High Courts16 Sept 1964
Commissioner Sales Tax Vs M/S Jabalpur Aerated Water Factory
Madhya Pradesh High Court · (1964) JLJ 661
Madhya Pradesh General Sales Tax Act, 1958 — Item 49
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,235 of 2,382
High Courts15 Sept 1964Dismissed
Rajmal Jaskaran Surana Vs State of M.P. and others
Madhya Pradesh High Court · (1964) JLJ 652 : (1965) MPLJ 124
Madhya Pradesh Accommodation (Requisition) Act, 1948 — Section 3
High Courts15 Sept 1964
State of Madhya Pradesh Vs Arjundas Tekchand
Madhya Pradesh High Court · (1965) CriLJ 157
Drugs and Cosmetics Act, 1940 — Section 18(a)(v)(c), 27
High Courts15 Sept 1964Allowed
State Vs Hakim Arjundas
Madhya Pradesh High Court · (1964) JLJ 658
Drugs and Cosmetics Act, 1940 — Section 27
High Courts14 Sept 1964Allowed
Sarjoodevi Vs Commissioner, Sales Tax
Madhya Pradesh High Court · (1964) JLJ 650
Constitution of India, 1950 — Article 226, 227
High Courts10 Sept 1964Allowed
Shanker Prasad Goenka and Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1965 MP 153 : (1966) ILR (MP) 871 : (1965) JLJ 130 : (1965) 10 MPLJ 51 : (1965) MPLJ 51
Constitution of India, 1950 — Article 226Madhya Pradesh Minor Minerals Rules, 1961 — Rule 18, 25, 25(1), 28, 29Mines and Minerals (Development and Regulation) Act, 1957 — Section 3
High Courts04 Sept 1964Allowed
Moolchand and others Vs Mangilal
Madhya Pradesh High Court · (1965) JLJ 147 : (1965) MPLJ 89
Registration Act, 1908 — Section 17(1)(b)
High Courts03 Sept 1964Dismissed
Kaveribai Vs Rewabai and Others
Madhya Pradesh High Court · (1966) JLJ 279
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 82
High Courts31 Aug 1964
Hukumchand Mills Ltd. Vs Industrial Court and Others
Madhya Pradesh High Court · (1966) ILR (MP) 863 : (1966) JLJ 239 : (1966) 2 LLJ 738
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts31 Aug 1964
Sohanlal Suryabhan Vs Manoolal Suryabhan
Madhya Pradesh High Court · (1965) MPLJ 123
Madhya Pradesh Land Revenue Code, 1959 — Section 178(1)
High Courts28 Aug 1964
Moolchand and Others Vs Maganlal
Madhya Pradesh High Court · AIR 1965 MP 75 : (1964) ILR (MP) 481 : (1965) MPLJ 89
Civil Procedure Code, 1908 (CPC) — Section 17, 37, 48
High Courts28 Aug 1964Dismissed
Naga Singh Vs Bheru Singh
Madhya Pradesh High Court · (1965) MPLJ 168
Madhya Pradesh Land Revenue Code, 1959 — Section 51(2)
High Courts27 Aug 1964Allowed
Bhagirath and others Vs Ghisasa Punasa and another
Madhya Pradesh High Court · (1965) MPLJ 106
Limitation Act, 1963 — Section 14Madhya Pradesh Land Revenue Code, 1959 — Section 202, 202(2), 202(4)Specific Relief Act, 1963 — Section 9
High Courts22 Aug 1964Dismissed
Mehtab Singh and Sons, Motors Hire purchaser (P.) Ltd. Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1965 MP 36 : (1965) CriLJ 182 : (1965) ILR (MP) 1007 : (1964) MPLJ 845
Constitution of India, 1950 — Article 19, 19(1), 19(5)Opium Act, 1878 — Section 11
High Courts21 Aug 1964Allowed
State Bank of Indore Vs Regional Provident Fund Commissioner and Others
Madhya Pradesh High Court · AIR 1965 MP 40 : (1966) ILR (MP) 559 : (1964) JLJ 563 : (1965) 2 LLJ 662 : (1965) 10 MPLJ 62 : (1965) MPLJ 62
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8
High Courts21 Aug 1964Allowed
Banarsidas Bhanot Vs Devi Shanker
Madhya Pradesh High Court · (1964) JLJ 611
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 17(2)Mines and Minerals (Development and Regulation) Act, 1957 — Section 26, 26(2)
High Courts20 Aug 1964Dismissed
Harvilas Vs Narain Singh
Madhya Pradesh High Court · (1965) MPLJ 197
Madhya Pradesh Land Revenue Code, 1959 — Section 35, 41
High Courts19 Aug 1964Dismissed
Kapoorchand and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1965) MPLJ 67
Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts18 Aug 1964Allowed
Ranojirao Madhavrao Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1965 MP 77 : (1964) JLJ 527
Constitution of India, 1950 — Article 14, 19(1), 19(5), 245, 246Madhya Pradesh Abolition of Cash Grants Act, 1963 — Section 2(1), 3, 3(1)
High Courts18 Aug 1964Allowed
Abdul Hamid Vs State
Madhya Pradesh High Court · (1964) JLJ 603
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 33, 38, 38(1), 38(1), 38(2)