High Courts23 Mar 1965Allowed
Union of India Vs Sumerchand Jain
Madhya Pradesh High Court · (1969) JLJ 254 : (1969) MPLJ 184
Madhya Pradesh Civil Courts Act, 1958 — Section 9Provincial Small Cause Courts Act, 1887 — Section 25
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1965
182 judgments · page 8 of 10
High Courts23 Mar 1965Allowed
Gulam Abbas and Others Vs Tiyabali Bhai and Others
Madhya Pradesh High Court · AIR 1966 MP 92 : (1965) JLJ 766 : (1965) 10 MPLJ 787 : (1965) MPLJ 787
Constitution of India, 1950 — Article 133(1)
High Courts23 Mar 1965
Komal Chand and Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1966 MP 20 : (1966) ILR (MP) 174 : (1965) 10 MPLJ 606 : (1965) MPLJ 606
Registration Act, 1908 — Section 69Registration Rules, 1908 — Rule 4Stamp Act, 1899 — Section 33, 33(1), 35
High Courts23 Mar 1965Allowed
Nazir and others Vs State
Madhya Pradesh High Court · (1966) JLJ 667
Criminal Procedure Code, 1898 (CrPC) — Section 207APenal Code, 1860 (IPC) — Section 147, 148, 307
High Courts22 Mar 1965
Kailashchandra Tejpal Vs Commissioner of Income Tax
Madhya Pradesh High Court · AIR 1967 MP 149 : (1966) 11 MPLJ 109
Income Tax Act, 1922 — Section 24(1)
High Courts22 Mar 1965Allowed
Nazir and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1967 MP 49 : (1967) CriLJ 203 : (1967) ILR (MP) 653
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 251A
High Courts22 Mar 1965
Kailashchandra Vs Commissioner, Income Tax
Madhya Pradesh High Court · (1966) JLJ 124
Income Tax Act, 1922 — Section 66(2)
High Courts19 Mar 1965
Drugs Inspector, M.P. Indore Vs Chimanlal and Company and others
Madhya Pradesh High Court · (1968) JLJ 448
Criminal Procedure Code, 1898 (CrPC) — Section 190, 417(3)
High Courts19 Mar 1965Dismissed
Drugs Inspector Vs Chimanlal and Co. and Others
Madhya Pradesh High Court · AIR 1968 MP 238 : (1968) CriLJ 1561 : (1968) ILR (MP) 173 : (1968) MPLJ 489
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Drugs and Cosmetics Act, 1940 — Section 18, 22, 23, 25(3)
High Courts19 Mar 1965Allowed
Smt. Bhinsariya and another Vs Gowardhan Mullu
Madhya Pradesh High Court · (1965) JLJ 665 : (1965) MPLJ 529
Hindu Marriage Act, 1955 — Section 13(1)(i), 9
High Courts18 Mar 1965Partly Allowed
Union of India (UOI) Vs Ibrahim Gulaba Tobacco Merchant and Others
Madhya Pradesh High Court · AIR 1966 MP 52 : (1965) JLJ 1001 : (1965) 10 MPLJ 572
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Contract Act, 1872 — Section 73Limitation Act, 1908 — Section 12
High Courts16 Mar 1965Dismissed
Damumal Handaldas and Another Vs Shevantibai and Another
Madhya Pradesh High Court · AIR 1965 MP 223 : (1966) ILR (MP) 689 : (1965) JLJ 557 : (1965) MPLJ 406
Madhya Bharat Accommodation Control Act, 1955 — Section 9(4)
High Courts09 Mar 1965Dismissed
Syed Abrar Ahmad Anwar Ahmad and others Vs Babulal Narmada Prasad and another
Madhya Pradesh High Court · (1968) JLJ 394 : (1968) MPLJ 293
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Mar 1965Allowed
Ram Singh Gangaram Vs State of M.P.
Madhya Pradesh High Court · AIR 1966 MP 24 : (1965) JLJ 940 : (1965) 10 MPLJ 716 : (1965) MPLJ 716
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, 9Constitution of India, 1950 — Article 19(1), 226, 227, 31(1)Dhar State Land Revenue and Tenancy Act, 1940 — Section 54
High Courts03 Mar 1965Dismissed
Thakurprasad Vs V.S. Mehta, B.D.O., lanji block, district Balaghat and others
Madhya Pradesh High Court · (1965) MPLJ 480
Constitution of India, 1950 — Article 226, 227
High Courts02 Mar 1965
Tikamdas Nathirmal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1965 MP 271 : (1967) ILR (MP) 675 : (1967) ILR (MP) 668 : (1965) JLJ 571 : (1965) 10 MPLJ 423 : (1965) MPLJ 423
Madhya Pradesh Excise Act, 1915 — Section 62Madhya Pradesh Foreign Liquor Rules, 1996 — Rule 2, 4
High Courts02 Mar 1965Dismissed
Dhaniram and Another Vs The Janapad Sabha and Others
Madhya Pradesh High Court · AIR 1965 MP 219(1) : (1966) ILR (MP) 521 : (1965) JLJ 346 : (1965) 10 MPLJ 408 : (1965) MPLJ 408
Central Provinces and Berar Local Government Act, 1948 — Section 89, 94Central Provinces and Berar Local Self Government Act, 1920 — Section 24Government of India Act, 1915 — Section 80A
High Courts02 Mar 1965Dismissed
Maina Bai Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1965 MP 247 : (1967) ILR (MP) 678 : (1965) JLJ 603 : (1965) 10 MPLJ 578 : (1965) MPLJ 578
Rice Milling Industry (Regulation) Act, 1958 — Section 5, 5(4)Rice Milling Industry (Regulation) Rules, 1958 — Rule 3(2)
High Courts02 Mar 1965Dismissed
Maroti Asthankar Vs Gangadhar Rao Kher
Madhya Pradesh High Court · (1968) JLJ 361 : (1968) MPLJ 183
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts26 Feb 1965Dismissed
Prakash Yadeo Rao Govardhan Vs The Principal, Sheo Bhagwan Rameshwar Prasad Arts College and Others
Madhya Pradesh High Court · AIR 1965 MP 217 : (1967) ILR (MP) 517 : (1965) JLJ 405 : (1965) 10 MPLJ 387 : (1965) MPLJ 387
Sugar University Act, 1946 — Section 14(4)Sugar University Ordinance — Ordinance 33