COURT ARCHIVE

Madhya Pradesh High Court judgments, 1969

148 judgments · page 5 of 8

High Courts21 Jul 1969

Narayan Chandra Mukherji Vs State of Madhya Pradesh, Bhopal and Others

Madhya Pradesh High Court · (1969) MPLJ 751

Constitution of India, 1950 — Article 226, 246, 3, 309, 311States Reorganisation Act, 1956 — Section 115(5), 115(7), 116(2)

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High Courts16 Jul 1969

Firm, Ratanchand Darbarilal, Satna and Others Vs Rajendra Kumar Khoobchand and Others

Madhya Pradesh High Court · (1969) 07 MP CK 0011

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13, 13(1), 13(2)

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High Courts16 Jul 1969Dismissed

Ratanchand Darbarilal Firm and others Vs Rajendka Kumar and others

Madhya Pradesh High Court · (1969) MPLJ 672

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13

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High Courts01 Jul 1969Allowed

Satna Central Co-operative and Land Mortgage Bank Ltd., Satna Vs Puranlal Agrawal and others

Madhya Pradesh High Court · (1969) JLJ 888 : (1969) MPLJ 879

Madhya Pradesh Co-operative Societies Act, 1960 — Section 77(2)

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High Courts02 May 1969Dismissed

Mst. Vidya Bai and another Vs Lala Narayandas

Madhya Pradesh High Court · (1971) JLJ 749 : (1971) MPLJ 925

Trusts Act, 1882 — Section 90, 94

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High Courts30 Apr 1969Dismissed

The Arun General Industries Ltd. Vs The Rishab Manufacturers (Pr) Ltd. and Others

Madhya Pradesh High Court · AIR 1972 MP 147 : (1976) ILR (MP) 275 : (1972) JLJ 138 : (1972) 17 MPLJ 42 : (1972) MPLJ 42

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts29 Apr 1969Dismissed

Mishra Bandhu Karyalaya and Others Vs Shivratanlal Koshal

Madhya Pradesh High Court · AIR 1970 MP 261 : (1973) ILR (MP) 88 : (1970) JLJ 723 : (1970) 15 MPLJ 475

Contract Act, 1872 — Section 39, 73Copyright (Amendment) Act, 1984 — Section 13, 45, 55Copyright Act, 1957 — Section 1, 18, 2, 5, 6

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High Courts29 Apr 1969Dismissed

Ram Gopal Chaturvedi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1969) MPLJ 706

Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12

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High Courts28 Apr 1969

M.G. Tipnis Vs The Secretary, Ministry of Commerce, Union of India (UOI), New Delhi and Others

Madhya Pradesh High Court · (1969) MPLJ 639

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Court Fees Act, 1870 — Article 1

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High Courts28 Apr 1969

M. G. Tipnis, Asstt. Electrical Engineer, Calcutta Vs The Secretary, Ministry of Commerce Union of India, New Delhi and others

Madhya Pradesh High Court · (1969) MPLJ 639

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d), 80

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High Courts28 Apr 1969Allowed

Janardan Vs Government Pleader (Public Prosecutor) Durg

Madhya Pradesh High Court · (1972) JLJ 201 : (1971) MPLJ 1046

Criminal Procedure Code, 1898 (CrPC) — Section 413Penal Code, 1860 (IPC) — Section 500

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High Courts25 Apr 1969Allowed

Kumari Swaranlata Kapoor and Others Vs Joginderpal and Others

Madhya Pradesh High Court · (1970) ACJ 71 : (1969) JLJ 783

Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1908 — Section 6Motor Vehicles Act, 1988 — Section 110A, 95(2)

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High Courts25 Apr 1969

Kumari Swarnalata Kapoor and Others Vs Jogendrapal Ramrakha Punjabi and Others

Madhya Pradesh High Court · (1969) MPLJ 553

Fatal Accidents Act, 1855 — Section 1A

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High Courts25 Apr 1969Allowed

Kumari Swarnalata Kapoor and others Vs Jogendrapal and others

Madhya Pradesh High Court · (1969) MPLJ 553

Civil Procedure Code, 1908 (CPC) — Section 96Motor Vehicles Act, 1988 — Section 110A

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High Courts25 Apr 1969Dismissed

M/s Thakurdas Bhudarsao Vs Industrial Stores Company and others

Madhya Pradesh High Court · (1972) JLJ 4 : (1971) MPLJ 1052

Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 28

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High Courts23 Apr 1969Allowed

Smt. Suman Vs General Manager, M. P. State Transport Nigam Bairagarh, Bhopal, M. P. and another

Madhya Pradesh High Court · (1969) MPLJ 718

Motor Vehicles Act, 1988 — Section 110D

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High Courts23 Apr 1969Allowed

Soman Vs The General Manager, Madhya Pradesh State Koad Transport and Another

Madhya Pradesh High Court · (1970) ACJ 280 : (1969) JLJ 925

Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1988 — Section 110A, 110D

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High Courts21 Apr 1969

Shaw Wallace and Co. Ltd. Vs Central Government Industrial Tribunal-cum-Labour Court and Others

Madhya Pradesh High Court · (1974) ILR (MP) 451 : (1970) 1 LLJ 710 : (1969) 14 MPLJ 699 : (1969) MPLJ 699

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 25F, 25FFF, 9A

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High Courts18 Apr 1969Dismissed

Employers in relation to New Chirimiri Ponri Hill Colliery Vs Their Workmen

Madhya Pradesh High Court · (1969) JLJ 776 : (1969) MPLJ 605

Constitution of India, 1950 — Article 226, 227

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High Courts16 Apr 1969Dismissed

Kunjilal Vs Assistant Sales Tax Officer 2

Madhya Pradesh High Court · (1970) JLJ 365 : (1970) 15 MPLJ 131 : (1970) MPLJ 131 : (1970) 26 STC 542

Constitution of India, 1950 — Article 226, 227

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