High Courts02 Apr 1976
Ghanshyamdas Applicant Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1977) ACJ 182 : (1977) CriLJ 1373 : (1973) ILR (MP) 428 : (1977) 22 MPLJ 165
Penal Code, 1860 (IPC) — Section 304A
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Madhya Pradesh High Court judgments
47,634 judgments · page 2,140 of 2,382
High Courts02 Apr 1976
Ghanshyamdas Vs State of M.P.
Madhya Pradesh High Court · (1977) JLJ 223
Penal Code, 1860 (IPC) — Section 304A
High Courts01 Apr 1976Dismissed
Rajendra Prasad Ambikaprasad Tiwari and another Vs Jagdish Prasad Pyarelal Agarwal
Madhya Pradesh High Court · (1976) 04 MP CK 0007
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 13(6)
High Courts30 Mar 1976Allowed
Narsing Vs V. Chief Engineer M.P.E.B. and Others
Madhya Pradesh High Court · (1976) ACJ 273
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Mar 1976
Sunder Bai Vs General Manager, Ordnance Factory
Madhya Pradesh High Court · (1976) ACJ 346 : (1980) ILR (MP) 1033 : (1976) JLJ 370
Workmens Compensation Act, 1923 — Section 3, 3(1), 3(2), 3(2A), 3(3)
High Courts27 Mar 1976Dismissed
Pancham Singh and others Vs Dhaniram and others
Madhya Pradesh High Court · (1980) ILR (MP) 926 : (1977) JLJ 82
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4Transfer of Property Act, 1882 — Section 2(c), 3
High Courts27 Mar 1976Dismissed
Son Singh Vs Board of Revenue of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1976 MP 186 : (1979) ILR (MP) 865 : (1976) JLJ 603 : (1976) 21 MPLJ 436
Constitution of India, 1950 — Article 226
High Courts25 Mar 1976
Parmanand Jain Vs Firm Babulal Rajendra Kumar Jain and Another
Madhya Pradesh High Court · AIR 1976 MP 187 : (2005) ILR (MP) 480 : (1980) ILR (MP) 743 : (1976) JLJ 412 : (1976) 21 MPLJ 366
Stamp Act, 1899 — Section 35, 44
High Courts10 Mar 1976
Dr. (Smt.) F. Chaudhury Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1977) ILR (MP) 372
Constitution of India, 1950 — Article 254, 309Government of India Act, 1935 — Section 241(2)(a)Penal Code, 1860 (IPC) — Section 409
High Courts10 Mar 1976Allowed
Jagannath Vs Gurbachan Singh
Madhya Pradesh High Court · (1977) JLJ 140
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)(h)Payment of Bonus Act, 1965 — Section 2, 2(21)
High Courts02 Mar 1976
Ramswarup Gupta Vs Madhya Pradesh State Co-operative Marketing Federation Ltd. and Others
Madhya Pradesh High Court · AIR 1976 MP 152 : (1977) 1 LLJ 271 : (1976) 21 MPLJ 376
Constitution of India, 1950 — Article 12, 226
High Courts26 Feb 1976Dismissed
Madhya Pradesh State Road Transport Corporation, Bairagarh, Bhopal Vs K.W. Kelkar and others
Madhya Pradesh High Court · (1976) JLJ 507 : (1976) MPLJ 590
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FF
High Courts26 Feb 1976
Ram Swarup Gupta Vs M.P. State Co-operative Marketing Federation Ltd. and Others
Madhya Pradesh High Court · (1976) JLJ 293
Constitution of India, 1950 — Article 12, 225, 226Madhya Pradesh Co-operative Societies Act, 1960 — Section 55, 55(1), 55(2)
High Courts21 Feb 1976Dismissed
The 'Ad Hoc' Committee, the Indian Insurance Company Association Pool Vs Smt. Radhabai
Madhya Pradesh High Court · (1976) ACJ 362 : AIR 1976 MP 164 : (1977) ILR (MP) 61 : (1976) JLJ 394 : (1976) 21 MPLJ 349
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 110B
High Courts20 Feb 1976Dismissed
Moolchand Chhotelal Vs Amritbai Manji Khoda Bhai and others
Madhya Pradesh High Court · (1980) ILR (MP) 838 : (1976) JLJ 424
Hindu Adoptions and Maintenance Act, 1956 — Section 10(iii), 10(iv), 11(vi), 3(a), 4Succession Act, 1925 — Section 63
High Courts17 Feb 1976Dismissed
Virendra Singh Sen Vs The Jiwaji University, Gwalior and Another
Madhya Pradesh High Court · AIR 1976 MP 230 : (1976) JLJ 491 : (1977) 22 MPLJ 32 : (1977) MPLJ 32
Constitution of India, 1950 — Article 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 15, 15(4), 37, 38, 40
High Courts13 Feb 1976Partly Allowed
Madan Lal Pande Vs District Magistrate, Shajapur and Another
Madhya Pradesh High Court · AIR 1977 MP 37 : (1976) JLJ 572
Constitution of India, 1950 — Article 226Madhya Pradesh Detention Order, 1971 — Rule 4, 4(2)
High Courts13 Feb 1976
Madanlal Vs District Magistrate, Shajapur and another
Madhya Pradesh High Court · AIR 1977 MP 37 : (1976) JLJ 572
Constitution of India, 1950 — Article 226
High Courts11 Feb 1976Allowed
Chhotelal Hanumanprasad Gupta Vs Deputy Registrar, Co-operative Societies, Indore and others
Madhya Pradesh High Court · (1976) 02 MP CK 0017
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 64(2)(iv), 66, 77, 82
High Courts10 Feb 1976
Narayan Prashad Vs Ganpat Ramjee and another
Madhya Pradesh High Court · (1976) 02 MP CK 0019
Income Tax Act, 1961 — Section 66