COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,197 of 2,382

High Courts17 Dec 1968

Commissioner of Sales Tax, M.P., Indore Vs Bombay General Stores, Shahdol

Madhya Pradesh High Court · AIR 1969 MP 213 : (1969) JLJ 289 : (1969) 14 MPLJ 224 : (1969) MPLJ 224 : (1969) 23 STC 449

Central Sales Tax Act, 1956 — Section 10Penal Code, 1860 (IPC) — Section 40

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High Courts16 Dec 1968Dismissed

New India Insurance Co. Ltd. Vs Smt. Molia Devi and others

Madhya Pradesh High Court · (1969) JLJ 238 : (1969) MPLJ 237

Motor Vehicles Act, 1939 — Section 110, 110(3)

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High Courts04 Dec 1968

Jagannath Prasad and others Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1969) JLJ 267 : (1969) MPLJ 196

Land Acquisition Act, 1894 — Section 17(1), 4

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High Courts02 Dec 1968

H.M. Esufali, H.M. Abdulali Siyagunj Vs Commissioner of Sales Tax, M.P.

Madhya Pradesh High Court · AIR 1969 MP 134 : (1969) JLJ 293 : (1969) 14 MPLJ 228 : (1969) MPLJ 228 : (1969) 24 STC 1

Central Sales Tax Act, 1956 — Section 9, 9(3)Evidence Act, 1872 — Section 3Madhya Pradesh General Sales Tax Act, 1958 — Section 19, 19(1)

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High Courts28 Nov 1968Dismissed

Nathuram Vs Siyasharan

Madhya Pradesh High Court · (1969) MPLJ 349

Madhya Pradesh Land Revenue Code, 1959 — Section 131

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High Courts28 Nov 1968Allowed

Magan Bhai Vs Sagar Co-operative Central and Land Mortgage Bank Ltd., Sagar

Madhya Pradesh High Court · (1969) JLJ 168 : (1969) MPLJ 246

Madhya Pradesh Co-operative Societies Act, 1960 — Section 85

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High Courts28 Nov 1968Allowed

Anna Sahab Vs Tarabai

Madhya Pradesh High Court · (1969) MPLJ 361

Hindu Marriage Act, 1955 — Section 23

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High Courts28 Nov 1968Dismissed

Nathuram Arjun Vs Siyasharan Harprasad

Madhya Pradesh High Court · (1969) MPLJ 349

Madhya Pradesh Land Revenue Code, 1959 — Section 131, 131(1), 131(2), 257

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High Courts28 Nov 1968Allowed

Anna Saheb Vs Tarabai

Madhya Pradesh High Court · (1969) MPLJ 361

Hindu Marriage Act, 1955 — Section 10(1), 23(1), 9, 9(1)

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High Courts28 Nov 1968Dismissed

Shankerlal Vs Kanti Prasad and others

Madhya Pradesh High Court · (1969) JLJ 464 : (1969) MPLJ 249

Limitation Act, 1963 — Section 3

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High Courts27 Nov 1968Allowed

Laxmi Chand Vs Brijbhushan Das

Madhya Pradesh High Court · (1969) MPLJ 256

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11

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High Courts27 Nov 1968

Madhya Pradesh State Road Transport Corporation, Bairagarh, Bhopal Vs Regional Transport Authority, Indore

Madhya Pradesh High Court · AIR 1969 MP 182 : (1969) JLJ 142 : (1969) 14 MPLJ 145

Motor Vehicles Act, 1939 — Section 47(3), 57(2), 68B

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High Courts27 Nov 1968

Ghanshyamdas and others Vs Ghasilal

Madhya Pradesh High Court · (1969) JLJ 426 : (1969) MPLJ 501

Limitation Act, 1908 — Section 19

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High Courts27 Nov 1968

Laxmi Chand Gangaram Vs Brijbhushandas and Others

Madhya Pradesh High Court · AIR 1970 MP 34 : (1969) JLJ 467 : (1969) 14 MPLJ 256

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 107

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High Courts26 Nov 1968Allowed

Balkrishna Vs Mahabaliprasad Tiwari and Others

Madhya Pradesh High Court · (1969) ACJ 189

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High Courts26 Nov 1968Dismissed

Kasturilal Gopaldas and Another Vs Prabhakar Martand Patki and Another

Madhya Pradesh High Court · (1970) ACJ 1 : AIR 1971 MP 145 : (1971) JLJ 991

Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110A, 96

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High Courts25 Nov 1968Allowed

Nehru Singh and another Vs Shri S. Rajan, President, Board of Revenue M.P. Gwalior and others

Madhya Pradesh High Court · (1971) MPLJ 489

Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 262(1)

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High Courts25 Nov 1968Dismissed

Rewa Coal Fields Ltd., Dhanpuri, Shahdol and Another Vs Central Govt. Industrial Tribunal-cum-Labour Court, Jabalpur and Others

Madhya Pradesh High Court · AIR 1969 MP 174 : (1969) JLJ 433 : (1969) MPLJ 146

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)

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High Courts25 Nov 1968Allowed

Sukhlal Sen Vs Collector, Dist. Satna and Others

Madhya Pradesh High Court · AIR 1969 MP 177 : (1973) ILR (MP) 271 : (1969) JLJ 179 : (1969) 14 MPLJ 516 : (1969) MPLJ 516

Central Provinces and Berar Excise Act, 1915 — Section 31Constitution of India, 1950 — Article 19(1), 226

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High Courts23 Nov 1968Dismissed

Dattatraya Dinkar and Others Vs State Bank of India and Others

Madhya Pradesh High Court · AIR 1969 MP 114 : (1969) JLJ 330 : (1969) 14 MPLJ 166 : (1969) MPLJ 166

State Bank of India (Sub-Accountants and Head Cashiers) Service Rules — Rule 18, 18(1)

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