High Courts15 Aug 1975
Prem Bai Vs State of M.P. and Others
Madhya Pradesh High Court · (1975) JLJ 699
Land Acquisition Act, 1894 — Section 17(1), 4, 5A, 6
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1975
183 judgments · page 5 of 10
High Courts14 Aug 1975Allowed
Dinkar Prabhakar Mahajan Vs S.L. Agrawal and Others
Madhya Pradesh High Court · AIR 1976 MP 40 : (1978) ILR (MP) 213 : (1975) JLJ 888 : (1975) 20 MPLJ 852
Constitution of India, 1950 — Article 226Madhya Pradesh Pre-medical Examination Rules 1970 — Rule 9
High Courts14 Aug 1975Allowed
Trivenidevi Naraindas Vs Vijay Mohan Bose
Madhya Pradesh High Court · (1976) MPLJ 163
Civil Procedure Code, 1908 (CPC) — Section 10, 115Evidence Act, 1872 — Section 11(2), 116
High Courts13 Aug 1975
Chhoglal Vs Idol of Bhagwan Shri Satyanarayan Through Pujari Kamaldas Guru, Narayandas Bairagi
Madhya Pradesh High Court · AIR 1976 MP 5 : (1976) ILR (MP) 997 : (1975) 20 MPLJ 657
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13, 13(1), 13(2)
High Courts13 Aug 1975
Chhogalal Vs Bhagwan Shri Satyanarain (Idol)
Madhya Pradesh High Court · (1975) JLJ 779
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(a), 12(2), 12(3)
High Courts12 Aug 1975Dismissed
Chandroji Rao Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1976 MP 119 : (1980) ILR (MP) 827 : (1975) JLJ 867 : (1975) 20 MPLJ 822
Constitution of India, 1950 — Article 226Madhya Bharat Abolition of Jagirs Act, 1951 — Section 29Madhya Bharat Jagirs Land Records Management Act, 1949 — Section 3, 4
High Courts12 Aug 1975Dismissed
Ramnarain and Another Vs The State of Madh Pra
Madhya Pradesh High Court · (1978) ILR (MP) 223 : (1975) JLJ 863 : (1975) 20 MPLJ 792
Madhya Pradesh Panchayat Act, 1962 — Section 12, 12(2), 360, 360(1)
High Courts12 Aug 1975Dismissed
Shankar Singh Thakur Kishansingh, and others Vs Sanstha Sonabai Sarvakshram, Khurai and another
Madhya Pradesh High Court · (1980) ILR (MP) 568 : (1976) JLJ 465
Evidence Act, 1872 — Section 92General Clauses Act, 1897 — Section 8Madhya Pradesh General Clauses Act, 1957 — Section 13
High Courts11 Aug 1975Dismissed
Bharat Singh Moti Singh Vs Rishi Kumar Gangaprasad Shrivastava, Sagar and others
Madhya Pradesh High Court · AIR 1977 MP 40 : (1977) ILR (MP) 576 : (1976) JLJ 677
Partition Act, 1893 — Section 4, 8
High Courts11 Aug 1975Dismissed
Bharat Singh Vs Rishi Kumar and Others
Madhya Pradesh High Court · AIR 1977 MP 40 : (1977) ILR (MP) 576 : (1976) JLJ 677
Partition Act, 1893 — Section 4
High Courts08 Aug 1975Allowed
Sheonath Moolchand Sahu Vs Khalifa Chhidamilal and others
Madhya Pradesh High Court · (1977) ILR (MP) 270 : (1976) MPLJ 571
Madhya Pradesh Municipal Corporation Act, 1956 — Section 134, 17, 17(1)(i), 173, 174
High Courts08 Aug 1975
Nirmal Chand Jain Vs The District Magistrate, Jabalpur and Another
Madhya Pradesh High Court · AIR 1976 MP 95 : (1975) JLJ 810 : (1975) 20 MPLJ 758
Madhya Pradesh Detention Order, 1971 — Rule 3, 4, 4(3), 430Maintenance of Iternal Security Order, 1971 — Section 5
High Courts04 Aug 1975
Commissioner of Income Tax Vs Kisan Co-operative Rice Mills Ltd.
Madhya Pradesh High Court · (1979) ILR (MP) 382 : (1976) 103 ITR 264 : (1975) JLJ 873 : (1975) 20 MPLJ 717
Income Tax Act, 1961 — Section 81
High Courts02 Aug 1975Allowed
Pooranchand Khubchand and others Vs Chandu alias Abdul Salam
Madhya Pradesh High Court · (1977) ILR (MP) 462 : (1976) JLJ 683
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 18
High Courts01 Aug 1975
Mst. Mankuwar Bai Vs Udairam
Madhya Pradesh High Court · AIR 1977 MP 64 : (1979) ILR (MP) 285 : (1976) JLJ 681
Madhya Pradesh Anusuchit Jati Tatha Anusuchit Janjati Rini Sahayata Adhiniyam, 1967 — Section 7(2), 7(3), 8, 8(4)
High Courts01 Aug 1975
Mankuwarbai Moutilal Soni Vs Udairam Ram Singh Gouda
Madhya Pradesh High Court · (1975) 08 MP CK 0008
Civil Procedure Code, 1908 (CPC) — Section 113, 61Madhya Pradesh Anusuchit Jati Tatha Anusuchit Janjati Rini Sahayata Adhiniyam, 1967 — Section 1, 7, 8
High Courts01 Aug 1975Dismissed
Prem Bai Vs The State of M.P. and Others
Madhya Pradesh High Court · AIR 1976 MP 35 : (1975) 20 MPLJ 727
Land Acquisition Act, 1894 — Section 17
High Courts01 Aug 1975Dismissed
Dr. Mangat Ram Lalwani Vs The Collector, Jabalpur and Another
Madhya Pradesh High Court · AIR 1976 MP 44 : (1978) ILR (MP) 950 : (1975) JLJ 688 : (1975) 20 MPLJ 715
Constitution of India, 1950 — Article 341
High Courts31 Jul 1975Allowed
Hubbilal Sadashiv Vs Mohammad Makbool Ahmed Khan and Others
Madhya Pradesh High Court · AIR 1977 MP 65 : (1977) ILR (MP) 148 : (1976) JLJ 878
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100, 148, 151, 47Contract Act, 1872 — Section 23Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)
High Courts31 Jul 1975Dismissed
Mulakhraj Vs State Transport Appellate Authority, M.P. Gwalior and Others
Madhya Pradesh High Court · AIR 1976 MP 45 : (1977) ILR (MP) 308 : (1975) JLJ 878 : (1975) 20 MPLJ 734
Central Provinces and Berar Motor Vehicles Rules, 1942 — Rule 73