High Courts25 Sept 1967Dismissed
Gopalkishan Sachdeva and Another Vs The Sales Tax Officer and Others
Madhya Pradesh High Court · (1971) ILR (MP) 37 : (1967) JLJ 897 : (1968) 21 STC 109
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,209 of 2,382
High Courts25 Sept 1967Dismissed
Smt. Hirabai Chauhan Vs Mst. Bhagirathibai
Madhya Pradesh High Court · AIR 1969 MP 241 : (1969) ILR (MP) 842 : (1969) JLJ 699 : (1969) 14 MPLJ 430
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 2
High Courts22 Sept 1967
Commissioner of Sales Tax Vs Caltex (India) Ltd.
Madhya Pradesh High Court · AIR 1968 MP 191 : (1971) ILR (MP) 579 : (1968) JLJ 602 : (1968) 13 MPLJ 527 : (1968) MPLJ 527
Central Provinces and Berar Sales Tax Act, 1947 — Section 2, 22, 22(5)Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 39(3), 52(1)Vindhya Pradesh Sales Tax Rules, 1954 — Rule 34(2), 34(3), 75, 75(4), 80
High Courts20 Sept 1967Allowed
Madhya Pradesh State Road Transport Corporation Vs Regional Transport Authority and Others
Madhya Pradesh High Court · AIR 1968 MP 168 : (1968) JLJ 165 : (1968) 13 MPLJ 10
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 62
High Courts20 Sept 1967Allowed
Akbarali Arif, Advocate, Ratlam Vs The Government of Madhya Pradesh, Bhopal and Others
Madhya Pradesh High Court · (1971) ILR (MP) 30 : (1968) JLJ 1 : (1967) MPLJ 949
Madhya Bharat Municipalities Act, 1954 — Section 14(3)
High Courts18 Sept 1967Allowed
Raghuvans Prasad Vs Mahendra Singh and Others
Madhya Pradesh High Court · (1968) JLJ 125 : (1967) MPLJ 941
Madhya Pradesh Municipalities Act, 1961 — Section 43(2), 43(3), 43(4)
High Courts14 Sept 1967Dismissed
Upendralal Vs Smt. Narainee Devi Jha
Madhya Pradesh High Court · AIR 1968 MP 89 : (1967) ILR (MP) 740 : (1967) JLJ 848 : (1969) 2 LLJ 285
Constitution of India, 1950 — Article 191(1), 213Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12Representation of the People Act, 1951 — Section 123
High Courts13 Sept 1967
Brijlal and Others Vs The District Magistrate, Damoh and Another
Madhya Pradesh High Court · (1968) JLJ 11 : (1967) MPLJ 926
Madhya Pradesh Maintenance of Public Order Act, 1965 — Section 3, 3(b)
High Courts12 Sept 1967Allowed
Shyama Charan Shukla Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1967) JLJ 893 : (1967) MPLJ 953
Central Provinces and Berar Sales Tax Act, 1947 — Section 11(5)Madhya Pradesh General Sales Tax Act, 1958 — Section 18(6)
High Courts06 Sept 1967Allowed
Union of India Vs S. V. Krishna Rao
Madhya Pradesh High Court · (1969) MPLJ 834
Arbitration Act, 1940 — Section 20
High Courts06 Sept 1967Allowed
Union of India (UOI) Vs S.V. Krishna Rao
Madhya Pradesh High Court · (1969) MPLJ 834
Arbitration Act, 1940 — Section 20, 20(4), 8
High Courts03 Sept 1967Allowed
Union of India Vs S.V. Krishnarao
Madhya Pradesh High Court · (1969) JLJ 651
Arbitration Act, 1940 — Section 20
High Courts01 Sept 1967
State of Madhya Pradesh Vs Saudan Singh Roop Singh
Madhya Pradesh High Court · (1968) JLJ 151 : (1968) MPLJ 147
Madhya Pradesh Civil Courts Act, 1958 — Section 25, 27, 9Provincial Small Cause Courts Act, 1887 — Section 15(3), 16
High Courts01 Sept 1967Dismissed
Jeevanlai, Kalabbai Vs Anant Govind
Madhya Pradesh High Court · (1972) ILR (MP) 579 : (1972) MPLJ 113
High Courts30 Aug 1967
Shrimati Manjula Devi Bhuta and Another Vs Shrimati Manjusri Raha and Others
Madhya Pradesh High Court · (1967) MPLJ 972
Motor Vehicles Act, 1988 — Section 110A
High Courts29 Aug 1967
Sibbu Munnilal Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1968 MP 97 : (1968) CriLJ 631 : (1968) JLJ 40
Penal Code, 1860 (IPC) — Section 53AReformatory Schools Act, 1897 — Section 4, 8
High Courts26 Aug 1967Allowed
Jagadish Kapoor Vs New Education Society
Madhya Pradesh High Court · AIR 1968 MP 1 : (1969) ILR (MP) 534
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(6)
High Courts25 Aug 1967
UJJAIN GENERAL TRADING SOCIETY (P.) LTD. Vs COMMISSIONER OF Income Tax, DELHI.
Madhya Pradesh High Court · (1971) ILR (MP) 188 : (1968) 67 ITR 315 : (1968) JLJ 120
Income Tax Act, 1922 — Section 66(1)
High Courts17 Aug 1967
Raj Kumar singhji Vs Commissioner of Expenditure Tax
Madhya Pradesh High Court · AIR 1968 MP 107 : (1971) ILR (MP) 384 : (1970) 78 ITR 405 : (1967) JLJ 878
Constitution of India, 1950 — Article 14Expenditure Tax Act, 1957 — Section 2, 3, 4
High Courts16 Aug 1967Allowed
Alamchand Birumal Vs Motilal Balchand
Madhya Pradesh High Court · AIR 1968 MP 112 : (1969) ILR (MP) 674 : (1968) JLJ 5
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Madhya Pradesh Civil Courts Act, 1958 — Section 25, 26, 27, 9Provincial Small Cause Courts Act, 1887 — Section 16