Central Provinces and Berar Municipalities Act, 1922 — Section 24B, 83, 83(2)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

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High Courts28 Oct 1959

Laxminarayan Anandilal and others Vs Gram Panchayat, Khirkiya and others

Madhya Pradesh High Court · (1960) JLJ 113 : (1959) MPLJ 116

Constitution of India, 1950 — Article 226

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High Courts27 Oct 1959Dismissed

In Re: Shri Mehra, Senior Supdt. of Post Offices and Another

Madhya Pradesh High Court · AIR 1962 MP 72 : (1959) ILR (MP) 819 : (1961) 6 MPLJ 363

Penal Code, 1860 (IPC) — Section 161, 409Prevention of Corruption Act, 1988 — Section 5(2)

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High Courts27 Oct 1959Dismissed

In Re : Mehra, Senior Superintendent of Post Office

Madhya Pradesh High Court · (1961) JLJ 309

Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5(2)

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High Courts26 Oct 1959Allowed

Radhakrishna Vs R.R. Dubey, Collector

Madhya Pradesh High Court · (1961) JLJ 957

Central Provinces and Berar Municipalities Act, 1922 — Section 10(4), 20A

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High Courts26 Oct 1959Dismissed

Phuluwa and Others Vs Laxmichand Sitabrai

Madhya Pradesh High Court · AIR 1960 MP 138 : (1960) JLJ 90 : (1960) 5 MPLJ 405

Civil Procedure Code, 1908 (CPC) — Section 11, 9Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 113, 144

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High Courts23 Oct 1959Dismissed

Deen Mohammad Karim Bux and Another Vs State and Another

Madhya Pradesh High Court · AIR 1960 MP 381

Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 226

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High Courts23 Oct 1959Allowed

Omprakash Rawal Vs State

Madhya Pradesh High Court · (1960) JLJ 649

Criminal Procedure Code, 1898 (CrPC) — Section 107

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High Courts22 Oct 1959Dismissed

Gajraj Singh Bheru Singh Rajput Vs State of M.B. and Others

Madhya Pradesh High Court · AIR 1960 MP 299 : (1962) JLJ 61 : (1960) 5 MPLJ 892

Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts21 Oct 1959Allowed

Kishorilal Vs Secy. Regional Transport Authority

Madhya Pradesh High Court · AIR 1962 MP 7 : (1962) JLJ 69

Motor Vehicles Act, 1939 — Section 44(3), 48(3), 62, 68

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High Courts19 Oct 1959Dismissed

Dayaldas Vs Tikamdas

Madhya Pradesh High Court · (1961) JLJ 323

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High Courts19 Oct 1959Dismissed

Dayaldas Girdusa Vs Tikamdas Ghanshyamdas and others

Madhya Pradesh High Court · (1962) MPLJ 57

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 16

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High Courts16 Oct 1959Allowed

Phoolchand Roopchand Vs Municipal Committee, Raipur and Another

Madhya Pradesh High Court · (1961) MPLJ 205

Constitution of India, 1950 — Article 226

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High Courts15 Oct 1959Dismissed

Jethuram Sukhra Nagbanshi Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1960 MP 242 : (1960) CriLJ 1093(1) : (1960) JLJ 652 : (1960) 5 MPLJ 615

Penal Code, 1860 (IPC) — Section 85

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