High Courts23 Jan 1964Allowed
Hari Singh (Sardar) Vs State
Madhya Pradesh High Court · (1964) JLJ 585
Madhya Pradesh Municipalities Act, 1961 — Section 2(2)(ii)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1964
197 judgments · page 10 of 10
High Courts22 Jan 1964Allowed
Dilawarkhan Vs Hazarilal
Madhya Pradesh High Court · (1966) JLJ 255
Limitation Act, 1963 — Section 17(1)
High Courts18 Jan 1964Allowed
Pratapchand (Seth) and others Vs Board of Revenue, M.P., Gwalior and others
Madhya Pradesh High Court · (1965) ILR (MP) 448 : (1965) JLJ 397 : (1965) MPLJ 390
Constitution of India, 1950 — Article 227, 228Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 3(2)
High Courts15 Jan 1964
Burhanpur Tapti Mills Ltd. Vs Industrial Court
Madhya Pradesh High Court · (1964) JLJ 256
Constitution of India, 1950 — Article 226, 227States Reorganisation Act, 1956 — Section 125, 125(1), 125(2)
High Courts15 Jan 1964Allowed
State Vs Board of Revenue
Madhya Pradesh High Court · (1964) JLJ 242
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Excise Act, 1915 — Section 2(3), 62(2)(c)
High Courts15 Jan 1964Allowed
Sojharmal Vs Mun. Council, Kharsia
Madhya Pradesh High Court · (1964) JLJ 139
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 47, 47(1), 62, 62(3), 81
High Courts15 Jan 1964
Management of the Burhanpur Tapti Mill Ltd. Vs Industrial Court and Another
Madhya Pradesh High Court · AIR 1965 MP 43 : (1964) 8 FLR 436 : (1965) ILR (MP) 580
Madhya Pradesh Industrial Relations Act, 1960 — Section 1(3), 112, 9States Reorganisation Act, 1956 — Section 125(1), 125(2)
High Courts14 Jan 1964Allowed
Azad Hind Motor Trans. Coop. Society Vs R.T.A. Indore
Madhya Pradesh High Court · (1964) JLJ 145
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 1964Dismissed
Chandbai Vs Phoolchand
Madhya Pradesh High Court · (1966) ILR (MP) 990 : (1966) JLJ 312
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(e), 12(4), 51
High Courts09 Jan 1964Dismissed
Firm Harpaldas Jairamdas Vs The Sales Tax Officer and Others
Madhya Pradesh High Court · AIR 1964 MP 214 : (1965) ILR (MP) 402 : (1965) JLJ 744 : (1964) MPLJ 419 : (1964) 15 STC 233
Constitution of India, 1950 — Article 226, 227Madhya Pradesh General Sales Tax Act, 1958 — Section 17, 18, 18(1), 22, 22(4)Madhya Pradesh General Sales Tax Rules, 1959 — Rule 36, 37
High Courts08 Jan 1964Allowed
Balram Vs Corporation for Jabalpur City
Madhya Pradesh High Court · (1964) JLJ 201
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 37, 39A, 66, 67, 70
High Courts07 Jan 1964Allowed
Abdul Karim Vs State
Madhya Pradesh High Court · (1964) JLJ 205
Civil Procedure Code, 1908 (CPC) — Section 2, 2(2)Land Acquisition Act, 1894 — Section 12, 18, 20, 21, 22Limitation Act, 1963 — Section 5
High Courts07 Jan 1964Allowed
Abdul Karim and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1964 MP 171 : (1966) ILR (MP) 237
Land Acquisition Act, 1894 — Section 11, 18, 20, 26, 53Limitation Act, 1963 — Article 171, 176
High Courts07 Jan 1964Allowed
Maruti Vs Gangadhar Rao
Madhya Pradesh High Court · (1964) JLJ 559
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts02 Jan 1964Dismissed
Shri Mahadeoji idol at Bandhaiyapura and Another Vs Dasai and Others
Madhya Pradesh High Court · AIR 1964 MP 207 : (1966) ILR (MP) 99
Central Provinces Tenancy Act, 1920 — Article 1Limitation Act, 1908 — Article 139, 144
High Courts02 Jan 1964Dismissed
Premdas Vs Laxmi Narayan
Madhya Pradesh High Court · (1964) JLJ 87
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 1, 12, 13, 13(1), 13(6)Transfer of Property Act, 1882 — Section 1, 111, 12, 13, 13(4)