High Courts04 Oct 1969Allowed
Jay Kumar Jain and others Vs Om Prakash and another
Madhya Pradesh High Court · (1969) MPLJ 931
Arbitration Act, 1940 — Section 30
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1969
148 judgments · page 3 of 8
High Courts04 Oct 1969Allowed
Jay Kumar Jain and Others Vs Om Prakash and Another
Madhya Pradesh High Court · (1969) MPLJ 931
Arbitration Act, 1940 — Section 13, 16, 17, 30, 39Contract Act, 1872 — Section 74
High Courts30 Sept 1969Dismissed
Sardarmal Lalwani and others Vs Collector, Sehore
Madhya Pradesh High Court · (1972) JLJ 309
Land Acquisition (Madhya Pradesh Amendment) Act, 1959 — Section 3Land Acquisition Act, 1894 — Section 18
High Courts30 Sept 1969Dismissed
Sardarmal and others Vs Collector, Sehore
Madhya Pradesh High Court · (1972) MPLJ 341
Land Acquisition (Madhya Pradesh Amendment) Act, 1959 — Section 3Land Acquisition Act, 1894 — Section 18
High Courts23 Sept 1969Allowed
Sukhsen and another Vs Shravan Kumar
Madhya Pradesh High Court · (1972) JLJ 193
Madhya Pradesh Land Revenue Code, 1954 — Section 152(2)
High Courts23 Sept 1969Dismissed
Ram Dulare Shukla Vs Madhya Pradesh State Road Transport Corporation and Others
Madhya Pradesh High Court · (1970) ACJ 127 : (1970) JLJ 626
Evidence Act, 1872 — Section 33Motor Vehicles Act, 1939 — Section 110D
High Courts23 Sept 1969Dismissed
Ram Dulare Shukla Vs M. P. State Road Transport Corporation, Gwalior and others
Madhya Pradesh High Court · (1969) MPLJ 922
Motor Vehicles Act, 1939 — Section 110D
High Courts20 Sept 1969Dismissed
Smt. Sushila Devi Vs Smt. Laxmi Bai
Madhya Pradesh High Court · (1969) JLJ 972 : (1969) MPLJ 910
Specific Relief Act, 1963 — Section 16
High Courts19 Sept 1969Allowed
Nathu Singh Vs Sukhram and others
Madhya Pradesh High Court · (1971) MPLJ 787
Easements Act, 1882 — Section 15
High Courts17 Sept 1969Allowed
Jamnaprasad Agarwal Vs Mahesh Prasad Shukla and another
Madhya Pradesh High Court · (1970) JLJ 86 : (1970) MPLJ 30
Arbitration Act, 1940 — Section 14
High Courts16 Sept 1969
Ramchandra Rampratap Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1971) JLJ 525 : (1970) 26 STC 334
Central Sales Tax Act, 1956 — Section 3
High Courts16 Sept 1969Dismissed
Vasu Deo Vs His Excellency Shri K. C. Reddy, Chancellor Vikram University and others
Madhya Pradesh High Court · (1969) JLJ 1009 : (1970) MPLJ 34
Constitution of India, 1950 — Article 226Madhya Bharat Vikram University Act, 1955 — Section 10(1)
High Courts12 Sept 1969Partly Allowed
Rao Bhupendra Singh Vs Smt. Gopal Kunwar Umath and Another
Madhya Pradesh High Court · AIR 1970 MP 91 : (1970) JLJ 256 : (1970) 15 MPLJ 16
Bhopal Abolition of Jagirs and Land Reforms Act, 1953 — Section 10, 39(1), 39(2)Bhopal Abolition of Jagirs and Land Reforms Rules — Rule 21Evidence Act, 1872 — Section 90
High Courts10 Sept 1969
The State of Madhya Pradesh Vs Laxminarayan Agrawal
Madhya Pradesh High Court · (1971) CriLJ 120 : (1972) ILR (MP) 185 : (1970) JLJ 336 : (1970) 15 MPLJ 378 : (1970) MPLJ 378
Essential Commodities Act, 1955 — Section 7
High Courts06 Sept 1969
Madhya Pradesh Co-operative Marketing Society, Jabalpur Vs Commissioner of Sales Tax, M.P.
Madhya Pradesh High Court · (1971) JLJ 311
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts05 Sept 1969Dismissed
Kikabhai Abdul Hussain Vs Kamlakar and others
Madhya Pradesh High Court · (1974) JLJ 675 : (1974) MPLJ 485
Madhya Bharat Accommodation Control Act, 1955 — Section 4(d)
High Courts02 Sept 1969
Singh (K.P.) and Another Vs Gokhale (S.K.) and Another
Madhya Pradesh High Court · (1974) ILR (MP) 1016 : (1970) 1 LLJ 125 : (1968) MPLJ 890
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 10, 10A, 2
High Courts01 Sept 1969Dismissed
M.P. Colliery Workers Pederation Vs United Collieries Ltd., Calcutta
Madhya Pradesh High Court · (1972) JLJ 167
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r)
High Courts01 Sept 1969Dismissed
M.P. Colliery Workers Federation, Chirimiri Vs United Collieries Ltd., Calcutta
Madhya Pradesh High Court · (1972) MPLJ 78
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r)
High Courts28 Aug 1969
Babulal Bhikaji Mandloi Vs Dattatraya Narayan and Others
Madhya Pradesh High Court · AIR 1972 MP 1 : (1971) ILR (MP) 412
Civil Procedure Code, 1908 (CPC) — Section 24Madhya Pradesh Civil Courts Act, 1958 — Section 3, 7Madhya Pradesh Municipalities Act, 1961 — Section 20, 20(2)