COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 2,315 of 2,481

High Courts22 Sept 1964Allowed

Kanhaiyalal Thakurdas and Others Vs The Gulab Bai Digambar Jain Kanya Vidhyalaya and Others

Madhya Pradesh High Court · AIR 1965 MP 160 : (1967) ILR (MP) 1 : (1965) 10 MPLJ 188 : (1965) MPLJ 188

Constitution of India, 1950 — Article 14, 245Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3(2)

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High Courts21 Sept 1964Allowed

Deepchand and Another Vs Land Acquisition Officer and Another

Madhya Pradesh High Court · AIR 1965 MP 93 : (1965) JLJ 290 : (1965) 10 MPLJ 153 : (1965) MPLJ 153

Land Acquisition Act, 1894 — Section 49(1)

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High Courts18 Sept 1964Dismissed

Nandlal Bhandari Mills Ltd. Vs Employees' State Insurance Corporation

Madhya Pradesh High Court · AIR 1966 MP 324 : (1966) ILR (MP) 611 : (1966) 2 LLJ 867 : (1966) 11 MPLJ 945

Factories Act, 1948 — Section 21, 21(1)

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High Courts18 Sept 1964

Commissioner of Sales Tax Vs Perfect Pottery Company Ltd., Ratlam

Madhya Pradesh High Court · (1971) JLJ 74

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)

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High Courts17 Sept 1964Dismissed

Baboo Lal Choubey Vs The Municipal Council

Madhya Pradesh High Court · AIR 1965 MP 270 : (1966) ILR (MP) 905 : (1964) JLJ 618

Madhya Pradesh Municipalities Act, 1961 — Section 42(2), 47(2), 50, 52, 59

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High Courts17 Sept 1964

Commissioner Sales Tax Vs Harichand Chandulal

Madhya Pradesh High Court · (1964) JLJ 666

Madhya Pradesh General Sales Tax Act, 1958 — Section 44, 7

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High Courts17 Sept 1964

Commissioner of Sales Tax Vs Shri Harichand Chandulal

Madhya Pradesh High Court · (1967) ILR (MP) 308 : (1964) JLJ 666 : (1965) 16 STC 13

Madhya Pradesh General Sales Tax Act, 1958 — Section 44

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High Courts17 Sept 1964Dismissed

Baboolal Vs Municipal Council, Chhuikhadan

Madhya Pradesh High Court · (1964) JLJ 618

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 47(2), 47(2)(1), 47(2)(ii), 47(2)(iii), 52

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High Courts16 Sept 1964Dismissed

Municipal Corporation Vs Kishan Swaroop

Madhya Pradesh High Court · AIR 1965 MP 180 : (1965) CriLJ 220 : (1966) ILR (MP) 810 : (1965) JLJ 63

Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 16(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 20, 22, 44

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High Courts16 Sept 1964

The Commissioner of Sales Tax Vs Jabalpur Aerated Water Factory

Madhya Pradesh High Court · AIR 1965 MP 71 : (1967) ILR (MP) 304 : (1965) 10 MPLJ 176

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High Courts16 Sept 1964Allowed

Narsinghdas Jankidas Mohta Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1965 MP 159 : (1965) 10 MPLJ 79 : (1965) MPLJ 79

Constitution of India, 1950 — Article 226, 227Mineral Concession Rules, 1960 — Rule 54

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High Courts16 Sept 1964

Commissioner Sales Tax Vs M/S Jabalpur Aerated Water Factory

Madhya Pradesh High Court · (1964) JLJ 661

Madhya Pradesh General Sales Tax Act, 1958 — Item 49

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High Courts15 Sept 1964Dismissed

Rajmal Jaskaran Surana Vs State of M.P. and others

Madhya Pradesh High Court · (1964) JLJ 652 : (1965) MPLJ 124

Madhya Pradesh Accommodation (Requisition) Act, 1948 — Section 3

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High Courts15 Sept 1964

State of Madhya Pradesh Vs Arjundas Tekchand

Madhya Pradesh High Court · (1965) CriLJ 157

Drugs and Cosmetics Act, 1940 — Section 18(a)(v)(c), 27

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High Courts15 Sept 1964Allowed

State Vs Hakim Arjundas

Madhya Pradesh High Court · (1964) JLJ 658

Drugs and Cosmetics Act, 1940 — Section 27

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High Courts14 Sept 1964Allowed

Sarjoodevi Vs Commissioner, Sales Tax

Madhya Pradesh High Court · (1964) JLJ 650

Constitution of India, 1950 — Article 226, 227

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High Courts10 Sept 1964Allowed

Shanker Prasad Goenka and Another Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1965 MP 153 : (1966) ILR (MP) 871 : (1965) JLJ 130 : (1965) 10 MPLJ 51 : (1965) MPLJ 51

Constitution of India, 1950 — Article 226Madhya Pradesh Minor Minerals Rules, 1961 — Rule 18, 25, 25(1), 28, 29Mines and Minerals (Development and Regulation) Act, 1957 — Section 3

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High Courts04 Sept 1964Allowed

Moolchand and others Vs Mangilal

Madhya Pradesh High Court · (1965) JLJ 147 : (1965) MPLJ 89

Registration Act, 1908 — Section 17(1)(b)

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High Courts03 Sept 1964Dismissed

Kaveribai Vs Rewabai and Others

Madhya Pradesh High Court · (1966) JLJ 279

Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 82

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High Courts31 Aug 1964

Hukumchand Mills Ltd. Vs Industrial Court and Others

Madhya Pradesh High Court · (1966) ILR (MP) 863 : (1966) JLJ 239 : (1966) 2 LLJ 738

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)

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