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Madhya Pradesh High Court judgments

49,602 judgments · page 2,473 of 2,481

High Courts22 Oct 1951

Kundan Lal Vs The State

Madhya Pradesh High Court · AIR 1953 MP 175 : (1953) CriLJ 1156 : (2005) ILR (MP) 540

Madhya Bharat Essential Supplies (Temporary Powers) Act, 1948 — Section 8Madhya Bharat Kerosene Control Order of 1949 — Section 3
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High Courts10 Sept 1951

Ram Sahay Vs The State

Madhya Pradesh High Court · AIR 1952 MP 194 : (1953) CriLJ 27

Opium and Revenue Laws (Extension of Application) Act, 1950 — Section 2, 4Revenue Recovery Act, 1890 — Section 7
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High Courts10 Aug 1951Dismissed

Ram Swarup Vs Ram Prasad

Madhya Pradesh High Court · (1951) 08 MP CK 0004

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 2, 94
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High Courts04 Aug 1951

Tara Chand Vs The State

Madhya Pradesh High Court · AIR 1951 MP 154 : (1951) CriLJ 1476

Criminal Procedure Code, 1898 (CrPC) — Section 517, 523Gwalior Penal Code — Section 372t
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High Courts30 Jul 1951

Baldeo Singh Vs The State

Madhya Pradesh High Court · (1951) CriLJ 1467

Constitution of India, 1950 — Article 132, 133, 134, 225, 367General Clauses Act, 1897 — Section 6, 7Government of India Act, 1935 — Section 292, 88
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High Courts28 Jul 1951Dismissed

Jangli Vs Lala

Madhya Pradesh High Court · (1951) 07 MP CK 0003

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 58, Order 21 Rule 63, 48, 48(2)Limitation Act, 1963 — Section 15, 15(1)
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High Courts24 Jul 1951

Hasanand Vs The State

Madhya Pradesh High Court · AIR 1951 MP 157 : (1951) CriLJ 1487

Madhya Bharat Cotton Textile (Control) Order, 1948 — Clause 15(1)Madhya Bharat Essential Supplies (Temporary Powers) Act, 2005 — Section 8
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