COURT ARCHIVE

Madhya Pradesh High Court judgments, 1968

193 judgments · page 6 of 10

High Courts01 May 1968

Hira Mills Ltd. (by Manager) Vs Mukund Sonubhaiya Pandit and Others

Madhya Pradesh High Court · (1972) ILR (MP) 293 : (1968) JLJ 906 : (1969) 1 LLJ 81 : (1968) 13 MPLJ 643 : (1968) MPLJ 643

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C

High Courts01 May 1968Allowed

Awadh Behari Pandey Vs The State of M. P. and Others

Madhya Pradesh High Court · (1969) JLJ 144

Madhya Pradesh Municipalities Act, 1961 — Section 43

High Courts30 Apr 1968

Munnalal Tiwari Vs Premchand Jain

Madhya Pradesh High Court · (1970) JLJ 718 : (1970) MPLJ 555

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 29, 30(1), 31

High Courts30 Apr 1968Dismissed

Habib Khan Vs State of M.P.

Madhya Pradesh High Court · (1971) JLJ 765

Prevention of Food Adulteration Act, 1954 — Section 16(1)(b)

High Courts29 Apr 1968

Umashankar Shukla Vs Arts and Commerce College (by B.R. Anand, Chairman, Govorning Body) and Others

Madhya Pradesh High Court · (1972) ILR (MP) 249 : (1968) JLJ 887 : (1969) 1 LLJ 86 : (1968) 13 MPLJ 604 : (1968) MPLJ 604

General Clauses Act, 1897 — Section 16

High Courts27 Apr 1968

Poonamchand Vs Ramprasad and another

Madhya Pradesh High Court · (1968) MPLJ 698

Provincial Small Cause Courts Act, 1887 — Section 16

High Courts26 Apr 1968Dismissed

Bholanath Vs Rama Shanker and another

Madhya Pradesh High Court · (1972) MPLJ 657

Criminal Procedure Code, 1898 (CrPC) — Section 145

High Courts26 Apr 1968

Ganga Devi Vs N.H. Ojha and Co.

Madhya Pradesh High Court · (1968) ACJ 261 : (1973) ILR (MP) 1127 : (1968) JLJ 807 : (1968) 2 LLJ 790 : (1968) 13 MPLJ 549 : (1968) MPLJ 549

Employees Compensation Act, 1923 — Section 2, 27General Clauses Act, 1897 — Section 3Hindu Adoptions and Maintenance Act, 1956 — Section 10, 12

High Courts23 Apr 1968Allowed

Jagannath Vs Hari Singh and others

Madhya Pradesh High Court · (1968) JLJ 566 : (1968) MPLJ 693

Provincial Small Cause Courts Act, 1887 — Section 16

High Courts23 Apr 1968Allowed

Abdul Mohi Siddiqui Vs The State Transport Appellate Authority, Gwalior and Others

Madhya Pradesh High Court · AIR 1969 MP 13 : (1968) JLJ 885 : (1968) 13 MPLJ 618 : (1968) MPLJ 618

Motor Vehicles Act, 1939 — Section 47(3), 57(8)

High Courts22 Apr 1968Dismissed

Parashar Singh Vs Hindustan Manganese Mines Ltd. and others

Madhya Pradesh High Court · (1969) JLJ 37 : (1968) MPLJ 846

Contract Act, 1872 — Section 39

High Courts22 Apr 1968Dismissed

Piarelal Vs Bhagwati Prasad

Madhya Pradesh High Court · (1969) JLJ 664

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 43

High Courts20 Apr 1968Dismissed

Habib Khan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1971) MPLJ 883

Prevention of Food Adulteration Act, 1954 — Section 16(1)(b)

High Courts20 Apr 1968Allowed

Kumari Ramlali Vs Mst. Bhagunti Bai and Others

Madhya Pradesh High Court · AIR 1968 MP 247 : (1978) ILR (MP) 279 : (1968) JLJ 706 : (1968) 13 MPLJ 672 : (1968) MPLJ 672

Hindu Succession Act, 1956 — Section 14, 4(2)Madhya Pradesh Land Revenue Code, 1954 — Section 151

High Courts20 Apr 1968Allowed

Union of India and another Vs Hukumchand and others

Madhya Pradesh High Court · (1969) MPLJ 737

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77

High Courts20 Apr 1968Partly Allowed

Union of India (UOI) and Another Vs Hukumchand and Others

Madhya Pradesh High Court · (1969) MPLJ 737

Contract Act, 1872 — Section 151, 152, 161Evidence Act, 1872 — Section 101, 102, 103, 104, 114General Rules for Acceptance, Carriage and Delivery of Goods Rules — Rule 31(2), 47

High Courts19 Apr 1968Allowed

Hariprasad Lal Chand Vs Nanoo Khan Hussain Bux

Madhya Pradesh High Court · AIR 1968 MP 234 : (1968) CriLJ 1435 : (1978) ILR (MP) 139 : (1968) 13 MPLJ 590 : (1968) MPLJ 590

Criminal Procedure Code, 1898 (CrPC) — Section 535Penal Code, 1860 (IPC) — Section 482Trade and Merchandise Marks Act, 1958 — Section 77, 78

High Courts16 Apr 1968

MISS MAMIE BHAGWANDAS AHUJA Vs CONTROLLER OF ESTATE DUTY. ([1968) 69 I. T. R. (SH. N.) 15).

Madhya Pradesh High Court · (1974) ILR (MP) 162 : (1968) 70 ITR 439

Estate Duty Act, 1953 — Section 17, 46, 64

High Courts12 Apr 1968Dismissed

Ali Hussain Vs Pessumal

Madhya Pradesh High Court · (1973) ILR (MP) 1081 : (1971) JLJ 94 : (1971) MPLJ 219

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 80

High Courts10 Apr 1968

Vimalchand Prakashchand Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1973) ILR (MP) 935 : (1968) 13 MPLJ 665 : (1968) MPLJ 665 : (1968) 22 STC 22

Central Sales Tax Act, 1956 — Section 2, 9