High Courts06 Oct 1964Dismissed
Brijlal Jain Vs Municipal Corporation, Gwalior
Madhya Pradesh High Court · (1965) MPLJ 843
Madhya Pradesh Municipal Corporation Act, 1956 — Section 60(2), 60(7)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,234 of 2,382
High Courts03 Oct 1964Allowed
Sheoram Vs Hulasram
Madhya Pradesh High Court · (1965) MPLJ 201
Madhya Pradesh Land Revenue Code, 1959 — Section 234, 242, 44, 46, 46(d)
High Courts01 Oct 1964Dismissed
Sardar Ajitsingh, Forest Contractor Vs Chief Conservator of Forests, M.P. and others
Madhya Pradesh High Court · (1965) JLJ 161 : (1965) MPLJ 108
Constitution of India, 1950 — Article 226
High Courts01 Oct 1964Allowed
Sampatrao Vs Collector and Others
Madhya Pradesh High Court · AIR 1965 MP 179 : (1965) CriLJ 219 : (1967) ILR (MP) 31 : (1964) JLJ 627 : (1965) 10 MPLJ 66 : (1965) MPLJ 66
Madhya Pradesh Excise Act, 1915 — Section 16
High Courts30 Sept 1964Dismissed
Ramsaran Ganesh Prasad Vs Mewalal Jorawal and another
Madhya Pradesh High Court · (1965) MPLJ 290
High Courts29 Sept 1964Allowed
Govind Prasad Sharma Vs Board of Revenue and Others
Madhya Pradesh High Court · AIR 1965 MP 66 : (1965) CriLJ 301 : (1967) ILR (MP) 18 : (1964) JLJ 627 : (1965) 10 MPLJ 179 : (1965) MPLJ 179
Madhya Pradesh Land Revenue Code, 1954 — Section 228(7)
High Courts26 Sept 1964Allowed
Narayan Prasad Bhoi Vs State of M.P.
Madhya Pradesh High Court · (1965) MPLJ 163
Madhya Pradesh Land Revenue Code, 1959 — Section 247(1), 247(7), 247(8)
High Courts24 Sept 1964Dismissed
(M/s.) Komaldas Krishandas Oil Mills Vs Commissioner of Sales Tax, M.P.
Madhya Pradesh High Court · (1965) MPLJ 612
Constitution of India, 1950 — Article 289
High Courts24 Sept 1964
Ram Sakha Badhai and another Vs Baddigullu Badhai
Madhya Pradesh High Court · (1965) MPLJ 556
Madhya Pradesh Land Revenue Code, 1959 — Section 111, 158, 178, 250, 250(1)
High Courts22 Sept 1964
Kanhaiyalal Vs Gulab Bai Digambar Jain Kanya Vidyalaya
Madhya Pradesh High Court · (1964) JLJ 628
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3(2)
High Courts22 Sept 1964Allowed
Kanhaiyalal Thakurdas and Others Vs The Gulab Bai Digambar Jain Kanya Vidhyalaya and Others
Madhya Pradesh High Court · AIR 1965 MP 160 : (1967) ILR (MP) 1 : (1965) 10 MPLJ 188 : (1965) MPLJ 188
Constitution of India, 1950 — Article 14, 245Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3(2)
High Courts21 Sept 1964Allowed
Deepchand and Another Vs Land Acquisition Officer and Another
Madhya Pradesh High Court · AIR 1965 MP 93 : (1965) JLJ 290 : (1965) 10 MPLJ 153 : (1965) MPLJ 153
Land Acquisition Act, 1894 — Section 49(1)
High Courts18 Sept 1964Dismissed
Nandlal Bhandari Mills Ltd. Vs Employees' State Insurance Corporation
Madhya Pradesh High Court · AIR 1966 MP 324 : (1966) ILR (MP) 611 : (1966) 2 LLJ 867 : (1966) 11 MPLJ 945
Factories Act, 1948 — Section 21, 21(1)
High Courts17 Sept 1964Dismissed
Baboo Lal Choubey Vs The Municipal Council
Madhya Pradesh High Court · AIR 1965 MP 270 : (1966) ILR (MP) 905 : (1964) JLJ 618
Madhya Pradesh Municipalities Act, 1961 — Section 42(2), 47(2), 50, 52, 59
High Courts17 Sept 1964
Commissioner Sales Tax Vs Harichand Chandulal
Madhya Pradesh High Court · (1964) JLJ 666
Madhya Pradesh General Sales Tax Act, 1958 — Section 44, 7
High Courts17 Sept 1964
Commissioner of Sales Tax Vs Shri Harichand Chandulal
Madhya Pradesh High Court · (1967) ILR (MP) 308 : (1964) JLJ 666 : (1965) 16 STC 13
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts17 Sept 1964Dismissed
Baboolal Vs Municipal Council, Chhuikhadan
Madhya Pradesh High Court · (1964) JLJ 618
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 47(2), 47(2)(1), 47(2)(ii), 47(2)(iii), 52
High Courts16 Sept 1964Dismissed
Municipal Corporation Vs Kishan Swaroop
Madhya Pradesh High Court · AIR 1965 MP 180 : (1965) CriLJ 220 : (1966) ILR (MP) 810 : (1965) JLJ 63
Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 16(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 20, 22, 44
High Courts16 Sept 1964
The Commissioner of Sales Tax Vs Jabalpur Aerated Water Factory
Madhya Pradesh High Court · AIR 1965 MP 71 : (1967) ILR (MP) 304 : (1965) 10 MPLJ 176
High Courts16 Sept 1964Allowed
Narsinghdas Jankidas Mohta Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1965 MP 159 : (1965) 10 MPLJ 79 : (1965) MPLJ 79
Constitution of India, 1950 — Article 226, 227Mineral Concession Rules, 1960 — Rule 54