High Courts02 Aug 1962Allowed
Sardar Vijay Singh Rao Ghorpade Vs Jeewan Lal Ram Das Jaiswal
Madhya Pradesh High Court · AIR 1963 MP 100
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1Limitation Act, 1908 — Section 6
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1962
289 judgments · page 7 of 15
High Courts02 Aug 1962Allowed
The Gwalior and Malwa Industries and Electric Supply Ltd. Vs Madhya Pradesh Electricity Board and Another
Madhya Pradesh High Court · AIR 1963 MP 1 : (1963) ILR (MP) 1039 : (1962) JLJ 819 : (1962) 7 MPLJ 1058
Electricity Act, 1910 — Section 6, 6(1), 6(4)
High Courts01 Aug 1962Allowed
Kalloo Vs State
Madhya Pradesh High Court · AIR 1963 MP 124 : (1963) CriLJ 442 : (1962) JLJ 1022 : (1962) 7 MPLJ 1094 : (1962) MPLJ 1094
Police Act, 1861 — Section 25, 26, 27
High Courts01 Aug 1962
Poona Vs State
Madhya Pradesh High Court · (1963) CriLJ 714
Opium Act, 1878 — Section 9(a), 9(b)
High Courts31 Jul 1962Dismissed
Nathu Jeorakhan Vs Sheopal Kuppa and Others
Madhya Pradesh High Court · AIR 1963 MP 47 : (1963) CriLJ 184 : (1964) ILR (MP) 159 : (1962) JLJ 843 : (1962) 7 MPLJ 1117
Criminal Procedure Code, 1898 (CrPC) — Section 198, 259Penal Code, 1860 (IPC) — Section 494
High Courts30 Jul 1962Dismissed
Anandrao Laxmanrao Mandloi Vs Board of Revenue and Others
Madhya Pradesh High Court · AIR 1965 MP 237 : (1965) 10 MPLJ 238 : (1965) MPLJ 238
Constitution of India, 1950 — Article 207Madhya Bharat Abolition of Jagirs Act, 1951 — Section 23, 28, 34, 34(1), 34(2)Madhya Bharat Revenue Administration and Ryotwari Land Revenue and Tenancy Act, 1950 — Section 38, 39
High Courts30 Jul 1962
State of Madhya Pradesh Vs J.P. Cassad and Another
Madhya Pradesh High Court · (1963) CriLJ 685 : (1962) JLJ 838 : (1962) 7 MPLJ 1084 : (1962) MPLJ 1084
Mines Act, 1952 — Section 17, 2
High Courts27 Jul 1962
Jamnadas Parashram Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1963 MP 106 : (1963) CriLJ 433 : (1963) ILR (MP) 730 : (1962) JLJ 876 : (1962) 7 MPLJ 1064
Criminal Procedure Code, 1898 (CrPC) — Section 162, 209, 342Evidence Act, 1872 — Section 114, 3, 9Penal Code, 1860 (IPC) — Section 201, 302, 392, 404
High Courts27 Jul 1962
Lxmichand Gulabchand Vs President, Municipal Committee, Bhanpura
Madhya Pradesh High Court · (1962) JLJ 1023 : (1962) MPLJ 1100
Madhya Bharat Motor Vehicles Taxation Act, 1949 — Section 22Madhya Bharat Municipalities Act, 1954 — Section 45(i), 46(1), 69(1)(iv)
High Courts26 Jul 1962Allowed
Kejabai Vs Dayaram
Madhya Pradesh High Court · (1962) JLJ 875
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17
High Courts26 Jul 1962Dismissed
Jagannath and Others Vs Bhilu
Madhya Pradesh High Court · AIR 1963 MP 181 : (1963) JLJ 91
Limitation Act, 1908 — Section 19
High Courts25 Jul 1962Dismissed
Mohammad Hanif Vs Jahiruddin and others
Madhya Pradesh High Court · (1962) MPLJ 1047
Criminal Procedure Code, 1898 (CrPC) — Section 100
High Courts25 Jul 1962Dismissed
Mohammad Hanif Vs Zaheeruddin
Madhya Pradesh High Court · (1962) JLJ 842
Criminal Procedure Code, 1898 (CrPC) — Section 100, 491
High Courts23 Jul 1962Dismissed
P.T. Joseph Vs State
Madhya Pradesh High Court · (1963) JLJ 142
Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5(2)
High Courts23 Jul 1962
Ramchandra Choubey and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1963) CriLJ 684 : (1962) JLJ 850
Criminal Procedure Code, 1898 (CrPC) — Section 526
High Courts21 Jul 1962Allowed
Narayandas Jawaharmal and Others Vs Vishnu Ganesh Namjoshi
Madhya Pradesh High Court · AIR 1963 MP 158 : (1964) JLJ 668 : (1962) MPLJ 298
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts20 Jul 1962Dismissed
Barnagar Electric Supply and Industrial Co. Ltd. Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1963 MP 41 : (1963) ILR (MP) 1021 : (1962) JLJ 829 : (1962) 7 MPLJ 1049
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 4(1), 4(3)
High Courts20 Jul 1962Dismissed
Sakharam and Others Vs Sardar Madhav Rao and Others
Madhya Pradesh High Court · (1968) JLJ 272 : (1967) MPLJ 740
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15
High Courts19 Jul 1962Dismissed
Abdul Alim Khan Abdul Aziz Vs Sagarmal Bherajee
Madhya Pradesh High Court · AIR 1963 MP 162 : (1963) CriLJ 600 : (1964) ILR (MP) 971 : (1965) JLJ 106 : (1965) 10 MPLJ 333
Civil Procedure Code, 1908 (CPC) — Section 133Constitution of India, 1950 — Article 362Criminal Procedure Code, 1898 (CrPC) — Section 197A, 503
High Courts16 Jul 1962Dismissed
Kanhaiyalal Vs Shanker Prasad Bhargava
Madhya Pradesh High Court · (1964) JLJ 274
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1), 92(1)(d)Court Fees Act, 1870 — Section 7(i), 7(iv)(f), 8(iv)(f)