COURT ARCHIVE

Madhya Pradesh High Court judgments, 1973

127 judgments · page 2 of 7

High Courts30 Oct 1973Dismissed

Sone Singh and others Vs State Industrial Court, Indore and others

Madhya Pradesh High Court · (1979) ILR (MP) 311 : (1974) MPLJ 40

Constitution of India, 1950 — Article 136, 226Contract Act, 1872 — Section 2(18), 2(35), 26, 27, 27

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High Courts20 Oct 1973Partly Allowed

State Bank of Indore Vs Jasroop Baijnath Joint Hindu Family Firm, Sanawad

Madhya Pradesh High Court · AIR 1974 MP 193 : (1974) 19 MPLJ 329 : (1974) MPLJ 329

Evidence Act, 1872 — Section 115, 92

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High Courts19 Oct 1973Dismissed

Dulichand and another Vs Union of India and others

Madhya Pradesh High Court · (1974) JLJ 244 : (1974) MPLJ 200

Cantonments Act, 1924 — Section 28, 28(1), 29(1), 31, 31(g)Constitution of India, 1950 — Article 14, 226

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High Courts19 Oct 1973

Ram Ratan Gupta Vs State of M.P. and others

Madhya Pradesh High Court · (1974) JLJ 186

Arbitration Act, 1940 — Section 2(a)Constitution of India, 1950 — Article 154, 154(1), 161, 162, 166Forest Act, 1927 — Section 82, 85

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High Courts18 Oct 1973Dismissed

Ram Ratan Gupta Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1974 MP 101 : (1975) ILR (MP) 377 : (1974) 19 MPLJ 95 : (1974) MPLJ 95

Constitution of India, 1950 — Article 299, 299(1)Madhya Pradesh Excise Act, 1915 — Section 18, 64

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High Courts15 Oct 1973Dismissed

Bheru Vs State of M.P.

Madhya Pradesh High Court · (1974) JLJ 240

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts12 Oct 1973Allowed

Dhulibai Vs Board of Revenue and others

Madhya Pradesh High Court · (1974) JLJ 64

Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 6Madhya Pradesh General Clauses Act, 1957 — Section 19(c)

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High Courts10 Oct 1973

Chhotalal Keshavram Vs Additional Assistant Commissioner of Sales Tax and Another

Madhya Pradesh High Court · (1979) ILR (MP) 123 : (1974) JLJ 178 : (1974) 19 MPLJ 148 : (1974) MPLJ 148 : (1974) 33 STC 456

Civil Procedure Code, 1908 (CPC) — Section 105Constitution of India, 1950 — Article 141

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High Courts08 Oct 1973Allowed

The Collective Farming Society Ltd. and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1974 MP 59 : (1975) ILR (MP) 187 : (1974) JLJ 16 : (1974) 19 MPLJ 1 : (1974) MPLJ 1

Constitution of India, 1950 — Article 245General Clauses Act, 1897 — Section 3(42)Madhya Pradesh Co-operative Societies Act, 1960 — Section 53, 91

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High Courts28 Sept 1973Allowed

Madanlal Kishangopal and others Vs Municipal Council, Tarana and another

Madhya Pradesh High Court · (1979) ILR (MP) 111 : (1974) JLJ 323 : (1974) MPLJ 251

Madhya Pradesh Municipalities Act, 1961 — Section 127(2), 130, 130(1)

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High Courts24 Sept 1973Dismissed

Smt. Kulwant Kaur and Another Vs Collector, Jabalpur (House Allotment Section) and Others

Madhya Pradesh High Court · AIR 1974 MP 35 : (1974) JLJ 12 : (1974) 19 MPLJ 27 : (1974) MPLJ 27

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2

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High Courts20 Sept 1973

Krishi Upaj Mandii Samiti Vs Mohanlal Khemchand

Madhya Pradesh High Court · (1974) CriLJ 258 : (1974) JLJ 58 : (1973) 18 MPLJ 1065

Prevention of Food Adulteration Act, 1954 — Section 20

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High Courts19 Sept 1973Allowed

Smt. Sushma Mitra Vs Madhya Pradesh State Road Transport Corporation and Others

Madhya Pradesh High Court · (1974) ACJ 87 : AIR 1974 MP 63 : (1974) JLJ 40 : (1974) 19 MPLJ 16 : (1974) MPLJ 16

Evidence Act, 1872 — Section 106

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High Courts12 Sept 1973Dismissed

The Madhya Pradesh State Road Transport Corporation, Bhopal Vs The Regional Transport Authority, Sagar and Another

Madhya Pradesh High Court · AIR 1974 MP 10 : (1978) ILR (MP) 1112 : (1974) JLJ 146 : (1973) 18 MPLJ 1070

Motor Vehicles Act, 1939 — Section 62(1)

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High Courts12 Sept 1973Dismissed

Shikharchand and Others Vs Mst. Bari Bai and Others

Madhya Pradesh High Court · AIR 1974 MP 75 : (1974) JLJ 633 : (1974) 19 MPLJ 126 : (1974) MPLJ 126

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 7

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High Courts12 Sept 1973Allowed

Anand Transport Company (Pvt.) Ltd., Raipur Vs Transport Commissioner, M.P., Gwalior and others

Madhya Pradesh High Court · (1979) ILR (MP) 18 : (1974) MPLJ 381

Constitution of India, 1950 — Article 226, 227

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High Courts10 Sept 1973Dismissed

Gyanabai Vs Phuldas and Others

Madhya Pradesh High Court · AIR 1974 MP 79 : (1974) JLJ 318 : (1974) 19 MPLJ 35 : (1974) MPLJ 35

Court Fees Act, 1870 — Section 7Madhya Pradesh Land Revenue Code (Amendment) Act, 1968 — Section 58A

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High Courts05 Sept 1973Allowed

Santosh Bharti Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (1974) ILR (MP) 368 : (1974) JLJ 33 : (1974) MPLJ 47

Constitution of India, 1950 — Article 22

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High Courts03 Sept 1973

Surendra Singh and Others Vs Lal Sheoraj Bahadur Singh and Others

Madhya Pradesh High Court · AIR 1975 MP 85 : (1975) JLJ 140 : (1975) 20 MPLJ 57

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts03 Sept 1973Allowed

Sayeblal Vs State of M.P. and others

Madhya Pradesh High Court · (1978) ILR (MP) 1003 : (1975) JLJ 286 : (1974) MPLJ 502

Constitution of India, 1950 — Article 213, 215, 226, 352Madhya Pradesh Municipalities Act, 1961 — Section 2(1), 2(2)(i), 2(2)(ii), 2(i), 3(8)

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