High Courts09 Feb 1971Allowed
Rama and another Vs Mangilal
Madhya Pradesh High Court · (1973) 18 MPLJ 973
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,181 of 2,382
High Courts08 Feb 1971Allowed
Smt. Krishna Kumari and Others Vs The Board of Revenue, Madhya Pradesh, Gwalior and Others
Madhya Pradesh High Court · AIR 1971 MP 201 : (1975) ILR (MP) 629 : (1971) JLJ 405 : (1971) MPLJ 589
Trusts Act, 1882 — Section 23, 6
High Courts05 Feb 1971Allowed
Sardar Mahinder Singh Vs The Deputy Commissioner Of Sales Tax and Others
Madhya Pradesh High Court · (1975) ILR (MP) 624 : (1971) JLJ 837 : (1971) MPLJ 688 : (1971) 28 STC 427
Madhya Pradesh General Sales Tax Act, 1958 — Section 18(6)
High Courts05 Feb 1971
Balmukund Jairamdas Vs Rameshchand Ladetilal and others
Madhya Pradesh High Court · (1971) 02 MP CK 0010
Civil Procedure Code, 1908 (CPC) — Section 107Madhya Pradesh Civil Courts Act, 1958 — Section 13, 15, 3, 7
High Courts29 Jan 1971Dismissed
Brijlal Vs Balichand
Madhya Pradesh High Court · (1972) JLJ 643
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 21 Rule 16
High Courts29 Jan 1971
Lekhraj Diddi Vs Sawan Singh
Madhya Pradesh High Court · AIR 1971 MP 172 : (1977) ILR (MP) 1204 : (1971) JLJ 545 : (1971) MPLJ 438
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, Order 6 Rule 16, Order 6 Rule 2, 10Evidence Act, 1872 — Section 116, 92
High Courts29 Jan 1971Dismissed
Brulal Vs Dulichand
Madhya Pradesh High Court · (1977) ILR (MP) 1010 : (1972) MPLJ 826
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 21 Rule 16
High Courts28 Jan 1971Allowed
Ramu Vs State of M.P.
Madhya Pradesh High Court · (1972) JLJ 380
Penal Code, 1860 (IPC) — Section 302
High Courts28 Jan 1971Allowed
Ramu alias Ramhit Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1974) ILR (MP) 139 : (1972) MPLJ 715
Penal Code, 1860 (IPC) — Section 302
High Courts27 Jan 1971Allowed
Custodian of Evacuee Property, M.P. Vs Mannoolal Battoolal and others
Madhya Pradesh High Court · (1977) ILR (MP) 993
Administration of Evacuee Property Act, 1950 — Section 2(d), 28, 4, 4(1), 40Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts25 Jan 1971Dismissed
State of Madhya Pradesh Vs Ikram Ahmad Abdul Ahmad Khan
Madhya Pradesh High Court · (1977) ILR (MP) 900
Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts20 Jan 1971Dismissed
Lekhraj Diddi Vs Sardar Sawan Singh
Madhya Pradesh High Court · (1977) ILR (MP) 1204 : (1971) MPLJ 438
Civil Procedure Code, 1908 (CPC) — Section 10Court Fees Act, 1870 — Section 7(xi)(cc)Evidence Act, 1872 — Section 11(2), 116, 92
High Courts19 Jan 1971
Prem Kumar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1975) ILR (MP) 274 : (1971) JLJ 289 : (1971) 2 LLJ 346 : (1971) MPLJ 483
Constitution of India, 1950 — Article 226, 310, 311Penal Code, 1860 (IPC) — Section 353Probation of Offenders Act, 1958 — Section 12, 3, 4
High Courts16 Jan 1971Allowed
Shankar Sahai Vs Kanmal and others
Madhya Pradesh High Court · (1971) JLJ 102 : (1971) MPLJ 436
Transfer of Property Act, 1882 — Section 109
High Courts14 Jan 1971
Associated Cement Co. Ltd. Vs Assistant Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (1974) ILR (MP) 270 : (1971) JLJ 498 : (1971) MPLJ 444 : (1971) 28 STC 629
Constitution of India, 1950 — Article 226, 286
High Courts13 Jan 1971Dismissed
State of Madhya Pradesh Vs Municipal Council, Harda and another
Madhya Pradesh High Court · (1974) ILR (MP) 518 : (1971) JLJ 283 : (1971) MPLJ 408
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts24 Dec 1970Allowed
Orient Paper Mills Ltd. Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1971) JLJ 515 : (1971) MPLJ 560 : (1971) 28 STC 532
Constitution of India, 1950 — Article 226, 227, 31, 32Forest Act, 1927 — Section 82Sales of Goods Act, 1930 — Section 19, 2, 64A
High Courts23 Dec 1970Dismissed
Mandas Vs Manabai
Madhya Pradesh High Court · (1977) ILR (MP) 661 : (1972) MPLJ 852
Evidence Act, 1872 — Section 91, 92, 93, 94, 95Limitation Act, 1963 — Section 30(a)Transfer of Property Act, 1882 — Section 58(c)
High Courts23 Dec 1970Dismissed
Mandas Vs Manbai
Madhya Pradesh High Court · (1972) JLJ 632
Evidence Act, 1872 — Section 91, 92, 93, 98Limitation Act, 1963 — Section 30(a)Transfer of Property Act, 1882 — Section 58(c)