COURT ARCHIVE

Madhya Pradesh High Court judgments, 1972

194 judgments · page 2 of 10

High Courts15 Nov 1972Dismissed

H.S. Sachdeo, Agent of Eklehra Colliery, Eklehra and others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1976) ILR (MP) 172 : (1974) JLJ 76 : (1974) MPLJ 64

Evidence Act, 1872 — Section 25Factories Act, 1948 — Section 117Mines Act, 1952 — Section 18, 18(2), 57, 7, 73

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High Courts09 Nov 1972Dismissed

S.P. Manocha and Another Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1973 MP 84 : (1973) 18 MPLJ 344

Constitution of India, 1950 — Article 226Madhya Pradesh Pre-Medical Examination RuleMadhya Pradesh Pre-Medical Examination Rules, 1972 — Rule 4(1)

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High Courts07 Nov 1972Allowed

State of M.P. Vs Jhankar Singh

Madhya Pradesh High Court · (1973) JLJ 479

Constitution of India, 1950 — Article 299, 299(1)Contract Act, 1872 — Section 70Evidence Act, 1872 — Section 114

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High Courts03 Nov 1972Allowed

The State of Madhya Pradesh Vs Jhankar Singh

Madhya Pradesh High Court · AIR 1973 MP 274 : (1978) ILR (MP) 165 : (1973) 18 MPLJ 286

Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 70Evidence Act, 1872 — Section 114

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High Courts03 Nov 1972

Nemichand Vs Brahma Swaroop and Others

Madhya Pradesh High Court · (1973) JLJ 358 : (1973) 1 LLJ 481 : (1973) 18 MPLJ 135

Constitution of India, 1950 — Article 12, 226, 311State Financial Corporations Act, 1951 — Section 20, 23, 45, 48, 8

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High Courts02 Nov 1972Dismissed

Dhujram Vs Chandan Singh and others

Madhya Pradesh High Court · (1974) JLJ 471 : (1974) MPLJ 554

Limitation Act, 1908 — Section 44

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High Courts02 Nov 1972

Swaroop Chand Jain Vs The District Superintendent of Police and Others

Madhya Pradesh High Court · (1973) CriLJ 1038 : (1973) JLJ 236 : (1973) 18 MPLJ 219

COMPANIES ACT, 1956 — Section 235, 237Constitution of India, 1950 — Article 19Penal Code, 1860 (IPC) — Section 323, 341, 392

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High Courts02 Nov 1972Allowed

Ail Das Vs Board of Revenue, Madhya Pradesh, Gwalior and Others

Madhya Pradesh High Court · AIR 1973 MP 130 : (1973) JLJ 117 : (1973) 18 MPLJ 233

Madhya Pradesh Land Revenue Code, 1959 — Section 165(5), 170

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High Courts31 Oct 1972Dismissed

State of M.P. Vs Padam Singh

Madhya Pradesh High Court · (1973) JLJ 136

Penal Code, 1860 (IPC) — Section 415, 416, 419

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High Courts31 Oct 1972

The State of Madhya Pradesh Vs Padam Singh

Madhya Pradesh High Court · (1973) CriLJ 877 : (1975) ILR (MP) 1087 : (1973) 18 MPLJ 129

Penal Code, 1860 (IPC) — Section 415, 416, 419

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High Courts31 Oct 1972Dismissed

Sital Kumar Hemrajani Vs J.B. Mangharam and Co. and another

Madhya Pradesh High Court · (1973) JLJ 155 : (1973) 18 MPLJ 324

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(s)

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High Courts25 Oct 1972Dismissed

Sidha Ahir Vs Devidin and Others

Madhya Pradesh High Court · AIR 1973 MP 161 : (1973) 18 MPLJ 429

Madhya Pradesh General Clauses Act, 1957 — Section 10Madhya Pradesh Land Revenue Code, 1959 — Section 162Madhya Pradesh Land Revenue Rules, 1956 — Rule 9

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High Courts25 Oct 1972Dismissed

S.N. Sunderson and Co., New Delhi Vs Presiding Officer, Labour Court No. 1, Jabalpur and another

Madhya Pradesh High Court · (1973) JLJ 30 : (1973) 18 MPLJ 147

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1)(c), 2(a)

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High Courts25 Oct 1972

Commissioner of Sales Tax, Madhya Pradesh Vs M/s Dayaram Balchand

Madhya Pradesh High Court · (1972) MPLJ 937

Madhya Pradesh General Sales Tax Act, 1958 — Section 44

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High Courts22 Oct 1972Dismissed

Chandradatta and others Vs Sanat Kumar and others

Madhya Pradesh High Court · (1973) 18 MPLJ 7

Civil Procedure Code, 1908 (CPC) — Section 47Hindu Succession Act, 1956 — Section 30, 6

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High Courts20 Oct 1972Dismissed

Sidha Ahir Vs Devidin and others

Madhya Pradesh High Court · (1973) JLJ 139

Contract Act, 1872 — Section 6Madhya Pradesh General Clauses Act, 1957 — Section 10Madhya Pradesh Land Revenue Code, 1959 — Section 162

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High Courts12 Oct 1972Dismissed

Kedarmal Vs Regional Provident Fund Commissioner, M.P., Indore and another

Madhya Pradesh High Court · (1974) JLJ 133 : (1973) 18 MPLJ 1074

Constitution of India, 1950 — Article 13(2), 19, 19(1)(g), 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 1(3)(b), 14, 14(B)Payment of Bonus Act, 1965 — Section 37

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High Courts09 Oct 1972Allowed