High Courts08 Feb 1963Dismissed
Rajmal Vs Superintendent, Central Excise and another
Madhya Pradesh High Court · (1966) JLJ 798
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1963
166 judgments · page 8 of 9
High Courts07 Feb 1963Dismissed
Badri Prasad Vs Tirjuji
Madhya Pradesh High Court · (1965) JLJ 178
Civil Procedure Code, 1908 (CPC) — Section 60(1)(g), 60(1)(h)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(b)(ii)
High Courts07 Feb 1963Dismissed
Badlu Prasad Vs Tirjuji Sitaram
Madhya Pradesh High Court · AIR 1965 MP 42 : (1965) ILR (MP) 597 : (1965) 2 LLJ 666 : (1965) 10 MPLJ 276
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts07 Feb 1963
Commissioner Sales Tax Vs Gulabchand
Madhya Pradesh High Court · (1963) JLJ 468
Central Provinces and Berar Sales Tax Act, 1947 — Section 10(3), 16
High Courts06 Feb 1963Dismissed
Madanlal Kothari Vs The Bank of Maharashtra and Another
Madhya Pradesh High Court · AIR 1964 MP 262 : (1964) MPLJ 111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 4, 96
High Courts06 Feb 1963Dismissed
Madanlal Kothari Vs Bank of Maharashtra
Madhya Pradesh High Court · (1964) JLJ 495
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 4Madhya Bharat Accommodation Control Act, 1955 — Section 4(1)(f)
High Courts30 Jan 1963Dismissed
Laxman Singh Chandra Singh Vs Kesharbai Laxman Singh
Madhya Pradesh High Court · AIR 1966 MP 166 : (1966) ILR (MP) 115 : (1965) JLJ 710 : (1965) 10 MPLJ 702 : (1965) MPLJ 702
Hindu Marriage Act, 1955 — Section 19, 3, 9Madhya Pradesh Civil Courts Act, 1958 — Section 3, 7
High Courts29 Jan 1963Allowed
Pannalal Vs State
Madhya Pradesh High Court · (1963) JLJ 492
Arbitration Act, 1940 — Section 39
High Courts28 Jan 1963
Ramkaran Vs Munshi
Madhya Pradesh High Court · (1966) JLJ 500
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 6Madhya Pradesh Civil Courts Act, 1958 — Section 27
High Courts28 Jan 1963
Ramkaran Vs Shankarrao
Madhya Pradesh High Court · (1966) JLJ 500
Madhya Pradesh Civil Courts Act, 1958 — Section 27
High Courts24 Jan 1963Dismissed
Khanderao Vs Ganpatrao
Madhya Pradesh High Court · (1963) JLJ 358
Madhya Bharat Ryotwari Sub-lessee Protection Act, 1955 — Section 4
High Courts23 Jan 1963Dismissed
Municipal Committee, Khurai and others Vs State of M.P. and others
Madhya Pradesh High Court · (1964) JLJ 569 : (1965) MPLJ 45
Madhya Pradesh Agricultural Produce Markets Act, 1960 — Section 3(1), 3(3)
High Courts23 Jan 1963Dismissed
Bachawan Bai Vs Ramkalibai
Madhya Pradesh High Court · AIR 1966 MP 251 : (1966) ILR (MP) 782 : (1966) JLJ 227 : (1967) 2 LLJ 656
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 6Succession Act, 1925 — Section 2(4)
High Courts22 Jan 1963Allowed
Nathani Brothers Vs Sales Tax Commissioner
Madhya Pradesh High Court · (1963) 14 STC 307
Central Provinces and Berar Sales Tax Act, 1947 — Section 22B
High Courts19 Jan 1963Allowed
Naraindas Lalchand Vs Income Tax Officer
Madhya Pradesh High Court · AIR 1963 MP 247 : (1964) ILR (MP) 538 : (1963) 49 ITR 768 : (1963) JLJ 543 : (1963) MPLJ 353
Income Tax Act, 1922 — Section 35, 35(1), 35(5)
High Courts19 Jan 1963
Commissioner of Sales Tax Vs Shri Amarjeet Singh
Madhya Pradesh High Court · (1963) 14 STC 501
Penal Code, 1860 (IPC) — Section 21
High Courts16 Jan 1963
State of Madhya Pradesh Vs N.K. Shrivastawa and Another
Madhya Pradesh High Court · (1964) CriLJ 103 : (1963) JLJ 412
Factories Act, 1948 — Section 117, 28, 59, 81, 92
High Courts15 Jan 1963Allowed
S.N. Sundersen and Co. Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1963 MP 213 : (1963) JLJ 294
Constitution of India, 1950 — Article 246Madhya Pradesh Land Revenue Code, 1959 — Section 247, 247(4)Mineral Concession Rules, 1949 — Rule 41(1)
High Courts15 Jan 1963Dismissed
Gulabchand Gupta Vs The Hitkarini Sabha and Others
Madhya Pradesh High Court · AIR 1963 MP 270 : (1964) ILR (MP) 524 : (1963) JLJ 431 : (1963) MPLJ 293
Constitution of India, 1950 — Article 226
High Courts14 Jan 1963Dismissed
Ulfatrai Vs Jagannath
Madhya Pradesh High Court · (1963) JLJ 144
Provincial Insolvency Act, 1920 — Section 44(2)