High Courts28 Sept 1961Dismissed
Abdul Halim Abdul Jabbar Vs State of M.P.
Madhya Pradesh High Court · (1962) MPLJ 183
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4, 6
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1961
385 judgments · page 6 of 20
High Courts28 Sept 1961
Smt. Janki Bai Chunnilal Vs Ratan Melu and Another
Madhya Pradesh High Court · AIR 1962 MP 117 : (1962) ILR (MP) 1 : (1962) 7 MPLJ 78
Contract Act, 1872 — Section 23
High Courts28 Sept 1961Allowed
Malji and Others Vs Kesrimal Rakhabdas and Others
Madhya Pradesh High Court · AIR 1963 MP 206 : (1962) ILR (MP) 979 : (1963) JLJ 150
High Courts28 Sept 1961Dismissed
Abdul Halim Vs State
Madhya Pradesh High Court · (1961) JLJ 1446
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4, 4(1), 6
High Courts27 Sept 1961Dismissed
Jaindas Vs Nagarpalika Bhind
Madhya Pradesh High Court · (1962) JLJ 89
Madhya Bharat Municipalities Act, 1954 — Section 200, 69(1)
High Courts26 Sept 1961
Jamuna Prasad Verma Vs Satya Prakash Chaman Ram and Others
Madhya Pradesh High Court · AIR 1963 MP 184 : (1962) 7 MPLJ 97 : (1962) MPLJ 97
Central Provinces and Berar Municipalities Act, 1922 — Section 10(4), 17(1), 18(2), 18(5)Central Provinces and Berar Municipalities Rules — Rule 20(8)
High Courts26 Sept 1961Allowed
Jamna Prasad Vs Satya Prakash
Madhya Pradesh High Court · (1962) JLJ 325
Central Provinces and Berar Municipalities Act, 1922 — Section 20A(5)
High Courts24 Sept 1961Dismissed
Nihalkaran Vs Ramchandra
Madhya Pradesh High Court · (1963) JLJ 318
Madhya Bharat Ryotwari Sub-lessee Protection Act, 1955 — Section 185, 4
High Courts22 Sept 1961Dismissed
Haji Jiwankhan Vs Union of India
Madhya Pradesh High Court · (1963) JLJ 603
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Civil Courts Act, 1958 — Section 9Provincial Small Cause Courts Act, 1887 — Section 25
High Courts22 Sept 1961
NANDLAL BHANDARI MILLS LTD. Vs COMMISSIONER OF Income Tax, MADHYA PRADESH.
Madhya Pradesh High Court · (1962) ILR (MP) 651 : (1962) 45 ITR 468 : (1962) JLJ 622
Finance Act, 1950 — Section 12Income Tax Act, 1922 — Section 66(1)Taxation Laws (Part B States) (Removal of Difficulties) Order, 1950 — Paragraph 2
High Courts22 Sept 1961Allowed
Goverdhandas Ram Kumar Khandelwal Vs Choudhari Chaitram Ghanshyamprasad and another
Madhya Pradesh High Court · (1962) JLJ 293 : (1962) MPLJ 137
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 115
High Courts21 Sept 1961Dismissed
Mahant Gorelal Mahant Gurudas and others Vs Naga Ramkhilawandas and others
Madhya Pradesh High Court · (1962) JLJ 920 : (1962) MPLJ 290
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts20 Sept 1961Dismissed
Ramlal Koshtha Vs Brijkishore
Madhya Pradesh High Court · (1963) JLJ 605
Transfer of Property Act, 1882 — Section 106
High Courts20 Sept 1961Dismissed
Radheshyam Radhakishan Vs Jagat Narain Fateh Chand and Others
Madhya Pradesh High Court · AIR 1963 MP 89 : (1962) ILR (MP) 404 : (1963) JLJ 244 : (1962) 7 MPLJ 1163
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts19 Sept 1961Allowed
Radhakishan Vs Digamber Jain Mandir, Guna
Madhya Pradesh High Court · (1962) JLJ 211
Specific Relief Act, 1877 — Section 54
High Courts19 Sept 1961Allowed
Union of India (UOI) Vs Ain Kumar Kaluram
Madhya Pradesh High Court · AIR 1962 MP 190 : (1962) ILR (MP) 391 : (1962) 7 MPLJ 159
Civil Procedure Code, 1908 (CPC) — Section 102Limitation Act, 1908 — Article 31, 48
High Courts19 Sept 1961Dismissed
Union of India Vs Ain Kumar
Madhya Pradesh High Court · (1961) JLJ 1458
Letters Patent Act, 1865 — Clause 10Limitation Act, 1963 — Article 48
High Courts18 Sept 1961Dismissed
Antulal Vs Kunwarpal Singh
Madhya Pradesh High Court · (1961) JLJ 1337
High Courts18 Sept 1961Dismissed
Sursari Prasad Vs State
Madhya Pradesh High Court · (1963) JLJ 94
Constitution of India, 1950 — Article 311, 311(2)
High Courts13 Sept 1961
Mohanlal Hargovind Vs Gram Panchayat Nagod
Madhya Pradesh High Court · (1961) JLJ 1479
Vindhya Pradesh Gram Panchayat Ordinance, 1949 — Section 12(1)