High Courts25 Nov 1963Allowed
Rustomji Cowasji Jall Vs The Income Tax Officer
Madhya Pradesh High Court · AIR 1965 MP 170 : (1965) ILR (MP) 555 : (1965) JLJ 209
Income Tax Act, 1922 — Section 34(1), 34(1A)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,242 of 2,382
High Courts13 Nov 1963Allowed
Lakhandhar Diwan Vs State
Madhya Pradesh High Court · (1964) JLJ 34
Constitution of India, 1950 — Article 226, 227
High Courts08 Nov 1963Dismissed
Water Works Karmachari Sangh Vs Public Health and Engineering Department
Madhya Pradesh High Court · AIR 1966 MP 49 : (1965) 11 FLR 181 : (1965) JLJ 755 : (1966) 1 LLJ 366 : (1966) 11 MPLJ 188
Industrial Disputes Act, 1947 — Section 10(1), 36A
High Courts04 Nov 1963Allowed
Siddheshwar Vs Nanuram
Madhya Pradesh High Court · (1965) JLJ 781
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, 151
High Courts04 Nov 1963Dismissed
Maganlal Gangaram Rathor and Another Vs Ramaji Bondarji and Others
Madhya Pradesh High Court · AIR 1966 MP 177 : (1966) ILR (MP) 282 : (1966) JLJ 573 : (1966) 11 MPLJ 1176
Arbitration Act, 1940 — Section 10(2), 10(3), 25, 8, 9
High Courts31 Oct 1963Dismissed
Gangaram Vs State
Madhya Pradesh High Court · (1965) JLJ 280
Penal Code, 1860 (IPC) — Section 302
High Courts30 Oct 1963Partly Allowed
Municipal Committee Vs Harda Electric Supply Co. (Private) Ltd.
Madhya Pradesh High Court · AIR 1964 MP 101 : (1964) JLJ 57
Arbitration Act, 1940 — Section 17, 3, 32Central Provinces and Berar Municipalities Act, 1922 — Section 44Civil Procedure Code, 1908 (CPC) — Section 11
High Courts25 Oct 1963
S.N. Ghosh Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1965) JLJ 529 : (1964) MPLJ 2 : (1965) 16 STC 661
Central Provinces and Berar Sales Tax Act, 1947 — Section 4(6)
High Courts19 Oct 1963Dismissed
Mannalal Gupta Vs Municipal Council, Piparia
Madhya Pradesh High Court · (1964) JLJ 3
Central Provinces and Berar Municipalities Act, 1922 — Section 25(1)
High Courts16 Oct 1963Dismissed
Ghanshyamdas Chhotalal Vs Sales Tax Officer and Others
Madhya Pradesh High Court · AIR 1964 MP 161 : (1965) ILR (MP) 221 : (1964) 15 STC 128
Central Provinces and Berar Sales Tax Act, 1947 — Section 11, 11(5), 2, 22A, 22A(1)Partnership Act, 1932 — Section 47, 49
High Courts16 Oct 1963Dismissed
Ghanshyamdas Vs Sales Tax Officer
Madhya Pradesh High Court · (1964) JLJ 100
Central Provinces and Berar Sales Tax Act, 1947 — Section 11(5)
High Courts14 Oct 1963
The State of Madhya Pradesh Vs Kamta Prasad and Another
Madhya Pradesh High Court · AIR 1966 MP 203 : (1966) CriLJ 762 : (1966) ILR (MP) 857 : (1966) JLJ 186 : (1966) 11 MPLJ 197
Criminal Procedure Code, 1898 (CrPC) — Section 439, 479A, 479A(5)
High Courts11 Oct 1963Dismissed
Gangaram Raghunath Vs State of M.P.
Madhya Pradesh High Court · AIR 1965 MP 122 : (1965) CriLJ 704 : (1964) ILR (MP) 945
Penal Code, 1860 (IPC) — Section 302, 53Reformatory Schools Act, 1897 — Section 4, 8
High Courts09 Oct 1963Partly Allowed
Mohammad Kasam Abdul Rehman and Another Vs Abdul Gafoor Ahmedji and Others
Madhya Pradesh High Court · AIR 1964 MP 227 : (1966) ILR (MP) 418
Mussalman Wakf Validating Act, 1913 — Section 3
High Courts08 Oct 1963
Gulabchand Laxminarayan Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1964) 15 STC 618
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts07 Oct 1963Dismissed
Radheshyam Ramjilal Vs Sitaram Narayanprasad
Madhya Pradesh High Court · (1966) JLJ 399 : (1966) MPLJ 379
Contract Act, 1872 — Section 30
High Courts03 Oct 1963Dismissed
Ram Swarup and Another Vs Jitmal
Madhya Pradesh High Court · AIR 1966 MP 186 : (1966) ILR (MP) 336 : (1965) JLJ 1012
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, 10, 2(12)Provincial Small Cause Courts Act, 1887 — Article 31, 15
High Courts26 Sept 1963Dismissed
Tribhuwandas Vs Premchand
Madhya Pradesh High Court · (1964) JLJ 544
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(4)
High Courts25 Sept 1963Allowed
Idol Shri Madhavnarayanji temple Madanmohanlalji Vs Narayandas Shrikishan and Others
Madhya Pradesh High Court · AIR 1966 MP 79 : (1965) JLJ 795
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4