Madhya Pradesh High Court Judgments 1974

Coal Mines (Nationalisation) Act, 1973 — Section 18, 20, 21, 22, 3Coal Mines (Taking Over of Management) Act, 1973 — Section 1, 17, 18, 20, 7Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 10A, 10D, 10F, 3D, 7A

Read judgment

High Courts06 Dec 1974Dismissed

Vasudev Bhutt, Food Inspector, Municipal Corporation Ujjain Vs Ganpat and another

Madhya Pradesh High Court · (1975) JLJ 610

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 16(1)(a)(i), 16(1)(a)(ii), 7

Read judgment

High Courts04 Dec 1974Dismissed

Shankarlal Patidar Vs State of M. P. and others

Madhya Pradesh High Court · (1975) JLJ 386

Constitution of India, 1950 — Article 226

Read judgment

High Courts02 Dec 1974Allowed

Jabalpur and another Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1978) ILR (MP) 750

Constitution of India, 1950 — Article 226Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 2, 3, 3(2)

Read judgment

High Courts02 Dec 1974Allowed

Home Decorators and Finance (Pvt.) Ltd. Jabalpur and another Vs State of M.P. and others

Madhya Pradesh High Court · (1975) JLJ 200

Constitution of India, 1950 — Article 226Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 2, 3, 3(2)

Read judgment

High Courts28 Nov 1974

Subhashchandra Jain Vs The District Magistrate and Another

Madhya Pradesh High Court · (1975) CriLJ 1174 : (1975) JLJ 161 : (1975) 20 MPLJ 132

Constitution of India, 1950 — Article 132, 14, 21, 22, 226

Read judgment

High Courts28 Nov 1974Dismissed

Vasudeo Bhatt, Food Inspector, Municipal Corporation, Ujjain Vs Ganpat and others

Madhya Pradesh High Court · (1974) 11 MP CK 0001

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 16(1)(a)(i), 16(1)(a)(ii), 7

Read judgment

High Courts23 Nov 1974

Rajaram Bhiwaniwala and Others Vs Nandkishore and Others

Madhya Pradesh High Court · AIR 1975 MP 104 : (1980) ILR (MP) 149 : (1976) ILR (MP) 660 : (1975) JLJ 347 : (1975) 20 MPLJ 225

Read judgment

High Courts11 Nov 1974

Raj Kumar Agrawal Vs Superintendent of Police

Madhya Pradesh High Court · (1975) CriLJ 1198 : (1975) JLJ 159 : (1975) 20 MPLJ 568

Constitution of India, 1950 — Article 19, 226, 31

Read judgment

High Courts08 Nov 1974

Chunnilal Motilal Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1976) ILR (MP) 577 : (1975) JLJ 836 : (1975) 20 MPLJ 254 : (1975) 35 STC 298

Central Sales Tax Act, 1956 — Section 14, 15, 4Constitution of India, 1950 — Article 286

Read judgment

High Courts08 Nov 1974

Commissioner of Sales Tax Vs Rameshlal Keshavlal

Madhya Pradesh High Court · (1976) ILR (MP) 489 : (1975) JLJ 215 : (1975) 20 MPLJ 37 : (1974) 35 STC 242

Madhya Pradesh General Sales Tax (Amendment) Act, 1964 — Section 8Madhya Pradesh General Sales Tax Act, 1958 — Section 19, 19(1)

Read judgment

High Courts07 Nov 1974Allowed

Kasturchand Chhotmal Vs Kapurchand Kewalchand

Madhya Pradesh High Court · AIR 1975 MP 136 : (1975) 20 MPLJ 156

Evidence Act, 1872 — Section 100, 101, 102, 103, 104Succession Act, 1925 — Section 74Transfer of Property Act, 1882 — Section 5

Read judgment

High Courts07 Nov 1974Allowed

Kasturchand Vs Kapurchand

Madhya Pradesh High Court · (1975) JLJ 333

Read judgment

High Courts28 Oct 1974Allowed

Banwari Lal Vs Vishnunarayan and Others

Madhya Pradesh High Court · (1975) ACJ 40

Motor Vehicles Act, 1939 — Section 110, 110(1), 110(2), 110D

Read judgment

High Courts22 Oct 1974Allowed

Shankarlal Dhlaji Vs District Collector, Mandsaur and others

Madhya Pradesh High Court · (1975) JLJ 500

Constitution of India, 1950 — Article 226

Read judgment

Madhya Pradesh High Court judgments, 1974