COURT ARCHIVE

Madhya Pradesh High Court judgments, 1971

244 judgments · page 2 of 13

High Courts02 Dec 1971Allowed

Ram Singh Vs Shankarlal

Madhya Pradesh High Court · (1972) MPLJ 405

Civil Procedure Code, 1908 (CPC) — Section 151, 47, 51, 61, 73(3)Madhya Pradesh General Clauses Act, 1957 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 108, 147, 157, 165, 165(7)

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High Courts02 Dec 1971Allowed

National Garage, Nagpur Vs President, Board of Revenue, M.P. and others

Madhya Pradesh High Court · (1974) JLJ 364 : (1974) MPLJ 404

Madhya Pradesh General Sales Tax Act, 1958 — Section 17, 43

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High Courts02 Dec 1971Dismissed

Akbarali Vs Pyara and others

Madhya Pradesh High Court · (1975) JLJ 125

Criminal Procedure Code, 1898 (CrPC) — Section 145, 439

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High Courts02 Dec 1971Allowed

Ram Singh Vs Shankerlal

Madhya Pradesh High Court · (1972) JLJ 275

Civil Procedure Code, 1908 (CPC) — Section 151, 47, 51Madhya Pradesh General Clauses Act, 1957 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 108, 121, 157, 165, 165(7)

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High Courts29 Nov 1971Allowed

Bal Vyasi Vs Ujjala

Madhya Pradesh High Court · (1973) JLJ 581

Civil Procedure Code, 1908 (CPC) — Section 51Madhya Pradesh Land Revenue Code, 1959 — Section 165(7), 165(7)(c)Specific Relief Act, 1963 — Section 34

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High Courts25 Nov 1971Allowed

Nirbhai Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1972) JLJ 383 : (1973) 18 MPLJ 892

Criminal Procedure Code, 1898 (CrPC) — Section 56Penal Code, 1860 (IPC) — Section 302, 332, 333

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High Courts25 Nov 1971Dismissed

Rajnandgaon Roadways Private Ltd., Rajnandgaon Vs The Tax Officer-cum-Regional Transport Officer, Raipur and Others

Madhya Pradesh High Court · AIR 1972 MP 87 : (1973) ILR (MP) 553 : (1972) JLJ 240 : (1972) 17 MPLJ 274

Madhya Pradesh Motor Vehicles (Taxation of Passengers) Act, 1969 — Section 10

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High Courts22 Nov 1971Allowed

Bal Vyasi Vs Mahila Ujjala

Madhya Pradesh High Court · (1973) 18 MPLJ 941

Civil Procedure Code, 1908 (CPC) — Section 51Madhya Pradesh Land Revenue Code, 1959 — Section 165(7), 165(7)(c)Specific Relief Act, 1963 — Section 34

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High Courts17 Nov 1971Dismissed

Radheshyam Sharma Vs Govt. of M.P. through C.K. Jaiswal and Others

Madhya Pradesh High Court · AIR 1972 MP 160 : (1972) JLJ 435 : (1972) 17 MPLJ 796

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3

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High Courts12 Nov 1971

Naubatram Nandram Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1972) 86 ITR 805 : (1972) JLJ 364 : (1972) 17 MPLJ 324 : (1972) MPLJ 324

Income Tax Act, 1922 — Section 10(2A), 13

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High Courts12 Nov 1971

Commissioner of Income Tax Vs Vrajlal Manilal and Company

Madhya Pradesh High Court · (1972) 86 ITR 799 : (1972) JLJ 414 : (1972) 17 MPLJ 373 : (1972) MPLJ 373

Income Tax Act, 1922 — Section 28, 28(1)Income Tax Act, 1961 — Section 271(1)

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High Courts11 Nov 1971

Commissioner of Sales Tax Vs Imphalsha Manufacturing Co.

Madhya Pradesh High Court · (1973) JLJ 1048 : (1973) 18 MPLJ 1055 : (1974) 33 STC 263

Madhya Pradesh General Sales Tax Act, 1958 — Section 44

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High Courts10 Nov 1971Allowed

Associated Cement Companies Ltd. Bamangawan and Kymore Mines, Kymore Vs Shri G.C. Agarwala, Presiding Officer. Central Government Industrial Tribunal-cum-Labour Court, Jabalpur and another

Madhya Pradesh High Court · (1972) JLJ 157

Constitution of India, 1950 — Article 226

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High Courts10 Nov 1971Allowed

Associated Cement Companies Limited, Bamangawan and Kymore Mines, Kymore, M.P. Vs G.C. Agarwala, Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Jabalpur and another

Madhya Pradesh High Court · (1972) MPLJ 194

Constitution of India, 1950 — Article 226

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High Courts10 Nov 1971

Commissioner of Sales Tax Vs Imphalbs Manufacturing Co.

Madhya Pradesh High Court · (1972) JLJ 181 : (1972) 17 MPLJ 181 : (1972) MPLJ 181 : (1972) 29 STC 450

Central Sales Tax Act, 1956 — Section 15, 16, 4, 7, 8

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High Courts10 Nov 1971

Commissioner of Sales Tax Vs Hirji Nainsee and Co.

Madhya Pradesh High Court · (1972) JLJ 176 : (1972) 17 MPLJ 76 : (1972) MPLJ 76 : (1972) 29 STC 365

Central Sales Tax Act, 1956 — Section 14, 15, 8

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High Courts05 Nov 1971Dismissed

Iqbal Mohd. Khan and others (Party No. 2) Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1974) ILR (MP) 713 : (1973) JLJ 33 : (1973) 18 MPLJ 78

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts02 Nov 1971Allowed

Jagdish Narayan Nathulal Vs Ramkishan Badrilal Khandelwal and others

Madhya Pradesh High Court · (1971) 11 MP CK 0006

Hindu Succession Act, 1956 — Section 6

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High Courts29 Oct 1971Dismissed

Amirchand Vs Devidas and another

Madhya Pradesh High Court · (1972) JLJ 922

Transfer of Property Act, 1882 — Section 58(c)

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High Courts29 Oct 1971Dismissed

Amirchand Meghraj Vs Devidas Bhogaram and Another

Madhya Pradesh High Court · AIR 1973 MP 15 : (1972) 17 MPLJ 1000 : (1972) MPLJ 1000

Specific Relief Act, 1963 — Section 15Transfer of Property Act, 1882 — Section 5, 54, 58

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