High Courts16 Aug 1974
P.R. Modi Vs The Collector, Durg
Madhya Pradesh High Court · AIR 1975 MP 57 : (1975) JLJ 595 : (1974) 19 MPLJ 824
Evidence Act, 1872 — Section 65(8)Land Acquisition Act, 1894 — Section 18, 23, 4
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1974
140 judgments · page 4 of 7
High Courts14 Aug 1974Allowed
Jagan Jethya Lodhi Vs Harakchand Samarathmal and another
Madhya Pradesh High Court · (1978) ILR (MP) 288 : (1975) JLJ 661
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 12, 13, 46, 7Madhya Pradesh Land Revenue Code, 1959 — Section 165, 165(4)(a)
High Courts14 Aug 1974Dismissed
Maheshchandra Shivanand Singh and another Vs Dhanpal Umedchand Patni and others
Madhya Pradesh High Court · (1974) 08 MP CK 0006
Bankers Books Evidence Act, 1891 — Section 4Banking Regulation Act, 1949 — Section 38, 45(o)Civil Procedure Code, 1908 (CPC) — Section 152, 34
High Courts10 Aug 1974Allowed
Sakharam and another Vs Bhawani Ram and others
Madhya Pradesh High Court · (1977) JLJ 232
Penal Code, 1860 (IPC) — Section 210
High Courts09 Aug 1974Dismissed
The Union of India (UOI) and Another Vs Ayodhya Prasad Parmeshwaridas
Madhya Pradesh High Court · AIR 1977 MP 18 : (1976) JLJ 650 : (1975) 20 MPLJ 484
Evidence Act, 1872 — Section 92Railways Act, 1890 — Section 74
High Courts07 Aug 1974
Malwa Vanaspati and Chemical Co. Limited Vs Regional Provident Fund Commissioner, M.P. Region and Others
Madhya Pradesh High Court · (1976) 1 LLJ 307 : (1975) 20 MPLJ 776
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 69Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 8A
High Courts06 Aug 1974Dismissed
Chief Administrator, Dandakaranya Project, Koreaput, Orissa and another Vs Prabartak Commercial Corporation Ltd., Calcutta 12
Madhya Pradesh High Court · (1974) 08 MP CK 0017
Arbitration Act, 1940 — Section 16, 16(1)(c), 17, 20, 30Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Aug 1974
The Chief Administrator, Dandakaranya Project, Koraput, Orissa and Another Vs Prabartak Commercial Corporation Ltd.
Madhya Pradesh High Court · AIR 1975 MP 152 : (1976) JLJ 634
Arbitration Act, 1940 — Section 13, 17, 2, 20, 39
High Courts06 Aug 1974Allowed
Laghu Udyog Karmachari Co-operative Housing Society Ltd. Vs State and Others
Madhya Pradesh High Court · AIR 1975 MP 93 : (1975) JLJ 547 : (1974) 19 MPLJ 887 : (1974) MPLJ 887
Evidence Act, 1872 — Section 115Madhya Pradesh General Clauses Act, 1957 — Section 21Madhya Pradesh Town Improvement Trust Act, 1961 — Section 71, 83
High Courts05 Aug 1974Allowed
Jai Prakash Mudliar Vs A.G. Choubey, President, Governing Body, Pt. Jawaharlal Nehru Science and Arts College, Bemetara and others
Madhya Pradesh High Court · (1976) ILR (MP) 298 : (1975) JLJ 93
Constitution of India, 1950 — Article 226, 227, 311
High Courts31 Jul 1974Dismissed
State of Madhya Pradesh, Revenue Deptt. Vs Abdul Rahim Khan and others
Madhya Pradesh High Court · (1979) ILR (MP) 910 : (1975) JLJ 22 : (1974) MPLJ 776
Central Provinces Land Revenue Act, 1881 — Section 219
High Courts30 Jul 1974Dismissed
Deepchand and Another Vs Land Acquisition Officer, Collector Rajgarh and Others
Madhya Pradesh High Court · AIR 1975 MP 55
Civil Procedure Code, 1908 (CPC) — Section 2(2), 96Land Acquisition Act, 1894 — Section 26(2), 49(1), 49(5), 54
High Courts29 Jul 1974Dismissed
The Oudh Sugar Mills Ltd. Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1975 MP 125 : (1978) ILR (MP) 1022 : (1975) JLJ 537 : (1974) 19 MPLJ 877 : (1974) MPLJ 877
Essential Commodities Act, 1955 — Section 3
High Courts25 Jul 1974
Narsoo Vs Madan Lal and Others
Madhya Pradesh High Court · AIR 1975 MP 185 : (1975) ILR (MP) 106
Easements Act, 1882 — Section 15, 17, 18, 27, 32
High Courts25 Jul 1974Dismissed
Smt. V. K. Singh, Deputy Secretary to the Madhya Pradesh Board of Higher Secondary Education, Bhopal Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1978) ILR (MP) 925 : (1975) JLJ 582
Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts24 Jul 1974Dismissed
Bansilal Motilal Vs O.V. Nagar, Collector and others
Madhya Pradesh High Court · (1975) JLJ 504
Madhya Pradesh Panchayat Act, 1962 — Section 117(2)(ii), 120
High Courts23 Jul 1974Dismissed
Deepchand Ramnarayan Mahajan and another Vs Land Acquisition Officer, Rajgarh and others
Madhya Pradesh High Court · (1975) JLJ 436
Civil Procedure Code, 1908 (CPC) — Section 110, 2(2), 96Land Acquisition Act, 1894 — Section 26(2), 49, 49(1), 54
High Courts22 Jul 1974Dismissed
Dr. Rajendranath Jain Vs University of Indore and another
Madhya Pradesh High Court · (1974) 07 MP CK 0010
Constitution of India, 1950 — Article 226
High Courts18 Jul 1974Allowed
Babulal Vs Nathulal
Madhya Pradesh High Court · (1976) JLJ 219 : (1976) MPLJ 341
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(a), 12(3), 13(5)Transfer of Property Act, 1882 — Section 105, 106, 111
High Courts11 Jul 1974Allowed
Smt. Satyabhamadevi Choubey Vs Ramkishore Pandey
Madhya Pradesh High Court · AIR 1975 MP 115 : (1975) ILR (MP) 82 : (1975) JLJ 57 : (1974) 19 MPLJ 906
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1), 14, 43(3)Transfer of Property Act, 1882 — Section 36, 8