (1971) MPLJ 864

Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Land Revenue Code, 1959 — Section 250, 250(1), 257, 257(x)Specific Relief Act, 1963 — Section 6

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High Courts21 Mar 1968Allowed

In Re: Keshrimal Gupta

Madhya Pradesh High Court · AIR 1968 MP 232 : (1968) CriLJ 1433 : (1968) JLJ 703 : (1968) 13 MPLJ 507 : (1968) MPLJ 507

Civil Procedure Code, 1908 (CPC) — Section 115Contempt of Courts Act, 1971 — Section 3Madhya Pradesh Land Revenue Code, 1959 — Section 30(2)

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High Courts20 Mar 1968Dismissed

K. Dhruva Rao Vs Madhya Pradesh Electricity Board, Jabalpur

Madhya Pradesh High Court · AIR 1969 MP 216 : (1969) JLJ 1071 : (1969) 14 MPLJ 339 : (1969) MPLJ 339

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311

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High Courts18 Mar 1968Allowed

Smt. Sugandhi widow of Dammulal and Others Vs Collector, Raipur and Others

Madhya Pradesh High Court · AIR 1969 MP 78 : (1968) ILR (MP) 871 : (1968) JLJ 790 : (1968) 13 MPLJ 766 : (1968) MPLJ 766

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12, 13, 18, 2Madhya Pradesh Adaptation of Laws Order, 1956 — Section 18, 18(3)

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High Courts14 Mar 1968Dismissed

In Re : Guljarilal, Advocate of Ambah and others

Madhya Pradesh High Court · (1968) JLJ 678 : (1968) MPLJ 725

Contempt of Courts Act, 1971 — Section 3

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High Courts13 Mar 1968Dismissed

Dhan Singh and Others Vs Smt. Sushilabai Laxminarayan Gujar and Others

Madhya Pradesh High Court · AIR 1968 MP 229 : (1968) JLJ 698 : (1969) 14 MPLJ 44 : (1968) MPLJ 35

Transfer of Property Act, 1882 — Section 52

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