High Courts23 Jan 1967Dismissed
Abdul Gafoor Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1968 MP 29 : (1968) CriLJ 172 : (1967) JLJ 720
Constitution of India, 1950 — Article 226, 7
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1967
152 judgments · page 8 of 8
High Courts20 Jan 1967
Paitram Rameshwar Patel and others Vs Board of Revenue, M.P., Gwalior and others
Madhya Pradesh High Court · (1970) ILR (MP) 597 : (1968) JLJ 304 : (1968) MPLJ 348
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 178, 178(1)
High Courts19 Jan 1967Dismissed
Kamta Prasad Vs Registrar, Co-operative Societies and Another
Madhya Pradesh High Court · AIR 1967 MP 211 : (1970) ILR (MP) 585 : (1967) JLJ 385
Constitution of India, 1950 — Article 226
High Courts17 Jan 1967
Ganpat Pannalal Vs Commissioner of Sales Tax
Madhya Pradesh High Court · AIR 1967 MP 286 : (1967) JLJ 325 : (1967) 19 STC 384
Constitution of India, 1950 — Article 286(1)
High Courts12 Jan 1967Dismissed
Krishnabai Vs Punamchand
Madhya Pradesh High Court · AIR 1967 MP 200 : (1970) ILR (MP) 306 : (1967) JLJ 294
Hindu Marriage Act, 1955 — Section 10
High Courts11 Jan 1967Dismissed
Fattiya Kalji Vs State
Madhya Pradesh High Court · (1967) JLJ 504 : (1967) MPLJ 680
Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
High Courts10 Jan 1967Dismissed
Baijnath Prasad Gupta Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1968 MP 26 : (1967) JLJ 393
Constitution of India, 1950 — Article 14, 19(1), 19(5), 19(6), 301Essential Commodities Act, 1955 — Section 3, 3(2)
High Courts10 Jan 1967Partly Allowed
Madhya Pradesh State Road Transport Corporation Vs Sudhakar and Another
Madhya Pradesh High Court · AIR 1968 MP 47 : (1967) JLJ 534
Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 115, 116
High Courts09 Jan 1967Dismissed
Balubhai and Others Vs Mahila Sarjubai
Madhya Pradesh High Court · (1967) ACJ 232 : (1970) ILR (MP) 838 : (1970) JLJ 245
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 11, Order 16 Rule 12, Order 16 Rule 13, Order 16 Rule 14Madhya Pradesh Motor Accidents Claims Tribunal Rules, 1959 — Rule 14Motor Vehicles Act, 1939 — Section 110A, 110C, 110C(2)
High Courts06 Jan 1967
Lal Ragho Shah Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1967 MP 218 : (1967) JLJ 569
Constitution of India, 1950 — Article 14, 19(6), 301, 304, 305Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 5
High Courts04 Jan 1967Dismissed
M.P. Sharma Vs Industrial Court and Others
Madhya Pradesh High Court · AIR 1967 MP 177 : (1967) 15 FLR 109 : (1967) JLJ 574 : (1968) 1 LLJ 99
Madhya Pradesh Industrial Relations Act, 1960 — Section 2(13), 2(18), 2(19), 31(3)
High Courts03 Jan 1967Allowed
Balchand Champalal Bhandari Vs India Pictures and Others
Madhya Pradesh High Court · AIR 1967 MP 280 : (1971) ILR (MP) 529
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 7Limitation Act, 1963 — Section 12, 20