The State of Madhya Pradesh and Others Vs Mr. Krishna Rao Shinde and Others
.... ' tenant. That judgment of the High Court became final by the unconditional withdrawal of the appeal filed in this Court against it. The Madhya Bharat Land Revenue and Tenancy Act, Samvat 2007 (Act No. 66 of 1950), which was the law in force until repealed by the M. P. Land Revenue Code, 1959, defin ...
Supreme Court of India
Sitabai & Anr Vs Ram Chandra
.... ndu and a female Hindu to take in adoption. u/s 7 any male Hindu who is of sound mind and is not a minor has the capacity to take a son or a daughter in adoption. If he is married, requires the consent of his wife in connection with the adoption. A person having more than one wife is required to hav ...
Supreme Court of India
Anandrao Laxmanrao Mandloi Vs Board of Revenue and Others
.... f wider import and there is no reason to limit their meaning to ''any Civil Court''. Had that been the intention it was easy for the framers of the Act to repeat the expression ''Civil Court'' as used in the first Clause of Section 34, in the second Clause as well. The second Clause, it is contended ...
Madhya Pradesh High Court (Indore Bench)
Benimadhav Vs State
.... ncore-Cochin, for the view that a notice under Article 311(2) of the Constitution ought to he given when as a result of regular departmental inquiry provisional conclusion is reached that the person concerned is guilty. 19. On the other hand the Deputy Government Advocate Mr. Shivdayal contende ...
Madhya Pradesh High Court (Gwalior Bench)
Raj Rajendra Malojirao Shitole and Others Vs The State of Madhya Bharat
.... ar learned Counsel for the petitioning Jagirdars from the erstwhile Indore and Dhar States also said that Jagirdars of those States were under no legal obligation to spend any money for education, roads and public health. The learned Advocate-General admitted that in Indore State, education and publ ...
Madhya Pradesh High Court (Gwalior Bench)
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