COURT ARCHIVE

Madhya Pradesh High Court judgments, 1971

244 judgments · page 12 of 13

High Courts11 Feb 1971Dismissed

Anand Ram Vidha Ram Vs Regional Transport Authority, Rewa, M.P. and Another

Madhya Pradesh High Court · AIR 1971 MP 170 : (1973) ILR (MP) 191 : (1971) JLJ 427 : (1971) MPLJ 498

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47(3), 57(3)

High Courts11 Feb 1971Allowed

Imrat and another Vs Mst. Pyaribahu and another

Madhya Pradesh High Court · (1977) ILR (MP) 787 : (1972) MPLJ 921

Hindu Succession Act, 1956 — Section 14, 14(2)

High Courts09 Feb 1971Allowed

State of M. P. Vs Mohanlal and other

Madhya Pradesh High Court · (1971) JLJ 712 : (1971) MPLJ 332

Criminal Procedure Code, 1898 (CrPC) — Section 173, 252Essential Commodities Act, 1955 — Section 11, 7

High Courts09 Feb 1971Allowed

Rama and another Vs Mangilal

Madhya Pradesh High Court · (1973) 18 MPLJ 973

High Courts08 Feb 1971Allowed

Smt. Krishna Kumari and Others Vs The Board of Revenue, Madhya Pradesh, Gwalior and Others

Madhya Pradesh High Court · AIR 1971 MP 201 : (1975) ILR (MP) 629 : (1971) JLJ 405 : (1971) MPLJ 589

Trusts Act, 1882 — Section 23, 6

High Courts08 Feb 1971

Commissioner of Sales Tax Vs Narang Industries of Indore

Madhya Pradesh High Court · (1973) ILR (MP) 183 : (1971) JLJ 352 : (1971) MPLJ 403 : (1971) 27 STC 453

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)

High Courts06 Feb 1971Allowed

Rama Vs Mangilal

Madhya Pradesh High Court · (1973) JLJ 914

High Courts05 Feb 1971Allowed

Sardar Mahinder Singh Vs The Deputy Commissioner Of Sales Tax and Others

Madhya Pradesh High Court · (1975) ILR (MP) 624 : (1971) JLJ 837 : (1971) MPLJ 688 : (1971) 28 STC 427

Madhya Pradesh General Sales Tax Act, 1958 — Section 18(6)

High Courts05 Feb 1971

Balmukund Jairamdas Vs Rameshchand Ladetilal and others

Madhya Pradesh High Court · (1971) 02 MP CK 0010

Civil Procedure Code, 1908 (CPC) — Section 107Madhya Pradesh Civil Courts Act, 1958 — Section 13, 15, 3, 7

High Courts29 Jan 1971Dismissed

Brijlal Vs Balichand

Madhya Pradesh High Court · (1972) JLJ 643

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 21 Rule 16

High Courts29 Jan 1971

Lekhraj Diddi Vs Sawan Singh

Madhya Pradesh High Court · AIR 1971 MP 172 : (1977) ILR (MP) 1204 : (1971) JLJ 545 : (1971) MPLJ 438

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, Order 6 Rule 16, Order 6 Rule 2, 10Evidence Act, 1872 — Section 116, 92

High Courts29 Jan 1971Allowed

Mata Prasad Anantram Vs Election Officer (Nirbachan Adhikari) Panchayat Election Office, Porsa Pargana Ambah and Others

Madhya Pradesh High Court · AIR 1971 MP 136 : (1975) ILR (MP) 468 : (1971) JLJ 178

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1962 — Section 17, 17(1), 17(2)

High Courts29 Jan 1971Dismissed

Brulal Vs Dulichand

Madhya Pradesh High Court · (1977) ILR (MP) 1010 : (1972) MPLJ 826

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 21 Rule 16

High Courts28 Jan 1971Allowed

Ramu Vs State of M.P.

Madhya Pradesh High Court · (1972) JLJ 380

Penal Code, 1860 (IPC) — Section 302

High Courts28 Jan 1971Allowed

Ramu alias Ramhit Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1974) ILR (MP) 139 : (1972) MPLJ 715

Penal Code, 1860 (IPC) — Section 302

High Courts27 Jan 1971Allowed

Custodian of Evacuee Property, M.P. Vs Mannoolal Battoolal and others

Madhya Pradesh High Court · (1977) ILR (MP) 993

Administration of Evacuee Property Act, 1950 — Section 2(d), 28, 4, 4(1), 40Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226

High Courts25 Jan 1971Dismissed

State of Madhya Pradesh Vs Ikram Ahmad Abdul Ahmad Khan

Madhya Pradesh High Court · (1977) ILR (MP) 900

Madhya Pradesh Land Revenue Code, 1959 — Section 248

High Courts22 Jan 1971Allowed

Sambhaji Rao Vs State of M.P. and another

Madhya Pradesh High Court · (1975) ILR (MP) 475 : (1971) JLJ 457 : (1971) MPLJ 557

Madhya Pradesh Vritti, Vyapar, Ajivika Aur Sevayojan Kar Adhiniyam, 1966 — Section 2(iii)

High Courts20 Jan 1971Dismissed

Lekhraj Diddi Vs Sardar Sawan Singh

Madhya Pradesh High Court · (1977) ILR (MP) 1204 : (1971) MPLJ 438

Civil Procedure Code, 1908 (CPC) — Section 10Court Fees Act, 1870 — Section 7(xi)(cc)Evidence Act, 1872 — Section 11(2), 116, 92

High Courts20 Jan 1971Allowed

Gappolal Vs State of M.P. and other

Madhya Pradesh High Court · (1975) ILR (MP) 280 : (1971) JLJ 192 : (1971) MPLJ 547

Constitution of India, 1950 — Article 226