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Madhya Pradesh High Court judgments

49,605 judgments · page 2,321 of 2,481

High Courts15 Jan 1964Allowed

State Vs Board of Revenue

Madhya Pradesh High Court · (1964) JLJ 242

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Excise Act, 1915 — Section 2(3), 62(2)(c)
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High Courts15 Jan 1964Allowed

Sojharmal Vs Mun. Council, Kharsia

Madhya Pradesh High Court · (1964) JLJ 139

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 47, 47(1), 62, 62(3), 81
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High Courts09 Jan 1964Dismissed

Chandbai Vs Phoolchand

Madhya Pradesh High Court · (1966) ILR (MP) 990 : (1966) JLJ 312

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(e), 12(4), 51
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High Courts09 Jan 1964Dismissed

Firm Harpaldas Jairamdas Vs The Sales Tax Officer and Others

Madhya Pradesh High Court · AIR 1964 MP 214 : (1965) ILR (MP) 402 : (1965) JLJ 744 : (1964) MPLJ 419 : (1964) 15 STC 233

Constitution of India, 1950 — Article 226, 227Madhya Pradesh General Sales Tax Act, 1958 — Section 17, 18, 18(1), 22, 22(4)Madhya Pradesh General Sales Tax Rules, 1959 — Rule 36, 37
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High Courts07 Jan 1964Allowed

Abdul Karim Vs State

Madhya Pradesh High Court · (1964) JLJ 205

Civil Procedure Code, 1908 (CPC) — Section 2, 2(2)Land Acquisition Act, 1894 — Section 12, 18, 20, 21, 22Limitation Act, 1963 — Section 5
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High Courts02 Jan 1964Dismissed

Premdas Vs Laxmi Narayan

Madhya Pradesh High Court · (1964) JLJ 87

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 1, 12, 13, 13(1), 13(6)Transfer of Property Act, 1882 — Section 1, 111, 12, 13, 13(4)
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