COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,219 of 2,382

High Courts07 May 1966

Ghasiram Kamlapat Vs Dhanraj Parpeiomal

Madhya Pradesh High Court · (1968) ILR (MP) 463 : (1968) JLJ 383 : (1968) MPLJ 271

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2, 2(b), 32, 38, 38(1)Transfer of Property Act, 1882 — Section 106

High Courts05 May 1966Dismissed

The State of Madhya Pradesh Vs Sant Singh

Madhya Pradesh High Court · (1968) ILR (MP) 313 : (1966) JLJ 563 : (1966) 11 MPLJ 680 : (1967) 19 STC 141

Central Provinces and Berar Sales Tax Act, 1947 — Section 24(1)(a), 26(2), 8(1)

High Courts05 May 1966Dismissed

Delite Talkies Vs The City of Jabalpur Corporation

Madhya Pradesh High Court · AIR 1966 MP 298 : (1969) ILR (MP) 791 : (1966) JLJ 1127 : (1966) 11 MPLJ 683

Constitution of India, 1950 — Article 14, 276(2)Madhya Pradesh Municipal Corporation Act, 1956 — Section 132(2)

High Courts04 May 1966Dismissed

K.R. Shah Vs Municipal Committee, Dhamtari

Madhya Pradesh High Court · (1969) JLJ 589

Central Provinces and Berar Municipalities Act, 1922 — Section 53A

High Courts04 May 1966Allowed

The City of Jabalpur Corporation Vs Smt. Narbada Devi

Madhya Pradesh High Court · (1969) JLJ 694 : (1969) MPLJ 417

Presidency Small Cause Courts Act, 1882 — Section 25

High Courts04 May 1966Dismissed

Rashida Khatoon Vs Abdul Samad Khan and Others

Madhya Pradesh High Court · (1969) JLJ 686 : (1969) MPLJ 587

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(u), 2(2)

High Courts03 May 1966

Shrikisandas Tikamdas Vs Radhabai

Madhya Pradesh High Court · (1969) JLJ 552 : (1969) MPLJ 391

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 18(3)

High Courts03 May 1966

Babulal Vs Dattatraya and others

Madhya Pradesh High Court · (1972) JLJ 53 : (1971) MPLJ 765

Madhya Pradesh Municipalities Act, 1961 — Section 20(1)

High Courts03 May 1966

COMMISSIONER OF Income Tax, M.P. Vs RAJKUMAR SINGH HUKUMCHANDJI.

Madhya Pradesh High Court · (1968) 69 ITR 514

Income Tax Act, 1922 — Section 66(1)

High Courts03 May 1966Allowed

Amalgamated Coalfields Ltd. and Others Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1967 MP 56 : (1965) ILR (MP) 915 : (1966) 11 MPLJ 842

Central Provinces and Berar Local Government (Amendment) Act, 1948 — Section 192Central Provinces and Berar Local Self Government Act, 1920 — Section 51Constitution of India, 1950 — Article 246

High Courts03 May 1966

CENTRAL INDIA INSURANCE CO. LTD. Vs COMMISSIONER OF Income Tax, M. P.

Madhya Pradesh High Court · (1969) ILR (MP) 889 : (1966) 62 ITR 162 : (1966) JLJ 675

Income Tax Act, 1922 — Section 10(7), 66(1)

High Courts03 May 1966Dismissed

Chandmal Mahajan Vs State of M.P. and Others

Madhya Pradesh High Court · (1966) JLJ 764

Constitution of India, 1950 — Article 14, 19(5)

High Courts03 May 1966

Central India Insurance Co. Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1966) 36 CompCas 753 : (1966) 11 MPLJ 719

Income Tax Act, 1922 — Rule 6, 10, 10(7), 12, 18

High Courts03 May 1966

COMMISSIONER OF Income Tax Vs JIWAJI RAO SUGAR CO. LTD.

Madhya Pradesh High Court · (1969) 71 ITR 319

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

High Courts03 May 1966Allowed

Amalgamated Coalfields Ltd., Calcutta and Others Vs State of M.P. and another

Madhya Pradesh High Court · (1966) JLJ 884

Central Provinces and Berar Local Self Government Act, 1920 — Section 51

High Courts03 May 1966Dismissed

Municipal Council Khurai, Vs Agricultural, Produce Maretting Committee, Khurai, District Sagar

Madhya Pradesh High Court · (1968) JLJ 646 : (1968) MPLJ 286

Madhya Pradesh Agricultural Produce Markets Act, 1960 — Section 3(3), 3(4)

High Courts02 May 1966Dismissed

Chandmal Ratichand Jhabua Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1967 MP 52

Constitution of India, 1950 — Article 14, 19(1), 19(5), 20, 245Criminal Procedure Code, 1898 (CrPC) — Section 4(1)Madhya Bharat Scheduled Tribes Debt Relief Regulations, 1962 — Regulation 10, 11, 12, 13, 14

High Courts29 Apr 1966Allowed

Nasiruddin and Another Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1966 MP 346 : (1969) ILR (MP) 386 : (1966) JLJ 866 : (1966) 11 MPLJ 705

Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 226

High Courts29 Apr 1966Allowed

Narmadaprasad Chunnadani Vs Moorat Singh and another

Madhya Pradesh High Court · (1969) MPLJ 710

Central Provinces and Berar Panchayats Act, 1946 — Section 68Penal Code, 1860 (IPC) — Section 323, 34

High Courts28 Apr 1966Allowed

State of Madhya Pradesh Vs Mst. Gangabai

Madhya Pradesh High Court · (1969) ILR (MP) 1014 : (1971) MPLJ 829

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302