COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,230 of 2,382

High Courts19 Mar 1965Dismissed

Drugs Inspector Vs Chimanlal and Co. and Others

Madhya Pradesh High Court · AIR 1968 MP 238 : (1968) CriLJ 1561 : (1968) ILR (MP) 173 : (1968) MPLJ 489

Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Drugs and Cosmetics Act, 1940 — Section 18, 22, 23, 25(3)

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High Courts19 Mar 1965Allowed

Smt. Bhinsariya and another Vs Gowardhan Mullu

Madhya Pradesh High Court · (1965) JLJ 665 : (1965) MPLJ 529

Hindu Marriage Act, 1955 — Section 13(1)(i), 9

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High Courts18 Mar 1965Partly Allowed

Union of India (UOI) Vs Ibrahim Gulaba Tobacco Merchant and Others

Madhya Pradesh High Court · AIR 1966 MP 52 : (1965) JLJ 1001 : (1965) 10 MPLJ 572

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Contract Act, 1872 — Section 73Limitation Act, 1908 — Section 12

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High Courts16 Mar 1965Dismissed

Damumal Handaldas and Another Vs Shevantibai and Another

Madhya Pradesh High Court · AIR 1965 MP 223 : (1966) ILR (MP) 689 : (1965) JLJ 557 : (1965) MPLJ 406

Madhya Bharat Accommodation Control Act, 1955 — Section 9(4)

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High Courts09 Mar 1965Dismissed

Syed Abrar Ahmad Anwar Ahmad and others Vs Babulal Narmada Prasad and another

Madhya Pradesh High Court · (1968) JLJ 394 : (1968) MPLJ 293

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts08 Mar 1965Allowed

Ram Singh Gangaram Vs State of M.P.

Madhya Pradesh High Court · AIR 1966 MP 24 : (1965) JLJ 940 : (1965) 10 MPLJ 716 : (1965) MPLJ 716

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, 9Constitution of India, 1950 — Article 19(1), 226, 227, 31(1)Dhar State Land Revenue and Tenancy Act, 1940 — Section 54

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High Courts03 Mar 1965Dismissed

Thakurprasad Vs V.S. Mehta, B.D.O., lanji block, district Balaghat and others

Madhya Pradesh High Court · (1965) MPLJ 480

Constitution of India, 1950 — Article 226, 227

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High Courts02 Mar 1965

Tikamdas Nathirmal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1965 MP 271 : (1967) ILR (MP) 675 : (1967) ILR (MP) 668 : (1965) JLJ 571 : (1965) 10 MPLJ 423 : (1965) MPLJ 423

Madhya Pradesh Excise Act, 1915 — Section 62Madhya Pradesh Foreign Liquor Rules, 1996 — Rule 2, 4

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High Courts02 Mar 1965Dismissed

Dhaniram and Another Vs The Janapad Sabha and Others

Madhya Pradesh High Court · AIR 1965 MP 219(1) : (1966) ILR (MP) 521 : (1965) JLJ 346 : (1965) 10 MPLJ 408 : (1965) MPLJ 408

Central Provinces and Berar Local Government Act, 1948 — Section 89, 94Central Provinces and Berar Local Self Government Act, 1920 — Section 24Government of India Act, 1915 — Section 80A

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High Courts02 Mar 1965Dismissed

Maina Bai Vs State of M.P. and Another

Madhya Pradesh High Court · AIR 1965 MP 247 : (1967) ILR (MP) 678 : (1965) JLJ 603 : (1965) 10 MPLJ 578 : (1965) MPLJ 578

Rice Milling Industry (Regulation) Act, 1958 — Section 5, 5(4)Rice Milling Industry (Regulation) Rules, 1958 — Rule 3(2)

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High Courts02 Mar 1965Dismissed

Maroti Asthankar Vs Gangadhar Rao Kher

Madhya Pradesh High Court · (1968) JLJ 361 : (1968) MPLJ 183

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3

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High Courts26 Feb 1965Dismissed

Prakash Yadeo Rao Govardhan Vs The Principal, Sheo Bhagwan Rameshwar Prasad Arts College and Others

Madhya Pradesh High Court · AIR 1965 MP 217 : (1967) ILR (MP) 517 : (1965) JLJ 405 : (1965) 10 MPLJ 387 : (1965) MPLJ 387

Sugar University Act, 1946 — Section 14(4)Sugar University Ordinance — Ordinance 33

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High Courts23 Feb 1965

Ramcharan Bille Vs Madhya Pradesh State Tad-Gud Co-operative Federation Ltd. and Others

Madhya Pradesh High Court · (1967) ILR (MP) 509 : (1966) JLJ 422 : (1966) 2 LLJ 877 : (1966) 11 MPLJ 421

Constitution of India, 1950 — Article 226, 227

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High Courts12 Feb 1965Allowed

Kishore Singh Vs Tej Singh

Madhya Pradesh High Court · (1966) JLJ 663

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115

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High Courts12 Feb 1965Allowed

Kishor Singh Anar Singh Vs Tej Singh Dhvan Singh

Madhya Pradesh High Court · AIR 1967 MP 120 : (1967) ILR (MP) 808 : (1966) 11 MPLJ 1062

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 79

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High Courts12 Feb 1965

COMMISSIONER OF Income Tax, MADHYA PRADESH Vs HUKUMCHAND MANNALAL and CO.

Madhya Pradesh High Court · (1967) ILR (MP) 457 : (1965) 57 ITR 213 : (1967) JLJ 654 : (1965) 10 MPLJ 456 : (1965) MPLJ 156

Income Tax Act, 1922 — Section 26A, 66(I)

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High Courts09 Feb 1965

Chhotelal Keshavram (by Manager) Vs Industrial Court (by M.A. Razzaque, President)

Madhya Pradesh High Court · (1965) JLJ 597 : (1966) 2 LLJ 733 : (1965) 10 MPLJ 586

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 5

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High Courts09 Feb 1965Allowed

Nemchand Gulabchand Vs Block Development Officer, (Returning Officer) and Others

Madhya Pradesh High Court · AIR 1965 MP 251 : (1967) ILR (MP) 503 : (1965) JLJ 326 : (1965) 10 MPLJ 428

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High Courts09 Feb 1965Allowed

Babulal Gayaprasad Vs Collector, Damoh and others

Madhya Pradesh High Court · (1965) JLJ 361 : (1965) MPLJ 599

Constitution of India, 1950 — Article 226, 227

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High Courts09 Feb 1965Allowed

Lucky Bharat Garage (Private) Ltd. Vs Regional Transport Authority and Others

Madhya Pradesh High Court · AIR 1965 MP 232 : (1967) ILR (MP) 381 : (1965) JLJ 589 : (1965) 10 MPLJ 473 : (1965) MPLJ 473

Central Provinces and Berar Motor Vehicles Rules, 1942 — Rule 55Constitution of India, 1950 — Article 265Motor Vehicles Act, 1939 — Section 68(1), 68(2)

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