High Courts18 Mar 1963
Brijraj Singh Vs Board of Revenue
Madhya Pradesh High Court · (1964) JLJ 7
Limitation Act, 1963 — Section 5Madhya Bharat Abolition of Jagirs Act, 1951 — Section 29
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1963
166 judgments · page 7 of 9
High Courts16 Mar 1963Dismissed
Surajmal Narayanji Vs Sunderlal Mannalal and another
Madhya Pradesh High Court · (1965) JLJ 933 : (1965) MPLJ 791
Limitation Act, 1963 — Section 12
High Courts16 Mar 1963
State of Madhya Pradesh Vs Narayan Prasad Jaiswal
Madhya Pradesh High Court · AIR 1963 MP 276 : (1963) CriLJ 375 : (1963) MPLJ 420
Criminal Procedure Code, 1898 (CrPC) — Section 496, 497, 498
High Courts15 Mar 1963Dismissed
Virji Lalji Patel and Co. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1965 MP 211 : (1965) ILR (MP) 540 : (1965) JLJ 1017 : (1965) 10 MPLJ 541 : (1965) MPLJ 541
Constitution of India, 1950 — Article 19(1), 301, 303, 305Forest Act, 1927 — Section 41Forest Rules, 1927 — Rule 3, 4
High Courts13 Mar 1963Dismissed
Sundeblal Vs Hema
Madhya Pradesh High Court · (1965) JLJ 878 : (1967) MPLJ 670
Madhya Pradesh Land Revenue Code, 1959 — Section 185
High Courts12 Mar 1963Allowed
Employees' State Insurance Corporation Vs Madhya Pradesh Government and Others
Madhya Pradesh High Court · AIR 1964 MP 75 : (1963) 7 FLR 171 : (1964) ILR (MP) 554 : (1963) JLJ 370 : (1963) 2 LLJ 230 : (1963) MPLJ 444
Employees State Insurance Act, 1948 — Section 96(1)Madhya Pradesh Employees Insurance Courts Rules, 1953 — Rule 17
High Courts02 Mar 1963Dismissed
Public Works Department Vs Smt. Kausa
Madhya Pradesh High Court · AIR 1966 MP 297 : (1967) 14 FLR 150 : (1966) JLJ 81 : (1967) 1 LLJ 340
Workmens Compensation Act, 1923 — Section 10, 2, 3, 3(1)
High Courts28 Feb 1963
Shreeram Medical Stores Vs State
Madhya Pradesh High Court · (1963) JLJ 470
Constitution of India, 1950 — Article 226
High Courts28 Feb 1963Allowed
Indirabai Vs Anokhchand
Madhya Pradesh High Court · (1966) JLJ 452
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, 148
High Courts28 Feb 1963Allowed
Hanumanprasad Vs Sales Tax Officer
Madhya Pradesh High Court · (1963) JLJ 456 : (1963) 14 STC 507
Constitution of India, 1950 — Article 226, 227
High Courts26 Feb 1963Allowed
Rajendra Kumar Vs State
Madhya Pradesh High Court · (1964) JLJ 575
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3(1), 48, 6(2)Transfer of Property Act, 1882 — Section 107, 117, 127, 128, 49
High Courts20 Feb 1963
Gulabchandra Kammodlal Jain Vs The State Government of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1963 MP 301 : (1963) CriLJ 521 : (1964) ILR (MP) 694 : (1963) JLJ 499 : (1963) MPLJ 489
Evidence Act, 1872 — Section 115Madhya Pradesh Public Security Act, 1959 — Section 12(1)
High Courts19 Feb 1963Dismissed
Geeta and Others Vs Ratan Dhuraji
Madhya Pradesh High Court · AIR 1966 MP 221 : (1966) JLJ 213
Guardians and Wards Act, 1890 — Section 25
High Courts16 Feb 1963Dismissed
Anand Kumar and Another Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1963 MP 256 : (1964) ILR (MP) 546 : (1963) JLJ 449
Land Acquisition Act, 1894 — Section 3, 4, 6Madhya Pradesh Housing Board Act, 1950 — Section 15, 16, 17, 3(3)
High Courts15 Feb 1963
Transport Corporation of India Vs Chairman, Municipal Council, Municipal Corporation and Another
Madhya Pradesh High Court · AIR 1963 MP 253 : (1963) JLJ 453 : (1963) MPLJ 303
Constitution of India, 1950 — Article 304Madhya Bharat Municipal Corporation Act, 1956 — Section 132
High Courts14 Feb 1963Dismissed
Mohan Singh Laxman Singh Vs Bhanwarlal Rajmal Nahata and Others
Madhya Pradesh High Court · AIR 1964 MP 137 : (1963) JLJ 553
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 16, Order 41 Rule 31, 107Evidence Act, 1872 — Section 159, 160Representation of the People Act, 1951 — Section 100(1), 123, 123(1), 123(2), 123(3)
High Courts11 Feb 1963Allowed
Madhya Pradesh State Road Transport Corporation Vs State Transport Appellate Authority and Another
Madhya Pradesh High Court · AIR 1965 MP 286 : (1957) ILR (MP) 434 : (1964) JLJ 637 : (1965) 10 MPLJ 41 : (1964) MPLJ 29
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 48(1)
High Courts08 Feb 1963Allowed
Gokul Prasad Vs Board of Revenue
Madhya Pradesh High Court · (1964) JLJ 671
Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 1963Allowed
Gokul Prasad Bharat and Others Vs Board of Revenue and Others
Madhya Pradesh High Court · AIR 1965 MP 38 : (1964) ILR (MP) 680
Co-operative Societies Act, 1912 — Section 42D, 42D(1)
High Courts08 Feb 1963Dismissed
Rajmal Vs Superintendent, Central Excise and Another
Madhya Pradesh High Court · AIR 1967 MP 20 : (1967) CriLJ 76 : (1966) ILR (MP) 718
Defence of India Rules, 1962 — Rule 126D, 126F, 126I