High Courts29 Apr 1964
Mangalsa Vs State of M.P.
Madhya Pradesh High Court · (1968) JLJ 995
Civil Procedure Code, 1908 (CPC) — Section 80Public Demands Recovery Act — Section 8
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1964
197 judgments · page 7 of 10
High Courts29 Apr 1964Dismissed
Bhagwandas Shobhalal Vs State
Madhya Pradesh High Court · (1965) JLJ 719
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts29 Apr 1964Allowed
Manmal Prabhulal Gattani Vs Radhakishan Manmal Kalani
Madhya Pradesh High Court · (1968) JLJ 609 : (1968) MPLJ 510
High Courts29 Apr 1964Allowed
P.K. Roy, Asst. Engineer, Govt. of M.P., P.W.D. and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1964 MP 307 : (1964) JLJ 591 : (1965) 10 MPLJ 707 : (1965) MPLJ 252
States Reorganisation Act, 1956 — Section 115(5), 117
High Courts29 Apr 1964Dismissed
Firm Bhagwandas Shobhalal Jain, a Registered firm and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1966 MP 95 : (1966) ILR (MP) 913 : (1965) 10 MPLJ 809
Civil Procedure Code, 1998 — Order 2 Rule 2Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 115
High Courts28 Apr 1964Dismissed
Smt. Comolata Dutta Vs Ishwar Industries Ltd. and Others
Madhya Pradesh High Court · AIR 1966 MP 169 : (1966) ILR (MP) 755
Court Fees Act, 1870 — Article 1, 7
High Courts28 Apr 1964Dismissed
Krashi Upaj Vyavsayi Mandal Vs State
Madhya Pradesh High Court · (1965) JLJ 68
Madhya Bharat Agricultural Produce Markets Act, 1952 — Section 3, 4
High Courts28 Apr 1964Dismissed
Krishi Upaj Vyavasai Mandal and Others Vs The State of M.P. and Another
Madhya Pradesh High Court · AIR 1965 MP 6 : (1966) ILR (MP) 186
Constitution of India, 1950 — Article 14, 19, 19(1), 245, 246Madhya Pradesh Agricultural Produce Markets (Validation) Act, 1962 — Section 3, 3(1), 3(2)
High Courts27 Apr 1964Dismissed
State of Madhya Pradesh Vs Man Mohan Swaroop
Madhya Pradesh High Court · AIR 1966 MP 270 : (1966) ILR (MP) 746 : (1965) JLJ 881
Civil Procedure Code, 1908 (CPC) — Section 152, 34, 34(2)Land Acquisition Act, 1894 — Section 23(1), 34
High Courts27 Apr 1964
Prabhulal Patiram and Co. Vs Industrial Tribunal
Madhya Pradesh High Court · (1966) ILR (MP) 54 : (1965) JLJ 759 : (1966) 2 LLJ 206 : (1965) 10 MPLJ 781 : (1965) MPLJ 781
Industrial Disputes Act, 1947 — Section 10(1)(d)Minimum Wages (Madhya Pradesh Amendment and Validation) Act, 1961 — Section 31A
High Courts22 Apr 1964Dismissed
Baluram Vs State Transport Appellate Authority
Madhya Pradesh High Court · (1964) JLJ 491
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 48(1)
High Courts22 Apr 1964Dismissed
Harnarain Giyasilal and another Vs Kanhaiyalal Ganeshilal
Madhya Pradesh High Court · (1964) JLJ 620 : (1965) MPLJ 97
Transfer of Property Act, 1882 — Section 106
High Courts21 Apr 1964
RAM KISHAN OIL MILLS Vs COMMISSIONER OF Income Tax, U. P.
Madhya Pradesh High Court · (1965) ILR (MP) 1013 : (1965) 56 ITR 186 : (1965) JLJ 775
Income Tax Act, 1922 — Section 34(1)(b)
High Courts15 Apr 1964
DEWAS CINE CORPORATION Vs COMMISSIONER OF Income Tax, M. P., AND ANOTHER.
Madhya Pradesh High Court · (1965) ILR (MP) 849 : (1965) 55 ITR 456 : (1964) JLJ 721
Income Tax Act, 1961 — Section 10(2)(vii)
High Courts15 Apr 1964Allowed
Dwarka Prasad Mishra Vs Kamalnarain Sharma and Others
Madhya Pradesh High Court · AIR 1964 MP 273 : (1966) ILR (MP) 345
Conduct of Elections Rules, 1961 — Rule 94APenal Code, 1860 (IPC) — Section 193Representation of the People Act, 1951 — Section 83(1)
High Courts15 Apr 1964Allowed
Dwarka Prasad Mishra (Pandit) Vs Kamal Narain Sharma
Madhya Pradesh High Court · (1964) JLJ 472
Representation of the People Act, 1951 — Section 83(1)
High Courts15 Apr 1964Dismissed
State of M.P. Vs Ganpat Chunnilal and others
Madhya Pradesh High Court · (1968) JLJ 975 : (1968) MPLJ 533
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 222
High Courts11 Apr 1964Allowed
Swaroop Narain Laxminarain and Another Vs Mst. Bhanwar Kunwar Bai and Another
Madhya Pradesh High Court · AIR 1967 MP 152 : (1967) ILR (MP) 261
High Courts11 Apr 1964Allowed
Swaroop Narain Vs Bhanwar Kunwar Bai
Madhya Pradesh High Court · (1966) JLJ 267
Limitation Act, 1963 — Section 28
High Courts09 Apr 1964Allowed
Bhawani Pradhan Vs State of M.P.
Madhya Pradesh High Court · (1965) MPLJ 187
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 4, 5Madhya Pradesh Land Revenue Code, 1959 — Section 251, 251(1)