High Courts19 Jan 1978
Jawaharlal Ramcharan Vs Sales Tax Officer and Another
Madhya Pradesh High Court · (1981) ILR (MP) 81 : (1978) JLJ 864 : (1978) 23 MPLJ 321 : (1978) MPLJ 321 : (1978) 41 STC 459
Income Tax Act, 1961 — Section 139, 271
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,126 of 2,382
High Courts17 Jan 1978Allowed
Singeshwar Prasad Hajari Tanti Vs General Manager, Bhilai Steel Plant, Bhilai (M.P.) and another
Madhya Pradesh High Court · (1979) MPLJ 773
Constitution of India, 1950 — Article 226
High Courts14 Jan 1978
Sharadchand and Others Vs Vishnupant
Madhya Pradesh High Court · AIR 1978 MP 143 : (1978) ILR (MP) 373 : (1978) MPLJ 362
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13, 13(1), 13(2)
High Courts12 Jan 1978Allowed
Fateh Narain Hajela Vs Rawal Singh and Others
Madhya Pradesh High Court · (1978) ACJ 345
Motor Vehicles Act, 1939 — Section 110D
High Courts10 Jan 1978Dismissed
Babulal Vs Dayabhai and Company and Others
Madhya Pradesh High Court · (1979) ACJ 88
Motor Vehicles Act, 1988 — Section 110D
High Courts03 Jan 1978Dismissed
Laxmichand Jagannath Pandey Vs Challu Raisa
Madhya Pradesh High Court · AIR 1978 MP 184 : (1981) ILR (MP) 148 : (1978) JLJ 245 : (1978) MPLJ 272
Limitation Act, 1908 — Article 182, 15
High Courts16 Dec 1977
Bal Krishna Tiwari Vs Registrar of Awadhesh Pratap Singh, University, Rewa and Others
Madhya Pradesh High Court · AIR 1978 MP 86 : (1978) JLJ 182 : (1978) 23 MPLJ 172
Awadesh Pratap Singh Vishwavidyalaya Adhiniyam, 1968 — Section 5Constitution of India, 1950 — Article 226, 227, 32Evidence Act, 1872 — Section 115
High Courts16 Dec 1977
Freny Kaikhoshroo and others Vs S.C. Chouksey and others
Madhya Pradesh High Court · (1979) JLJ 444
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts16 Dec 1977Dismissed
Freny Kaikkoshroo Cooper and others Vs S.K. Chouksey and others
Madhya Pradesh High Court · (1979) ILR (MP) 824 : (1979) MPLJ 472
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts15 Dec 1977Allowed
Bhagwan Kunwar Vs Nanhidulaiya
Madhya Pradesh High Court · (1980) ILR (MP) 490 : (1979) MPLJ 433
Hindu Succession Act, 1956 — Section 6, 8
High Courts15 Dec 1977
Manoharlal Awal Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1978 MP 152 : (1978) ILR (MP) 710 : (1978) JLJ 89 : (1978) 23 MPLJ 113 : (1978) MPLJ 113
Constitution (Forty-Second Amendment) Act, 1976 — Section 58(2)Constitution of India, 1950 — Article 226, 26Madhya Pradesh Land Revenue Code, 1959 — Section 150, 150(1), 150(2), 150(3), 257
High Courts14 Dec 1977
Dwarka Dhish Bhargava and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1978 MP 119 : (1979) ILR (MP) 486 : (1978) JLJ 295 : (1978) 23 MPLJ 378
Constitution of India, 1950 — Article 14, 16, 16(1)Madhya Pradesh Veterinary (Gazetted) Recruitment Rules, 1966 — Rule 6, 8
High Courts09 Dec 1977Dismissed
Ram Manoharlal Shrivastava Vs Chief Conservator of Forests, M.P., Bhopal and Others
Madhya Pradesh High Court · (1978) JLJ 151 : (1978) MPLJ 518 : (1978) MPLJ 515
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10
High Courts08 Dec 1977Dismissed
Rajivlochan Chhalo Mishra and Others Vs Gangaram Lakhi Singh and Others
Madhya Pradesh High Court · (1979) ILR (MP) 170 : (1978) JLJ 337 : (1978) MPLJ 260 : (1978) MPLJ 257
Constitution of India, 1950 — Article 181
High Courts03 Dec 1977
Sukhu Ram Tamrakar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1978 MP 97 : (1978) ILR (MP) 1103 : (1978) JLJ 160 : (1978) 23 MPLJ 120 : (1978) MPLJ 120 : (1978) 41 STC 376
High Courts03 Dec 1977
Harbhajan Singh Vs State of M.P.
Madhya Pradesh High Court · (1978) JLJ 194
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 401Essential Commodities Act, 1955 — Section 3, 4, 6A, 6B, 6C
High Courts02 Dec 1977
Harbhajan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1978 MP 150 : (1978) ILR (MP) 1097 : (1978) 23 MPLJ 125 : (1978) MPLJ 125
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 6A, 6B, 6C
High Courts01 Dec 1977
The Commissioner of Income Tax, M.P., Nagpur and Bhandara Vs Parmanandbhai Patel and Another
Madhya Pradesh High Court · AIR 1978 MP 80 : (1979) ILR (MP) 95 : (1979) 119 ITR 219 : (1978) JLJ 266 : (1978) 23 MPLJ 355 : (1978) MPLJ 355
Finance Act, 1960 — Section 2(6)Income Tax Act, 1922 — Section 14(2), 16(1), 2(6AA)
High Courts30 Nov 1977
Commissioner of Sales Tax Vs Maheshwari Trading Co.
Madhya Pradesh High Court · (1978) 41 STC 336
Madhya Pradesh General Sales Tax Act, 1958 — Item 6, 44
High Courts28 Nov 1977
Addl. Commissioner of Income Tax Vs Vidhya Sagar Hasija
Madhya Pradesh High Court · (1979) 117 ITR 249
Income Tax Act, 1961 — Section 256(1)