High Courts02 Nov 1965Allowed
Shantialata Sarkar Vs Sheolal
Madhya Pradesh High Court · (1966) JLJ 350
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,225 of 2,382
High Courts02 Nov 1965Allowed
Nava Samaj Ltd. and Others Vs Civil Judge, Class 1 and Others
Madhya Pradesh High Court · AIR 1966 MP 286 : (1968) ILR (MP) 367 : (1967) JLJ 162 : (1966) 11 MPLJ 335
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115, 9Companies Act, 1956 — Section 10, 2(11), 398, 399
High Courts30 Oct 1965Dismissed
Narayanlal Jodhraj Singhal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1966 MP 199
Notaries Rules, 1956 — Rule 3, 6(1), 6(2), 7, 7(3)
High Courts22 Oct 1965Allowed
Kymore Cement Mazdoor Congress Vs Industrial Court and Others
Madhya Pradesh High Court · AIR 1966 MP 88 : (1966) 12 FLR 301 : (1968) ILR (MP) 356 : (1966) JLJ 143 : (1966) 1 LLJ 117 : (1966) 11 MPLJ 94
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh Industrial Relations Act, 1960 — Section 66, 66(1)
High Courts22 Oct 1965Dismissed
Bagwatsaran Audholia Vs Chancellor, University of Jabalpur, Rajbhavan, Bhopal and others
Madhya Pradesh High Court · (1968) ILR (MP) 554 : (1967) JLJ 407 : (1966) MPLJ 128
Jabalpur University Act, 1956 — Section 2(e), 22(1), 22(1)(xiii), 27(2)(viii)
High Courts20 Oct 1965Allowed
Ramabai and Another Vs The Sub-Divisional Officer and Others
Madhya Pradesh High Court · AIR 1966 MP 151 : (1968) ILR (MP) 228 : (1966) JLJ 167 : (1966) 11 MPLJ 72
Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 19, 20(2), 43, 43(1), 43(2)
High Courts20 Oct 1965Dismissed
Phoolchand and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1966 MP 131 : (1966) JLJ 409 : (1966) 11 MPLJ 229
Constitution of India, 1950 — Article 301, 304Madhya Pradesh Motor Vehicles Taxation (Amendment) Act, 1965 — Section 3(2)Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 3
High Courts13 Oct 1965Dismissed
Narayanlal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1967) JLJ 937
Notaries Act, 1952 — Section 15
High Courts07 Oct 1965Allowed
M.P. State Road Transport Corporation Vs The State of Madhya Pradesh and others
Madhya Pradesh High Court · (1966) JLJ 341 : (1966) MPLJ 318
Motor Vehicles Act, 1939 — Section 65D(2)
High Courts28 Sept 1965Dismissed
Dhedu Sheoram Vs Mst. Malhanbai Dhedu
Madhya Pradesh High Court · AIR 1966 MP 252 : (1966) JLJ 24 : (1966) 11 MPLJ 11
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13(1)
High Courts28 Sept 1965Allowed
Idandas, Medical Practitioner, Harsud Vs Election Officer (Gram Panchayat Election), Khandwa and others
Madhya Pradesh High Court · (1966) JLJ 434 : (1966) MPLJ 242
Madhya Pradesh Panchayat Act, 1962 — Section 11, 19
High Courts28 Sept 1965Allowed
Madhya Pradesh State Road Transport Corporation Vs R.C. Roy Poddar and Others
Madhya Pradesh High Court · AIR 1966 MP 226 : (1968) ILR (MP) 64 : (1966) JLJ 70 : (1966) 11 MPLJ 37 : (1965) MPLJ 149
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64
High Courts27 Sept 1965Dismissed
Pravinchand Hathibhai and Co. Vs Shankarlal
Madhya Pradesh High Court · (1966) JLJ 553
Madhya Bharat Accommodation Control Act, 1955 — Section 4(c), 4(h)
High Courts27 Sept 1965Dismissed
Kishore Singh Vs Bhanwarlal and Others
Madhya Pradesh High Court · (1967) JLJ 206 : (1966) MPLJ 563
Representation of the People Act, 1951 — Section 116A
High Courts22 Sept 1965Dismissed
Brijdevi and Another Vs Manakchand and five Others
Madhya Pradesh High Court · (1969) JLJ 556
Constitution of India, 1950 — Article 227
High Courts22 Sept 1965Allowed
D.K. Rai Vs Excise Commissioner and Another
Madhya Pradesh High Court · AIR 1966 MP 333 : (1966) 12 FLR 306 : (1966) JLJ 132 : (1967) 1 LLJ 97 : (1966) 11 MPLJ 41
Civil Services (Classification, Control and Appeal) Rules — Rule 55BConstitution of India, 1950 — Article 311(2)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9
High Courts18 Sept 1965Dismissed
Superintendent, Nandlal Bhandari Mills Ltd. Indore Vs Employees State Insurance Corporation, Indore
Madhya Pradesh High Court · (1966) JLJ 472
Factories Act, 1948 — Section 21, 21(1)
High Courts15 Sept 1965Dismissed
Chunnilal Vs State
Madhya Pradesh High Court · (1966) JLJ 348
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7
High Courts15 Sept 1965Dismissed
Chunnilal Balaji and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1967 MP 127 : (1967) ILR (MP) 789
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1963 — Section 12, 5
High Courts06 Sept 1965
State of Madhya Pradesh Vs Ambalal Premchand
Madhya Pradesh High Court · (1970) CriLJ 427 : (1969) ILR (MP) 308
Prevention of Food Adulteration Act, 1954 — Section 16, 7