High Courts18 Aug 1965Allowed
Sitaram Singh Vs B.L. Shori
Madhya Pradesh High Court · (1966) JLJ 346
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Bharat Accommodation Control Act, 1955 — Section 12, 9(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,307 of 2,481
High Courts02 Aug 1965Dismissed
Gangaram and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1969) JLJ 593 : (1969) MPLJ 781
Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
High Courts02 Aug 1965Allowed
Panna Multipurpose Co-Operative Society Ltd., Panna and another Vs Government of Madhya Pradesh, Bhopal and Others
Madhya Pradesh High Court · (1968) ILR (MP) 16 : (1965) JLJ 1066 : (1965) MPLJ 968
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 30, 35, 39(i), 69, 69(1)
High Courts29 Jul 1965
Agrawal Brothers Vs The Commissioner of Sales Tax
Madhya Pradesh High Court · AIR 1966 MP 51 : (1968) ILR (MP) 836 : (1965) JLJ 895 : (1965) 10 MPLJ 842 : (1965) MPLJ 842 : (1965) 16 STC 860
High Courts28 Jul 1965Partly Allowed
Combined Transport Services (Bilaspur) (P) Ltd. Vs Shrikrishnadas Shah and Another
Madhya Pradesh High Court · AIR 1967 MP 126 : (1967) 15 FLR 97 : (1968) ILR (MP) 12 : (1965) JLJ 1052 : (1966) 2 LLJ 742
Minimum Wages Act, 1948 — Section 12(1), 20, 20(3)
High Courts28 Jul 1965Allowed
Combined Transport Services (Pri.) Ltd., Bilaspur Vs Shrikrishnadas Shah, Authority under Minimum Wages Act and Labour Court Raipur, M.P. and another
Madhya Pradesh High Court · (1965) MPLJ 850
Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 12(1), 20, 20(2), 20(3)
High Courts27 Jul 1965
Sarguja Raigarh Motor Karmachari Sangh Vs Sarguja Raigarh Roadways (Private), Ltd. (by managing director) and Another
Madhya Pradesh High Court · (1969) ILR (MP) 604 : (1968) JLJ 942 : (1968) 2 LLJ 670 : (1968) 13 MPLJ 470
Constitution of India, 1950 — Article 226, 227
High Courts22 Jul 1965Allowed
Mangalchand and Others Vs Sales Tax Officer and Another
Madhya Pradesh High Court · (1968) ILR (MP) 1 : (1965) JLJ 1152 : (1965) 10 MPLJ 927 : (1965) MPLJ 927 : (1966) 17 STC 226
Constitution of India, 1950 — Article 226
High Courts22 Jul 1965
Radheshyam Kashiram Vs Registrar of Public Trusts, Narsimhapur
Madhya Pradesh High Court · (1968) ILR (MP) 224 : (1968) JLJ 575 : (1968) MPLJ 336
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Public Trust Act, 1951 — Section 14, 15, 15(1), 16, 16(1)
High Courts20 Jul 1965
Shankerlal Chaube Vs Jabalpur Corporation (by L.P. Tiwari, Commissioner) and Others
Madhya Pradesh High Court · (1967) ILR (MP) 907 : (1965) JLJ 989 : (1966) 2 LLJ 204 : (1965) 10 MPLJ 934 : (1965) MPLJ 934
Constitution of India, 1950 — Article 226, 227
High Courts19 Jul 1965
Ghisalal Hindu Singh Naik and Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1970) CriLJ 1538 : (1970) ILR (MP) 344 : (1965) ILR (MP) 344
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7
High Courts15 Jul 1965Dismissed
Kailashchand Ratan Chand Vs The General Manager, Ordnance Factory
Madhya Pradesh High Court · AIR 1966 MP 82 : (1967) ILR (MP) 891 : (1965) JLJ 1036 : (1969) 1 LLJ 611 : (1965) 10 MPLJ 881 : (1965) MPLJ 881
Constitution of India, 1950 — Article 226, 309, 310, 310(1), 311Defence Services (Classification, Control and Appeal) Rules, 1952 — Rule 15
High Courts15 Jul 1965Allowed
Matadin Bhagwandas Vs The Commissioner of Sales Tax and Others
Madhya Pradesh High Court · AIR 1967 MP 119 : (1967) ILR (MP) 885 : (1965) JLJ 923 : (1965) 10 MPLJ 798 : (1965) 16 STC 869
Constitution of India, 1950 — Article 226Madhya Pradesh General Sales Tax Act, 1958 — Section 33(4)
High Courts04 May 1965Dismissed
In Re: Bhurekhan Walimohammad Khan
Madhya Pradesh High Court · AIR 1967 MP 94 : (1967) CriLJ 381
Criminal Procedure Code, 1898 (CrPC) — Section 1, 14(1), 29(2), 5(2)
High Courts04 May 1965Dismissed
State of Madhya Pradesh Vs Bhurekhan
Madhya Pradesh High Court · (1967) ILR (MP) 1000 : (1966) JLJ 648
Criminal Procedure Code, 1898 (CrPC) — Section 14, 14(1), 29, 29(1), 29(2)
High Courts03 May 1965Dismissed
Brahat Nagar Palika Parishad Ratlam Vs Abdul Rahman
Madhya Pradesh High Court · (1965) JLJ 708
Madhya Bharat Municipalities Act, 1954 — Section 112, 112(1)
High Courts30 Apr 1965Dismissed
Sadashiv Vs Parubai
Madhya Pradesh High Court · (1966) JLJ 653
Criminal Procedure Code, 1898 (CrPC) — Section 448
High Courts30 Apr 1965Allowed
Chhatradharilal Gangaram Supedar Vs Shyamabai Ramsewaklal Agrawal
Madhya Pradesh High Court · AIR 1966 MP 67 : (1967) ILR (MP) 523 : (1965) JLJ 1133 : (1965) 10 MPLJ 627
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 21 Rule 94, 2, 2(13), 47General Clauses Act, 1897 — Section 3(27)Transfer of Property Act, 1882 — Section 3, 57, 8
High Courts30 Apr 1965Dismissed
Sadashiv Nathu Vs Parubai
Madhya Pradesh High Court · AIR 1967 MP 85 : (1967) CriLJ 379 : (1970) ILR (MP) 180 : (1966) 11 MPLJ 1065
Criminal Procedure Code, 1898 (CrPC) — Section 488(4), 488(5)
High Courts30 Apr 1965
Dayabhai and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · AIR 1966 MP 13 : (1966) 59 ITR 364 : (1967) JLJ 641 : (1965) 10 MPLJ 644 : (1965) MPLJ 644
Contract Act, 1872 — Section 23Income Tax Act, 1922 — Section 26AMotor Vehicles Act, 1988 — Section 31, 42, 59, 59(2)