High Courts10 Mar 1971Allowed
Shyam Babu Shrivastava Vs State of M. P. and another
Madhya Pradesh High Court · (1977) ILR (MP) 871 : (1971) MPLJ 626
Constitution of India, 1950 — Article 226, 311(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,180 of 2,382
High Courts10 Mar 1971Dismissed
Ram Swaroop Sharma and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1972 MP 77 : (1971) MPLJ 737
Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 20, 32(3)
High Courts10 Mar 1971Allowed
Panjumal Khan Chand Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1971 MP 225 : (1971) JLJ 451
Essential Commodities Act, 1955 — Section 3, 3(2), 5
High Courts10 Mar 1971Allowed
Shyam Babu Shrivastava Vs State of M.P. and another
Madhya Pradesh High Court · (1971) JLJ 348
Constitution of India, 1950 — Article 226, 311(2)
High Courts04 Mar 1971Allowed
Rizvi, S.M.A. Vs State of M.P. and others
Madhya Pradesh High Court · (1972) JLJ 594
Constitution of India, 1950 — Article 14, 226
High Courts04 Mar 1971Dismissed
Subhash Chandra Sarkar Vs Union of India and Others
Madhya Pradesh High Court · (1973) JLJ 940
Army Act, 1950 — Section 125, 126, 164, 165, 27Constitution of India, 1950 — Article 126, 226, 227, 227(4), 32Penal Code, 1860 (IPC) — Section 149, 304
High Courts04 Mar 1971
Major Subhash Chandra Sarkar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1972) 17 MPLJ 449 : (1972) MPLJ 449
Army Act, 1950 — Section 125, 126, 164, 165, 27Constitution of India, 1950 — Article 136, 226, 227, 32, 40Penal Code, 1860 (IPC) — Section 149, 304
High Courts01 Mar 1971
Ghanshyamlal Soni Vs State of M.P. and Others
Madhya Pradesh High Court · (1976) ILR (MP) 955 : (1971) JLJ 485 : (1971) 2 LLJ 279
Constitution of India, 1950 — Article 14, 16
High Courts27 Feb 1971
The Administrator, City of Jabalpur Corporation Vs Lakhanlal
Madhya Pradesh High Court · (1971) CriLJ 1345 : (1974) ILR (MP) 689 : (1971) JLJ 474 : (1971) MPLJ 569
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts25 Feb 1971Allowed
State of M.P., Bhopal Vs Bhagwant Rao
Madhya Pradesh High Court · (1975) ILR (MP) 672 : (1971) JLJ 534 : (1971) MPLJ 515
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311, 311(2)
High Courts24 Feb 1971Allowed
Leeladhar Jaynarayan and others Vs Ram Singh and others
Madhya Pradesh High Court · (1973) ILR (MP) 298 : (1974) JLJ 566 : (1974) MPLJ 481
Specific Relief Act, 1963 — Section 9
High Courts21 Feb 1971Allowed
S.M.A. Rizvi Vs State of Madhya Pradesh, Bhopal
Madhya Pradesh High Court · (1976) ILR (MP) 1013 : (1972) MPLJ 315
Constitution of India, 1950 — Article 14, 226
High Courts17 Feb 1971Allowed
Narayan Singh Thakur Vs Excise Commissoner, Madhya Pradesh, Gwalior and others
Madhya Pradesh High Court · (1976) ILR (MP) 703 : (1971) JLJ 464 : (1971) MPLJ 496
Constitution of India, 1950 — Article 226, 227, 311(2)
High Courts16 Feb 1971Partly Allowed
Rajendar Singh Vs N.K. Shejwalker and Another
Madhya Pradesh High Court · AIR 1971 MP 248 : (1976) ILR (MP) 836 : (1971) JLJ 361
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 23(1), 23(4), 33
High Courts15 Feb 1971
Central India Machinery and Manufacturing Co. Ltd. and Another Vs Abdul Rehman and Others
Madhya Pradesh High Court · (1976) ILR (MP) 19 : (1971) JLJ 337 : (1971) 2 LLJ 354 : (1971) MPLJ 629
Constitution of India, 1950 — Article 20, 226Employees State Insurance Act, 1948 — Section 73Penal Code, 1860 (IPC) — Section 304A
High Courts12 Feb 1971
Malam Singh Vs The Collector, Sehore, M.P. and Others
Madhya Pradesh High Court · AIR 1971 MP 195 : (1973) ILR (MP) 371 : (1971) JLJ 379 : (1971) MPLJ 531
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Act, 1962 — Section 329, 357(1)Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1962 — Rule 22(1)
High Courts11 Feb 1971Allowed
Imrat and another Vs Pyari Bahu and another
Madhya Pradesh High Court · (1972) JLJ 720
Hindu Succession Act, 1956 — Section 14, 14(2)
High Courts11 Feb 1971Dismissed
Anand Ram Vidha Ram Vs Regional Transport Authority, Rewa, M.P. and Another
Madhya Pradesh High Court · AIR 1971 MP 170 : (1973) ILR (MP) 191 : (1971) JLJ 427 : (1971) MPLJ 498
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47(3), 57(3)
High Courts11 Feb 1971Allowed
Imrat and another Vs Mst. Pyaribahu and another
Madhya Pradesh High Court · (1977) ILR (MP) 787 : (1972) MPLJ 921
Hindu Succession Act, 1956 — Section 14, 14(2)
High Courts09 Feb 1971Allowed
State of M. P. Vs Mohanlal and other
Madhya Pradesh High Court · (1971) JLJ 712 : (1971) MPLJ 332
Criminal Procedure Code, 1898 (CrPC) — Section 173, 252Essential Commodities Act, 1955 — Section 11, 7