Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11, 12(1)(a), 12(1)(c), 12(1)(h), 13

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High Courts28 Jun 1978Dismissed

Sarbanlal Bheeka Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1978) 06 MP CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 229, 342Evidence Act, 1872 — Section 105, 27Penal Code, 1860 (IPC) — Section 302, 76, 79, 84

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High Courts26 Jun 1978Allowed

Ganesh Ginning and Pressing Factory Vs Municipal Council, Anjad and others

Madhya Pradesh High Court · (1978) JLJ 622 : (1979) MPLJ 85

Minimum Wages Act, 1948 — Section 27

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High Courts19 Jun 1978

Jagan Nath Singh Vs State of M.P.

Madhya Pradesh High Court · (1978) JLJ 568 : (1978) MPLJ 628 : (1978) MPLJ 624

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 438Penal Code, 1860 (IPC) — Section 302

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High Courts19 Jun 1978

Babu Mulla and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1978) CriLJ 1846 : (1978) JLJ 592 : (1978) 23 MPLJ 623 : (1978) MPLJ 623

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High Courts26 May 1978Dismissed

Devraj Jhalla Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1978) JLJ 612 : (1978) MPLJ 802

Evidence Act, 1872 — Section 25Madhya Pradesh Land Revenue Code, 1959 — Section 230, 231, 24, 258Penal Code, 1860 (IPC) — Section 302

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High Courts06 May 1978Allowed

Management of Katkona Colliery of Western Coalfields Ltd. Vs Presiding Officer, Central Government, Industrial Tribunal-Cum-Labour Court, Jabalpur and Others

Madhya Pradesh High Court · (1978) JLJ 603 : (1978) MPLJ 772 : (1978) MPLJ 722

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 2(k), 2(q), 22

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High Courts06 May 1978Allowed

Ramaniwas Singh and Others Vs Sheomangal Prasad

Madhya Pradesh High Court · AIR 1978 MP 237 : (1979) ILR (MP) 986 : (1978) JLJ 703 : (1978) 23 MPLJ 678 : (1978) MPLJ 678

Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952 — Section 2, 22, 22(1), 37(2), 6(1)

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High Courts06 May 1978

Nathuram Kapoor Vs Income Tax Officer, 'B' Ward and Others

Madhya Pradesh High Court · (1979) 120 ITR 257 : (1979) 1 TAXMAN 434

Constitution of India, 1950 — Article 226(3)Income Tax Act, 1961 — Section 119, 119(1), 147, 148, 148(1)

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High Courts05 May 1978Dismissed

Employees' State Insurance Corporation Vs J.C. Dhariwal and Another

Madhya Pradesh High Court · (1978) ACJ 457

Employees State Insurance Act, 1948 — Section 15A, 15B, 2, 2(8), 66Factories Act, 1948 — Section 21Workmens Compensation Act, 1923 — Section 3, 4

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High Courts05 May 1978Allowed

Sardar Jogender Singh Vs State Transport Appellate Tribunal (M.P.) Gwalior and Others

Madhya Pradesh High Court · (1981) ILR (MP) 636 : (1978) JLJ 657 : (1978) MPLJ 703

Constitution of India, 1950 — Article 226

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High Courts04 May 1978

Manaklal Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1980) 122 ITR 894

Income Tax Act, 1922 — Section 16(3)

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