High Courts15 Jul 1968
Meghraj (Decree Holder) Vs Balaji and another
Madhya Pradesh High Court · (1971) MPLJ 197
Civil Procedure Code, 1908 (CPC) — Section 47
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,280 of 2,481
High Courts12 Jul 1968
Mansingh-Ka Oil Mills Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1974) ILR (MP) 722 : (1968) JLJ 1023 : (1968) 13 MPLJ 735 : (1968) MPLJ 735 : (1968) 22 STC 503
Constitution of India, 1950 — Article 286
High Courts10 Jul 1968Allowed
Gopikabai Vs Bajya and another
Madhya Pradesh High Court · (1971) JLJ 151 : (1971) MPLJ 335
Hindu Succession Act, 1956 — Section 4(2)
High Courts05 Jul 1968
The State of Madhya Pradesh Vs Rukman and Others
Madhya Pradesh High Court · (1969) CriLJ 80 : (1971) ILR (MP) 153 : (1968) JLJ 1050 : (1968) 13 MPLJ 700 : (1968) MPLJ 700
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts01 Jun 1968Allowed
Awadh Behari Pandey Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1968) MPLJ 638
Madhya Pradesh Municipalities Act, 1961 — Section 43
High Courts04 May 1968Dismissed
Puhupram and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1968) JLJ 912 : (1968) MPLJ 629
Commissions of Inquiry Act, 1952 — Section 3Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302
High Courts04 May 1968Dismissed
Balbhadra Prasad Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1969 MP 15 : (1969) JLJ 135 : (1968) 13 MPLJ 651 : (1968) MPLJ 651
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Madhya Pradesh Municipalities Act, 1961 — Section 3(18), 328, 328(1), 328(6), 332
High Courts04 May 1968
Raipur Transport Co. Pvt. Ltd. and Another Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1969 MP 150 : (1972) ILR (MP) 822 : (1968) 13 MPLJ 854 : (1968) MPLJ 854
Constitution of India, 1950 — Article 166(3), 226Motor Vehicles Act, 1939 — Section 68C, 68D(2)
High Courts04 May 1968Allowed
The Collector, Seoni Vs Dadoo Yogendra Nath Singh and Others
Madhya Pradesh High Court · AIR 1969 MP 28 : (1972) ILR (MP) 311 : (1968) JLJ 721 : (1968) 13 MPLJ 621
Land Acquisition Act, 1894 — Section 11, 12, 13, 23, 25(1)
High Courts04 May 1968Allowed
Kamal Narain Sharma Vs Dwarka Prasad Mishra And another
Madhya Pradesh High Court · (1970) JLJ 342 : (1970) MPLJ 721
Representation of the People Act, 1951 — Section 116A
High Courts02 May 1968Dismissed
Shambhoo Narain Trivedi and another Vs Kishanlal Agarwal and others
Madhya Pradesh High Court · (1973) ILR (MP) 532 : (1968) JLJ 734 : (1968) MPLJ 692
Constitution of India, 1950 — Article 14Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(a), 13, 13(1), 13(2)
High Courts02 May 1968Allowed
Rikhilal Pannalal and Others Vs Smt. Bittibai and Others
Madhya Pradesh High Court · AIR 1968 MP 254 : (1971) ILR (MP) 497 : (1968) JLJ 784 : (1968) 13 MPLJ 616 : (1968) MPLJ 616
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90
High Courts01 May 1968
State of Madhya Pradesh Vs Ram Charan Kishan
Madhya Pradesh High Court · AIR 1969 MP 96 : (1969) CriLJ 748 : (1971) ILR (MP) 339 : (1969) JLJ 172 : (1969) 14 MPLJ 436 : (1969) MPLJ 436
Essential Commodities Act, 1955 — Section 7, 8Penal Code, 1860 (IPC) — Section 511
High Courts01 May 1968
Hira Mills Ltd. (by Manager) Vs Mukund Sonubhaiya Pandit and Others
Madhya Pradesh High Court · (1972) ILR (MP) 293 : (1968) JLJ 906 : (1969) 1 LLJ 81 : (1968) 13 MPLJ 643 : (1968) MPLJ 643
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C
High Courts01 May 1968Allowed
Awadh Behari Pandey Vs The State of M. P. and Others
Madhya Pradesh High Court · (1969) JLJ 144
Madhya Pradesh Municipalities Act, 1961 — Section 43
High Courts30 Apr 1968
Munnalal Tiwari Vs Premchand Jain
Madhya Pradesh High Court · (1970) JLJ 718 : (1970) MPLJ 555
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 29, 30(1), 31
High Courts30 Apr 1968Dismissed
Habib Khan Vs State of M.P.
Madhya Pradesh High Court · (1971) JLJ 765
Prevention of Food Adulteration Act, 1954 — Section 16(1)(b)
High Courts29 Apr 1968
Umashankar Shukla Vs Arts and Commerce College (by B.R. Anand, Chairman, Govorning Body) and Others
Madhya Pradesh High Court · (1972) ILR (MP) 249 : (1968) JLJ 887 : (1969) 1 LLJ 86 : (1968) 13 MPLJ 604 : (1968) MPLJ 604
General Clauses Act, 1897 — Section 16
High Courts27 Apr 1968
Poonamchand Vs Ramprasad and another
Madhya Pradesh High Court · (1968) MPLJ 698
Provincial Small Cause Courts Act, 1887 — Section 16
High Courts26 Apr 1968Dismissed
Bholanath Vs Rama Shanker and another
Madhya Pradesh High Court · (1972) MPLJ 657
Criminal Procedure Code, 1898 (CrPC) — Section 145