High Courts18 Apr 1963Dismissed
Pyarelalsa Vs Garanchandsa and Others
Madhya Pradesh High Court · AIR 1965 MP 1 : (1964) ILR (MP) 122 : (1964) JLJ 436 : (1964) MPLJ 334
Transfer of Property Act, 1882 — Section 109, 5
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,327 of 2,481
High Courts17 Apr 1963Dismissed
Krishna Chandra Gupta Vs Registrar, Co-operative Societies
Madhya Pradesh High Court · AIR 1963 MP 298 : (1963) 7 FLR 324 : (1964) ILR (MP) 891 : (1963) JLJ 677 : (1963) MPLJ 631
High Courts16 Apr 1963Allowed
Phoolchand Vs Municipal Council Satna
Madhya Pradesh High Court · (1963) JLJ 403
Rewa State Municipalities Act, 1946 — Section 122, 123, 124, 124
High Courts16 Apr 1963Dismissed
Madhya Pradesh Transport Co. (Pvt.) Ltd. and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1963 MP 339 : (1963) JLJ 703
Constitution of India, 1950 — Article 20(1)Madhya Pradesh Motor Vehicles (Taxation of Passengers) Amendment and Validation Act, 1962 — Section 2, 4
High Courts15 Apr 1963
In Re: Lachman Nanda
Madhya Pradesh High Court · AIR 1966 MP 261 : (1966) CriLJ 1012 : (1967) JLJ 181
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1898 (CrPC) — Section 234, 235, 236, 237, 238Evidence Act, 1872 — Section 32
High Courts12 Apr 1963Allowed
Ithoba Vs Bhagchand
Madhya Pradesh High Court · (1963) 04 MP CK 0020
Civil Procedure Code, 1908 (CPC) — Section 60Madhya Pradesh Land Revenue Code, 1959 — Section 146, 165(5)(a), 165(7)(a), 2, 261
High Courts12 Apr 1963Dismissed
Shrimati Nanhibai Vs The Excise Commissioner and Others
Madhya Pradesh High Court · AIR 1963 MP 352 : (1964) ILR (MP) 858 : (1963) JLJ 377 : (1963) MPLJ 526
Madhya Pradesh Excise Act, 1915 — Section 1, 13, 14, 15, 16
High Courts11 Apr 1963
Durg Transport Co. Private Ltd. Vs Regional Transport Authority and Others
Madhya Pradesh High Court · AIR 1965 MP 142 : (1965) ILR (MP) 1 : (1965) JLJ 583 : (1965) 10 MPLJ 417 : (1965) MPLJ 417
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 227
High Courts08 Apr 1963Partly Allowed
Ramrao Govindrao Akolkar Vs Pahumal Peshuram Sindhi
Madhya Pradesh High Court · AIR 1963 MP 296 : (1963) JLJ 641
Madhya Bharat Interest Act, 1956 — Section 2(1)Transfer of Property Act, 1882 — Section 111, 60
High Courts29 Mar 1963
State of Madhya Pradesh Vs Sarman Baldeo
Madhya Pradesh High Court · (1965) CriLJ 511 : (1965) ILR (MP) 529 : (1964) JLJ 402 : (1964) MPLJ 367
Madhya Pradesh Excise Act, 1915 — Section 34(a), 34(f)
High Courts29 Mar 1963Allowed
Rajendra Kumar Vs Vice Chancellor, Vikram University and Others
Madhya Pradesh High Court · AIR 1966 MP 136 : (1965) JLJ 912 : (1966) 11 MPLJ 16
Madhya Bharat Vikram University Act, 1955 — Section 19
High Courts27 Mar 1963Allowed
State Vs Narayan Prasad
Madhya Pradesh High Court · (1963) JLJ 390
Penal Code, 1860 (IPC) — Section 294, 324, 452, 506
High Courts26 Mar 1963Dismissed
Mariambai and another Vs Hanifabai and Another
Madhya Pradesh High Court · (1966) JLJ 711
Limitation Act, 1963 — Section 5
High Courts26 Mar 1963Dismissed
Mariambai and Another Vs Hanifabai and Another
Madhya Pradesh High Court · AIR 1967 MP 107 : (1966) ILR (MP) 567 : (1966) 11 MPLJ 739
Limitation Act, 1908 — Section 5Madhya Bharat Civil Courts Act, 1949 — Section 23
High Courts19 Mar 1963Dismissed
In Re: Kanhaiyalal Daulatramji
Madhya Pradesh High Court · AIR 1965 MP 53 : (1965) CriLJ 298 : (1965) ILR (MP) 347
Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 10(3), 12(2), 173(4), 177
High Courts19 Mar 1963
Kanhaiyalal Vs State
Madhya Pradesh High Court · (1965) JLJ 117
Penal Code, 1860 (IPC) — Section 341, 506
High Courts19 Mar 1963Allowed
Bishambar Nath Agarwal Vs Ganesh Narain Kalekar and Another
Madhya Pradesh High Court · AIR 1963 MP 255 : (1963) CriLJ 165 : (1964) ILR (MP) 846 : (1963) MPLJ 671
Madhya Pradesh Shops and Establishments Act, 1958 — Section 2(24)
High Courts19 Mar 1963
Kanhalyalal (Accused) Vs Nilkanth (Complainant)
Madhya Pradesh High Court · (1965) JLJ 117
Criminal Procedure Code, 1898 (CrPC) — Section 10(2), 12, 154, 161, 162Penal Code, 1860 (IPC) — Section 341, 506
High Courts18 Mar 1963
Brijraj Singh Vs Board of Revenue
Madhya Pradesh High Court · (1964) JLJ 7
Limitation Act, 1963 — Section 5Madhya Bharat Abolition of Jagirs Act, 1951 — Section 29
High Courts16 Mar 1963Dismissed
Surajmal Narayanji Vs Sunderlal Mannalal and another
Madhya Pradesh High Court · (1965) JLJ 933 : (1965) MPLJ 791
Limitation Act, 1963 — Section 12