High Courts28 Aug 1969Dismissed
Moulal Vs Yusuf Ali and others
Madhya Pradesh High Court · (1972) MPLJ 187
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(n), 12(1)(o)Transfer of Property Act, 1882 — Section 109
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1969
148 judgments · page 4 of 8
High Courts28 Aug 1969Dismissed
Motilal Bhatia Vs Yusuf Ali and others
Madhya Pradesh High Court · (1972) JLJ 532
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(n), 12(1)(o)Transfer of Property Act, 1882 — Section 109
High Courts25 Aug 1969Allowed
Komalchand Vs Pooranchand
Madhya Pradesh High Court · (1969) MPLJ 937
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(c), Order 9 Rule 8
High Courts25 Aug 1969Allowed
Komalchand Beniprasad Vs Pooranchand Moolchand
Madhya Pradesh High Court · (1969) MPLJ 937
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 32, Order 43 Rule 1, Order 9 Rule 9, 151Limitation Act, 1908 — Article 163
High Courts21 Aug 1969Allowed
Ishwar Prashad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1969) JLJ 986 : (1969) MPLJ 901
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Aug 1969Dismissed
Municipal Corporation Indore Vs Niyamatullah
Madhya Pradesh High Court · (1969) JLJ 1035
Indore City Municipal Act, 1909 — Section 13
High Courts11 Aug 1969Allowed
Kishanchand and others Vs The Supervising Officer (Tahsildar Kurwai) Municipal Committee, Kurwai and others
Madhya Pradesh High Court · (1969) JLJ 1039 : (1969) MPLJ 856
Madhya Pradesh Municipalities Act, 1961 — Section 19, 43
High Courts11 Aug 1969
Balkrishna Bihari Lal Vs Board of Revenue, M.P. and Others
Madhya Pradesh High Court · (1969) MPLJ 827
Stamp Act, 1899 — Section 2(15), 29, 36, 38(2), 40
High Courts11 Aug 1969
Balkrishna Vs The Board of Revenue, M. P., and others
Madhya Pradesh High Court · (1969) MPLJ 827
Stamp Act, 1899 — Section 40(1)(b), 57(1)(a)
High Courts07 Aug 1969Allowed
Akhechand and another Vs Motilal and another
Madhya Pradesh High Court · (1971) JLJ 968 : (1971) MPLJ 1029
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 100
High Courts04 Aug 1969
Shri Digambar Jain and Others Vs Sub Registrar, Stamps, Indore
Madhya Pradesh High Court · (1969) 08 MP CK 0002
Indore Stamp Act, 1907 — Article 17, 17A, 2(9)Transfer of Property Act, 1882 — Section 8
High Courts02 Aug 1969Allowed
State of Madhya Pradesh Vs Surendra Prasad Dave
Madhya Pradesh High Court · (1969) JLJ 992 : (1970) MPLJ 242
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 376
High Courts01 Aug 1969Partly Allowed
Ramnarayan and Others Vs State of Madhya Pradesh, Bhopal
Madhya Pradesh High Court · AIR 1970 MP 102 : (1974) ILR (MP) 614 : (1969) JLJ 1046
Constitution of India, 1950 — Article 19(1), 19(2)Madhya Pradesh Security Act, 1959 — Section 12, 12(1), 12(5)
High Courts31 Jul 1969
State of Madhya Pradesh Vs Chhotekhan Nannekhan
Madhya Pradesh High Court · AIR 1970 MP 29 : (1970) CriLJ 238 : (1971) ILR (MP) 197 : (1969) JLJ 876 : (1969) 14 MPLJ 732 : (1969) MPLJ 732
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13(5)Prevention of Food Adulteration Rules, 1955 — Rule 18, 7
High Courts31 Jul 1969
State of M. P. Vs Chhotekhan Nannekhan Ghosi
Madhya Pradesh High Court · (1969) MPLJ 732
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii), 7
High Courts30 Jul 1969Dismissed
Shrikrishna Agarwal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1970 MP 162 : (1970) JLJ 236 : (1970) 15 MPLJ 439
Constitution of India, 1950 — Article 226, 311, 311(2), 320Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 9
High Courts29 Jul 1969
State of Madhya Pradesh Vs Hukum Singh Ramprasad and Others
Madhya Pradesh High Court · AIR 1970 MP 26 : (1970) CriLJ 235 : (1971) ILR (MP) 5 : (1969) JLJ 918 : (1969) MPLJ 728
Criminal Procedure Code, 1898 (CrPC) — Section 345(6), 369, 403, 430Penal Code, 1860 (IPC) — Section 148, 149, 301, 307, 323
High Courts29 Jul 1969
State of Madhya Pradesh Vs Hukum Singh and others
Madhya Pradesh High Court · (1969) MPLJ 728
Criminal Procedure Code, 1898 (CrPC) — Section 345(6)
High Courts23 Jul 1969
Mahajan Dwarka Prasad Vs Sub-Registrar, Narsinghpur
Madhya Pradesh High Court · (1971) ILR (MP) 1 : (1969) JLJ 933 : (1969) MPLJ 808
Stamp Act, 1899 — Section 2(15), 2(24)
High Courts21 Jul 1969Allowed
Narayan Chandra Mukherjee Vs State of Madhya Pradesh, Bhopal and others
Madhya Pradesh High Court · (1969) MPLJ 751
States Reorganisation Act, 1956 — Section 115(1), 116(1)