COURT ARCHIVE

Madhya Pradesh High Court judgments, 1970

178 judgments · page 9 of 9

High Courts23 Jan 1970Allowed

M.P. Irrigation Karamchari Sangh, Gwalior Vs State of M. P.

Madhya Pradesh High Court · (1970) JLJ 608 : (1971) MPLJ 130

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 12(4), 12(5)

Read judgment

High Courts20 Jan 1970Allowed

Kallu and another Vs Munna and others

Madhya Pradesh High Court · (1972) JLJ 77

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4(1)(a), 91

Read judgment

High Courts16 Jan 1970Dismissed

Beni Prasad Tandan and Others Vs Jabalpur Improvement Trust and Others

Madhya Pradesh High Court · AIR 1970 MP 191 : (1975) ILR (MP) 448 : (1970) JLJ 439 : (1970) 15 MPLJ 292 : (1970) MPLJ 292

Constitution of India, 1950 — Article 31(2)Madhya Pradesh Town Improvement Trust Act, 1960 — Section 34, 38, 52(2), 68(1), 70

Read judgment

High Courts16 Jan 1970Dismissed

Lakhanlal and others Vs Town Improvement Trust, Jabalpur and others

Madhya Pradesh High Court · (1975) ILR (MP) 263 : (1970) JLJ 516 : (1970) MPLJ 316

Land Acquisition Act, 1894 — Section 23, 24, 34

Read judgment

High Courts15 Jan 1970Dismissed

Gangadhar Lalliram Vs Nirvachan Adhakari Markiting Society, Vijayapur and Others

Madhya Pradesh High Court · AIR 1971 MP 16 : (1975) ILR (MP) 249 : (1970) JLJ 585 : (1971) MPLJ 199

Constitution of India, 1950 — Article 226Madhya Pradesh Co-operative Societies Act, 1960 — Section 50A

Read judgment

High Courts14 Jan 1970

Kanti Prasad Garg Vs The Vice Chancellor, Jawaharlal Nehru Krishi Vishwa Vidyalaya, Jabalpur and Another

Madhya Pradesh High Court · AIR 1971 MP 15 : (1970) JLJ 234 : (1970) 15 MPLJ 563 : (1970) MPLJ 563

States Reorganisation Act, 1956 — Section 51(2)

Read judgment

High Courts09 Jan 1970Dismissed

State of M.P. Vs Gopichand Sarjuprasad (Firm) and others

Madhya Pradesh High Court · (1971) JLJ 862

Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 70

Read judgment

High Courts09 Jan 1970Allowed

The State of Madhya Pradesh Vs Firm Gopichand Sarju Prasad and Others

Madhya Pradesh High Court · AIR 1972 MP 43 : (1974) ILR (MP) 103 : (1971) MPLJ 898

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 8, Order 8 Rule 2Constitution of India, 1950 — Article 299(1)Evidence Act, 1872 — Section 115

Read judgment

High Courts06 Jan 1970Allowed

Pandit Ramgulam Choubey and another Vs Shri Mahendra Kumar and another

Madhya Pradesh High Court · (1977) ILR (MP) 693 : (1972) MPLJ 254

Civil Procedure Code, 1908 (CPC) — Section 151, 47

Read judgment

High Courts06 Jan 1970Allowed

Ramgulam Choubey and another Vs Mahendra Kumar and another

Madhya Pradesh High Court · (1972) JLJ 142

Civil Procedure Code, 1908 (CPC) — Section 151, 47

Read judgment

High Courts05 Jan 1970

Manoharlal Verma Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1970 MP 131 : (1977) ILR (MP) 86 : (1970) JLJ 340 : (1970) 15 MPLJ 282 : (1970) MPLJ 51

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 5, 114, 151High Court of Madhya Pradesh Rules, 2008 — Rule 3, 4

Read judgment

High Courts05 Jan 1970Dismissed

Hazarilal Gupta Vs State Transport Appellate Authority, M.P. and Others

Madhya Pradesh High Court · AIR 1970 MP 220 : (1974) ILR (MP) 84 : (1970) JLJ 287 : (1970) 15 MPLJ 284 : (1970) MPLJ 284

Motor Vehicles Act, 1939 — Section 57(8), 64

Read judgment

High Courts05 Jan 1970Dismissed

Florence Chaudhari Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (1970) 01 MP CK 0007

Constitution of India, 1950 — Article 226

Read judgment

High Courts05 Jan 1970Dismissed

Nannulal Kishanlal (Firm) Vs New Malwa Transport Company and others

Madhya Pradesh High Court · (1972) JLJ 397

Constitution of India, 1950 — Article 214, 216Limitation Act, 1963 — Section 11, 14, 18, 21(1), 21(2)Madhya Pradesh Civil Courts Act, 1958 — Section 13, 15, 18, 19, 3

Read judgment

High Courts05 Jan 1970Dismissed

Nannulal Kishanlal (Firm) Vs New Malwa Transport Co. and others

Madhya Pradesh High Court · (1977) ILR (MP) 811 : (1972) MPLJ 36

Constitution of India, 1950 — Article 214, 216Limitation Act, 1963 — Section 14, 5Madhya Pradesh Civil Courts Act, 1958 — Section 13, 15, 18, 19, 21(1)

Read judgment

High Courts02 Jan 1970Allowed

Gajraj Singh Vs Jagat Singh and others

Madhya Pradesh High Court · (1970) JLJ 209 : (1970) MPLJ 703

Madhya Pradesh Land Revenue Code, 1959 — Section 162, 168, 168(2), 185, 185(1)

Read judgment

High Courts01 Jan 1970

Junior Labour Inspector (Central) Vs Authority Under the Payment of Wages Act and Others

Madhya Pradesh High Court · (1970) 2 LLJ 484

Payment of Bonus Act, 1965 — Section 21, 22

Read judgment

High Courts01 Jan 1970

Janardan Rao Vs Municipal Council, Sausar

Madhya Pradesh High Court · (1977) ILR (MP) 502 : (1973) JLJ 511 : (1973) 18 MPLJ 576

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 276, 277Government of India Act, 1935 — Section 142A, 143(2)

Read judgment