High Courts12 Apr 1979Dismissed
Man Rakhanlal Vs Depot Manager, M.P.S.R.T.C., Durg Depot and another
Madhya Pradesh High Court · (1981) ILR (MP) 1 : (1979) MPLJ 360
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,108 of 2,382
High Courts03 Apr 1979Dismissed
Maheshwari Transport Company and Another Vs Pritam Kaur and Others
Madhya Pradesh High Court · (1980) ACJ 157
Motor Vehicles Act, 1939 — Section 110(1), 95
High Courts03 Apr 1979Dismissed
Bajrang and others Vs Chaturbhuj Narayan Vairagi
Madhya Pradesh High Court · (1979) 04 MP CK 0004
Madhya Pradesh Land Revenue Code, 1959 — Section 131, 131(1), 257Specific Relief Act, 1963 — Section 34
High Courts02 Apr 1979Allowed
Bhagwatidin Gangadin Vs Gheesalal Nathulal and others
Madhya Pradesh High Court · (1979) 04 MP CK 0013
Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1A
High Courts31 Mar 1979Allowed
Bhagirath Vs Bhanwerpal
Madhya Pradesh High Court · (1980) JLJ 572
Civil Procedure Code, 1908 (CPC) — Section 146Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 25
High Courts31 Mar 1979
COMMISSIONER OF INCOME TAX Vs SHAIKH RASOOL MOTOR TRANSPORT CO. LTD.
Madhya Pradesh High Court · (1979) 12 CTR 331
Income Tax Act, 1961 — Section 271
High Courts30 Mar 1979Dismissed
Ramanand Vs State of M.P. and others
Madhya Pradesh High Court · (1979) JLJ 574
Constitution of India, 1950 — Article 226, 311
High Courts30 Mar 1979Allowed
Kripa Shanker Verma Vs Depot Manager, Jabalpur Depot, M.P.S.R.T.C. and others
Madhya Pradesh High Court · (1979) MPLJ 341
Constitution of India, 1950 — Article 226Motor Transport Workers Act, 1961 — Section 19, 19(2), 2(1), 2(f), 26Payment of Gratuity Act, 1972 — Section 4(2)
High Courts30 Mar 1979Allowed
Prabhakar Digambar Kulkarni and Others Vs Dayaram Gopalji
Madhya Pradesh High Court · AIR 1980 MP 125 : (1979) JLJ 679
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts30 Mar 1979
Ujjain Mill Mazdoor Sangh Vs State of M.P.
Madhya Pradesh High Court · (1980) 2 LLJ 287 : (1979) 24 MPLJ 764 : (1979) MPLJ 764
Constitution of India, 1950 — Article 226, 254Government of India Act, 1935 — Section 107Industrial Disputes Act, 1947 — Section 36
High Courts30 Mar 1979
Western Coal Fields Limited Vs Harbanslal Vaid and Others
Madhya Pradesh High Court · (1980) 2 LLJ 317 : (1980) MPLJ 240
Coal Mines (Nationalisation) Act, 1973 — Section 14, 3, 5, 7Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 2, 3, 4, 7
High Courts30 Mar 1979Allowed
Pritamchand Vs Rent Controlling Authority
Madhya Pradesh High Court · AIR 1979 MP 148 : (1979) JLJ 589 : (1979) 24 MPLJ 741 : (1979) MPLJ 741
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 39(1), 39(2)
High Courts30 Mar 1979Dismissed
Ramanand Ramnarayan Raidas Vs State of M.P. and others
Madhya Pradesh High Court · (1979) MPLJ 498
Constitution of India, 1950 — Article 226
High Courts30 Mar 1979Allowed
Kishore Gupta Vs Municipal Corporation, Indore and Another
Madhya Pradesh High Court · AIR 1980 MP 79
Constitution of India, 1950 — Article 226Indore City Municipal Act, 1909 — Section 29, 84, 84(1)Madhya Pradesh Municipal Corporation Act, 1956 — Section 322, 323, 366, 366(3)
High Courts30 Mar 1979
Jiwanmal Hospital Vs Income Tax Officer (Assessment II)
Madhya Pradesh High Court · (1979) 11 CTR 184 : (1979) 119 ITR 439 : (1979) 24 MPLJ 541 : (1979) MPLJ 541
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139(1)
High Courts28 Mar 1979
Kudau Munnilal Vs Halkai Munnilal Patel and another
Madhya Pradesh High Court · (1981) ILR (MP) 750 : (1981) JLJ 752
High Courts28 Mar 1979Allowed
Wainganga Club, Balaghat Vs State of M.P. and others
Madhya Pradesh High Court · (1979) JLJ 615
Constitution of India, 1950 — Article 226
High Courts27 Mar 1979Allowed
Commissioner of Sales Tax, M.P. Vs Laxman Chhotelal
Madhya Pradesh High Court · (1979) 03 MP CK 0015
Madhya Pradesh General Sales Tax Act, 1958 — Section 18(6), 2(r)(ii)
High Courts26 Mar 1979Allowed
Tulsi Ram Vs State of M.P.
Madhya Pradesh High Court · (1980) JLJ 57
Prevention of Food Adulteration Act, 1954 — Section 10(4), 16(1)(b)
High Courts23 Mar 1979Dismissed
Nawal Singh Vs Government of M.P. and others
Madhya Pradesh High Court · (1979) JLJ 606
Constitution of India, 1950 — Article 226, 330, 330(2), 332, 332(3)Madhya Pradesh Municipalities Act, 1961 — Section 19, 29