High Courts22 Dec 1972Allowed
Jogaya Vs Beti Joga
Madhya Pradesh High Court · (1973) ILR (MP) 1050 : (1975) JLJ 307 : (1974) MPLJ 802
Representation of the People Act, 1951 — Section 100(1), 33, 33(4), 5, 80
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1972
194 judgments · page 1 of 10
High Courts22 Dec 1972Allowed
Nathulal Gupta Vs Phattandas Termal and another
Madhya Pradesh High Court · (1974) JLJ 434 : (1974) MPLJ 396
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13, 13(3)
High Courts22 Dec 1972Dismissed
Nandlal Dhoot Vs Parashram Dhoot
Madhya Pradesh High Court · (1974) JLJ 368
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts21 Dec 1972Dismissed
Mohammad Naseer Khan Vs Municipal Corporation, Bhopal and others
Madhya Pradesh High Court · (1976) JLJ 604 : (1976) MPLJ 456
Contempt of Courts Act, 1971 — Section 2(b), 2(c)Madhya Pradesh Municipal Corporation Act, 1956 — Section 307(2)Madhya Pradesh Municipalities Act, 1961 — Section 187(8)
High Courts16 Dec 1972Dismissed
Kanhaiyalal Vaidya Vs State of Madhya Pradesh, Bhopal and another
Madhya Pradesh High Court · (1973) JLJ 451 : (1973) 18 MPLJ 457
Constitution of India, 1950 — Article 226Prisons Act, 1894 — Section 59
High Courts15 Dec 1972Dismissed
A. Pedhanna Chettier Vs Moolchand and others
Madhya Pradesh High Court · (1973) 18 MPLJ 444
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts14 Dec 1972Partly Allowed
Ram Singh Madho Singh Vs The Assistant Registrar, Co-operative Societies, Dist. Indore and Another
Madhya Pradesh High Court · AIR 1973 MP 158 : (1973) JLJ 255 : (1973) 18 MPLJ 295
High Courts12 Dec 1972Allowed
Kesa and others Vs Kalu and others
Madhya Pradesh High Court · (1973) JLJ 918
Madhya Pradesh Public Trust Act, 1951 — Section 32Partnership Act, 1932 — Section 69
High Courts09 Dec 1972Dismissed
Manocha (S.P.) and another Vs State of M.P. and others
Madhya Pradesh High Court · (1973) JLJ 318
Constitution of India, 1950 — Article 226
High Courts08 Dec 1972
Jaswantlal Prahlad Bhai and Company, Damoh Vs Commissioner of Sales Tax, M.P.
Madhya Pradesh High Court · (1973) JLJ 344
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts07 Dec 1972Dismissed
Jiyajee Rao Cotton Mills Ltd. (M/s) Vs Commissioner of Sales Tax, Madhya Pradesh Indore
Madhya Pradesh High Court · (1973) JLJ 146 : (1973) 18 MPLJ 335
Constitution of India, 1950 — Article 286, 286(1)(a)
High Courts05 Dec 1972
Commissioner of Income Tax Vs Sheonarayan Harnarayan
Madhya Pradesh High Court · (1975) 100 ITR 213 : (1973) JLJ 438 : (1973) 18 MPLJ 726
Income Tax Act, 1922 — Section 26AMadhya Pradesh Excise Rules, 1915 — Rule 4
High Courts04 Dec 1972Dismissed
Bhagwan Dass Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1975) ILR (MP) 738 : (1974) JLJ 366 : (1974) MPLJ 421
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 325
High Courts30 Nov 1972Allowed
Gyasiram Kanairam Vaish Vs Brij Bhushandas and Another
Madhya Pradesh High Court · AIR 1973 MP 148 : (1975) ILR (MP) 133 : (1973) JLJ 150 : (1973) JLJ 125 : (1973) 18 MPLJ 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts30 Nov 1972Allowed
Gyasiram Kaniram Vaish Vs Brij Bhushandas
Madhya Pradesh High Court · AIR 1973 MP 155 : (1974) ILR (MP) 982 : (1973) 18 MPLJ 211
Transfer of Property Act, 1882 — Section 92
High Courts28 Nov 1972Dismissed
Associated Cement Co. Ltd. Vs Presiding Officer, and another
Madhya Pradesh High Court · (1973) JLJ 241 : (1973) 18 MPLJ 314
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2)(b), 33C(2)
High Courts27 Nov 1972Dismissed
Jyoti Bhushan Vs Bodh Ram Muritram
Madhya Pradesh High Court · (1973) ILR (MP) 604 : (1974) MPLJ 565
Constitution of India, 1950 — Article 341, 342Representation of the People Act, 1950 — Section 15, 5Representation of the People Act, 1951 — Section 19, 32(4), 33, 33(1), 34
High Courts24 Nov 1972
VRAJLAL MANILAL AND CO Vs COMMISSIONER OF Income Tax, M.P.
Madhya Pradesh High Court · (1973) 92 ITR 287 : (1973) JLJ 248 : (1973) 18 MPLJ 395
Income Tax Act, 1961 — Section 143, 246
High Courts24 Nov 1972Allowed
Laxman Prasad Vs Shrideo Janki Raman
Madhya Pradesh High Court · (1979) ILR (MP) 368 : (1973) JLJ 904 : (1973) 18 MPLJ 842
Madhya Pradesh Public Trust Act, 1951 — Section 2(4), 32Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)
High Courts23 Nov 1972Allowed
Durlabh Kumar Vs The District Judge, Indore and Another
Madhya Pradesh High Court · AIR 1973 MP 175 : (1973) JLJ 209 : (1973) 18 MPLJ 150
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 31, 31(1), 32, 32(6)