High Courts16 Feb 1972Dismissed
Akhtar Khan Vs Divisional Forest Officer, Jabalpur and Others
Madhya Pradesh High Court · AIR 1972 MP 154 : (1972) JLJ 316 : (1972) 17 MPLJ 563
Madhya Pradesh Forest Contract Rules — Rule 29(2), 8
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1972
194 judgments · page 9 of 10
High Courts16 Feb 1972
Siyaram Singhal and Others Vs Madhya Pradesh Government and Others
Madhya Pradesh High Court · (1972) JLJ 505 : (1972) 2 LLJ 411 : (1972) 17 MPLJ 722 : (1972) MPLJ 722
Constitution of India, 1950 — Article 14, 16, 162, 309, 311
High Courts16 Feb 1972Allowed
Chandrashekhar Jaikishan Bajpai Vs Niyamatram
Madhya Pradesh High Court · AIR 1972 MP 122 : (1972) JLJ 464 : (1972) 17 MPLJ 770 : (1972) MPLJ 770
Civil Procedure Code, 1908 (CPC) — Section 151, 152Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 18
High Courts15 Feb 1972Dismissed
Bhagwan Sharma Vs The Prescribed Authority (Transport Commissioner, Gwalior), Gwalior and Another
Madhya Pradesh High Court · AIR 1972 MP 134 : (1972) JLJ 409 : (1972) 17 MPLJ 818 : (1972) MPLJ 818
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 33, 33(1)
High Courts14 Feb 1972Dismissed
Birla Jute Manufacturing Co. Ltd. Vs Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (1972) JLJ 428 : (1972) 17 MPLJ 576 : (1972) MPLJ 576 : (1972) 29 STC 639
Central Sales Tax Act, 1956 — Section 2Industries (Development and Regulation) Act, 1951 — Section 18C
High Courts11 Feb 1972
Vishnu Saday Bhattacharya Vs Manager, Cycle Industries, M.P. Laghu Udyog Nigam and Others
Madhya Pradesh High Court · (1978) ILR (MP) 254 : (1972) JLJ 467 : (1972) 2 LLJ 373 : (1972) 17 MPLJ 541 : (1972) MPLJ 541
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10A, 12, 25F, 25G
High Courts11 Feb 1972
The State of Madhya Pradesh Vs Mahadeo
Madhya Pradesh High Court · (1972) CriLJ 1097 : (1972) JLJ 320 : (1972) 17 MPLJ 447 : (1972) MPLJ 447
Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 40, 95Railway Property (Unlawful Possession) Act, 1966 — Section 14, 3
High Courts10 Feb 1972
Harish Chandra Gupta Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1978) ILR (MP) 355 : (1972) JLJ 470 : (1972) 2 LLJ 369 : (1972) 17 MPLJ 435 : (1972) MPLJ 435
Constitution of India, 1950 — Article 226
High Courts08 Feb 1972Dismissed
Radhika Prasad Vs State of M.P., Bhopal and Others
Madhya Pradesh High Court · AIR 1972 MP 124 : (1972) JLJ 338 : (1972) 17 MPLJ 530 : (1972) MPLJ 530
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 13(1), 14(2), 15(4), 5
High Courts07 Feb 1972
Suresh Chand Vs Principal, Government Girls Degree College and Another
Madhya Pradesh High Court · (1977) ILR (MP) 877 : (1972) JLJ 341 : (1972) 2 LLJ 363 : (1972) 17 MPLJ 481 : (1972) MPLJ 481
Constitution of India, 1950 — Article 311
High Courts07 Feb 1972Allowed
M/s Premier Refractories of India (Pvt.) Ltd., Katni Vs Sales Tax Officer II, Jabalpur and others
Madhya Pradesh High Court · (1977) ILR (MP) 955 : (1973) JLJ 814 : (1973) 18 MPLJ 946
Central Sales Tax Act, 1956 — Section 10A, 9, 9(2), 9(3)
High Courts02 Feb 1972Dismissed
Bajranglal and Another Vs Purushottamdas Puranlal Narele
Madhya Pradesh High Court · AIR 1972 MP 137 : (1977) ILR (MP) 562 : (1972) JLJ 326 : (1972) 17 MPLJ 555 : (1972) MPLJ 555
Specific Relief Act, 1963 — Section 16
High Courts01 Feb 1972Allowed
K.S. Game Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1976) ILR (MP) 113 : (1972) MPLJ 627
Constitution of India, 1950 — Article 14, 15, 226States Reorganisation Act, 1956 — Section 115
High Courts01 Feb 1972Allowed
Game, K.S. Vs State of M.P. and others
Madhya Pradesh High Court · (1972) JLJ 303
Constitution of India, 1950 — Article 14, 15, 226States Reorganisation Act, 1956 — Section 115
High Courts31 Jan 1972Dismissed
Kalkaprasad Vs Election Officer, Gwalior and others
Madhya Pradesh High Court · (1972) JLJ 491
Constitution of India, 1950 — Article 226, 227
High Courts28 Jan 1972
Soorajmal Vs Rama
Madhya Pradesh High Court · (1975) JLJ 231
Madhya Pradesh Land Revenue Code, 1959 — Section 185, 185(1)(ii)(a), 185(1)(ii)(b)States Reorganisation Act, 1956 — Section 119, 120, 52, 54
High Courts25 Jan 1972
J. K. AGENTS PRIVATE LTD. Vs COMMISSIONER OF Income Tax, MADHYA PRADESH.
Madhya Pradesh High Court · (1972) 86 ITR 793 : (1972) 17 MPLJ 442
High Courts25 Jan 1972
J.K. Agents Private Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1978) ILR (MP) 800 : (1972) JLJ 354 : (1972) MPLJ 442
Income Tax Act, 1922 — Section 66, 66(3)Income Tax Rules, 1922 — Rule 22A
High Courts24 Jan 1972Dismissed
Gopal Krishna Vs Kamta Prasad
Madhya Pradesh High Court · AIR 1972 MP 193 : (1977) ILR (MP) 443 : (1972) JLJ 739 : (1973) 18 MPLJ 11
Succession Act, 1925 — Section 74Transfer of Property Act, 1882 — Section 8
High Courts22 Jan 1972Dismissed
Vidyadhar Pande Vs Vidyut Grih Siksha Samiti, Korba and others
Madhya Pradesh High Court · (1975) ILR (MP) 638 : (1972) MPLJ 438
Constitution of India, 1950 — Article 309, 311(2)Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 — Section 21, 28(2)(d), 29, 30, 32(h)