COURT ARCHIVE

Madhya Pradesh High Court judgments, 1964

197 judgments · page 6 of 10

High Courts23 Jul 1964Dismissed

Sumerchand Hukumchand and Others Vs Hukumchand Mathurdas and Others

Madhya Pradesh High Court · AIR 1965 MP 177 : (1965) JLJ 82 : (1965) 10 MPLJ 829 : (1965) MPLJ 829

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1908 — Article 113, 14

High Courts21 Jul 1964Allowed

Soorat Singh Mathuraprasad Vs Deepchand Ramlal Jain and Another

Madhya Pradesh High Court · AIR 1966 MP 247 : (1967) ILR (MP) 299 : (1966) JLJ 189 : (1966) 11 MPLJ 136

High Courts18 Jul 1964

State Vs Gopinath Shukla

Madhya Pradesh High Court · (1964) JLJ 537 : (1967) 1 LLJ 335

Penal Code, 1860 (IPC) — Section 325

High Courts18 Jul 1964Dismissed

Shivchand Amolakchand Vs State Transport Appellate Authority

Madhya Pradesh High Court · (1964) JLJ 718

Constitution of India, 1950 — Article 226, 227Road Transport Corporations Act, 1950 — Section 3

High Courts16 Jul 1964Dismissed

Motilal Laxman and Others Vs Purshottam Damodar and Others

Madhya Pradesh High Court · AIR 1966 MP 330 : (1966) JLJ 271 : (1966) 11 MPLJ 958

Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Article 1, 7

High Courts15 Jul 1964Dismissed

Kanchanbai Vs Motichand

Madhya Pradesh High Court · (1966) JLJ 258

Transfer of Property Act, 1882 — Section 53

High Courts15 Jul 1964Allowed

Govindrao Balwantrao Mahadik Vs Krishnarao Daulatrao Mahadik and Another

Madhya Pradesh High Court · AIR 1966 MP 32 : (1965) JLJ 154

Constitution of India, 1950 — Article 372

High Courts15 Jul 1964Dismissed

Mt. Kanchanbai and Another Vs Motichand and Others

Madhya Pradesh High Court · AIR 1967 MP 145

Transfer of Property Act, 1882 — Section 53

High Courts13 Jul 1964Allowed

Balmukund Vs Gendalal

Madhya Pradesh High Court · (1966) JLJ 232

Civil Procedure Code, 1908 (CPC) — Section 47Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 71

High Courts07 Jul 1964Allowed

Salamatrai Vs Collector Raipur

Madhya Pradesh High Court · (1964) JLJ 466

Rice Milling Industry (Regulation) Act, 1958 — Section 7(1)

High Courts06 Jul 1964Allowed

Motilal Vs Janapada Sabha, Rajnandgaon

Madhya Pradesh High Court · (1964) JLJ 470

Constitution of India, 1950 — Article 226, 227

High Courts03 Jul 1964

K.G. Magrulkar Vs District Registrar and Licensing Authority

Madhya Pradesh High Court · (1965) JLJ 186

Cattle Trespass Act, 1871 — Section 12Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 352, 417, 447

High Courts01 Jul 1964Allowed

Ramgopal Vs Janapada Sabha, Korea

Madhya Pradesh High Court · (1965) JLJ 195

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Local Authorities School Teachers (Absorption in Government Service) Act, 1963 — Section 6, 6(1), 8, 8(3)

High Courts30 Jun 1964Allowed

Nandu Vs Balu and another

Madhya Pradesh High Court · (1965) MPLJ 178

Madhya Pradesh Land Revenue Code, 1959 — Section 131, 131(1)

High Courts21 May 1964

In re : Shankar Rao Govindrao Bhonsle

Madhya Pradesh High Court · (1966) CriLJ 970

Penal Code, 1860 (IPC) — Section 409, 417A, 471, 487

High Courts09 May 1964Dismissed

Nawab Singh Thakur Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1965) MPLJ 156

Madhya Pradesh Land Revenue Code, 1959 — Section 248

High Courts30 Apr 1964Dismissed

I.N. Saksena Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1964 MP 248 : (1965) JLJ 223 : (1964) MPLJ 713

Constitution of India, 1950 — Article 14, 309, 311(2)

High Courts30 Apr 1964Dismissed

Gokuldas Balkishan Mahajan and another Vs Nandlal alias Nandkishore Gordhan and another

Madhya Pradesh High Court · (1968) MPLJ 420

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 92

High Courts30 Apr 1964Dismissed

Gokuldas and Another Vs Nandlal and Another

Madhya Pradesh High Court · (1968) JLJ 443

Civil Procedure Code, 1908 (CPC) — Section 92

High Courts29 Apr 1964Dismissed

The State of Madhya Pradesh Vs Mahant Kamal Puri

Madhya Pradesh High Court · AIR 1965 MP 183 : (1965) JLJ 418

Constitution of India, 1950 — Article 26, 295(1), 31, 372Gwalior State Places of worship and Religious Endowments Aid and Administration Act, 1930 — Section 30