High Courts22 Jul 1968Allowed
Smt. Gayatri Devi and others Vs Smt. Vidya Devi
Madhya Pradesh High Court · (1971) JLJ 87 : (1971) MPLJ 246
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1968
193 judgments · page 5 of 10
High Courts20 Jul 1968
Shiva Nand Jha (Dr.) Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1968) JLJ 1083 : (1970) 1 LLJ 530 : (1968) 13 MPLJ 811
Constitution of India, 1950 — Article 226
High Courts20 Jul 1968Dismissed
State of M.P. Vs Narayan Singh
Madhya Pradesh High Court · (1971) JLJ 803 : (1971) MPLJ 781
Criminal Procedure Code, 1898 (CrPC) — Section 523Madhya Pradesh Excise Act, 1915 — Section 48
High Courts18 Jul 1968Dismissed
Bhilai Hindi Primary School Teachers Association, Bhilai and Another Vs General Manager, Hindustan Steel Ltd., Bhilai Steel Project, Bhilai and Others
Madhya Pradesh High Court · AIR 1969 MP 43 : (1968) JLJ 1016 : (1969) 1 LLJ 711 : (1968) 13 MPLJ 753 : (1968) MPLJ 753
Constitution of India, 1950 — Article 14, 16
High Courts17 Jul 1968Dismissed
Madhya Pradesh Electricity Board, Jabalpur Vs M.P. Vidyut Karmachari Sangh, Jabalpur and others
Madhya Pradesh High Court · (1972) ILR (MP) 439 : (1968) JLJ 1078 : (1968) MPLJ 772
Constitution of India, 1950 — Article 16, 226, 227Electricity (Supply) Act, 1948 — Section 79(c)
High Courts16 Jul 1968Dismissed
Central India Electric Supply Co. Ltd. Vs Presiding Officer, District Labour Court and Others
Madhya Pradesh High Court · AIR 1969 MP 196 : (1969) 18 FLR 22 : (1972) ILR (MP) 431 : (1968) JLJ 1095 : (1969) 1 LLJ 840 : (1968) 13 MPLJ 798
Industrial Disputes Act, 1947 — Section 25F, 25FF, 25FFF(1), 33C(1), 33C(2)Madhya Pradesh Industrial Disputes Rules, 1957 — Rule 62
High Courts15 Jul 1968
Meghraj Vs Balaji
Madhya Pradesh High Court · (1971) JLJ 85
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 47
High Courts15 Jul 1968
Meghraj (Decree Holder) Vs Balaji and another
Madhya Pradesh High Court · (1971) MPLJ 197
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts12 Jul 1968
Mansingh-Ka Oil Mills Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1974) ILR (MP) 722 : (1968) JLJ 1023 : (1968) 13 MPLJ 735 : (1968) MPLJ 735 : (1968) 22 STC 503
Constitution of India, 1950 — Article 286
High Courts10 Jul 1968Allowed
Gopikabai Vs Bajya and another
Madhya Pradesh High Court · (1971) JLJ 151 : (1971) MPLJ 335
Hindu Succession Act, 1956 — Section 4(2)
High Courts05 Jul 1968
The State of Madhya Pradesh Vs Rukman and Others
Madhya Pradesh High Court · (1969) CriLJ 80 : (1971) ILR (MP) 153 : (1968) JLJ 1050 : (1968) 13 MPLJ 700 : (1968) MPLJ 700
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts01 Jun 1968Allowed
Awadh Behari Pandey Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1968) MPLJ 638
Madhya Pradesh Municipalities Act, 1961 — Section 43
High Courts04 May 1968Dismissed
Puhupram and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1968) JLJ 912 : (1968) MPLJ 629
Commissions of Inquiry Act, 1952 — Section 3Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302
High Courts04 May 1968Dismissed
Balbhadra Prasad Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1969 MP 15 : (1969) JLJ 135 : (1968) 13 MPLJ 651 : (1968) MPLJ 651
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Madhya Pradesh Municipalities Act, 1961 — Section 3(18), 328, 328(1), 328(6), 332
High Courts04 May 1968
Raipur Transport Co. Pvt. Ltd. and Another Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1969 MP 150 : (1972) ILR (MP) 822 : (1968) 13 MPLJ 854 : (1968) MPLJ 854
Constitution of India, 1950 — Article 166(3), 226Motor Vehicles Act, 1939 — Section 68C, 68D(2)
High Courts04 May 1968Allowed
The Collector, Seoni Vs Dadoo Yogendra Nath Singh and Others
Madhya Pradesh High Court · AIR 1969 MP 28 : (1972) ILR (MP) 311 : (1968) JLJ 721 : (1968) 13 MPLJ 621
Land Acquisition Act, 1894 — Section 11, 12, 13, 23, 25(1)
High Courts04 May 1968Allowed
Kamal Narain Sharma Vs Dwarka Prasad Mishra And another
Madhya Pradesh High Court · (1970) JLJ 342 : (1970) MPLJ 721
Representation of the People Act, 1951 — Section 116A
High Courts02 May 1968Dismissed
Shambhoo Narain Trivedi and another Vs Kishanlal Agarwal and others
Madhya Pradesh High Court · (1973) ILR (MP) 532 : (1968) JLJ 734 : (1968) MPLJ 692
Constitution of India, 1950 — Article 14Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(a), 13, 13(1), 13(2)
High Courts02 May 1968Allowed
Rikhilal Pannalal and Others Vs Smt. Bittibai and Others
Madhya Pradesh High Court · AIR 1968 MP 254 : (1971) ILR (MP) 497 : (1968) JLJ 784 : (1968) 13 MPLJ 616 : (1968) MPLJ 616
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90
High Courts01 May 1968
State of Madhya Pradesh Vs Ram Charan Kishan
Madhya Pradesh High Court · AIR 1969 MP 96 : (1969) CriLJ 748 : (1971) ILR (MP) 339 : (1969) JLJ 172 : (1969) 14 MPLJ 436 : (1969) MPLJ 436
Essential Commodities Act, 1955 — Section 7, 8Penal Code, 1860 (IPC) — Section 511