High Courts01 May 1971Allowed
Union of India Vs Chhedilal
Madhya Pradesh High Court · (1972) JLJ 660
Presidency Small Cause Courts Act, 1882 — Section 25Railways Act, 1890 — Section 76
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1971
244 judgments · page 8 of 13
High Courts01 May 1971Dismissed
Nathoolal Mistry Vs Leonard Theological College, Jabalpur
Madhya Pradesh High Court · (1972) JLJ 724
Contract Act, 1872 — Section 70
High Courts01 May 1971Allowed
Union of India Vs Cheedilal
Madhya Pradesh High Court · (1972) MPLJ 928
Railways Act, 1890 — Section 74(3), 76
High Courts30 Apr 1971Dismissed
Sunder Prasad Pandey Vs Rajaram Shukla
Madhya Pradesh High Court · (1972) JLJ 759
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(a), 12(1)(e), 13
High Courts30 Apr 1971Dismissed
Sudarshanprasad Pandey Vs Rajaram Shukla
Madhya Pradesh High Court · (1972) MPLJ 747
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(a), 12(1)(e), 13, 15
High Courts30 Apr 1971
Ramlal Vs Kanhaiyalal and Others
Madhya Pradesh High Court · AIR 1973 MP 97 : (1972) 17 MPLJ 805 : (1972) MPLJ 805
High Courts30 Apr 1971
Madhya Pradesh State Road Transport Corporation and Another Vs Mst. Basantibai and Others
Madhya Pradesh High Court · (1971) ACJ 328 : (1976) ILR (MP) 508 : (1971) JLJ 610 : (1971) 2 LLJ 273 : (1971) MPLJ 706
Fatal Accidents Act, 1855 — Section 1ARoad Transport Corporations Act, 1950 — Section 3
High Courts30 Apr 1971Allowed
Ramlal Vs Kanhaiyalal and others
Madhya Pradesh High Court · (1972) JLJ 811
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts29 Apr 1971Dismissed
Pancham Singh Vs Mahant Ramkrishna Das and others
Madhya Pradesh High Court · (1971) JLJ 588
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 248(1), 248(3)
High Courts29 Apr 1971
Pancham Singh Vs Ramkishandas Guru Ramdas and Others
Madhya Pradesh High Court · AIR 1972 MP 14 : (1971) MPLJ 745
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 13(1), 2, 248(1)
High Courts29 Apr 1971Dismissed
Khuman Singh Sander Singh Vs Dhan Singh and others
Madhya Pradesh High Court · (1971) JLJ 577 : (1971) MPLJ 750
Constitution of India, 1950 — Article 226Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4(2)Madhya Pradesh Land Revenue Code, 1959 — Section 211, 262(1), 51, 55
High Courts28 Apr 1971Partly Allowed
Bishwa Nath Gupta and Others Vs Munna
Madhya Pradesh High Court · (1972) ACJ 27 : AIR 1971 MP 238 : (1975) ILR (MP) 1076 : (1971) JLJ 634 : (1971) MPLJ 721
Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts28 Apr 1971Allowed
Hate Singh Munnalal Vs Kishan Saligram and Another
Madhya Pradesh High Court · AIR 1973 MP 172 : (1973) JLJ 287 : (1973) 18 MPLJ 175
Stamp Act, 1899 — Article 35, 2(17)Transfer of Property Act, 1882 — Section 58
High Courts28 Apr 1971Partly Allowed
Gyarsibai and Others Vs Jamnalal Moolchand and Others
Madhya Pradesh High Court · AIR 1973 MP 75 : (1973) JLJ 301 : (1973) 18 MPLJ 188
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts28 Apr 1971Allowed
Dularam Khubchand and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1972 MP 199 : (1972) JLJ 754 : (1972) 17 MPLJ 637 : (1972) MPLJ 637
Limitation Act, 1908 — Article 30, 31
High Courts28 Apr 1971Dismissed
State of Madhya Pradesh Vs Bahmansha Byramji
Madhya Pradesh High Court · (1978) ILR (MP) 768
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299(1)Land Acquisition (Mines) Act, 1885 — Section 5(2)
High Courts27 Apr 1971Allowed
Bhagwandas Gajju Vs State of Madhya Pradesh, and others
Madhya Pradesh High Court · AIR 1972 MP 38
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Land Revenue Code, 1959 — Section 248, 248(1), 248(4)
High Courts27 Apr 1971Allowed
Bhagwandas Vs State of M.P. and others
Madhya Pradesh High Court · (1971) JLJ 563 : (1971) MPLJ 717
Constitution of India, 1950 — Article 226
High Courts27 Apr 1971
Laxmandas Ganeshram Vs Smt. Barfi Bai
Madhya Pradesh High Court · AIR 1972 MP 73 : (1972) 17 MPLJ 15 : (1972) MPLJ 15
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10(4), 7, 7(2)
High Courts27 Apr 1971Allowed
Lalchand Ramchand Vs Pyare Dasrath Chamar and Another
Madhya Pradesh High Court · AIR 1971 MP 245 : (1971) JLJ 601 : (1971) MPLJ 672
Contract Act, 1872 — Section 171Evidence Act, 1872 — Section 91