COURT ARCHIVE

Madhya Pradesh High Court judgments, 1976

171 judgments · page 8 of 9

High Courts26 Feb 1976Dismissed

Madhya Pradesh State Road Transport Corporation, Bairagarh, Bhopal Vs K.W. Kelkar and others

Madhya Pradesh High Court · (1976) JLJ 507 : (1976) MPLJ 590

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FF

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High Courts26 Feb 1976

Ram Swarup Gupta Vs M.P. State Co-operative Marketing Federation Ltd. and Others

Madhya Pradesh High Court · (1976) JLJ 293

Constitution of India, 1950 — Article 12, 225, 226Madhya Pradesh Co-operative Societies Act, 1960 — Section 55, 55(1), 55(2)

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High Courts21 Feb 1976Dismissed

The 'Ad Hoc' Committee, the Indian Insurance Company Association Pool Vs Smt. Radhabai

Madhya Pradesh High Court · (1976) ACJ 362 : AIR 1976 MP 164 : (1977) ILR (MP) 61 : (1976) JLJ 394 : (1976) 21 MPLJ 349

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 110B

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High Courts20 Feb 1976Dismissed

Moolchand Chhotelal Vs Amritbai Manji Khoda Bhai and others

Madhya Pradesh High Court · (1980) ILR (MP) 838 : (1976) JLJ 424

Hindu Adoptions and Maintenance Act, 1956 — Section 10(iii), 10(iv), 11(vi), 3(a), 4Succession Act, 1925 — Section 63

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High Courts17 Feb 1976Dismissed

Virendra Singh Sen Vs The Jiwaji University, Gwalior and Another

Madhya Pradesh High Court · AIR 1976 MP 230 : (1976) JLJ 491 : (1977) 22 MPLJ 32 : (1977) MPLJ 32

Constitution of India, 1950 — Article 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 15, 15(4), 37, 38, 40

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High Courts13 Feb 1976Partly Allowed

Madan Lal Pande Vs District Magistrate, Shajapur and Another

Madhya Pradesh High Court · AIR 1977 MP 37 : (1976) JLJ 572

Constitution of India, 1950 — Article 226Madhya Pradesh Detention Order, 1971 — Rule 4, 4(2)

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High Courts13 Feb 1976

Madanlal Vs District Magistrate, Shajapur and another

Madhya Pradesh High Court · AIR 1977 MP 37 : (1976) JLJ 572

Constitution of India, 1950 — Article 226

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High Courts11 Feb 1976Allowed

Chhotelal Hanumanprasad Gupta Vs Deputy Registrar, Co-operative Societies, Indore and others

Madhya Pradesh High Court · (1976) 02 MP CK 0017

Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 64(2)(iv), 66, 77, 82

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High Courts10 Feb 1976

Narayan Prashad Vs Ganpat Ramjee and another

Madhya Pradesh High Court · (1976) 02 MP CK 0019

Income Tax Act, 1961 — Section 66

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High Courts10 Feb 1976

Kantilal Jadhavji Vs Ramchandrarao Gangadharrao Deshmukh

Madhya Pradesh High Court · (1976) 02 MP CK 0001

Civil Procedure Code, 1908 (CPC) — Section 107(2), 151Contract Act, 1872 — Section 69Madhya Pradesh Accommodation (Requisition) Act, 1948 — Section 9

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High Courts09 Feb 1976Allowed

Kanhaiyalal Vs Board of Revenue and others

Madhya Pradesh High Court · (1977) JLJ 235

Constitution of India, 1950 — Article 226Madhya Pradesh Co-operative Societies Act, 1960 — Section 85

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High Courts09 Feb 1976Allowed

Kanhaiyalal Vs The Board of Revenue M.P., Gwalior and Others

Madhya Pradesh High Court · AIR 1977 MP 94 : (1977) 22 MPLJ 17

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85Constitution of India, 1950 — Article 226Madhya Pradesh Co-operative Societies Rules, 1962 — Rule 66(2)(g), 66(2)(h)

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High Courts06 Feb 1976Partly Allowed

The Madhya Pradesh State Road Transport Corporation Vs State Transport Appellate Tribunal, M.P., Gwalior and Others

Madhya Pradesh High Court · AIR 1976 MP 169 : (1981) ILR (MP) 32 : (1976) JLJ 309 : (1976) 21 MPLJ 268

Motor Vehicles Act, 1939 — Section 68F(1A), 68F(1B), 68F(1C), 68F(1D)

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High Courts05 Feb 1976

Nathu Prasad Vs Singhai Kapurchand

Madhya Pradesh High Court · AIR 1976 MP 136 : (1977) ILR (MP) 1131 : (1976) 21 MPLJ 306

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 9, 141Evidence Act, 1872 — Section 3

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High Courts02 Feb 1976

Todarmal Safarishmal Lashkar Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1980) ILR (MP) 613 : (1979) 118 ITR 759 : (1976) JLJ 406 : (1976) 21 MPLJ 335

Income Tax Act, 1922 — Section 22(1)Income Tax Act, 1961 — Section 139, 139(2), 271, 271(1)

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High Courts02 Feb 1976

Commissioner of Income Tax Vs Khemraj Laxmichand

Madhya Pradesh High Court · (1980) ILR (MP) 511 : (1979) JLJ 17 : (1978) 23 MPLJ 263 : (1978) MPLJ 263

Income Tax Act, 1961 — Section 184

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High Courts02 Feb 1976

Shrilal Jadho Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1976) CriLJ 1325 : (1976) JLJ 285 : (1976) 21 MPLJ 443

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302

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High Courts29 Jan 1976Dismissed

Sant Singh Vs Madandas Panika and Another

Madhya Pradesh High Court · AIR 1976 MP 144 : (1977) ILR (MP) 1059 : (1976) JLJ 235 : (1976) 21 MPLJ 238

Negotiable Instruments Act, 1881 (NI) — Section 13, 4Stamp Act, 1899 — Section 2(22), 2(5), 6

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High Courts28 Jan 1976

R.M.E. Works Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1977) ILR (MP) 1039 : (1976) JLJ 355 : (1976) 21 MPLJ 244 : (1976) 38 STC 310

Essential Commodities Act, 1955 — Section 2

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High Courts22 Jan 1976Allowed

Ishak Vs State of M.P.

Madhya Pradesh High Court · (1976) JLJ 351

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 106, 302, 79

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