High Courts27 Feb 1978Dismissed
Rasal Singh Vs State of M.P. and others
Madhya Pradesh High Court · (1978) JLJ 216 : (1979) MPLJ 239
Constitution of India, 1950 — Article 213, 213(1), 226, 228A, 254
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1978
303 judgments · page 14 of 16
High Courts27 Feb 1978
Rewaram Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1978) CriLJ 858 : (1978) JLJ 823 : (1978) 23 MPLJ 480 : (1978) MPLJ 480
Penal Code, 1860 (IPC) — Section 302, 326
High Courts20 Feb 1978Dismissed
Mohd. Hafeez Khan Vs State Transport Appellate Tribunal and Others
Madhya Pradesh High Court · (1978) JLJ 321 : (1978) MPLJ 490 : (1978) MPLJ 485 : (1978) MPLJ 351
Constitution of India, 1950 — Article 226, 227
High Courts20 Feb 1978Allowed
Adarsh Kumari Bharti Vs K.N. Sinha and Others
Madhya Pradesh High Court · (1980) ILR (MP) 297 : (1978) MPLJ 215
Constitution of India, 1950 — Article 226, 226(1), 233, 233(2), 315
High Courts19 Feb 1978
Bhagwatibai Vs State of M.P.
Madhya Pradesh High Court · (1978) JLJ 278
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 432(2), 432(2)Penal Code, 1860 (IPC) — Section 302, 354, 366
High Courts17 Feb 1978Dismissed
Mangilal and Others Vs Registered Firm Mittilal-Radheylal Rastogi and Others
Madhya Pradesh High Court · AIR 1978 MP 160 : (1978) JLJ 223 : (1978) 23 MPLJ 284
Madhya Pradesh Anusuchit Jati Tatha Anusuchit Janjati Rini Sahayata Adhiniyam, 1967 — Section 2(4), 7, 7(1)Scheduled Castes and Scheduled Tribes (Amendment) Act, 1976 — Section 1
High Courts15 Feb 1978
Thakurlal Shivprakash Poddar Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1979) 116 ITR 190
Income Tax Act, 1922 — Section 24, 24(1)Income Tax Act, 1961 — Section 43(5)
High Courts15 Feb 1978Allowed
Premibai Vs Parwatibai and Others
Madhya Pradesh High Court · AIR 1978 MP 163
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Feb 1978Allowed
Durga Singh Vs Smt. Jebobai and another
Madhya Pradesh High Court · (1982) JLJ 810
Constitution of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 110, 111
High Courts14 Feb 1978
Smt. Mankunwar Bai and Others Vs Sunderlal Jain
Madhya Pradesh High Court · AIR 1978 MP 165 : (1979) ILR (MP) 676 : (1978) JLJ 326 : (1978) 23 MPLJ 405
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13, 13(1), 13(2)
High Courts14 Feb 1978
Bharatchand Vs Vishnupant.
Madhya Pradesh High Court · (1979) ILR (MP) 1 : (1978) JLJ 227
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(3), 13, 13(1)
High Courts13 Feb 1978
Pannalal Bhagwandas Vs Bhanuprakash Govindprasad Agrawal
Madhya Pradesh High Court · (1978) JLJ 639 : (1978) MPLJ 309 : (1978) MPLJ 302
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(a), 12(1)(h), 13(1)
High Courts13 Feb 1978
Smt. Bhagwatibai Kamal Singh Gautam Vs State of M.P.
Madhya Pradesh High Court · (1978) CriLJ 1215 : (1980) ILR (MP) 288
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 401, 432Penal Code, 1860 (IPC) — Section 302, 354, 366
High Courts10 Feb 1978Allowed
Ganpatlal Guljari Soni and Other Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1978) JLJ 513 : (1978) MPLJ 327 : (1978) MPLJ 318
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Feb 1978Partly Allowed
Ved Prakash Gupta Vs Chotelal and Others
Madhya Pradesh High Court · AIR 1978 MP 250 : (1978) JLJ 695 : (1978) 23 MPLJ 447 : (1978) MPLJ 447
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 13(1), 13(2), 13(3)Transfer of Property Act, 1882 — Section 109
High Courts07 Feb 1978Allowed
Sind Mahajan Exchange Ltd., Lashkar Vs State of M. P. and another
Madhya Pradesh High Court · (1980) JLJ 581
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 248, 248(3), 57Madhya Pradesh Municipal Corporation Act, 1956 — Section 82
High Courts02 Feb 1978Allowed
Lakhmichand Kasliwal Vs Gopaldas Nikhara
Madhya Pradesh High Court · AIR 1978 MP 171 : (1978) JLJ 636 : (1978) 23 MPLJ 520 : (1978) MPLJ 520
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
High Courts01 Feb 1978Allowed
Balwant Singh Vs Jhannubai and Others
Madhya Pradesh High Court · (1980) ACJ 126
Contract Act, 1872 — Section 62Motor Vehicles Act, 1988 — Section 22, 24, 31, 95(5)Transfer of Property Act, 1882 — Section 54
High Courts01 Feb 1978Dismissed
Premchand Jain and Others Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1978 MP 173 : (1978) JLJ 221 : (1978) 23 MPLJ 453 : (1978) MPLJ 453 : (1977) MPLJ 94
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Constitution of India, 1950 — Article 226
High Courts31 Jan 1978Allowed
Janapad Panchayat, Rehli, Dist. Sagar Vs Collector, Sagar and Another
Madhya Pradesh High Court · (1980) ILR (MP) 1 : (1978) JLJ 306 : (1978) MPLJ 415 : (1978) MPLJ 399
Constitution of India, 1950 — Article 226