COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,144 of 2,382

High Courts09 Oct 1975

Junior Labour Inspector (Central) Vs Authority under Payment of Wages Act and Others

Madhya Pradesh High Court · (1977) ILR (MP) 842 : (1975) ILR (MP) 842 : (1976) JLJ 21 : (1976) 1 LLJ 511 : (1976) 21 MPLJ 23

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33CPayment of Bonus Act, 1965 — Section 10, 16, 21, 22, 34

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High Courts09 Oct 1975Dismissed

Associated Cement Co. Ltd., Kymore Vs Commissioner of Sales Tax, M.P., Indore

Madhya Pradesh High Court · (1980) ILR (MP) 361

Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 136, 226, 286, 286(1), 286(1)(a)Sales of Goods Act, 1930 — Section 39(1), 39(2)

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High Courts08 Oct 1975Allowed

Smt. Mustaq Bai Vs State Transport Appellate Tribunal, Madhya Pradesh, Gwalior and Others

Madhya Pradesh High Court · AIR 1976 MP 20 : (1976) ILR (MP) 1008 : (1976) JLJ 18 : (1975) 20 MPLJ 827

Constitution of India, 1950 — Article 226Madhya Pradesh State Transport Appellate Tribunal (Appeal and Revision) Rules, 1972 — Rule 4(5)

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High Courts06 Oct 1975

Shantabai Ramji Gujrati Vs Chokhelal Ishwarprasad Agrawal

Madhya Pradesh High Court · (1975) 10 MP CK 0020

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 3

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High Courts06 Oct 1975

Commissioner of Income Tax Vs Mahasamund Kissan Co-operative Rice Mill and Marketing Society Ltd.

Madhya Pradesh High Court · (1979) ILR (MP) 944 : (1976) 103 ITR 499 : (1976) JLJ 58 : (1976) 21 MPLJ 65

Income Tax Act, 1922 — Section 14(3)Income Tax Act, 1961 — Section 81

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High Courts06 Oct 1975

Smt. Shantabai Vs Chokhelal

Madhya Pradesh High Court · AIR 1976 MP 21 : (1977) 20 MPLJ 833

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3

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High Courts06 Oct 1975

Mulchand Vs Commissioner of Income Tax and Others

Madhya Pradesh High Court · (1978) ILR (MP) 203 : (1977) 107 ITR 932 : (1976) 21 MPLJ 501

Income Tax Act, 1922 — Section 35

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High Courts01 Oct 1975Allowed

Mohd. Ali Vs Bhadur Singh

Madhya Pradesh High Court · (1977) ILR (MP) 683 : (1977) JLJ 29

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts30 Sept 1975Allowed

Shyambihari Vs Shiv Singh and Another

Madhya Pradesh High Court · (1976) ACJ 95

Motor Vehicles Act, 1939 — Section 110, 110A, 110F

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High Courts30 Sept 1975Dismissed

Tata Iron and Steel Co., Calcutta Vs Union of India

Madhya Pradesh High Court · (1980) ILR (MP) 592 : (1977) JLJ 497 : (1977) MPLJ 744

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13, 13(1), 13(1)(iv), 13(2), 13(2)(i)Land Acquisition Act, 1894 — Section 4(1)

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High Courts29 Sept 1975Allowed

State of Madhya Pradesh and others Vs Jham Singh Sobharam Lodhi

Madhya Pradesh High Court · (1976) JLJ 693

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts26 Sept 1975Dismissed

Gajendra Singh Rajbahadur Singh Vs Rampratap Singh Rao Narayan Joo and others

Madhya Pradesh High Court · (1976) JLJ 868

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58

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High Courts23 Sept 1975Dismissed

Mohammad Iqbal Vs Mohd. Hanif and others

Madhya Pradesh High Court · (1977) ILR (MP) 336

Partnership Act, 1932 — Section 37, 46, 47, 53, 72

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High Courts19 Sept 1975

The Commissioner (Now Administrator) Municipal Corporation Vs Satyanarain and Co. Partnership Firm and Others

Madhya Pradesh High Court · (1976) CriLJ 1665 : (1977) ILR (MP) 806 : (1976) 21 MPLJ 421

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

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High Courts18 Sept 1975Dismissed

Laccho and another Vs Keshavlal and another

Madhya Pradesh High Court · (1976) ILR (MP) 879 : (1976) JLJ 197

Court Fees Act, 1870 — Section 3, 7, 7(v), 7(v)(b)Suits Valuation Act, 1887 — Section 1, 3, 6, 8

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High Courts12 Sept 1975

Rambai Vottery and Others Vs Shivaprasad Vottery

Madhya Pradesh High Court · AIR 1976 MP 1 : (1977) ILR (MP) 191 : (1975) JLJ 897 : (1975) 20 MPLJ 838

Court Fees Act, 1870 — Section 7(iv)(f)

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High Courts11 Sept 1975

Rambharose Anant Prasad Vs The State Transport Appellate Authority, M.P. and Others

Madhya Pradesh High Court · AIR 1976 MP 71 : (1976) ILR (MP) 1041 : (1976) JLJ 47 : (1975) 20 MPLJ 863

Motor Vehicles Act, 1939 — Section 47(3), 57

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High Courts11 Sept 1975Dismissed

Babulal Ramcharan and others Vs Chhotekhan Lal Khan

Madhya Pradesh High Court · (1976) ILR (MP) 1065

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts08 Sept 1975Allowed

Kalimunnisa Vs Shah Salimkhan Rehmankhan

Madhya Pradesh High Court · (1977) ILR (MP) 239 : (1977) JLJ 35 : (1976) MPLJ 621

Guardians and Wards Act, 1890 — Section 10, 17, 19, 25, 47

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High Courts03 Sept 1975Allowed

State of Madhya Pradesh Vs Ram Singh Prem Singh and another

Madhya Pradesh High Court · (1977) ILR (MP) 689 : (1976) JLJ 686

Penal Code, 1860 (IPC) — Section 380

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