High Courts20 Aug 1971Allowed
Dwarka Prasad Saxena Vs State of M.P. and others
Madhya Pradesh High Court · (1971) JLJ 810
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 115
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,175 of 2,382
High Courts19 Aug 1971Allowed
Mst. Rajula Bai Vs Suka Dukali
Madhya Pradesh High Court · AIR 1972 MP 57 : (1976) ILR (MP) 760 : (1971) MPLJ 1014
Evidence Act, 1872 — Section 108Hindu Marriage Act, 1955 — Section 12
High Courts19 Aug 1971Allowed
Rajula Bai Vs Suka
Madhya Pradesh High Court · (1971) JLJ 957
Evidence Act, 1872 — Section 107, 108Hindu Marriage Act, 1955 — Section 28
High Courts19 Aug 1971Allowed
Ramgopal Vs Election Officer and five others
Madhya Pradesh High Court · (1971) JLJ 887
Madhya Pradesh Panchayat Act, 1962 — Section 11(7), 357
High Courts18 Aug 1971
B.A Nigam, Civil Judge (Class I), Sidhi, District Sidhi, M.P. Vs Registrar of the High Court of Madhya Pradesh, Jabalpur and others
Madhya Pradesh High Court · (1971) ILR (MP) 651 : (1971) JLJ 872 : (1971) MPLJ 973
Constitution of India, 1950 — Article 14, 15(1), 16, 16(1), 16(2)
High Courts18 Aug 1971Allowed
Madhya Pradesh Irrigation Karamchari Sangh, Sambhag Gwalior, Chambal Canal, Sheopur Kalan, District Morena, M.P. Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1971) JLJ 787 : (1971) MPLJ 949
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(5), 12(5)(a)
High Courts17 Aug 1971Allowed
Prem Narain Verma Vs Shilpakar Sahakari Majdoor Sangh Ltd., Shivpuri and others
Madhya Pradesh High Court · (1971) JLJ 924
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 19, 53, 64, 91
High Courts16 Aug 1971Allowed
Satishchandra Hukumchand Patni Vs District Magistrate, Indore and another
Madhya Pradesh High Court · (1971) 08 MP CK 0014
High Courts16 Aug 1971Dismissed
Mohammad Vs Sagarmal
Madhya Pradesh High Court · (1971) JLJ 680
Stamp Act, 1899 — Section 10
High Courts16 Aug 1971Dismissed
Ganpat Singh and Another Vs Gurucharan Singh and Another
Madhya Pradesh High Court · AIR 1973 MP 3 : (1972) 17 MPLJ 616 : (1972) MPLJ 616
Madhya Pradesh Stamp Rules, 1942 — Rule 13, 3Stamp Act, 1899 — Article 49, 10
High Courts12 Aug 1971Allowed
Dashrathi Das (Mahant) Vs State of M. P. and others
Madhya Pradesh High Court · (1971) JLJ 821 : (1971) MPLJ 1027
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 60
High Courts12 Aug 1971Allowed
Gangaram Vs Kanhaiyalal and others
Madhya Pradesh High Court · (1971) JLJ 819 : (1971) MPLJ 1025
Madhya Pradesh Land Revenue Code, 1959 — Section 178
High Courts11 Aug 1971Allowed
Chunnilal Onkarmal Vs Hukumchand Mills Ltd. and others
Madhya Pradesh High Court · (1973) ILR (MP) 286 : (1975) JLJ 313 : (1974) MPLJ 423
Companies Act, 1956 — Section 397, 397(1), 398, 399, 402
High Courts11 Aug 1971
Navalkishore Vs Madhya Pradesh Road Transport Corporation, Indore another
Madhya Pradesh High Court · (1975) JLJ 127
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts02 Aug 1971
Binod Mills Co. Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1978) ILR (MP) 703 : (1971) JLJ 951 : (1971) MPLJ 1009 : (1972) 29 STC 413
High Courts02 Aug 1971Allowed
Gyanchand Vs Shri C.L. Masurkar, District Judge and Others
Madhya Pradesh High Court · (1971) JLJ 955 : (1971) MPLJ 959 : (1972) 29 STC 142
Madhya Pradesh General Sales Tax Act, 1958 — Section 49
High Courts30 Jul 1971Dismissed
Indrajit Singh Vs State of M.P. and another
Madhya Pradesh High Court · (1971) JLJ 662
Constitution of India, 1950 — Article 226
High Courts30 Jul 1971Dismissed
Ghanshyam Gangaramji Chautre and Others Vs The Presiding Officer-cum-Sub-Divisional Officer, Sausar and Others
Madhya Pradesh High Court · AIR 1972 MP 60 : (1971) MPLJ 957
Madhya Pradesh Municipalities Act, 1961 — Section 43(2), 56, 57, 59
High Courts30 Jul 1971Dismissed
Indrajit Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1972 MP 30
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1962 — Section 304(4)
High Courts30 Jul 1971Dismissed
Ghanshyam Gangaram Chautre and others Vs Presiding Officer-cum-Sub-Divisional Officer, Sausar and others
Madhya Pradesh High Court · (1971) JLJ 964
Madhya Pradesh Municipalities Act, 1961 — Section 43, 43(2), 55, 56, 57