COURT ARCHIVE

Madhya Pradesh High Court judgments, 1974

140 judgments · page 5 of 7

High Courts01 Jul 1974Dismissed

Santoshchandra and Others Vs Smt. Gyansundarbai and Others

Madhya Pradesh High Court · AIR 1975 MP 193 : (1979) ILR (MP) 641 : (1974) JLJ 615 : (1974) 19 MPLJ 679 : (1974) MPLJ 679

Specific Relief Act, 1963 — Section 34

Read judgment

High Courts27 May 1974Dismissed

Manjulabai Vs Ramchandra Awasthi

Madhya Pradesh High Court · (1975) JLJ 376

Hindu Marriage Act, 1955 — Section 10(1)

Read judgment

High Courts20 May 1974Dismissed

Shibbu alias Shiv Ram Vs Superintendant, Central Jail, Jabalpur (M.P.) and another

Madhya Pradesh High Court · (1978) ILR (MP) 639 : (1977) JLJ 773

Criminal Procedure Code, 1973 (CrPC) — Section 401General Clauses Act, 1897 — Section 21Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2, 6, 8

Read judgment

High Courts12 May 1974Allowed

Tejpal Jain Vs Collector, Jabalpur and others

Madhya Pradesh High Court · (1978) ILR (MP) 452 : (1974) JLJ 621 : (1974) MPLJ 594

Constitution of India, 1950 — Article 226, 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11, 12, 12(1), 39, 39(1)

Read judgment

High Courts03 May 1974

Virendra Singh Bhandari and Others Vs Nandlal Bhandari and Sons P. Ltd.

Madhya Pradesh High Court · (1978) 23 MPLJ 834 : (1978) 23 MPLJ 772

Companies Act, 1856 — Section 397, 398, 439, 450

Read judgment

High Courts02 May 1974Partly Allowed

Smt. Vidya Devi and Another Vs Madhya Pradesh State Road Transport Corporation and Another

Madhya Pradesh High Court · (1974) ACJ 374 : AIR 1975 MP 89 : (1974) JLJ 483 : (1974) 19 MPLJ 573 : (1974) MPLJ 573

Central Provinces Laws Act, 1875 — Section 6Motor Vehicles Act, 1939 — Section 110D, 78

Read judgment

High Courts02 May 1974Allowed

Rasool Bi Sheikh Munna Vs Jaitoon Bi Sheikh Munna and others

Madhya Pradesh High Court · (1976) MPLJ 655

City of Jabalpur Corporation Act, 1948 — Section 63(1)(q)

Read judgment

High Courts02 May 1974Allowed

Rasool Bi and others Vs Jaitoon Bi and others

Madhya Pradesh High Court · (1979) ILR (MP) 255 : (1977) JLJ 61

City of Jabalpur Corporation Act, 1948 — Section 63(1)(q)

Read judgment

High Courts01 May 1974

Umrao Singh and Co., Mahanagar, Lucknow (U.P.) Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1976 MP 126 : (1979) ILR (MP) 695 : (1976) JLJ 521 : (1976) 21 MPLJ 91

Arbitration Act, 1940 — Section 13, 14, 2, 30Civil Procedure Code, 1908 (CPC) — Section 34

Read judgment

High Courts30 Apr 1974Dismissed

Niranjan Prasad Kesharwani Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1977) ILR (MP) 1189 : (1974) JLJ 466 : (1974) MPLJ 624

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 12, 14, 5

Read judgment

High Courts30 Apr 1974

Mangal and Others Vs Achhelal

Madhya Pradesh High Court · (1974) CriLJ 1522 : (1976) ILR (MP) 790 : (1974) JLJ 456 : (1974) 19 MPLJ 563

Criminal Procedure Code, 1973 (CrPC) — Section 145

Read judgment

High Courts29 Apr 1974

Shrikrishna Vs State of M.P.

Madhya Pradesh High Court · (1975) JLJ 13

General Clauses Act, 1897 — Section 15Penal Code, 1860 (IPC) — Section 161, 162, 163, 164, 165Prevention of Food Adulteration Act, 1954 — Section 9

Read judgment

High Courts26 Apr 1974Allowed

Kirloskar Brothers Ltd. Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1978) 2 ELT 33

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 3, 7(2)Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts25 Apr 1974Dismissed

Vaidyanath Vs Madhya Pradesh State Road Transport Corporation Bairagarh, Bhopal and others

Madhya Pradesh High Court · (1978) ILR (MP) 229 : (1975) JLJ 297 : (1974) MPLJ 671

Industrial Disputes Act, 1947 — Section 7, 7AMadhya Pradesh Industrial Relations Act, 1960 — Section 66

Read judgment

High Courts24 Apr 1974Dismissed

Bansilal Bansidhar Vs Nandlal Shivnath

Madhya Pradesh High Court · (1974) MPLJ 552

Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

High Courts24 Apr 1974Dismissed

N.K. Doongaji and Co. Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1975 MP 1 : (1976) ILR (MP) 207 : (1974) JLJ 515 : (1974) 19 MPLJ 699 : (1974) MPLJ 699

Constitution of India, 1950 — Article 19(1), 19(6), 265, 47Madhya Pradesh Excise Act, 1915 — Section 10, 11, 12, 13, 14

Read judgment

High Courts23 Apr 1974Dismissed

Manganese Ore (India) Ltd., Nagpur Vs Regional Assistant Commissioner of Sales Tax, Jabalpur and others

Madhya Pradesh High Court · (1978) ILR (MP) 8 : (1974) MPLJ 639

Central Sales Tax Act, 1956 — Section 3, 3(1), 3(a), 4, 4(1)Constitution of India, 1950 — Article 1, 226, 227, 286(1)(b), 286(2)Sales of Goods Act, 1930 — Section 23(1)

Read judgment

High Courts23 Apr 1974Dismissed

Ram Sharan Bari, Municipal Councillor, Jabalpur Vs Dr. K.L. Dube, Mayor, Municipal Corporation, Jabalpur and another

Madhya Pradesh High Court · (1978) ILR (MP) 126 : (1974) JLJ 490 : (1974) MPLJ 612

Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 24, 25(2), 27, 28, 29

Read judgment

High Courts23 Apr 1974Dismissed

Rev. Stainislaus Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1975 MP 163 : (1974) JLJ 571 : (1974) 19 MPLJ 656

Constitution of India, 1950 — Article 20(3), 25, 25(1)Madhya Pradesh Dharma Swatantrya Adhiniyam, 1968 — Section 3, 4, 5

Read judgment

High Courts22 Apr 1974Dismissed

Municipal Corporation, Indore Vs Vijay Kumar Agrawal

Madhya Pradesh High Court · (1975) JLJ 612

Arbitration Act, 1940 — Section 18, 2(a), 8Madhya Pradesh Municipal Corporation Act, 1956 — Section 413, 422, 422A, 423, 7

Read judgment