COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,147 of 2,382

High Courts17 Jul 1975

Raipur Vikas Khand Sahkari Vipanan Sanstha Samiti Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1979) ILR (MP) 664 : (1976) JLJ 514 : (1976) 20 MPLJ 679 : (1975) 36 STC 433

Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3), 7, 7(1)

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High Courts17 Jul 1975Dismissed

Punau Vs Ajitram and Others

Madhya Pradesh High Court · AIR 1975 MP 236 : (1975) JLJ 715

Madhya Pradesh Land Revenue Code, 1959 — Section 165(10), 165(6), 170(1), 257(7)

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High Courts17 Jul 1975

The State of Madhya Pradesh Vs Thakur Prasad

Madhya Pradesh High Court · (1976) CriLJ 1442 : (1978) ILR (MP) 919 : (1977) ILR (MP) 919 : (1976) JLJ 688 : (1976) 21 MPLJ 433

Criminal Procedure Code, 1973 (CrPC) — Section 238Penal Code, 1860 (IPC) — Section 380, 441, 456, 457

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High Courts17 Jul 1975

Raipur Vikas Khand Sahkari Vipanan Sanstha Samiti, Raipur Vs Commissioner of Sales Tax, M.P.

Madhya Pradesh High Court · (1979) ILR (MP) 664 : (1976) JLJ 514 : (1976) 20 MPLJ 679 : (1975) 36 STC 433

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)

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High Courts08 Jul 1975

Sardar Amar Singh and Another Vs Smt. Surinder Kaur

Madhya Pradesh High Court · AIR 1975 MP 230 : (1976) ILR (MP) 809 : (1975) JLJ 667 : (1975) 20 MPLJ 633

Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 107

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High Courts07 Jul 1975Allowed

Manoharlal Gupta and Others Vs The Madhya Pradesh Electricity Board

Madhya Pradesh High Court · (1975) ACJ 494 : AIR 1976 MP 38 : (1979) ILR (MP) 817 : (1975) JLJ 806 : (1975) 20 MPLJ 744

Electricity Rules, 1956 — Rule 91Fatal Accidents Act, 1855 — Section 1A

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High Courts03 Jul 1975

Bhopal Sugar Industries Limited and Another Vs Sumitra Bai Battan and Others

Madhya Pradesh High Court · (1975) ACJ 387 : (1980) ILR (MP) 560 : (1975) JLJ 652 : (1976) 1 LLJ 452 : (1975) 20 MPLJ 647

Constitution of India, 1950 — Article 226, 227Employees Compensation Act, 1923 — Section 2

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High Courts27 Jun 1975

Ashok Kumar Mukherjee Vs The Registrar of High Court of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1976 MP 25 : (1977) ILR (MP) 1 : (1976) JLJ 32 : (1976) 21 MPLJ 77

Constitution of India, 1950 — Article 14, 16, 311(2)

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High Courts11 Jun 1975Dismissed

Lacchi alias Laxminarayan Vs The State of M.P. and Another

Madhya Pradesh High Court · AIR 1976 MP 11 : (1975) JLJ 617

Maintenance of Internal Security Act, 1971 — Section 3, 3(1)

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High Courts31 May 1975Dismissed

Rampyari Vs Ishwar and Others

Madhya Pradesh High Court · (1976) JLJ 832

Limitation Act, 1963 — Section 5

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High Courts05 May 1975Dismissed

Rashtriya Khadan Mazdoor Sahakari Samiti, Ltd., Durg. Vs Presiding Officer, Central Government Industrial Tribunal-Cum-Labour Court. Jabalpur and others

Madhya Pradesh High Court · (1976) ILR (MP) 905 : (1975) JLJ 732

Agricultural Refinance and Development Corporation Act, 1963 — Section 8Air Corporations Act, 1953 — Section 3Constitution of India, 1950 — Article 226, 227, 246, 251(2), 254

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High Courts03 May 1975Allowed

Pannalal Tayal Vs The State of M.P.

Madhya Pradesh High Court · AIR 1976 MP 48 : (1975) JLJ 637 : (1975) 20 MPLJ 545

Specific Relief Act, 1963 — Section 34

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High Courts03 May 1975Dismissed

Loonkaran Parakh Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1975 MP 217 : (1980) ILR (MP) 403 : (1976) JLJ 442 : (1975) 20 MPLJ 515

Constitution of India, 1950 — Article 265Madhya Pradesh Municipal Corporation Act, 1956 — Section 133, 366(3), 427, 442(1), 45D

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High Courts02 May 1975Dismissed

Lacchi Nathilal Sharma Vs State of M.P.

Madhya Pradesh High Court · (1975) 05 MP CK 0004

Constitution of India, 1950 — Article 226

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High Courts29 Apr 1975

Ghisulal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1977) CriLJ 88 : (1977) ILR (MP) 157 : (1976) JLJ 617 : (1976) 21 MPLJ 597

Penal Code, 1860 (IPC) — Section 380, 394, 457, 75

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High Courts25 Apr 1975Partly Allowed

Dr. Prakash Chandra Tiwari Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1976 MP 50 : (1980) ILR (MP) 628 : (1976) JLJ 318 : (1975) 20 MPLJ 770

Constitution of India, 1950 — Article 252, 254Drugs and Cosmetics Rules, 1945 — Rule 65, 65(9)Madhya Pradesh Homoeopathic and Biochemic Practitioners Act, 1951 — Section 19, 19(1)

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High Courts23 Apr 1975Dismissed