High Courts02 Jan 1980
Birkha Vs State of M.P.
Madhya Pradesh High Court · (1980) JLJ 569
Penal Code, 1860 (IPC) — Section 342, 377
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1980
326 judgments · page 17 of 17
High Courts02 Jan 1980
State of Madhya Pradesh Vs Chandan Singh
Madhya Pradesh High Court · (1980) CriLJ 1024 : (1980) MPLJ 433
Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 24, 25Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts01 Jan 1980Dismissed
L.S. Nair Vs Hindustan Steel Ltd., Bhilai and Others
Madhya Pradesh High Court · AIR 1980 MP 106 : (1980) JLJ 183 : (1980) MPLJ 429
Constitution of India, 1950 — Article 226, 246, 254(2)Limitation Act, 1963 — Article 52, 55Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
High Courts01 Jan 1980Dismissed
Saraswatibai Vs Durga Sahai and Others
Madhya Pradesh High Court · AIR 1982 MP 147 : (1983) JLJ 150 : (1983) 28 MPLJ 475
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 41 Rule 20, 11, 151
High Courts01 Jan 1980Allowed
Ramesh Chemical Industries Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1992) 40 ECC 199 : (1980) 6 ELT 598 : (1980) JLJ 277 : (1980) MPLJ 479
Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 3
High Courts01 Jan 1980Dismissed
Bal Krishna, and others Vs Patiram
Madhya Pradesh High Court · (1980) JLJ 595
Civil Procedure Code, 1908 (CPC) — Section 100, 149Limitation Act, 1963 — Section 5Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c)