High Courts27 Apr 1971Dismissed
Diwan Durag Singh and Others Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1972 MP 12 : (1976) ILR (MP) 270 : (1971) MPLJ 779
Easements Act, 1882 — Section 4
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1971
244 judgments · page 9 of 13
High Courts27 Apr 1971Dismissed
Durag Singh (Diwan) Vs State of M.P.
Madhya Pradesh High Court · (1971) JLJ 777
Easements Act, 1882 — Section 15, 16, 26, 27, 4
High Courts24 Apr 1971
Laxman Das Vs Barfi Bai
Madhya Pradesh High Court · (1972) JLJ 32
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 10(4), 3, 7, 7(1)
High Courts23 Apr 1971Allowed
Principal and Secretary Moulana Azad College of Technology, Bhopal Vs Nathooram Pandey and another
Madhya Pradesh High Court · (1972) JLJ 842
Constitution of India, 1950 — Article 311
High Courts23 Apr 1971Allowed
Principal and Secretary, Moulana Azad College of Technology, Bhopal Vs Nathooram Pandey and another
Madhya Pradesh High Court · (1972) MPLJ 779
Constitution of India, 1950 — Article 311
High Courts22 Apr 1971Allowed
Kaluram Ram Narain (Firm) Vs Union of India
Madhya Pradesh High Court · (1972) JLJ 756
Railways Act, 1890 — Section 80
High Courts22 Apr 1971Dismissed
Union of India (UOI) Vs Shankerlal
Madhya Pradesh High Court · AIR 1972 MP 201 : (1972) 17 MPLJ 843 : (1972) MPLJ 843
Railways Act, 1890 — Section 74(3), 76
High Courts22 Apr 1971Allowed
Firm Kaluram Ram Narayan, Bilaspur Vs Union of India (UOI)
Madhya Pradesh High Court · AIR 1973 MP 145 : (1978) ILR (MP) 497 : (1972) 17 MPLJ 768 : (1972) MPLJ 768
Railways Act, 1890 — Section 80
High Courts20 Apr 1971Dismissed
Administrator of Corporation, City of Jabalpur Vs M/s Sekseria Sons Co. and another
Madhya Pradesh High Court · (1978) ILR (MP) 1140 : (1972) MPLJ 989
Madhya Pradesh Municipal Corporation Act, 1956 — Section 132, 132(5), 169, 170, 171
High Courts20 Apr 1971Dismissed
Administrator of Corporation, City of Jabalpur Vs Sek-saria Sons and Company and another
Madhya Pradesh High Court · (1972) JLJ 787
Madhya Pradesh Municipal Corporation Act, 1956 — Section 132(1)(e), 132(5), 169, 170, 171
High Courts20 Apr 1971
Gulabchand Jain Vs Bhama
Madhya Pradesh High Court · (1971) JLJ 1002
Stamp Act, 1899 — Section 2, 2(5)
High Courts20 Apr 1971
Choudhri Gulabchand Jain Vs Bhama
Madhya Pradesh High Court · AIR 1972 MP 54 : (1972) 17 MPLJ 63
Limitation Act, 1963 — Section 18Stamp Act, 1899 — Section 2(5)
High Courts17 Apr 1971Allowed
Brij Mohandas Gokulchand Vs Narsinghdas Manoharilal and Others
Madhya Pradesh High Court · AIR 1971 MP 243 : (1975) ILR (MP) 903 : (1971) JLJ 551
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 34Limitation Act, 1963 — Article 22, 14
High Courts16 Apr 1971Dismissed
M/s. Om Builders and Miners, Raising Contractors Vs G C Agarwal, Presiding Officer, Central Govt. Labour Court-cum-Industrial Tribunal, Jabalpur and others
Madhya Pradesh High Court · (1971) JLJ 480 : (1971) MPLJ 526
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C, 33C(2), 33C(5)Payment of Bonus Act, 1965 — Section 10
High Courts14 Apr 1971
Madanlal Kanhaiyalal Vs Jai Narayan Gendalal Jatav
Madhya Pradesh High Court · (1971) 04 MP CK 0046
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
High Courts14 Apr 1971Dismissed
Poonamchand Shankerlal and Company (Firm) Vs Dipchand Siremal (Firm)
Madhya Pradesh High Court · (1973) JLJ 91
Contract Act, 1872 — Section 178Sales of Goods Act, 1930 — Section 2(9)
High Courts14 Apr 1971Dismissed
Prakashchandra Vs Swarupchand Hukumchand and Co. and Others
Madhya Pradesh High Court · (1975) JLJ 264
Limitation Act, 1963 — Section 10Trusts Act, 1882 — Section 88
High Courts14 Apr 1971Dismissed
Firm Poonamchand Shankarlal and Co. Vs Firm Deepchand Sireymal, Ujjain and Others
Madhya Pradesh High Court · AIR 1972 MP 40
Contract Act, 1872 — Section 178Sales of Goods Act, 1930 — Section 2(9)
High Courts10 Apr 1971
Madanlal Vs Jai Narain
Madhya Pradesh High Court · (1971) JLJ 693
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts07 Apr 1971
Dilli Mukund Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1971) CriLJ 1632 : (1974) ILR (MP) 831 : (1971) JLJ 628 : (1971) MPLJ 667
Penal Code, 1860 (IPC) — Section 201, 302, 34