High Courts03 Apr 1967
Commissioner of Sales Tax Vs Anil Iron Works
Madhya Pradesh High Court · (1969) JLJ 49 : (1968) 13 MPLJ 909 : (1968) MPLJ 909 : (1968) 21 STC 496
Madhya Pradesh General Sales Tax Act, 1958 — Section 10
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,291 of 2,481
High Courts31 Mar 1967Allowed
Girdharilal Vs Prafullchandra and others
Madhya Pradesh High Court · (1969) JLJ 578 : (1969) MPLJ 399
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(b)
High Courts27 Mar 1967Allowed
Amolakchand (Seth) Vs Pralhad Singh
Madhya Pradesh High Court · (1972) MPLJ 473
Contract Act, 1872 — Section 65Specific Relief Act, 1963 — Section 41
High Courts24 Mar 1967Allowed
Shitaldas, Partner, Damodardas Shitaldas Vs State Transport Appellate Authority and Others
Madhya Pradesh High Court · AIR 1967 MP 255 : (1970) ILR (MP) 751 : (1967) JLJ 335
Central Provinces and Berar Motor Vehicles Rules, 1942 — Rule 73AConstitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 48, 64
High Courts21 Mar 1967Dismissed
Khadau Vs Lakahn Sao
Madhya Pradesh High Court · (1968) JLJ 266 : (1967) MPLJ 692
Madhya Pradesh Civil Courts Act, 1958 — Section 23
High Courts17 Mar 1967Dismissed
Narayanrao Vs Shivram and another
Madhya Pradesh High Court · (1972) ILR (MP) 324 : (1972) MPLJ 388
Madhya Pradesh Land Revenue Code, 1959 — Section 168, 168(2), 168(2)(v), 168(4), 168(5)
High Courts02 Mar 1967Allowed
The State of Madhya Pradesh Vs Pannalal Chunnilal
Madhya Pradesh High Court · (1969) JLJ 716 : (1969) MPLJ 634
Motor Vehicles Act, 1939 — Section 112
High Courts01 Mar 1967Allowed
Balchand Vs M/s India Pictures and others
Madhya Pradesh High Court · (1967) JLJ 729
Limitation Act, 1963 — Section 20
High Courts23 Feb 1967
Ramdhara and Another Vs Mst. Phulwatibai
Madhya Pradesh High Court · (1970) CriLJ 286 : (1969) ILR (MP) 474 : (1969) JLJ 582 : (1969) 14 MPLJ 483
Penal Code, 1860 (IPC) — Section 499
High Courts21 Feb 1967Dismissed
Kadorilal and Another Vs Sukhlal Sajan Singh
Madhya Pradesh High Court · AIR 1968 MP 4 : (1967) JLJ 736
Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 13, 13(1), 2(22), 2(5), 3
High Courts07 Feb 1967Allowed
Bhagchand Vs State of M.P. and another
Madhya Pradesh High Court · (1972) ILR (MP) 201 : (1972) MPLJ 141
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts06 Feb 1967Allowed
Kumari Meena Chitle, Jabalpur Vs Board of Secondary Education, M.P., Bhopal and Others
Madhya Pradesh High Court · (1970) ILR (MP) 737 : (1967) JLJ 447 : (1967) MPLJ 376
Board of Secondary Education Madhya Pradesh Regulations, 1959 — Regulation 2(c)Madhya Pradesh Secondary Education Act, 1969 — Section 21, 8
High Courts06 Feb 1967
The Commissioner of Sales Tax Vs Kantilal Mohanlal and Brothers
Madhya Pradesh High Court · AIR 1968 MP 20 : (1970) ILR (MP) 700 : (1967) JLJ 378 : (1967) 19 STC 377
Central Sales Tax Act, 1956 — Section 9(3)Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3)Madhya Pradesh General Sales Tax Rules, 1959 — Rule 15
High Courts06 Feb 1967Allowed
Gourishanker Vs Municipal Council and Another
Madhya Pradesh High Court · AIR 1968 MP 39 : (1967) JLJ 430
Constitution of India, 1950 — Article 277Madhya Pradesh Municipalities Act, 1961 — Section 127(1), 127(4), 130(1), 2(2), 358(2)Narsimhapur Municipality Octroi (Assessment, Collection and Refund) Rules, 1966 — Rule 3
High Courts03 Feb 1967Allowed
Laxmi Prasad Vs Gajadhar Prasad and Others
Madhya Pradesh High Court · (1970) ILR (MP) 721 : (1967) JLJ 313 : (1967) MPLJ 273
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 165, 165(4)(b), 166, 170
High Courts03 Feb 1967Allowed
Khushilal Vs Board of Revenue Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1967 MP 201 : (1970) ILR (MP) 712 : (1967) JLJ 296
Bhopal State Land Revenue Act, 1932 — Section 2(15), 2(5), 46, 51, 52(1)
High Courts03 Feb 1967Allowed
Bhulibai Vs Ambaram and another
Madhya Pradesh High Court · (1973) JLJ 231
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 142, 147
High Courts03 Feb 1967Dismissed
Bhulibai and others Vs Ambaram and another
Madhya Pradesh High Court · (1972) ILR (MP) 164 : (1972) MPLJ 235
Madhya Pradesh Land Revenue Code, 1959 — Section 131, 133
High Courts31 Jan 1967Allowed
Babu alias Bulbul Vs State of M.P.
Madhya Pradesh High Court · (1968) JLJ 737
Penal Code, 1860 (IPC) — Section 300, 302
High Courts31 Jan 1967
Commissioner of Income Tax Vs Hukumchand Mohanlal, Proprietor Hira Laxmi
Madhya Pradesh High Court · AIR 1967 MP 262 : (1970) ILR (MP) 690 : (1967) JLJ 436
Income Tax Act, 1961 — Section 159(1), 159(3), 170(2), 28, 41(1)