COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 2,237 of 2,382

High Courts03 Jul 1964

K.G. Magrulkar Vs District Registrar and Licensing Authority

Madhya Pradesh High Court · (1965) JLJ 186

Cattle Trespass Act, 1871 — Section 12Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 352, 417, 447

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High Courts01 Jul 1964Allowed

Ramgopal Vs Janapada Sabha, Korea

Madhya Pradesh High Court · (1965) JLJ 195

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Local Authorities School Teachers (Absorption in Government Service) Act, 1963 — Section 6, 6(1), 8, 8(3)

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High Courts30 Jun 1964Allowed

Nandu Vs Balu and another

Madhya Pradesh High Court · (1965) MPLJ 178

Madhya Pradesh Land Revenue Code, 1959 — Section 131, 131(1)

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High Courts09 May 1964Dismissed

Nawab Singh Thakur Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1965) MPLJ 156

Madhya Pradesh Land Revenue Code, 1959 — Section 248

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High Courts30 Apr 1964Dismissed

I.N. Saksena Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1964 MP 248 : (1965) JLJ 223 : (1964) MPLJ 713

Constitution of India, 1950 — Article 14, 309, 311(2)

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High Courts30 Apr 1964Dismissed

Gokuldas Balkishan Mahajan and another Vs Nandlal alias Nandkishore Gordhan and another

Madhya Pradesh High Court · (1968) MPLJ 420

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 92

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High Courts30 Apr 1964Dismissed

Gokuldas and Another Vs Nandlal and Another

Madhya Pradesh High Court · (1968) JLJ 443

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts29 Apr 1964

Mangalsa Vs State of M.P.

Madhya Pradesh High Court · (1968) JLJ 995

Civil Procedure Code, 1908 (CPC) — Section 80Public Demands Recovery Act — Section 8

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High Courts29 Apr 1964Dismissed

Bhagwandas Shobhalal Vs State

Madhya Pradesh High Court · (1965) JLJ 719

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

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High Courts29 Apr 1964Allowed

Manmal Prabhulal Gattani Vs Radhakishan Manmal Kalani

Madhya Pradesh High Court · (1968) JLJ 609 : (1968) MPLJ 510

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High Courts29 Apr 1964Allowed

P.K. Roy, Asst. Engineer, Govt. of M.P., P.W.D. and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1964 MP 307 : (1964) JLJ 591 : (1965) 10 MPLJ 707 : (1965) MPLJ 252

States Reorganisation Act, 1956 — Section 115(5), 117

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High Courts29 Apr 1964Dismissed

Firm Bhagwandas Shobhalal Jain, a Registered firm and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1966 MP 95 : (1966) ILR (MP) 913 : (1965) 10 MPLJ 809

Civil Procedure Code, 1998 — Order 2 Rule 2Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 115

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High Courts28 Apr 1964Dismissed

Smt. Comolata Dutta Vs Ishwar Industries Ltd. and Others

Madhya Pradesh High Court · AIR 1966 MP 169 : (1966) ILR (MP) 755

Court Fees Act, 1870 — Article 1, 7

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High Courts28 Apr 1964Dismissed

Krashi Upaj Vyavsayi Mandal Vs State

Madhya Pradesh High Court · (1965) JLJ 68

Madhya Bharat Agricultural Produce Markets Act, 1952 — Section 3, 4

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High Courts28 Apr 1964Dismissed

Krishi Upaj Vyavasai Mandal and Others Vs The State of M.P. and Another

Madhya Pradesh High Court · AIR 1965 MP 6 : (1966) ILR (MP) 186

Constitution of India, 1950 — Article 14, 19, 19(1), 245, 246Madhya Pradesh Agricultural Produce Markets (Validation) Act, 1962 — Section 3, 3(1), 3(2)

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High Courts22 Apr 1964Dismissed