COURT ARCHIVE

Madhya Pradesh High Court judgments, 1968

193 judgments · page 8 of 10

High Courts22 Mar 1968

Bhagwati Bai Vs Yadav Krishna Awadhiya and Others

Madhya Pradesh High Court · AIR 1969 MP 23 : (1969) CriLJ 204 : (1972) ILR (MP) 25 : (1968) JLJ 717 : (1968) 13 MPLJ 685 : (1968) MPLJ 685

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491

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High Courts22 Mar 1968Allowed

Krishna Kumar das and another Vs Balramdas and others

Madhya Pradesh High Court · (1973) ILR (MP) 356 : (1971) JLJ 827 : (1971) MPLJ 864

Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Land Revenue Code, 1959 — Section 250, 250(1), 257, 257(x)Specific Relief Act, 1963 — Section 6

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High Courts21 Mar 1968Allowed

In Re: Keshrimal Gupta

Madhya Pradesh High Court · AIR 1968 MP 232 : (1968) CriLJ 1433 : (1968) JLJ 703 : (1968) 13 MPLJ 507 : (1968) MPLJ 507

Civil Procedure Code, 1908 (CPC) — Section 115Contempt of Courts Act, 1971 — Section 3Madhya Pradesh Land Revenue Code, 1959 — Section 30(2)

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High Courts20 Mar 1968Dismissed

K. Dhruva Rao Vs Madhya Pradesh Electricity Board, Jabalpur

Madhya Pradesh High Court · AIR 1969 MP 216 : (1969) JLJ 1071 : (1969) 14 MPLJ 339 : (1969) MPLJ 339

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311

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High Courts18 Mar 1968Allowed

Smt. Sugandhi widow of Dammulal and Others Vs Collector, Raipur and Others

Madhya Pradesh High Court · AIR 1969 MP 78 : (1968) ILR (MP) 871 : (1968) JLJ 790 : (1968) 13 MPLJ 766 : (1968) MPLJ 766

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12, 13, 18, 2Madhya Pradesh Adaptation of Laws Order, 1956 — Section 18, 18(3)

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High Courts14 Mar 1968Dismissed

In Re : Guljarilal, Advocate of Ambah and others

Madhya Pradesh High Court · (1968) JLJ 678 : (1968) MPLJ 725

Contempt of Courts Act, 1971 — Section 3

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High Courts13 Mar 1968Dismissed

Dhan Singh and Others Vs Smt. Sushilabai Laxminarayan Gujar and Others

Madhya Pradesh High Court · AIR 1968 MP 229 : (1968) JLJ 698 : (1969) 14 MPLJ 44 : (1968) MPLJ 35

Transfer of Property Act, 1882 — Section 52

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High Courts13 Mar 1968

Srigopal Rameshwardas, Jabalpur Vs Commissioner of Sales Tax, Madhya Pradesh, Indore

Madhya Pradesh High Court · (1973) ILR (MP) 176 : (1968) JLJ 505 : (1968) MPLJ 647

Madhya Pradesh General Sales Tax Act, 1958 — Section 2(r)(ii)

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High Courts12 Mar 1968

Jainab Bai and others Vs Madhya Pradesh State Road Transport Corporation and another

Madhya Pradesh High Court · (1969) MPLJ 716

Civil Procedure Code, 1908 (CPC) — Section 152, 34(2)

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High Courts12 Mar 1968

Badrilal Bholaram Vs B.K. Srivastava, Income Tax Officer

Madhya Pradesh High Court · (1970) 77 ITR 954 : (1969) JLJ 1058 : (1969) 14 MPLJ 594 : (1969) MPLJ 594

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 45

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High Courts12 Mar 1968

Jainab Bai and Others Vs Madhya Pradesh State Road Transport Corporation and Another

Madhya Pradesh High Court · (1969) ACJ 274

Civil Procedure Code, 1908 (CPC) — Section 152, 34(2)

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High Courts08 Mar 1968

Commissioner of Income Tax, M.P. Vs Badrilal Bholoram

Madhya Pradesh High Court · AIR 1969 MP 9 : (1973) ILR (MP) 542 : (1969) JLJ 765 : (1968) 13 MPLJ 739 : (1968) MPLJ 739

Indian Income Tax Act, 1922 — Section 16(3)(a)(i), 16(3)(a)(ii), 26A, 66(1)Partnership Act, 1932 — Section 13

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High Courts08 Mar 1968Dismissed

B. Singh, Ward of Rev. Ray E. Rice (on leave) R. D. Tiwari High School, Raipur Vs Administrator, Municipal Corporation, Raipur and another

Madhya Pradesh High Court · (1971) ILR (MP) 826 : (1969) JLJ 957 : (1969) MPLJ 534

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 2, 427, 442(5), 58(1)Madhya Pradesh Municipalities Act, 1961 — Section 2(2)(i), 2(2)(iv)(b), 58, 95

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High Courts08 Mar 1968