High Courts24 Dec 1969Allowed
Moulvi Sadruddin Vakil and another Vs Municipal Board, Bhopal
Madhya Pradesh High Court · (1972) MPLJ 985
Bhopal State Municipalities Act, 1955 — Section 175
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1969
148 judgments · page 1 of 8
High Courts24 Dec 1969Allowed
Sadruddin Vakil (Moulvi) Vs Municipal Board, Bhopal
Madhya Pradesh High Court · (1972) JLJ 730
Bhopal State Municipalities Act, 1955 — Section 175
High Courts22 Dec 1969Partly Allowed
Collector, Jabalpur and Another Vs Nawab Ahmad Yar Jahagir Khan
Madhya Pradesh High Court · AIR 1971 MP 32 : (1973) ILR (MP) 1061 : (1970) JLJ 466 : (1970) 15 MPLJ 465 : (1970) MPLJ 465
Evidence Act, 1872 — Section 45, 5Land Acquisition Act, 1894 — Section 18, 23, 24, 25, 4
High Courts22 Dec 1969Allowed
Kantilal Mehta Vs Gopal and others
Madhya Pradesh High Court · (1970) JLJ 480 : (1970) MPLJ 267
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16
High Courts20 Dec 1969
Ramnarayan Agrawal (Lala) Vs Shri Shyamsunder Agrawal
Madhya Pradesh High Court · (1972) MPLJ 67
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 7
High Courts20 Dec 1969
Ram Narain Agrawal Vs Shyamsundar Agrawal
Madhya Pradesh High Court · (1972) JLJ 14
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 7
High Courts19 Dec 1969Allowed
Brigadier Gurdial Singh Vs Union of India and others
Madhya Pradesh High Court · (1970) JLJ 500 : (1970) MPLJ 288
High Courts19 Dec 1969Allowed
Gunvantrai Harivallabh Jani Vs Regional Provident Fund Commissioner, Employees' Provident Fund, M.P., Indore
Madhya Pradesh High Court · AIR 1970 MP 221 : (1975) ILR (MP) 438 : (1970) JLJ 323 : (1970) 15 MPLJ 226
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts19 Dec 1969Allowed
M/s. Dayabhai Khushalbhai Patel and another Vs Regional Provident Fund Commissioner, Indore M. P.
Madhya Pradesh High Court · (1970) JLJ 435 : (1970) MPLJ 338
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts19 Dec 1969
Balu Deochand Kulmi and Another Vs Fundibai Amichand Kulmi
Madhya Pradesh High Court · AIR 1972 MP 22 : (1972) ILR (MP) 1
Court Fees Act, 1870 — Section 7(v)(b), 7(v)(d)
High Courts16 Dec 1969Dismissed
Swaroopchand Jain Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1970) JLJ 603 : (1970) MPLJ 968
Constitution of India, 1950 — Article 226, 227
High Courts12 Dec 1969Dismissed
Ziaul Hasan and Others Vs Pannalal Nanoomal Jain
Madhya Pradesh High Court · AIR 1972 MP 209 : (1975) ILR (MP) 911 : (1972) JLJ 121 : (1972) 17 MPLJ 91
Evidence Act, 1872 — Section 106
High Courts10 Dec 1969
Vinod Kumar Shrivastava Vs Ved Mitra Vohra and Others
Madhya Pradesh High Court · (1970) ACJ 189 : AIR 1970 MP 172 : (1974) ILR (MP) 121 : (1970) JLJ 504 : (1970) 15 MPLJ 306 : (1970) MPLJ 306
Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 45Motor Vehicles Act, 1939 — Section 110B, 110C, 111A
High Courts10 Dec 1969
Smt. Kamla Devi and Others Vs Kishanchand and Another
Madhya Pradesh High Court · (1970) ACJ 310 : AIR 1970 MP 168 : (1974) ILR (MP) 325 : (1970) JLJ 310 : (1970) 15 MPLJ 273 : (1970) MPLJ 273
Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1939 — Section 110, 110B, 110C, 110D, 110E
High Courts10 Dec 1969Partly Allowed
Mantorabai Vs Paretanbai and Another
Madhya Pradesh High Court · AIR 1972 MP 145 : (1975) ILR (MP) 689 : (1972) JLJ 111 : (1972) 17 MPLJ 7 : (1972) MPLJ 7
Hindu Succession Act, 1956 — Section 24, 8
High Courts05 Dec 1969Dismissed
Christian Fellowship (Hospital), Rajnandgaon, District Durg Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1973) JLJ 163 : (1973) 18 MPLJ 18
Land Acquisition Act, 1894 — Section 4
High Courts04 Dec 1969Allowed
The State of Madhya Pradesh Vs Devilal Shivlal Paliwal and Others
Madhya Pradesh High Court · AIR 1970 MP 187 : (1970) 15 MPLJ 359
Central Provinces Land Revenue Act, 1881 — Section 202
High Courts04 Dec 1969
Commissioner of Income Tax, Nagpur and Bhandara, Nagpur Vs Captain, H.C. Dhanda
Madhya Pradesh High Court · AIR 1970 MP 205 : (1970) 76 ITR 404 : (1971) JLJ 19 : (1970) 15 MPLJ 403
Income Tax Act, 1922 — Section 7(1)
High Courts04 Dec 1969Allowed
The State of Madhya Pradesh Vs Devilal Shivlal Palliwal and Another
Madhya Pradesh High Court · AIR 1970 MP 179 : (1970) JLJ 112 : (1970) 15 MPLJ 145 : (1970) MPLJ 119
Central Provinces Land Revenue Act, 1881 — Section 202
High Courts28 Nov 1969Dismissed
A. Laxmandas and Others Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1970 MP 189 : (1975) ILR (MP) 60 : (1970) JLJ 168 : (1970) 15 MPLJ 168 : (1970) MPLJ 168
Constitution of India, 1950 — Article 226, 309, 320(3)States Reorganisation Act, 1956 — Section 115(5)