High Courts28 Jul 1971Allowed
Municipal Council, Kharsia and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1972 MP 34 : (1971) MPLJ 905
Madhya Pradesh Municipalities Act, 1961 — Section 328(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,176 of 2,382
High Courts28 Jul 1971Dismissed
Sardar Harbans Singh Vs Trust Committee, Shri Guru Singh Sabha Gurudwara Trust Marhatal, Jabalpur and others
Madhya Pradesh High Court · (1971) 07 MP CK 0019
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts28 Jul 1971Allowed
Municipal Council, Kharsia and another Vs State of M.P. and others
Madhya Pradesh High Court · (1971) JLJ 854
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 422Madhya Pradesh Municipalities Act, 1961 — Section 328, 328(1), 43(2)
High Courts26 Jul 1971Allowed
Hari Prasad Ramesh Kumar Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1972 MP 110 : (1972) JLJ 272 : (1972) 17 MPLJ 214 : (1972) MPLJ 214
Constitution of India, 1950 — Article 299(1)Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Niyamavali, 1965 — Rule 7(10)
High Courts26 Jul 1971Dismissed
Subhash Chandra Sarkar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1973 MP 191 : (1972) 2 LLJ 611
Army Act, 1950 — Section 164, 41Army Rules, 1954 — Rule 25Constitution of India, 1950 — Article 226, 227
High Courts23 Jul 1971Allowed
Tunda Vs State of M.P. and others
Madhya Pradesh High Court · (1971) JLJ 657
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 162, 165, 2(1)(i), 262, 262(1)
High Courts23 Jul 1971Allowed
Tunda Ganpatia Kachhi Vs K.C. Tiwari, Member, Board of Revenue, M.P. Gwalior and others
Madhya Pradesh High Court · (1972) MPLJ 400
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 165
High Courts19 Jul 1971Dismissed
Jagatram Daswani and others Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1971) JLJ 845 : (1971) MPLJ 911
Constitution of India, 1950 — Article 226, 277
High Courts17 Jul 1971Dismissed
S.P. Nanawaty, Factory Manager. Satna Cement Works, Satna and another Vs Employees State Insurance Corporation, Jabalpur
Madhya Pradesh High Court · (1971) JLJ 800
Employees State Insurance Act, 1948 — Section 66, 67, 75Workmens Compensation Act, 1923 — Section 12
High Courts17 Jul 1971Allowed
Pannalal Vs Shri K.C. Tiwari, Member Board of Revenue and others
Madhya Pradesh High Court · (1971) JLJ 640
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 222, 44, 44(1)(e), 50
High Courts17 Jul 1971Allowed
Pannalal Nathu Singh Vs K.C. Tiwari and Others
Madhya Pradesh High Court · AIR 1972 MP 63 : (1971) MPLJ 953
Appointment, Remuneration, Duties, Removal and Punishment of Patels Rules — Rule 5Madhya Pradesh Land Revenue Code, 1959 — Section 222, 258, 44, 44(1), 50
High Courts16 Jul 1971
Krishan Gopal Devi Prasad and Others Vs Dattatraya Madho Lad
Madhya Pradesh High Court · (1971) ACJ 372 : AIR 1972 MP 125 : (1972) 17 MPLJ 485 : (1971) MPLJ 135
Civil Procedure Code, 1908 (CPC) — Section 115, 3, 9Motor Vehicles Act, 1939 — Section 110, 110F
High Courts16 Jul 1971
Krishna Gopal and others Vs Dattatraya
Madhya Pradesh High Court · (1971) JLJ 903
Civil Procedure Code, 1908 (CPC) — Section 115, 2, 3, 77, 9Constitution of India, 1950 — Article 226, 227Contempt of Courts Act, 1971 — Section 3
High Courts15 Jul 1971Allowed
Balkishan Vs Ram Bharose and others
Madhya Pradesh High Court · (1973) 18 MPLJ 569
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 9
High Courts14 Jul 1971Partly Allowed
The State of Uttar Pradesh Vs Dayali Mardan and Another
Madhya Pradesh High Court · (1971) ACJ 425 : AIR 1972 MP 66 : (1971) MPLJ 873
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110A(3), 110B, 110D
High Courts14 Jul 1971Allowed
State of Uttar Pradesh Vs Dayali and another
Madhya Pradesh High Court · (1971) JLJ 669
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110D
High Courts12 Jul 1971
Purohit Lodge Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1978) ILR (MP) 397 : (1972) JLJ 425 : (1972) 17 MPLJ 213 : (1972) MPLJ 213 : (1972) 29 STC 383
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts09 Jul 1971
Patram Sitaram of Morena Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1971) JLJ 829 : (1971) MPLJ 804 : (1971) 28 STC 645
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(d), 44
High Courts09 Jul 1971Allowed
M/s. Orient Paper Mills Ltd. Amlai Distt. Shahdol Vs Municipal Council, Shahdol
Madhya Pradesh High Court · (1971) JLJ 860 : (1971) MPLJ 872
Constitution of India, 1950 — Article 226, 227
High Courts08 Jul 1971Dismissed
Municipal Board, Bhopal Vs Jagdish Goeal
Madhya Pradesh High Court · (1972) MPLJ 740
Bhopal State Municipalities Act, 1955 — Section 335