High Courts17 Apr 1974Allowed
Laxmi Narayan Bhawani Prasad Vs Baburam Radharaman Agrawal
Madhya Pradesh High Court · (1974) 04 MP CK 0006
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1974
140 judgments · page 6 of 7
High Courts16 Apr 1974
P.L. Agrawal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1975) CriLJ 1533
Essential Commodities Act, 1955 — Section 3, 7
High Courts16 Apr 1974Dismissed
P.L. Agarwal, Raipur Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1976) ILR (MP) 650 : (1975) JLJ 27 : (1974) MPLJ 764
Essential Commodities Act, 1955 — Section 3, 7
High Courts16 Apr 1974Dismissed
Madhya Pradesh State Road Transport Corporation Vs Yasin and Others
Madhya Pradesh High Court · (1974) ACJ 358
Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1988 — Section 110B, 110D
High Courts11 Apr 1974
Smt. Satiya and Others Vs Sub-Divisional Officer, P.W.D. (Buildings and Roads) and Others
Madhya Pradesh High Court · (1974) ACJ 431 : (1979) ILR (MP) 527 : (1974) JLJ 504 : (1975) 1 LLJ 394 : (1975) 20 MPLJ 247
Employees Compensation Act, 1923 — Section 2, 30, 4, 4A
High Courts09 Apr 1974
Nagar Nigham Harijan Karmachari Sangh and Another Vs Municipal Corporation
Madhya Pradesh High Court · (1977) ILR (MP) 883 : (1975) 1 LLJ 6 : (1974) 19 MPLJ 588 : (1974) MPLJ 588
Constitution of India, 1950 — Article 143, 226Union Territories (Laws) Act, 1950 — Section 2
High Courts08 Apr 1974Allowed
Bachomal Sadoromal and others Vs Milkiram Lahrumal
Madhya Pradesh High Court · (1979) ILR (MP) 162 : (1975) JLJ 656
Citizenship Act, 1955 — Section 5Civil Procedure Code, 1908 (CPC) — Section 83Constitution of India, 1950 — Article 19, 19(1)(f)
High Courts08 Apr 1974Allowed
Shyama Charan Shukla Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1975) ILR (MP) 945 : (1974) JLJ 548 : (1974) 19 MPLJ 601 : (1974) MPLJ 691 : (1974) 34 STC 504
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 120, 78
High Courts03 Apr 1974Dismissed
The Ratlam Bone and Fertilizer Co. Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1975) ILR (MP) 216 : (1974) JLJ 425 : (1974) 19 MPLJ 581 : (1974) MPLJ 581 : (1975) 35 STC 132
Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3
High Courts03 Apr 1974Allowed
Abbas Bhai and others Vs Shahjadali
Madhya Pradesh High Court · (1974) JLJ 694
Constitution of India, 1950 — Article 14, 19(1)(f)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(e), 12(4), 12(i)(e)Transfer of Property Act, 1882 — Section 106, 5, 58, 76, 76(a)
High Courts29 Mar 1974Allowed
Shikharchand Laxmichand and others Vs State of M.P. and others
Madhya Pradesh High Court · (1974) 03 MP CK 0004
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 3, 4
High Courts27 Mar 1974Dismissed
Ardeshar Irani Vs State of M.P.
Madhya Pradesh High Court · (1974) MPLJ 514
Arbitration Act, 1940 — Section 14, 14(2), 30, 30(c), 36
High Courts25 Mar 1974Allowed
Gorelal Dubey Vs The State Govt. of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1974 MP 197 : (1977) ILR (MP) 755 : (1976) JLJ 547 : (1974) JLJ 458 : (1974) 19 MPLJ 636 : (1974) MPLJ 636
Mines and Minerals (Development and Regulation) Act, 1957 — Section 3
High Courts20 Mar 1974
Suresh Kumar Vs Town Improvement Trust, Bhopal
Madhya Pradesh High Court · AIR 1975 MP 189 : (1975) JLJ 468 : (1975) 20 MPLJ 413
Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Article 11, 8Madhya Pradesh Town Improvement Trust Act, 1960 — Section 147
High Courts16 Mar 1974Dismissed
B.L. Shrivastava Vs M.M.L. Shridhar and Others
Madhya Pradesh High Court · AIR 1975 MP 21 : (1977) ILR (MP) 751 : (1974) JLJ 440 : (1974) 19 MPLJ 513 : (1974) MPLJ 512
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts15 Mar 1974Allowed
Jayanti Mishra Vs The Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1975 MP 22 : (1977) ILR (MP) 645 : (1974) JLJ 462 : (1974) 19 MPLJ 542 : (1974) MPLJ 542
Mineral Concession Rules, 1960 — Rule 58(1)
High Courts15 Mar 1974
Shriram Ghasiram Soni Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1975) ILR (MP) 182 : (1975) JLJ 694
Criminal Procedure Code, 1973 (CrPC) — Section 514
High Courts27 Feb 1974Allowed
Ram Janki Raj Mandir Vs Haridas Guru Sarjoodas and others
Madhya Pradesh High Court · (1975) JLJ 381 : (1974) MPLJ 531
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Public Trust Act, 1951 — Section 6, 8
High Courts25 Feb 1974Dismissed
Sunderlal and others Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1977) ILR (MP) 537 : (1974) MPLJ 788
Madhya Pradesh Land Revenue Code, 1959 — Section 244
High Courts22 Feb 1974
In Re: Rup Singh Devjia
Madhya Pradesh High Court · (1975) CriLJ 500 : (1977) ILR (MP) 466 : (1974) JLJ 587 : (1974) 19 MPLJ 341
Constitution of India, 1950 — Article 254Penal Code, 1860 (IPC) — Section 302