High Courts18 Apr 1962Allowed
Ramanlal Vs Municipal Committee Piparia
Madhya Pradesh High Court · (1963) JLJ 73
Central Provinces and Berar Municipalities Act, 1922 — Section 50, 53
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1962
289 judgments · page 10 of 15
High Courts10 Apr 1962Allowed
Atikur Rahman Vs Naib Tahsildar Baihar
Madhya Pradesh High Court · (1963) JLJ 387
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 179
High Courts10 Apr 1962Dismissed
Seth Pamandas Sindhi Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1962) JLJ 800 : (1962) 7 MPLJ 1037 : (1962) MPLJ 1037 : (1963) 14 STC 74
Constitution of India, 1950 — Article 226
High Courts09 Apr 1962Dismissed
Smt. Sau. Shakuntalabai Baburao Vs Baburao Daduji Mandilik
Madhya Pradesh High Court · AIR 1963 MP 10 : (1963) JLJ 105 : (1963) MPLJ 245
Hindu Marriage Act, 1955 — Section 9, 9(1), 9(2)
High Courts09 Apr 1962
CENTRAL INDIAN INSURANCE CO. LTD. Vs Income Tax OFFICER, A-WARD INDORE AND ANOTHER.
Madhya Pradesh High Court · (1963) 47 ITR 895 : (1962) JLJ 979 : (1962) 7 MPLJ 919
Constitution of India, 1950 — Article 226, 227
High Courts07 Apr 1962Allowed
Firm Janta Hardware Stores and Others Vs B.S. Parihar, Asstt. Sales Tax Officer
Madhya Pradesh High Court · AIR 1962 MP 315 : (1962) JLJ 749 : (1962) 7 MPLJ 889 : (1963) 14 STC 67
Constitution of India, 1950 — Article 226Madhya Pradesh General Sales Tax Act, 1958 — Section 19(1)Madhya Pradesh General Sales Tax Rules, 1959 — Rule 33
High Courts07 Apr 1962Dismissed
Firm Bachhraj Amolakchand and Another Vs Firm Nandlal Sitaram and Others
Madhya Pradesh High Court · AIR 1966 MP 145 : (1967) JLJ 135 : (1966) 11 MPLJ 120
Contract Act, 1872 — Section 50, 56
High Courts06 Apr 1962Dismissed
Bindwasini Devi Vs Nagar Palika, Bhind
Madhya Pradesh High Court · (1962) JLJ 576
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 7
High Courts05 Apr 1962Dismissed
Tapeshwari Devi Vs S.N. Sinha
Madhya Pradesh High Court · (1964) JLJ 51
Oaths Act, 1873 — Section 9
High Courts05 Apr 1962Dismissed
Daluram Pannalal Modi Vs Assistant Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1963) ILR (MP) 822 : (1962) 7 MPLJ 825 : (1962) 13 STC 759
Constitution of India, 1950 — Article 226, 227
High Courts05 Apr 1962Dismissed
Nemichand Chhogalal and Others Vs Rekhchand Akhechand and Another
Madhya Pradesh High Court · AIR 1964 MP 258 : (1963) JLJ 102
Civil Procedure Code, 1908 (CPC) — Section 20Limitation Act, 1908 — Section 14
High Courts03 Apr 1962
Sube Tunde Kachi Vs State
Madhya Pradesh High Court · (1962) MPLJ 1097
Criminal Procedure Code, 1898 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 302
High Courts31 Mar 1962Dismissed
Chhotelal Vs Jamnadas
Madhya Pradesh High Court · AIR 1963 MP 20 : (1962) JLJ 471
Arbitration Act, 1940 — Section 14(2), 14(3)Civil Procedure Code, 1908 (CPC) — Order 3 Rule 3Limitation Act, 1908 — Article 152, 158, 14, 14(2), 5
High Courts30 Mar 1962Dismissed
Hari Narain Vs Jagram
Madhya Pradesh High Court · (1963) JLJ 887 : (1962) MPLJ 995
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 499
High Courts30 Mar 1962Allowed
Venkatlal Baldeoji Mahajan Vs Kanhiyalal Jankidas and Others
Madhya Pradesh High Court · AIR 1963 MP 155 : (1962) JLJ 796 : (1962) MPLJ 303
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 145, 21Limitation Act, 1908 — Article 106, 120, 3
High Courts30 Mar 1962Dismissed
In Re: Hari Narain Buddharam
Madhya Pradesh High Court · AIR 1963 MP 60 : (1963) CriLJ 186
Penal Code, 1860 (IPC) — Section 499
High Courts29 Mar 1962
COMMISSIONER OF Income Tax M. P. Vs BABULAL NIM.
Madhya Pradesh High Court · (1963) ILR (MP) 941 : (1963) 47 ITR 864 : (1962) JLJ 1077 : (1962) 7 MPLJ 900
Appellate Tribunal Rules, 1946 — Rule 29Income Tax Act, 1922 — Section 66(2)
High Courts28 Mar 1962Dismissed
In Re: Bhulliram Jalam
Madhya Pradesh High Court · AIR 1962 MP 382
Penal Code, 1860 (IPC) — Section 499, 500
High Courts28 Mar 1962Dismissed
Bhulli Ram Jalam Koli Vs Chhotelal and others
Madhya Pradesh High Court · (1962) MPLJ 927
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 499, 500