COURT ARCHIVE

Madhya Pradesh High Court judgments, 1961

385 judgments · page 14 of 20

High Courts17 Apr 1961Allowed

Daudayal Onkarlal Vs Gulabchand Shankerlal and Others

Madhya Pradesh High Court · AIR 1962 MP 47 : (1962) ILR (MP) 490

Madhya Bharat Municipalities Act, 1954 — Section 14(1)Madhya Pradesh General Clauses Act, 1957 — Section 3(20)

High Courts16 Apr 1961Dismissed

Kunwarpal Singh Vs Girwar Singh

Madhya Pradesh High Court · (1961) JLJ 1272

High Courts15 Apr 1961Allowed

Ranchbordas Shamji Vs Ram Chandra

Madhya Pradesh High Court · (1961) JLJ 1216

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts15 Apr 1961Dismissed

Bashiruddin Vs Ramprasad

Madhya Pradesh High Court · (1963) JLJ 831

Transfer of Property Act, 1882 — Section 11

High Courts15 Apr 1961Allowed

Ranchhoddas Shamji Khirani and Another Vs Ramchandra Rao Moreshwar Karkare

Madhya Pradesh High Court · AIR 1963 MP 59

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts15 Apr 1961Dismissed

Suganmal Nandlal Bhandari Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1962 MP 10 : (1962) ILR (MP) 48

Constitution of India, 1950 — Article 226Indore Industrial Tax Rules, 1927 — Rule 8A(2)

High Courts15 Apr 1961Dismissed

Suganmal Vs State

Madhya Pradesh High Court · (1961) JLJ 999

Specific Relief Act, 1877 — Section 45

High Courts14 Apr 1961

J. P. SHRIVASTAVA AND SONS (PRIVATE) LTD. Vs COMMISSIONER OF Income Tax, M. P.

Madhya Pradesh High Court · (1963) 47 ITR 49 : (1962) JLJ 641

Income Tax Act, 1961 — Section 23A, 23A(1)

High Courts14 Apr 1961Dismissed

Mitharam Vs Deochand

Madhya Pradesh High Court · (1961) JLJ 1334

Transfer of Property Act, 1882 — Section 116

High Courts14 Apr 1961Dismissed

State Vs Ramrijhawan

Madhya Pradesh High Court · (1961) JLJ 1130

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 40

High Courts12 Apr 1961Allowed

Badshah Moti Bhanmata and Others Vs Board of Revenue and Others

Madhya Pradesh High Court · AIR 1962 MP 12 : (1961) ILR (MP) 947 : (1962) JLJ 380 : (1962) 7 MPLJ 123

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 22

High Courts11 Apr 1961

Kaniram Vs Regional Settlement Commissioner

Madhya Pradesh High Court · (1961) JLJ 922

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12

High Courts11 Apr 1961Allowed

Kaniram Lachman Gari and Others Vs Regional Settlement Commissioner and Another

Madhya Pradesh High Court · AIR 1962 MP 56

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 22Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 102

High Courts06 Apr 1961Dismissed

Shariful-Hussain Vs Kadirbhai

Madhya Pradesh High Court · (1963) JLJ 871

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2

High Courts06 Apr 1961Dismissed

Nagardas Vs Deobai

Madhya Pradesh High Court · (1961) JLJ 744

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 5(1), 5(2)

High Courts31 Mar 1961

Dal Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (1961) CriLJ 496 : (1961) JLJ 731

Penal Code, 1860 (IPC) — Section 406

High Courts31 Mar 1961Dismissed

Bodhiram Vs Tarabai

Madhya Pradesh High Court · (1961) JLJ 721

High Courts30 Mar 1961Dismissed

Ballabhdas Vs Hiralal

Madhya Pradesh High Court · (1961) JLJ 1471

High Courts30 Mar 1961Dismissed

Khaju Khan Vs Rajendra Prasad

Madhya Pradesh High Court · (1961) JLJ 1247

Negotiable Instruments Act, 1881 (NI) — Section 13(1)Stamp Act, 1899 — Article 49

High Courts30 Mar 1961Dismissed

Rewaram Balwant Khati and Another Vs Ramratan Balwant Khatai and Others

Madhya Pradesh High Court · AIR 1963 MP 160