High Courts06 Mar 1978
Gopal Das Mahore and Others Vs The Executive Magistrate
Madhya Pradesh High Court · (1978) CriLJ 857 : (1978) JLJ 358 : (1978) 23 MPLJ 522
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116, 117, 151
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,124 of 2,382
High Courts06 Mar 1978Allowed
Girdharilal Nanhelal and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1977) ILR (MP) 934 : (1978) JLJ 797 : (1979) 44 STC 368
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 131A, 226, 226A, 32
High Courts28 Feb 1978Allowed
Abdul Hussain H.M. Hasanbhai Vs The Shalimar Rope Works Ltd. and Another
Madhya Pradesh High Court · AIR 1978 MP 157 : (1980) ILR (MP) 72 : (1978) MPLJ 43
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2
High Courts28 Feb 1978Allowed
Chandrabhan Shrivastava Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1978) JLJ 523 : (1978) MPLJ 340 : (1978) MPLJ 327
Penal Code, 1860 (IPC) — Section 302, 377
High Courts27 Feb 1978Dismissed
Rasal Singh Vs State of M.P. and others
Madhya Pradesh High Court · (1978) JLJ 216 : (1979) MPLJ 239
Constitution of India, 1950 — Article 213, 213(1), 226, 228A, 254
High Courts27 Feb 1978
Rewaram Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1978) CriLJ 858 : (1978) JLJ 823 : (1978) 23 MPLJ 480 : (1978) MPLJ 480
Penal Code, 1860 (IPC) — Section 302, 326
High Courts20 Feb 1978Dismissed
Mohd. Hafeez Khan Vs State Transport Appellate Tribunal and Others
Madhya Pradesh High Court · (1978) JLJ 321 : (1978) MPLJ 490 : (1978) MPLJ 485 : (1978) MPLJ 351
Constitution of India, 1950 — Article 226, 227
High Courts20 Feb 1978Allowed
Adarsh Kumari Bharti Vs K.N. Sinha and Others
Madhya Pradesh High Court · (1980) ILR (MP) 297 : (1978) MPLJ 215
Constitution of India, 1950 — Article 226, 226(1), 233, 233(2), 315
High Courts19 Feb 1978
Bhagwatibai Vs State of M.P.
Madhya Pradesh High Court · (1978) JLJ 278
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 401, 432, 432(2), 432(2)Penal Code, 1860 (IPC) — Section 302, 354, 366
High Courts17 Feb 1978Dismissed
Mangilal and Others Vs Registered Firm Mittilal-Radheylal Rastogi and Others
Madhya Pradesh High Court · AIR 1978 MP 160 : (1978) JLJ 223 : (1978) 23 MPLJ 284
Madhya Pradesh Anusuchit Jati Tatha Anusuchit Janjati Rini Sahayata Adhiniyam, 1967 — Section 2(4), 7, 7(1)Scheduled Castes and Scheduled Tribes (Amendment) Act, 1976 — Section 1
High Courts15 Feb 1978
Thakurlal Shivprakash Poddar Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1979) 116 ITR 190
Income Tax Act, 1922 — Section 24, 24(1)Income Tax Act, 1961 — Section 43(5)
High Courts15 Feb 1978Allowed
Premibai Vs Parwatibai and Others
Madhya Pradesh High Court · AIR 1978 MP 163
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Feb 1978Allowed
Durga Singh Vs Smt. Jebobai and another
Madhya Pradesh High Court · (1982) JLJ 810
Constitution of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 110, 111
High Courts14 Feb 1978
Smt. Mankunwar Bai and Others Vs Sunderlal Jain
Madhya Pradesh High Court · AIR 1978 MP 165 : (1979) ILR (MP) 676 : (1978) JLJ 326 : (1978) 23 MPLJ 405
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13, 13(1), 13(2)
High Courts14 Feb 1978
Bharatchand Vs Vishnupant.
Madhya Pradesh High Court · (1979) ILR (MP) 1 : (1978) JLJ 227
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(3), 13, 13(1)
High Courts13 Feb 1978
Pannalal Bhagwandas Vs Bhanuprakash Govindprasad Agrawal
Madhya Pradesh High Court · (1978) JLJ 639 : (1978) MPLJ 309 : (1978) MPLJ 302
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(a), 12(1)(h), 13(1)
High Courts13 Feb 1978
Smt. Bhagwatibai Kamal Singh Gautam Vs State of M.P.
Madhya Pradesh High Court · (1978) CriLJ 1215 : (1980) ILR (MP) 288
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 401, 432Penal Code, 1860 (IPC) — Section 302, 354, 366
High Courts10 Feb 1978Allowed
Ganpatlal Guljari Soni and Other Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1978) JLJ 513 : (1978) MPLJ 327 : (1978) MPLJ 318
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Feb 1978Partly Allowed
Ved Prakash Gupta Vs Chotelal and Others
Madhya Pradesh High Court · AIR 1978 MP 250 : (1978) JLJ 695 : (1978) 23 MPLJ 447 : (1978) MPLJ 447
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 13(1), 13(2), 13(3)Transfer of Property Act, 1882 — Section 109
High Courts07 Feb 1978Allowed
Sind Mahajan Exchange Ltd., Lashkar Vs State of M. P. and another
Madhya Pradesh High Court · (1980) JLJ 581
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 248, 248(3), 57Madhya Pradesh Municipal Corporation Act, 1956 — Section 82