High Courts05 Sept 1969Dismissed
Kikabhai Abdul Hussain Vs Kamlakar and others
Madhya Pradesh High Court · (1974) JLJ 675 : (1974) MPLJ 485
Madhya Bharat Accommodation Control Act, 1955 — Section 4(d)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,271 of 2,481
High Courts02 Sept 1969
Singh (K.P.) and Another Vs Gokhale (S.K.) and Another
Madhya Pradesh High Court · (1974) ILR (MP) 1016 : (1970) 1 LLJ 125 : (1968) MPLJ 890
Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 10, 10A, 2
High Courts01 Sept 1969Dismissed
M.P. Colliery Workers Pederation Vs United Collieries Ltd., Calcutta
Madhya Pradesh High Court · (1972) JLJ 167
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r)
High Courts01 Sept 1969Dismissed
M.P. Colliery Workers Federation, Chirimiri Vs United Collieries Ltd., Calcutta
Madhya Pradesh High Court · (1972) MPLJ 78
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r)
High Courts28 Aug 1969
Babulal Bhikaji Mandloi Vs Dattatraya Narayan and Others
Madhya Pradesh High Court · AIR 1972 MP 1 : (1971) ILR (MP) 412
Civil Procedure Code, 1908 (CPC) — Section 24Madhya Pradesh Civil Courts Act, 1958 — Section 3, 7Madhya Pradesh Municipalities Act, 1961 — Section 20, 20(2)
High Courts28 Aug 1969Dismissed
Moulal Vs Yusuf Ali and others
Madhya Pradesh High Court · (1972) MPLJ 187
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(n), 12(1)(o)Transfer of Property Act, 1882 — Section 109
High Courts28 Aug 1969Dismissed
Motilal Bhatia Vs Yusuf Ali and others
Madhya Pradesh High Court · (1972) JLJ 532
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(n), 12(1)(o)Transfer of Property Act, 1882 — Section 109
High Courts25 Aug 1969Allowed
Komalchand Vs Pooranchand
Madhya Pradesh High Court · (1969) MPLJ 937
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(c), Order 9 Rule 8
High Courts25 Aug 1969Allowed
Komalchand Beniprasad Vs Pooranchand Moolchand
Madhya Pradesh High Court · (1969) MPLJ 937
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 32, Order 43 Rule 1, Order 9 Rule 9, 151Limitation Act, 1908 — Article 163
High Courts21 Aug 1969Allowed
Ishwar Prashad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1969) JLJ 986 : (1969) MPLJ 901
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Aug 1969Dismissed
Municipal Corporation Indore Vs Niyamatullah
Madhya Pradesh High Court · (1969) JLJ 1035
Indore City Municipal Act, 1909 — Section 13
High Courts11 Aug 1969Allowed
Kishanchand and others Vs The Supervising Officer (Tahsildar Kurwai) Municipal Committee, Kurwai and others
Madhya Pradesh High Court · (1969) JLJ 1039 : (1969) MPLJ 856
Madhya Pradesh Municipalities Act, 1961 — Section 19, 43
High Courts11 Aug 1969
Balkrishna Bihari Lal Vs Board of Revenue, M.P. and Others
Madhya Pradesh High Court · (1969) MPLJ 827
Stamp Act, 1899 — Section 2(15), 29, 36, 38(2), 40
High Courts11 Aug 1969
Balkrishna Vs The Board of Revenue, M. P., and others
Madhya Pradesh High Court · (1969) MPLJ 827
Stamp Act, 1899 — Section 40(1)(b), 57(1)(a)
High Courts07 Aug 1969Allowed
Akhechand and another Vs Motilal and another
Madhya Pradesh High Court · (1971) JLJ 968 : (1971) MPLJ 1029
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 100
High Courts04 Aug 1969
Shri Digambar Jain and Others Vs Sub Registrar, Stamps, Indore
Madhya Pradesh High Court · (1969) 08 MP CK 0002
Indore Stamp Act, 1907 — Article 17, 17A, 2(9)Transfer of Property Act, 1882 — Section 8
High Courts02 Aug 1969Allowed
State of Madhya Pradesh Vs Surendra Prasad Dave
Madhya Pradesh High Court · (1969) JLJ 992 : (1970) MPLJ 242
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 376
High Courts01 Aug 1969Partly Allowed
Ramnarayan and Others Vs State of Madhya Pradesh, Bhopal
Madhya Pradesh High Court · AIR 1970 MP 102 : (1974) ILR (MP) 614 : (1969) JLJ 1046
Constitution of India, 1950 — Article 19(1), 19(2)Madhya Pradesh Security Act, 1959 — Section 12, 12(1), 12(5)
High Courts31 Jul 1969
State of Madhya Pradesh Vs Chhotekhan Nannekhan
Madhya Pradesh High Court · AIR 1970 MP 29 : (1970) CriLJ 238 : (1971) ILR (MP) 197 : (1969) JLJ 876 : (1969) 14 MPLJ 732 : (1969) MPLJ 732
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13(5)Prevention of Food Adulteration Rules, 1955 — Rule 18, 7
High Courts31 Jul 1969
State of M. P. Vs Chhotekhan Nannekhan Ghosi
Madhya Pradesh High Court · (1969) MPLJ 732
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii), 7