High Courts26 Aug 1963
Lalchand Devandas and Others Vs The Food Inspector and Another
Madhya Pradesh High Court · (1966) CriLJ 1092 : (1966) JLJ 478
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 23, 7
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,325 of 2,481
High Courts16 Aug 1963Allowed
Ghanshamdas Vs Regional Assistant Commissioner, Sales Tax
Madhya Pradesh High Court · (1964) JLJ 161
Central Provinces and Berar Sales Tax Act, 1947 — Section 11A
High Courts09 Aug 1963Dismissed
Kalooram Tirasilal Vs The Income Tax Officer, "C" Ward
Madhya Pradesh High Court · AIR 1965 MP 148 : (1966) 59 ITR 308 : (1965) JLJ 577 : (1965) 10 MPLJ 403 : (1965) MPLJ 403
Income Tax Act, 1922 — Section 24(2), 35
High Courts09 Aug 1963Dismissed
Narayan Prasad Choubey Vs Smt. Prabhadevi
Madhya Pradesh High Court · AIR 1964 MP 28 : (1965) ILR (MP) 957 : (1963) JLJ 718
Hindu Marriage Act, 1955 — Section 10, 10(1)
High Courts08 Aug 1963Dismissed
Commissioner of Sales Tax Vs Mahajan Bros.
Madhya Pradesh High Court · (1963) JLJ 725 : (1963) MPLJ 761 : (1963) 14 STC 808
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts08 Aug 1963Allowed
Chalchitra Karmachari Sangh Vs Proprietor, Regal Talkies and Others
Madhya Pradesh High Court · AIR 1964 MP 20 : (1963) 7 FLR 328 : (1965) ILR (MP) 56 : (1963) JLJ 728 : (1963) MPLJ 721
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 14, 15, 16Madhya Pradesh Shops and Establishments Act, 1958 — Section 58, 61
High Courts08 Aug 1963Dismissed
Sheelchand and Co. Vs State Transport Appellate Authority and Another
Madhya Pradesh High Court · AIR 1964 MP 8 : (1963) JLJ 716 : (1964) MPLJ 311
Motor Vehicles Act, 1939 — Section 47, 48, 48(3)
High Courts07 Aug 1963Allowed
Manaklal Jhamaklal Vs The State
Madhya Pradesh High Court · AIR 1966 MP 281 : (1966) CriLJ 1139 : (1966) ILR (MP) 833 : (1966) JLJ 252 : (1966) 11 MPLJ 1193
Madhya Pradesh Gambling Act, 1927 — Section 13Penal Code, 1860 (IPC) — Section 75
High Courts02 Aug 1963
Badrilal Bholaram Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1964 MP 9 : (1965) ILR (MP) 485 : (1963) JLJ 674
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7(iv)(c)
High Courts29 Jul 1963Dismissed
Dhiroo Bhai Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1965) JLJ 322 : (1965) MPLJ 208
Land Acquisition Act, 1894 — Section 4(1), 6
High Courts27 Jul 1963Dismissed
Faddi Vs State
Madhya Pradesh High Court · (1964) JLJ 179
Evidence Act, 1872 — Section 157, 27Penal Code, 1860 (IPC) — Section 302
High Courts26 Jul 1963Allowed
Commissioner of Sales Tex Vs Shri Sadhna Aushadhalaya
Madhya Pradesh High Court · (1963) JLJ 631 : (1963) 14 STC 813
Central Provinces and Berar Sales Tax Act, 1947 — Section 5(1)(c)
High Courts25 Jul 1963
State of Madhya Pradesh Vs Nanda Dhanna Teli and Others
Madhya Pradesh High Court · (1964) CriLJ 453 : (1963) JLJ 878 : (1963) MPLJ 835
Opium Act, 1878 — Section 9
High Courts25 Jul 1963Allowed
State of Madhya Pradesh Vs Kanhaiyalal Bhuwanilal
Madhya Pradesh High Court · AIR 1964 MP 11 : (1964) CriLJ 44 : (1963) JLJ 826 : (1963) MPLJ 830
Evidence Act, 1872 — Section 114Opium Act, 1878 — Section 3, 9
High Courts25 Jul 1963Dismissed
Kanhaiyalal Tiwari Vs Chief Executive Officer Janapada Sabha, Lakhnadon
Madhya Pradesh High Court · (1963) JLJ 625
Central Provinces and Berar Local Government Act, 1948 — Section 21
High Courts20 Jul 1963Dismissed
Jamnadas Vs Mst. Radhabai
Madhya Pradesh High Court · AIR 1963 MP 348 : (1963) JLJ 817
Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 118, 142, 144
High Courts18 Jul 1963Dismissed
Manmal Vs Basantilal
Madhya Pradesh High Court · (1963) JLJ 795
Madhya Bharat Municipalities Act, 1954 — Section 14(1)(i)
High Courts11 Jul 1963Dismissed
Gulab Bai Vs Board of Revenue
Madhya Pradesh High Court · (1964) JLJ 640
Constitution of India, 1950 — Article 226, 227
High Courts11 Jul 1963Allowed
Ramswaroop Sharma, T.T.E. Western Rly. Vs Div. Comm. Supdt. and Another
Madhya Pradesh High Court · AIR 1964 MP 155 : (1963) JLJ 883 : (1965) 10 MPLJ 315
Constitution of India, 1950 — Article 226, 310, 311
High Courts09 Jul 1963Allowed
Gajadhar Singh Kushwah Vs State Transport Appellate Authority
Madhya Pradesh High Court · (1966) JLJ 785
Motor Vehicles Act, 1939 — Section 64(b)