High Courts02 Aug 1975Allowed
Pooranchand Khubchand and others Vs Chandu alias Abdul Salam
Madhya Pradesh High Court · (1977) ILR (MP) 462 : (1976) JLJ 683
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 18
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,146 of 2,382
High Courts01 Aug 1975
Mst. Mankuwar Bai Vs Udairam
Madhya Pradesh High Court · AIR 1977 MP 64 : (1979) ILR (MP) 285 : (1976) JLJ 681
Madhya Pradesh Anusuchit Jati Tatha Anusuchit Janjati Rini Sahayata Adhiniyam, 1967 — Section 7(2), 7(3), 8, 8(4)
High Courts01 Aug 1975
Mankuwarbai Moutilal Soni Vs Udairam Ram Singh Gouda
Madhya Pradesh High Court · (1975) 08 MP CK 0008
Civil Procedure Code, 1908 (CPC) — Section 113, 61Madhya Pradesh Anusuchit Jati Tatha Anusuchit Janjati Rini Sahayata Adhiniyam, 1967 — Section 1, 7, 8
High Courts01 Aug 1975Dismissed
Dr. Mangat Ram Lalwani Vs The Collector, Jabalpur and Another
Madhya Pradesh High Court · AIR 1976 MP 44 : (1978) ILR (MP) 950 : (1975) JLJ 688 : (1975) 20 MPLJ 715
Constitution of India, 1950 — Article 341
High Courts31 Jul 1975Allowed
Hubbilal Sadashiv Vs Mohammad Makbool Ahmed Khan and Others
Madhya Pradesh High Court · AIR 1977 MP 65 : (1977) ILR (MP) 148 : (1976) JLJ 878
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100, 148, 151, 47Contract Act, 1872 — Section 23Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)
High Courts31 Jul 1975Dismissed
Mulakhraj Vs State Transport Appellate Authority, M.P. Gwalior and Others
Madhya Pradesh High Court · AIR 1976 MP 45 : (1977) ILR (MP) 308 : (1975) JLJ 878 : (1975) 20 MPLJ 734
Central Provinces and Berar Motor Vehicles Rules, 1942 — Rule 73
High Courts31 Jul 1975Allowed
Hubbilal Sadashiv Vs Mohammad Makbool Ahmed Khan and others
Madhya Pradesh High Court · AIR 1977 MP 65 : (1977) ILR (MP) 148 : (1976) JLJ 878
Civil Procedure Code, 1908 (CPC) — Section 148, 151, 47Contract Act, 1872 — Section 12, 23Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13, 13(1)
High Courts30 Jul 1975Dismissed
Union of India (UOI) Vs Kirloskar Brothers Ltd.
Madhya Pradesh High Court · (1978) 2 ELT 690
Central Excise Rules, 1944 — Rule 224(2), 49, 8(1), 9, 9ACentral Excises and Salt Act, 1944 — Section 3, 4, 4AConstitution of India, 1950 — Article 132(1), 133(1)
High Courts28 Jul 1975Allowed
Deepchand Nayak Vs Madhya Pradesh State Road Transport Corporation, Bhopal and Others
Madhya Pradesh High Court · AIR 1977 MP 42 : (1976) JLJ 696
Motor Vehicles Act, 1939 — Section 110(1), 110(2)
High Courts28 Jul 1975Dismissed
Saurabh Potteries and Ceramics Vs Appellate Collector, Central Excise
Madhya Pradesh High Court · (1979) 4 ELT 29
Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 226, 227
High Courts28 Jul 1975Allowed
Deepchand Gulab Chand Nayak Vs Madhya Pradesh State Road Transport Corporation, Bairagarh and others
Madhya Pradesh High Court · AIR 1977 MP 42 : (1976) JLJ 696
Motor Vehicles Act, 1939 — Section 110A(1)
High Courts24 Jul 1975Allowed
Babulal Sharma Vs The Vice-Chancellor and Others
Madhya Pradesh High Court · AIR 1976 MP 98 : (1980) ILR (MP) 735 : (1975) JLJ 690 : (1975) 20 MPLJ 620
Constitution of India, 1950 — Article 13, 226, 227Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 46
High Courts22 Jul 1975
Krishna Sanghi and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1977) CriLJ 90 : (1976) ILR (MP) 899 : (1976) JLJ 613 : (1976) 21 MPLJ 559
Criminal Procedure Code, 1973 (CrPC) — Section 467, 468, 469, 473Industries (Development and Regulation) Act, 1951 — Section 24, 24ALimitation Act, 1963 — Section 5
High Courts21 Jul 1975Allowed
The Anand Insurance Company Ltd. Vs Hasanali and Others
Madhya Pradesh High Court · (1975) ACJ 471
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110(C)(2A), 110A
High Courts21 Jul 1975
Bhunda Vs Chetram
Madhya Pradesh High Court · (1977) CriLJ 134 : (1978) ILR (MP) 804 : (1976) ILR (MP) 804 : (1976) JLJ 621 : (1976) 21 MPLJ 600
Criminal Procedure Code, 1973 (CrPC) — Section 417Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 494, 497
High Courts21 Jul 1975Allowed
Bachchoobhai Vs Premanand Bhiogadhe
Madhya Pradesh High Court · AIR 1976 MP 8 : (1977) ILR (MP) 164 : (1975) JLJ 682 : (1975) 20 MPLJ 578
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(3), 13(1), 13(5), 13(6)
High Courts21 Jul 1975Allowed
Municipal Council, Khandwa Vs Santosh Kumar Hans Kumar and others
Madhya Pradesh High Court · (1976) JLJ 665
Madhya Pradesh Municipalities Act, 1961 — Section 129, 134, 134, 135, 136
High Courts18 Jul 1975
Additional Commissioner of Income Tax Vs Badrinarayan Shrinarayan Akodiya
Madhya Pradesh High Court · (1979) ILR (MP) 732 : (1975) 101 ITR 817 : (1976) 21 MPLJ 404
Income Tax Act, 1961 — Section 37(1), 80G(2)
High Courts18 Jul 1975
Commissioner of Sales Tax Vs Mohammad Zahoor
Madhya Pradesh High Court · (1979) ILR (MP) 86 : (1976) JLJ 486 : (1975) 20 MPLJ 685 : (1975) 36 STC 414
Madhya Pradesh General Sales Tax Act, 1958 — Section 7(1)
High Courts18 Jul 1975
N. Ganu Bhai Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1978) ILR (MP) 589 : (1975) JLJ 664 : (1975) 20 MPLJ 673 : (1975) 36 STC 421
Madhya Pradesh General Sales Tax Act, 1958 — Entry 25, 44