CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 1984

255 judgments · page 6 of 13

High Courts07 Sept 1984Allowed

Jashbir Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1985) MPLJ 591

Essential Commodities Act, 1955 — Section 3, 7Madhya Pradesh Khadya Padarth (Khan Pan Sthapana Dwara Mulya Pradarshan) Adesh, 1983 — Section 3(1)
Read judgment
High Courts29 Aug 1984

Laxmanlal Vs State of M.P.

Madhya Pradesh High Court · (1985) CriLJ 1133 : (1985) 30 MPLJ 125 : (1985) MPLJ 125

Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 379
Read judgment
High Courts27 Aug 1984Dismissed

Bhikam Singh Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1985 MP 100 : (1986) ILR (MP) 68 : (1985) JLJ 378 : (1986) 31 MPLJ 375 : (1985) 30 MPLJ 136 : (1985) MPLJ 136

Madhya Pradesh Panchayat Act, 1981 — Section 38
Read judgment
High Courts24 Aug 1984Allowed

Chintaram Vs State of M.P.

Madhya Pradesh High Court · (1986) JLJ 156

Criminal Procedure Code, 1973 (CrPC) — Section 363Penal Code, 1860 (IPC) — Section 304A
Read judgment
High Courts17 Aug 1984Partly Allowed

Smt. Ramkunwarbai Vs Ranibahu and Others

Madhya Pradesh High Court · AIR 1985 MP 73 : (1985) ILR (MP) 100 : (1984) JLJ 745

Evidence Act, 1872 — Section 101 , 102, 103, 104, 105Hindu Succession Act, 1956 — Section 24Hindu Widows Remarriage Act, 1856 — Section 2
Read judgment