High Courts12 Mar 1969Allowed
Halke Mahate Harlal Vs H. C. Kamthan and others
Madhya Pradesh High Court · (1970) MPLJ 346
Madhya Pradesh Land Revenue Code, 1959 — Section 222
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,195 of 2,382
High Courts10 Mar 1969Allowed
Sharda Chand and others Vs Laxman Prasad and others
Madhya Pradesh High Court · (1971) JLJ 961 : (1971) MPLJ 1057
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts27 Feb 1969Dismissed
Parwatibai and others Vs Laxmi Devi and others
Madhya Pradesh High Court · (1972) JLJ 515
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 43 Rule 1(J), 115
High Courts27 Feb 1969Allowed
Parwatibai and others Vs Da. (Smt.) Laxmi Devi and others
Madhya Pradesh High Court · (1972) MPLJ 155
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(j), 115
High Courts21 Feb 1969Allowed
Maha Singh (Sardar) Vs State of M.P. and Others
Madhya Pradesh High Court · (1969) JLJ 1087
States Reorganisation Act, 1956 — Section 115, 115(7)
High Courts20 Feb 1969
Modern Stores (Cigarettes), Jabalpur and another Vs Krishnadas Shah, Presiding Officer, Labour Court, Jabalpur and others
Madhya Pradesh High Court · (1969) MPLJ 621
Industrial Disputes Act, 1947 — Section 10A
High Courts19 Feb 1969
Commissioner of Sales Tax Vs India Coffee Workers' Co-operative Society Ltd.
Madhya Pradesh High Court · (1969) JLJ 418 : (1969) 14 MPLJ 693 : (1969) MPLJ 693 : (1970) 25 STC 43
Madhya Pradesh General Sales Tax Act, 1958 — Item 9(b)
High Courts18 Feb 1969
Noshirwan and Co. Pvt. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1970) 77 ITR 822 : (1969) JLJ 585 : (1969) 14 MPLJ 579 : (1969) MPLJ 579
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts17 Feb 1969Dismissed
Nowrozabad Colliery Mazdoor Sangh, P. O. Nowrozabad Vs P. Jeejeebhoy, Sole Arbitrator, Bombay and another
Madhya Pradesh High Court · (1969) MPLJ 611
Industrial Disputes Act, 1947 — Section 10A
High Courts17 Feb 1969Dismissed
Nowrozabad Colliery Mazdoor Sangh Vs F. Jeejeebhoy and Another
Madhya Pradesh High Court · AIR 1970 MP 63 : (1970) 20 FLR 284 : (1974) ILR (MP) 208 : (1969) JLJ 1095
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 10, 10A
High Courts14 Feb 1969Dismissed
State Bank of India Employees Co-operative Housing Society Ltd., Raipur Vs Nawal Shanker Dave and others
Madhya Pradesh High Court · (1971) JLJ 973
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Co-operative Societies Act, 1960 — Section 64(1)(c), 82(1)(c)
High Courts14 Feb 1969
Babu Hari Singh Vs Ratanlal
Madhya Pradesh High Court · (1969) JLJ 639 : (1969) MPLJ 662
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(I)(f)Transfer of Property Act, 1882 — Section 106
High Courts14 Feb 1969Dismissed
State Bank of India Employees, CO-operative Housing Society Ltd., Raipur Vs Nawal Shanker Dave and another
Madhya Pradesh High Court · (1972) MPLJ 71
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Co-operative Societies Act, 1960 — Section 82(1)(c)
High Courts14 Feb 1969Allowed
M/s. Tulsiram Vishnudutta Vs Rent Controlling Authority, Jabalpur and another
Madhya Pradesh High Court · (1969) JLJ 681 : (1969) MPLJ 475
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 39(2)
High Courts11 Feb 1969Allowed
Wahid Ali and others Vs Yaqoob Bhai
Madhya Pradesh High Court · (1971) JLJ 966 : (1971) MPLJ 1050
Court Fees Act, 1870 — Section 11
High Courts10 Feb 1969
Hinduthan Steel Ltd. Vs Industrial Tribunal-cum-Labour Court (Central) (by Presiding Officer) and Others
Madhya Pradesh High Court · (1969) JLJ 676 : (1970) 1 LLJ 464 : (1969) 14 MPLJ 582
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 10A
High Courts10 Feb 1969Allowed
Vishan Swaroop Vs Om Prakash and others
Madhya Pradesh High Court · (1971) JLJ 441 : (1971) MPLJ 653
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts10 Feb 1969Dismissed
Abdul Hakim Vs Smt. Anwar Jehan Begum
Madhya Pradesh High Court · (1973) JLJ 486 : (1973) 18 MPLJ 374
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(n)
High Courts06 Feb 1969
Controller of Estate Duty, Madhya Pradesh, Nagpur Vs Smt. Usha Devi Patankar
Madhya Pradesh High Court · AIR 1969 MP 229 : (1976) ILR (MP) 795 : (1970) 76 ITR 347 : (1969) JLJ 849 : (1969) 14 MPLJ 395 : (1969) MPLJ 395
Estate Duty Act, 1953 — Section 2(15), 5(1)
High Courts06 Feb 1969Allowed
Nanhelal Vs Asstt. Registrar, Co-operative Societies, Narsinghpur and Others
Madhya Pradesh High Court · (1969) 02 MP CK 0005
Madhya Pradesh Co-operative Societies Act, 1960 — Section 63(1), 63(d)