High Courts21 Dec 1963Dismissed
Keshrimal Pyarchand and Others Vs Basantilal Pyarchand
Madhya Pradesh High Court · AIR 1966 MP 56 : (1966) ILR (MP) 306 : (1965) JLJ 805 : (1965) JLJ 801 : (1966) 11 MPLJ 634
Arbitration Act, 1940 — Section 2, 30
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1963
166 judgments · page 1 of 9
High Courts20 Dec 1963Dismissed
Gupta, B.S. Vs Union of India
Madhya Pradesh High Court · (1966) JLJ 298
Contract Act, 1872 — Section 151, 152, 161
High Courts19 Dec 1963Dismissed
Khaccha Vs State
Madhya Pradesh High Court · (1964) JLJ 111
Madhya Bharat Panchayat Act, 1949 — Section 51Penal Code, 1860 (IPC) — Section 447, 504, 506
High Courts19 Dec 1963Dismissed
Sadashiv Balkrishna Vs Jagdish Chandra
Madhya Pradesh High Court · (1963) 12 MP CK 0012
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 2(e), 36, 9
High Courts19 Dec 1963Allowed
Calcutta Company Limited Vs Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1965) ILR (MP) 370 : (1964) JLJ 320 : (1964) 15 STC 554
Constitution of India, 1950 — Article 226, 227Sales of Goods Act, 1930 — Section 9
High Courts19 Dec 1963Dismissed
Khachu Jagannath and Others Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1964 MP 239 : (1964) CriLJ 422 : (1965) ILR (MP) 681 : (1964) MPLJ 186
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 251A, 256Madhya Bharat Panchayat Act, 1949 — Section 75
High Courts19 Dec 1963
Richhpal Laxminarayan Vs Kishanlal Hemraj
Madhya Pradesh High Court · AIR 1966 MP 207 : (1965) JLJ 905
Civil Procedure Code, 1908 (CPC) — Section 100, 11Madhya Bharat Accommodation Control Act, 1955 — Section 4Transfer of Property Act, 1882 — Section 106
High Courts16 Dec 1963
Heeralal Vs Vishwanath
Madhya Pradesh High Court · (1965) JLJ 734
Madhya Pradesh Co-operative Societies Act, 1960 — Section 77
High Courts16 Dec 1963Dismissed
Haji Latif Abdulla Vs Board of Revenue and Others
Madhya Pradesh High Court · (1965) ILR (MP) 364 : (1964) JLJ 285 : (1964) MPLJ 246 : (1964) 15 STC 182
Constitution of India, 1950 — Article 226, 227
High Courts13 Dec 1963Dismissed
Gole Krishna Vs Kishandas Agarwal and Others
Madhya Pradesh High Court · AIR 1964 MP 158 : (1965) ILR (MP) 929 : (1964) JLJ 227
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Limitation Act, 1908 — Article 11, 132
High Courts12 Dec 1963Dismissed
Dhullchand Bhuraji Vs Chain Singh Bachu Singh and another
Madhya Pradesh High Court · (1965) JLJ 997 : (1966) MPLJ 65
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, 115
High Courts07 Dec 1963
Mangilal Dhannalal Vs Shivprasad Bholaram
Madhya Pradesh High Court · AIR 1966 MP 171 : (1966) ILR (MP) 938 : (1965) JLJ 786
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3General Clauses Act, 1897 — Section 6Madhya Bharat Accommodation Control Act, 1955 — Section 16, 17
High Courts06 Dec 1963Allowed
Hiralal Vs Rambharose
Madhya Pradesh High Court · (1964) JLJ 216
Payment of Wages Act, 1936 — Section 15
High Courts05 Dec 1963Allowed
Shankerlal Chaubey Vs Municipal Corporation, Jabalpur
Madhya Pradesh High Court · (1964) JLJ 238
Madhya Pradesh Municipal Corporation Act, 1956 — Section 421
High Courts04 Dec 1963Dismissed
Bharat Singh Vs State
Madhya Pradesh High Court · (1964) JLJ 303
Constitution of India, 1950 — Article 154, 162, 19, 19(1)(d), 19(a)(d)
High Courts04 Dec 1963Dismissed
Thakur Bharat Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1964 MP 175 : (1964) CriLJ 160 : (1965) ILR (MP) 778
Constitution of India, 1950 — Article 19(1), 19(5), 358Madhya Pradesh Public Security Act, 1959 — Section 3(1)
High Courts04 Dec 1963Allowed
Asaf Jahan Begum Vs Bashir Begum
Madhya Pradesh High Court · (1964) JLJ 46
Constitution of India, 1950 — Article 226, 227Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 91
High Courts29 Nov 1963Dismissed
Sunderlal Vs Shrikrishnadas
Madhya Pradesh High Court · (1964) JLJ 41
High Courts29 Nov 1963Dismissed
Jagannath Prasad Tulsiram and Another Vs Kanti Prasad Battilal and Another
Madhya Pradesh High Court · AIR 1964 MP 305 : (1964) JLJ 38 : (1964) MPLJ 97
Transfer of Property Act, 1882 — Section 58, 67, 68
High Courts29 Nov 1963Partly Allowed
Brijendra Singh Prithvi Singh Vs Gyani Chand Kastoor Chand
Madhya Pradesh High Court · AIR 1965 MP 100 : (1964) JLJ 30
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16Partnership Act, 1932 — Section 6