High Courts24 Oct 1961
Alopbai Vs Ramphal
Madhya Pradesh High Court · (1961) JLJ 1513
Hindu Marriage Act, 1955 — Section 23(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1961
385 judgments · page 4 of 20
High Courts24 Oct 1961
Smt. Alopbai and Another Vs Ramphal Kunjilal and Others
Madhya Pradesh High Court · AIR 1962 MP 211 : (1962) ILR (MP) 398 : (1962) 7 MPLJ 192
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 23, 9, 9(1)
High Courts23 Oct 1961
Shiv Prasad Ram Dayal Vs Shyamlal Bhagirath and Another
Madhya Pradesh High Court · (1962) CriLJ 551 : (1962) JLJ 1091 : (1962) 7 MPLJ 709 : (1962) MPLJ 709
Penal Code, 1860 (IPC) — Section 480, 482
High Courts20 Oct 1961Allowed
Laxminarayan Ramchand Mahajan Vs Bhera Sitaram Deswali
Madhya Pradesh High Court · AIR 1962 MP 379 : (1962) JLJ 377 : (1962) 7 MPLJ 495 : (1962) MPLJ 495
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Limitation Act, 1908 — Article 182(5)
High Courts17 Oct 1961Dismissed
Indore Soap Factory Vs National Industries Co.
Madhya Pradesh High Court · AIR 1963 MP 153 : (1962) JLJ 511
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 21 Rule 8, 39, 40, 42
High Courts17 Oct 1961Dismissed
Panchamlal Sikrilal Vs Municipal Board and Another
Madhya Pradesh High Court · AIR 1962 MP 105 : (1963) ILR (MP) 191 : (1962) JLJ 232 : (1962) 7 MPLJ 92 : (1962) MPLJ 92
Constitution of India, 1950 — Article 286Rewa State Municipalities Act, 1946 — Section 121(1), 122, 123, 124, 125
High Courts17 Oct 1961Dismissed
Babulal and others Vs State
Madhya Pradesh High Court · (1962) JLJ 901 : (1962) MPLJ 352
Criminal Procedure Code, 1898 (CrPC) — Section 145, 154, 162Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 114, 302, 304, 34
High Courts17 Oct 1961Dismissed
Shriniwas Shantilal (Debtor) Vs Chaganlal Maganlal (Creditor)
Madhya Pradesh High Court · (1962) JLJ 1048 : (1962) MPLJ 459
Provincial Insolvency Act, 1920 — Section 10, 24
High Courts16 Oct 1961Allowed
Maniram Budha Chamar and Others Vs Pannalal Motiram Chamar and Another
Madhya Pradesh High Court · AIR 1962 MP 275 : (1962) JLJ 58 : (1962) MPLJ 115
Constitution of India, 1950 — Article 19(1)
High Courts16 Oct 1961Allowed
Gopilal Vs Nagjiram
Madhya Pradesh High Court · (1962) JLJ 120
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, 10
High Courts13 Oct 1961Allowed
Ramchandra Jeetmal and Others Vs Jeetmal Ganpat Porwal and Another
Madhya Pradesh High Court · AIR 1962 MP 380 : (1962) JLJ 53 : (1962) 7 MPLJ 323 : (1962) MPLJ 323
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts12 Oct 1961Dismissed
Indore Soap Factory, Bombay Vs National Industries Co., Bombay
Madhya Pradesh High Court · (1962) MPLJ 540
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, 40
High Courts12 Oct 1961Dismissed
Indra Singh and Sons Private Ltd. Vs Sales Tax Officer and Others
Madhya Pradesh High Court · AIR 1962 MP 128 : (1962) JLJ 349 : (1962) 7 MPLJ 176
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13Central Sales Tax Act, 1956 — Section 7, 7(3), 8(3)Constitution of India, 1950 — Article 13, 226
High Courts12 Oct 1961Dismissed
The Gwalior Brewary Ltd. Vs The Central Bank of India Ltd.
Madhya Pradesh High Court · (1962) JLJ 1112 : (1967) MPLJ 795
High Courts11 Oct 1961Allowed
Pooranchand Sharma Vs Smt. Saila Bala Dassi and another
Madhya Pradesh High Court · (1962) JLJ 1071 : (1962) MPLJ 198
Madhya Pradesh Land Revenue Code, 1954 — Section 223(4)
High Courts11 Oct 1961Dismissed
Mohammad Khan Vs Surat Singh
Madhya Pradesh High Court · AIR 1963 MP 137 : (1963) ILR (MP) 299 : (1962) 7 MPLJ 185 : (1962) MPLJ 185
Limitation Act, 1908 — Article 116, 97
High Courts11 Oct 1961Dismissed
Manmal Sewaram Mahajan Vs Deepchand and Indumal Mahajan and others
Madhya Pradesh High Court · (1962) JLJ 613 : (1962) MPLJ 501
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Gwalior Civil Procedure Code — Section 439
High Courts10 Oct 1961Dismissed
Shivprasad Vs State
Madhya Pradesh High Court · (1961) JLJ 1421
Central Provinces and Berar Panchayats Act, 1946 — Section 8
High Courts10 Oct 1961Dismissed
Shiv Prasad (Pandit) alias Moni Maharaj Vs State of M.P. and others
Madhya Pradesh High Court · (1962) MPLJ 209
Constitution of India, 1950 — Article 226
High Courts09 Oct 1961Allowed
State of Madhya Pradesh Vs Abdul Kadir Khan
Madhya Pradesh High Court · AIR 1963 MP 125 : (1963) CriLJ 442(1) : (1962) ILR (MP) 629 : (1962) JLJ 1140
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 247, 249, 4(1)Motor Vehicles Act, 1939 — Section 112