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Madhya Pradesh High Court judgments

49,602 judgments · page 2,412 of 2,481

High Courts31 Jul 1958Allowed

Gopikrishna Vs Municipal Committee

Madhya Pradesh High Court · AIR 1958 MP 371 : (1959) JLJ 46 : (1958) 3 MPLJ 727

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Easements Act, 1882 — Section 15Gwalior Municipal Act, 1998 — Section 124
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High Courts29 Jul 1958Dismissed

Mohammad Hussain Vs Firm Andani Co.

Madhya Pradesh High Court · AIR 1959 MP 30 : (1958) ILR (MP) 505 : (1959) 4 MPLJ 823

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 39, 55Limitation Act, 1908 — Article 115, 97
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High Courts27 Jul 1958Dismissed

Ram Narain Vs Benji

Madhya Pradesh High Court · (1958) JLJ 708

Madhya Bharat Sthan Niyantran Vidhan, 1950 — Section 4(g)
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High Courts24 Jul 1958Dismissed

Ram Narayan Vs Benji

Madhya Pradesh High Court · AIR 1959 MP 36 : (1959) 4 MPLJ 3

Madhya Bharat Sthan Niyantran Vidhan, 1950 — Section 4
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High Courts23 Jul 1958Dismissed

Ghasiram Vs Shankarlal and Others

Madhya Pradesh High Court · AIR 1960 MP 3 : (1959) 4 MPLJ 144

Registration Act, 1908 — Section 48Specific Relief Act, 1877 — Section 27Transfer of Property Act, 1882 — Section 54
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High Courts16 Jul 1958Allowed

State Vs Dhanna Sewa

Madhya Pradesh High Court · AIR 1959 MP 35 : (1959) CriLJ 197 : (1959) 4 MPLJ 495

Criminal Procedure Code, 1898 (CrPC) — Section 236Penal Code, 1860 (IPC) — Section 193
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High Courts16 Jul 1958

Kanhaiyalal Vs Bhanwarlal and Another

Madhya Pradesh High Court · AIR 1958 MP 379 : (1958) CriLJ 1401 : (1959) JLJ 123 : (1958) 3 MPLJ 720

Criminal Procedure Code, 1898 (CrPC) — Section 247, 417, 417(3), 435Penal Code, 1860 (IPC) — Section 323, 324
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High Courts11 Jul 1958Dismissed

Phoolchand Vs Nanakchand

Madhya Pradesh High Court · (1959) JLJ 44

Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Evidence Act, 1872 — Section 27
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