COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 2,263 of 2,481

High Courts03 Sept 1970

Pratap Singh and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1971) CriLJ 172 : (1973) ILR (MP) 682 : (1970) JLJ 797 : (1970) 15 MPLJ 978 : (1970) MPLJ 978

Evidence Act, 1872 — Section 157, 6Penal Code, 1860 (IPC) — Section 302, 34

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High Courts02 Sept 1970Allowed

Hindustan Steel Limited, Bhilai Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Jabalpur and another

Madhya Pradesh High Court · (1976) ILR (MP) 15 : (1971) JLJ 83 : (1971) MPLJ 8

Payment of Wages Act, 1936 — Section 2(vi), 7(2)(d)

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High Courts02 Sept 1970Dismissed

Ram Krishan Das Vs Mahila Shankar Purwali and others

Madhya Pradesh High Court · (1976) ILR (MP) 614 : (1970) JLJ 986 : (1971) MPLJ 25

Madhya Pradesh Land Revenue Code, 1959 — Section 168, 168(1), 168(2), 168(4), 168(5)

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High Courts28 Aug 1970

State of Madhya Pradesh Vs Phodal Hira and Others

Madhya Pradesh High Court · AIR 1971 MP 43 : (1971) CriLJ 219 : (1973) ILR (MP) 711 : (1970) JLJ 803 : (1970) 15 MPLJ 924 : (1970) MPLJ 924

Criminal Procedure Code, 1898 (CrPC) — Section 145, 147, 147(2)

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High Courts27 Aug 1970Dismissed

The Kanhan Valley Coal Co. Private Ltd., Nagpur Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1971 MP 75 : (1976) ILR (MP) 11 : (1970) JLJ 834 : (1970) 15 MPLJ 821 : (1970) MPLJ 821

Mineral Concession Rules, 1960 — Rule 24(3), 38, 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 10(3)

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High Courts26 Aug 1970Dismissed

Raghvendra Singh and Others Vs Marhu and Another

Madhya Pradesh High Court · AIR 1971 MP 142 : (1970) JLJ 943 : (1971) MPLJ 4

Evidence Act, 1872 — Section 116Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4(1), 5

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High Courts18 Aug 1970Dismissed

Wainganga Club, Balaghat Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1971) JLJ 264

Central Sales Tax Act, 1956 — Section 10A

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High Courts18 Aug 1970Allowed

Gayasuddin Khan Vs Gram Panchayat, Village, Tal

Madhya Pradesh High Court · (1971) JLJ 286

Constitution of India, 1950 — Article 226

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High Courts14 Aug 1970

The Delhi Cloth and General Mills Co. Ltd. Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1973) JLJ 625 : (1973) 18 MPLJ 683 : (1969) MPLJ 83 : (1973) 32 STC 93

Madhya Pradesh General Sales Tax Act, 1958 — Section 43(1)

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High Courts14 Aug 1970Dismissed

Dharampal Bhatia Vs B.K. Mishra and others

Madhya Pradesh High Court · (1976) ILR (MP) 446 : (1970) JLJ 1024 : (1971) MPLJ 37

Constitution of India, 1950 — Article 173, 226Representation of the People Act, 1951 — Section 36(4)

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High Courts12 Aug 1970

The Wainganga Club Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1971) 27 STC 542

Central Sales Tax Act, 1956 — Section 10A

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High Courts11 Aug 1970Dismissed

Union of India Vs Shankerlal

Madhya Pradesh High Court · (1972) JLJ 1039

Railways Act, 1989 — Section 4(3), 73, 74, 74(3), 76

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High Courts11 Aug 1970Allowed

Shardaprasad Mishra Vs State of M.P.

Madhya Pradesh High Court · (1972) JLJ 852

Criminal Procedure Code, 1898 (CrPC) — Section 197, 4(m), 476, 480Penal Code, 1860 (IPC) — Section 193, 228

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High Courts11 Aug 1970Allowed

Sharda Prasad Mishra Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1972) MPLJ 974

Criminal Procedure Code, 1898 (CrPC) — Section 197, 4(m), 476, 480Penal Code, 1860 (IPC) — Section 193, 228

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High Courts10 Aug 1970

Laxmi Chand Badri Narain Vs The Commissioner of Sales Tax, M.P.

Madhya Pradesh High Court · AIR 1971 MP 74 : (1971) JLJ 69 : (1971) MPLJ 21 : (1971) 27 STC 211

Madhya Pradesh General Sales Tax Act, 1958 — Section 2, 2(1), 7, 8(1)

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High Courts08 Aug 1970

Gayasuddin Khan Vs Gram Panchayat, Tal

Madhya Pradesh High Court · (1971) MPLJ 1012

Constitution of India, 1950 — Article 226

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High Courts04 Aug 1970

Mukundilal and others Vs State Bank of India

Madhya Pradesh High Court · (1974) ILR (MP) 475 : (1972) MPLJ 1048

Hindu Succession Act, 1956 — Section 6Transfer of Property Act, 1882 — Section 85

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High Courts03 Aug 1970

The Agricultural Implements Dealers Syndicate Vs The Commissioner of Sales Tax

Madhya Pradesh High Court · (1971) JLJ 73 : (1970) 15 MPLJ 976 : (1971) 27 STC 227

Madhya Pradesh General Sales Tax Act, 1958 — Section 43(1)

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High Courts30 Jul 1970Allowed

The State of Madhya Pradesh Vs Khan Bahadur H.H.D.H. Bhiwandiwala and Co.

Madhya Pradesh High Court · AIR 1971 MP 65 : (1974) ILR (MP) 465 : (1970) JLJ 930 : (1970) 15 MPLJ 805 : (1970) MPLJ 805

Civil Procedure Code, 1908 (CPC) — Section 100, 101Specific Relief Act, 1877 — Section 42

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High Courts29 Jul 1970

V.S. Malhotra Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1970) JLJ 837 : (1970) 15 MPLJ 790 : (1970) MPLJ 790

Income Tax Act, 1961 — Section 271(1), 297(2)

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