High Courts22 Jan 1971Allowed
Sambhaji Rao Vs State of M.P. and another
Madhya Pradesh High Court · (1975) ILR (MP) 475 : (1971) JLJ 457 : (1971) MPLJ 557
Madhya Pradesh Vritti, Vyapar, Ajivika Aur Sevayojan Kar Adhiniyam, 1966 — Section 2(iii)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,259 of 2,481
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 Courts20 Jan 1971Allowed
Gappolal Vs State of M.P. and other
Madhya Pradesh High Court · (1975) ILR (MP) 280 : (1971) JLJ 192 : (1971) MPLJ 547
Constitution of India, 1950 — Article 226
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 Courts24 Dec 1970Allowed
Ramlal Puri Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1971 MP 152 : (1971) CriLJ 1026 : (1973) ILR (MP) 1 : (1971) JLJ 247
Criminal Procedure Code, 1898 (CrPC) — Section 99A, 99BPenal Code, 1860 (IPC) — Section 153A, 295A
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)
High Courts22 Dec 1970Dismissed
Kishori (Accused) Vs State of M. P.
Madhya Pradesh High Court · (1973) ILR (MP) 1097 : (1971) JLJ 326 : (1971) MPLJ 498
Criminal Procedure Code, 1898 (CrPC) — Section 364Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34, 379, 404
High Courts22 Dec 1970Dismissed
State of Madhya Pradesh Vs Shaligram and others
Madhya Pradesh High Court · (1973) ILR (MP) 889 : (1971) JLJ 292 : (1971) MPLJ 450
Criminal Procedure Code, 1898 (CrPC) — Section 342Madhya Pradesh Land Revenue Code, 1959 — Section 250Penal Code, 1860 (IPC) — Section 105, 141, 146, 148, 149
High Courts17 Dec 1970Allowed
Mst. Shewanti Bhaurao Dongre Vs Bhaurao Daulatrao Dongre
Madhya Pradesh High Court · AIR 1971 MP 168 : (1992) ILR (MP) 509 : (1975) ILR (MP) 509 : (1971) JLJ 307 : (1971) MPLJ 411
Hindu Marriage Act, 1955 — Section 12(1)
High Courts15 Dec 1970Allowed
Bhagwandas Nandlal Vs Chhaganlal Binjoolal and others
Madhya Pradesh High Court · (1975) ILR (MP) 313 : (1974) JLJ 653 : (1974) MPLJ 455
Hindu Succession Act, 1956 — Section 8
High Courts14 Dec 1970Allowed
The Swadeshi Cotton and Flour Mills Ltd. Vs T.S. Paraskar and Another
Madhya Pradesh High Court · AIR 1971 MP 177 : (1971) JLJ 224 : (1971) MPLJ 338
Constitution of India, 1950 — Article 366(10), 372
High Courts11 Dec 1970Allowed
Jasraj Multan Chand and Another Vs Kamruddin and Others
Madhya Pradesh High Court · AIR 1971 MP 184 : (1974) ILR (MP) 779 : (1971) JLJ 236
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 47
High Courts11 Dec 1970Dismissed
Jham Singh and Another Vs Prafullachandra Trivedi and Another
Madhya Pradesh High Court · AIR 1971 MP 219 : (1974) ILR (MP) 947 : (1971) JLJ 317 : (1971) MPLJ 276
Police Act, 1861 — Section 42
High Courts10 Dec 1970Allowed
Deputy Registrar Co-op. Societies, Bilaspur Division, Bilaspur Vs Narayan Prasad Mishra and another
Madhya Pradesh High Court · (1977) ILR (MP) 1123 : (1972) MPLJ 997
Arbitration Act, 1940 — Section 12, 14, 14, 15, 15Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Co-operative Societies Act, 1960 — Section 3, 64, 66, 77, 82(1)
High Courts10 Dec 1970Allowed
Deputy Registrar, Co-operative Societies, Bilaspur Division Vs Narayan Prasad Shukla and another
Madhya Pradesh High Court · (1972) JLJ 647
Arbitration Act, 1940 — Section 12, 14, 14, 15, 15Civil Procedure Code, 1908 (CPC) — Section 100, 66