Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(5), 107, 96Evidence Act, 1872 — Section 101, 102, 103, 104, 5Specific Relief Act, 1877 — Section 42

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High Courts30 Sept 1959Dismissed

Tulsiram Vs Ramcharanlal

Madhya Pradesh High Court · (1960) JLJ 86

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts30 Sept 1959

State Vs Prabhudayal

Madhya Pradesh High Court · (1960) JLJ 255

Criminal Procedure Code, 1898 (CrPC) — Section 37, 40, 41

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High Courts29 Sept 1959Dismissed

Jamnadas Vs Vishnu Bahadur Singh

Madhya Pradesh High Court · (1959) MPLJ 310

Madhya Bharat Accommodation Control Act, 1955 — Section 4(g)

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High Courts28 Sept 1959Allowed

Michael Vs The State of M.P.

Madhya Pradesh High Court · AIR 1960 MP 118 : (1960) CriLJ 486 : (1960) JLJ 42 : (1960) 5 MPLJ 24

Criminal Procedure Code, 1898 (CrPC) — Section 278, 297

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High Courts21 Sept 1959Dismissed

Rao Shankar Pratap Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1960 MP 86 : (1959) ILR (MP) 639 : (1960) JLJ 1 : (1959) 4 MPLJ 1100

Central Provinces Land Revenue Act, 1881 — Section 2(5)Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 2, 4(2)

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High Courts15 Sept 1959

Bhondu Vs Ramdayal

Madhya Pradesh High Court · (1960) JLJ 36

Hindu Womens Right to Property Act, 1937 — Section 3(2)

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High Courts15 Sept 1959

Bhondu Ganpat Kirad and Others Vs Ramdayal Govindram Kirad and Another

Madhya Pradesh High Court · AIR 1960 MP 51 : (1959) 4 MPLJ 1173

Hindu Widows Remarriage Act, 1856 — Section 2, 5Hindu Womens Right to Property Act, 1937 — Section 3(2)

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High Courts14 Sept 1959Dismissed

Municipal Committee Vs Ambika Prasad Gupta and Another

Madhya Pradesh High Court · AIR 1962 MP 6

Central Provinces and Berar Municipalities Act, 1922 — Section 25(6)Central Provinces and Berar Municipalities Rules — Rule 2Constitution of India, 1950 — Article 226

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High Courts14 Sept 1959Dismissed