COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,160 of 2,382

High Courts12 Apr 1973Dismissed

Mangilal Ganpat Vs Union of India

Madhya Pradesh High Court · (1974) JLJ 601 : (1974) MPLJ 216

Civil Procedure Code, 1908 (CPC) — Section 115, 26, 60, 80, 86Constitution of India, 1950 — Article 366(22)Displaced Persons (Debts Adjustment) Act, 1951 — Section 4, 4

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High Courts12 Apr 1973

Commissioner of Income Tax Vs Ratanchand Darbarilal

Madhya Pradesh High Court · (1975) 100 ITR 258 : (1973) JLJ 885 : (1973) 18 MPLJ 996

Income Tax Act, 1922 — Section 26(2), 26A, 66

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High Courts06 Apr 1973Allowed

Hira Mills Ltd., Ujjain Vs Commissioner of Wealth Tax, M.P. and Nagpur

Madhya Pradesh High Court · (1974) JLJ 164 : (1973) 18 MPLJ 965

Wealth Tax Act, 1957 — Section 2(m), 27(1), 7

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High Courts06 Apr 1973Dismissed

Nimar Industrial Corporation Private Ltd., Khandwa Vs Madhya Pradesh Electricity Board, Jabalpur

Madhya Pradesh High Court · AIR 1973 MP 281 : (1973) JLJ 877 : (1973) 18 MPLJ 846

Electricity (Supply) Act, 1948 — Section 12, 24Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 13

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High Courts06 Apr 1973Allowed

Omprakash Agrawal, Indore Vs Deputy Property Tax Commissioner, M.P., Gwalior and others

Madhya Pradesh High Court · (1973) JLJ 967 : (1973) 18 MPLJ 918

Constitution of India, 1950 — Article 226, 227

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High Courts05 Apr 1973

A.N. Apte, Food Inspector Indore Municipal Corporation Vs Mohammad Amir Khajarana

Madhya Pradesh High Court · (1977) JLJ 478 : (1974) MPLJ 241

Criminal Procedure Code, 1898 (CrPC) — Section 417Prevention of Food Adulteration Act, 1954 — Section 11(1)(c)(iii), 13, 13(2), 16, 23

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High Courts04 Apr 1973

M.L. Ranjan, Principal, Daly College, and Secretary, Board of Governors, Daly College, Indore Vs Deputy Property Tax Commissioner, Gwalior and others

Madhya Pradesh High Court · (1974) JLJ 242 : (1974) MPLJ 50

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 — Section 6, 6(d), 6(f)(1)

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High Courts04 Apr 1973Allowed

Punjab Dal Besan and Oil Mills and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1974 MP 85 : (1973) JLJ 1031 : (1973) 18 MPLJ 929

Constitution of India, 1950 — Article 304Essential Commodities Act, 1955 — Section 3(2), 5

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High Courts04 Apr 1973Allowed

Flour and Food Ltd., Indore Vs Union of India and others

Madhya Pradesh High Court · (1974) JLJ 169 : (1973) 18 MPLJ 916

Constitution of India, 1950 — Article 226Provisional Collection of Taxes Act, 1931 — Section 3, 4, 5

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High Courts04 Apr 1973

Commissioner of Sales Tax Vs Gill and Company Ltd.

Madhya Pradesh High Court · (1974) JLJ 37 : (1974) 19 MPLJ 55 : (1974) MPLJ 55 : (1974) 33 STC 536

Madhya Pradesh General Sales Tax Act, 1958 — Section 2(o)

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High Courts28 Mar 1973Partly Allowed

The Collector, Jabalpur and Another Vs Kamal Kumar Jain and Others

Madhya Pradesh High Court · (1974) ACJ 277 : AIR 1973 MP 288 : (1973) JLJ 848 : (1973) 18 MPLJ 779

Land Acquisition Act, 1894 — Section 18, 23, 31(2)

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High Courts27 Mar 1973Partly Allowed

Ram Kumar Mishra Vs Kesharimal

Madhya Pradesh High Court · AIR 1975 MP 26 : (1973) ILR (MP) 830 : (1974) 19 MPLJ 579 : (1974) MPLJ 579

Representation of the People Act, 1951 — Section 83

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High Courts21 Mar 1973Allowed

Niranjan Singh Vs The Board of Revenue, M.P. and Another

Madhya Pradesh High Court · AIR 1975 MP 27 : (1977) ILR (MP) 731 : (1973) JLJ 434 : (1974) 19 MPLJ 526 : (1974) MPLJ 526

Limitation Act, 1963 — Section 5

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High Courts16 Mar 1973Allowed

Ram Kumar Mishra Vs Keshrimal

Madhya Pradesh High Court · (1974) JLJ 668

Representation of the People Act, 1951 — Section 83, 87

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High Courts16 Mar 1973Dismissed

Rajaram Vishwakarma Vs Deepabai

Madhya Pradesh High Court · AIR 1974 MP 52 : (1978) ILR (MP) 1120 : (1973) 18 MPLJ 626

Hindu Marriage (Amendment) Act, 1956 — Section 12(1)

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High Courts14 Mar 1973

Agarwal Medical and General Stores Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1973 MP 255 : (1977) ILR (MP) 618 : (1973) JLJ 721 : (1973) 18 MPLJ 697

Drugs and Cosmetics Act, 1940 — Section 18A, 23(4)Drugs and Cosmetics Rules, 1945 — Rule 66

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High Courts14 Mar 1973Dismissed

State of Madhya Pradesh Vs Gangacharan

Madhya Pradesh High Court · (1976) ILR (MP) 355 : (1974) JLJ 446 : (1974) MPLJ 533

Constitution of India, 1950 — Article 299Madhya Pradesh Excise Act, 1915 — Section 68

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High Courts10 Mar 1973Dismissed

Rajaram Vishwakarma Vs Deepa Bai

Madhya Pradesh High Court · (1973) JLJ 662

Hindu Marriage Act, 1955 — Section 10, 11, 12, 12(1), 12(1)(c)

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High Courts09 Mar 1973Dismissed

Dev ji Vs Rajabai and others

Madhya Pradesh High Court · (1974) JLJ 53

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 185, 185(1), 262(1)

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High Courts09 Mar 1973

Balkishan Muchhal Vs Controller of Estate Duty

Madhya Pradesh High Court · (1974) ILR (MP) 376 : (1974) 94 ITR 243 : (1973) JLJ 604 : (1973) 18 MPLJ 484

Estate Duty Act, 1953 — Section 10

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