High Courts03 Jan 1975
Singhai Karelal Kundanlal Trust Vs Kesri Dal Mill and Others
Madhya Pradesh High Court · AIR 1976 MP 54 : (1978) ILR (MP) 391 : (1975) JLJ 696 : (1975) 20 MPLJ 676
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,150 of 2,382
High Courts01 Jan 1975Dismissed
Ganeshram Jawhar Jain Vs Roop Singh Umrao Singh
Madhya Pradesh High Court · (1975) JLJ 149 : (1975) MPLJ 198
Easements Act, 1882 — Section 8
High Courts01 Jan 1975Allowed
Ramjilal Sukhiram Vs Municipal Committee, Sarangarh
Madhya Pradesh High Court · (1976) ILR (MP) 976 : (1978) JLJ 75
Madhya Pradesh Municipalities Act, 1961 — Section 176, 83, 97
High Courts01 Jan 1975Dismissed
The Municipal Council, Murwara (Katni) and Others Vs S.K. Kahansons and Co.
Madhya Pradesh High Court · AIR 1976 MP 228 : (1979) ILR (MP) 920
Limitation Act, 1963 — Article 24, 17(1)Madhya Pradesh Municipalities Act, 1961 — Section 319(2)
High Courts23 Dec 1974Dismissed
Bhagwan Giri Goswamy President, Dhamtari Co-op. Marketing Society Ltd. Vs R.P. Nayak
Madhya Pradesh High Court · AIR 1975 MP 134 : (1975) JLJ 135 : (1975) 20 MPLJ 169
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 15, 2
High Courts23 Dec 1974Allowed
Bhagwania Jagat Mali Vs Gilli Khushali Mali
Madhya Pradesh High Court · (1978) ILR (MP) 484 : (1977) JLJ 137
Hindu Succession Act, 1956 — Section 14, 15, 15(2), 16, 3
High Courts19 Dec 1974Dismissed
Mst. Jagaribai Vs Ramkhilawan and Others
Madhya Pradesh High Court · AIR 1976 MP 106 : (1976) JLJ 77 : (1975) 20 MPLJ 857
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115Hindu Succession Act, 1956 — Section 14
High Courts16 Dec 1974Dismissed
Dashrath Chowaram Vs Shatruhan Singh
Madhya Pradesh High Court · (1979) ILR (MP) 523 : (1977) JLJ 230
Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 26, 26(1)(c)
High Courts11 Dec 1974Dismissed
Mahabir Kirana Bhandar, Ashoknagar Vs Union of India
Madhya Pradesh High Court · (1978) ILR (MP) 294 : (1975) JLJ 147
Presidency Small Cause Courts Act, 1882 — Section 25
High Courts10 Dec 1974Allowed
J.A. Trivedi Brothers and another Vs Union of India and others
Madhya Pradesh High Court · (1975) ILR (MP) 657 : (1975) JLJ 404
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
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
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
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)
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)
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
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
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
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
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)
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