High Courts31 Mar 1972Allowed
Rameshchandra Vs G.N. Tandon and Others
Madhya Pradesh High Court · AIR 1974 MP 1 : (1973) 18 MPLJ 819
Constitution of India, 1950 — Article 226Indore University Act, 1963 — Section 19(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,168 of 2,382
High Courts31 Mar 1972Dismissed
Chhotabhai Jethabhai Patel and Co. Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1972) JLJ 405 : (1972) 17 MPLJ 619 : (1973) 30 STC 1
Constitution of India, 1950 — Article 19, 226, 301, 304
High Courts30 Mar 1972Dismissed
Shujat Ali Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1972 MP 151 : (1972) CriLJ 1193 : (1973) JLJ 226 : (1972) 17 MPLJ 623
Constitution of India, 1950 — Article 134(1)
High Courts30 Mar 1972
Vishwanath Verma Vs State of M.P. and others
Madhya Pradesh High Court · (1972) JLJ 796
Constitution of India, 1950 — Article 14, 16, 16(1), 16(1), 226States Reorganisation Act, 1956 — Section 115(7), 115(7), 117
High Courts30 Mar 1972Allowed
Madhya Pradesh Electricity Board, Jabalpur Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1972 MP 188 : (1972) JLJ 624 : (1973) 1 LLJ 266 : (1972) 17 MPLJ 939 : (1972) MPLJ 939
Motor Transport Workers Act, 1961 — Section 2, 3
High Courts30 Mar 1972Allowed
Surajpal Singh Vs State of M.P.
Madhya Pradesh High Court · (1972) JLJ 1008
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 201, 302
High Courts30 Mar 1972
Hastimal Bheroolal Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1972 MP 214 : (1972) JLJ 1049 : (1972) 17 MPLJ 660 : (1972) MPLJ 660
Madhya Pradesh Land Revenue Code, 1959 — Section 7(2)
High Courts23 Mar 1972Allowed
Bala Prasad Naik Vs Additional Commissioner, Jabalpur Division, Jabalpur and others
Madhya Pradesh High Court · (1972) MPLJ 694
Madhya Pradesh Municipalities Act, 1961 — Section 94, 94(4)
High Courts22 Mar 1972Allowed
Pooranchand Ved Prakash Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1972) JLJ 525 : (1972) 17 MPLJ 772 : (1972) MPLJ 772 : (1973) 31 STC 170
Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 43
High Courts21 Mar 1972Allowed
Chhatarsal Singh Yadav Vs State of M.P., Bhopal
Madhya Pradesh High Court · (1972) JLJ 347 : (1973) 18 MPLJ 98
Constitution of India, 1950 — Article 226, 227, 311
High Courts20 Mar 1972Allowed
Mst. Saleha Bi Vs Sheikh Gulla
Madhya Pradesh High Court · AIR 1973 MP 207 : (1973) JLJ 426 : (1973) 18 MPLJ 401
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(2), 13(3)
High Courts09 Mar 1972Dismissed
Shree Bus Service, Hatta Vs Regional Transport Authority, Jabalpur and Others
Madhya Pradesh High Court · AIR 1972 MP 121 : (1972) JLJ 376 : (1972) 17 MPLJ 518 : (1972) MPLJ 518
Motor Vehicles Act, 1939 — Section 47(3), 63
High Courts03 Mar 1972Allowed
Vishwanath Verma (Shri) Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1973) 18 MPLJ 108
Constitution of India, 1950 — Article 14, 16, 16(1), 226, 226States Reorganisation Act, 1956 — Section 115(7), 117
High Courts01 Mar 1972Dismissed
Gayaprasad Vs Excise Commissioner, M.P. and others
Madhya Pradesh High Court · (1973) JLJ 573
Constitution of India, 1950 — Article 19, 19(6)Madhya Pradesh Excise Act, 1915 — Section 13, 17, 28, 62(2)(f)
High Courts01 Mar 1972Dismissed
Gayaprasad Vs Excise Commissioner and others
Madhya Pradesh High Court · (1972) MPLJ 536
Constitution of India, 1950 — Article 18(6), 19, 19(6)Madhya Pradesh Excise Act, 1915 — Section 13, 17, 28, 62(2)
High Courts01 Mar 1972
Union of India (UOI) and Another Vs Sharmanand
Madhya Pradesh High Court · (1972) JLJ 348 : (1972) 2 LLJ 423 : (1972) 17 MPLJ 550 : (1972) MPLJ 550
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 310, 311, 32
High Courts28 Feb 1972Dismissed
Municipal Corporation, Indore Vs Narayanlal
Madhya Pradesh High Court · (1972) MPLJ 748
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 21, 22Madhya Pradesh Municipal Corporation Act, 1956 — Section 127(4), 133, 189, 401, 68
High Courts25 Feb 1972Dismissed
Munshiram Ramdhan Vs Dhanraj Chunnilal
Madhya Pradesh High Court · (1978) ILR (MP) 77 : (1974) JLJ 360 : (1974) MPLJ 418
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(f), 6
High Courts23 Feb 1972Allowed
Chandel Ranjit Kunwar Vs Hiralal Sunder Singh and Others
Madhya Pradesh High Court · AIR 1972 MP 133 : (1978) ILR (MP) 997 : (1972) JLJ 377 : (1972) 17 MPLJ 582 : (1972) MPLJ 582
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts23 Feb 1972Allowed
Ba a Prasad Naik Vs Additional Commissioner, Jabalpur Division and others
Madhya Pradesh High Court · (1972) JLJ 390
Madhya Pradesh Municipalities Act, 1961 — Section 94, 94(4)