COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 2,136 of 2,382

High Courts19 Oct 1976

The State of Madhya Pradesh Vs Ramcharan

Madhya Pradesh High Court · AIR 1977 MP 68 : (1977) CriLJ 597 : (1978) ILR (MP) 601 : (1977) JLJ 124 : (1977) 22 MPLJ 176

Constitution of India, 1950 — Article 13, 145, 225, 258, 305Evidence Act, 1872 — Section 57, 78General Clauses Act, 1897 — Section 3

Read judgment

High Courts30 Sept 1976Dismissed

Dashrath Vs State of M.P.

Madhya Pradesh High Court · (1978) JLJ 261

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 209, 309, 437Penal Code, 1860 (IPC) — Section 363, 394, 397

Read judgment

High Courts30 Sept 1976Dismissed

Sardar Jogindra Singh Vs Government of Madhya Pradesh and others

Madhya Pradesh High Court · (1976) 09 MP CK 0024

Constitution of India, 1950 — Article 166(3), 226, 265Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts30 Sept 1976Allowed

Ramesh Chandra Rai Shrivastava Vs State of M.P. and others

Madhya Pradesh High Court · (1980) ILR (MP) 1016 : (1977) MPLJ 46

Constitution of India, 1950 — Article 226

Read judgment

High Courts30 Sept 1976Dismissed

Daluram Tarachand Vs The State Transport Appellate Tribunal, Gwalior and Another

Madhya Pradesh High Court · AIR 1977 MP 87

Motor Vehicles Act, 1939 — Section 47, 47(1), 47(2)

Read judgment

High Courts30 Sept 1976Allowed

Ramesh Chandra Vs State of M.P. and others

Madhya Pradesh High Court · (1979) JLJ 584

Constitution of India, 1950 — Article 226

Read judgment

High Courts30 Sept 1976Dismissed

Dewabai and others Vs Bhamarlal Dongar Singh and others

Madhya Pradesh High Court · (1977) JLJ 248

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(a), 13, 13(1), 13(2)

Read judgment

High Courts30 Sept 1976Dismissed

Suresh Kumar Mishra Vs State of M.P. and others

Madhya Pradesh High Court · (1978) JLJ 78

Madhya Pradesh General Sales Tax Act, 1958 — Section 33(4)(a)

Read judgment

High Courts29 Sept 1976Allowed

Bank of India Vs Binod Steel Ltd. and Another

Madhya Pradesh High Court · AIR 1977 MP 188 : (1977) JLJ 839 : (1977) 22 MPLJ 797 : (1977) MPLJ 797

Contract Act, 1872 — Section 176Transfer of Property Act, 1882 — Section 58

Read judgment

High Courts28 Sept 1976Allowed

Anusayabai Dubey Vs Jagdishprasad Hajarilal and others

Madhya Pradesh High Court · (1977) JLJ 214

Civil Procedure Code, 1908 (CPC) — Section 2(12)Hindu Succession Act, 1956 — Section 10, 10, 11, 11, 12, 12

Read judgment

High Courts28 Sept 1976Dismissed

Suresh Kumar Mishra Vs State of M.P. and others

Madhya Pradesh High Court · (1976) 09 MP CK 0020

Constitution of India, 1950 — Article 226

Read judgment

High Courts28 Sept 1976

Premchand Jain Vs Regional Transport Authority, Gwalior and others

Madhya Pradesh High Court · (1976) JLJ 885

Motor Vehicles Act, 1988 — Section 68F(1C)

Read judgment

High Courts28 Sept 1976

Jagatguru Shankeracharya Jyotishpeeth Shri Swami Shantanand Saraswati Adhishwar Vs Swami Swarupanand Saraswati and Others

Madhya Pradesh High Court · (1978) JLJ 666 : (1978) MPLJ 467 : (1978) MPLJ 455

Civil Procedure Code, 1908 (CPC) — Section 2(ii), 22, 23, 92

Read judgment

High Courts24 Sept 1976Dismissed

Ramkishan Agarwal and Another Vs The Collector, Jabalpur and Others

Madhya Pradesh High Court · AIR 1977 MP 21 : (1982) ILR (MP) 120 : (1976) JLJ 842 : (1976) 21 MPLJ 742

Constitution of India, 1950 — Article 226, 301, 31, 31(1), 46

Read judgment

High Courts22 Sept 1976Dismissed

State of Madhya Pradesh Vs Continental Construction (P) Ltd., New Delhi

Madhya Pradesh High Court · (1981) ILR (MP) 242 : (1978) MPLJ 474 : (1978) MPLJ 467

Arbitration Act, 1940 — Section 20, 37, 37(1)Constitution of India, 1950 — Article 299

Read judgment

High Courts18 Sept 1976Dismissed

Manorama Bahadur and Others Vs A.C.M. Swami

Madhya Pradesh High Court · (1978) JLJ 416 : (1978) MPLJ 265 : (1978) MPLJ 260

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e), 2(e)

Read judgment

High Courts18 Sept 1976Allowed

Idol Shriji Lakherapura, Bhopal Vs Gappulal and another

Madhya Pradesh High Court · (1978) JLJ 208

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 21, 22Madhya Pradesh Public Trust Act, 1951 — Section 32, 32(1)

Read judgment

High Courts18 Sept 1976Allowed

Idol Shriji, Lakherapura, Bhopal Vs Gappulal and another

Madhya Pradesh High Court · (1977) JLJ 87

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 21Madhya Pradesh Public Trust Act, 1951 — Section 31, 32(1)

Read judgment

High Courts16 Sept 1976Dismissed

Sindhi Sahiti Multipurpose Transport Co-operative Society Ltd. Bhopal Vs State of M.P. and Others

Madhya Pradesh High Court · (1976) JLJ 851

Constitution of India, 1950 — Article 14, 226, 227, 31A, 31BRoad Transport Corporations Act, 1950 — Section 3

Read judgment

High Courts16 Sept 1976Dismissed

Sindhi Sahiti Multipurpose Transport Co-operative Society Ltd., Bhopal Vs State of M.P. and others

Madhya Pradesh High Court · (1976) JLJ 851

Constitution of India, 1950 — Article 14, 226, 227, 31A, 31BRoad Transport Corporations Act, 1950 — Section 3

Read judgment