High Courts21 Aug 1969Allowed
Ishwar Prashad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1969) JLJ 986 : (1969) MPLJ 901
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,193 of 2,382
High Courts21 Aug 1969Dismissed
Municipal Corporation Indore Vs Niyamatullah
Madhya Pradesh High Court · (1969) JLJ 1035
Indore City Municipal Act, 1909 — Section 13
High Courts11 Aug 1969
Balkrishna Bihari Lal Vs Board of Revenue, M.P. and Others
Madhya Pradesh High Court · (1969) MPLJ 827
Stamp Act, 1899 — Section 2(15), 29, 36, 38(2), 40
High Courts11 Aug 1969
Balkrishna Vs The Board of Revenue, M. P., and others
Madhya Pradesh High Court · (1969) MPLJ 827
Stamp Act, 1899 — Section 40(1)(b), 57(1)(a)
High Courts07 Aug 1969Allowed
Akhechand and another Vs Motilal and another
Madhya Pradesh High Court · (1971) JLJ 968 : (1971) MPLJ 1029
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 100
High Courts01 Aug 1969Partly Allowed
Ramnarayan and Others Vs State of Madhya Pradesh, Bhopal
Madhya Pradesh High Court · AIR 1970 MP 102 : (1974) ILR (MP) 614 : (1969) JLJ 1046
Constitution of India, 1950 — Article 19(1), 19(2)Madhya Pradesh Security Act, 1959 — Section 12, 12(1), 12(5)
High Courts31 Jul 1969
State of Madhya Pradesh Vs Chhotekhan Nannekhan
Madhya Pradesh High Court · AIR 1970 MP 29 : (1970) CriLJ 238 : (1971) ILR (MP) 197 : (1969) JLJ 876 : (1969) 14 MPLJ 732 : (1969) MPLJ 732
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13(5)Prevention of Food Adulteration Rules, 1955 — Rule 18, 7
High Courts31 Jul 1969
State of M. P. Vs Chhotekhan Nannekhan Ghosi
Madhya Pradesh High Court · (1969) MPLJ 732
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii), 7
High Courts30 Jul 1969Dismissed
Shrikrishna Agarwal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1970 MP 162 : (1970) JLJ 236 : (1970) 15 MPLJ 439
Constitution of India, 1950 — Article 226, 311, 311(2), 320Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 9
High Courts29 Jul 1969
State of Madhya Pradesh Vs Hukum Singh Ramprasad and Others
Madhya Pradesh High Court · AIR 1970 MP 26 : (1970) CriLJ 235 : (1971) ILR (MP) 5 : (1969) JLJ 918 : (1969) MPLJ 728
Criminal Procedure Code, 1898 (CrPC) — Section 345(6), 369, 403, 430Penal Code, 1860 (IPC) — Section 148, 149, 301, 307, 323
High Courts29 Jul 1969
State of Madhya Pradesh Vs Hukum Singh and others
Madhya Pradesh High Court · (1969) MPLJ 728
Criminal Procedure Code, 1898 (CrPC) — Section 345(6)
High Courts21 Jul 1969Allowed
Narayan Chandra Mukherjee Vs State of Madhya Pradesh, Bhopal and others
Madhya Pradesh High Court · (1969) MPLJ 751
States Reorganisation Act, 1956 — Section 115(1), 116(1)
High Courts21 Jul 1969
Narayan Chandra Mukherji Vs State of Madhya Pradesh, Bhopal and Others
Madhya Pradesh High Court · (1969) MPLJ 751
Constitution of India, 1950 — Article 226, 246, 3, 309, 311States Reorganisation Act, 1956 — Section 115(5), 115(7), 116(2)
High Courts16 Jul 1969
Firm, Ratanchand Darbarilal, Satna and Others Vs Rajendra Kumar Khoobchand and Others
Madhya Pradesh High Court · (1969) 07 MP CK 0011
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13, 13(1), 13(2)
High Courts16 Jul 1969Dismissed
Ratanchand Darbarilal Firm and others Vs Rajendka Kumar and others
Madhya Pradesh High Court · (1969) MPLJ 672
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13
High Courts01 Jul 1969Allowed
Satna Central Co-operative and Land Mortgage Bank Ltd., Satna Vs Puranlal Agrawal and others
Madhya Pradesh High Court · (1969) JLJ 888 : (1969) MPLJ 879
Madhya Pradesh Co-operative Societies Act, 1960 — Section 77(2)
High Courts02 May 1969Dismissed
Mst. Vidya Bai and another Vs Lala Narayandas
Madhya Pradesh High Court · (1971) JLJ 749 : (1971) MPLJ 925
Trusts Act, 1882 — Section 90, 94
High Courts30 Apr 1969Dismissed
The Arun General Industries Ltd. Vs The Rishab Manufacturers (Pr) Ltd. and Others
Madhya Pradesh High Court · AIR 1972 MP 147 : (1976) ILR (MP) 275 : (1972) JLJ 138 : (1972) 17 MPLJ 42 : (1972) MPLJ 42
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts29 Apr 1969Dismissed
Ram Gopal Chaturvedi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1969) MPLJ 706
Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12
High Courts28 Apr 1969
M.G. Tipnis Vs The Secretary, Ministry of Commerce, Union of India (UOI), New Delhi and Others
Madhya Pradesh High Court · (1969) MPLJ 639
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Court Fees Act, 1870 — Article 1