High Courts27 Mar 1963Allowed
State Vs Narayan Prasad
Madhya Pradesh High Court · (1963) JLJ 390
Penal Code, 1860 (IPC) — Section 294, 324, 452, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,246 of 2,382
High Courts26 Mar 1963Dismissed
Mariambai and Another Vs Hanifabai and Another
Madhya Pradesh High Court · AIR 1967 MP 107 : (1966) ILR (MP) 567 : (1966) 11 MPLJ 739
Limitation Act, 1908 — Section 5Madhya Bharat Civil Courts Act, 1949 — Section 23
High Courts19 Mar 1963Dismissed
In Re: Kanhaiyalal Daulatramji
Madhya Pradesh High Court · AIR 1965 MP 53 : (1965) CriLJ 298 : (1965) ILR (MP) 347
Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 10(3), 12(2), 173(4), 177
High Courts19 Mar 1963
Kanhaiyalal Vs State
Madhya Pradesh High Court · (1965) JLJ 117
Penal Code, 1860 (IPC) — Section 341, 506
High Courts19 Mar 1963Allowed
Bishambar Nath Agarwal Vs Ganesh Narain Kalekar and Another
Madhya Pradesh High Court · AIR 1963 MP 255 : (1963) CriLJ 165 : (1964) ILR (MP) 846 : (1963) MPLJ 671
Madhya Pradesh Shops and Establishments Act, 1958 — Section 2(24)
High Courts19 Mar 1963
Kanhalyalal (Accused) Vs Nilkanth (Complainant)
Madhya Pradesh High Court · (1965) JLJ 117
Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 12, 154, 161, 162Penal Code, 1860 (IPC) — Section 341, 506
High Courts18 Mar 1963
Brijraj Singh Vs Board of Revenue
Madhya Pradesh High Court · (1964) JLJ 7
Limitation Act, 1963 — Section 5Madhya Bharat Abolition of Jagirs Act, 1951 — Section 29
High Courts16 Mar 1963Dismissed
Surajmal Narayanji Vs Sunderlal Mannalal and another
Madhya Pradesh High Court · (1965) JLJ 933 : (1965) MPLJ 791
Limitation Act, 1963 — Section 12
High Courts16 Mar 1963
State of Madhya Pradesh Vs Narayan Prasad Jaiswal
Madhya Pradesh High Court · AIR 1963 MP 276 : (1963) CriLJ 375 : (1963) MPLJ 420
Criminal Procedure Code, 1898 (CrPC) — Section 496, 497, 498
High Courts15 Mar 1963Dismissed
Virji Lalji Patel and Co. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1965 MP 211 : (1965) ILR (MP) 540 : (1965) JLJ 1017 : (1965) 10 MPLJ 541 : (1965) MPLJ 541
Constitution of India, 1950 — Article 19(1), 301, 303, 305Forest Act, 1927 — Section 41Forest Rules, 1927 — Rule 3, 4
High Courts13 Mar 1963Dismissed
Sundeblal Vs Hema
Madhya Pradesh High Court · (1965) JLJ 878 : (1967) MPLJ 670
Madhya Pradesh Land Revenue Code, 1959 — Section 185
High Courts12 Mar 1963Allowed
Employees' State Insurance Corporation Vs Madhya Pradesh Government and Others
Madhya Pradesh High Court · AIR 1964 MP 75 : (1963) 7 FLR 171 : (1964) ILR (MP) 554 : (1963) JLJ 370 : (1963) 2 LLJ 230 : (1963) MPLJ 444
Employees State Insurance Act, 1948 — Section 96(1)Madhya Pradesh Employees Insurance Courts Rules, 1953 — Rule 17
High Courts02 Mar 1963Dismissed
Public Works Department Vs Smt. Kausa
Madhya Pradesh High Court · AIR 1966 MP 297 : (1967) 14 FLR 150 : (1966) JLJ 81 : (1967) 1 LLJ 340
Workmens Compensation Act, 1923 — Section 10, 2, 3, 3(1)
High Courts28 Feb 1963
Shreeram Medical Stores Vs State
Madhya Pradesh High Court · (1963) JLJ 470
Constitution of India, 1950 — Article 226
High Courts28 Feb 1963Allowed
Indirabai Vs Anokhchand
Madhya Pradesh High Court · (1966) JLJ 452
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, 148
High Courts28 Feb 1963Allowed
Hanumanprasad Vs Sales Tax Officer
Madhya Pradesh High Court · (1963) JLJ 456 : (1963) 14 STC 507
Constitution of India, 1950 — Article 226, 227
High Courts26 Feb 1963Allowed
Rajendra Kumar Vs State
Madhya Pradesh High Court · (1964) JLJ 575
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3(1), 48, 6(2)Transfer of Property Act, 1882 — Section 107, 117, 127, 128, 49
High Courts19 Feb 1963Dismissed
Geeta and Others Vs Ratan Dhuraji
Madhya Pradesh High Court · AIR 1966 MP 221 : (1966) JLJ 213
Guardians and Wards Act, 1890 — Section 25
High Courts16 Feb 1963Dismissed
Anand Kumar and Another Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1963 MP 256 : (1964) ILR (MP) 546 : (1963) JLJ 449
Land Acquisition Act, 1894 — Section 3, 4, 6Madhya Pradesh Housing Board Act, 1950 — Section 15, 16, 17, 3(3)
High Courts15 Feb 1963
Transport Corporation of India Vs Chairman, Municipal Council, Municipal Corporation and Another
Madhya Pradesh High Court · AIR 1963 MP 253 : (1963) JLJ 453 : (1963) MPLJ 303
Constitution of India, 1950 — Article 304Madhya Bharat Municipal Corporation Act, 1956 — Section 132