High Courts30 Apr 1963Dismissed
Mangilal Vs Jadavchand
Madhya Pradesh High Court · (1963) JLJ 635
Madhya Bharat Money Lenders Act, 1950 — Section 13, 16(1), 9(a), 9(b)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,245 of 2,382
High Courts29 Apr 1963Allowed
Firtu Vs State
Madhya Pradesh High Court · (1964) JLJ 600
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 146, 41
High Courts28 Apr 1963Dismissed
Comolata Dutta Vs Ishwar Industries Ltd.
Madhya Pradesh High Court · (1964) JLJ 424
Court Fees Act, 1870 — Section 7(iv)(c)
High Courts25 Apr 1963Dismissed
Dalipram and Another Vs Chhabiram and Another
Madhya Pradesh High Court · AIR 1964 MP 233 : (1964) ILR (MP) 932 : (1964) JLJ 461
Limitation Act, 1908 — Section 12(3)
High Courts24 Apr 1963Dismissed
Budhilal Deviprasad and Another Vs Jagannathdas Bajrangdar
Madhya Pradesh High Court · AIR 1963 MP 344 : (1965) ILR (MP) 471 : (1963) JLJ 590 : (1963) MPLJ 542
Central Provinces Tenancy Act, 1883 — Section 37Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 33, Order 7 Rule 7, 105, 11Evidence Act, 1872 — Section 35
High Courts23 Apr 1963Allowed
Amichand Udayram Vs Pratap Singh Harpal Singh and Others
Madhya Pradesh High Court · AIR 1964 MP 23 : (1964) ILR (MP) 920 : (1963) JLJ 547
Representation of the People Act, 1951 — Section 116A, 83, 90(3), 98
High Courts23 Apr 1963Allowed
Khubchand Baghel Vs Vidyacharan Shukla and Others
Madhya Pradesh High Court · AIR 1963 MP 306 : (1963) JLJ 798 : (1963) MPLJ 570
Limitation Act, 1963 — Section 12Representation of the People Act, 1951 — Section 116A, 123(4)
High Courts22 Apr 1963Dismissed
Satya Prakash Vs Bashir Ahmed Qureshi
Madhya Pradesh High Court · AIR 1963 MP 316 : (1965) ILR (MP) 106 : (1963) JLJ 747 : (1963) MPLJ 614
Constitution of India, 1950 — Article 102Representation of the People Act, 1951 — Section 7
High Courts19 Apr 1963
The State of Madhya Pradesh Vs Jogilal Keshrimal and Another
Madhya Pradesh High Court · AIR 1965 MP 27 : (1965) CriLJ 43 : (1964) ILR (MP) 782 : (1965) JLJ 38
Criminal Procedure Code, 1898 (CrPC) — Section 32Essential Commodities Act, 1955 — Section 12, 16(1), 3, 3(2), 7Madhya Bharat Agricultural Produce Markets Act, 1952 — Section 16
High Courts18 Apr 1963Dismissed
Pyarelalsa Vs Garanchandsa and Others
Madhya Pradesh High Court · AIR 1965 MP 1 : (1964) ILR (MP) 122 : (1964) JLJ 436 : (1964) MPLJ 334
Transfer of Property Act, 1882 — Section 109, 5
High Courts17 Apr 1963Dismissed
Krishna Chandra Gupta Vs Registrar, Co-operative Societies
Madhya Pradesh High Court · AIR 1963 MP 298 : (1963) 7 FLR 324 : (1964) ILR (MP) 891 : (1963) JLJ 677 : (1963) MPLJ 631
High Courts16 Apr 1963Allowed
Phoolchand Vs Municipal Council Satna
Madhya Pradesh High Court · (1963) JLJ 403
Rewa State Municipalities Act, 1946 — Section 122, 123, 124, 124
High Courts16 Apr 1963Dismissed
Madhya Pradesh Transport Co. (Pvt.) Ltd. and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1963 MP 339 : (1963) JLJ 703
Constitution of India, 1950 — Article 20(1)Madhya Pradesh Motor Vehicles (Taxation of Passengers) Amendment and Validation Act, 1962 — Section 2, 4
High Courts15 Apr 1963
In Re: Lachman Nanda
Madhya Pradesh High Court · AIR 1966 MP 261 : (1966) CriLJ 1012 : (1967) JLJ 181
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1898 (CrPC) — Section 234, 235, 236, 237, 238Evidence Act, 1872 — Section 32
High Courts12 Apr 1963Allowed
Ithoba Vs Bhagchand
Madhya Pradesh High Court · (1963) 04 MP CK 0020
Civil Procedure Code, 1908 (CPC) — Section 60Madhya Pradesh Land Revenue Code, 1959 — Section 146, 165(5)(a), 165(7)(a), 2, 261
High Courts12 Apr 1963Dismissed
Shrimati Nanhibai Vs The Excise Commissioner and Others
Madhya Pradesh High Court · AIR 1963 MP 352 : (1964) ILR (MP) 858 : (1963) JLJ 377 : (1963) MPLJ 526
Madhya Pradesh Excise Act, 1915 — Section 1, 13, 14, 15, 16
High Courts11 Apr 1963
Durg Transport Co. Private Ltd. Vs Regional Transport Authority and Others
Madhya Pradesh High Court · AIR 1965 MP 142 : (1965) ILR (MP) 1 : (1965) JLJ 583 : (1965) 10 MPLJ 417 : (1965) MPLJ 417
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 227
High Courts08 Apr 1963Partly Allowed
Ramrao Govindrao Akolkar Vs Pahumal Peshuram Sindhi
Madhya Pradesh High Court · AIR 1963 MP 296 : (1963) JLJ 641
Madhya Bharat Interest Act, 1956 — Section 2(1)Transfer of Property Act, 1882 — Section 111, 60
High Courts29 Mar 1963
State of Madhya Pradesh Vs Sarman Baldeo
Madhya Pradesh High Court · (1965) CriLJ 511 : (1965) ILR (MP) 529 : (1964) JLJ 402 : (1964) MPLJ 367
Madhya Pradesh Excise Act, 1915 — Section 34(a), 34(f)
High Courts29 Mar 1963Allowed
Rajendra Kumar Vs Vice Chancellor, Vikram University and Others
Madhya Pradesh High Court · AIR 1966 MP 136 : (1965) JLJ 912 : (1966) 11 MPLJ 16
Madhya Bharat Vikram University Act, 1955 — Section 19