COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 2,260 of 2,481

High Courts09 Dec 1970Allowed

Caltex (India) Ltd., Indore Vs Assistant Commissioner of Sales Tax, Indore Region, Indore and Another

Madhya Pradesh High Court · AIR 1971 MP 162 : (1971) JLJ 505 : (1971) MPLJ 425 : (1971) 28 STC 558

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72Limitation Act, 1908 — Article 96

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High Courts09 Dec 1970Allowed

Shyamlal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1971 MP 176 : (1971) JLJ 305 : (1971) MPLJ 274

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High Courts04 Dec 1970Allowed

K.L. Kochar and Company Vs Sales Tax Officer and Another

Madhya Pradesh High Court · (1971) JLJ 142 : (1971) MPLJ 223 : (1971) 28 STC 473

Constitution of India, 1950 — Article 226

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High Courts04 Dec 1970Allowed

Bhawar Singh and Another Vs Pilabai

Madhya Pradesh High Court · AIR 1972 MP 204 : (1977) ILR (MP) 457 : (1972) JLJ 835 : (1972) 17 MPLJ 639

Hindu Succession Act, 1956 — Section 15(1)

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High Courts04 Dec 1970Allowed

United Excise Vs Commissioner of Sales Tax and Another

Madhya Pradesh High Court · (1971) JLJ 489 : (1971) MPLJ 472 : (1971) 28 STC 16

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High Courts27 Nov 1970Dismissed

Mst. Makhaniya Vs Badri Prasad and others

Madhya Pradesh High Court · (1974) ILR (MP) 358 : (1973) JLJ 548 : (1973) 18 MPLJ 678

Criminal Procedure Code, 1898 (CrPC) — Section 205, 91Penal Code, 1860 (IPC) — Section 427

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High Courts25 Nov 1970Allowed

Biharilal Sori Vs State of M. P.

Madhya Pradesh High Court · (1975) ILR (MP) 111 : (1971) JLJ 436 : (1971) MPLJ 634

Pensions Act, 1871 — Section 4, 5, 6

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High Courts24 Nov 1970Allowed

State of Madhya Pradesh and another Vs Gokulprasad Kaluram Dube

Madhya Pradesh High Court · (1971) JLJ 410 : (1971) MPLJ 609

Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 115

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High Courts23 Nov 1970

Commissioner of Income Tax Vs Pagoda Hotel and Restaurant

Madhya Pradesh High Court · (1974) 93 ITR 271 : (1973) JLJ 273 : (1973) 18 MPLJ 293

Central Provinces and Berar Excise Rules — Rule 6

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High Courts20 Nov 1970

Pyarelal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1971) JLJ 277 : (1971) MPLJ 249 : (1971) 28 STC 130

Constitution of India, 1950 — Article 226

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High Courts18 Nov 1970Allowed

Madhya Pradesh State Road Transport Corporation, Bairagarh, Bhopal Vs Notified Area Committee, Bairagarh and another

Madhya Pradesh High Court · (1971) JLJ 466 : (1971) MPLJ 942

Constitution of India, 1950 — Article 226, 227Road Transport Corporations Act, 1950 — Section 3

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High Courts18 Nov 1970Dismissed

Budhulal Shankarlal Vs An Infant-Child (not named) and Others

Madhya Pradesh High Court · AIR 1971 MP 235 : (1971) CriLJ 1566 : (1972) ILR (MP) 621 : (1971) JLJ 182 : (1971) MPLJ 32

Criminal Procedure Code, 1898 (CrPC) — Section 491Hindu Minority and Guardianship Act, 1956 — Section 6

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High Courts17 Nov 1970Dismissed

Raj Kumar Mahant Vs Smt. Indra Kumari

Madhya Pradesh High Court · (1975) ILR (MP) 342 : (1972) MPLJ 775

Guardians and Wards Act, 1890 — Section 17, 25, 47, 7Hindu Marriage Act, 1955 — Section 10Hindu Minority and Guardianship Act, 1956 — Section 13, 2, 6

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High Courts17 Nov 1970Dismissed

Raj Kumar (Mahant) Vs Indra Kumari

Madhya Pradesh High Court · (1972) JLJ 1045

Guardians and Wards Act, 1890 — Section 17, 2, 25, 47, 7Hindu Marriage Act, 1955 — Section 10Hindu Minority and Guardianship Act, 1956 — Section 13, 6

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High Courts13 Nov 1970Dismissed