COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,227 of 2,382

High Courts28 Jul 1965Allowed

Combined Transport Services (Pri.) Ltd., Bilaspur Vs Shrikrishnadas Shah, Authority under Minimum Wages Act and Labour Court Raipur, M.P. and another

Madhya Pradesh High Court · (1965) MPLJ 850

Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 12(1), 20, 20(2), 20(3)

Read judgment

High Courts27 Jul 1965

Sarguja Raigarh Motor Karmachari Sangh Vs Sarguja Raigarh Roadways (Private), Ltd. (by managing director) and Another

Madhya Pradesh High Court · (1969) ILR (MP) 604 : (1968) JLJ 942 : (1968) 2 LLJ 670 : (1968) 13 MPLJ 470

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts22 Jul 1965Allowed

Mangalchand and Others Vs Sales Tax Officer and Another

Madhya Pradesh High Court · (1968) ILR (MP) 1 : (1965) JLJ 1152 : (1965) 10 MPLJ 927 : (1965) MPLJ 927 : (1966) 17 STC 226

Constitution of India, 1950 — Article 226

Read judgment

High Courts22 Jul 1965

Radheshyam Kashiram Vs Registrar of Public Trusts, Narsimhapur

Madhya Pradesh High Court · (1968) ILR (MP) 224 : (1968) JLJ 575 : (1968) MPLJ 336

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Public Trust Act, 1951 — Section 14, 15, 15(1), 16, 16(1)

Read judgment

High Courts19 Jul 1965

Ghisalal Hindu Singh Naik and Another Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (1970) CriLJ 1538 : (1970) ILR (MP) 344 : (1965) ILR (MP) 344

Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7

Read judgment

High Courts15 Jul 1965Dismissed

Kailashchand Ratan Chand Vs The General Manager, Ordnance Factory

Madhya Pradesh High Court · AIR 1966 MP 82 : (1967) ILR (MP) 891 : (1965) JLJ 1036 : (1969) 1 LLJ 611 : (1965) 10 MPLJ 881 : (1965) MPLJ 881

Constitution of India, 1950 — Article 226, 309, 310, 310(1), 311Defence Services (Classification, Control and Appeal) Rules, 1952 — Rule 15

Read judgment

High Courts15 Jul 1965Allowed

Matadin Bhagwandas Vs The Commissioner of Sales Tax and Others

Madhya Pradesh High Court · AIR 1967 MP 119 : (1967) ILR (MP) 885 : (1965) JLJ 923 : (1965) 10 MPLJ 798 : (1965) 16 STC 869

Constitution of India, 1950 — Article 226Madhya Pradesh General Sales Tax Act, 1958 — Section 33(4)

Read judgment

High Courts04 May 1965Dismissed

In Re: Bhurekhan Walimohammad Khan

Madhya Pradesh High Court · AIR 1967 MP 94 : (1967) CriLJ 381

Criminal Procedure Code, 1898 (CrPC) — Section 1, 14(1), 29(2), 5(2)

Read judgment

High Courts04 May 1965Dismissed

State of Madhya Pradesh Vs Bhurekhan

Madhya Pradesh High Court · (1967) ILR (MP) 1000 : (1966) JLJ 648

Criminal Procedure Code, 1898 (CrPC) — Section 14, 14(1), 29, 29(1), 29(2)

Read judgment

High Courts03 May 1965Dismissed

Brahat Nagar Palika Parishad Ratlam Vs Abdul Rahman

Madhya Pradesh High Court · (1965) JLJ 708

Madhya Bharat Municipalities Act, 1954 — Section 112, 112(1)

Read judgment

High Courts30 Apr 1965Dismissed

Sadashiv Vs Parubai

Madhya Pradesh High Court · (1966) JLJ 653

Criminal Procedure Code, 1898 (CrPC) — Section 448

Read judgment

High Courts30 Apr 1965Allowed

Chhatradharilal Gangaram Supedar Vs Shyamabai Ramsewaklal Agrawal

Madhya Pradesh High Court · AIR 1966 MP 67 : (1967) ILR (MP) 523 : (1965) JLJ 1133 : (1965) 10 MPLJ 627

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 21 Rule 94, 2, 2(13), 47General Clauses Act, 1897 — Section 3(27)Transfer of Property Act, 1882 — Section 3, 57, 8

Read judgment

High Courts30 Apr 1965Dismissed

Sadashiv Nathu Vs Parubai

Madhya Pradesh High Court · AIR 1967 MP 85 : (1967) CriLJ 379 : (1970) ILR (MP) 180 : (1966) 11 MPLJ 1065

Criminal Procedure Code, 1898 (CrPC) — Section 488(4), 488(5)

Read judgment

High Courts30 Apr 1965

Dayabhai and Co. Vs Commissioner of Income Tax

Madhya Pradesh High Court · AIR 1966 MP 13 : (1966) 59 ITR 364 : (1967) JLJ 641 : (1965) 10 MPLJ 644 : (1965) MPLJ 644

Contract Act, 1872 — Section 23Income Tax Act, 1922 — Section 26AMotor Vehicles Act, 1988 — Section 31, 42, 59, 59(2)

Read judgment

High Courts30 Apr 1965

UNITED PATEL CONSTRUCTION. Vs COMMISSIONER OF Income Tax, NAGPUR.

Madhya Pradesh High Court · (1968) ILR (MP) 515 : (1966) 59 ITR 424 : (1965) JLJ 673 : (1966) 11 MPLJ 322

Income tax Act, 1922 — Section 26A, 66(2)

Read judgment

High Courts29 Apr 1965

Commissioner of Sales Tax Vs Shri Ballabhdas Ishwardas

Madhya Pradesh High Court · (1968) ILR (MP) 491 : (1968) JLJ 355 : (1968) 13 MPLJ 346 : (1968) 21 STC 309

Madhya Pradesh General Sales Tax Act, 1958 — Section 44

Read judgment

High Courts29 Apr 1965Allowed

Manorama Bai Vs Manishankar

Madhya Pradesh High Court · AIR 1967 MP 139

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1Hindu Marriage Act, 1955 — Section 9

Read judgment

High Courts29 Apr 1965Allowed

Manoramabai Vs Manishanka

Madhya Pradesh High Court · (1966) JLJ 7

Hindu Marriage Act, 1955 — Section 9

Read judgment

High Courts28 Apr 1965

COMMISSIONER OF Income Tax, MADHYA PRADESH Vs SHRIKISHAN CHANDMAL.

Madhya Pradesh High Court · (1968) ILR (MP) 156 : (1966) 60 ITR 303 : (1965) JLJ 1119 : (1965) 10 MPLJ 622 : (1965) MPLJ 622

Income Tax Act, 1922 — Section 24(2), 66(1)

Read judgment

High Courts27 Apr 1965Allowed

S.R. Kalani and Co. Vs C.L. Sharma and Another

Madhya Pradesh High Court · (1965) ILR (MP) 591 : (1965) JLJ 631 : (1965) 10 MPLJ 553 : (1965) MPLJ 553 : (1965) 16 STC 756

Constitution of India, 1950 — Article 226, 227

Read judgment