COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 2,319 of 2,481

High Courts09 Apr 1964Allowed

Bhawani Pradhan Vs State of M.P.

Madhya Pradesh High Court · (1965) MPLJ 187

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 4, 5Madhya Pradesh Land Revenue Code, 1959 — Section 251, 251(1)

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High Courts08 Apr 1964Dismissed

Mangilal and Others Vs Pyarchand

Madhya Pradesh High Court · (1966) JLJ 490

Transfer of Property Act, 1882 — Section 106

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High Courts07 Apr 1964Dismissed

Singhai Manjilal and Sons Vs Commissioner, Income Tax

Madhya Pradesh High Court · (1965) JLJ 814

Income Tax Act, 1922 — Section 66(3)

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High Courts06 Apr 1964Dismissed

(M/s) G.H. Cook and Sons, Katni and others Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1965) JLJ 667 : (1965) MPLJ 655

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High Courts31 Mar 1964Dismissed

Amalgamated Coalfields Ltd. and others Vs Janapada Sabha, Chhindwara

Madhya Pradesh High Court · (1965) JLJ 892 : (1965) MPLJ 690

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High Courts30 Mar 1964Allowed

Kailashanand Vs Rewaram Girdharilal and others

Madhya Pradesh High Court · (1965) ILR (MP) 910 : (1965) JLJ 716 : (1965) MPLJ 694

Constitution of India, 1950 — Article 226Madhya Pradesh Public Trust Act, 1951 — Section 26, 5, 5(1), 6, 7

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High Courts30 Mar 1964Dismissed

Ram Singh and Others Vs Ramkaran and Others

Madhya Pradesh High Court · AIR 1965 MP 264 : (1965) ILR (MP) 897 : (1965) JLJ 267

Madhya Bharat Zamindari Abolition Act, 1951 — Section 3(1), 3(2), 4(1), 4(2), 41

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High Courts25 Mar 1964

Fajale Hussain Vs Authority under Payment of Wages Act

Madhya Pradesh High Court · (1965) ILR (MP) 893 : (1965) JLJ 609 : (1966) 1 LLJ 361

Industrial Disputes Act, 1947 — Section 25F, 25FFFPayment of Wages Act, 1936 — Section 2(vi)(d)

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High Courts25 Mar 1964Allowed

Surajmal Mehta Vs Authority under Payment of Wages Act and Another

Madhya Pradesh High Court · AIR 1964 MP 312 : (1965) 11 FLR 215 : (1965) ILR (MP) 873 : (1965) JLJ 518 : (1965) 1 LLJ 274 : (1964) MPLJ 470

Industrial Disputes Act, 1947 — Section 2, 25FF, 33C(1), 33DPayment of Wages Act, 1936 — Section 15, 15(1), 2

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High Courts24 Mar 1964Allowed

Inder Narayan Vs Rupnarayan Pandit and Another

Madhya Pradesh High Court · AIR 1965 MP 107 : (1965) JLJ 1196

Trusts Act, 1882 — Section 82

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High Courts21 Mar 1964

Indore United Malwa Mills, Indore Vs Basantilal Suresh Kumar, Ujjain

Madhya Pradesh High Court · (1968) MPLJ 438

Contract Act, 1872 — Section 23

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High Courts19 Mar 1964Dismissed

Abdul Mohi Siddiqui Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1964 MP 255 : (1965) ILR (MP) 862 : (1965) JLJ 738

Central Motor Vehicles Rules, 1989 — Rule 67Motor Vehicles Act, 1939 — Section 64, 68, 68(1), 68(2)

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High Courts11 Mar 1964Dismissed

Harprasad Vs Board of Revenue

Madhya Pradesh High Court · (1964) JLJ 355

Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 244, 50, 50(1)

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High Courts09 Mar 1964Dismissed

Kaushalya Devi Vs Mataprasad

Madhya Pradesh High Court · (1964) JLJ 343

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 2(2)

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High Courts09 Mar 1964Dismissed

Smt. Chameli Devi Vs Mataprasad Prabhudayal and Others

Madhya Pradesh High Court · AIR 1964 MP 234

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 43 Rule 1, 2(2), 96

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High Courts06 Mar 1964Allowed

Budhoolal Vs Registrar, Public Trust

Madhya Pradesh High Court · (1964) JLJ 580

Madhya Pradesh Public Trust Act, 1951 — Section 3, 3(1), 4, 5

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High Courts06 Mar 1964Dismissed

C.P. Timber Works Vs Commissioner of Sales Tax and Others

Madhya Pradesh High Court · (1965) ILR (MP) 762 : (1965) JLJ 635 : (1964) 15 STC 602

Constitution of India, 1950 — Article 226, 227

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High Courts05 Mar 1964

Devisahai Premraj Mahajan Vs Govindrao Balwantrao and Others

Madhya Pradesh High Court · AIR 1965 MP 275 : (1966) JLJ 32

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 20 Rule 4, Order 22 Rule 10, Order 41 Rule 20, Order 6 Rule 2Contract Act, 1872 — Section 13, 2Transfer of Property Act, 1882 — Section 49, 53A

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High Courts05 Mar 1964Dismissed

Abdul Hamid Gulamuddin Vs Manilal Ujmasi Mahajan

Madhya Pradesh High Court · (1968) JLJ 556 : (1968) MPLJ 451

Transfer of Property Act, 1882 — Section 76(a)

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High Courts04 Mar 1964Dismissed

Abdul Hafeez Khan, Abdul Gafoor Khan Vs Government of Madhya Pradesh Local Govt. Dept. (Urban) and Others

Madhya Pradesh High Court · AIR 1965 MP 48 : (1965) ILR (MP) 747 : (1964) JLJ 454

Bhopal State Municipalities Act, 1955 — Section 48, 55, 55(1), 55(3)Constitution of India, 1950 — Article 311Madhya Pradesh Municipalities Act, 1961 — Section 94(4), 94(6)

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