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Madhya Pradesh High Court judgments

49,602 judgments · page 2,413 of 2,481

High Courts09 Jul 1958Dismissed

Mahendra Singh Vs The State

Madhya Pradesh High Court · AIR 1959 MP 6 : (1959) 4 MPLJ 949

Criminal Procedure Code, 1898 (CrPC) — Section 237, 535Madhya Bharat Public Security Act, 1953 — Section 14Penal Code, 1860 (IPC) — Section 392, 393, 394, 395, 398
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High Courts04 Jul 1958Dismissed

State Vs Puranchand

Madhya Pradesh High Court · AIR 1958 MP 352 : (1958) CriLJ 1398 : (1959) 4 MPLJ 153

Constitution of India, 1950 — Article 25(2)Criminal Procedure Code, 1898 (CrPC) — Section 263, 264Untouchability (Offences) Act, 1955 — Section 3
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High Courts02 Jul 1958Allowed

Bisandas and Others Vs Nirmal Kumar

Madhya Pradesh High Court · AIR 1959 MP 34 : (1958) ILR (MP) 753 : (1959) 4 MPLJ 85

Civil Procedure Code, 1908 (CPC) — Section 115, 96Constitution of India, 1950 — Article 227
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High Courts01 Jul 1958Allowed

Babulal Vs Gendaram

Madhya Pradesh High Court · (1958) JLJ 810

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 45
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High Courts01 Jul 1958Allowed

Babulal Vs Gendram and others

Madhya Pradesh High Court · (1959) MPLJ 63

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 84
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High Courts27 Jun 1958Dismissed

Ramdulare Ramadhin Sunar Vs State

Madhya Pradesh High Court · AIR 1959 MP 259 : (1959) CriLJ 844 : (1958) ILR (MP) 596 : (1959) 4 MPLJ 344

Evidence Act, 1872 — Section 105, 114Penal Code, 1860 (IPC) — Section 300, 84
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High Courts06 Jun 1958Dismissed

In Re: Rao Nihalkaran

Madhya Pradesh High Court · AIR 1958 MP 341 : (1958) CriLJ 1316 : (1958) 3 MPLJ 674

Easements Act, 1882 — Section 24, 36Penal Code, 1860 (IPC) — Section 426, 97
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High Courts05 Jun 1958Dismissed

Jalam Singh Vs State

Madhya Pradesh High Court · (1958) JLJ 559

Criminal Procedure Code, 1898 (CrPC) — Section 439Madhya Bharat Panchayat Vidhan, 1957 — Section 66Penal Code, 1860 (IPC) — Section 426, 447
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