COURT ARCHIVE

Madhya Pradesh High Court judgments, 1960

461 judgments · page 13 of 24

High Courts11 Aug 1960Dismissed

Laxminarayan Khemchand Vs State

Madhya Pradesh High Court · AIR 1961 MP 13 : (1961) CriLJ 92 : (1962) MPLJ 246

Constitution of India, 1950 — Article 245, 246, 254, 254(2)Criminal Procedure Code, 1898 (CrPC) — Section 191, 251A, 252, 495Opium Act, 1878 — Section 16

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High Courts11 Aug 1960Dismissed

J.B. Mangaram and Co. Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1961 MP 96 : (1960) 1 FLR 518 : (1960) JLJ 1143 : (1961) 1 LLJ 89 : (1960) 5 MPLJ 1201

Constitution of India, 1950 — Article 14

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High Courts10 Aug 1960Dismissed

Karan Singh Mallaji Vs Giriraj Singh and Another

Madhya Pradesh High Court · AIR 1961 MP 98 : (1961) CriLJ 511 : (1960) JLJ 942 : (1960) 5 MPLJ 1183

Criminal Procedure Code, 1898 (CrPC) — Section 514

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High Courts10 Aug 1960Dismissed

Ganpat Bhawanipal Vs Ramcharanlal Ranjit Singh

Madhya Pradesh High Court · (1961) MPLJ 151

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High Courts09 Aug 1960

Dauram Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1962) JLJ 743 : (1962) 7 MPLJ 346 : (1962) 13 STC 562

Constitution of India, 1950 — Article 226, 227

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High Courts09 Aug 1960Dismissed

Mohan Lal Ramprasad Vs Lal Mohammad

Madhya Pradesh High Court · (1962) JLJ 782

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2

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High Courts08 Aug 1960

Sobhagmal Kesharimal Mahajan Vs Ramnivas Murlidhar Mahajan and Others

Madhya Pradesh High Court · (1961) JLJ 143 : (1961) MPLJ 293

Civil Procedure Code, 1908 (CPC) — Section 115(c)Stamp Act, 1899 — Section 2(5)

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High Courts06 Aug 1960

Phundilal and another Vs Ashok Kumar

Madhya Pradesh High Court · (1960) JLJ 1177 : (1960) MPLJ 1364

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 4(e)

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High Courts06 Aug 1960Dismissed

Taj Mohammad Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1961 MP 104 : (1961) CriLJ 513 : (1960) JLJ 1071 : (1960) 5 MPLJ 1300

Penal Code, 1860 (IPC) — Section 361, 363

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High Courts06 Aug 1960Allowed

Motilal Govindram Vs Gopikrishna Shadilalji and Others

Madhya Pradesh High Court · (1961) ILR (MP) 357 : (1960) JLJ 934 : (1961) MPLJ 66

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High Courts06 Aug 1960Dismissed

Syed Manzurul-Haq Vs Dularam Pesumal

Madhya Pradesh High Court · (1961) JLJ 7 : (1961) MPLJ 26

Madhya Bharat Accommodation Control Act, 1955 — Section 16, 17, 4

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High Courts05 Aug 1960Allowed

Niranjan Singh Donger Singh Vs Brahma Swaroop Motilal

Madhya Pradesh High Court · (1960) JLJ 1183 : (1961) MPLJ 92

Madhya Bharat Land Utilisation Act, 1950 — Section 3, 6

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High Courts05 Aug 1960Allowed

Mannalal Kanchedilal Vs Dalchand Kanhaiyalal

Madhya Pradesh High Court · (1962) JLJ 220 : (1961) MPLJ 410

Evidence Act, 1872 — Section 91

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High Courts05 Aug 1960Dismissed

Jagannath Barelal, Mandi Morena Vs State of M.P.

Madhya Pradesh High Court · (1960) JLJ 1089 : (1961) MPLJ 12

Constitution of India, 1950 — Article 311

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High Courts05 Aug 1960Allowed

Kanhaiyalal Bahadur Singh Vs Commissioner of Sales Tax and Another

Madhya Pradesh High Court · (1961) JLJ 84 : (1961) 6 MPLJ 52 : (1962) 13 STC 615

Constitution of India, 1950 — Article 226

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High Courts04 Aug 1960Dismissed

Ballabhdas Saligram and Another Vs Thakur Parmal Singh Rai Padam Singh and Others

Madhya Pradesh High Court · AIR 1961 MP 36 : (1961) 6 MPLJ 48

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts04 Aug 1960Dismissed

Madhav Rao Balwantrao Daphale Vs Bhagwandas Surajmal

Madhya Pradesh High Court · AIR 1961 MP 138 : (1961) 6 MPLJ 107

Transfer of Property Act, 1882 — Section 106

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High Courts02 Aug 1960Dismissed

Harcharan Vs Deokinandan

Madhya Pradesh High Court · (1961) JLJ 381

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 106

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High Courts30 Jul 1960Allowed

Kishanchand Sharma Pandit Vs Rani Bahu and others

Madhya Pradesh High Court · (1962) JLJ 740 : (1962) MPLJ 973

Civil Procedure Code, 1908 (CPC) — Section 47Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 43

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High Courts30 Jul 1960Allowed

Deokaran and others Vs State

Madhya Pradesh High Court · (1960) JLJ 1037 : (1960) MPLJ 1193

Penal Code, 1860 (IPC) — Section 109, 197, 393, 395, 397

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