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Madhya Pradesh High Court judgments

49,602 judgments · page 2,470 of 2,481

High Courts04 Aug 1952Dismissed

Fuljari Lal Vs Ram Sarup

Madhya Pradesh High Court · AIR 1953 MP 177

Evidence Act, 1872 — Section 59, 61, 63, 63(5), 64Gwalior Registration Act, 1971 — Section 27, 28, 47, 48, 49Registration Act, 1908 — Section 49, 60
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High Courts12 Jul 1952Dismissed

Manik Chand Vs Jiwanlal and Others

Madhya Pradesh High Court · (1952) 07 MP CK 0007

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 41 Rule 23, Order 41 Rule 25, 107, 115Court Fees Act, 1870 — Section 13
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High Courts02 Jun 1952

Bhamra Vs The State

Madhya Pradesh High Court · AIR 1953 MP 1 : (1953) CriLJ 217

Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 302, 304, 325
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High Courts12 May 1952

Ramprasad Vs War Profits Tax Officer

Madhya Pradesh High Court · AIR 1953 MP 20

Constitution of India, 1950 — Article 246, 265, 276, 277, 278Gwalior War Profits Tax Ordinance, 2001 — Section 10, 13, 13(2), 2(13), 46
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High Courts06 May 1952Dismissed

Aliya and Others Vs The State

Madhya Pradesh High Court · (1952) 05 MP CK 0001

Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3), 364, 417Penal Code, 1860 (IPC) — Section 395
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High Courts29 Apr 1952Dismissed

Gangabai Vs Kanhaiyalal and Another

Madhya Pradesh High Court · (1952) 04 MP CK 0008

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 4, Order 2 Rule 4(3), Order 20 Rule 12
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