COURT ARCHIVE

Madhya Pradesh High Court judgments, 1962

289 judgments · page 11 of 15

High Courts27 Mar 1962

COMMISSIONER OF Income Tax, M. P. Vs BHOPAL SUGAR INDUSTRIES LTD.

Madhya Pradesh High Court · (1963) ILR (MP) 766 : (1963) 47 ITR 859 : (1963) JLJ 184 : (1963) MPLJ 83

Income Tax Act, 1922 — Section 66(2)Income Tax Rules, 1922 — Rule 23(1), 23(2)(a)

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High Courts27 Mar 1962Dismissed

Mahabir Prasad Chandanlal (Landlord) Vs Murarilal Kundanlal and Another (Tenants)

Madhya Pradesh High Court · (1963) JLJ 949 : (1962) MPLJ 992

Madhya Bharat Accommodation Control Act, 1955 — Section 8, 8(1)

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High Courts27 Mar 1962Dismissed

Shri Deo Hanumanji Swami through Mohatmim Pt. Mahendra Kumar Sharma Vs Ram Gulam Raghunath Choubey and another

Madhya Pradesh High Court · (1962) MPLJ 799

Madhya Pradesh Public Trust Act, 1951 — Section 2(4), 32, 32(1), 4, 4

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High Courts26 Mar 1962Dismissed

Ramsahai Sheduram Vs Harishchandra Dullchandji and Another

Madhya Pradesh High Court · AIR 1963 MP 143 : (1962) JLJ 1099

Arbitration Act, 1940 — Section 12, 14, 30, 34, 37(1)Limitation Act, 1963 — Section 19

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High Courts26 Mar 1962Allowed

Anand Transport Co. (Pri.) Ltd. Raipur and another Vs Board of Revenue M.P., Gwalior and others

Madhya Pradesh High Court · (1965) JLJ 307 : (1962) MPLJ 775

Central Provinces and Berar Municipalities Act, 1922 — Section 83(1A)

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High Courts23 Mar 1962Allowed

Manohar Prasad Mishra of Raigarh Vs State of M.P.

Madhya Pradesh High Court · (1962) JLJ 1087 : (1962) MPLJ 772

Constitution of India, 1950 — Article 226

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High Courts23 Mar 1962Dismissed

Kittu Paramlal Vs Jamnaprasad Ramratan

Madhya Pradesh High Court · (1963) JLJ 876 : (1962) MPLJ 738

Madhya Pradesh Land Revenue Code, 1959 — Section 250, 257Specific Relief Act, 1963 — Section 9

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High Courts23 Mar 1962Dismissed

Beli Hasan Vs Indore Municipal Corporation

Madhya Pradesh High Court · (1962) JLJ 1062 : (1962) MPLJ 972

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii)

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High Courts23 Mar 1962

COMMISSIONER OF Income Tax, MADHYA PRADESH Vs SHRIKRISHAN CHANDMAL AND ANOTHER.

Madhya Pradesh High Court · (1963) 47 ITR 833 : (1962) JLJ 1053 : (1962) 7 MPLJ 802

Income Tax Act, 1922 — Section 2(6A), 2(6A)(a), 66(1)

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High Courts23 Mar 1962

Vasant Narain Vs State

Madhya Pradesh High Court · (1963) JLJ 741

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(a), 9

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High Courts23 Mar 1962Dismissed

Chunnilal Onkarmal and Another Vs Shri Vikram Sugar Mills Ltd.

Madhya Pradesh High Court · (1968) JLJ 275 : (1967) MPLJ 788

Companies Act, 1956 — Section 171

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High Courts21 Mar 1962Dismissed

Shri Deo Hanumanji Vs Ram Gulam

Madhya Pradesh High Court · (1962) JLJ 508

Madhya Pradesh Public Trust Act, 1951 — Section 2(4), 32, 32(1), 4, 5

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High Courts20 Mar 1962

Daulat Ram Phoolchand Vs Shriram and Others

Madhya Pradesh High Court · AIR 1964 MP 219 : (1962) JLJ 580

Arbitration Act, 1940 — Section 20(1), 41

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High Courts19 Mar 1962Dismissed

Hindu Singh Phul Singh Thakur Vs Radhabai

Madhya Pradesh High Court · (1967) MPLJ 409

Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1(2)

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High Courts16 Mar 1962Allowed

Gulabchand Vs Krishnabeharilal

Madhya Pradesh High Court · (1962) JLJ 597

Specific Relief Act, 1963 — Section 42

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High Courts14 Mar 1962Allowed

Nathulal Chhotelal Shellac, Factory Vs The Deputy Commissioner of Sales Tax and Another

Madhya Pradesh High Court · AIR 1962 MP 287 : (1963) ILR (MP) 405 : (1962) JLJ 463 : (1962) 7 MPLJ 653 : (1962) MPLJ 653 : (1962) 13 STC 853

Central Provinces and Berar Sales Tax Act, 1947 — Section 22(5)Madhya Pradesh General Sales Tax Act, 1958 — Section 52, 52(1), 52(3)

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High Courts13 Mar 1962

COMMISSIONER OF Income Tax, MADHYA PRADESH Vs NANDLAL BHANDARI and SONS (PRIVATE) LTD.

Madhya Pradesh High Court · (1963) ILR (MP) 376 : (1963) 47 ITR 803 : (1962) JLJ 1015 : (1962) 7 MPLJ 864

Income Tax Act, 1922 — Section 10(2)(vii), 12, 66(1)

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High Courts12 Mar 1962

Gayaprasad Vs Burhanpur Tapti Mills Ltd.

Madhya Pradesh High Court · (1963) ILR (MP) 665 : (1962) JLJ 440 : (1962) 2 LLJ 247 : (1962) 7 MPLJ 817

Constitution of India, 1950 — Article 226, 227

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High Courts09 Mar 1962Dismissed

Ramlal and Others Vs Kanhaiyalal and Others

Madhya Pradesh High Court · AIR 1964 MP 285 : (1965) JLJ 835

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11

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High Courts07 Mar 1962Allowed

Gulab Chand and Others Vs Krishna Biharilal and Others

Madhya Pradesh High Court · AIR 1963 MP 22

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1877 — Section 42

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