High Courts24 Sept 1970Allowed
Pretish Chandra Dutta Vs University of Saugar and another
Madhya Pradesh High Court · (1975) ILR (MP) 1008 : (1973) JLJ 54 : (1973) 18 MPLJ 740
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1970
178 judgments · page 4 of 9
High Courts23 Sept 1970Allowed
Binod Mills Company Ltd., Ujjain Vs Regional Provident Fund Commissioner, Indore (M.P.)
Madhya Pradesh High Court · (1976) ILR (MP) 699 : (1971) JLJ 113 : (1971) MPLJ 23
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)
High Courts18 Sept 1970Allowed
Hiralal Deepchand Oswal and Others Vs Babu Shiv Prasad and Another
Madhya Pradesh High Court · AIR 1971 MP 59 : (1970) JLJ 972 : (1970) MPLJ 937
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 17, 17(1), 19(2), 24, 24(6)
High Courts18 Sept 1970Dismissed
Hiralal and others Vs Bapu Shiv Prasad and another
Madhya Pradesh High Court · (1972) ILR (MP) 973 : (1970) MPLJ 937
Central Provinces and Berar Debt Conciliation Act, 1933 — Section 12Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 17, 17(1), 19(1), 20, 21
High Courts15 Sept 1970Dismissed
Ali Ahmad and Sons Vs Brij Kishore Pateria and Others
Madhya Pradesh High Court · AIR 1971 MP 71 : (1976) ILR (MP) 500 : (1970) JLJ 999 : (1970) 15 MPLJ 952 : (1970) MPLJ 952
Constitution of India, 1950 — Article 166Motor Vehicles Act, 1939 — Section 64
High Courts14 Sept 1970Allowed
Sonelal Vs State of M.P. and another
Madhya Pradesh High Court · (1972) JLJ 1031
Criminal Procedure Code, 1898 (CrPC) — Section 260, 260(2), 262, 265, 29Essential Commodities Act, 1955 — Section 12A, 12A(2), 2, 3, 7Penal Code, 1860 (IPC) — Section 29
High Courts14 Sept 1970Allowed
Sonelal Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1973) ILR (MP) 925 : (1972) MPLJ 763
Criminal Procedure Code, 1898 (CrPC) — Section 260, 260(2), 265, 29, 29(1)Essential Commodities Act, 1955 — Section 12, 12A, 12A, 12A(2), 3
High Courts14 Sept 1970Allowed
Nagar Palika Officer, Bhander Vs Rajendra Singh Senger
Madhya Pradesh High Court · AIR 1971 MP 57 : (1971) CriLJ 381 : (1973) ILR (MP) 162 : (1970) JLJ 811 : (1970) 15 MPLJ 887 : (1970) MPLJ 887
Criminal Procedure Code, 1898 (CrPC) — Section 245, 415, 439Madhya Pradesh Municipalities Act, 1961 — Section 187(8), 313, 313(1)
High Courts14 Sept 1970Allowed
Ram Ratan Vs Mathura Prasad and Others
Madhya Pradesh High Court · AIR 1971 MP 69 : (1976) ILR (MP) 691 : (1970) JLJ 907 : (1970) 15 MPLJ 963 : (1970) MPLJ 963
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 227
High Courts09 Sept 1970Partly Allowed
Johrilal and Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1971 MP 116 : (1971) CriLJ 814 : (1973) ILR (MP) 350 : (1971) JLJ 165 : (1971) MPLJ 64
Criminal Procedure Code, 1898 (CrPC) — Section 35, 367, 397Evidence Act, 1872 — Section 3, 9Penal Code, 1860 (IPC) — Section 302
High Courts03 Sept 1970Allowed
State of Madhya Pradesh Vs F.R. Qureshi and another
Madhya Pradesh High Court · (1976) ILR (MP) 461 : (1973) JLJ 533 : (1973) 18 MPLJ 582
Bhopal State Land Revenue Act, 1932 — Section 182, 51
High Courts03 Sept 1970Dismissed
Kulsekarapatnam Hand Match Workers' Co-operative Cottage Industrial Society Ltd., Madras State Vs Radhelal Lalloolal and Others
Madhya Pradesh High Court · AIR 1971 MP 191 : (1974) ILR (MP) 636 : (1971) JLJ 529 : (1971) MPLJ 552
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 208, 226, 229
High Courts03 Sept 1970
Gulabchand Kapurchand Jain and Others Vs Rukmanidevi and Others
Madhya Pradesh High Court · AIR 1971 MP 40 : (1972) ILR (MP) 799 : (1970) JLJ 821 : (1970) 15 MPLJ 794 : (1970) MPLJ 794
States Reorganisation Act, 1956 — Section 51(2)
High Courts03 Sept 1970
Pratap Singh and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1971) CriLJ 172 : (1973) ILR (MP) 682 : (1970) JLJ 797 : (1970) 15 MPLJ 978 : (1970) MPLJ 978
Evidence Act, 1872 — Section 157, 6Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Sept 1970Allowed
Hindustan Steel Limited, Bhilai Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Jabalpur and another
Madhya Pradesh High Court · (1976) ILR (MP) 15 : (1971) JLJ 83 : (1971) MPLJ 8
Payment of Wages Act, 1936 — Section 2(vi), 7(2)(d)
High Courts02 Sept 1970Dismissed
Ram Krishan Das Vs Mahila Shankar Purwali and others
Madhya Pradesh High Court · (1976) ILR (MP) 614 : (1970) JLJ 986 : (1971) MPLJ 25
Madhya Pradesh Land Revenue Code, 1959 — Section 168, 168(1), 168(2), 168(4), 168(5)
High Courts28 Aug 1970
State of Madhya Pradesh Vs Phodal Hira and Others
Madhya Pradesh High Court · AIR 1971 MP 43 : (1971) CriLJ 219 : (1973) ILR (MP) 711 : (1970) JLJ 803 : (1970) 15 MPLJ 924 : (1970) MPLJ 924
Criminal Procedure Code, 1898 (CrPC) — Section 145, 147, 147(2)
High Courts27 Aug 1970Dismissed
The Kanhan Valley Coal Co. Private Ltd., Nagpur Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1971 MP 75 : (1976) ILR (MP) 11 : (1970) JLJ 834 : (1970) 15 MPLJ 821 : (1970) MPLJ 821
Mineral Concession Rules, 1960 — Rule 24(3), 38, 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 10(3)
High Courts26 Aug 1970Dismissed
Raghvendra Singh and Others Vs Marhu and Another
Madhya Pradesh High Court · AIR 1971 MP 142 : (1970) JLJ 943 : (1971) MPLJ 4
Evidence Act, 1872 — Section 116Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4(1), 5
High Courts18 Aug 1970Dismissed
Wainganga Club, Balaghat Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1971) JLJ 264
Central Sales Tax Act, 1956 — Section 10A