COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 2,298 of 2,481

High Courts25 Jul 1966Dismissed

B.K. Pradhan Vs Kalawati Devi

Madhya Pradesh High Court · AIR 1968 MP 175 : (1968) ILR (MP) 440 : (1968) JLJ 379 : (1968) 13 MPLJ 180 : (1968) MPLJ 180

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 101, 151Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20, 29Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 121

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High Courts22 Jul 1966Allowed

Tejlal Vs Nandkishore and Others

Madhya Pradesh High Court · (1966) JLJ 930

Madhya Pradesh Municipalities Act, 1961 — Section 47

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High Courts22 Jul 1966Allowed

Nauranglal, Sakti Vs Shri Bhanu Pratap and Others

Madhya Pradesh High Court · (1966) JLJ 740

Madhya Pradesh Municipalities Act, 1961 — Section 2(2)(ii)

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High Courts22 Jul 1966Allowed

Bhaskar Bhikaji Thakur Vs Chhotelal Rai and Others

Madhya Pradesh High Court · (1967) ACJ 172

Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

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High Courts22 Jul 1966Dismissed

Premchand Jhanji Vs The State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1968) 21 STC 237

Constitution of India, 1950 — Article 226, 227

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High Courts22 Jul 1966

Babulal Jain and Others Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1969) ILR (MP) 928

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 2(2)(ii), 323, 330, 331, 47

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High Courts12 Jul 1966Dismissed

Gangadevi Sharma Vs Sbivnarayan Jagannath and Another

Madhya Pradesh High Court · (1967) JLJ 796 : (1967) MPLJ 424

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High Courts11 Jul 1966Dismissed

Jhangalu Shivcharan Vs Pancho Bai

Madhya Pradesh High Court · AIR 1968 MP 172 : (1968) ILR (MP) 293 : (1968) JLJ 588 : (1968) 13 MPLJ 233

Hindu Womens Right to Property Act, 1937 — Section 3(1), 3(2)

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High Courts08 Jul 1966Allowed

Daulat Rao Vs Shafi Ahmad

Madhya Pradesh High Court · (1971) JLJ 460

Civil Procedure Code, 1908 (CPC) — Section 47, 48

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High Courts07 May 1966Dismissed

Municipal Council Kanker Vs State of M. P. and Another

Madhya Pradesh High Court · (1966) JLJ 774

Madhya Pradesh Agricultural Produce Markets Act, 1960 — Section 3(1), 3(3)

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High Courts07 May 1966Allowed

Vidyawati Hemchand Vs Fattilal Devidin

Madhya Pradesh High Court · (1969) JLJ 250 : (1969) MPLJ 193

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, 2(15)

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High Courts07 May 1966Dismissed

Municipal Council Vs State of M.P. and Another

Madhya Pradesh High Court · AIR 1967 MP 17 : (1966) 11 MPLJ 815

Madhya Pradesh Agricultural Produce Markets Act, 1960 — Section 14, 2(1), 3(3), 35

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High Courts07 May 1966Allowed

A.K. Sheikh Ali Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1969) ILR (MP) 914 : (1966) JLJ 787

Constitution of India, 1950 — Article 226

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High Courts07 May 1966

State of Madhya Pradesh Vs Baleshwardayal and Others

Madhya Pradesh High Court · (1967) CriLJ 1110 : (1966) JLJ 789 : (1966) 11 MPLJ 1017

Constitution of India, 1950 — Article 19Penal Code, 1860 (IPC) — Section 121A, 124A

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High Courts07 May 1966

Ghasiram Kamlapat Vs Dhanraj Parpeiomal

Madhya Pradesh High Court · (1968) ILR (MP) 463 : (1968) JLJ 383 : (1968) MPLJ 271

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2, 2(b), 32, 38, 38(1)Transfer of Property Act, 1882 — Section 106

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High Courts05 May 1966Dismissed

The State of Madhya Pradesh Vs Sant Singh

Madhya Pradesh High Court · (1968) ILR (MP) 313 : (1966) JLJ 563 : (1966) 11 MPLJ 680 : (1967) 19 STC 141

Central Provinces and Berar Sales Tax Act, 1947 — Section 24(1)(a), 26(2), 8(1)

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High Courts05 May 1966Dismissed

Delite Talkies Vs The City of Jabalpur Corporation

Madhya Pradesh High Court · AIR 1966 MP 298 : (1969) ILR (MP) 791 : (1966) JLJ 1127 : (1966) 11 MPLJ 683

Constitution of India, 1950 — Article 14, 276(2)Madhya Pradesh Municipal Corporation Act, 1956 — Section 132(2)

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High Courts04 May 1966Dismissed

K.R. Shah Vs Municipal Committee, Dhamtari

Madhya Pradesh High Court · (1969) JLJ 589

Central Provinces and Berar Municipalities Act, 1922 — Section 53A

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High Courts04 May 1966Allowed

The City of Jabalpur Corporation Vs Smt. Narbada Devi

Madhya Pradesh High Court · (1969) JLJ 694 : (1969) MPLJ 417

Presidency Small Cause Courts Act, 1882 — Section 25

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High Courts04 May 1966Dismissed

Rashida Khatoon Vs Abdul Samad Khan and Others

Madhya Pradesh High Court · (1969) JLJ 686 : (1969) MPLJ 587

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(u), 2(2)

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