COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 2,268 of 2,481

High Courts05 Jan 1970Dismissed

Nannulal Kishanlal (Firm) Vs New Malwa Transport Company and others

Madhya Pradesh High Court · (1972) JLJ 397

Constitution of India, 1950 — Article 214, 216Limitation Act, 1963 — Section 11, 14, 18, 21(1), 21(2)Madhya Pradesh Civil Courts Act, 1958 — Section 13, 15, 18, 19, 3

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High Courts05 Jan 1970Dismissed

Nannulal Kishanlal (Firm) Vs New Malwa Transport Co. and others

Madhya Pradesh High Court · (1977) ILR (MP) 811 : (1972) MPLJ 36

Constitution of India, 1950 — Article 214, 216Limitation Act, 1963 — Section 14, 5Madhya Pradesh Civil Courts Act, 1958 — Section 13, 15, 18, 19, 21(1)

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High Courts02 Jan 1970Allowed

Gajraj Singh Vs Jagat Singh and others

Madhya Pradesh High Court · (1970) JLJ 209 : (1970) MPLJ 703

Madhya Pradesh Land Revenue Code, 1959 — Section 162, 168, 168(2), 185, 185(1)

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High Courts01 Jan 1970

Junior Labour Inspector (Central) Vs Authority Under the Payment of Wages Act and Others

Madhya Pradesh High Court · (1970) 2 LLJ 484

Payment of Bonus Act, 1965 — Section 21, 22

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High Courts01 Jan 1970

Janardan Rao Vs Municipal Council, Sausar

Madhya Pradesh High Court · (1977) ILR (MP) 502 : (1973) JLJ 511 : (1973) 18 MPLJ 576

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 276, 277Government of India Act, 1935 — Section 142A, 143(2)

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High Courts24 Dec 1969Allowed

Moulvi Sadruddin Vakil and another Vs Municipal Board, Bhopal

Madhya Pradesh High Court · (1972) MPLJ 985

Bhopal State Municipalities Act, 1955 — Section 175

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High Courts24 Dec 1969Allowed

Sadruddin Vakil (Moulvi) Vs Municipal Board, Bhopal

Madhya Pradesh High Court · (1972) JLJ 730

Bhopal State Municipalities Act, 1955 — Section 175

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High Courts22 Dec 1969Partly Allowed

Collector, Jabalpur and Another Vs Nawab Ahmad Yar Jahagir Khan

Madhya Pradesh High Court · AIR 1971 MP 32 : (1973) ILR (MP) 1061 : (1970) JLJ 466 : (1970) 15 MPLJ 465 : (1970) MPLJ 465

Evidence Act, 1872 — Section 45, 5Land Acquisition Act, 1894 — Section 18, 23, 24, 25, 4

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High Courts22 Dec 1969Allowed

Kantilal Mehta Vs Gopal and others

Madhya Pradesh High Court · (1970) JLJ 480 : (1970) MPLJ 267

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16

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High Courts20 Dec 1969

Ramnarayan Agrawal (Lala) Vs Shri Shyamsunder Agrawal

Madhya Pradesh High Court · (1972) MPLJ 67

Civil Procedure Code, 1908 (CPC) — Order 46 Rule 7

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High Courts20 Dec 1969

Ram Narain Agrawal Vs Shyamsundar Agrawal

Madhya Pradesh High Court · (1972) JLJ 14

Civil Procedure Code, 1908 (CPC) — Order 46 Rule 7

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High Courts19 Dec 1969Allowed

Brigadier Gurdial Singh Vs Union of India and others

Madhya Pradesh High Court · (1970) JLJ 500 : (1970) MPLJ 288

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High Courts19 Dec 1969Allowed

Gunvantrai Harivallabh Jani Vs Regional Provident Fund Commissioner, Employees' Provident Fund, M.P., Indore

Madhya Pradesh High Court · AIR 1970 MP 221 : (1975) ILR (MP) 438 : (1970) JLJ 323 : (1970) 15 MPLJ 226

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

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High Courts19 Dec 1969Allowed

M/s. Dayabhai Khushalbhai Patel and another Vs Regional Provident Fund Commissioner, Indore M. P.

Madhya Pradesh High Court · (1970) JLJ 435 : (1970) MPLJ 338

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

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High Courts19 Dec 1969

Balu Deochand Kulmi and Another Vs Fundibai Amichand Kulmi

Madhya Pradesh High Court · AIR 1972 MP 22 : (1972) ILR (MP) 1

Court Fees Act, 1870 — Section 7(v)(b), 7(v)(d)

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High Courts16 Dec 1969Dismissed

Swaroopchand Jain Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (1970) JLJ 603 : (1970) MPLJ 968

Constitution of India, 1950 — Article 226, 227

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High Courts12 Dec 1969Dismissed

Ziaul Hasan and Others Vs Pannalal Nanoomal Jain

Madhya Pradesh High Court · AIR 1972 MP 209 : (1975) ILR (MP) 911 : (1972) JLJ 121 : (1972) 17 MPLJ 91

Evidence Act, 1872 — Section 106

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High Courts10 Dec 1969

Vinod Kumar Shrivastava Vs Ved Mitra Vohra and Others

Madhya Pradesh High Court · (1970) ACJ 189 : AIR 1970 MP 172 : (1974) ILR (MP) 121 : (1970) JLJ 504 : (1970) 15 MPLJ 306 : (1970) MPLJ 306

Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 45Motor Vehicles Act, 1939 — Section 110B, 110C, 111A

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High Courts10 Dec 1969

Smt. Kamla Devi and Others Vs Kishanchand and Another

Madhya Pradesh High Court · (1970) ACJ 310 : AIR 1970 MP 168 : (1974) ILR (MP) 325 : (1970) JLJ 310 : (1970) 15 MPLJ 273 : (1970) MPLJ 273

Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1939 — Section 110, 110B, 110C, 110D, 110E

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High Courts10 Dec 1969Partly Allowed

Mantorabai Vs Paretanbai and Another

Madhya Pradesh High Court · AIR 1972 MP 145 : (1975) ILR (MP) 689 : (1972) JLJ 111 : (1972) 17 MPLJ 7 : (1972) MPLJ 7

Hindu Succession Act, 1956 — Section 24, 8

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