High Courts28 Sept 1972
Jaswantlal Prahlad Bhai and Company Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1978) ILR (MP) 1157 : (1973) 18 MPLJ 331 : (1973) 31 STC 635
Madhya Pradesh General Sales Tax Act, 1958 — Section 8(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,164 of 2,382
High Courts28 Sept 1972Dismissed
Shyam Mohan Shrivastava Vs University of Indore and others
Madhya Pradesh High Court · (1973) JLJ 201 : (1973) 18 MPLJ 141
Constitution of India, 1950 — Article 226
High Courts27 Sept 1972
Gram Panchayat, Gorakhpur Vs Khushali Dindayal Sahu
Madhya Pradesh High Court · AIR 1973 MP 19 : (1974) ILR (MP) 1 : (1973) 18 MPLJ 105
Madhya Pradesh Land Revenue Code, 1959 — Section 244
High Courts22 Sept 1972Allowed
Ravishanker Dube and others Vs Board of Revenue, M.P. and others
Madhya Pradesh High Court · (1972) JLJ 934
Civil Procedure Code, 1908 (CPC) — Section 100, 104, 109, 110, 115Constitution of India, 1950 — Article 133, 136, 226, 227Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 10, 11, 11(1), 11(3), 11(5)
High Courts22 Sept 1972Dismissed
Charan Lal Sahu Vs Nanda Kishore Bhatt and Others
Madhya Pradesh High Court · AIR 1974 MP 140 : (1973) ILR (MP) 81 : (1974) JLJ 666 : (1974) 19 MPLJ 184 : (1974) MPLJ 184
Representation of the People Act, 1951 — Section 117(1)
High Courts22 Sept 1972Allowed
Kuar Indrajit Singh Vs The Board of Revenue, Madhya Pradesh, Gwalior and Another
Madhya Pradesh High Court · AIR 1973 MP 22
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 2, 42Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 2, 42Madhya Pradesh Land Revenue Code, 1959 — Section 11, 50, 56
High Courts22 Sept 1972Allowed
Harbans Rai Vs Board of Revenue, Gwalior and Another
Madhya Pradesh High Court · AIR 1973 MP 1
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 41Madhya Pradesh Land Revenue Code, 1959 — Section 44(2), 50
High Courts18 Sept 1972Dismissed
Mst. Godabai Vs Narayan Zingaji
Madhya Pradesh High Court · AIR 1973 MP 4 : (1972) 17 MPLJ 1042 : (1972) MPLJ 1042
Hindu Marriage Act, 1955 — Section 10(2)
High Courts18 Sept 1972
Commissioner of Sales Tax Vs Laxmilal Jain
Madhya Pradesh High Court · (1973) JLJ 337 : (1973) 18 MPLJ 311 : (1973) 31 STC 494
Madhya Pradesh General Sales Tax Act, 1958 — Section 38(3)
High Courts18 Sept 1972Dismissed
Godabai Vs Narain
Madhya Pradesh High Court · (1972) JLJ 964
Hindu Marriage Act, 1955 — Section 10, 10(2), 28
High Courts12 Sept 1972Dismissed
State of Madhya Pradesh Vs Kapurchand and others
Madhya Pradesh High Court · (1975) ILR (MP) 925 : (1972) JLJ 975 : (1973) 18 MPLJ 132
Public Gambling (Madhya Pradesh) Act, 1976 — Section 13
High Courts08 Sept 1972
Shivaji Vs Deoji and Others
Madhya Pradesh High Court · AIR 1974 MP 123 : (1973) JLJ 388 : (1973) 18 MPLJ 434
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Court Fees Act, 1870 — Section 7
High Courts06 Sept 1972
Ram Sahai Pandey Vs State Industrial Court and Another
Madhya Pradesh High Court · (1973) 1 LLJ 553 : (1973) 18 MPLJ 320
Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 27
High Courts06 Sept 1972Dismissed
Ram Sahai Pandey Vs State Industrial Court, M.P. and another
Madhya Pradesh High Court · (1973) JLJ 25
Constitution of India, 1950 — Article 226
High Courts05 Sept 1972Partly Allowed
The Central Provinces Syndicate Pvt. Ltd. Vs Smt. Sita Devi and Others
Madhya Pradesh High Court · AIR 1973 MP 134 : (1974) 44 CompCas 46 : (1973) JLJ 364 : (1973) 18 MPLJ 300
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Companies Act, 1913 — Section 202
High Courts05 Sept 1972
Heavy Electricals (India) Ltd., Bhopal Vs Pannalal Devchand Malviya
Madhya Pradesh High Court · AIR 1973 MP 7 : (1976) ILR (MP) 856 : (1973) JLJ 38 : (1973) 18 MPLJ 26
Arbitration Act, 1940 — Section 32
High Courts05 Sept 1972Allowed
Heavy Electrical (India) Limited, Bhopal Vs Pannalal Devchand Malviya
Madhya Pradesh High Court · (1973) JLJ 38
Arbitration Act, 1940 — Section 20
High Courts02 Sept 1972Dismissed
Ramdhani Pande Vs State of M.P.
Madhya Pradesh High Court · (1973) JLJ 504
Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 330, 348
High Courts30 Aug 1972
Saraf and Swarnkar Samiti, Morar and Others Vs Munnal Lal and Others
Madhya Pradesh High Court · AIR 1973 MP 216 : (1973) JLJ 658 : (1973) 18 MPLJ 614
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts30 Aug 1972Allowed
Narbada Prasad Vs Awadesh Narain
Madhya Pradesh High Court · AIR 1973 MP 179 : (1973) JLJ 641 : (1973) 18 MPLJ 534
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3Constitution of India, 1950 — Article 141