High Courts07 Sept 1960Allowed
J. Harimal Oil Mills Vs Assistant Collector, Central Excise Jabalpur
Madhya Pradesh High Court · (1961) JLJ 59
Central Excise Rules, 1944 — Rule 9(2)Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1960
461 judgments · page 10 of 24
High Courts07 Sept 1960Allowed
J. Harimal Oil Mills Vs Assistant Collector, Central Excise and Another
Madhya Pradesh High Court · AIR 1961 MP 148 : (1960) ILR (MP) 805 : (1961) 6 MPLJ 195
Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 35(1), 36Constitution of India, 1950 — Article 226
High Courts07 Sept 1960Dismissed
Ghasnin Dauram Vs Kaushalya and Others
Madhya Pradesh High Court · (1961) ILR (MP) 77 : (1961) JLJ 522 : (1961) MPLJ 733
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts07 Sept 1960Allowed
Pyarelal Vs Ramdayal
Madhya Pradesh High Court · (1961) JLJ 80
Transfer of Property Act, 1882 — Section 106
High Courts05 Sept 1960Dismissed
Radhibai Shaligram Vs Dhannalal Gangaram and Others
Madhya Pradesh High Court · (1962) JLJ 226 : (1961) MPLJ 602
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 22 Rule 9
High Courts05 Sept 1960
Pathak (D.V.), Inspector, Shops and Establishments Vs Ramchandra
Madhya Pradesh High Court · (1961) JLJ 275 : (1961) 2 LLJ 57 : (1961) 6 MPLJ 113
Constitution of India, 1950 — Article 19
High Courts03 Sept 1960
Kalicharan Dixit and Another Vs Krishna Chandra Shashtri
Madhya Pradesh High Court · (1960) JLJ 1026 : (1961) MPLJ 117
Criminal Procedure Code, 1898 (CrPC) — Section 190, 190(1)(a), 190(2)Penal Code, 1860 (IPC) — Section 342
High Courts03 Sept 1960Dismissed
Bherulal Babalram and Another Vs Dhapubai and Another
Madhya Pradesh High Court · (1963) JLJ 712 : (1961) MPLJ 287
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(u)Evidence Act, 1872 — Section 66
High Courts02 Sept 1960Allowed
Tarachand Vs Chandiram
Madhya Pradesh High Court · (1961) JLJ 141
Contract Act, 1872 — Section 74
High Courts02 Sept 1960Dismissed
Narayanrao Purshottamrao and Others Vs Jumaratbi Madde Khan and Others
Madhya Pradesh High Court · (1961) JLJ 175 : (1961) MPLJ 120
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts02 Sept 1960Allowed
Tarachand Shivlal and another Vs Chandiram Ganga Sahai and another
Madhya Pradesh High Court · (1960) MPLJ 1379
Contract Act, 1872 — Section 74
High Courts02 Sept 1960Allowed
Ratanlal Saligram and Another Vs Nathulal Pankarji Namdeo
Madhya Pradesh High Court · AIR 1961 MP 108
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 41 Rule 23, 96(3), 99Evidence Act, 1872 — Section 4Oaths Act, 1873 — Section 8
High Courts02 Sept 1960
Moolchand Kanhaiyalal Tiwari Vs Nihalkaran Chhatra Karan and Another
Madhya Pradesh High Court · AIR 1961 MP 199 : (1960) JLJ 1186 : (1960) 5 MPLJ 1368
Provincial Insolvency Act, 1920 — Section 29
High Courts02 Sept 1960Allowed
Ratanlal Vs Nathulal
Madhya Pradesh High Court · (1961) JLJ 158
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(u)
High Courts31 Aug 1960Dismissed
Rahim Ahmad Khan Vs Jagannath Shrikishan and Others
Madhya Pradesh High Court · (1961) JLJ 450 : (1961) MPLJ 148
Usurious Loans Act, 1918 — Section 3
High Courts31 Aug 1960Dismissed
Narayanprasad Rai Gokulprasad Rai Vs Ghanshyamlal alias Shukhlal Jawarharlal Kurmi
Madhya Pradesh High Court · AIR 1961 MP 62 : (1960) JLJ 1188 : (1961) 6 MPLJ 258
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts31 Aug 1960Allowed
Narottamdas Harjiwandas Vs P.B. Gowarikar, Inspector, Minimum Wages, Assistant Labour Commissioner's Office and Others
Madhya Pradesh High Court · AIR 1961 MP 182 : (1961) 2 FLR 380 : (1961) 1 LLJ 442 : (1961) 6 MPLJ 302
Minimum Wages Act, 1948 — Section 18A, 2, 4, 5, 5(1)
High Courts31 Aug 1960Dismissed
Puny Kalu and Another Vs Sankar Kalu
Madhya Pradesh High Court · AIR 1961 MP 348 : (1960) JLJ 1184
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14
High Courts31 Aug 1960
Narottamdas Vs P.B. Golwalkar
Madhya Pradesh High Court · (1961) JLJ 177
Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 20(1), 5, 6
High Courts31 Aug 1960Dismissed
Vedraj Bhawanidas Dua Vs Damoh Arts College and Others
Madhya Pradesh High Court · (1961) JLJ 120 : (1961) MPLJ 239
Saugor University Act, 1946 — Section 32