COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 2,277 of 2,481

High Courts14 Nov 1968Dismissed

Nandlal Bhandari Mills Ltd., Indore Vs Madhya Pradesh Electricity Board

Madhya Pradesh High Court · AIR 1969 MP 105 : (1969) JLJ 471 : (1969) 14 MPLJ 374 : (1969) MPLJ 374

Arbitration Act, 1940 — Section 2, 46Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10

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High Courts11 Nov 1968

Commissioner of Wealth-tax Vs Begum Hashmatbi

Madhya Pradesh High Court · (1970) 77 ITR 586 : (1969) JLJ 1065 : (1969) 14 MPLJ 862

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High Courts01 Nov 1968Allowed

Mohammad Bashir Khan and another Vs Board of Revenue, M.P., Gwalior and others

Madhya Pradesh High Court · (1973) ILR (MP) 73 : (1971) MPLJ 542

Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 147, 155, 19, 258, 51

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High Courts28 Oct 1968

Amarnath Ajit Kumar of Bhind Vs Commissioner of Sales Tax, Madhya Pradesh

Madhya Pradesh High Court · AIR 1969 MP 207 : (1969) JLJ 109 : (1969) 14 MPLJ 104 : (1969) MPLJ 104 : (1969) 24 STC 155

Madhya Bharat Sales Tax Act, 1950 — Section 12(1)Madhya Pradesh General Clauses Act, 1957 — Section 10Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 52, 52(1)

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High Courts17 Oct 1968Allowed

Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. Vs Income Tax Officer, "A" Ward, Indore

Madhya Pradesh High Court · AIR 1969 MP 100 : (1973) ILR (MP) 49 : (1969) 73 ITR 95 : (1969) JLJ 798 : (1969) 14 MPLJ 61 : (1969) MPLJ 61

Income Tax Act, 1961 — Section 220(1), 220(2), 220(3)

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High Courts16 Oct 1968Allowed

Badri Prasad and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1972) ILR (MP) 1110 : (1973) JLJ 83 : (1971) MPLJ 1036

Essential Commodities Act, 1955 — Section 3, 7, 7(1)

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High Courts16 Oct 1968Allowed

Badriprasad and another Vs State of M.P.

Madhya Pradesh High Court · (1972) JLJ 9

Essential Commodities Act, 1955 — Section 3, 7, 7(1)

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High Courts16 Oct 1968Dismissed

State of Madhya Pradesh Vs N. K. Bhattacharya

Madhya Pradesh High Court · (1971) ILR (MP) 350 : (1969) JLJ 455 : (1969) MPLJ 136

Factories Act, 1948 — Section 29(1), 29(2), 29(I), 92

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High Courts15 Oct 1968Dismissed

Ratanlal Vs State Transport Appellate Authority, Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1969 MP 205 : (1969) JLJ 635 : (1969) 14 MPLJ 95 : (1969) MPLJ 95

Motor Vehicles Act, 1939 — Section 2(20), 45

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High Courts11 Oct 1968Dismissed

J.B. Mangharam and Co. and Another Vs E.S.I. Corporation

Madhya Pradesh High Court · AIR 1969 MP 110 : (1969) JLJ 420 : (1970) 1 LLJ 460 : (1969) 14 MPLJ 486 : (1969) MPLJ 486

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Employees State Insurance Act, 1948 — Section 66, 82(2)Factories Act, 1948 — Section 21

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High Courts11 Oct 1968Allowed

Employees of Asbestos Cement Ltd., Kymore Vs Industrial Court, Madhya Pradesh, Indore and Others

Madhya Pradesh High Court · AIR 1969 MP 248 : (1973) ILR (MP) 31 : (1969) JLJ 759 : (1969) 14 MPLJ 56 : (1969) MPLJ 56

Madhya Pradesh Industrial Relations Act, 1960 — Section 2(17), 31, 51, 82

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High Courts10 Oct 1968

Central India Machinery Manufacturing Co. Ltd., Gwalior Vs Commissioner of Wealth tax, Nagpur

Madhya Pradesh High Court · AIR 1969 MP 145 : (1969) 72 ITR 242 : (1969) JLJ 713 : (1969) 14 MPLJ 164 : (1969) MPLJ 164

Income Tax Act, 1922 — Section 10(2)Wealth Tax Act, 1957 — Section 7(2)

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High Courts08 Oct 1968Allowed

Sital Sukhiram Vs Central Government Industrial Tribunal Cum Labour Court, Jabalpur and Others

Madhya Pradesh High Court · AIR 1969 MP 200 : (1969) JLJ 68 : (1969) 2 LLJ 275 : (1969) 14 MPLJ 33 : (1969) MPLJ 33

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 17(2), 18, 2, 36

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High Courts08 Oct 1968Allowed

Temple of Shri Jagannathji Public Trust Champa and another Vs Salharu Prasad and another

Madhya Pradesh High Court · (1969) JLJ 320 : (1969) MPLJ 74

Madhya Pradesh Public Trust Act, 1951 — Section 27(3)

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High Courts27 Sept 1968Allowed

Lucky Bharat Garage (P) Ltd. Vs Shanti Devi Shrivastava and Others

Madhya Pradesh High Court · (1969) ACJ 161

Constitution of India, 1950 — Article 217, 236Madhya Pradesh Civil Courts Act, 1958 — Section 3, 7Motor Vehicles Act, 1939 — Section 110, 110(1), 110(2), 110(3)

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High Courts26 Sept 1968Allowed

Smt. Ratnaprabha and others Vs Municipal Corporation, Indore and others

Madhya Pradesh High Court · (1969) JLJ 616 : (1968) MPLJ 904

Madhya Pradesh Municipal Corporation Act, 1956 — Section 147, 149

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High Courts26 Sept 1968

Shivanand Jha Vs Jawaharlal Nehru Krsihi Vishwa Vidyalaya (by R.K. Dubey, Acting Registrar)

Madhya Pradesh High Court · (1975) ILR (MP) 180 : (1969) JLJ 122 : (1970) 1 LLJ 135 : (1968) 13 MPLJ 939

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High Courts24 Sept 1968Dismissed

Jagat Singh Choudhury Vs M.P. Electricity Board and Others

Madhya Pradesh High Court · AIR 1969 MP 65 : (1971) ILR (MP) 272 : (1969) JLJ 622 : (1969) 14 MPLJ 132

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 61(1), 61(2), 66

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High Courts24 Sept 1968

Commissioner of Income Tax, M.P. and Nagpur Vs Champalal Sukhram

Madhya Pradesh High Court · AIR 1969 MP 72 : (1974) ILR (MP) 1026 : (1969) 72 ITR 417 : (1969) JLJ 708 : (1969) 14 MPLJ 41 : (1969) MPLJ 41

Income Tax (Amendment) Act, 1961 — Section 271, 271(1)Income Tax Act, 1922 — Section 28(1)

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High Courts19 Sept 1968

Smt. Bimla Devi Sud Vs Controller of Estate Duty, M.P., Nagpur and Bhandara, Nagpur

Madhya Pradesh High Court · AIR 1969 MP 50 : (1974) ILR (MP) 868 : (1969) 72 ITR 630 : (1969) JLJ 753 : (1969) 14 MPLJ 48 : (1969) MPLJ 48

Estate Duty Act, 1953 — Section 13, 14(1), 7Limitation Act, 1908 — Section 3

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