COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 2,289 of 2,481

High Courts30 Aug 1967Dismissed

Manjula Devi Bhuta and Another Vs Manjusri Saha and Others

Madhya Pradesh High Court · (1968) ACJ 1 : (1968) JLJ 189

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 30, Order 41 Rule 31, Order 41 Rule 32, Order 41 Rule 33Madhya Pradesh Civil Courts Act, 1958 — Section 21Madhya Pradesh Motor Accidents Claims Tribunal Rules, 1959 — Rule 14

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High Courts29 Aug 1967

Sibbu Munnilal Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1968 MP 97 : (1968) CriLJ 631 : (1968) JLJ 40

Penal Code, 1860 (IPC) — Section 53AReformatory Schools Act, 1897 — Section 4, 8

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High Courts26 Aug 1967Allowed

Jagadish Kapoor Vs New Education Society

Madhya Pradesh High Court · AIR 1968 MP 1 : (1969) ILR (MP) 534

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(6)

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High Courts25 Aug 1967

UJJAIN GENERAL TRADING SOCIETY (P.) LTD. Vs COMMISSIONER OF Income Tax, DELHI.

Madhya Pradesh High Court · (1971) ILR (MP) 188 : (1968) 67 ITR 315 : (1968) JLJ 120

Income Tax Act, 1922 — Section 66(1)

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High Courts17 Aug 1967

Raj Kumar singhji Vs Commissioner of Expenditure Tax

Madhya Pradesh High Court · AIR 1968 MP 107 : (1971) ILR (MP) 384 : (1970) 78 ITR 405 : (1967) JLJ 878

Constitution of India, 1950 — Article 14Expenditure Tax Act, 1957 — Section 2, 3, 4

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High Courts16 Aug 1967Allowed

State of Madhya Pradesh Vs Fazal Husain Rajabali Bohra

Madhya Pradesh High Court · AIR 1968 MP 138 : (1968) CriLJ 946

Defence of India Rules, 1962 — Rule 141, 2(3)

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High Courts16 Aug 1967Allowed

Alamchand Birumal Vs Motilal Balchand

Madhya Pradesh High Court · AIR 1968 MP 112 : (1969) ILR (MP) 674 : (1968) JLJ 5

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Madhya Pradesh Civil Courts Act, 1958 — Section 25, 26, 27, 9Provincial Small Cause Courts Act, 1887 — Section 16

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High Courts11 Aug 1967

Commissioner of Income Tax Vs Punjabhai Shah

Madhya Pradesh High Court · AIR 1968 MP 103 : (1970) ILR (MP) 858 : (1968) 67 ITR 337 : (1968) JLJ 253

Income Tax Act, 1961 — Section 256(1), 271(1)

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High Courts10 Aug 1967Allowed

Mithailal Gupta Vs Inland Auto Finance and Others

Madhya Pradesh High Court · AIR 1968 MP 33 : (1969) ILR (MP) 833

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2Evidence Act, 1872 — Section 3, 59

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High Courts09 Aug 1967

The Nimar Cotton Press Factory Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1971) ILR (MP) 180 : (1968) JLJ 759 : (1968) 13 MPLJ 582 : (1968) MPLJ 582 : (1968) 21 STC 505

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High Courts08 Aug 1967

SETH NARSINGHDAS KANHAIYALAL Vs COMMISSIONER OF WEALTH-TAX.

Madhya Pradesh High Court · (1970) ILR (MP) 845 : (1968) 67 ITR 412 : (1968) JLJ 134

Hindu Succession Act, 1956 — Section 14, 15

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High Courts04 Aug 1967Dismissed

Harvilas Gajadhar Prasad Vs Kanhaiyalal Pannalal and Others

Madhya Pradesh High Court · AIR 1968 MP 72 : (1970) ILR (MP) 309 : (1967) JLJ 886

Civil Procedure Code, 1908 (CPC) — Section 151, 152Limitation Act, 1963 — Article 116, 5

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High Courts02 Aug 1967Allowed

Kanhaiya Vs Mst. Lilabai

Madhya Pradesh High Court · (1970) MPLJ 76

Civil Procedure Code, 1908 (CPC) — Section 54

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High Courts01 Aug 1967Dismissed

Vasudeo Prasad and others Vs Madhya Pradesh Housing Board, Bhopal and others

Madhya Pradesh High Court · (1970) JLJ 549 : (1970) MPLJ 238

Land Acquisition Act, 1894 — Section 4, 4(1)

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High Courts27 Jul 1967Allowed

Bansilal Vs Dulichand

Madhya Pradesh High Court · (1967) ACJ 382

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High Courts26 Jul 1967Dismissed

Ramashanker Parmanand Vs Jugalkishore Ramasahaya Bajaj and Others

Madhya Pradesh High Court · AIR 1969 MP 243 : (1969) 14 MPLJ 813

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11Representation of the People Act, 1951 — Section 37, 81, 81(3), 86(1), 86(5)

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High Courts24 Jul 1967Allowed

Ranchod Vs Dashrath

Madhya Pradesh High Court · (1972) MPLJ 164

Transfer of Property Act, 1882 — Section 108(h)

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High Courts21 Jul 1967Dismissed

Seth Rishabh Kumar Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1970) MPLJ 202

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 5(f)

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High Courts18 Jul 1967

Commissioner of Sales Tax Vs Nathani Brothers

Madhya Pradesh High Court · AIR 1968 MP 135 : (1968) JLJ 410 : (1968) 13 MPLJ 107 : (1968) MPLJ 107 : (1968) 21 STC 465

Central Sales Tax Act, 1956 — Section 3

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High Courts13 Jul 1967Dismissed

Dolumal Sunderdas Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1971 MP 127 : (1970) ILR (MP) 930 : (1970) JLJ 249 : (1970) 15 MPLJ 188 : (1970) MPLJ 188

General Clauses Act, 1897 — Section 6

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