COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 2,334 of 2,481

High Courts04 Sept 1962Dismissed

Mannalal Lacchiram and Sons Private Ltd. and Another Vs Gram Panchayat Susari and State

Madhya Pradesh High Court · AIR 1964 MP 81 : (1964) ILR (MP) 199 : (1965) MPLJ 96

Constitution of India, 1950 — Article 245Madhya Bharat Panchayat Act, 1949 — Section 115, 2(20), 2(26), 38Madhya Bharat Panchayat Rules, 1951 — Rule 213, 214, 314

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High Courts04 Sept 1962Dismissed

Mannalal Lacchiram and Sons Private, Ltd. Vs Gram Panchayat Susari

Madhya Pradesh High Court · (1964) JLJ 185

Madhya Bharat Panchayat Act, 1949 — Section 115, 38(b)

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High Courts02 Sept 1962Allowed

Anandilal Vs Ram Narain

Madhya Pradesh High Court · (1967) MPLJ 764

Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 15(1)

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High Courts31 Aug 1962Allowed

Podyami Joga Vs State

Madhya Pradesh High Court · (1963) JLJ 856

Evidence Act, 1872 — Section 145

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High Courts31 Aug 1962

Jaganlal Anjordas Vs The State

Madhya Pradesh High Court · (1963) CriLJ 570 : (1964) ILR (MP) 419 : (1963) JLJ 889

Penal Code, 1860 (IPC) — Section 149, 302, 323, 325, 34

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High Courts31 Aug 1962

Ganga Prasad Jaiswal Vs Chhotelal Jain

Madhya Pradesh High Court · AIR 1963 MP 128 : (1963) CriLJ 445 : (1963) ILR (MP) 559 : (1963) JLJ 170

Criminal Procedure Code, 1898 (CrPC) — Section 179

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High Courts28 Aug 1962Dismissed

Vidyacharan Shukla Vs G. P. Tiwari

Madhya Pradesh High Court · (1963) JLJ 660

Representation of the People Act, 1951 — Section 82, 86

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High Courts28 Aug 1962Dismissed

Gowardhan Vs Ganga Bai

Madhya Pradesh High Court · (1964) JLJ 211

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10

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High Courts28 Aug 1962Dismissed

Gowardhan Sheocharan and Others Vs Smt. Gangabai

Madhya Pradesh High Court · AIR 1964 MP 168 : (1964) ILR (MP) 83

Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22, 23, 4

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High Courts28 Aug 1962

In re, Siyaram Hanuman Prasad

Madhya Pradesh High Court · (1963) CriLJ 219 : (1963) JLJ 155 : (1962) 7 MPLJ 1121

Criminal Procedure Code, 1898 (CrPC) — Section 523

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High Courts28 Aug 1962

State Vs Swami Prasad

Madhya Pradesh High Court · (1963) JLJ 422

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts27 Aug 1962Dismissed

Dayaram and Others Vs Kashiram and Others

Madhya Pradesh High Court · AIR 1964 MP 286 : (1962) JLJ 1149 : (1962) 7 MPLJ 1133

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High Courts27 Aug 1962

Moharsai Sukhalal Vs State of Madaya Pradesh

Madhya Pradesh High Court · (1964) CriLJ 596 : (1964) ILR (MP) 303 : (1963) JLJ 137 : (1962) MPLJ 317

Evidence Act, 1872 — Section 145, 157, 27Penal Code, 1860 (IPC) — Section 300, 302

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High Courts26 Aug 1962Allowed

Amalgmated Coal Fields Ltd. Vs Collector, Chhindwara

Madhya Pradesh High Court · (1963) JLJ 67

Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 247, 247(4), 253, 262(1), 57(1)

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High Courts24 Aug 1962Allowed

Phattelal Vs Nandlal

Madhya Pradesh High Court · (1963) JLJ 430

Specific Relief Act, 1963 — Section 9Madhya Pradesh Land Revenue Code, 1959 — Section 250, 257

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High Courts24 Aug 1962Allowed

Mumtajali Vs Collector, Sehore

Madhya Pradesh High Court · (1964) JLJ 231

Land Acquisition Act, 1894 — Section 18, 19, 4(1), 6(1)

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High Courts24 Aug 1962Dismissed

Vidya Charan Shukla Vs G.P. Tiwari and Others

Madhya Pradesh High Court · AIR 1963 MP 356 : (1964) ILR (MP) 9

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2Representation of the People Act, 1951 — Section 82, 90(1), 90(3), 90(4)

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High Courts24 Aug 1962Allowed

Rajab Ali Farishta Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1963) 14 STC 574

Constitution of India, 1950 — Article 226

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High Courts22 Aug 1962Allowed

B.S. Lail Vs Sardar Mal Lalwani

Madhya Pradesh High Court · AIR 1964 MP 124 : (1963) JLJ 181 : (1963) MPLJ 79

Evidence Act, 1872 — Section 115

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High Courts22 Aug 1962Dismissed

Ranbahadur Singh Vs Board of Revenue

Madhya Pradesh High Court · (1964) JLJ 135

Constitution of India, 1950 — Article 226, 227

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