COURT ARCHIVE

Madhya Pradesh High Court judgments, 1970

178 judgments · page 3 of 9

High Courts22 Oct 1970Dismissed

Tikamchand Sualalji Agrawal Vs The Joint Registrar Co-operative Societies, M.P., Bhopal and Others

Madhya Pradesh High Court · AIR 1971 MP 86 : (1971) JLJ 13 : (1971) MPLJ 110

Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 14, 254

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High Courts21 Oct 1970Dismissed

M/s. Kalekhan Mohammad Hanif (Firm) Vs Union of India

Madhya Pradesh High Court · (1974) ILR (MP) 647 : (1971) JLJ 115 : (1971) MPLJ 144

Central Excises and Salt Act, 1944 — Section 11, 16, 2, 2(c), 2(f)Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 120, 132, 136, 19(1)(f), 19(1)(g)

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High Courts19 Oct 1970Dismissed

Balwant Singh Vs Collector, Shivpuri and Another

Madhya Pradesh High Court · AIR 1971 MP 204 : (1978) ILR (MP) 54 : (1971) JLJ 161

Madhya Pradesh Panchayat Act, 1962 — Section 24

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High Courts14 Oct 1970Dismissed

Ganeshram (accused) Vs Savitri

Madhya Pradesh High Court · (1973) ILR (MP) 1122 : (1973) JLJ 579 : (1973) 18 MPLJ 641

Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 448

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High Courts14 Oct 1970Allowed

Radha Kishan Vs Anoop Chand and others

Madhya Pradesh High Court · (1973) JLJ 627

Limitation Act, 1963 — Section 19

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High Courts12 Oct 1970Allowed

R.S. Seth Gopikisan Agrawal and Sons Vs Shri C.L. Sharma, Assistant Commissioner of Sales Tax and Others

Madhya Pradesh High Court · (1977) ILR (MP) 1170 : (1971) JLJ 511 : (1971) MPLJ 271 : (1971) 28 STC 106

Constitution of India, 1950 — Article 226

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High Courts08 Oct 1970Dismissed

Devi Shanker Dwivedi Vs Vikram University, Ujjain, M.P. and another

Madhya Pradesh High Court · (1977) ILR (MP) 1077 : (1971) JLJ 704 : (1971) MPLJ 132

Constitution of India, 1950 — Article 226

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High Courts08 Oct 1970Allowed

Steel Workers Union Vs Chief Labour Commissioner (Central) and Appellate Authority, New Delhi and Others

Madhya Pradesh High Court · AIR 1971 MP 93 : (1971) 22 FLR 379 : (1977) ILR (MP) 941 : (1971) JLJ 105 : (1971) 1 LLJ 101 : (1971) MPLJ 57

Industrial Employment (Standing Orders) Act, 1946 — Section 10(2)

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High Courts07 Oct 1970Dismissed

Pancham Ramcharan Vs The Collector, Dist. Bhind and Others

Madhya Pradesh High Court · AIR 1971 MP 97 : (1977) ILR (MP) 29 : (1971) JLJ 57 : (1971) MPLJ 50

Constitution of India, 1950 — Article 226Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1962 — Rule 22(1)Limitation Act, 1963 — Section 5

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High Courts07 Oct 1970Dismissed

Mahendra Singh Vs The Collector, Gwalior and Others

Madhya Pradesh High Court · AIR 1971 MP 83 : (1977) ILR (MP) 862 : (1971) JLJ 52 : (1971) MPLJ 74

Madhya Pradesh Panchayat Act, 1962 — Section 19(1), 19(2), 2, 20, 21

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High Courts07 Oct 1970Dismissed

Madhya Pradesh State Road Transport Corporation Vs The Regional Transport Authority, Raipur and Another

Madhya Pradesh High Court · AIR 1971 MP 76 : (1977) ILR (MP) 1071 : (1971) JLJ 1

Motor Vehicles Act, 1939 — Section 68E, 68F(1)

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High Courts07 Oct 1970Allowed

Champalal Vs The State of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1971 MP 88 : (1977) ILR (MP) 101 : (1971) JLJ 45 : (1973) 18 MPLJ 643 : (1971) MPLJ 97

Madhya Pradesh Panchayat Act, 1962 — Section 20, 21, 22, 22(3), 26

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High Courts07 Oct 1970Dismissed

Bhotey Vs The Collector, Dist. Gwalior and Others

Madhya Pradesh High Court · AIR 1971 MP 207 : (1977) ILR (MP) 203 : (1971) JLJ 62

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High Courts07 Oct 1970Dismissed

Smt. Vraj Kuwar Bai and Others Vs Kunjbiharilal Krishnachandra and Others

Madhya Pradesh High Court · AIR 1971 MP 109 : (1972) ILR (MP) 722 : (1971) JLJ 6 : (1971) MPLJ 44

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Partnership Act, 1932 — Section 14, 15Provincial Insolvency Act, 1920 — Section 2(1)

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High Courts07 Oct 1970Dismissed

Bhagwan Singh Vs The Collector, District Gwalior and Others

Madhya Pradesh High Court · AIR 1971 MP 228 : (1977) ILR (MP) 208 : (1971) JLJ 65 : (1971) MPLJ 126

Madhya Pradesh Panchayat Act, 1962 — Section 11, 19, 19(1), 19(2), 21

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High Courts05 Oct 1970

SAGARMAL SPINNING AND WEAVING MILLS LTD. Vs CENTRAL BOARD OF DIRECT TAXES AND OTHERS.

Madhya Pradesh High Court · (1972) 83 ITR 130

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 121, 123, 124, 125, 127

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High Courts05 Oct 1970

Sagarmal Spinning and Weaving Mills Ltd. Vs Central Board of Direct Taxes and Others

Madhya Pradesh High Court · (1972) 83 ITR 130

Income Tax Act, 1961 — Section 127, 127(1)

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High Courts29 Sept 1970Dismissed

Smt. Gulab Devi Sohaney Vs Govt. of Madhya Pradesh and Another

Madhya Pradesh High Court · (1971) ACJ 214 : AIR 1971 MP 113 : (1974) ILR (MP) 677 : (1971) JLJ 203 : (1971) MPLJ 184

Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1939 — Section 110B, 110D

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High Courts29 Sept 1970Allowed

Jiwan Prasad Vs Maha Singh and others

Madhya Pradesh High Court · (1976) ILR (MP) 626 : (1971) JLJ 4 : (1971) MPLJ 30

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 294, 504

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High Courts25 Sept 1970Allowed

Subhash Chandra Sardarmal Lalwani Vs Radhavallabh Saligram and Others

Madhya Pradesh High Court · AIR 1972 MP 206 : (1977) ILR (MP) 50 : (1972) JLJ 881 : (1972) 17 MPLJ 651

Transfer of Property Act, 1882 — Section 106, 109

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