High Courts05 Sept 1972
Heavy Electricals (India) Ltd., Bhopal Vs Pannalal Devchand Malviya
Madhya Pradesh High Court · AIR 1973 MP 7 : (1976) ILR (MP) 856 : (1973) JLJ 38 : (1973) 18 MPLJ 26
Arbitration Act, 1940 — Section 32
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1972
194 judgments · page 4 of 10
High Courts05 Sept 1972Allowed
Heavy Electrical (India) Limited, Bhopal Vs Pannalal Devchand Malviya
Madhya Pradesh High Court · (1973) JLJ 38
Arbitration Act, 1940 — Section 20
High Courts04 Sept 1972
M/s. J.A. Trivedi Bros Vs Commissioner of Sales Tax, M.P., Indore
Madhya Pradesh High Court · (1973) JLJ 348 : (1973) 18 MPLJ 364
Constitution of India, 1950 — Article 285(2), 286(1)(a), 286(1)(b), 286(2)
High Courts02 Sept 1972Dismissed
Ramdhani Pande Vs State of M.P.
Madhya Pradesh High Court · (1973) JLJ 504
Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 330, 348
High Courts30 Aug 1972
Saraf and Swarnkar Samiti, Morar and Others Vs Munnal Lal and Others
Madhya Pradesh High Court · AIR 1973 MP 216 : (1973) JLJ 658 : (1973) 18 MPLJ 614
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts30 Aug 1972Allowed
Narbada Prasad Vs Awadesh Narain
Madhya Pradesh High Court · AIR 1973 MP 179 : (1973) JLJ 641 : (1973) 18 MPLJ 534
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3Constitution of India, 1950 — Article 141
High Courts30 Aug 1972
State of Madhya Pradesh Vs Mulamchand
Madhya Pradesh High Court · AIR 1973 MP 293 : (1973) JLJ 489 : (1973) 18 MPLJ 832
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141, 299(1)
High Courts29 Aug 1972
Commissioner of Sales Tax, M.P. Vs Hastimal Ratanlal, Raipur
Madhya Pradesh High Court · (1973) JLJ 97
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(j)
High Courts29 Aug 1972Dismissed
Gwalior Rayon Silk Manufacturing (WVG.) Company Limited Vs The Assistant Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1973) JLJ 172 : (1973) 18 MPLJ 85 : (1973) 31 STC 9
Central Sales Tax Act, 1956 — Section 6, 8, 9Constitution of India, 1950 — Article 246, 276, 286, 301, 303
High Courts29 Aug 1972
Commissioner of Sales Tax Vs Hastimal Ratanlal
Madhya Pradesh High Court · (1972) MPLJ 1075 : (1973) 30 STC 484
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(j)
High Courts29 Aug 1972
Commissioner of Sales Tax, M.P. Vs M/s. Hastimal Ratanlal, Raipur
Madhya Pradesh High Court · (1972) MPLJ 1075
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(j)
High Courts23 Aug 1972Allowed
Abdul Gafoor Vs Abdeali
Madhya Pradesh High Court · (1973) JLJ 1091
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(3), 13, 13(1), 13(2)Transfer of Property Act, 1882 — Section 113
High Courts19 Aug 1972
Ram Lal Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1973) CriLJ 1670 : (1975) ILR (MP) 369 : (1973) JLJ 449 : (1973) 18 MPLJ 376
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts19 Aug 1972Dismissed
Santosh Kumar Vs Municipal Committee, Sanawad
Madhya Pradesh High Court · (1972) MPLJ 1029
High Courts19 Aug 1972Dismissed
Santosh Kumar Vs Municipal Committe, Sanawad
Madhya Pradesh High Court · (1972) JLJ 1022
High Courts18 Aug 1972Dismissed
Dindayal Pachuri Vs Vimalchand and Another
Madhya Pradesh High Court · AIR 1973 MP 299 : (1973) 18 MPLJ 465
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(6)
High Courts16 Aug 1972Dismissed
Dindayal Pachuri Vs Vimalchand
Madhya Pradesh High Court · (1973) JLJ 460
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(b), 12(1)(f), 12(6)
High Courts09 Aug 1972Allowed
The Pench Valley Coal Co. Ltd. Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1973) JLJ 189 : (1973) 18 MPLJ 32 : (1973) 31 STC 64
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227
High Courts07 Aug 1972
State of Madhya Pradesh Vs Mohammad Abdul Rahman and Others
Madhya Pradesh High Court · (1973) CriLJ 290 : (1975) ILR (MP) 547 : (1972) JLJ 838 : (1972) 17 MPLJ 951
Evidence Act, 1872 — Section 25Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7, 9
High Courts07 Aug 1972Allowed
Moolchand Vs Sheodutt Paliwal and Another
Madhya Pradesh High Court · AIR 1973 MP 301 : (1978) ILR (MP) 1051 : (1973) JLJ 430 : (1973) 18 MPLJ 378 : (1972) MPLJ 142
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)