COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,153 of 2,382

High Courts19 Aug 1974

Mehtar and Another Vs The Collector, Durg and Others

Madhya Pradesh High Court · AIR 1975 MP 46 : (1975) JLJ 625 : (1974) 19 MPLJ 813

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 14, 18, 23, 54, 9

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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

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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)

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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High Courts27 May 1974Dismissed

Manjulabai Vs Ramchandra Awasthi

Madhya Pradesh High Court · (1975) JLJ 376

Hindu Marriage Act, 1955 — Section 10(1)

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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

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