COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,142 of 2,382

High Courts24 Dec 1975Allowed

Jagannath Bhagirath Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1977) ILR (MP) 496 : (1977) MPLJ 190

Criminal Procedure Code, 1973 (CrPC) — Section 57Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 11, 11(2), 16

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High Courts24 Dec 1975Allowed

Hindustan Steel Limited Vs District Judge, Durg and Others

Madhya Pradesh High Court · (1980) ILR (MP) 639 : (1978) JLJ 645 : (1978) MPLJ 863

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227

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High Courts24 Dec 1975Allowed

Jagannath Vs State of M.P.

Madhya Pradesh High Court · (1977) JLJ 133

Criminal Procedure Code, 1973 (CrPC) — Section 57Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(1)(a), 11, 11(2)

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High Courts22 Dec 1975Dismissed

Basit Ali and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1976) JLJ 245 : (1976) MPLJ 149

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 174, 302, 34

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High Courts20 Dec 1975Allowed

Union of India and others Vs Chouthmal Shankerlal Agrawal

Madhya Pradesh High Court · AIR 1976 MP 199 : (1980) ILR (MP) 659

Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 175(3), 70

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High Courts20 Dec 1975Allowed

Union of India (UOI) and Others Vs Chouthmal

Madhya Pradesh High Court · AIR 1976 MP 199 : (1980) ILR (MP) 659

Constitution of India, 1950 — Article 299(1)

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High Courts20 Dec 1975Dismissed

Devendra Singh Ju Deo, Maharaja of Orchha, Tikamgarh and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1978) ILR (MP) 362 : (1976) MPLJ 437

Constitution of India, 1950 — Article 363AHindu Succession Act, 1956 — Section 14, 14(1), 4

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High Courts19 Dec 1975Dismissed

Commissioner Municipal Corporation, Jabalpur Vs Satya Narayan and Co. and Others

Madhya Pradesh High Court · (1976) JLJ 669

Contract Act, 1872 — Section 182Criminal Procedure Code, 1973 (CrPC) — Section 417(3)Prevention of Food Adulteration Act, 1954 — Section 16, 19(2), 19(2), 19(2)(i), 7

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High Courts18 Dec 1975Allowed

Shyamlal and others Vs Bhagwantibai and another

Madhya Pradesh High Court · (1979) ILR (MP) 1020 : (1977) JLJ 143

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts17 Dec 1975Allowed

Central India Machinery Mfg. Co. Ltd. Vs Nathilal Sharma and another

Madhya Pradesh High Court · (1976) JLJ 303

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25(G), 25G

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High Courts17 Dec 1975Allowed

State of M.P. Vs Pehlajrai Dwarkadas and Another

Madhya Pradesh High Court · AIR 1976 MP 208 : (1976) JLJ 380

Motor Vehicles Act, 1939 — Section 110, 110A, 110B, 110C, 110D

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High Courts16 Dec 1975

The State of Madhya Pradesh Vs Sunder Lal Jaiswal

Madhya Pradesh High Court · AIR 1976 MP 175 : (1976) JLJ 323 : (1976) 21 MPLJ 254

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21Madhya Pradesh Excise Act, 1915 — Section 63, 64, 68Madhya Pradesh Land Revenue Code, 1959 — Section 150, 257

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High Courts05 Dec 1975Dismissed