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Ritesh Agrawal Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court (Indore Bench) Mar 23, 2018 W P NO. 17810 OF 2017

Dismissed

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The State Vs Meghnad Bag

Calcutta High Court Aug 5, 1952 Cases No''s. 6 and 10 of 1952

Chunder, J.@mdashThis case raises a point which has never been the subject of adjudication by this Court. In the present case, three accused persons Meghnad alms Megha Bag, Gour Patra and Almash Mollah are charged with …

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Emperor Vs Harnam Kisha

Bombay High Court Aug 27, 1934 Criminal Confirmation Case No. 24 of 1934

Allowed

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Government of Bombay Vs Karim Tar Mahomed

Bombay High Court Jun 18, 1908

Macleod, J.@mdashThis is a reference from the Collector of Bombay, u/s 18 of the Land Acquisition Act, to determine the amount of compensation to be awarded to Karim Tar Mahomed for certain land on Mazagon Road, which h…

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Smt. Sharda Devi Shraveya Vs Public Health Department

Madhya Pradesh High Court (Indore Bench) Mar 7, 2018 WP NO.3421 OF 2017

Disposed Of

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Maniram Vs Seth Rupchand

Bombay High Court May 25, 1906

Allowed

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Gulamhussein Alibhoy Jariwalla Vs Emperor

Bombay High Court Nov 22, 1940

Beaumont, C.J.@mdashThis is an appeal by the accused against his conviction by the Chief Presidency Magistrate, Bombay, u/s 10, Mussalman Wakf Act (42 of 1928), for failure to comply with Sections 3 and 5 of the said Ac…

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