High Courts09 Mar 1960Dismissed
Motilal Damji and Another Vs Champabai Manikchand
Madhya Pradesh High Court · (1961) MPLJ 31
Madhya Bharat Accommodation Control Act, 1955 — Section 17, 4, 4(a)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1960
461 judgments · page 20 of 24
High Courts09 Mar 1960Allowed
Paltu Matabadal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1961 MP 5 : (1961) CriLJ 88 : (1960) JLJ 572 : (1960) 5 MPLJ 647
Evidence Act, 1872 — Section 51
High Courts08 Mar 1960
Akharbhai Nazarali Vs Md. Hussain Bhai
Madhya Pradesh High Court · AIR 1961 MP 37 : (1961) CriLJ 266 : (1960) JLJ 813 : (1960) 5 MPLJ 898
Criminal Procedure Code, 1898 (CrPC) — Section 432Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 8Penal Code, 1860 (IPC) — Section 406
High Courts08 Mar 1960
Muhammad Hussain Bhai and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1960) 2 LLJ 664
Constitution of India, 1950 — Article 20Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 5, 8Mines Act, 1952 — Section 42
High Courts08 Mar 1960
Shanker Gheesa Rajput Vs State
Madhya Pradesh High Court · (1960) MPLJ 1354
Criminal Procedure Code, 1898 (CrPC) — Section 242, 342
High Courts07 Mar 1960Dismissed
Vrijlal Mannilal and Co. Vs State
Madhya Pradesh High Court · (1962) JLJ 127
Constitution of India, 1950 — Article 226
High Courts07 Mar 1960Allowed
Anandilal Narain Das Vs Commissioner of Sales Tax, M.P. and others
Madhya Pradesh High Court · (1968) JLJ 675
Madhya Pradesh General Sales Tax Act, 1958 — Section 12
High Courts07 Mar 1960Dismissed
Babulal Vs Basantlal
Madhya Pradesh High Court · (1961) JLJ 1097
Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2(6)(c)
High Courts05 Mar 1960Allowed
Mohammad Hussain Vs S.S. Joshi, Asst. Custodian of Evacuee Property and Another
Madhya Pradesh High Court · AIR 1961 MP 30 : (1960) JLJ 819 : (1960) 5 MPLJ 1197
Administration of Evacuee Property Act, 1950 — Section 7, 7A
High Courts05 Mar 1960Dismissed
Chhegalal Ramniwas Vs Shyamlal Parmatma Swarup Merchants of Delhi
Madhya Pradesh High Court · AIR 1960 MP 387 : (1960) JLJ 612 : (1960) 5 MPLJ 1179
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, 121, 122, 2(18), 40
High Courts03 Mar 1960Dismissed
Hajijiwakhan Vs Gulabchand Harakchand and Another
Madhya Pradesh High Court · AIR 1961 MP 2 : (1960) JLJ 610 : (1960) 5 MPLJ 1109
Provincial Small Cause Courts Act, 1887 — Section 17, 25
High Courts03 Mar 1960Dismissed
Tikamchand Badrilal Vs Babubhai Chandulal and others
Madhya Pradesh High Court · (1960) JLJ 827 : (1960) MPLJ 911
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 3, 15
High Courts02 Mar 1960Dismissed
Kashibai Vs Tulsabai
Madhya Pradesh High Court · (1961) JLJ 1050
Hindu Womens Right to Property Act, 1937 — Section 3(1), 3(2)
High Courts02 Mar 1960Dismissed
Buddulal Goerlal Mahajan Vs Shrikisan Chandmal
Madhya Pradesh High Court · AIR 1961 MP 57 : (1960) JLJ 834 : (1960) 5 MPLJ 1217
Contract Act, 1872 — Section 211, 30, 73
High Courts02 Mar 1960Dismissed
Kirparam Chhotan Raot Vs Smt. Kalibai
Madhya Pradesh High Court · AIR 1960 MP 241 : (1960) CriLJ 1093 : (1960) JLJ 441 : (1960) 5 MPLJ 613
Criminal Procedure Code, 1898 (CrPC) — Section 488(3)
High Courts01 Mar 1960Allowed
Suraj Narain Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1960 MP 303 : (1960) JLJ 423 : (1960) 5 MPLJ 836
Constitution of India, 1950 — Article 23, 309, 310, 311
High Courts01 Mar 1960Dismissed
In Re: Sabir Ahmad and Another
Madhya Pradesh High Court · AIR 1960 MP 318 : (1960) CriLJ 1339 : (1960) JLJ 647 : (1960) 5 MPLJ 904
Evidence Act, 1872 — Section 74Motor Vehicles Act, 1939 — Section 112
High Courts29 Feb 1960Dismissed
Abdul Qadar Elahi Baksh Vs State of M.P. and another
Madhya Pradesh High Court · (1960) JLJ 678 : (1960) MPLJ 633
Bhopal State Town Area Act, 1951 — Section 20(1)(c), 20(2)
High Courts26 Feb 1960
Sardar Sant Singh Vs The State
Madhya Pradesh High Court · (1961) 12 STC 76
Central Provinces and Berar Sales Tax Act, 1947 — Section 24, 24(1)(a), 24(2), 8(1)