COURT ARCHIVE

Madhya Pradesh High Court judgments, 1965

182 judgments · page 9 of 10

High Courts23 Feb 1965

Ramcharan Bille Vs Madhya Pradesh State Tad-Gud Co-operative Federation Ltd. and Others

Madhya Pradesh High Court · (1967) ILR (MP) 509 : (1966) JLJ 422 : (1966) 2 LLJ 877 : (1966) 11 MPLJ 421

Constitution of India, 1950 — Article 226, 227

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High Courts12 Feb 1965Allowed

Kishore Singh Vs Tej Singh

Madhya Pradesh High Court · (1966) JLJ 663

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115

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High Courts12 Feb 1965Allowed

Kishor Singh Anar Singh Vs Tej Singh Dhvan Singh

Madhya Pradesh High Court · AIR 1967 MP 120 : (1967) ILR (MP) 808 : (1966) 11 MPLJ 1062

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 79

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High Courts12 Feb 1965

COMMISSIONER OF Income Tax, MADHYA PRADESH Vs HUKUMCHAND MANNALAL and CO.

Madhya Pradesh High Court · (1967) ILR (MP) 457 : (1965) 57 ITR 213 : (1967) JLJ 654 : (1965) 10 MPLJ 456 : (1965) MPLJ 156

Income Tax Act, 1922 — Section 26A, 66(I)

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High Courts09 Feb 1965

Chhotelal Keshavram (by Manager) Vs Industrial Court (by M.A. Razzaque, President)

Madhya Pradesh High Court · (1965) JLJ 597 : (1966) 2 LLJ 733 : (1965) 10 MPLJ 586

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 5

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High Courts09 Feb 1965Allowed

Nemchand Gulabchand Vs Block Development Officer, (Returning Officer) and Others

Madhya Pradesh High Court · AIR 1965 MP 251 : (1967) ILR (MP) 503 : (1965) JLJ 326 : (1965) 10 MPLJ 428

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High Courts09 Feb 1965Allowed

Babulal Gayaprasad Vs Collector, Damoh and others

Madhya Pradesh High Court · (1965) JLJ 361 : (1965) MPLJ 599

Constitution of India, 1950 — Article 226, 227

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High Courts09 Feb 1965Allowed

Lucky Bharat Garage (Private) Ltd. Vs Regional Transport Authority and Others

Madhya Pradesh High Court · AIR 1965 MP 232 : (1967) ILR (MP) 381 : (1965) JLJ 589 : (1965) 10 MPLJ 473 : (1965) MPLJ 473

Central Provinces and Berar Motor Vehicles Rules, 1942 — Rule 55Constitution of India, 1950 — Article 265Motor Vehicles Act, 1939 — Section 68(1), 68(2)

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High Courts03 Feb 1965Dismissed

Thakur Prasad Vs Block Development Officer, Lanji

Madhya Pradesh High Court · (1965) JLJ 332

Madhya Pradesh Gram Panchayat Election and Co-option Rules, 1963 — Rule 24(2)

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High Courts03 Feb 1965Dismissed

Municipal Committee/Council Vs Meghraj Phojraj Baghrecha and Another

Madhya Pradesh High Court · AIR 1966 MP 104 : (1966) ILR (MP) 475 : (1966) JLJ 53 : (1966) 11 MPLJ 100

Central Provinces and Berar Municipalities Act, 1922 — Section 48(2), 85(2)Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Municipalities Act, 1961 — Section 133(2), 319(2)

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High Courts31 Jan 1965Dismissed

Patny Transport (Private) Ltd., Jabalpur Vs The State Transport Appellate Authority, M.P. and Others

Madhya Pradesh High Court · (1965) 01 MP CK 0001

Motor Vehicles Act, 1939 — Section 64

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High Courts29 Jan 1965Dismissed

Municipal Council, Kota and another Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1967) ILR (MP) 350 : (1965) JLJ 402 : (1965) MPLJ 505

Madhya Pradesh Municipalities Act, 1961 — Section 328

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High Courts21 Jan 1965Allowed

Kanakmal Sagarmal Nahar Vs Supervising Officer, Tehsildar, Jaora and others

Madhya Pradesh High Court · (1968) JLJ 969 : (1968) MPLJ 413

Madhya Pradesh Municipalities (Preparation, Revision and Publication of Electoral Rolls, Election and Selection of Councilors) Rules, 1962 — Rule 15

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High Courts21 Jan 1965

Shivkaran Hariramji of Jaora Vs Supervising Officer, Tahsildar, Jaora and others

Madhya Pradesh High Court · (1968) JLJ 961 : (1968) MPLJ 407

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 29

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High Courts13 Jan 1965

Thakur Prasad Vs V.S. Mehta and Others

Madhya Pradesh High Court · AIR 1965 MP 258 : (1967) ILR (MP) 356 : (1965) MPLJ 480

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Act, 1962 — Section 20, 357Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1962 — Rule 22

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High Courts11 Jan 1965

Channulal Motilal Vs Commissioner of Sales Tax

Madhya Pradesh High Court · AIR 1965 MP 254 : (1965) JLJ 303 : (1965) 10 MPLJ 354 : (1965) 16 STC 297

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High Courts08 Jan 1965Dismissed

Daryav Khema Beldar and others Vs Rakhabdas Punamchand and others

Madhya Pradesh High Court · (1968) ILR (MP) 200 : (1968) JLJ 430 : (1968) MPLJ 418

Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 165(7)(a), 2(1)(i)

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High Courts07 Jan 1965Allowed

Tundilal Vs Returning Officer and Others

Madhya Pradesh High Court · AIR 1965 MP 256 : (1967) ILR (MP) 342 : (1965) JLJ 252 : (1965) 10 MPLJ 897 : (1965) MPLJ 897

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1962 — Section 20, 357(1)

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High Courts05 Jan 1965

KALYANMAL MILLS LIMITED Vs COMMISSIONER OF Income Tax, MADHYA PRADESH.

Madhya Pradesh High Court · (1967) ILR (MP) 315 : (1964) ILR (MP) 801 : (1965) 57 ITR 261 : (1965) JLJ 491 : (1965) 10 MPLJ 357 : (1965) MPLJ 357

Income Tax Act, 1922 — Section 10(2)(xv), 66(1)

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High Courts05 Jan 1965Allowed

Bajranglal Bajaj Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1967) ILR (MP) 246 : (1965) JLJ 392 : (1965) 10 MPLJ 364 : (1965) MPLJ 364 : (1965) 16 STC 350

Constitution of India, 1950 — Article 226

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