COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,158 of 2,382

High Courts12 Sept 1973Dismissed

The Madhya Pradesh State Road Transport Corporation, Bhopal Vs The Regional Transport Authority, Sagar and Another

Madhya Pradesh High Court · AIR 1974 MP 10 : (1978) ILR (MP) 1112 : (1974) JLJ 146 : (1973) 18 MPLJ 1070

Motor Vehicles Act, 1939 — Section 62(1)

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High Courts12 Sept 1973Dismissed

Shikharchand and Others Vs Mst. Bari Bai and Others

Madhya Pradesh High Court · AIR 1974 MP 75 : (1974) JLJ 633 : (1974) 19 MPLJ 126 : (1974) MPLJ 126

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 7

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High Courts12 Sept 1973Allowed

Anand Transport Company (Pvt.) Ltd., Raipur Vs Transport Commissioner, M.P., Gwalior and others

Madhya Pradesh High Court · (1979) ILR (MP) 18 : (1974) MPLJ 381

Constitution of India, 1950 — Article 226, 227

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High Courts10 Sept 1973Dismissed

Gyanabai Vs Phuldas and Others

Madhya Pradesh High Court · AIR 1974 MP 79 : (1974) JLJ 318 : (1974) 19 MPLJ 35 : (1974) MPLJ 35

Court Fees Act, 1870 — Section 7Madhya Pradesh Land Revenue Code (Amendment) Act, 1968 — Section 58A

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High Courts05 Sept 1973Allowed

Santosh Bharti Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (1974) ILR (MP) 368 : (1974) JLJ 33 : (1974) MPLJ 47

Constitution of India, 1950 — Article 22

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High Courts03 Sept 1973

Surendra Singh and Others Vs Lal Sheoraj Bahadur Singh and Others

Madhya Pradesh High Court · AIR 1975 MP 85 : (1975) JLJ 140 : (1975) 20 MPLJ 57

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts24 Aug 1973Dismissed

Bhilai Steel Employees Association, Bhilai and another Vs A.W. Kanmadikar, Member Judge, Industrial Court, Madhya Pradesh, Indore (Arbitrator) and another

Madhya Pradesh High Court · (1978) ILR (MP) 909 : (1974) JLJ 91 : (1973) 18 MPLJ 1025

Constitution of India, 1950 — Article 226, 227

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High Courts24 Aug 1973Allowed

Madhya Pradesh State Road Transport Corporation, Bhopal Vs The Regional Transport Authority, Sagar and Others

Madhya Pradesh High Court · AIR 1974 MP 22 : (1978) ILR (MP) 762 : (1973) 18 MPLJ 969

Motor Vehicles Act, 1939 — Section 62(1)

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High Courts20 Aug 1973

Surguja Raigarh Roadways (Pvt.) Ltd., Ambikapur Vs Tax Officer (R.T.O.) Bilaspur and others

Madhya Pradesh High Court · (1978) ILR (MP) 857 : (1973) JLJ 998 : (1973) 18 MPLJ 1019

Constitution of India, 1950 — Article 141, 226, 227

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High Courts18 Aug 1973Dismissed

Dhanpal Singh and Others Vs Hariram

Madhya Pradesh High Court · AIR 1974 MP 32 : (1976) ILR (MP) 1031 : (1973) JLJ 1101 : (1973) 18 MPLJ 1014

Civil Procedure Code, 1908 (CPC) — Section 92Madhya Pradesh Public Trust Act, 1951 — Section 27, 5, 8

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High Courts10 Aug 1973Allowed

Smt. Raja Kakarlapudi Sudarsana Sundara Narasayamma and others Vs M/s Vikaram Sugar Mills, Ltd and others

Madhya Pradesh High Court · (1974) MPLJ 122

Civil Procedure Code, 1908 (CPC) — Section 141

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High Courts08 Aug 1973Dismissed

Makradhwaj Singh Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (1978) ILR (MP) 654 : (1974) JLJ 71 : (1974) MPLJ 31

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High Courts03 Aug 1973

Hardeoshingh and another Vs Central Government Industrial Tribunal cum-Labour Court, Jabalpur, and others

Madhya Pradesh High Court · (1978) ILR (MP) 662 : (1974) JLJ 106 : (1973) 18 MPLJ 1040

Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 10(1)(d), 10A, 13, 18, 18(1)

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High Courts01 Aug 1973Allowed

Pt. Girija Shankar Sharma Vs Collector, Hoshangabad

Madhya Pradesh High Court · AIR 1974 MP 83 : (1978) ILR (MP) 466 : (1973) JLJ 1004 : (1973) 18 MPLJ 983

Constitution of India, 1950 — Article 14, 19, 19(1), 226

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High Courts31 Jul 1973Dismissed

Bhagwat Narayan Dwivedi Vs Kasturi

Madhya Pradesh High Court · AIR 1974 MP 26 : (1973) JLJ 798 : (1973) 18 MPLJ 899

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98, 151

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High Courts27 Jul 1973Dismissed

Madanlal and others Vs Ramnath and others

Madhya Pradesh High Court · (1974) JLJ 647 : (1974) MPLJ 766

Civil Procedure Code, 1908 (CPC) — Section 115, 36, 47

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High Courts27 Jul 1973Dismissed

Laxminarayan Vs State of Madhya Pradesh, Bhopal and Others

Madhya Pradesh High Court · AIR 1975 MP 71 : (1978) ILR (MP) 346 : (1974) JLJ 639 : (1974) 19 MPLJ 314

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 35, 38, 38(1), 41, 41(2)

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High Courts24 Jul 1973

Commissioner of Income Tax, Bhopal Vs Ramchand Kundanlal Saraf, Bina

Madhya Pradesh High Court · (1973) 18 MPLJ 806

Constitution of India, 1950 — Article 20, 20(1)Income Tax Act, 1961 — Section 148, 256(1), 271, 271(1), 271(1)(c)

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High Courts13 Jul 1973Allowed

Bhagwan Singh Vs Babu Shiv Prasad and Another

Madhya Pradesh High Court · AIR 1974 MP 12 : (1973) JLJ 1008 : (1973) 18 MPLJ 1059

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(1), 54

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High Courts13 Jul 1973Allowed

Than Singh and Others Vs Barelal and Another

Madhya Pradesh High Court · AIR 1974 MP 24 : (1979) ILR (MP) 56 : (1974) JLJ 296 : (1974) 19 MPLJ 145 : (1974) MPLJ 145

Hindu Minority and Guardianship Act, 1956 — Section 8Specific Relief Act, 1963 — Section 20(4)

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