High Courts05 Jan 1977Allowed
Chhakoo Lal Bansal Vs Nagar Palika, Morena
Madhya Pradesh High Court · (1977) JLJ 268
Contract Act, 1872 — Section 65, 70Government of India Act, 1935 — Section 175(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 2,134 of 2,382
High Courts04 Jan 1977Allowed
Rambati Vs Bundkuwar Sav
Madhya Pradesh High Court · (1980) ILR (MP) 764 : (1978) JLJ 391 : (1978) MPLJ 518
Constitution of India, 1950 — Article 61Criminal Procedure Code, 1973 (CrPC) — Section 145, 151Succession Act, 1925 — Section 90
High Courts04 Jan 1977
Radheylal Som Singh Vs Ratan Singh Kishan Singh
Madhya Pradesh High Court · (1977) JLJ 200 : (1977) MPLJ 335
Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 3, 3(1)(b), 4, 4(1)Transfer of Property Act, 1882 — Section 108(q), 52
High Courts24 Dec 1976Allowed
Maharsai Dani and Another Vs Thakuri Lagna and Others
Madhya Pradesh High Court · (1978) JLJ 483 : (1978) MPLJ 500
Evidence Act, 1872 — Section 114, 50
High Courts24 Dec 1976Allowed
State of M.P. Vs Ramesh Chandra Vijayvargiya
Madhya Pradesh High Court · (1976) 12 MP CK 0010
Provincial Small Cause Courts Act, 1887 — Article 3
High Courts22 Dec 1976Allowed
Basantlal and Others Vs M.P. State Road Transport Corporation
Madhya Pradesh High Court · (1977) ACJ 219
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, 115Madhya Pradesh General Clauses Act, 1957 — Section 5Madhya Pradesh Motor Accidents Claims Tribunal Rules, 1959 — Rule 13, 14
High Courts21 Dec 1976Dismissed
Abirchand Gulabchand Jain Vs Manik Ramnarain Tailor and Another
Madhya Pradesh High Court · (1978) JLJ 372 : (1978) MPLJ 197
Easements Act, 1882 — Section 18
High Courts20 Dec 1976Dismissed
Shanti Prasad Agrawal Vs Union of India
Madhya Pradesh High Court · (1976) 12 MP CK 0015
Arbitration Act, 1940 — Section 16
High Courts19 Dec 1976Allowed
Pratap Rai Vs Superintendent Central Excise, Jabalpur and others
Madhya Pradesh High Court · (1977) JLJ 441
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111(d), 112, 128, 128(2), 131
High Courts18 Dec 1976Allowed
Parganiha and Agnihotri, Raipur (Firm) Vs Union of India and another
Madhya Pradesh High Court · (1979) ILR (MP) 831 : (1977) JLJ 467
Arbitration Act, 1940 — Section 20, 20(4), 20(5), 39, 8
High Courts15 Dec 1976Allowed
Hafiz Noor Bux Vs Dattatre Joshi
Madhya Pradesh High Court · (1977) JLJ 786
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 32, 7(2)(i), 7(2)(i)(b)
High Courts13 Dec 1976Allowed
Subhadra Bai Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (1977) ACJ 69
Motor Vehicles Act, 1939 — Section 110A
High Courts13 Dec 1976Allowed
Basantilal Madholal and others Vs M.P.S.R.T. Corporation and another
Madhya Pradesh High Court · (1977) JLJ 288
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh General Clauses Act, 1957 — Section 5
High Courts11 Dec 1976Allowed
Prabhakar Vs Bharat Co-operative Transport Society Ltd. and Others
Madhya Pradesh High Court · (1977) ACJ 313
High Courts08 Dec 1976Dismissed
Holya Vs Jasoda and another
Madhya Pradesh High Court · (1977) JLJ 395
Hindu Succession Act, 1956 — Section 15, 15(1)(a), 15(1)(b), 15(1)(c)Madhya Pradesh Land Revenue Code, 1959 — Section 164
High Courts07 Dec 1976Dismissed
Ramkishan Gaurishankar Vs State of M.P. and others
Madhya Pradesh High Court · (1981) ILR (MP) 124 : (1977) JLJ 243
Constitution of India, 1950 — Article 226Madhya Pradesh General Clauses Act, 1957 — Section 16Madhya Pradesh Land Revenue Code, 1959 — Section 104, 104(2), 106, 44, 44(1)
High Courts02 Dec 1976Dismissed
Ghanshyam Das Shrivastava Vs Chief Conservator of Forests (General) M.P. and Another
Madhya Pradesh High Court · (1980) ILR (MP) 1121 : (1978) MPLJ 59 : (1978) MPLJ 57
States Reorganisation Act, 1956 — Section 115(7)
High Courts02 Dec 1976Dismissed
Parmeshwar Dayal Ram Dayal Pandey Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1981) ILR (MP) 466 : (1977) JLJ 455
Constitution of India, 1950 — Article 226, 254, 309Madhya Pradesh Shashkiya Sewak (Adhiwarshik-Aaya) Adhiniyam, 1967 — Section 1States Reorganisation Act, 1956 — Section 115, 115(7), 2, 3, 9
High Courts01 Dec 1976Dismissed
Lalloo and others Vs State of M.P.
Madhya Pradesh High Court · (1977) JLJ 74
Criminal Procedure Code, 1973 (CrPC) — Section 167, 309, 437Penal Code, 1860 (IPC) — Section 149, 307, 396, 397
High Courts30 Nov 1976
Shiv Kumar Vs Ramkatori and others
Madhya Pradesh High Court · (1977) JLJ 33 : (1977) MPLJ 783
Civil Procedure Code, 1908 (CPC) — Section 2