High Courts30 Aug 1972
State of Madhya Pradesh Vs Mulamchand
Madhya Pradesh High Court · AIR 1973 MP 293 : (1973) JLJ 489 : (1973) 18 MPLJ 832
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141, 299(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,165 of 2,382
High Courts29 Aug 1972
Commissioner of Sales Tax, M.P. Vs Hastimal Ratanlal, Raipur
Madhya Pradesh High Court · (1973) JLJ 97
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(j)
High Courts29 Aug 1972Dismissed
Gwalior Rayon Silk Manufacturing (WVG.) Company Limited Vs The Assistant Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1973) JLJ 172 : (1973) 18 MPLJ 85 : (1973) 31 STC 9
Central Sales Tax Act, 1956 — Section 6, 8, 9Constitution of India, 1950 — Article 246, 276, 286, 301, 303
High Courts29 Aug 1972
Commissioner of Sales Tax Vs Hastimal Ratanlal
Madhya Pradesh High Court · (1972) MPLJ 1075 : (1973) 30 STC 484
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(j)
High Courts29 Aug 1972
Commissioner of Sales Tax, M.P. Vs M/s. Hastimal Ratanlal, Raipur
Madhya Pradesh High Court · (1972) MPLJ 1075
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(j)
High Courts23 Aug 1972Allowed
Abdul Gafoor Vs Abdeali
Madhya Pradesh High Court · (1973) JLJ 1091
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(3), 13, 13(1), 13(2)Transfer of Property Act, 1882 — Section 113
High Courts19 Aug 1972
Ram Lal Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1973) CriLJ 1670 : (1975) ILR (MP) 369 : (1973) JLJ 449 : (1973) 18 MPLJ 376
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts19 Aug 1972Dismissed
Santosh Kumar Vs Municipal Committee, Sanawad
Madhya Pradesh High Court · (1972) MPLJ 1029
High Courts19 Aug 1972Dismissed
Santosh Kumar Vs Municipal Committe, Sanawad
Madhya Pradesh High Court · (1972) JLJ 1022
High Courts18 Aug 1972Dismissed
Dindayal Pachuri Vs Vimalchand and Another
Madhya Pradesh High Court · AIR 1973 MP 299 : (1973) 18 MPLJ 465
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(6)
High Courts16 Aug 1972Dismissed
Dindayal Pachuri Vs Vimalchand
Madhya Pradesh High Court · (1973) JLJ 460
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(b), 12(1)(f), 12(6)
High Courts09 Aug 1972Allowed
The Pench Valley Coal Co. Ltd. Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1973) JLJ 189 : (1973) 18 MPLJ 32 : (1973) 31 STC 64
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227
High Courts07 Aug 1972
State of Madhya Pradesh Vs Mohammad Abdul Rahman and Others
Madhya Pradesh High Court · (1973) CriLJ 290 : (1975) ILR (MP) 547 : (1972) JLJ 838 : (1972) 17 MPLJ 951
Evidence Act, 1872 — Section 25Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7, 9
High Courts07 Aug 1972Allowed
Moolchand Vs Sheodutt Paliwal and Another
Madhya Pradesh High Court · AIR 1973 MP 301 : (1978) ILR (MP) 1051 : (1973) JLJ 430 : (1973) 18 MPLJ 378 : (1972) MPLJ 142
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts07 Aug 1972Dismissed
Nebraj Vs Smt. Amrit Kaur
Madhya Pradesh High Court · (1973) JLJ 445 : (1973) 18 MPLJ 386
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(c)
High Courts27 Jul 1972Allowed
Banwarilal Vs Kusum Bai and others
Madhya Pradesh High Court · (1972) JLJ 862
Civil Procedure Code, 1908 (CPC) — Section 141, 151Succession Act, 1925 — Section 229, 263, 263(1)(c), 283(1)(c), 363
High Courts27 Jul 1972Allowed
Banwarilal Shriniwas Vs Kumari Kusum Bai and Others
Madhya Pradesh High Court · AIR 1973 MP 69 : (1977) ILR (MP) 1109 : (1972) 17 MPLJ 963 : (1972) MPLJ 963
Succession Act, 1925 — Section 263
High Courts25 Jul 1972Dismissed
Shashank Mukerjee Vs Naraindas Indurkhya
Madhya Pradesh High Court · AIR 1973 MP 303 : (1973) JLJ 677 : (1973) 18 MPLJ 684
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3)
High Courts20 Jul 1972
State of M.P. Vs Shivnath Shorda and Others
Madhya Pradesh High Court · (1982) JLJ 232 : (1982) MPLJ 199
Criminal Law (Amendment) Act, 1952 — Section 7(2)Criminal Procedure Code, 1898 (CrPC) — Section 526, 528
High Courts19 Jul 1972Dismissed
Gulabrai and Sons Vs State of M.P. and others
Madhya Pradesh High Court · (1972) JLJ 868
Constitution of India, 1950 — Article 14, 19(1)(g), 19(6), 47Madhya Pradesh Excise Act, 1915 — Section 13, 14, 15, 16, 17, 17