COURT ARCHIVE

Madhya Pradesh High Court judgments, 1967

152 judgments · page 5 of 8

High Courts16 Aug 1967Allowed

Alamchand Birumal Vs Motilal Balchand

Madhya Pradesh High Court · AIR 1968 MP 112 : (1969) ILR (MP) 674 : (1968) JLJ 5

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Madhya Pradesh Civil Courts Act, 1958 — Section 25, 26, 27, 9Provincial Small Cause Courts Act, 1887 — Section 16

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High Courts11 Aug 1967

Commissioner of Income Tax Vs Punjabhai Shah

Madhya Pradesh High Court · AIR 1968 MP 103 : (1970) ILR (MP) 858 : (1968) 67 ITR 337 : (1968) JLJ 253

Income Tax Act, 1961 — Section 256(1), 271(1)

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High Courts10 Aug 1967Allowed

Mithailal Gupta Vs Inland Auto Finance and Others

Madhya Pradesh High Court · AIR 1968 MP 33 : (1969) ILR (MP) 833

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2Evidence Act, 1872 — Section 3, 59

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High Courts09 Aug 1967

The Nimar Cotton Press Factory Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1971) ILR (MP) 180 : (1968) JLJ 759 : (1968) 13 MPLJ 582 : (1968) MPLJ 582 : (1968) 21 STC 505

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High Courts08 Aug 1967

SETH NARSINGHDAS KANHAIYALAL Vs COMMISSIONER OF WEALTH-TAX.

Madhya Pradesh High Court · (1970) ILR (MP) 845 : (1968) 67 ITR 412 : (1968) JLJ 134

Hindu Succession Act, 1956 — Section 14, 15

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High Courts04 Aug 1967Dismissed

Harvilas Gajadhar Prasad Vs Kanhaiyalal Pannalal and Others

Madhya Pradesh High Court · AIR 1968 MP 72 : (1970) ILR (MP) 309 : (1967) JLJ 886

Civil Procedure Code, 1908 (CPC) — Section 151, 152Limitation Act, 1963 — Article 116, 5

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High Courts02 Aug 1967Allowed

Kanhaiya Vs Mst. Lilabai

Madhya Pradesh High Court · (1970) MPLJ 76

Civil Procedure Code, 1908 (CPC) — Section 54

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High Courts01 Aug 1967Dismissed

Vasudeo Prasad and others Vs Madhya Pradesh Housing Board, Bhopal and others

Madhya Pradesh High Court · (1970) JLJ 549 : (1970) MPLJ 238

Land Acquisition Act, 1894 — Section 4, 4(1)

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High Courts27 Jul 1967Allowed

Bansilal Vs Dulichand

Madhya Pradesh High Court · (1967) ACJ 382

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High Courts26 Jul 1967Dismissed

Ramashanker Parmanand Vs Jugalkishore Ramasahaya Bajaj and Others

Madhya Pradesh High Court · AIR 1969 MP 243 : (1969) 14 MPLJ 813

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11Representation of the People Act, 1951 — Section 37, 81, 81(3), 86(1), 86(5)

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High Courts24 Jul 1967Allowed

Ranchod Vs Dashrath

Madhya Pradesh High Court · (1972) MPLJ 164

Transfer of Property Act, 1882 — Section 108(h)

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High Courts21 Jul 1967Dismissed

Seth Rishabh Kumar Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1970) MPLJ 202

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 5(f)

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High Courts18 Jul 1967

Commissioner of Sales Tax Vs Nathani Brothers

Madhya Pradesh High Court · AIR 1968 MP 135 : (1968) JLJ 410 : (1968) 13 MPLJ 107 : (1968) MPLJ 107 : (1968) 21 STC 465

Central Sales Tax Act, 1956 — Section 3

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High Courts13 Jul 1967Dismissed

Dolumal Sunderdas Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1971 MP 127 : (1970) ILR (MP) 930 : (1970) JLJ 249 : (1970) 15 MPLJ 188 : (1970) MPLJ 188

General Clauses Act, 1897 — Section 6

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High Courts10 Jul 1967

Delhi Cloth and General Mills Co. Ltd. Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1969) JLJ 29 : (1969) 14 MPLJ 83 : (1969) 23 STC 419

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

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High Courts06 Jul 1967Allowed

Audhraj Singh Vs State of M.P.

Madhya Pradesh High Court · (1967) JLJ 630

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High Courts04 Jul 1967Dismissed

Ramchandra Kotasthane Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1968 MP 77 : (1970) ILR (MP) 917 : (1968) JLJ 17 : (1968) 1 LLJ 655

Administrative Service (Pay) Rules, 1954 — Rule 4(4)Constitution of India, 1950 — Article 14, 16Madhya Pradesh Judicial Services (Classification, Recruitment and Conditions of Service) Rules, 1955 — Rule 7(1)

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High Courts03 Jul 1967Allowed

Nageshwar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1972) MPLJ 264

Criminal Procedure Code, 1898 (CrPC) — Section 435, 439

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High Courts06 May 1967Allowed

Lal Audhraj Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1967 MP 284 : (1967) 2 LLJ 531

Constitution of India, 1950 — Article 310, 311

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High Courts04 May 1967Dismissed

Gokuldas Pagaria Vs Parmanand Chaurasia

Madhya Pradesh High Court · AIR 1967 MP 265 : (1969) ILR (MP) 657 : (1967) JLJ 581

Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3Constitution of India, 1950 — Article 246Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 51

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