COURT ARCHIVE

Madhya Pradesh High Court judgments, 1962

289 judgments · page 6 of 15

High Courts18 Aug 1962Dismissed

State of M.P. Vs Tuljaram, Managing Director M.P. Transport Co. Ltd. and Another

Madhya Pradesh High Court · AIR 1963 MP 101 : (1963) CriLJ 295 : (1962) JLJ 863 : (1962) 7 MPLJ 1136 : (1962) MPLJ 1126

Criminal Procedure Code, 1898 (CrPC) — Section 190(1)Motor Vehicles Act, 1939 — Section 112, 86(1), 86(3)

High Courts18 Aug 1962Allowed

Mardan Singh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1963 MP 97 : (1963) CriLJ 292 : (1967) JLJ 754

Criminal Procedure Code, 1898 (CrPC) — Section 154, 236, 237, 238, 423(1)

High Courts17 Aug 1962

State Vs Premnarain

Madhya Pradesh High Court · (1963) JLJ 427

Criminal Procedure Code, 1898 (CrPC) — Section 251A, 438

High Courts17 Aug 1962

Sheo Kumar Vs Mun. Committee Rajnandgaon

Madhya Pradesh High Court · (1964) JLJ 249

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 2, 2(2)(i), 47, 47(2), 57

High Courts17 Aug 1962Dismissed

Nanda Dayaram Jat Vs Raja Ram Ramaji Jat

Madhya Pradesh High Court · AIR 1964 MP 261

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 27Limitation Act, 1908 — Article 164

High Courts17 Aug 1962Allowed

Sheo Kumar Shashtri Vs Municipal Committee

Madhya Pradesh High Court · AIR 1964 MP 195 : (1963) ILR (MP) 1053

Madhya Pradesh Municipalities Act, 1961 — Section 2(2), 32, 47(2), 57

High Courts17 Aug 1962Dismissed

Lal Singh Vs State

Madhya Pradesh High Court · (1964) JLJ 277

Penal Code, 1860 (IPC) — Section 457, 580

High Courts10 Aug 1962Allowed

Gangaram Vs State

Madhya Pradesh High Court · (1963) JLJ 24

Penal Code, 1860 (IPC) — Section 300, 302, 304, 309

High Courts10 Aug 1962Allowed

Nemichand Rajendia Singh Vs State

Madhya Pradesh High Court · (1962) JLJ 857

Forest Act, 1927 — Section 26, 32, 33, 52Penal Code, 1860 (IPC) — Section 104, 105, 333, 376, 99

High Courts10 Aug 1962Allowed

Khushalchand Janki Prasad Vs Shankar Pandey Gaya Prasad

Madhya Pradesh High Court · AIR 1963 MP 126 : (1963) CriLJ 444

Child Marriage Restraint Act, 1929 — Section 6Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Hindu Marriage Act, 1955 — Section 7

High Courts10 Aug 1962

Krishna Kumar Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (1963) CriLJ 686 : (1962) JLJ 825 : (1962) MPLJ 325

Penal Code, 1860 (IPC) — Section 376

High Courts10 Aug 1962Allowed

Banspati Vs State

Madhya Pradesh High Court · (1962) JLJ 840

Penal Code, 1860 (IPC) — Section 376

High Courts10 Aug 1962

In Re : Aitoo

Madhya Pradesh High Court · (1962) JLJ 1147

Penal Code, 1860 (IPC) — Section 302

High Courts10 Aug 1962Dismissed

Ratanlal, Manager, Shri Krishnadeo Weaving Factory, Jabalpur Vs Dulichand Hathiram

Madhya Pradesh High Court · (1962) MPLJ 1098

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 42, 47Madhya Pradesh Industrial Relations Act, 1960 — Section 112(c), 61

High Courts07 Aug 1962Dismissed

Ayodhya Prasad Vs Shanti

Madhya Pradesh High Court · (1964) JLJ 55

Hindu Marriage Act, 1955 — Section 14, 21, 8, 8(1), 9

High Courts07 Aug 1962Allowed

The Kalyanmal Mills Ltd. Vs Volimohammed and Another

Madhya Pradesh High Court · AIR 1965 MP 72 : (1964) ILR (MP) 801 : (1965) 10 MPLJ 452

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 5, 2(11)

High Courts06 Aug 1962Allowed

Usman Ali Vs State

Madhya Pradesh High Court · (1964) JLJ 53

Foreigners Act, 1946 — Section 3(2)(c)

High Courts06 Aug 1962Dismissed

J.C. Mills Ltd. Gwalior Vs Employees State Insurance Corporation

Madhya Pradesh High Court · (1965) JLJ 110

Factories Act, 1948 — Section 14

High Courts06 Aug 1962Allowed

Kalyanmal Mills Ltd., Indore Vs Hamida

Madhya Pradesh High Court · (1965) JLJ 113

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 115

High Courts03 Aug 1962Allowed

Gutte Vs Punnoo

Madhya Pradesh High Court · AIR 1963 MP 96

Arbitration Act, 1940 — Section 32