High Courts25 Apr 1966Allowed
State of M.P. Vs Nandram
Madhya Pradesh High Court · (1966) 04 MP CK 0021
Criminal Procedure Code, 1898 (CrPC) — Section 417(5)Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1966
201 judgments · page 8 of 11
High Courts25 Apr 1966
CHHAGANLAL TEXTILE MILLS PRIVATE LTD. Vs COMMISSIONER OF Income Tax, MADHYA PRADESH.
Madhya Pradesh High Court · (1966) 62 ITR 274
Factories Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 25F
High Courts25 Apr 1966
Chhaganlal Textile Mills Private Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · AIR 1966 MP 336 : (1969) ILR (MP) 145 : (1967) JLJ 156 : (1966) 11 MPLJ 734
Factories Act, 1948 — Section 79Income Tax Act, 1922 — Section 10(2)Industrial Disputes Act, 1947 — Section 25F
High Courts22 Apr 1966Dismissed
Firm Vrajlal Manilal and Co. and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1966 MP 301 : (1966) JLJ 963 : (1966) 11 MPLJ 806
Constitution (First Amendment) Act, 1951 — Article 19(1), 19(6)Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 5, 5(1), 5(2)
High Courts21 Apr 1966Allowed
Ramdharlal and Others Vs Nagendra Prasad and Others
Madhya Pradesh High Court · (1966) JLJ 704
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 115
High Courts21 Apr 1966
Ramdharlal Nagendra Prasad Sao and Others Vs Nagendra Prasad Sao and Others
Madhya Pradesh High Court · AIR 1967 MP 1 : (1966) 11 MPLJ 724
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, 149
High Courts20 Apr 1966Dismissed
Firm Mannoolal Nanhulal Vs The Union of India
Madhya Pradesh High Court · (1969) ILR (MP) 329 : (1969) JLJ 576 : (1969) MPLJ 402
Madhya Pradesh Civil Courts Act, 1958 — Section 9Provincial Small Cause Courts Act, 1887 — Section 25
High Courts19 Apr 1966Dismissed
Kashiram Ajit Singh and others Vs Metal Trading Company and another
Madhya Pradesh High Court · (1968) JLJ 438 : (1968) MPLJ 301
Civil Procedure Code, 1908 (CPC) — Section 47Madhya Pradesh Land Revenue Code, 1959 — Section 165(7)(a)
High Courts18 Apr 1966Dismissed
Century Spinning and Manufacturing Co. Ltd. Vs Motilal Dhariwal
Madhya Pradesh High Court · AIR 1966 MP 313 : (1967) ILR (MP) 973 : (1966) JLJ 620 : (1966) 11 MPLJ 659
Contract Act, 1872 — Section 62, 63
High Courts15 Apr 1966Allowed
State of Madhya Pradesh Vs Saheb Dattamal and Others
Madhya Pradesh High Court · AIR 1967 MP 246 : (1967) JLJ 260
High Courts15 Apr 1966Allowed
Union of India Vs Nichaldas
Madhya Pradesh High Court · (1969) ILR (MP) 323 : (1969) JLJ 772 : (1969) MPLJ 696
Provincial Small Cause Courts Act, 1887 — Section 26
High Courts06 Apr 1966
Singhai Bhaiyalal and others Vs Rikhilal Jain
Madhya Pradesh High Court · (1968) JLJ 333 : (1968) MPLJ 118
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10
High Courts06 Apr 1966Dismissed
Randhir Singh Ratan Singh and another Vs Swarup Singh and others
Madhya Pradesh High Court · (1965) MPLJ 808
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 101(2)
High Courts06 Apr 1966Dismissed
Munnalal Tiwari Vs Laxminarayan Lohia
Madhya Pradesh High Court · (1968) ILR (MP) 112 : (1968) JLJ 301 : (1968) MPLJ 230
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 24, 24(1), 25, 26
High Courts04 Apr 1966Dismissed
Straw Products Limited Vs Income Tax Officer, 'A' Ward and Others
Madhya Pradesh High Court · AIR 1967 MP 34 : (1967) 63 ITR 689 : (1967) JLJ 680 : (1966) 11 MPLJ 688
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 10(5), 66(1)
High Courts04 Apr 1966Dismissed
Gulabdas Agarwal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1966) JLJ 1180
High Courts30 Mar 1966Allowed
Abdul Salam Abdul Hamid Vs Laxmi Singh Tularam
Madhya Pradesh High Court · AIR 1968 MP 144 : (1969) ILR (MP) 104 : (1968) 13 MPLJ 316 : (1968) MPLJ 316
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, 2(2)Madhya Pradesh Civil Courts Act, 1958 — Section 7(1), 7(2)
High Courts29 Mar 1966Dismissed
Municipal Committee, Harda Vs Banshilal Agarwal, Proprietor of the Shop MIs. Baijnath Banshilal, Harda and another
Madhya Pradesh High Court · (1971) JLJ 739 : (1971) MPLJ 846
Central Provinces and Berar Municipalities Act, 1922 — Section 71, 76, 85
High Courts24 Mar 1966Dismissed
State of Madhya Pradesh Vs V.L. Jethani and Others
Madhya Pradesh High Court · (1969) ILR (MP) 99 : (1966) JLJ 415
Madhya Pradesh Prohibition Act — Section 28, 6, 6(1a)
High Courts23 Mar 1966Allowed
Phool Singh Vs Collector, Vidisha and Others
Madhya Pradesh High Court · (1969) ILR (MP) 230 : (1966) JLJ 547
Constitution of India, 1950 — Article 226