COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 2,278 of 2,481

High Courts18 Sept 1968Allowed

Gwalior Sugar Co. Ltd., Dabra Vs Shyam Saran Gupta and Co., Kanpur

Madhya Pradesh High Court · AIR 1969 MP 74 : (1969) 39 CompCas 657 : (1971) ILR (MP) 502 : (1969) JLJ 149 : (1968) 13 MPLJ 913 : (1968) MPLJ 913

Companies (Court) Rules, 1959 — Rule 99Companies Act, 1956 — Section 243, 439, 439(1)

High Courts17 Sept 1968

New Precision (India) Private Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1969) 72 ITR 657 : (1969) MPLJ 27

Income Tax Act, 1961 — Section 37

High Courts17 Sept 1968

Late Nawabzada Rashiduzzafar Khan (by Legal Representative) Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1974) ILR (MP) 361 : (1969) 72 ITR 523 : (1969) 14 MPLJ 121 : (1969) MPLJ 121

Income Tax Act, 1961 — Section 12

High Courts17 Sept 1968

New Precision (India) Pvt. Ltd., Dewas Vs Commissioner of Income Tax, Madhya Pradesh, Nagpur

Madhya Pradesh High Court · AIR 1969 MP 68 : (1969) JLJ 792 : (1969) 14 MPLJ 27

Income Tax Act, 1961 — Section 37

High Courts17 Sept 1968

Begum Suriya Rashid Vs Commissioner of Income tax

Madhya Pradesh High Court · (1969) JLJ 721

Income Tax Act, 1922 — Section 66(1)

High Courts11 Sept 1968Dismissed

Gwalior Red Chalk Corporation, Partnership firm Lashkar, Gwalior Vs Additional Tahsildar, Pargana Gird, Gwalior, Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1969 MP 48 : (1969) JLJ 155 : (1968) 13 MPLJ 919 : (1968) MPLJ 919

Mines and Minerals (Development and Regulation) Act, 1957 — Section 25

High Courts09 Sept 1968Dismissed

Madhya Pradesh State Road Transport Corporation, Bairagarh, Bhopal Vs President, Industrial Court, Madhya Pradesh, Indore and Others

Madhya Pradesh High Court · (1970) JLJ 936 : (1970) MPLJ 946

Madhya Pradesh Industrial Relations Act, 1960 — Section 51(a)

High Courts06 Sept 1968

Commissioner of Sales Tax Vs Sardar House

Madhya Pradesh High Court · (1974) ILR (MP) 524 : (1969) JLJ 60 : (1969) 23 STC 276

Central Sales Tax Act, 1956 — Section 8

High Courts06 Sept 1968Dismissed

Manoharlal Gupta Vs Gangaram and others

Madhya Pradesh High Court · (1968) JLJ 1045 : (1968) MPLJ 898

Madhya Pradesh Panchayat Act, 1962 — Section 17

High Courts02 Sept 1968Allowed

K.P. Singh and another Vs S.K. Gokhale and another

Madhya Pradesh High Court · (1969) JLJ 449 : (1968) MPLJ 890

Industrial Disputes Act, 1947 — Section 10A

High Courts30 Aug 1968

Shankerlal Maheshwari and Others Vs State of Madhya Pradesh, hrough Secretary to Government, Madhya Pradesh Local Government (Urban) Department and Another

Madhya Pradesh High Court · (1970) 1 LLJ 716 : (1968) 13 MPLJ 902

Constitution of India, 1950 — Article 226

High Courts28 Aug 1968Dismissed

State of M.P. Kailash Chandra and another

Madhya Pradesh High Court · (1973) JLJ 861

Criminal Procedure Code, 1898 (CrPC) — Section 467, 497(5)

High Courts28 Aug 1968

State of Madhya Pradesh Vs Triveni Prasad and others

Madhya Pradesh High Court · (1972) JLJ 105 : (1971) MPLJ 1059

Criminal Procedure Code, 1898 (CrPC) — Section 145, 438

High Courts28 Aug 1968Dismissed

Gayaram and others Vs Mst. Shanti Kunwar and another

Madhya Pradesh High Court · (1971) MPLJ 284

Penal Code, 1860 (IPC) — Section 120B, 500

High Courts28 Aug 1968Dismissed

State of Madhya Pradesh Vs Kailash Chandra and another

Madhya Pradesh High Court · (1971) JLJ 792 : (1971) MPLJ 814

Criminal Procedure Code, 1898 (CrPC) — Section 497, 497(5)

High Courts26 Aug 1968Allowed

J.K. Pal Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1969 MP 143 : (1968) JLJ 1073 : (1970) 1 LLJ 136 : (1968) 13 MPLJ 833 : (1968) MPLJ 833

Constitution of India, 1950 — Article 309Madhya Pradesh Unification of Pay Scales and Fixation of Pay on Absorption Rules, 1959 — Rule 4, 6States Reorganisation Act, 1956 — Section 115(7)

High Courts26 Aug 1968Dismissed

State of Madhya Pradesh Vs Khoda Bhai Lallubhai Patel and Others

Madhya Pradesh High Court · AIR 1971 MP 254 : (1970) ILR (MP) 529 : (1971) JLJ 852 : (1971) MPLJ 858

Civil Procedure Code, 1908 (CPC) — Section 9

High Courts21 Aug 1968Dismissed

Bir Govind Singh Vs Chief Municipal Officer, Municipal Committee, Jora and others

Madhya Pradesh High Court · (1968) JLJ 1100 : (1968) MPLJ 776

Madhya Pradesh Municipalities Act, 1961 — Section 45

High Courts20 Aug 1968Allowed

Shankerlal Vs State of M.P.

Madhya Pradesh High Court · (1969) JLJ 661

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 94, 94(7), 95

High Courts20 Aug 1968Allowed

Shankarlal and Others Vs State of M.P. and Another

Madhya Pradesh High Court · (1968) JLJ 1062

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 94, 94(7), 95