COURT ARCHIVE

Madhya Pradesh High Court judgments, 1966

201 judgments · page 10 of 11

High Courts17 Feb 1966Partly Allowed

Baldoo Banshi Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1966 MP 273 : (1967) JLJ 238 : (1966) 11 MPLJ 537

Constitution of India, 1950 — Article 19, 19(1), 245Essential Commodities Act, 1955 — Section 3, 3(2)

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High Courts17 Feb 1966Dismissed

Premnarain Phulchand Vs Smt. Zenab Bai Munahi Ali Hussain and another

Madhya Pradesh High Court · (1968) JLJ 357 : (1968) MPLJ 257

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3

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High Courts09 Feb 1966

Motilal Verma and Others Vs Narainprasad Sampatram and Others

Madhya Pradesh High Court · AIR 1967 MP 243 : (1967) JLJ 69

Cantonments Act, 1924 — Section 280, 281Cantonments Electoral Rules, 1945 — Rule 43, 44, 45, 46Madhya Pradesh Civil Courts Act, 1958 — Section 7(2)

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High Courts07 Feb 1966Allowed

Ramprasad Chhedilal Tiwari Vs R.K. Dube, Asst. Food and Civil Supply Inspector, Jabalpur and another

Madhya Pradesh High Court · (1968) ILR (MP) 825 : (1968) JLJ 330 : (1968) MPLJ 284

Essential Commodities Act, 1955 — Section 3, 7

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High Courts02 Feb 1966Dismissed

Shri Satya Swaroop Rattan Vs University of Jabalpur and Another

Madhya Pradesh High Court · (1969) ILR (MP) 33 : (1966) JLJ 386

Jabalpur University Act, 1956 — Section 12(4), 26

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High Courts01 Feb 1966Dismissed

Rikhabchand Jain Vs Jiwaji University and Another

Madhya Pradesh High Court · (1966) JLJ 780

Constitution of India, 1950 — Article 226

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High Courts31 Jan 1966Dismissed

Association of Medical Representatives (M and V) Vs The Industrial Tribunal and Others

Madhya Pradesh High Court · AIR 1967 MP 114 : (1967) 15 FLR 18 : (1969) ILR (MP) 1 : (1967) JLJ 368 : (1966) 1 LLJ 614 : (1966) 11 MPLJ 769

Industrial Disputes Act, 1947 — Section 10(1), 2

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High Courts31 Jan 1966Dismissed

Beharilal Tiwari Vs Conservator of Forests, Eastern Circle, Jabalpur and another

Madhya Pradesh High Court · (1968) ILR (MP) 987 : (1966) JLJ 374 : (1966) MPLJ 334

Limitation Act, 1963 — Section 30, 31

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High Courts31 Jan 1966Allowed

Surguja Raigarh Roadways (P) Ltd. Vs Regional Transport Authority and Others

Madhya Pradesh High Court · AIR 1967 MP 5 : (1966) 11 MPLJ 376

Motor Vehicles Act, 1939 — Section 46, 54, 62

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High Courts31 Jan 1966Allowed

Surguja Raigarh Roadways (P) Ltd. Vs Regional Transport Authority, Bilaspur, and Others

Madhya Pradesh High Court · (1966) JLJ 384

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 62

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High Courts31 Jan 1966Dismissed

Patny Transport (P) Ltd. Vs State Transport Appellate Authority and others

Madhya Pradesh High Court · (1967) JLJ 747

Motor Vehicles Act, 1939 — Section 64

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High Courts27 Jan 1966

Kejuram and another Vs Ramdayal and others

Madhya Pradesh High Court · (1968) ILR (MP) 938 : (1969) JLJ 261 : (1969) MPLJ 186

Limitation Act, 1963 — Section 6, 7Trusts Act, 1882 — Section 14, 80, 84, 84, 95

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High Courts21 Jan 1966Dismissed

Madhya Pradesh State Road Transport Corporation, Bairagarh, Bhopal, M.P. Vs The State Transport Appellate Authority, gwalior, M.P. and Others

Madhya Pradesh High Court · (1966) JLJ 390

Motor Vehicles Act, 1939 — Section 2(20)

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High Courts21 Jan 1966Dismissed

M.P. State Road Transport Corporation Vs State Transport Appellate Authority and Others

Madhya Pradesh High Court · (1966) JLJ 390

Motor Vehicles Act, 1939 — Section 2(20)

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High Courts21 Jan 1966

Baldeo Singh Raghuraj Singh Vs Gopal Singh Raghuraj Singh and Others

Madhya Pradesh High Court · AIR 1967 MP 221 : (1969) ILR (MP) 264 : (1967) JLJ 350

Court Fees Act, 1870 — Article 17, 1, 7Specific Relief Act, 1877 — Section 39, 42Specific Relief Act, 1963 — Section 31, 34

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High Courts21 Jan 1966

Ras Bihari Pandey Vs Municipal Corporation and Others

Madhya Pradesh High Court · (1967) JLJ 415 : (1967) 2 LLJ 234 : (1966) 11 MPLJ 427

Constitution of India, 1950 — Article 12, 16, 226, 227, 320

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High Courts20 Jan 1966Dismissed

Ramlal Chaubasia and Others Vs Rewa Coal fields Ltd., Calcutta

Madhya Pradesh High Court · (1966) JLJ 820

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96(2)Limitation Act, 1963 — Section 5

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High Courts17 Jan 1966Allowed

Chitra Kumar Tiwari and another Vs Gangaram

Madhya Pradesh High Court · (1966) JLJ 1028

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

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High Courts14 Jan 1966Allowed

Chief Executive Officer, Janapada Sabha, Sihora Vs J.D. Dixit and others

Madhya Pradesh High Court · (1966) JLJ 377 : (1966) MPLJ 351

Central Provinces and Berar Local Government Act, 1948 — Section 71(5)

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High Courts07 Jan 1966Allowed

Gajanan Keshav Soni Vs State Transport Appellate Authority, M.P. and others

Madhya Pradesh High Court · (1966) JLJ 376 : (1966) MPLJ 378

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 47

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