High Courts10 Apr 1972Dismissed
Harishchandra Golcha Vs Jiwaji Rao Cotton Mills Ltd., Gwalior
Madhya Pradesh High Court · AIR 1972 MP 150 : (1974) ILR (MP) 155 : (1972) JLJ 503 : (1972) 17 MPLJ 646 : (1972) MPLJ 646
Court Fees Act, 1870 — Section 7
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1972
194 judgments · page 7 of 10
High Courts10 Apr 1972Allowed
Shree Ganesh Trading Co., Saugor Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1973 MP 26 : (1973) ILR (MP) 735 : (1972) 17 MPLJ 864
Constitution of India, 1950 — Article 226Madhya Pradesh Tendu Patonke Nirvartan Hetu Nvunatam Darnischayan Adhyadesh, 1972 — Article 3
High Courts07 Apr 1972Partly Allowed
Karnam Chand Vs Smt. Kamlesh Kumari and Another
Madhya Pradesh High Court · AIR 1973 MP 6 : (1974) ILR (MP) 827 : (1972) 17 MPLJ 955 : (1972) MPLJ 955
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts07 Apr 1972Dismissed
Bhagwat Prasad Sao Vs Ravishankar University, Raipur and others
Madhya Pradesh High Court · (1973) JLJ 46 : (1973) 18 MPLJ 158
Madhya Pradesh General Clauses Act, 1957 — Section 16
High Courts07 Apr 1972Allowed
Karamchand Vs Kamlesh Kumari and anothers
Madhya Pradesh High Court · (1972) JLJ 1028
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts04 Apr 1972Allowed
Municipal Council, Mandsaur Vs State of M.P. and others
Madhya Pradesh High Court · (1972) JLJ 966
Madhya Pradesh Land Revenue Code, 1959 — Section 248, 57Madhya Pradesh Municipalities Act, 1961 — Section 100, 101
High Courts04 Apr 1972Allowed
Municipal Corporation, Indore Vs State of M.P. and others
Madhya Pradesh High Court · (1972) JLJ 614
Madhya Pradesh Land Revenue Code, 1959 — Section 248, 57Madhya Pradesh Municipal Corporation Act, 1956 — Section 7, 80, 82Madhya Pradesh Municipalities Act, 1961 — Section 100, 101, 80
High Courts04 Apr 1972Allowed
Municipal Corporation, Indore Vs The State of Bhopal and Another
Madhya Pradesh High Court · AIR 1973 MP 186 : (1972) 17 MPLJ 911 : (1972) 17 MPLJ 598
Madhya Pradesh Municipalities Act, 1961 — Section 82
High Courts04 Apr 1972
Commissioner of Income Tax Vs Khubchand Meghraj
Madhya Pradesh High Court · (1973) 91 ITR 498
Income Tax Act, 1961 — Section 271, 271(1), 297(2)
High Courts04 Apr 1972Allowed
The Municipal Council, Mandsaur, Mandsaur Municipality, Mandsaur Vs The State of M.P., Bhopal and Others
Madhya Pradesh High Court · AIR 1973 MP 99
Gwalior State Municipalities Act, 1993 — Section 87Madhya Bharat Municipalities Act, 1954 — Section 48Madhya Pradesh Land Revenue Code, 1959 — Section 57
High Courts03 Apr 1972Allowed
Rameshchandra Bahoti Vs Registrar, University of Indore and 27 others
Madhya Pradesh High Court · (1973) JLJ 832
Constitution of India, 1950 — Article 226, 227, 329(b)Factories Act, 1948 — Section 66(1)(b)Representation of the People Act, 1951 — Section 123(8), 80
High Courts03 Apr 1972Dismissed
Laxmi Prasad Bajpai Vs District Magistrate, Bilaspur and another
Madhya Pradesh High Court · (1972) MPLJ 689
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 506, 509
High Courts03 Apr 1972
Commissioner of Wealth Tax Vs Shri Manilal C. Desai
Madhya Pradesh High Court · (1973) 91 ITR 135 : (1972) JLJ 833 : (1972) 17 MPLJ 703 : (1972) MPLJ 703
Wealth Tax Act, 1957 — Section 17(1)
High Courts31 Mar 1972Allowed
Rameshchandra Vs G.N. Tandon and Others
Madhya Pradesh High Court · AIR 1974 MP 1 : (1973) 18 MPLJ 819
Constitution of India, 1950 — Article 226Indore University Act, 1963 — Section 19(1)
High Courts31 Mar 1972Dismissed
Chhotabhai Jethabhai Patel and Co. Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1972) JLJ 405 : (1972) 17 MPLJ 619 : (1973) 30 STC 1
Constitution of India, 1950 — Article 19, 226, 301, 304
High Courts30 Mar 1972Allowed
Surajpal Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1975) ILR (MP) 708 : (1972) MPLJ 1029
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 201, 302
High Courts30 Mar 1972Dismissed
Shujat Ali Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1972 MP 151 : (1972) CriLJ 1193 : (1973) JLJ 226 : (1972) 17 MPLJ 623
Constitution of India, 1950 — Article 134(1)
High Courts30 Mar 1972
Vishwanath Verma Vs State of M.P. and others
Madhya Pradesh High Court · (1972) JLJ 796
Constitution of India, 1950 — Article 14, 16, 16(1), 16(1), 226States Reorganisation Act, 1956 — Section 115(7), 115(7), 117
High Courts30 Mar 1972Allowed
Madhya Pradesh Electricity Board, Jabalpur Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1972 MP 188 : (1972) JLJ 624 : (1973) 1 LLJ 266 : (1972) 17 MPLJ 939 : (1972) MPLJ 939
Motor Transport Workers Act, 1961 — Section 2, 3
High Courts30 Mar 1972Allowed
Surajpal Singh Vs State of M.P.
Madhya Pradesh High Court · (1972) JLJ 1008
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 201, 302