High Courts28 Feb 1961
Gitabai Vs Daulatrao
Madhya Pradesh High Court · (1961) JLJ 751
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 47
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1961
385 judgments · page 16 of 20
High Courts28 Feb 1961Allowed
Gitabai Kanhaiyalal and Others Vs Daulatrao Krishnarao and Another
Madhya Pradesh High Court · AIR 1962 MP 62
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 47, 64
High Courts28 Feb 1961Dismissed
Tilakram Laluwa Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1966 MP 154 : (1965) JLJ 1106 : (1965) 10 MPLJ 982 : (1965) MPLJ 982
Government of India Act, 1935 — Section 240(3)Limitation Act, 1908 — Article 102, 120, 23
High Courts27 Feb 1961
Mohanlal Harprasad, a firm and Others Vs Firm Lal Mohammad, a partnership firm and Others
Madhya Pradesh High Court · AIR 1962 MP 297 : (1962) 7 MPLJ 792
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts25 Feb 1961Allowed
Parmanand Vs Kirandevi
Madhya Pradesh High Court · (1961) JLJ 1205
Evidence Act, 1872 — Section 92
High Courts25 Feb 1961Allowed
Gubra Vs Umrao
Madhya Pradesh High Court · (1964) JLJ 523
Civil Procedure Code, 1908 (CPC) — Section 105Evidence Act, 1872 — Section 106
High Courts23 Feb 1961Dismissed
Durga Prasad Vs Bhaggo Bai
Madhya Pradesh High Court · (1961) JLJ 1285
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts22 Feb 1961Allowed
Municipal Committee Dungargarh Vs Mainabai
Madhya Pradesh High Court · (1963) JLJ 600
Central Provinces and Berar Municipalities Act, 1922 — Section 25(7)(i), 48(1)
High Courts21 Feb 1961Dismissed
Munnilal Shyamle Kurmi and another Vs Bhaiyalal Hazabi Kurmi and others
Madhya Pradesh High Court · (1962) MPLJ 142
Transfer of Property Act, 1882 — Section 52
High Courts18 Feb 1961Partly Allowed
Ballabh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1961 MP 274 : (1961) ILR (MP) 1 : (1961) JLJ 733 : (1961) 6 MPLJ 629
Central Provinces and Berar Municipalities Act, 1922 — Section 15, 15(1), 22(2)Sales of Goods Act, 1930 — Section 4, 64(1)
High Courts17 Feb 1961
Nandkishore Jugalkishore Vs Commissioner, Jabalpur Division and Others
Madhya Pradesh High Court · AIR 1962 MP 15
Constitution of India, 1950 — Article 226, 311(2)
High Courts17 Feb 1961Dismissed
Nandkishore Vs Commissioner Jabalpur Division
Madhya Pradesh High Court · (1961) JLJ 776
Government of India Act, 1935 — Section 240(3)
High Courts17 Feb 1961Dismissed
Damodar Bhatt Somnath Parvanikar Vs Ganpati Chintamani
Madhya Pradesh High Court · (1962) MPLJ 48
High Courts16 Feb 1961Dismissed
Pyarelal Sharma Vs University of Sagar and Another
Madhya Pradesh High Court · AIR 1961 MP 356 : (1961) JLJ 913
Constitution of India, 1950 — Article 226Madhya Pradesh University of Saugar Act, 1946 — Section 32Saugar University Ordinance — Article 12, 13, 14, 15
High Courts16 Feb 1961Allowed
Municipal Committee Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1962 MP 40 : (1961) ILR (MP) 252
Central Provinces and Berar Municipalities Act, 1922 — Section 178, 42, 53, 53(1)Constitution of India, 1950 — Article 226
High Courts16 Feb 1961
Municipal Committee, Seoni Vs State of M.P. and Others
Madhya Pradesh High Court · (1961) JLJ 771 : (1961) MPLJ 667
Constitution of India, 1950 — Article 226
High Courts16 Feb 1961Allowed
New Jabalpur Transport (Private) Ltd. Vs State Transport Appellate Authority and Others
Madhya Pradesh High Court · AIR 1961 MP 367 : (1961) JLJ 713 : (1961) 6 MPLJ 672
Motor Vehicles Act, 1939 — Section 48(3), 59(3), 59A, 64
High Courts15 Feb 1961Dismissed
Manohar Vs Gram Panchayat, Ratanpur
Madhya Pradesh High Court · (1962) JLJ 619
Central Provinces and Berar Panchayats Act, 1946 — Section 42(1)(c)