COURT ARCHIVE

Madhya Pradesh High Court judgments, 1972

194 judgments · page 10 of 10

High Courts22 Jan 1972Dismissed

Vidhyadhar Pandey Vs Vidyut Grih Siksha Samiti, Korba and others

Madhya Pradesh High Court · (1972) JLJ 321

Constitution of India, 1950 — Article 309, 311(2)Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 — Section 21, 28(2)(d), 29, 30, 32

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High Courts19 Jan 1972Allowed

Soorajmal Motilal Mahajan Vs Rama deceased through Ramchandra Rama and others

Madhya Pradesh High Court · (1972) 01 MP CK 0005

Madhya Pradesh Land Revenue Code, 1959 — Section 135(1)(ii)(b), 185, 185(1)(ii)(a), 185(1)(ii)(b)States Reorganisation Act, 1956 — Section 119, 120, 52, 54

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High Courts18 Jan 1972Allowed

Rajendra Kumar Verma Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1972 MP 131 : (1975) ILR (MP) 480 : (1972) JLJ 345 : (1972) 17 MPLJ 648 : (1972) MPLJ 648

Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 5Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 12

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High Courts17 Jan 1972Partly Allowed

Bhagwandas and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1975) ILR (MP) 738 : (1972) JLJ 264 : (1972) 17 MPLJ 568 : (1972) MPLJ 568

Constitution of India, 1950 — Article 14, 245, 41Madhya Pradesh Nirashriton Ki Sahayata Adhiniyam, 1970 — Section 1(3), 4, 5, 6, 7

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High Courts17 Jan 1972Allowed

Bhagwandas Gajju Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1972 MP 95

Madhya Pradesh Agricultural Produce Markets (Amendment) Ordinance, 1968 — Section 4Madhya Pradesh Agricultural Produce Markets Act, 1960 — Section 43, 7A, 8(3)

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High Courts14 Jan 1972

Commissioner of Sales Tax Vs Associated Cement Company Limited

Madhya Pradesh High Court · (1978) ILR (MP) 898 : (1972) JLJ 566 : (1972) 17 MPLJ 504 : (1972) MPLJ 504 : (1972) 29 STC 577

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)

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High Courts13 Jan 1972Dismissed

Kalka Prasad Lajja Ram Vs Election Officer, Gwalior

Madhya Pradesh High Court · AIR 1973 MP 91 : (1972) 17 MPLJ 792

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1962 — Section 357(1)(2)

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High Courts13 Jan 1972Dismissed

Nathu Singh Chouhan Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1974) ILR (MP) 89 : (1973) JLJ 464 : (1973) 18 MPLJ 556

Madhya Pradesh Municipal Services (Scale of Pay and Allowances) Rules, 1967 — Rule 7Madhya Pradesh Municipalities Act, 1961 — Section 95

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High Courts13 Jan 1972Dismissed

Smt. Sita Bai Gangrade Vs Smt. Vidhyawati Gangrade

Madhya Pradesh High Court · AIR 1972 MP 198 : (1978) ILR (MP) 993 : (1972) JLJ 317 : (1972) 17 MPLJ 510 : (1972) MPLJ 510

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 9 Rule 13, 115, 151

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High Courts10 Jan 1972Dismissed

Tandon and Sons, Rewa and Others Vs State Transport Appellate Authority, Gwalior and Others

Madhya Pradesh High Court · AIR 1972 MP 99 : (1975) ILR (MP) 289 : (1972) JLJ 369 : (1972) 17 MPLJ 377

Motor Vehicles Act, 1939 — Section 64(1)

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High Courts10 Jan 1972Allowed

Rajaram (dead) and Others Vs Ganpatlal Vaishya and Another

Madhya Pradesh High Court · AIR 1973 MP 268 : (1973) JLJ 550 : (1973) 18 MPLJ 510

Evidence Act, 1872 — Section 114

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High Courts10 Jan 1972Dismissed

Ramswarup and another Vs Prem Narain Verma

Madhya Pradesh High Court · (1973) JLJ 541 : (1973) 18 MPLJ 505

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)

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High Courts06 Jan 1972

Abdul Gafoor Vs Abdeali

Madhya Pradesh High Court · (1973) JLJ 263 : (1973) 18 MPLJ 179

Limitation Act, 1963 — Section 28Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(a), 12(3), 13, 13(1)Transfer of Property Act, 1882 — Section 111, 111(h), 113, 114, 13

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High Courts05 Jan 1972Allowed

Mahila Krishna Kumari Vs Mahila Sakun Bhatnagar and Others

Madhya Pradesh High Court · AIR 1972 MP 155 : (1973) JLJ 216 : (1972) 17 MPLJ 301

Madhya Pradesh Municipalities (Preparation, Revision and Publication of Electoral Rolls, Election and Selection of Councilors) Rules, 1962 — Rule 49

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