COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,167 of 2,382

High Courts19 Apr 1972Allowed

A.C. Naha Roy Vs National Coal Development Corporation Ltd. and Others

Madhya Pradesh High Court · AIR 1973 MP 14 : (1978) ILR (MP) 1077 : (1972) 17 MPLJ 810 : (1972) MPLJ 810

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts19 Apr 1972Dismissed

Bajrang Prasad Vs State of M.P. and others

Madhya Pradesh High Court · (1972) JLJ 638

Constitution of India, 1950 — Article 299Madhya Pradesh Excise Act, 1915 — Section 13, 14, 15, 16, 17

High Courts19 Apr 1972Allowed

A.C. Naha Roy Vs National Coal Development Corporation, Ltd. and others

Madhya Pradesh High Court · (1972) JLJ 831

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts17 Apr 1972Dismissed

State of M.P. Vs Hakim Singh (Sardar) and another

Madhya Pradesh High Court · (1972) JLJ 878

Constitution of India, 1950 — Article 299, 299(1)Madhya Pradesh Land Revenue Code, 1959 — Section 155(b)

High Courts17 Apr 1972Dismissed

The State of Madhya Pradesh Vs Hakim Singh and Another

Madhya Pradesh High Court · AIR 1973 MP 24 : (1977) ILR (MP) 1198 : (1972) 17 MPLJ 957 : (1972) MPLJ 957

Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 2, 5

High Courts15 Apr 1972Allowed

Life Insurance Corporation of India Vs Thakur Mohan Singh and another

Madhya Pradesh High Court · (1977) ILR (MP) 769 : (1973) JLJ 308 : (1973) 18 MPLJ 249

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 311Insurance Act, 1938 — Section 11

High Courts13 Apr 1972Dismissed

The State of Madhya Pradesh Vs Ram Pratap Singh and Others

Madhya Pradesh High Court · (1972) ACJ 411 : AIR 1972 MP 219 : (1977) ILR (MP) 672 : (1972) JLJ 668 : (1972) 17 MPLJ 932 : (1972) MPLJ 932

Constitution of India, 1950 — Article 300

High Courts11 Apr 1972Dismissed

V.P. Gupta and another Vs Director General of Posts and Telegraphs, New Delhi and others

Madhya Pradesh High Court · (1972) JLJ 930

High Courts10 Apr 1972

Ganesh Trading Company Vs State of M.P.

Madhya Pradesh High Court · (1972) JLJ 679

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 174(2), 213, 226, 229Contract Act, 1872 — Section 37

High Courts10 Apr 1972Dismissed

Harishchandra Golcha Vs Jiwaji Rao Cotton Mills Ltd., Gwalior

Madhya Pradesh High Court · AIR 1972 MP 150 : (1974) ILR (MP) 155 : (1972) JLJ 503 : (1972) 17 MPLJ 646 : (1972) MPLJ 646

Court Fees Act, 1870 — Section 7

High Courts07 Apr 1972Partly Allowed

Karnam Chand Vs Smt. Kamlesh Kumari and Another

Madhya Pradesh High Court · AIR 1973 MP 6 : (1974) ILR (MP) 827 : (1972) 17 MPLJ 955 : (1972) MPLJ 955

Civil Procedure Code, 1908 (CPC) — Section 144

High Courts07 Apr 1972Dismissed

Bhagwat Prasad Sao Vs Ravishankar University, Raipur and others

Madhya Pradesh High Court · (1973) JLJ 46 : (1973) 18 MPLJ 158

Madhya Pradesh General Clauses Act, 1957 — Section 16

High Courts07 Apr 1972Allowed

Karamchand Vs Kamlesh Kumari and anothers

Madhya Pradesh High Court · (1972) JLJ 1028

Civil Procedure Code, 1908 (CPC) — Section 144

High Courts04 Apr 1972Allowed

Municipal Council, Mandsaur Vs State of M.P. and others

Madhya Pradesh High Court · (1972) JLJ 966

Madhya Pradesh Land Revenue Code, 1959 — Section 248, 57Madhya Pradesh Municipalities Act, 1961 — Section 100, 101

High Courts04 Apr 1972Allowed

Municipal Corporation, Indore Vs State of M.P. and others

Madhya Pradesh High Court · (1972) JLJ 614

Madhya Pradesh Land Revenue Code, 1959 — Section 248, 57Madhya Pradesh Municipal Corporation Act, 1956 — Section 7, 80, 82Madhya Pradesh Municipalities Act, 1961 — Section 100, 101, 80

High Courts04 Apr 1972Allowed

Municipal Corporation, Indore Vs The State of Bhopal and Another

Madhya Pradesh High Court · AIR 1973 MP 186 : (1972) 17 MPLJ 911 : (1972) 17 MPLJ 598

Madhya Pradesh Municipalities Act, 1961 — Section 82

High Courts04 Apr 1972

Commissioner of Income Tax Vs Khubchand Meghraj

Madhya Pradesh High Court · (1973) 91 ITR 498

Income Tax Act, 1961 — Section 271, 271(1), 297(2)

High Courts03 Apr 1972Allowed

Rameshchandra Bahoti Vs Registrar, University of Indore and 27 others

Madhya Pradesh High Court · (1973) JLJ 832

Constitution of India, 1950 — Article 226, 227, 329(b)Factories Act, 1948 — Section 66(1)(b)Representation of the People Act, 1951 — Section 123(8), 80

High Courts03 Apr 1972Dismissed

Laxmi Prasad Bajpai Vs District Magistrate, Bilaspur and another

Madhya Pradesh High Court · (1972) MPLJ 689

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 506, 509

High Courts03 Apr 1972

Commissioner of Wealth Tax Vs Shri Manilal C. Desai

Madhya Pradesh High Court · (1973) 91 ITR 135 : (1972) JLJ 833 : (1972) 17 MPLJ 703 : (1972) MPLJ 703

Wealth Tax Act, 1957 — Section 17(1)