High Courts02 May 1962Dismissed
Komalchand Vs State
Madhya Pradesh High Court · (1963) JLJ 461
Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 116
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 2,256 of 2,382
High Courts02 May 1962Allowed
Firm Dayalal Meghji and Co. and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1962 MP 342 : (1962) 5 FLR 478 : (1963) ILR (MP) 985 : (1962) JLJ 987 : (1962) 7 MPLJ 849
Constitution of India, 1950 — Article 245, 246(2), 254, 254(1), 254(2)Minimum Wages Act, 1948 — Section 19(1), 31A, 5, 7, 9
High Courts02 May 1962Dismissed
Mahadulal Vs Chironjilal
Madhya Pradesh High Court · (1962) JLJ 764
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Section 22
High Courts02 May 1962Dismissed
Mahakoshal Transport Co-operative Society Ltd. Vs Regional Transport Authority and Others
Madhya Pradesh High Court · AIR 1963 MP 274 : (1963) ILR (MP) 420 : (1963) JLJ 375 : (1962) MPLJ 214
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 62, 64
High Courts30 Apr 1962
Smt. Padmawati Devi Bhargava Vs R.K. Karanjia and Others
Madhya Pradesh High Court · AIR 1963 MP 61 : (1963) CriLJ 187 : (1963) ILR (MP) 952 : (1962) JLJ 696 : (1962) 7 MPLJ 953
Contempt of Courts Act, 1971 — Section 3, 4
High Courts30 Apr 1962
In Re: Kaluram
Madhya Pradesh High Court · AIR 1966 MP 342 : (1966) CriLJ 1448 : (1966) ILR (MP) 847 : (1966) JLJ 745 : (1966) 11 MPLJ 821
Contempt of Courts Act, 1971 — Section 3
High Courts26 Apr 1962Allowed
Ganpat Vs Gendalal
Madhya Pradesh High Court · (1965) JLJ 1070
Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)(b)
High Courts26 Apr 1962Allowed
Dhankajmal and Co. Vs State Transport Appellate Authority M.P. and others
Madhya Pradesh High Court · (1962) JLJ 714 : (1962) MPLJ 929
Constitution of India, 1950 — Article 226, 227
High Courts26 Apr 1962Allowed
Shamsher Ali and Others (Judgment-debtors) Vs Shirin Bai (Assignee of Decree-holders) and others
Madhya Pradesh High Court · (1962) JLJ 753 : (1962) MPLJ 909
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts26 Apr 1962Allowed
Dr. Omprakash Mishra Vs National Fire and General Insurance Co. Ltd. and Others
Madhya Pradesh High Court · AIR 1964 MP 136 : (1963) JLJ 950
Civil Procedure Code, 1908 (CPC) — Section 11Motor Vehicles Act, 1939 — Section 110, 110A, 110F
High Courts25 Apr 1962Dismissed
Bata Shoe Co. (Pvt). Ltd. Vs Municipal Board, Bhopal
Madhya Pradesh High Court · (1963) JLJ 486
Bhopal State Municipalities Act, 1955 — Section 144
High Courts25 Apr 1962Allowed
Nathilal Vs R.G. Moghe
Madhya Pradesh High Court · (1962) JLJ 586
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 4(g)
High Courts24 Apr 1962Dismissed
Kumari Sushma Mehta Vs Central Provinces Transport Services Ltd. and Others
Madhya Pradesh High Court · AIR 1964 MP 133 : (1963) ILR (MP) 260 : (1962) JLJ 661 : (1962) 7 MPLJ 876
Civil Procedure Code, 1908 (CPC) — Section 9Motor Vehicles Act, 1939 — Section 110, 110F
High Courts23 Apr 1962Dismissed
Kamani Engineering Corporation Ltd. Vs M. P. Electricity Board
Madhya Pradesh High Court · (1964) JLJ 701
Arbitration Act, 1940 — Section 34, 5, 9, 9(b), 9(b)
High Courts23 Apr 1962Dismissed
Kamani Engineering Corporation Ltd. Vs Madhya Pradesh Electricity Board and Another
Madhya Pradesh High Court · AIR 1964 MP 268 : (1965) ILR (MP) 834 : (1964) JLJ 701 : (1964) MPLJ 134
Arbitration Act, 1940 — Section 34, 9Limitation Act, 1908 — Section 5
High Courts23 Apr 1962Allowed
Kaglawau Tejbhan Singh Vs Ayodhya Prasad Kamta Kachchi and another
Madhya Pradesh High Court · (1962) MPLJ 884
Limitation Act, 1963 — Section 6
High Courts19 Apr 1962Allowed
Maqsood Ali Vs Government of M.P.
Madhya Pradesh High Court · (1963) JLJ 46
Limitation Act, 1963 — Article 14, 97
High Courts18 Apr 1962Allowed
Ramanlal Vs Municipal Committee Piparia
Madhya Pradesh High Court · (1963) JLJ 73
Central Provinces and Berar Municipalities Act, 1922 — Section 50, 53
High Courts10 Apr 1962Allowed
Atikur Rahman Vs Naib Tahsildar Baihar
Madhya Pradesh High Court · (1963) JLJ 387
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 179