COURT ARCHIVE

Madhya Pradesh High Court judgments, 1966

201 judgments · page 3 of 11

High Courts13 Oct 1966Allowed

Ram Singh Minor through Kashi Ram and Another Vs Smt. Ramo Bai minor through Ram Baboo and Another

Madhya Pradesh High Court · AIR 1968 MP 220 : (1968) ILR (MP) 446 : (1968) JLJ 633 : (1968) MPLJ 19

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 32 Rule 3, Order 32 Rule 4, Order 41 Rule 1, 151Limitation Act, 1963 — Section 5

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High Courts13 Oct 1966Dismissed

Dev Kumar singhji Kasturchandji Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1967 MP 268

Constitution of India, 1950 — Article 14, 19, 245, 246, 246(3)Madhya Pradesh Municipal Corporation Act, 1956 — Section 132, 132(1), 135Madhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 — Section 4, 4(3), 4(4)

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High Courts13 Oct 1966

Seth Dev Kumar singhji, Indore Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1966) JLJ 1143 : (1967) MPLJ 47

Madhya Pradesh Municipal Corporation Act, 1956 — Section 132(1)

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High Courts11 Oct 1966

Govindrao Anandrao Joshi and another Vs State of M.P. and others

Madhya Pradesh High Court · (1970) ILR (MP) 207 : (1968) JLJ 896 : (1968) MPLJ 634

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 20, 22, 22(1)(d), 29, 55(2)

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High Courts10 Oct 1966Partly Allowed

Ramgopal Gangaram Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1968 MP 188 : (1968) CriLJ 1178 : (1968) JLJ 848 : (1968) 13 MPLJ 261 : (1968) MPLJ 261

Penal Code, 1860 (IPC) — Section 376, 53Reformatory Schools Act, 1897 — Section 31, 4, 8

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High Courts07 Oct 1966

M/s Anwarkhan Mehboob Co., Jabalpur Vs Commissioner of Sales Tax, M.P., Indore

Madhya Pradesh High Court · (1966) JLJ 1159

Madhya Pradesh General Sales Tax Act, 1958 — Section 44

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High Courts07 Oct 1966Dismissed

Bisnath Vs Bastimal

Madhya Pradesh High Court · AIR 1968 MP 208 : (1968) JLJ 841 : (1968) 13 MPLJ 122 : (1968) MPLJ 122

Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts05 Oct 1966Dismissed

Moolchand Hansraj Vs K.K.R. Naidu and Others

Madhya Pradesh High Court · AIR 1968 MP 253 : (1968) JLJ 365 : (1968) 13 MPLJ 354 : (1968) MPLJ 354

Contempt of Courts Act, 1952 — Section 3

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High Courts04 Oct 1966

Shankar Krishna Nirkhe Vs Taxing Officer, District Treasury, Indore and Another

Madhya Pradesh High Court · (1966) JLJ 1060

Madhya Pradesh Finance Act, 1933 — Section 3

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High Courts29 Sept 1966Allowed

Kishanlal and another Vs Keshrichand

Madhya Pradesh High Court · (1971) JLJ 344 : (1971) MPLJ 606

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 5

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High Courts29 Sept 1966Dismissed

Bisahulal Vs State of M.P.

Madhya Pradesh High Court · (1969) JLJ 823

Opium Act, 1878 — Section 9

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High Courts29 Sept 1966Dismissed

Sheo Narayan Choudhari and another Vs A.W. Kanwadikar, Member Judge, the Industrial Court, M.P. and others

Madhya Pradesh High Court · (1966) JLJ 1091

Madhya Pradesh Industrial Relations Act, 1960 — Section 34, 61

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High Courts28 Sept 1966Allowed

Sheo Prasad Vs The Rent Controlling Authority and the Authorised Officer, Sagar and Another

Madhya Pradesh High Court · (1970) ILR (MP) 77 : (1966) JLJ 1067 : (1966) MPLJ 1171

Constitution of India, 1950 — Article 226Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 39

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High Courts28 Sept 1966

Bisahulal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1969) MPLJ 649

Opium Act, 1878 — Section 9(a)

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High Courts28 Sept 1966Allowed

Rajaram Vs Dindayal and another

Madhya Pradesh High Court · (1969) JLJ 603 : (1971) MPLJ 172

Hindu Succession Act, 1956 — Section 14(1)

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High Courts28 Sept 1966Allowed

South India Insurance Co. Ltd. Vs Heerabai and Others

Madhya Pradesh High Court · (1967) ACJ 65

Motor Vehicles Act, 1939 — Section 110D, 95, 95(1)

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High Courts28 Sept 1966Allowed

Ganga Prasad Verma and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1968 MP 22 : (1970) ILR (MP) 81 : (1966) 11 MPLJ 1160

Central Provinces and Berar Resettlement and Rehabilitation of Displaced Persons (Land Acquisition) Act, 1949 — Section 3Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 5A

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High Courts28 Sept 1966Allowed