COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,156 of 2,382

High Courts19 Jan 1974

The State of Madhya Pradesh Vs Abdul Khalil

Madhya Pradesh High Court · (1974) CriLJ 1113 : (1976) ILR (MP) 645 : (1974) JLJ 218 : (1974) 19 MPLJ 312 : (1974) MPLJ 312

Essential Commodities Act, 1955 — Section 3, 7General Clauses Act, 1897 — Section 5

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High Courts19 Jan 1974Dismissed

Ramesh Kumar Jain Vs The Jiwaji University

Madhya Pradesh High Court · AIR 1974 MP 190 : (1975) JLJ 391 : (1974) 19 MPLJ 559 : (1974) MPLJ 559

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High Courts19 Jan 1974

The State of Madhya Pradesh Vs Chainkaran

Madhya Pradesh High Court · (1974) CriLJ 1110 : (1976) ILR (MP) 870 : (1974) JLJ 221 : (1974) 19 MPLJ 336 : (1974) MPLJ 336

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High Courts19 Jan 1974Dismissed

Ramsharandas Motiram and another Vs Motilal Gopikisan

Madhya Pradesh High Court · (1978) ILR (MP) 893 : (1975) JLJ 37

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts19 Jan 1974Dismissed

Ramdas Sujan Singh Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1974 MP 176 : (1974) JLJ 330 : (1974) 19 MPLJ 300 : (1974) MPLJ 300

Madhya Pradesh Panchayat Act, 1962 — Section 24

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High Courts08 Jan 1974Allowed

The State of Madhya Pradesh and Others Vs Babulal Pathak

Madhya Pradesh High Court · AIR 1974 MP 179 : (1974) JLJ 293 : (1974) 19 MPLJ 191 : (1974) MPLJ 191

Arbitration Act, 1940 — Section 28, 30

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High Courts07 Jan 1974Dismissed

P.L. Argal Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1974) JLJ 390 : (1974) MPLJ 353

Constitution of India, 1950 — Article 226, 227, 32States Reorganisation Act, 1956 — Section 115

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High Courts04 Jan 1974Dismissed

Ranvir Singh Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1974 MP 121 : (1974) JLJ 150 : (1974) 19 MPLJ 197 : (1974) MPLJ 197

Madhya Pradesh Panchayat Act, 1962 — Section 24, 26, 31

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High Courts04 Jan 1974Allowed

Shivram Bakshi Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1974 MP 120 : (1975) ILR (MP) 307 : (1974) JLJ 215 : (1974) 19 MPLJ 319 : (1974) MPLJ 319

Madhya Pradesh Accommodation (Requisition) Act, 1948 — Section 4(2A), 5, 5(1)

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High Courts02 Jan 1974Allowed

Yakub Khan Ahmed Khan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1977) JLJ 417

Criminal Procedure Code, 1973 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 114, 21, 3, 30Prevention of Corruption Act, 1988 — Section 5, 5(2), 6

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High Courts29 Dec 1973

Commissioner of Wealth Tax Vs Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd. (No. 2)

Madhya Pradesh High Court · (1981) 131 ITR 148

Wealth Tax Act, 1957 — Section 7(2)

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High Courts21 Dec 1973

Mahendra Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (1975) CriLJ 110 : (1976) ILR (MP) 719 : (1974) JLJ 234 : (1974) 19 MPLJ 357

Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302

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High Courts15 Dec 1973Allowed

Nandkishore Vs Sarjudbvi

Madhya Pradesh High Court · (1974) JLJ 400 : (1974) MPLJ 293

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(e), 12(1)(f), 2, 2(e)

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High Courts10 Dec 1973Allowed

State of Madhya Pradesh Vs Godhe Faguwa

Madhya Pradesh High Court · (1976) ILR (MP) 361 : (1974) JLJ 302 : (1974) MPLJ 203

Evidence Act, 1872 — Section 105, 27Penal Code, 1860 (IPC) — Section 302, 84

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High Courts07 Dec 1973

S.S. Khubchand Motilal Jain Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1975) 100 ITR 206 : (1974) 19 MPLJ 287 : (1974) MPLJ 287

Income Tax Act, 1961 — Section 256(2)

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High Courts04 Dec 1973

Smt. Sushila Devi and Others Vs Ibrahim and Another

Madhya Pradesh High Court · (1974) ACJ 150 : AIR 1974 MP 181 : (1974) JLJ 279 : (1974) 19 MPLJ 168 : (1974) MPLJ 168

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

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High Courts04 Dec 1973Dismissed

Mathura Prasad Yadava Vs Inspector General, Rly. Protection Force, Railway Board, New Delhi and others

Madhya Pradesh High Court · (1974) JLJ 225 : (1974) MPLJ 373

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(6)Mines and Minerals (Development and Regulation) Act, 1957 — Section 28(2)

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High Courts30 Nov 1973