COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 2,103 of 2,382

High Courts19 Sept 1979Allowed

Shivmala Tej Singh Ingle Vs Ramcharan Kundanlal

Madhya Pradesh High Court · (1979) 09 MP CK 0018

Contract Act, 1872 — Section 11Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(f), 12(1)(g), 12(1)(o)

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High Courts19 Sept 1979Allowed

Son Singh Vs M.P. State Road Transport Corporation, Bhopal and others

Madhya Pradesh High Court · (1980) JLJ 392

Constitution of India, 1950 — Article 226, 227

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High Courts18 Sept 1979Allowed

Vishnudayal Nityanand Vs Angoori Rai Khushilal Jain

Madhya Pradesh High Court · (1980) JLJ 123

Civil Procedure Code, 1908 (CPC) — Section 103Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(a), 12(1)(c), 13Post Office Act, 1898 — Section 43, 44

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High Courts18 Sept 1979Dismissed

State of M.P. Vs Champalal

Madhya Pradesh High Court · (1980) JLJ 463

Public Gambling (Madhya Pradesh) Act, 1976 — Section 13

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High Courts18 Sept 1979Dismissed

Jagannath Prasad Onkarprasad Sharma Vs Mohar Singh Karan Singh

Madhya Pradesh High Court · (1979) 09 MP CK 0012

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(a), 12(3), 13

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High Courts18 Sept 1979Dismissed

Kishanlal Ramanand Vs Rukminibai Mulchand

Madhya Pradesh High Court · (1979) 09 MP CK 0009

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High Courts18 Sept 1979Dismissed

Dharam Singh Vs Jalima and Another

Madhya Pradesh High Court · (1980) JLJ 738

Evidence Act, 1872 — Section 18Transfer of Property Act, 1882 — Section 52

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High Courts17 Sept 1979Allowed

Sushilabhi Rohani Prasad and another Vs Rohani Prasad and others

Madhya Pradesh High Court · (1982) JLJ 57

Civil Procedure Code, 1908 (CPC) — Section 15, 15, 16, 16, 16(d)Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20(b)

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High Courts17 Sept 1979

Pilani Investment Corporation Limited and Another Vs Union of India (UOI) and Another

Madhya Pradesh High Court · AIR 1981 MP 140 : (1981) MPLJ 62

Constitution of India, 1950 — Article 13, 14, 19, 19(1), 29DIndustries (Development and Regulation) Act, 1951 — Section 18A, 18AA, 18C, 18FA, 18FB

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High Courts15 Sept 1979Allowed

Som Singh Vs M.P. State Road Transport Corporation and others

Madhya Pradesh High Court · (1979) MPLJ 750

Constitution of India, 1950 — Article 226, 227

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High Courts15 Sept 1979

Shankarlal Vs Nathulal

Madhya Pradesh High Court · (1980) JLJ 517

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5

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High Courts15 Sept 1979Allowed

Som Singh Onkar Singh Vs M.P.S.R.T.C., Bhopal and others

Madhya Pradesh High Court · (1979) MPLJ 750

Constitution of India, 1950 — Article 226, 227

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High Courts13 Sept 1979

Mohanlal Hargovinddas Public Charitable Trust Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1980) 14 CTR 414 : (1980) 122 ITR 130

Income Tax Act, 1961 — Section 11(1), 11(2)

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High Courts11 Sept 1979Allowed

Mohanlal Mintoolal and another Vs Hakim Singh Gopal Singh and another

Madhya Pradesh High Court · (1979) 09 MP CK 0019

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(e), 12(1)(f), 12(1)(h), 12(6)Transfer of Property Act, 1882 — Section 106

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High Courts07 Sept 1979Dismissed