COURT ARCHIVE

Madhya Pradesh High Court judgments, 1979

278 judgments · page 13 of 14

High Courts02 Mar 1979Allowed

Ganesh Vs Ramchandra

Madhya Pradesh High Court · (1979) JLJ 539

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High Courts27 Feb 1979Allowed

Municipal Council Datia Vs Collector Datia and others

Madhya Pradesh High Court · (1979) JLJ 458

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 40, 41

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High Courts23 Feb 1979Allowed

Sheo Shankar Jaiswal Vs Government of India and others

Madhya Pradesh High Court · (1979) 02 MP CK 0010

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14, 14(2), 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18

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High Courts22 Feb 1979Dismissed

Permali Wallace Ltd., Bhopal Vs K.T. Shamsunder and another

Madhya Pradesh High Court · (1980) ILR (MP) 878 : (1980) JLJ 439

Specific Relief Act, 1963 — Section 42

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High Courts22 Feb 1979Dismissed

Inderbai Vs State of M.P. and another

Madhya Pradesh High Court · (1979) JLJ 208

Constitution of India, 1950 — Article 226, 227States Reorganisation Act, 1956 — Section 51(2)

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High Courts20 Feb 1979

Addl. Commissioner of Wealth Tax Vs Smt. Manjuladevi Muchhal

Madhya Pradesh High Court · (1979) 119 ITR 43

Wealth Tax Act, 1957 — Section 18(1)

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High Courts16 Feb 1979Dismissed

Jagdish Vs State of M.P.

Madhya Pradesh High Court · (1979) JLJ 304

Penal Code, 1860 (IPC) — Section 148, 149, 300, 302

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High Courts15 Feb 1979Allowed

M.P.S.R.T. Corporation, Bhopal and others Vs Awdesh Pratap Singh and others

Madhya Pradesh High Court · (1979) MPLJ 325

Constitution of India, 1950 — Article 226

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High Courts15 Feb 1979Dismissed

Bhopal Tanneries and Glue Works Vs Bhopal Tanneries and Glue Workers Union and another

Madhya Pradesh High Court · (1979) JLJ 515

Constitution of India, 1950 — Article 226Madhya Pradesh Industrial Relations Act, 1960 — Section 1(3)

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High Courts15 Feb 1979Dismissed

Bhopal Tanneries and Glue Works, Bhopal Vs Bhopal Tanneries and Glue Workers Union, Bhopal and another

Madhya Pradesh High Court · (1979) MPLJ 289

Constitution of India, 1950 — Article 226Madhya Pradesh Industrial Relations Act, 1960 — Section 1(3)

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High Courts13 Feb 1979Allowed

K.R. Sahu Vs State Industrial Court, Indore and others

Madhya Pradesh High Court · (1979) MPLJ 748

Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)

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High Courts13 Feb 1979Allowed

Dawar Brothers Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1979) JLJ 276 : (1979) 24 MPLJ 524 : (1979) MPLJ 524 : (1979) 44 STC 286

Constitution of India, 1950 — Article 226

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High Courts08 Feb 1979Allowed

Patram and others Vs Rameshwar Dayal

Madhya Pradesh High Court · (1979) JLJ 622

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts05 Feb 1979Dismissed

Rana Natwar Singh Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1980 MP 129 : (1980) JLJ 69 : (1980) MPLJ 729

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 41, 41(1), 41(2)

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High Courts31 Jan 1979Dismissed

Devi Prasad Vs Kailashchand and another

Madhya Pradesh High Court · (1980) JLJ 599

Evidence Act, 1872 — Section 125, 126

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High Courts30 Jan 1979Dismissed

The National Insurance Company Ltd. Vs Bachibai and Others

Madhya Pradesh High Court · (1979) ACJ 183

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Motor Vehicles Act, 1988 — Section 110A

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High Courts30 Jan 1979Allowed

Ashok Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1979 MP 135 : (1979) JLJ 647

Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation (Preparation, Revision and Publication of Electoral Rolls and Selection of Councillors) Rules, 1963 — Rule 17Madhya Pradesh Municipal Corporation Act, 1956 — Section 441

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High Courts30 Jan 1979Dismissed