High Courts03 Feb 1965Dismissed
Thakur Prasad Vs Block Development Officer, Lanji
Madhya Pradesh High Court · (1965) JLJ 332
Madhya Pradesh Gram Panchayat Election and Co-option Rules, 1963 — Rule 24(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,231 of 2,382
High Courts03 Feb 1965Dismissed
Municipal Committee/Council Vs Meghraj Phojraj Baghrecha and Another
Madhya Pradesh High Court · AIR 1966 MP 104 : (1966) ILR (MP) 475 : (1966) JLJ 53 : (1966) 11 MPLJ 100
Central Provinces and Berar Municipalities Act, 1922 — Section 48(2), 85(2)Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Municipalities Act, 1961 — Section 133(2), 319(2)
High Courts31 Jan 1965Dismissed
Patny Transport (Private) Ltd., Jabalpur Vs The State Transport Appellate Authority, M.P. and Others
Madhya Pradesh High Court · (1965) 01 MP CK 0001
Motor Vehicles Act, 1939 — Section 64
High Courts29 Jan 1965Dismissed
Municipal Council, Kota and another Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1967) ILR (MP) 350 : (1965) JLJ 402 : (1965) MPLJ 505
Madhya Pradesh Municipalities Act, 1961 — Section 328
High Courts21 Jan 1965Allowed
Kanakmal Sagarmal Nahar Vs Supervising Officer, Tehsildar, Jaora and others
Madhya Pradesh High Court · (1968) JLJ 969 : (1968) MPLJ 413
Madhya Pradesh Municipalities (Preparation, Revision and Publication of Electoral Rolls, Election and Selection of Councilors) Rules, 1962 — Rule 15
High Courts21 Jan 1965
Shivkaran Hariramji of Jaora Vs Supervising Officer, Tahsildar, Jaora and others
Madhya Pradesh High Court · (1968) JLJ 961 : (1968) MPLJ 407
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 29
High Courts13 Jan 1965
Thakur Prasad Vs V.S. Mehta and Others
Madhya Pradesh High Court · AIR 1965 MP 258 : (1967) ILR (MP) 356 : (1965) MPLJ 480
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Act, 1962 — Section 20, 357Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1962 — Rule 22
High Courts11 Jan 1965
Channulal Motilal Vs Commissioner of Sales Tax
Madhya Pradesh High Court · AIR 1965 MP 254 : (1965) JLJ 303 : (1965) 10 MPLJ 354 : (1965) 16 STC 297
High Courts08 Jan 1965Dismissed
Daryav Khema Beldar and others Vs Rakhabdas Punamchand and others
Madhya Pradesh High Court · (1968) ILR (MP) 200 : (1968) JLJ 430 : (1968) MPLJ 418
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 165(7)(a), 2(1)(i)
High Courts07 Jan 1965Allowed
Tundilal Vs Returning Officer and Others
Madhya Pradesh High Court · AIR 1965 MP 256 : (1967) ILR (MP) 342 : (1965) JLJ 252 : (1965) 10 MPLJ 897 : (1965) MPLJ 897
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1962 — Section 20, 357(1)
High Courts05 Jan 1965
KALYANMAL MILLS LIMITED Vs COMMISSIONER OF Income Tax, MADHYA PRADESH.
Madhya Pradesh High Court · (1967) ILR (MP) 315 : (1964) ILR (MP) 801 : (1965) 57 ITR 261 : (1965) JLJ 491 : (1965) 10 MPLJ 357 : (1965) MPLJ 357
Income Tax Act, 1922 — Section 10(2)(xv), 66(1)
High Courts05 Jan 1965Allowed
Bajranglal Bajaj Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1967) ILR (MP) 246 : (1965) JLJ 392 : (1965) 10 MPLJ 364 : (1965) MPLJ 364 : (1965) 16 STC 350
Constitution of India, 1950 — Article 226
High Courts05 Jan 1965Allowed
Omprakash Mukhtyar Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1965 MP 208 : (1965) JLJ 354 : (1968) 1 LLJ 649 : (1965) 10 MPLJ 368
Constitution of India, 1950 — Article 226, 311, 311(2)Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 8
High Courts05 Jan 1965
Lalji Bhai Kalyanji Vs Collector, Seoni and another
Madhya Pradesh High Court · (1965) JLJ 378 : (1965) MPLJ 302
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 39, 39(1)
High Courts24 Dec 1964Allowed
Balaram Hariram Kulambi Vs Girdharllal Tulsiram and others
Madhya Pradesh High Court · (1965) JLJ 676 : (1965) MPLJ 727
Madhya Pradesh Gram Panchayat Election and Co-option Rules, 1963 — Rule 11, 8
High Courts24 Dec 1964Dismissed
H.W.F. D'Souza Vs Chandrika Singh
Madhya Pradesh High Court · AIR 1966 MP 223 : (1967) ILR (MP) 443 : (1966) JLJ 262 : (1966) 11 MPLJ 264
Judicial Officers Protection Act, 1850 — Section 1
High Courts24 Dec 1964Allowed
Narayan Vs Gokuldas and others
Madhya Pradesh High Court · (1968) JLJ 989 : (1969) MPLJ 99
Penal Code, 1860 (IPC) — Section 109, 406, 420, 468
High Courts24 Dec 1964Allowed
Ghisu Nathuji Vs Returning Officer of Burwaha District West Nimar and another
Madhya Pradesh High Court · (1965) JLJ 670 : (1965) MPLJ 591
Constitution of India, 1950 — Article 226
High Courts23 Dec 1964Allowed
Premchand Jain Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1965 MP 196 : (1965) JLJ 611 : (1965) 10 MPLJ 434
Constitution of India, 1950 — Article 154, 154(2), 166(2), 166(3), 254(2)Madhya Pradesh Government Rules of Business — Rule 13, 6, 7Motor Vehicles Act, 1939 — Section 68C, 68D, 68D(1), 68D(2), 68D(3)
High Courts23 Dec 1964Dismissed
State of Madhya Pradesh Vs Ramjan and Others
Madhya Pradesh High Court · AIR 1967 MP 24 : (1967) CriLJ 80 : (1967) ILR (MP) 117 : (1966) 11 MPLJ 645
Madhya Bharat Gambling Act, 1949 — Section 5, 6