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Madhya Pradesh High Court judgments

49,602 judgments · page 2,429 of 2,481

High Courts30 Jun 1957Allowed

Rakhadoo Vs Narayan

Madhya Pradesh High Court · (1958) JLJ 66

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1General Clauses Act, 1897 — Section 10
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High Courts13 Jun 1957Allowed

Khannu Vs State

Madhya Pradesh High Court · (1957) JLJ 884

Madhya Bharat Excise Act, 2009 — Section 33, 33(a), 48
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High Courts13 Jun 1957

State Vs Dhool Singh

Madhya Pradesh High Court · (1957) JLJ 887

Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 325
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High Courts04 Jun 1957

Babulal Vs State

Madhya Pradesh High Court · (1957) JLJ 976

Criminal Procedure Code, 1898 (CrPC) — Section 517, 520
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High Courts31 May 1957Dismissed

Haji Usman Haji Mohammad Vs State

Madhya Pradesh High Court · AIR 1958 MP 33 : (1958) CriLJ 181

Constitution of India, 1950 — Article 19(1), 301, 305, 366, 372Madhya Bharat Ayat Niryat Kar Vidhan, 1949 — Section 106, 3Madhya Bharat Customs Regulation Act, 1949 — Section 10, 9
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High Courts30 May 1957

Gahruram Vs Rambaran

Madhya Pradesh High Court · (1957) JLJ 1001

Criminal Procedure Code, 1898 (CrPC) — Section 198, 438Penal Code, 1860 (IPC) — Section 500, 506
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High Courts03 May 1957

State Vs Haidarali

Madhya Pradesh High Court · AIR 1957 MP 179 : (1957) CriLJ 1266 : (1958) ILR (MP) 458

Constitution of India, 1950 — Article 19(1), 245Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 3(1), 4
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