COURT ARCHIVE

Madhya Pradesh High Court judgments, 1975

183 judgments · page 9 of 10

High Courts26 Feb 1975

Rajaram Baijnath and others Vs Nandkishore Sheobux Rai and others

Madhya Pradesh High Court · (1980) ILR (MP) 149 : (1975) JLJ 475 : (1975) MPLJ 419

Civil Procedure Code, 1908 (CPC) — Section 3, 3(1), 34, 7, 7(b)Madhya Pradesh Money Lenders Act, 1934 — Section 2(v), 2(vii), 2(vii)(b), 3, 7

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High Courts24 Feb 1975

Firm Chironjilal Ramjibhai and Co. Vs Chunarmal Motiram and Co. and Others

Madhya Pradesh High Court · (1976) CriLJ 437 : (1976) 21 MPLJ 33

Constitution of India, 1950 — Article 20, 363Criminal Procedure Code, 1973 (CrPC) — Section 284, 397, 398, 484, 5General Clauses Act, 1897 — Section 6

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High Courts18 Feb 1975Dismissed

Bhikobai Kanhaiyalal and others Vs Dhannalal Chintaman and others

Madhya Pradesh High Court · (1975) JLJ 828

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23

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High Courts17 Feb 1975

Commissioner of Income Tax Vs V.M. Modi and Sons

Madhya Pradesh High Court · (1976) 102 ITR 548

Income Tax Act, 1961 — Section 271(1), 297(2)

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High Courts14 Feb 1975Allowed

Gangadhar Ramchandra Gokhale Vs Property Tax Officer, Indore and others

Madhya Pradesh High Court · (1975) JLJ 797

Constitution of India, 1950 — Article 226Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 43, 5, 6, 7

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High Courts14 Feb 1975

Malwa Knitting Works Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1977) 107 ITR 379

Income Tax Act, 1922 — Section 26A

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High Courts12 Feb 1975Dismissed

Shahzadali Latafatali Vs Abbasbhai Gulam Ali and others

Madhya Pradesh High Court · (1975) JLJ 801

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(a), 12(1)(e), 12(1)(f), 12(4)

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High Courts10 Feb 1975

Durga Prasad Vs Mst. Parveen and Others

Madhya Pradesh High Court · AIR 1975 MP 196 : (1980) ILR (MP) 448 : (1975) JLJ 340 : (1975) 20 MPLJ 801

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 19(2), Order 6 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 145(6)Evidence Act, 1872 — Section 123, 162

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High Courts07 Feb 1975Allowed

M.P. Motor Karmachari Sangh, Ujjain Vs Depot Manager, M.P. Road Transport Corporation, Ujjain and others

Madhya Pradesh High Court · (1975) 02 MP CK 0014

Motor Transport Workers Act, 1961 — Section 13, 19, 26, 26(1)Payment of Wages Act, 1936 — Section 15, 15(2), 17

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High Courts06 Feb 1975

Nathu Prasad Vs Singhai Kapurchand

Madhya Pradesh High Court · (1976) JLJ 340

Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Section 100, 104, 141, 151, 2(2)Criminal Procedure Code, 1973 (CrPC) — Section 146(1)

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High Courts06 Feb 1975Dismissed