High Courts10 Jul 1967
Delhi Cloth and General Mills Co. Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1969) JLJ 29 : (1969) 14 MPLJ 83 : (1969) 23 STC 419
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(h), 2(o)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,290 of 2,481
High Courts06 Jul 1967Allowed
Audhraj Singh Vs State of M.P.
Madhya Pradesh High Court · (1967) JLJ 630
High Courts04 Jul 1967Dismissed
Ramchandra Kotasthane Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1968 MP 77 : (1970) ILR (MP) 917 : (1968) JLJ 17 : (1968) 1 LLJ 655
Administrative Service (Pay) Rules, 1954 — Rule 4(4)Constitution of India, 1950 — Article 14, 16Madhya Pradesh Judicial Services (Classification, Recruitment and Conditions of Service) Rules, 1955 — Rule 7(1)
High Courts03 Jul 1967Allowed
Nageshwar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1972) MPLJ 264
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439
High Courts06 May 1967Allowed
Lal Audhraj Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1967 MP 284 : (1967) 2 LLJ 531
Constitution of India, 1950 — Article 310, 311
High Courts04 May 1967Dismissed
Gokuldas Pagaria Vs Parmanand Chaurasia
Madhya Pradesh High Court · AIR 1967 MP 265 : (1969) ILR (MP) 657 : (1967) JLJ 581
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3Constitution of India, 1950 — Article 246Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 51
High Courts04 May 1967Allowed
J.C. Rishi Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1968 MP 42 : (1970) ILR (MP) 897 : (1967) JLJ 610
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts03 May 1967Dismissed
Sudesh Kumar Arora Vs Vice-Chancellor. Ravi Shankar University, Raipur and Another
Madhya Pradesh High Court · (1970) ILR (MP) 778 : (1967) JLJ 587 : (1967) MPLJ 548
High Courts02 May 1967
Frontier Boot House Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1969) 23 STC 414
Central Provinces and Berar Sales Tax Act, 1947 — Section 2(h)
High Courts28 Apr 1967Dismissed
Mineral Mining Co. Private Ltd. Vs State of Madhya Pradesh, Natural Resources Dept. and Another
Madhya Pradesh High Court · AIR 1968 MP 17 : (1967) JLJ 1012
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 26, 34Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 2
High Courts26 Apr 1967Dismissed
Premchandra Dhalpuria, Ex-Sub-Inspector, Police Vs The State
Madhya Pradesh High Court · (1970) MPLJ 430
Police Act, 1861 — Section 2, 46(2), 7
High Courts25 Apr 1967Allowed
Pema Vs Dhanya
Madhya Pradesh High Court · (1973) JLJ 186
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts25 Apr 1967Allowed
Pema Bhav Singh Vs Dhanya Salam
Madhya Pradesh High Court · AIR 1972 MP 211 : (1972) ILR (MP) 601 : (1972) 17 MPLJ 378
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts25 Apr 1967Dismissed
Dr. Shanker Dayal Chourishi, Principal, Dhamtari Science, Arts and Commerce College, Dhamtari Vs Administrator, Municipal Council, Dhamtari and another
Madhya Pradesh High Court · (1970) JLJ 329 : (1970) MPLJ 300
Ravishankar University Act, 1963 — Section 4(7)
High Courts24 Apr 1967Allowed
Raju Narayan Vs Chogalal Bhagirath and Another
Madhya Pradesh High Court · (1972) ACJ 183 : AIR 1972 MP 223 : (1972) ILR (MP) 585 : (1973) JLJ 221 : (1972) 17 MPLJ 329
Motor Vehicles Act, 1939 — Section 110A(3)
High Courts18 Apr 1967Allowed
Bhagwati Dhar Bajpai Vs Jabalpur University and Others
Madhya Pradesh High Court · AIR 1967 MP 239 : (1970) ILR (MP) 765 : (1967) JLJ 618
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Jabalpur University Act, 1967 — Section 18(1), 18(2), 23(3)
High Courts18 Apr 1967
Smt. Jagrani Vs Jorawal
Madhya Pradesh High Court · AIR 1968 MP 24 : (2002) ILR (MP) 329 : (1967) JLJ 745
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 7
High Courts11 Apr 1967Dismissed
Lalji Prasad Sahu Vs Vice-Chancellor, Jabalpur University and Others
Madhya Pradesh High Court · (1967) JLJ 626 : (1967) MPLJ 496
Constitution of India, 1950 — Article 226
High Courts05 Apr 1967Dismissed
Gurusharan Singh Brijbhusan Singh Vs Manager, Rewa Transport Services and Others
Madhya Pradesh High Court · AIR 1968 MP 10 : (1968) 17 FLR 4 : (1968) JLJ 259 : (1968) 1 LLJ 143
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Madhya Pradesh Minimum Wages Rules, 1951 — Rule 27Minimum Wages Act, 1948 — Section 20
High Courts04 Apr 1967Dismissed
Bheru Singh Vs Ramgopal
Madhya Pradesh High Court · AIR 1972 MP 217 : (1973) JLJ 218 : (1972) 17 MPLJ 347 : (1972) MPLJ 347
Civil Procedure Code, 1908 (CPC) — Section 38, 47