High Courts11 Jul 1963Allowed
Ramswaroop Sharma, T.T.E. Western Rly. Vs Div. Comm. Supdt. and Another
Madhya Pradesh High Court · AIR 1964 MP 155 : (1963) JLJ 883 : (1965) 10 MPLJ 315
Constitution of India, 1950 — Article 226, 310, 311
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1963
166 judgments · page 5 of 9
High Courts09 Jul 1963Allowed
Gajadhar Singh Kushwah Vs State Transport Appellate Authority
Madhya Pradesh High Court · (1966) JLJ 785
Motor Vehicles Act, 1939 — Section 64(b)
High Courts09 Jul 1963Allowed
Chhagan and another Vs State
Madhya Pradesh High Court · (1965) ILR (MP) 846 : (1965) JLJ 265 : (1965) MPLJ 225
Essential Commodities Act, 1955 — Section 7
High Courts08 Jul 1963Allowed
Sumedhi Vs Deoraj Prasad
Madhya Pradesh High Court · (1963) JLJ 648
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Vindhya Pradesh Land Revenue and Tenancy Act, 1953 — Section 23
High Courts13 May 1963
State Vs Kalu and Others
Madhya Pradesh High Court · AIR 1964 MP 182 : (1964) CriLJ 185 : (1963) JLJ 932
Criminal Procedure Code, 1898 (CrPC) — Section 239, 252, 286, 32, 537Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
High Courts03 May 1963Dismissed
Basantilal Ratanlal Jain Vs Umashankar Muljibhai Trivedi and Others
Madhya Pradesh High Court · AIR 1965 MP 94 : (1965) JLJ 455 : (1965) 10 MPLJ 378 : (1965) MPLJ 378
Representation of the People Act, 1951 — Section 123, 123(3), 79, 82, 83
High Courts03 May 1963Dismissed
United Collieries Ltd. and Another Vs Engineer in Chief, South Eastern Rly. and Others
Madhya Pradesh High Court · AIR 1964 MP 42 : (1965) ILR (MP) 18 : (1963) JLJ 783 : (1963) MPLJ 701
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226, 227
High Courts03 May 1963Allowed
Bhanwar Singh Bhup Singh Rajput Vs State of M.P.
Madhya Pradesh High Court · AIR 1963 MP 335 : (1963) JLJ 847 : (1963) MPLJ 862
Constitution of India, 1950 — Article 311(2)
High Courts03 May 1963Dismissed
Bhrahat Nagar Palika Parishad, Ratlam Vs Abdul Rehman Shah
Madhya Pradesh High Court · (1966) ILR (MP) 332 : (1965) MPLJ 823
Madhya Bharat Municipalities Act, 1954 — Section 112(7)
High Courts01 May 1963
Orissa Hides Trading Company Vs Sales Tax Officer
Madhya Pradesh High Court · (1963) MPLJ 208 : (1964) 15 STC 36
Constitution of India, 1950 — Article 226, 227
High Courts30 Apr 1963Allowed
Baboo Singh Onkar Singh and Another Vs Bhagwanji Tejmal
Madhya Pradesh High Court · AIR 1964 MP 78 : (1963) JLJ 650
Civil Procedure Code Amendment Act, 1951 — Section 20(1)Civil Procedure Code, 1908 (CPC) — Section 2(5)(6), 42, 43
High Courts30 Apr 1963Dismissed
Mangilal Vs Jadavchand
Madhya Pradesh High Court · (1963) JLJ 635
Madhya Bharat Money Lenders Act, 1950 — Section 13, 16(1), 9(a), 9(b)
High Courts29 Apr 1963Allowed
Firtu Vs State
Madhya Pradesh High Court · (1964) JLJ 600
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 146, 41
High Courts29 Apr 1963Dismissed
Shanti Swaroop Sharma Vs Abdul Rehman Farooqui
Madhya Pradesh High Court · AIR 1965 MP 55 : (1965) ILR (MP) 608 : (1965) JLJ 1176
Civil Procedure Code, 1908 (CPC) — Section 10Conduct of Elections Rules, 1961 — Rule 2, 4Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts28 Apr 1963Dismissed
Comolata Dutta Vs Ishwar Industries Ltd.
Madhya Pradesh High Court · (1964) JLJ 424
Court Fees Act, 1870 — Section 7(iv)(c)
High Courts25 Apr 1963Dismissed
Dalipram and Another Vs Chhabiram and Another
Madhya Pradesh High Court · AIR 1964 MP 233 : (1964) ILR (MP) 932 : (1964) JLJ 461
Limitation Act, 1908 — Section 12(3)
High Courts25 Apr 1963
Abdul Majid Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1963 MP 364 : (1963) CriLJ 631 : (1964) ILR (MP) 609 : (1963) JLJ 689 : (1963) MPLJ 592
Penal Code, 1860 (IPC) — Section 300
High Courts24 Apr 1963Dismissed
Budhilal Deviprasad and Another Vs Jagannathdas Bajrangdar
Madhya Pradesh High Court · AIR 1963 MP 344 : (1965) ILR (MP) 471 : (1963) JLJ 590 : (1963) MPLJ 542
Central Provinces Tenancy Act, 1883 — Section 37Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 33, Order 7 Rule 7, 105, 11Evidence Act, 1872 — Section 35
High Courts23 Apr 1963Allowed
Amichand Udayram Vs Pratap Singh Harpal Singh and Others
Madhya Pradesh High Court · AIR 1964 MP 23 : (1964) ILR (MP) 920 : (1963) JLJ 547
Representation of the People Act, 1951 — Section 116A, 83, 90(3), 98
High Courts23 Apr 1963Allowed
Khubchand Baghel Vs Vidyacharan Shukla and Others
Madhya Pradesh High Court · AIR 1963 MP 306 : (1963) JLJ 798 : (1963) MPLJ 570
Limitation Act, 1963 — Section 12Representation of the People Act, 1951 — Section 116A, 123(4)