High Courts16 Aug 1971Allowed
Satishchandra Hukumchand Patni Vs District Magistrate, Indore and another
Madhya Pradesh High Court · (1971) 08 MP CK 0014
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1971
244 judgments · page 6 of 13
High Courts16 Aug 1971Dismissed
Mohammad Vs Sagarmal
Madhya Pradesh High Court · (1971) JLJ 680
Stamp Act, 1899 — Section 10
High Courts16 Aug 1971Dismissed
Ganpat Singh and Another Vs Gurucharan Singh and Another
Madhya Pradesh High Court · AIR 1973 MP 3 : (1972) 17 MPLJ 616 : (1972) MPLJ 616
Madhya Pradesh Stamp Rules, 1942 — Rule 13, 3Stamp Act, 1899 — Article 49, 10
High Courts12 Aug 1971Allowed
Dashrathi Das (Mahant) Vs State of M. P. and others
Madhya Pradesh High Court · (1971) JLJ 821 : (1971) MPLJ 1027
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 60
High Courts12 Aug 1971Allowed
Gangaram Vs Kanhaiyalal and others
Madhya Pradesh High Court · (1971) JLJ 819 : (1971) MPLJ 1025
Madhya Pradesh Land Revenue Code, 1959 — Section 178
High Courts11 Aug 1971Allowed
Chunnilal Onkarmal Vs Hukumchand Mills Ltd. and others
Madhya Pradesh High Court · (1973) ILR (MP) 286 : (1975) JLJ 313 : (1974) MPLJ 423
Companies Act, 1956 — Section 397, 397(1), 398, 399, 402
High Courts11 Aug 1971
Navalkishore Vs Madhya Pradesh Road Transport Corporation, Indore another
Madhya Pradesh High Court · (1975) JLJ 127
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts02 Aug 1971
Binod Mills Co. Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1978) ILR (MP) 703 : (1971) JLJ 951 : (1971) MPLJ 1009 : (1972) 29 STC 413
High Courts02 Aug 1971Allowed
Gyanchand Vs Shri C.L. Masurkar, District Judge and Others
Madhya Pradesh High Court · (1971) JLJ 955 : (1971) MPLJ 959 : (1972) 29 STC 142
Madhya Pradesh General Sales Tax Act, 1958 — Section 49
High Courts30 Jul 1971Dismissed
Indrajit Singh Vs State of M.P. and another
Madhya Pradesh High Court · (1971) JLJ 662
Constitution of India, 1950 — Article 226
High Courts30 Jul 1971Dismissed
Ghanshyam Gangaramji Chautre and Others Vs The Presiding Officer-cum-Sub-Divisional Officer, Sausar and Others
Madhya Pradesh High Court · AIR 1972 MP 60 : (1971) MPLJ 957
Madhya Pradesh Municipalities Act, 1961 — Section 43(2), 56, 57, 59
High Courts30 Jul 1971Dismissed
Indrajit Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1972 MP 30
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1962 — Section 304(4)
High Courts30 Jul 1971Dismissed
Ghanshyam Gangaram Chautre and others Vs Presiding Officer-cum-Sub-Divisional Officer, Sausar and others
Madhya Pradesh High Court · (1971) JLJ 964
Madhya Pradesh Municipalities Act, 1961 — Section 43, 43(2), 55, 56, 57
High Courts28 Jul 1971Allowed
Municipal Council, Kharsia and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1972 MP 34 : (1971) MPLJ 905
Madhya Pradesh Municipalities Act, 1961 — Section 328(1)
High Courts28 Jul 1971Dismissed
Sardar Harbans Singh Vs Trust Committee, Shri Guru Singh Sabha Gurudwara Trust Marhatal, Jabalpur and others
Madhya Pradesh High Court · (1971) 07 MP CK 0019
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts28 Jul 1971
The State of Madhya Pradesh Vs Murat Singh Har Prashad and Others
Madhya Pradesh High Court · (1971) CriLJ 1804 : (1974) ILR (MP) 990 : (1971) JLJ 889 : (1971) MPLJ 960
Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 511
High Courts28 Jul 1971Allowed
Municipal Council, Kharsia and another Vs State of M.P. and others
Madhya Pradesh High Court · (1971) JLJ 854
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 422Madhya Pradesh Municipalities Act, 1961 — Section 328, 328(1), 43(2)
High Courts26 Jul 1971Allowed
Hari Prasad Ramesh Kumar Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1972 MP 110 : (1972) JLJ 272 : (1972) 17 MPLJ 214 : (1972) MPLJ 214
Constitution of India, 1950 — Article 299(1)Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Niyamavali, 1965 — Rule 7(10)
High Courts26 Jul 1971Dismissed
Subhash Chandra Sarkar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1973 MP 191 : (1972) 2 LLJ 611
Army Act, 1950 — Section 164, 41Army Rules, 1954 — Rule 25Constitution of India, 1950 — Article 226, 227
High Courts23 Jul 1971Allowed
Tunda Vs State of M.P. and others
Madhya Pradesh High Court · (1971) JLJ 657
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 162, 165, 2(1)(i), 262, 262(1)