High Courts05 Nov 1962
The State of Madhya Pradesh Vs Manji Raghu and Others
Madhya Pradesh High Court · (1964) CriLJ 94
Criminal Procedure Code, 1898 (CrPC) — Section 133
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,332 of 2,481
High Courts05 Nov 1962
State Vs Manji Raghu
Madhya Pradesh High Court · (1964) JLJ 439
Criminal Procedure Code, 1898 (CrPC) — Section 133, 438
High Courts01 Nov 1962Allowed
Mohammad Sadiq Vs State
Madhya Pradesh High Court · (1963) JLJ 187
Central Provinces and Berar Panchayats Act, 1946 — Section 10(1), 10(2)Constitution of India, 1950 — Article 226, 227
High Courts31 Oct 1962Dismissed
Lalchand Dhanalal Vs Dharamchand and Others
Madhya Pradesh High Court · AIR 1965 MP 102 : (1965) ILR (MP) 800 : (1965) JLJ 1167
Civil Procedure Code, 1908 (CPC) — Section 100Gwalior Limitation Act, 1971 — Section 6(1)Limitation Act, 1908 — Section 10, 11, 12, 13, 14
High Courts26 Oct 1962Allowed
Premchand Vs Board of Revenue
Madhya Pradesh High Court · (1964) JLJ 363
Constitution of India, 1950 — Article 26
High Courts25 Oct 1962Allowed
Seth Laxmichand Vs Union of India and another
Madhya Pradesh High Court · (1966) JLJ 861
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77
High Courts24 Oct 1962
State Vs Bundelkhand Transport Co.
Madhya Pradesh High Court · (1964) JLJ 432
Central Provinces and Berar Motor Vehicles Rules, 1940 — Rule 111, 147ACriminal Procedure Code, 1898 (CrPC) — Section 438Motor Vehicles Act, 1988 — Section 112
High Courts20 Oct 1962Dismissed
Hakimuddin Abdul Hussain Vs Gulam Ali Daudbhai and Another
Madhya Pradesh High Court · AIR 1963 MP 261 : (1963) JLJ 298 : (1963) MPLJ 201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 55, Order 21 Rule 56, Order 21 Rule 57, Order 38 Rule 5Limitation Act, 1908 — Article 11, 120
High Courts18 Oct 1962Allowed
Radhabai Vs Kamalchand
Madhya Pradesh High Court · (1967) JLJ 280
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63States Reorganisation Act, 1956 — Section 49, 69
High Courts18 Oct 1962
In Re: Kalu Singh Moti Singh and Others
Madhya Pradesh High Court · AIR 1964 MP 30 : (1964) CriLJ 198 : (1965) JLJ 837
Criminal Procedure Code, 1898 (CrPC) — Section 145, 162Evidence Act, 1872 — Section 154, 27, 3, 32(1)Penal Code, 1860 (IPC) — Section 141, 149, 302
High Courts17 Oct 1962Dismissed
Madanlal Tiwari Vs The Superintendent and Manager, The Bengal Nagpur Cotton Mills Ltd.
Madhya Pradesh High Court · AIR 1964 MP 297 : (1964) ILR (MP) 145 : (1964) MPLJ 435
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 36Civil Procedure Code, 1908 (CPC) — Section 115Payment of Wages Act, 1936 — Section 15, 2, 23
High Courts16 Oct 1962Allowed
Loknath Mishra Vishweshwar Prasad Mishra Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1964 MP 237 : (1964) CriLJ 420 : (1964) ILR (MP) 978 : (1964) JLJ 396 : (1964) MPLJ 383
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195I, 537Penal Code, 1860 (IPC) — Section 188
High Courts11 Oct 1962
Municipal Council Vs Industrial Court
Madhya Pradesh High Court · (1965) JLJ 547 : (1966) 1 LLJ 370
Constitution of India, 1950 — Article 226
High Courts10 Oct 1962Allowed
Kanhaiyalal Vs State
Madhya Pradesh High Court · (1964) JLJ 283
Criminal Procedure Code, 1898 (CrPC) — Section 112
High Courts10 Oct 1962Allowed
Praphullachandra and Others Vs Rajbai and Others
Madhya Pradesh High Court · AIR 1964 MP 129 : (1963) JLJ 952
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Transfer of Property Act, 1882 — Section 58
High Courts05 Oct 1962Allowed
Shyamkishore Vs State
Madhya Pradesh High Court · (1964) JLJ 123
Central Provinces Land Revenue Act, 1881 — Section 202
High Courts04 Oct 1962
Trustees of Motidas Beragi Sadhu Ratlam Trust Board and Others Vs Ramjatan Ramprasad Sonar and Others
Madhya Pradesh High Court · AIR 1963 MP 265 : (1963) JLJ 174 : (1964) MPLJ 674
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 105, 58
High Courts01 Oct 1962
Binodiram Balchand Vs Commissioner of Income Tax
Madhya Pradesh High Court · AIR 1963 MP 223 : (1962) 44 ITR 249 : (1963) JLJ 254 : (1962) 7 MPLJ 1154
Income Tax Act, 1922 — Section 10(2)
High Courts01 Oct 1962
BINODIRAM BALCHAND Vs COMMISSIONER OF Income Tax, M.P.
Madhya Pradesh High Court · (1963) 48 ITR 548
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts27 Sept 1962Allowed
General Manager, M.P. State Road Transport Corporation Vs Radhey Lal and Others
Madhya Pradesh High Court · AIR 1964 MP 156 : (1963) JLJ 384 : (1965) 2 LLJ 669
Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 66Madhya Pradesh Industrial Relations Rules, 1961 — Rule 34