High Courts21 Sept 1964Allowed
Deepchand and Another Vs Land Acquisition Officer and Another
Madhya Pradesh High Court · AIR 1965 MP 93 : (1965) JLJ 290 : (1965) 10 MPLJ 153 : (1965) MPLJ 153
Land Acquisition Act, 1894 — Section 49(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1964
197 judgments · page 4 of 10
High Courts18 Sept 1964Dismissed
Nandlal Bhandari Mills Ltd. Vs Employees' State Insurance Corporation
Madhya Pradesh High Court · AIR 1966 MP 324 : (1966) ILR (MP) 611 : (1966) 2 LLJ 867 : (1966) 11 MPLJ 945
Factories Act, 1948 — Section 21, 21(1)
High Courts18 Sept 1964
Commissioner of Sales Tax Vs Perfect Pottery Company Ltd., Ratlam
Madhya Pradesh High Court · (1971) JLJ 74
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts17 Sept 1964Dismissed
Baboo Lal Choubey Vs The Municipal Council
Madhya Pradesh High Court · AIR 1965 MP 270 : (1966) ILR (MP) 905 : (1964) JLJ 618
Madhya Pradesh Municipalities Act, 1961 — Section 42(2), 47(2), 50, 52, 59
High Courts17 Sept 1964
Commissioner Sales Tax Vs Harichand Chandulal
Madhya Pradesh High Court · (1964) JLJ 666
Madhya Pradesh General Sales Tax Act, 1958 — Section 44, 7
High Courts17 Sept 1964
Commissioner of Sales Tax Vs Shri Harichand Chandulal
Madhya Pradesh High Court · (1967) ILR (MP) 308 : (1964) JLJ 666 : (1965) 16 STC 13
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts17 Sept 1964Dismissed
Baboolal Vs Municipal Council, Chhuikhadan
Madhya Pradesh High Court · (1964) JLJ 618
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 47(2), 47(2)(1), 47(2)(ii), 47(2)(iii), 52
High Courts16 Sept 1964Dismissed
Municipal Corporation Vs Kishan Swaroop
Madhya Pradesh High Court · AIR 1965 MP 180 : (1965) CriLJ 220 : (1966) ILR (MP) 810 : (1965) JLJ 63
Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 16(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 20, 22, 44
High Courts16 Sept 1964
The Commissioner of Sales Tax Vs Jabalpur Aerated Water Factory
Madhya Pradesh High Court · AIR 1965 MP 71 : (1967) ILR (MP) 304 : (1965) 10 MPLJ 176
High Courts16 Sept 1964Allowed
Narsinghdas Jankidas Mohta Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1965 MP 159 : (1965) 10 MPLJ 79 : (1965) MPLJ 79
Constitution of India, 1950 — Article 226, 227Mineral Concession Rules, 1960 — Rule 54
High Courts16 Sept 1964
Commissioner Sales Tax Vs M/S Jabalpur Aerated Water Factory
Madhya Pradesh High Court · (1964) JLJ 661
Madhya Pradesh General Sales Tax Act, 1958 — Item 49
High Courts15 Sept 1964Dismissed
Rajmal Jaskaran Surana Vs State of M.P. and others
Madhya Pradesh High Court · (1964) JLJ 652 : (1965) MPLJ 124
Madhya Pradesh Accommodation (Requisition) Act, 1948 — Section 3
High Courts15 Sept 1964
State of Madhya Pradesh Vs Arjundas Tekchand
Madhya Pradesh High Court · (1965) CriLJ 157
Drugs and Cosmetics Act, 1940 — Section 18(a)(v)(c), 27
High Courts15 Sept 1964Allowed
State Vs Hakim Arjundas
Madhya Pradesh High Court · (1964) JLJ 658
Drugs and Cosmetics Act, 1940 — Section 27
High Courts14 Sept 1964Allowed
Sarjoodevi Vs Commissioner, Sales Tax
Madhya Pradesh High Court · (1964) JLJ 650
Constitution of India, 1950 — Article 226, 227
High Courts10 Sept 1964Allowed
Shanker Prasad Goenka and Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1965 MP 153 : (1966) ILR (MP) 871 : (1965) JLJ 130 : (1965) 10 MPLJ 51 : (1965) MPLJ 51
Constitution of India, 1950 — Article 226Madhya Pradesh Minor Minerals Rules, 1961 — Rule 18, 25, 25(1), 28, 29Mines and Minerals (Development and Regulation) Act, 1957 — Section 3
High Courts04 Sept 1964Allowed
Moolchand and others Vs Mangilal
Madhya Pradesh High Court · (1965) JLJ 147 : (1965) MPLJ 89
Registration Act, 1908 — Section 17(1)(b)
High Courts03 Sept 1964Dismissed
Kaveribai Vs Rewabai and Others
Madhya Pradesh High Court · (1966) JLJ 279
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 82
High Courts31 Aug 1964
Hukumchand Mills Ltd. Vs Industrial Court and Others
Madhya Pradesh High Court · (1966) ILR (MP) 863 : (1966) JLJ 239 : (1966) 2 LLJ 738
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts31 Aug 1964
Sohanlal Suryabhan Vs Manoolal Suryabhan
Madhya Pradesh High Court · (1965) MPLJ 123
Madhya Pradesh Land Revenue Code, 1959 — Section 178(1)