High Courts03 Aug 1966Allowed
Narbada Prasad Tiwari Vs Brijlal and Others
Madhya Pradesh High Court · AIR 1967 MP 147 : (1969) ILR (MP) 949 : (1966) 11 MPLJ 909
Madhya Pradesh Gram Panchayat Act, 1962 — Section 11(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,218 of 2,382
High Courts28 Jul 1966Dismissed
Manaklal Bhagchand Sahu of Amarwara, District Chhindwara Vs Bhagwandas Hibalal Chaurasia of Amarwara, District Chhindwara
Madhya Pradesh High Court · (1968) JLJ 1043 : (1968) MPLJ 806
Madhya Pradesh Land Revenue Code, 1959 — Section 165(4)
High Courts28 Jul 1966Allowed
Divyanand Saraswati and Others Vs Gopaldas Anand and Others
Madhya Pradesh High Court · (1969) JLJ 881 : (1969) MPLJ 567
Arbitration Act, 1940 — Section 14
High Courts26 Jul 1966Allowed
State of Madhya Pradesh Vs Mangu Kishan
Madhya Pradesh High Court · AIR 1967 MP 167 : (1967) CriLJ 895 : (1966) 11 MPLJ 1134
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts26 Jul 1966Dismissed
State of M.P. Vs Mangu
Madhya Pradesh High Court · (1966) JLJ 1047
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts25 Jul 1966Allowed
Vansh Bahadur Singh Vs Kamla Singh
Madhya Pradesh High Court · (1969) ILR (MP) 115 : (1969) JLJ 280 : (1969) MPLJ 204
Criminal Procedure Code, 1898 (CrPC) — Section 145Madhya Pradesh Land Revenue Code, 1959 — Section 262, 262(1)
High Courts25 Jul 1966Dismissed
B.K. Pradhan Vs Kalawati Devi
Madhya Pradesh High Court · AIR 1968 MP 175 : (1968) ILR (MP) 440 : (1968) JLJ 379 : (1968) 13 MPLJ 180 : (1968) MPLJ 180
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 101, 151Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20, 29Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 121
High Courts22 Jul 1966Allowed
Tejlal Vs Nandkishore and Others
Madhya Pradesh High Court · (1966) JLJ 930
Madhya Pradesh Municipalities Act, 1961 — Section 47
High Courts22 Jul 1966Allowed
Nauranglal, Sakti Vs Shri Bhanu Pratap and Others
Madhya Pradesh High Court · (1966) JLJ 740
Madhya Pradesh Municipalities Act, 1961 — Section 2(2)(ii)
High Courts22 Jul 1966Allowed
Bhaskar Bhikaji Thakur Vs Chhotelal Rai and Others
Madhya Pradesh High Court · (1967) ACJ 172
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts22 Jul 1966Dismissed
Premchand Jhanji Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1968) 21 STC 237
Constitution of India, 1950 — Article 226, 227
High Courts22 Jul 1966
Babulal Jain and Others Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1969) ILR (MP) 928
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 2(2)(ii), 323, 330, 331, 47
High Courts12 Jul 1966Dismissed
Gangadevi Sharma Vs Sbivnarayan Jagannath and Another
Madhya Pradesh High Court · (1967) JLJ 796 : (1967) MPLJ 424
High Courts11 Jul 1966Dismissed
Jhangalu Shivcharan Vs Pancho Bai
Madhya Pradesh High Court · AIR 1968 MP 172 : (1968) ILR (MP) 293 : (1968) JLJ 588 : (1968) 13 MPLJ 233
Hindu Womens Right to Property Act, 1937 — Section 3(1), 3(2)
High Courts08 Jul 1966Allowed
Daulat Rao Vs Shafi Ahmad
Madhya Pradesh High Court · (1971) JLJ 460
Civil Procedure Code, 1908 (CPC) — Section 47, 48
High Courts07 May 1966Dismissed
Municipal Council Kanker Vs State of M. P. and Another
Madhya Pradesh High Court · (1966) JLJ 774
Madhya Pradesh Agricultural Produce Markets Act, 1960 — Section 3(1), 3(3)
High Courts07 May 1966Allowed
Vidyawati Hemchand Vs Fattilal Devidin
Madhya Pradesh High Court · (1969) JLJ 250 : (1969) MPLJ 193
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, 2(15)
High Courts07 May 1966Dismissed
Municipal Council Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1967 MP 17 : (1966) 11 MPLJ 815
Madhya Pradesh Agricultural Produce Markets Act, 1960 — Section 14, 2(1), 3(3), 35
High Courts07 May 1966Allowed
A.K. Sheikh Ali Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1969) ILR (MP) 914 : (1966) JLJ 787
Constitution of India, 1950 — Article 226
High Courts07 May 1966
State of Madhya Pradesh Vs Baleshwardayal and Others
Madhya Pradesh High Court · (1967) CriLJ 1110 : (1966) JLJ 789 : (1966) 11 MPLJ 1017
Constitution of India, 1950 — Article 19Penal Code, 1860 (IPC) — Section 121A, 124A