High Courts03 Dec 1975Allowed
State of Madhya Pradesh Vs Bahadur Pehlajrai Dwarkadas and Another
Madhya Pradesh High Court · (1976) ACJ 222
Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1988 — Section 110, 111
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1975
183 judgments · page 2 of 10
High Courts28 Nov 1975
Bhupendra Kumar Jain Vs Y.S. Dharmadhikari and Others
Madhya Pradesh High Court · AIR 1976 MP 110 : (1978) ILR (MP) 103 : (1976) JLJ 115 : (1976) 21 MPLJ 223
Advocates Act, 1961 — Section 15, 8(2)Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 1, 13
High Courts25 Nov 1975
Panne Khushali and Another Vs Jeewanlal Mathoo Khatik and Another
Madhya Pradesh High Court · AIR 1976 MP 148 : (1976) JLJ 84 : (1976) 21 MPLJ 170
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Specific Relief Act, 1963 — Section 19
High Courts25 Nov 1975Dismissed
Partap and Another Vs Smt. Puniya Bai and Others
Madhya Pradesh High Court · AIR 1977 MP 108 : (1977) ILR (MP) 354 : (1976) JLJ 703 : (1976) 21 MPLJ 627
Contract Act, 1872 — Section 18, 19Court Fees Act, 1870 — Section 7(iv)(c)
High Courts24 Nov 1975Dismissed
Friends Field and Road Transaction Co. Vs Ramesh Chandra and Others
Madhya Pradesh High Court · (1975) ACJ 530
Motor Vehicles Act, 1939 — Section 110D
High Courts24 Nov 1975Allowed
Om Prakash Kriparam Vs Municipal Committee, Dabra and others
Madhya Pradesh High Court · (1976) JLJ 390
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 51, 9Madhya Pradesh Municipalities Act, 1961 — Section 187(4), 308, 323, 51
High Courts17 Nov 1975Dismissed
Sher Singh Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1976 MP 86 : (1976) JLJ 210
Constitution of India, 1950 — Article 19, 226, 359Maintenance of Internal Security Act, 1971 — Section 18
High Courts17 Nov 1975Partly Allowed
Dwarka Prasad Vs Mst. Rajkunwar Bai
Madhya Pradesh High Court · AIR 1976 MP 214 : (1976) JLJ 242
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, 115
High Courts15 Nov 1975Dismissed
Yuvrani Tank Rajeshwari Devi Vs Hiralal and others
Madhya Pradesh High Court · (1978) JLJ 570
Court Fees Act, 1870 — Section 19, 19H, 19IMadhya Pradesh Land Revenue Code, 1959 — Section 165Succession Act, 1925 — Section 263, 273, 283, 283(3)
High Courts14 Nov 1975Dismissed
Gajadhar Vs Smt. Rajrani
Madhya Pradesh High Court · AIR 1977 MP 98 : (1979) ILR (MP) 152 : (1976) 21 MPLJ 469
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 27, Order 7 Rule 11, 2(2), 96Court Fees Act, 1870 — Article 17, 18, 12, 12Madhya Pradesh Public Trust Act, 1951 — Section 2(4), 27(4), 5
High Courts13 Nov 1975Allowed
Dwarka Prasad Lalchand Vs Rajkunwarbai Balkishan Bawari
Madhya Pradesh High Court · (1975) 11 MP CK 0001
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10
High Courts31 Oct 1975Dismissed
Nonjibhai Vs Ramkishan and Others
Madhya Pradesh High Court · AIR 1977 MP 112 : (1977) ILR (MP) 795 : (1976) 21 MPLJ 650
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47Contract Act, 1872 — Section 74
High Courts30 Oct 1975Dismissed
Sher Singh Dilip Singh Vs State of M.P. and others
Madhya Pradesh High Court · (1975) 10 MP CK 0009
Constitution of India, 1950 — Article 132, 134(1)(c), 14, 19, 21
High Courts29 Oct 1975Dismissed
Ram Kumar Jaganntath Tankoria Vs Sarti Devi Roopchand AGarwal and others
Madhya Pradesh High Court · AIR 1977 MP 110
Civil Procedure Code, 1908 (CPC) — Section 105, 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13, 13(2), 13(6)
High Courts29 Oct 1975Dismissed
Ram Kumar Vs Smt. Sarti Devi and Others
Madhya Pradesh High Court · AIR 1977 MP 110
Civil Procedure Code, 1908 (CPC) — Section 105, 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(6)
High Courts28 Oct 1975Allowed
Smt. Veena Agrawal Vs Shri Prahlad Das Agarwal
Madhya Pradesh High Court · AIR 1976 MP 92 : (1978) ILR (MP) 1 : (1976) JLJ 54 : (1976) 21 MPLJ 41
Constitution of India, 1950 — Article 226Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts20 Oct 1975Dismissed
Ram Kumar Vs Sarti Devi and Others
Madhya Pradesh High Court · (1976) JLJ 691
Civil Procedure Code, 1908 (CPC) — Section 105, 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13, 13(2), 13(6)
High Courts20 Oct 1975Allowed
Devilal Poonamchand Modi Vs Commissioner of Sales Tax, M.P., Indore and others
Madhya Pradesh High Court · (1975) 10 MP CK 0015
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 297(2)
High Courts20 Oct 1975Allowed
Gopal Anant Musalgaonkar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1976) JLJ 201 : (1976) MPLJ 284
Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 32(5)Penal Code, 1860 (IPC) — Section 417, 493, 494, 495
High Courts18 Oct 1975
Sarthi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1976) CriLJ 594 : (1977) ILR (MP) 1016 : (1976) JLJ 65 : (1975) 20 MPLJ 847
Penal Code, 1860 (IPC) — Section 299, 302, 304, 304A, 326