CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 1977

163 judgments · page 1 of 9

High Courts15 Dec 1977

Manoharlal Awal Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1978 MP 152 : (1978) ILR (MP) 710 : (1978) JLJ 89 : (1978) 23 MPLJ 113 : (1978) MPLJ 113

Constitution (Forty-Second Amendment) Act, 1976 — Section 58(2)Constitution of India, 1950 — Article 226, 26Madhya Pradesh Land Revenue Code, 1959 — Section 150, 150(1), 150(2), 150(3), 257
Read judgment
High Courts03 Dec 1977

Harbhajan Singh Vs State of M.P.

Madhya Pradesh High Court · (1978) JLJ 194

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 401Essential Commodities Act, 1955 — Section 3, 4, 6A, 6B, 6C
Read judgment
High Courts02 Dec 1977

Harbhajan Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1978 MP 150 : (1978) ILR (MP) 1097 : (1978) 23 MPLJ 125 : (1978) MPLJ 125

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 6A, 6B, 6C
Read judgment
High Courts19 Nov 1977

Devi Singh and Others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1978 MP 100 : (1978) CriLJ 585 : (1978) JLJ 126 : (1978) 23 MPLJ 238 : (1978) MPLJ 238

Constitution of India, 1950 — Article 254Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 29B, 5Criminal Procedure Code, 1973 (CrPC) — Section 27, 4, 5
Read judgment
High Courts19 Nov 1977

Smt. Mankunwar Bai and Others Vs Sunderlal Jain

Madhya Pradesh High Court · AIR 1978 MP 54 : (1980) ILR (MP) 517 : (1978) JLJ 6 : (1978) 23 MPLJ 143 : (1978) MPLJ 143

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(3), 13, 13(1)
Read judgment