High Courts18 Sept 1965Dismissed
Superintendent, Nandlal Bhandari Mills Ltd. Indore Vs Employees State Insurance Corporation, Indore
Madhya Pradesh High Court · (1966) JLJ 472
Factories Act, 1948 — Section 21, 21(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1965
182 judgments · page 4 of 10
High Courts15 Sept 1965Dismissed
Chunnilal Vs State
Madhya Pradesh High Court · (1966) JLJ 348
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7
High Courts15 Sept 1965Dismissed
Chunnilal Balaji and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1967 MP 127 : (1967) ILR (MP) 789
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1963 — Section 12, 5
High Courts09 Sept 1965Partly Allowed
Dewan Shamsher Jang Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1966 MP 161 : (1966) JLJ 353 : (1967) 1 LLJ 327 : (1966) 11 MPLJ 234
Constitution of India, 1950 — Article 300Limitation Act, 1908 — Article 102
High Courts06 Sept 1965
State of Madhya Pradesh Vs Ambalal Premchand
Madhya Pradesh High Court · (1970) CriLJ 427 : (1969) ILR (MP) 308
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts04 Sept 1965
Ashiq Miyan and Others Vs The State of M.P.
Madhya Pradesh High Court · AIR 1966 MP 1 : (1966) CriLJ 29 : (1966) ILR (MP) 1 : (1965) JLJ 897 : (1965) 10 MPLJ 889 : (1965) MPLJ 889
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 251A, 5(2)Madhya Pradesh Opium Act, 1878 — Section 20G
High Courts03 Sept 1965
Hafiz Mohammad Anwar Khan and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1967 MP 257 : (1969) ILR (MP) 183 : (1967) JLJ 559
Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities (Preparation, Revision and Publication of Electoral Rolls, Election and Selection of Councilors) Rules, 1962 — Rule 3(1), 3(2), 4(1), 8(1)Madhya Pradesh Municipalities Act, 1961 — Section 29(2), 32(3)
High Courts03 Sept 1965
Commissioner of Sales Tax Vs Chhotelal Bharosilal
Madhya Pradesh High Court · (1966) 18 STC 179
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts03 Sept 1965
Commissioner of Sales-tax Vs Mohanlal Harprasad Bidi Merchant
Madhya Pradesh High Court · AIR 1967 MP 33 : (1965) JLJ 1063 : (1965) 10 MPLJ 979 : (1966) 17 STC 1
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts02 Sept 1965Dismissed
Balchand Tlkaram Malaiya Vs Income Tax Officer, Sagar
Madhya Pradesh High Court · (1968) ILR (MP) 27 : (1966) 61 ITR 656 : (1965) JLJ 1078 : (1965) 10 MPLJ 975 : (1965) MPLJ 975
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147, 148
High Courts02 Sept 1965Allowed
Laxminarayan Ramnath Vs Director, Panchayat Avam Samaj Seva, M.P., Indore and others
Madhya Pradesh High Court · (1968) ILR (MP) 34 : (1965) JLJ 1057 : (1965) MPLJ 959
Madhya Pradesh Panchayat Act, 1962 — Section 17(3)
High Courts02 Sept 1965Allowed
Sheo Kumar Ram Prasad Tiwari Vs Smt. Shiv Rani Bai and Another
Madhya Pradesh High Court · AIR 1966 MP 189 : (1965) JLJ 1160 : (1965) 10 MPLJ 953
Guardians and Wards Act, 1890 — Section 17, 25, 50(1)
High Courts02 Sept 1965
BALCHAND Vs Income Tax OFFICER, SAGAR.
Madhya Pradesh High Court · (1968) ILR (MP) 27 : (1966) 61 ITR 656 : (1965) JLJ 1078 : (1965) 10 MPLJ 975 : (1965) MPLJ 975
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 147, 148, 149, 150, 297
High Courts31 Aug 1965
Ganesh Prasad Dixit Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1968) ILR (MP) 839 : (1965) JLJ 1073 : (1965) 10 MPLJ 971 : (1965) MPLJ 971
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(d), 44, 7
High Courts31 Aug 1965Dismissed
Bansilal Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1969) ILR (MP) 609 : (1973) JLJ 79 : (1971) MPLJ 206
Constitution of India, 1950 — Article 226
High Courts27 Aug 1965Allowed
Premchand Jain Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1966 MP 117 : (1966) 11 MPLJ 305
Constitution of India, 1950 — Article 166(3), 226, 227, 32Motor Vehicles Act, 1939 — Section 133A, 68C, 68D, 68D(2)
High Courts27 Aug 1965Dismissed
State of Madhya Pradesh Vs Naraindatta
Madhya Pradesh High Court · AIR 1966 MP 158 : (1966) CriLJ 663 : (1967) ILR (MP) 822 : (1965) JLJ 1082 : (1965) 10 MPLJ 964 : (1965) MPLJ 964
Criminal Procedure Code, 1898 (CrPC) — Section 369, 423(1A), 430, 439, 561APenal Code, 1860 (IPC) — Section 397
High Courts27 Aug 1965Dismissed
M/s. Chhotabhai Jethabhai Patel and Company Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1966) JLJ 103 : (1965) MPLJ 994
Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 19
High Courts26 Aug 1965Dismissed
Municipal Council Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1967 MP 136 : (1965) JLJ 1060 : (1965) 10 MPLJ 961
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 25(1), 50, 50(2), 6
High Courts26 Aug 1965Allowed
Gaya Prasad Vs Mst. Bhagwati
Madhya Pradesh High Court · AIR 1966 MP 212 : (1965) JLJ 1092 : (1965) 10 MPLJ 948
Hindu Marriage Act, 1955 — Section 9