Constitution of India, 1950 — Article 301, 304Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 1, 5, 5(1)Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Niyamavali, 1965 — Rule 9

Read judgment

High Courts31 Oct 1967Allowed

Baboolal and Balgovind Co. Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1968 MP 94 : (1971) ILR (MP) 261 : (1968) JLJ 236 : (1968) 13 MPLJ 5 : (1968) MPLJ 5

Constitution of India, 1950 — Article 166(2), 226Madhya Pradesh Excise Act, 1915 — Section 25

Read judgment

High Courts30 Oct 1967

Commissioner of Sales Tax Vs Subhash Stores

Madhya Pradesh High Court · AIR 1968 MP 203 : (1968) JLJ 673 : (1968) 13 MPLJ 484 : (1968) MPLJ 484 : (1968) 22 STC 9

Read judgment

High Courts30 Oct 1967

Commissioner of Sales Tax Vs Lok Chetna Prakashan

Madhya Pradesh High Court · (1971) ILR (MP) 780 : (1968) JLJ 592 : (1968) 13 MPLJ 459 : (1968) MPLJ 459 : (1968) 21 STC 355

Madhya Pradesh General Sales Tax Act, 1958 — Entry 14

Read judgment

High Courts26 Oct 1967

Smt. Radha Devi Sharma Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1968 MP 121 : (1968) JLJ 58 : (1968) 13 MPLJ 70 : (1968) MPLJ 70

Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 24(3), 54, 56

Read judgment

High Courts25 Oct 1967Dismissed

The Commissioner of Sales Tax Vs Samaj Paper Mart

Madhya Pradesh High Court · (1971) ILR (MP) 772 : (1968) JLJ 71 : (1968) 13 MPLJ 65 : (1968) MPLJ 65 : (1968) 21 STC 239

Madhya Pradesh General Sales Tax Act, 1958 — Section 2(1)

Read judgment

High Courts24 Oct 1967Allowed

Sibbu alias Ramgopal alias Shambhu Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (1968) MPLJ 33

Penal Code, 1860 (IPC) — Section 376Reformatory Schools Act, 1897 — Section 4(a)

Read judgment

High Courts21 Oct 1967Dismissed

Premchand Surana Vs Laxmichand Parakh

Madhya Pradesh High Court · AIR 1971 MP 124 : (1971) ILR (MP) 108 : (1970) JLJ 763 : (1970) 15 MPLJ 598 : (1970) MPLJ 598

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 114

Read judgment

High Courts18 Oct 1967Dismissed

Smt. Rampiyari Vs Shri Ramautar

Madhya Pradesh High Court · AIR 1968 MP 87 : (1968) JLJ 146 : (1968) 13 MPLJ 1

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13, 13(1), 13(2)

Read judgment

High Courts18 Oct 1967Dismissed

Uma Sharan Saxena and another Vs Mansaram and others

Madhya Pradesh High Court · (1970) MPLJ 157

Limitation Act, 1963 — Section 14, 5

Read judgment

High Courts05 Oct 1967

Mohanlal Rijumal Vs State Transport Authority and Others

Madhya Pradesh High Court · AIR 1968 MP 118 : (1968) 13 MPLJ 19

Motor Vehicles Act, 1939 — Section 46, 47(1), 64, 64A

Read judgment

High Courts04 Oct 1967Dismissed

Employees State Insurance Corporation Jabalpur Vs Harcharan Singh and another

Madhya Pradesh High Court · (1969) JLJ 725 : (1969) MPLJ 550

Employees State Insurance Act, 1948 — Section 75, 82(2), 96

Read judgment

High Courts04 Oct 1967

State of Madhya Pradesh Vs Behra and Others

Madhya Pradesh High Court · (1968) CriLJ 832 : (1968) JLJ 143 : (1968) 13 MPLJ 157

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 361, 366

Read judgment

High Courts04 Oct 1967

COMMISSIONER OF Income Tax M. P. Vs SHIVANARAYAN HARIGOPAL.

Madhya Pradesh High Court · (1968) 70 ITR 545

Income Tax Act, 1922 — Section 4(1)(a)

Read judgment

High Courts03 Oct 1967Allowed

Mohanlal Vs State Transport Authority and other

Madhya Pradesh High Court · (1968) JLJ 230

Motor Vehicles Act, 1988 — Section 64(a)

Read judgment

High Courts29 Sept 1967

Sharangdhar Sharma Pathak Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1982) ILR (MP) 605 : (1971) ILR (MP) 235 : (1968) JLJ 101 : (1968) 2 LLJ 268

Constitution of India, 1950 — Article 226

Read judgment

High Courts25 Sept 1967Dismissed

Gopalkishan Sachdeva and Another Vs The Sales Tax Officer and Others

Madhya Pradesh High Court · (1971) ILR (MP) 37 : (1967) JLJ 897 : (1968) 21 STC 109

Constitution of India, 1950 — Article 226

Read judgment