COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 2,318 of 2,481

High Courts29 Apr 1964Dismissed

The State of Madhya Pradesh Vs Mahant Kamal Puri

Madhya Pradesh High Court · AIR 1965 MP 183 : (1965) JLJ 418

Constitution of India, 1950 — Article 26, 295(1), 31, 372Gwalior State Places of worship and Religious Endowments Aid and Administration Act, 1930 — Section 30

Read judgment

High Courts29 Apr 1964

Mangalsa Vs State of M.P.

Madhya Pradesh High Court · (1968) JLJ 995

Civil Procedure Code, 1908 (CPC) — Section 80Public Demands Recovery Act — Section 8

Read judgment

High Courts29 Apr 1964Dismissed

Bhagwandas Shobhalal Vs State

Madhya Pradesh High Court · (1965) JLJ 719

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

Read judgment

High Courts29 Apr 1964Allowed

Manmal Prabhulal Gattani Vs Radhakishan Manmal Kalani

Madhya Pradesh High Court · (1968) JLJ 609 : (1968) MPLJ 510

Read judgment

High Courts29 Apr 1964Allowed

P.K. Roy, Asst. Engineer, Govt. of M.P., P.W.D. and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1964 MP 307 : (1964) JLJ 591 : (1965) 10 MPLJ 707 : (1965) MPLJ 252

States Reorganisation Act, 1956 — Section 115(5), 117

Read judgment

High Courts29 Apr 1964Dismissed

Firm Bhagwandas Shobhalal Jain, a Registered firm and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1966 MP 95 : (1966) ILR (MP) 913 : (1965) 10 MPLJ 809

Civil Procedure Code, 1998 — Order 2 Rule 2Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 115

Read judgment

High Courts28 Apr 1964Dismissed

Smt. Comolata Dutta Vs Ishwar Industries Ltd. and Others

Madhya Pradesh High Court · AIR 1966 MP 169 : (1966) ILR (MP) 755

Court Fees Act, 1870 — Article 1, 7

Read judgment

High Courts28 Apr 1964Dismissed

Krashi Upaj Vyavsayi Mandal Vs State

Madhya Pradesh High Court · (1965) JLJ 68

Madhya Bharat Agricultural Produce Markets Act, 1952 — Section 3, 4

Read judgment

High Courts28 Apr 1964Dismissed

Krishi Upaj Vyavasai Mandal and Others Vs The State of M.P. and Another

Madhya Pradesh High Court · AIR 1965 MP 6 : (1966) ILR (MP) 186

Constitution of India, 1950 — Article 14, 19, 19(1), 245, 246Madhya Pradesh Agricultural Produce Markets (Validation) Act, 1962 — Section 3, 3(1), 3(2)

Read judgment

High Courts27 Apr 1964Dismissed

State of Madhya Pradesh Vs Man Mohan Swaroop

Madhya Pradesh High Court · AIR 1966 MP 270 : (1966) ILR (MP) 746 : (1965) JLJ 881

Civil Procedure Code, 1908 (CPC) — Section 152, 34, 34(2)Land Acquisition Act, 1894 — Section 23(1), 34

Read judgment

High Courts27 Apr 1964

Prabhulal Patiram and Co. Vs Industrial Tribunal

Madhya Pradesh High Court · (1966) ILR (MP) 54 : (1965) JLJ 759 : (1966) 2 LLJ 206 : (1965) 10 MPLJ 781 : (1965) MPLJ 781

Industrial Disputes Act, 1947 — Section 10(1)(d)Minimum Wages (Madhya Pradesh Amendment and Validation) Act, 1961 — Section 31A

Read judgment

High Courts22 Apr 1964Dismissed

Baluram Vs State Transport Appellate Authority

Madhya Pradesh High Court · (1964) JLJ 491

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 48(1)

Read judgment

High Courts22 Apr 1964Dismissed

Harnarain Giyasilal and another Vs Kanhaiyalal Ganeshilal

Madhya Pradesh High Court · (1964) JLJ 620 : (1965) MPLJ 97

Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts21 Apr 1964

RAM KISHAN OIL MILLS Vs COMMISSIONER OF Income Tax, U. P.

Madhya Pradesh High Court · (1965) ILR (MP) 1013 : (1965) 56 ITR 186 : (1965) JLJ 775

Income Tax Act, 1922 — Section 34(1)(b)

Read judgment

High Courts15 Apr 1964

DEWAS CINE CORPORATION Vs COMMISSIONER OF Income Tax, M. P., AND ANOTHER.

Madhya Pradesh High Court · (1965) ILR (MP) 849 : (1965) 55 ITR 456 : (1964) JLJ 721

Income Tax Act, 1961 — Section 10(2)(vii)

Read judgment

High Courts15 Apr 1964Allowed

Dwarka Prasad Mishra Vs Kamalnarain Sharma and Others

Madhya Pradesh High Court · AIR 1964 MP 273 : (1966) ILR (MP) 345

Conduct of Elections Rules, 1961 — Rule 94APenal Code, 1860 (IPC) — Section 193Representation of the People Act, 1951 — Section 83(1)

Read judgment

High Courts15 Apr 1964Allowed

Dwarka Prasad Mishra (Pandit) Vs Kamal Narain Sharma

Madhya Pradesh High Court · (1964) JLJ 472

Representation of the People Act, 1951 — Section 83(1)

Read judgment

High Courts15 Apr 1964Dismissed

State of M.P. Vs Ganpat Chunnilal and others

Madhya Pradesh High Court · (1968) JLJ 975 : (1968) MPLJ 533

Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 222

Read judgment

High Courts11 Apr 1964Allowed

Swaroop Narain Laxminarain and Another Vs Mst. Bhanwar Kunwar Bai and Another

Madhya Pradesh High Court · AIR 1967 MP 152 : (1967) ILR (MP) 261

Read judgment

High Courts11 Apr 1964Allowed

Swaroop Narain Vs Bhanwar Kunwar Bai

Madhya Pradesh High Court · (1966) JLJ 267

Limitation Act, 1963 — Section 28

Read judgment