High Courts23 Jan 1969Allowed
Surendra Kumar Patel Vs The University of Jabalpur and Another
Madhya Pradesh High Court · AIR 1969 MP 234 : (1973) ILR (MP) 587 : (1969) 14 MPLJ 365 : (1969) MPLJ 365
Constitution of India, 1950 — Article 226, 3
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,275 of 2,481
High Courts20 Jan 1969Dismissed
Indermal Vs Ramprasad and another
Madhya Pradesh High Court · (1969) MPLJ 442
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts20 Jan 1969Dismissed
Indermal Takaji Mahajan Vs Ramprasad Gopilal and Another
Madhya Pradesh High Court · (1969) MPLJ 442
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1, Order 6 Rule 2, Order 7 Rule 7, 21Contract Act, 1872 — Section 2, 25Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts17 Jan 1969Dismissed
Deepchand Vs Sukhlal and Others
Madhya Pradesh High Court · AIR 1969 MP 232 : (1969) JLJ 541 : (1969) 14 MPLJ 434 : (1969) MPLJ 434
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, Order 6 Rule 17
High Courts16 Jan 1969
Madhya Pradesh Lac Industries Vs The Commissioner of Sales Tax, Madhya Pradesh, Indore
Madhya Pradesh High Court · AIR 1969 MP 227 : (1969) JLJ 286 : (1969) 14 MPLJ 281 : (1969) MPLJ 281 : (1969) 23 STC 477
Central Provinces and Berar Sales Tax Act, 1947 — Section 4(6)
High Courts16 Jan 1969Allowed
Jiyajeerao Cotton Mills Ltd. Vs Company Law Board and Others
Madhya Pradesh High Court · (1969) 39 CompCas 856 : (1969) JLJ 351 : (1969) 14 MPLJ 295 : (1969) MPLJ 295
Companies Act, 1956 — Section 197, 237, 269
High Courts15 Jan 1969
G.R. Kulkarni Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1976) ILR (MP) 291 : (1969) JLJ 381 : (1969) 14 MPLJ 278 : (1969) MPLJ 278 : (1969) 23 STC 469
Madhya Pradesh General Sales Tax Act, 1958 — Section 12
High Courts13 Jan 1969Allowed
State of M.P. Vs Firm Haji Sk. Faizulla Allabux
Madhya Pradesh High Court · (1972) MPLJ 526
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 15, 144, 151
High Courts13 Jan 1969Allowed
State of M.P. Vs Faizulla Allabux (Firm)
Madhya Pradesh High Court · (1972) JLJ 484
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 15
High Courts10 Jan 1969Dismissed
Shri Deo Parasnathji Mousuma Ghanshyam Budhu Slnghai Vs Firm Kanhaiyalal Komalchand Godre
Madhya Pradesh High Court · (1972) MPLJ 206
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Public Trust Act, 1951 — Section 34A
High Courts10 Jan 1969Dismissed
Shri Deo Parasnathji Vs Kanhaiyalal Komalchand
Madhya Pradesh High Court · (1972) JLJ 130
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Public Trust Act, 1951 — Section 32(1)
High Courts01 Jan 1969Allowed
Union of India Vs National Coal Development Corporation Ltd., Ranchi
Madhya Pradesh High Court · (1972) JLJ 96
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Jan 1969Dismissed
Union of India Vs National Coal Development Corporation Ltd.
Madhya Pradesh High Court · (1972) MPLJ 32
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Dec 1968Dismissed
Shantibai and others Vs James Edward Peters and others
Madhya Pradesh High Court · (1972) JLJ 70
Evidence Act, 1872 — Section 92
High Courts20 Dec 1968Allowed
Madhya Pradesh State Road Transport Corporation, Bhopal Vs Regional Transport Authority, Rewa and Others
Madhya Pradesh High Court · AIR 1969 MP 183 : (1969) JLJ 272 : (1969) 14 MPLJ 208 : (1969) 14 MPLJ 191 : (1969) MPLJ 208
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64, 68B, 68C, 68F
High Courts20 Dec 1968Dismissed
Shantabai and others Vs James Edward Peters and others
Madhya Pradesh High Court · (1972) MPLJ 122
Evidence Act, 1872 — Section 92
High Courts20 Dec 1968Allowed
Khemchand Mulchand Vs Government of Madhya Pradesh, Bhopal and others
Madhya Pradesh High Court · (1972) MPLJ 524
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts20 Dec 1968Allowed
Khemchand Vs Government of M.P. and others
Madhya Pradesh High Court · (1972) JLJ 482
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts17 Dec 1968Dismissed
New India Insurance Co. Ltd., Bombay Vs Smt. Molia Devi and Others
Madhya Pradesh High Court · AIR 1969 MP 190 : (1971) ILR (MP) 546 : (1969) MPLJ 237
General Clauses Act, 1897 — Section 15Motor Vehicles Act, 1939 — Section 110(3), 110D, 96(2), 96(6)
High Courts17 Dec 1968
Commissioner of Sales Tax, M.P., Indore Vs Bombay General Stores, Shahdol
Madhya Pradesh High Court · AIR 1969 MP 213 : (1969) JLJ 289 : (1969) 14 MPLJ 224 : (1969) MPLJ 224 : (1969) 23 STC 449
Central Sales Tax Act, 1956 — Section 10Penal Code, 1860 (IPC) — Section 40