The contents of the Journal Section available in the website of the
Indian Law Reports (MP) Series from the year 2006 onwards has been taken through the respective Courts using electronic tools,
whereas, from the year 1956 upto 2005 has been scanned from old journals of ILR by the private firm under contract with the
High Court and are being made available to the viewers for reading purpose only. Every effort has been made to avoid any
mistake or omission in the contents, yet the viewers are advised to always rely on the certified copies of the judgments/orders
before using it as a reference before any Court. Other details of the site is meant for general information only.
The High Court of Madhya Pradesh neither does extend any warranty that the contents of the site are free from any viruse(s) or
anything else nor will indemnify any damage caused to the hardware of the user on account of contaminating or destructive
properties of the site.
The contents of the Journal Section available in the website of the Indian Law Reports (MP) Series from the year 2006 onwards has been taken through the respective Courts using electronic tools, whereas, from the year 1956 upto 2005 has been scanned from old journals of ILR by the private firm under contract with the High Court and are being made available to the viewers for reading purpose only. Every effort has been made to avoid any mistake or omission in the contents, yet the viewers are advised to always rely on the certified copies of the judgments/orders before using it as a reference before any Court. Other details of the site is meant for general information only. The High Court of Madhya Pradesh neither does extend any warranty that the contents of the site are free from any viruse(s) or anything else nor will indemnify any damage caused to the hardware of the user on account of contaminating or destructive properties of the site.
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