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Madhya Pradesh High Court judgments

49,603 judgments · page 2,386 of 2,481

High Courts13 Jan 1960Dismissed

Ramjeevan Vs Devendra Nath

Madhya Pradesh High Court · (1960) JLJ 269

Constitution of India, 1950 — Article 226Madhya Bharat Accommodation Control Act, 1955 — Section 8
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High Courts13 Jan 1960Partly Allowed

Murlidhar Vaish Vs Khaj Baksh

Madhya Pradesh High Court · AIR 1960 MP 215 : (1960) JLJ 525 : (1960) 5 MPLJ 1027

Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Article 182, 182(5)
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High Courts09 Jan 1960Dismissed

Abdul Rehman Vs Assistant Custodian

Madhya Pradesh High Court · AIR 1960 MP 253 : (1960) JLJ 778 : (1960) 5 MPLJ 648

Administration of Evacuee Property (Central) Rules, 1950 — Rule 31Administration of Evacuee Property Act, 1950 — Section 26, 26(2), 56
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High Courts07 Jan 1960Allowed

Burhanpur Tapti Mills Ltd. Vs State

Madhya Pradesh High Court · (1961) JLJ 1038

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16(2), 16(3)Penal Code, 1860 (IPC) — Section 323, 504
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High Courts24 Dec 1959Dismissed

Janki Vs Atmaram

Madhya Pradesh High Court · (1961) JLJ 700

Central Provinces Land Alienation Act, 1916 — Section 4(2)Presidency Small Cause Courts Act, 1882 — Section 25
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