Madhya Pradesh High Court Judgments 1970

High Courts24 Dec 1970Allowed

Orient Paper Mills Ltd. Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1971) JLJ 515 : (1971) MPLJ 560 : (1971) 28 STC 532

Constitution of India, 1950 — Article 226, 227, 31, 32Forest Act, 1927 — Section 82Sales of Goods Act, 1930 — Section 19, 2, 64A

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High Courts23 Dec 1970Dismissed

Mandas Vs Manabai

Madhya Pradesh High Court · (1977) ILR (MP) 661 : (1972) MPLJ 852

Evidence Act, 1872 — Section 91, 92, 93, 94, 95Limitation Act, 1963 — Section 30(a)Transfer of Property Act, 1882 — Section 58(c)

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High Courts23 Dec 1970Dismissed

Mandas Vs Manbai

Madhya Pradesh High Court · (1972) JLJ 632

Evidence Act, 1872 — Section 91, 92, 93, 98Limitation Act, 1963 — Section 30(a)Transfer of Property Act, 1882 — Section 58(c)

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High Courts17 Dec 1970Allowed

Mst. Shewanti Bhaurao Dongre Vs Bhaurao Daulatrao Dongre

Madhya Pradesh High Court · AIR 1971 MP 168 : (1992) ILR (MP) 509 : (1975) ILR (MP) 509 : (1971) JLJ 307 : (1971) MPLJ 411

Hindu Marriage Act, 1955 — Section 12(1)

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High Courts15 Dec 1970Allowed

Bhagwandas Nandlal Vs Chhaganlal Binjoolal and others

Madhya Pradesh High Court · (1975) ILR (MP) 313 : (1974) JLJ 653 : (1974) MPLJ 455

Hindu Succession Act, 1956 — Section 8

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High Courts14 Dec 1970Allowed

The Swadeshi Cotton and Flour Mills Ltd. Vs T.S. Paraskar and Another

Madhya Pradesh High Court · AIR 1971 MP 177 : (1971) JLJ 224 : (1971) MPLJ 338

Constitution of India, 1950 — Article 366(10), 372

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High Courts11 Dec 1970Allowed

Jasraj Multan Chand and Another Vs Kamruddin and Others

Madhya Pradesh High Court · AIR 1971 MP 184 : (1974) ILR (MP) 779 : (1971) JLJ 236

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 47

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High Courts11 Dec 1970Dismissed

Jham Singh and Another Vs Prafullachandra Trivedi and Another

Madhya Pradesh High Court · AIR 1971 MP 219 : (1974) ILR (MP) 947 : (1971) JLJ 317 : (1971) MPLJ 276

Police Act, 1861 — Section 42

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High Courts10 Dec 1970Allowed

Deputy Registrar Co-op. Societies, Bilaspur Division, Bilaspur Vs Narayan Prasad Mishra and another

Madhya Pradesh High Court · (1977) ILR (MP) 1123 : (1972) MPLJ 997

Arbitration Act, 1940 — Section 12, 14, 14, 15, 15Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Co-operative Societies Act, 1960 — Section 3, 64, 66, 77, 82(1)

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High Courts10 Dec 1970Allowed

Deputy Registrar, Co-operative Societies, Bilaspur Division Vs Narayan Prasad Shukla and another

Madhya Pradesh High Court · (1972) JLJ 647

Arbitration Act, 1940 — Section 12, 14, 14, 15, 15Civil Procedure Code, 1908 (CPC) — Section 100, 66

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High Courts09 Dec 1970Allowed

Caltex (India) Ltd., Indore Vs Assistant Commissioner of Sales Tax, Indore Region, Indore and Another

Madhya Pradesh High Court · AIR 1971 MP 162 : (1971) JLJ 505 : (1971) MPLJ 425 : (1971) 28 STC 558

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72Limitation Act, 1908 — Article 96

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High Courts09 Dec 1970Allowed

Shyamlal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1971 MP 176 : (1971) JLJ 305 : (1971) MPLJ 274

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High Courts04 Dec 1970Allowed

K.L. Kochar and Company Vs Sales Tax Officer and Another

Madhya Pradesh High Court · (1971) JLJ 142 : (1971) MPLJ 223 : (1971) 28 STC 473

Constitution of India, 1950 — Article 226

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High Courts04 Dec 1970Allowed

Bhawar Singh and Another Vs Pilabai

Madhya Pradesh High Court · AIR 1972 MP 204 : (1977) ILR (MP) 457 : (1972) JLJ 835 : (1972) 17 MPLJ 639

Hindu Succession Act, 1956 — Section 15(1)

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High Courts04 Dec 1970Allowed

United Excise Vs Commissioner of Sales Tax and Another

Madhya Pradesh High Court · (1971) JLJ 489 : (1971) MPLJ 472 : (1971) 28 STC 16

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High Courts27 Nov 1970Dismissed

Mst. Makhaniya Vs Badri Prasad and others

Madhya Pradesh High Court · (1974) ILR (MP) 358 : (1973) JLJ 548 : (1973) 18 MPLJ 678

Criminal Procedure Code, 1898 (CrPC) — Section 205, 91Penal Code, 1860 (IPC) — Section 427

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High Courts23 Nov 1970

Commissioner of Income Tax Vs Pagoda Hotel and Restaurant

Madhya Pradesh High Court · (1974) 93 ITR 271 : (1973) JLJ 273 : (1973) 18 MPLJ 293

Central Provinces and Berar Excise Rules — Rule 6

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High Courts20 Nov 1970

Pyarelal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1971) JLJ 277 : (1971) MPLJ 249 : (1971) 28 STC 130

Constitution of India, 1950 — Article 226

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High Courts18 Nov 1970Allowed

Madhya Pradesh State Road Transport Corporation, Bairagarh, Bhopal Vs Notified Area Committee, Bairagarh and another

Madhya Pradesh High Court · (1971) JLJ 466 : (1971) MPLJ 942

Constitution of India, 1950 — Article 226, 227Road Transport Corporations Act, 1950 — Section 3

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High Courts18 Nov 1970Dismissed

Budhulal Shankarlal Vs An Infant-Child (not named) and Others

Madhya Pradesh High Court · AIR 1971 MP 235 : (1971) CriLJ 1566 : (1972) ILR (MP) 621 : (1971) JLJ 182 : (1971) MPLJ 32

Criminal Procedure Code, 1898 (CrPC) — Section 491Hindu Minority and Guardianship Act, 1956 — Section 6

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Madhya Pradesh High Court judgments, 1970