High Courts09 Oct 1972Allowed
Abdul Hamid Vs Tamba Pital Sahakari Sanstha and others
Madhya Pradesh High Court · (1973) JLJ 920
Madhya Pradesh Co-operative Societies Act, 1960 — Section 63, 63(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1972
194 judgments · page 3 of 10
High Courts04 Oct 1972
Gram Panchayat, Gorakhpur Vs Khusilal
Madhya Pradesh High Court · (1973) JLJ 21
Madhya Pradesh Land Revenue Code, 1959 — Section 244
High Courts03 Oct 1972Allowed
Abdul Hamid Abdul Majid Vs Liquidator Tamba Peetal Dhatu Bartan Nirman Sahakari Sanstha, Dewas
Madhya Pradesh High Court · (1972) 10 MP CK 0002
Madhya Pradesh Co-operative Societies Act, 1960 — Section 63
High Courts28 Sept 1972
Jaswantlal Prahlad Bhai and Company Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1978) ILR (MP) 1157 : (1973) 18 MPLJ 331 : (1973) 31 STC 635
Madhya Pradesh General Sales Tax Act, 1958 — Section 8(2)
High Courts28 Sept 1972Dismissed
Shyam Mohan Shrivastava Vs University of Indore and others
Madhya Pradesh High Court · (1973) JLJ 201 : (1973) 18 MPLJ 141
Constitution of India, 1950 — Article 226
High Courts27 Sept 1972
Gram Panchayat, Gorakhpur Vs Khushali Dindayal Sahu
Madhya Pradesh High Court · AIR 1973 MP 19 : (1974) ILR (MP) 1 : (1973) 18 MPLJ 105
Madhya Pradesh Land Revenue Code, 1959 — Section 244
High Courts22 Sept 1972Allowed
Ravishanker Dube and others Vs Board of Revenue, M.P. and others
Madhya Pradesh High Court · (1972) JLJ 934
Civil Procedure Code, 1908 (CPC) — Section 100, 104, 109, 110, 115Constitution of India, 1950 — Article 133, 136, 226, 227Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 10, 11, 11(1), 11(3), 11(5)
High Courts22 Sept 1972Dismissed
Charan Lal Sahu Vs Nanda Kishore Bhatt and Others
Madhya Pradesh High Court · AIR 1974 MP 140 : (1973) ILR (MP) 81 : (1974) JLJ 666 : (1974) 19 MPLJ 184 : (1974) MPLJ 184
Representation of the People Act, 1951 — Section 117(1)
High Courts22 Sept 1972Allowed
Kuar Indrajit Singh Vs The Board of Revenue, Madhya Pradesh, Gwalior and Another
Madhya Pradesh High Court · AIR 1973 MP 22
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 2, 42Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 2, 42Madhya Pradesh Land Revenue Code, 1959 — Section 11, 50, 56
High Courts22 Sept 1972Allowed
Ravishankar Dube and Others Vs Board of Revenue, Madhya Pradesh, Gwalior and Others
Madhya Pradesh High Court · AIR 1973 MP 52 : (1973) ILR (MP) 943 : (1971) ILR (MP) 329 : (1973) 18 MPLJ 43 : (1972) MPLJ 149
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 41, 42Madhya Pradesh Land Revenue Code, 1959 — Section 44, 50
High Courts22 Sept 1972Allowed
Harbans Rai Vs Board of Revenue, Gwalior and Another
Madhya Pradesh High Court · AIR 1973 MP 1
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 41Madhya Pradesh Land Revenue Code, 1959 — Section 44(2), 50
High Courts21 Sept 1972
Commissioner of Sales Tax Vs Sheocharan Radheshyam Sharma
Madhya Pradesh High Court · (1974) ILR (MP) 179 : (1973) JLJ 500 : (1973) 18 MPLJ 341 : (1973) 31 STC 480
Central Sales Tax Act, 1956 — Section 10, 10A, 7, 8
High Courts18 Sept 1972Dismissed
Mst. Godabai Vs Narayan Zingaji
Madhya Pradesh High Court · AIR 1973 MP 4 : (1972) 17 MPLJ 1042 : (1972) MPLJ 1042
Hindu Marriage Act, 1955 — Section 10(2)
High Courts18 Sept 1972
Commissioner of Sales Tax Vs Laxmilal Jain
Madhya Pradesh High Court · (1973) JLJ 337 : (1973) 18 MPLJ 311 : (1973) 31 STC 494
Madhya Pradesh General Sales Tax Act, 1958 — Section 38(3)
High Courts18 Sept 1972Dismissed
Godabai Vs Narain
Madhya Pradesh High Court · (1972) JLJ 964
Hindu Marriage Act, 1955 — Section 10, 10(2), 28
High Courts12 Sept 1972Dismissed
State of Madhya Pradesh Vs Kapurchand and others
Madhya Pradesh High Court · (1975) ILR (MP) 925 : (1972) JLJ 975 : (1973) 18 MPLJ 132
Public Gambling (Madhya Pradesh) Act, 1976 — Section 13
High Courts08 Sept 1972
Shivaji Vs Deoji and Others
Madhya Pradesh High Court · AIR 1974 MP 123 : (1973) JLJ 388 : (1973) 18 MPLJ 434
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Court Fees Act, 1870 — Section 7
High Courts06 Sept 1972
Ram Sahai Pandey Vs State Industrial Court and Another
Madhya Pradesh High Court · (1973) 1 LLJ 553 : (1973) 18 MPLJ 320
Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 27
High Courts06 Sept 1972Dismissed
Ram Sahai Pandey Vs State Industrial Court, M.P. and another
Madhya Pradesh High Court · (1973) JLJ 25
Constitution of India, 1950 — Article 226
High Courts05 Sept 1972Partly Allowed
The Central Provinces Syndicate Pvt. Ltd. Vs Smt. Sita Devi and Others
Madhya Pradesh High Court · AIR 1973 MP 134 : (1974) 44 CompCas 46 : (1973) JLJ 364 : (1973) 18 MPLJ 300
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Companies Act, 1913 — Section 202