COURT ARCHIVE

Madhya Pradesh High Court judgments, 1979

278 judgments · page 8 of 14

High Courts07 Aug 1979Dismissed

Nathuram Namdeo Vs State Industrial Court, Indore and others

Madhya Pradesh High Court · (1979) 08 MP CK 0025

Constitution of India, 1950 — Article 226Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 2(2)Road Transport Corporations Act, 1950 — Section 45

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High Courts03 Aug 1979Allowed

Chhotekhan and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1980) JLJ 586

Criminal Procedure Code, 1973 (CrPC) — Section 374, 386, 408, 435Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 447

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High Courts02 Aug 1979

Smt. Sayeeda Begam and Another Vs Ashraf Hussain and Others

Madhya Pradesh High Court · AIR 1980 MP 12 : (1979) JLJ 725 : (1980) MPLJ 46

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 141Limitation Act, 1963 — Article 120, 137

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High Courts02 Aug 1979Allowed

Chuluram Vs Bhagatram

Madhya Pradesh High Court · AIR 1980 MP 16 : (1979) JLJ 730 : (1980) MPLJ 37

Civil Procedure Code Amendment Act, 1976 — Section 2(2), 3, 97(2)Civil Procedure Code, 1908 (CPC) — Section 2(2), 47General Clauses Act, 1897 — Section 6

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High Courts02 Aug 1979Allowed

Adarsha Vidya Mandir Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1983) JLJ 161 : (1982) MPLJ 762

Constitution of India, 1950 — Article 226Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 3(f), 33, 33(1), 33(8)

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High Courts01 Aug 1979

Prakash Chandra Saxena Vs State of M.P. and Others

Madhya Pradesh High Court · (1980) JLJ 370 : (1980) 2 LLJ 322 : (1980) MPLJ 251

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts31 Jul 1979Allowed

Bhagirath Ghusai Patel Matha Vs State of M.P.

Madhya Pradesh High Court · (1981) ILR (MP) 996 : (1983) JLJ 30

Criminal Procedure Code, 1973 (CrPC) — Section 397, 438, 438(2), 439Penal Code, 1860 (IPC) — Section 436

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High Courts31 Jul 1979Dismissed

State of M.P. Vs Narendra Singh Mannalal

Madhya Pradesh High Court · (1980) JLJ 385

Madhya Pradesh Entertainments Duty and Advertisements Tax Rules, 1936 — Rule 13, 25, 8A

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High Courts31 Jul 1979Allowed

Manorama Sharma Vs Suresh Kumar Sharma

Madhya Pradesh High Court · (1981) JLJ 103

Hindu Marriage Act, 1955 — Section 12, 27, 28

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High Courts30 Jul 1979Allowed

Prem Pandhi and others Vs Mahesh Garg

Madhya Pradesh High Court · (1980) JLJ 45

Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 397, 397(2)Penal Code, 1860 (IPC) — Section 272, 273, 415, 420

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High Courts30 Jul 1979Dismissed

Agent/Manager, Chirimiri Colliery-cum-Sub Area Manager, Kurasia Colliery, Western Coalfields Ltd. Vs Chaturi Singh and others

Madhya Pradesh High Court · (1979) 07 MP CK 0022

General Clauses Act, 1897 — Section 3Payment of Gratuity Act, 1972 — Section 2(c), 2(s), 4, 4(1), 4(2)

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High Courts25 Jul 1979Allowed

Bhagwandas Dalchand Vs Parma Kalua

Madhya Pradesh High Court · (1981) JLJ 125

Civil Procedure Code, 1908 (CPC) — Section 106, 80Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 13Railways Act, 1989 — Section 77

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High Courts25 Jul 1979Allowed