COURT ARCHIVE

Madhya Pradesh High Court judgments, 1963

166 judgments · page 2 of 9

High Courts29 Nov 1963Dismissed

Janata Motor Transport Co-operative Society Ltd. Vs State Transport Appellate Authority and Others

Madhya Pradesh High Court · AIR 1965 MP 113 : (1964) JLJ 359

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 44, 44(1)

High Courts29 Nov 1963Allowed

Chhotelal Vs Dadu

Madhya Pradesh High Court · (1965) JLJ 706

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(1)

High Courts28 Nov 1963Allowed

Babu Bhai Vs Bhagwandas

Madhya Pradesh High Court · (1966) JLJ 75

Transfer of Property Act, 1882 — Section 109, 130

High Courts28 Nov 1963Allowed

Babu Bhai Habib Bhai Vs Bhagwandas Jagannath

Madhya Pradesh High Court · AIR 1967 MP 143 : (1966) ILR (MP) 761

Madhya Bharat Accommodation Control Act, 1955 — Section 3, 4Transfer of Property Act, 1882 — Section 109, 130

High Courts25 Nov 1963Allowed

Rustomji Cowasji Jall Vs The Income Tax Officer

Madhya Pradesh High Court · AIR 1965 MP 170 : (1965) ILR (MP) 555 : (1965) JLJ 209

Income Tax Act, 1922 — Section 34(1), 34(1A)

High Courts25 Nov 1963

RUSTOMJI Vs Income Tax OFFICER, SPECIAL INVESTIGATION CIRCLE, INDORE.

Madhya Pradesh High Court · (1965) ILR (MP) 555 : (1964) 54 ITR 461 : (1964) MPLJ 457

Constitution of India, 1950 — Article 226, 227

High Courts19 Nov 1963Dismissed

Shantilal Vs Bipinlal and Others

Madhya Pradesh High Court · AIR 1964 MP 92 : (1966) ILR (MP) 431 : (1964) JLJ 147 : (1964) MPLJ 160

Criminal Procedure Code, 1898 (CrPC) — Section 45Madhya Pradesh Land Revenue Code, 1959 — Section 224, 258Representation of the People Act, 1951 — Section 120, 123, 123(6), 123(7), 77

High Courts13 Nov 1963Allowed

Lakhandhar Diwan Vs State

Madhya Pradesh High Court · (1964) JLJ 34

Constitution of India, 1950 — Article 226, 227

High Courts08 Nov 1963Dismissed

Water Works Karmachari Sangh Vs Public Health and Engineering Department

Madhya Pradesh High Court · AIR 1966 MP 49 : (1965) 11 FLR 181 : (1965) JLJ 755 : (1966) 1 LLJ 366 : (1966) 11 MPLJ 188

Industrial Disputes Act, 1947 — Section 10(1), 36A

High Courts04 Nov 1963Allowed

Siddheshwar Vs Nanuram

Madhya Pradesh High Court · (1965) JLJ 781

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, 151

High Courts04 Nov 1963Dismissed

Maganlal Gangaram Rathor and Another Vs Ramaji Bondarji and Others

Madhya Pradesh High Court · AIR 1966 MP 177 : (1966) ILR (MP) 282 : (1966) JLJ 573 : (1966) 11 MPLJ 1176

Arbitration Act, 1940 — Section 10(2), 10(3), 25, 8, 9

High Courts31 Oct 1963Dismissed

Gangaram Vs State

Madhya Pradesh High Court · (1965) JLJ 280

Penal Code, 1860 (IPC) — Section 302

High Courts30 Oct 1963Partly Allowed

Municipal Committee Vs Harda Electric Supply Co. (Private) Ltd.

Madhya Pradesh High Court · AIR 1964 MP 101 : (1964) JLJ 57

Arbitration Act, 1940 — Section 17, 3, 32Central Provinces and Berar Municipalities Act, 1922 — Section 44Civil Procedure Code, 1908 (CPC) — Section 11

High Courts25 Oct 1963

S.N. Ghosh Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1965) JLJ 529 : (1964) MPLJ 2 : (1965) 16 STC 661

Central Provinces and Berar Sales Tax Act, 1947 — Section 4(6)

High Courts19 Oct 1963Dismissed

Mannalal Gupta Vs Municipal Council, Piparia

Madhya Pradesh High Court · (1964) JLJ 3

Central Provinces and Berar Municipalities Act, 1922 — Section 25(1)

High Courts16 Oct 1963Dismissed

Ghanshyamdas Chhotalal Vs Sales Tax Officer and Others

Madhya Pradesh High Court · AIR 1964 MP 161 : (1965) ILR (MP) 221 : (1964) 15 STC 128

Central Provinces and Berar Sales Tax Act, 1947 — Section 11, 11(5), 2, 22A, 22A(1)Partnership Act, 1932 — Section 47, 49

High Courts16 Oct 1963Dismissed

Ghanshyamdas Vs Sales Tax Officer

Madhya Pradesh High Court · (1964) JLJ 100

Central Provinces and Berar Sales Tax Act, 1947 — Section 11(5)

High Courts14 Oct 1963

The State of Madhya Pradesh Vs Kamta Prasad and Another

Madhya Pradesh High Court · AIR 1966 MP 203 : (1966) CriLJ 762 : (1966) ILR (MP) 857 : (1966) JLJ 186 : (1966) 11 MPLJ 197

Criminal Procedure Code, 1898 (CrPC) — Section 439, 479A, 479A(5)

High Courts11 Oct 1963Dismissed

Gangaram Raghunath Vs State of M.P.

Madhya Pradesh High Court · AIR 1965 MP 122 : (1965) CriLJ 704 : (1964) ILR (MP) 945

Penal Code, 1860 (IPC) — Section 302, 53Reformatory Schools Act, 1897 — Section 4, 8

High Courts09 Oct 1963Partly Allowed

Mohammad Kasam Abdul Rehman and Another Vs Abdul Gafoor Ahmedji and Others

Madhya Pradesh High Court · AIR 1964 MP 227 : (1966) ILR (MP) 418

Mussalman Wakf Validating Act, 1913 — Section 3