High Courts23 Mar 1979Allowed
Wainganga Club Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1981) ILR (MP) 271 : (1979) 24 MPLJ 403 : (1979) 44 STC 268
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,109 of 2,382
High Courts23 Mar 1979Allowed
Krishore Gupta Vs Municipal Corporation, Indore and another
Madhya Pradesh High Court · (1979) JLJ 668
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 132, 322, 323, 366, 427
High Courts22 Mar 1979
Commissioner of Sales Tax Vs Gangaram Mohanlal Mittal
Madhya Pradesh High Court · (1980) 45 STC 381
Madhya Pradesh General Sales Tax Act, 1958 — Section 18(4)(d), 44
High Courts21 Mar 1979Allowed
Bhimandas Bedas Singh Vs Nagibai Jain and another
Madhya Pradesh High Court · (1979) 03 MP CK 0031
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e), 12(1)(f), 2, 2(i)
High Courts21 Mar 1979Dismissed
Dr. Jagdish Lal Chawala Vs Ratan Chand
Madhya Pradesh High Court · AIR 1979 MP 186 : (1980) JLJ 41
Transfer of Property Act, 1882 — Section 106
High Courts20 Mar 1979
Commissioner of Sales Tax Vs Rajjulal Motilal, Guna
Madhya Pradesh High Court · (1981) JLJ 168
Central Sales Tax Act, 1956 — Section 6, 6(2)
High Courts20 Mar 1979
KALOORAM GOVINDRAM Vs COMMISSIONER OF Income Tax, M.P.
Madhya Pradesh High Court · (1980) 125 ITR 89
Income Tax Act, 1961 — Section 148
High Courts13 Mar 1979
Commissioner of Sales Tax Vs Khurana and Co.
Madhya Pradesh High Court · (1980) 46 STC 39
Madhya Pradesh General Sales Tax Act, 1958 — Section 44, 8(2)
High Courts13 Mar 1979
Sardarilal Vs Narayanlal
Madhya Pradesh High Court · AIR 1980 MP 8 : (1980) ILR (MP) 1109 : (1980) JLJ 110 : (1981) 26 MPLJ 76 : (1981) MPLJ 76
Transfer of Property Act, 1882 — Section 106, 109, 37
High Courts13 Mar 1979Dismissed
Dineshehandra Bharadwaj and Another Vs State of M.P.
Madhya Pradesh High Court · (1980) JLJ 612
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 423, 424, 426, 427, 428Penal Code, 1860 (IPC) — Section 228
High Courts13 Mar 1979Allowed
Satyanarayan Patidar Vs State of M.P.
Madhya Pradesh High Court · (1980) JLJ 367
Arms Act, 1959 — Section 3, 39
High Courts12 Mar 1979
Commissioner of Sales Tax Vs Gopaldas Khemji Trading Co.
Madhya Pradesh High Court · (1980) 46 STC 60
Madhya Bharat Sales Tax Act, 2007 — Section 13(1), 6
High Courts09 Mar 1979Dismissed
Ummilal Vs State of M.P.
Madhya Pradesh High Court · (1979) JLJ 373
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302
High Courts09 Mar 1979Dismissed
Satish Kumar Vs Lal Singh
Madhya Pradesh High Court · (1982) JLJ 738
Evidence Act, 1872 — Section 51, 62Stamp Act, 1899 — Section 2(14), 33, 33(1), 35, 36
High Courts09 Mar 1979Dismissed
Vishwanath Manohar Rao Vihite Vs Bhopal Vishwa Vidyalaya, Bhopal and others
Madhya Pradesh High Court · (1981) ILR (MP) 93 : (1979) MPLJ 370
Constitution of India, 1950 — Article 311(2)
High Courts09 Mar 1979Allowed
Ramkrishna Gupta Vs Shyamsunder Gupta and others
Madhya Pradesh High Court · (1979) JLJ 545
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 Mar 1979Allowed
Bansilal Phoolchand Vs Sales Tax Officer and Others
Madhya Pradesh High Court · (1980) MPLJ 5
Constitution of India, 1950 — Article 226
High Courts08 Mar 1979Dismissed
Hukam Chand Insurance Co. Ltd. Vs Badruddin and Others
Madhya Pradesh High Court · (1980) ACJ 164 : (1981) 51 CompCas 394
Motor Vehicles Act, 1988 — Section 110A(1), 4, 95, 95(1), 95(2)
High Courts27 Feb 1979Allowed
Municipal Council Datia Vs Collector Datia and others
Madhya Pradesh High Court · (1979) JLJ 458
Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 40, 41