High Courts26 Nov 1968Allowed
Balkrishna Vs Mahabaliprasad Tiwari and Others
Madhya Pradesh High Court · (1969) ACJ 189
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1968
193 judgments · page 2 of 10
High Courts26 Nov 1968Dismissed
Kasturilal Gopaldas and Another Vs Prabhakar Martand Patki and Another
Madhya Pradesh High Court · (1970) ACJ 1 : AIR 1971 MP 145 : (1971) JLJ 991
Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110A, 96
High Courts25 Nov 1968Allowed
Nehru Singh and another Vs Shri S. Rajan, President, Board of Revenue M.P. Gwalior and others
Madhya Pradesh High Court · (1971) MPLJ 489
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 262(1)
High Courts25 Nov 1968Dismissed
Rewa Coal Fields Ltd., Dhanpuri, Shahdol and Another Vs Central Govt. Industrial Tribunal-cum-Labour Court, Jabalpur and Others
Madhya Pradesh High Court · AIR 1969 MP 174 : (1969) JLJ 433 : (1969) MPLJ 146
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts25 Nov 1968Allowed
Sukhlal Sen Vs Collector, Dist. Satna and Others
Madhya Pradesh High Court · AIR 1969 MP 177 : (1973) ILR (MP) 271 : (1969) JLJ 179 : (1969) 14 MPLJ 516 : (1969) MPLJ 516
Central Provinces and Berar Excise Act, 1915 — Section 31Constitution of India, 1950 — Article 19(1), 226
High Courts23 Nov 1968Dismissed
Dattatraya Dinkar and Others Vs State Bank of India and Others
Madhya Pradesh High Court · AIR 1969 MP 114 : (1969) JLJ 330 : (1969) 14 MPLJ 166 : (1969) MPLJ 166
State Bank of India (Sub-Accountants and Head Cashiers) Service Rules — Rule 18, 18(1)
High Courts22 Nov 1968Allowed
Municipal Council, Raipur Vs Bishandas Nathumal
Madhya Pradesh High Court · AIR 1969 MP 147 : (1969) CriLJ 980 : (1971) ILR (MP) 564 : (1969) JLJ 234 : (1969) 14 MPLJ 86 : (1969) MPLJ 86
Prevention of Food Adulteration Act, 1954 — Section 8
High Courts14 Nov 1968Dismissed
Nandlal Bhandari Mills Ltd., Indore Vs Madhya Pradesh Electricity Board
Madhya Pradesh High Court · AIR 1969 MP 105 : (1969) JLJ 471 : (1969) 14 MPLJ 374 : (1969) MPLJ 374
Arbitration Act, 1940 — Section 2, 46Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10
High Courts11 Nov 1968
Commissioner of Wealth-tax Vs Begum Hashmatbi
Madhya Pradesh High Court · (1970) 77 ITR 586 : (1969) JLJ 1065 : (1969) 14 MPLJ 862
High Courts01 Nov 1968Allowed
Mohammad Bashir Khan and another Vs Board of Revenue, M.P., Gwalior and others
Madhya Pradesh High Court · (1973) ILR (MP) 73 : (1971) MPLJ 542
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 147, 155, 19, 258, 51
High Courts28 Oct 1968
Amarnath Ajit Kumar of Bhind Vs Commissioner of Sales Tax, Madhya Pradesh
Madhya Pradesh High Court · AIR 1969 MP 207 : (1969) JLJ 109 : (1969) 14 MPLJ 104 : (1969) MPLJ 104 : (1969) 24 STC 155
Madhya Bharat Sales Tax Act, 1950 — Section 12(1)Madhya Pradesh General Clauses Act, 1957 — Section 10Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 52, 52(1)
High Courts17 Oct 1968Allowed
Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. Vs Income Tax Officer, "A" Ward, Indore
Madhya Pradesh High Court · AIR 1969 MP 100 : (1973) ILR (MP) 49 : (1969) 73 ITR 95 : (1969) JLJ 798 : (1969) 14 MPLJ 61 : (1969) MPLJ 61
Income Tax Act, 1961 — Section 220(1), 220(2), 220(3)
High Courts16 Oct 1968Allowed
Badri Prasad and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1972) ILR (MP) 1110 : (1973) JLJ 83 : (1971) MPLJ 1036
Essential Commodities Act, 1955 — Section 3, 7, 7(1)
High Courts16 Oct 1968Allowed
Badriprasad and another Vs State of M.P.
Madhya Pradesh High Court · (1972) JLJ 9
Essential Commodities Act, 1955 — Section 3, 7, 7(1)
High Courts16 Oct 1968Dismissed
State of Madhya Pradesh Vs N. K. Bhattacharya
Madhya Pradesh High Court · (1971) ILR (MP) 350 : (1969) JLJ 455 : (1969) MPLJ 136
Factories Act, 1948 — Section 29(1), 29(2), 29(I), 92
High Courts15 Oct 1968Dismissed
Ratanlal Vs State Transport Appellate Authority, Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1969 MP 205 : (1969) JLJ 635 : (1969) 14 MPLJ 95 : (1969) MPLJ 95
Motor Vehicles Act, 1939 — Section 2(20), 45
High Courts11 Oct 1968Dismissed
J.B. Mangharam and Co. and Another Vs E.S.I. Corporation
Madhya Pradesh High Court · AIR 1969 MP 110 : (1969) JLJ 420 : (1970) 1 LLJ 460 : (1969) 14 MPLJ 486 : (1969) MPLJ 486
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Employees State Insurance Act, 1948 — Section 66, 82(2)Factories Act, 1948 — Section 21
High Courts11 Oct 1968Allowed
Employees of Asbestos Cement Ltd., Kymore Vs Industrial Court, Madhya Pradesh, Indore and Others
Madhya Pradesh High Court · AIR 1969 MP 248 : (1973) ILR (MP) 31 : (1969) JLJ 759 : (1969) 14 MPLJ 56 : (1969) MPLJ 56
Madhya Pradesh Industrial Relations Act, 1960 — Section 2(17), 31, 51, 82
High Courts10 Oct 1968
Central India Machinery Manufacturing Co. Ltd., Gwalior Vs Commissioner of Wealth tax, Nagpur
Madhya Pradesh High Court · AIR 1969 MP 145 : (1969) 72 ITR 242 : (1969) JLJ 713 : (1969) 14 MPLJ 164 : (1969) MPLJ 164
Income Tax Act, 1922 — Section 10(2)Wealth Tax Act, 1957 — Section 7(2)
High Courts08 Oct 1968Allowed
Sital Sukhiram Vs Central Government Industrial Tribunal Cum Labour Court, Jabalpur and Others
Madhya Pradesh High Court · AIR 1969 MP 200 : (1969) JLJ 68 : (1969) 2 LLJ 275 : (1969) 14 MPLJ 33 : (1969) MPLJ 33
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 17(2), 18, 2, 36