High Courts20 Aug 1962Allowed
Balchu Vs Sheomangal
Madhya Pradesh High Court · (1962) JLJ 1138
Evidence Act, 1872 — Section 40Penal Code, 1860 (IPC) — Section 494, 497
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,335 of 2,481
High Courts20 Aug 1962Partly Allowed
The State of Madhya Pradesh Vs Abdul Rashid
Madhya Pradesh High Court · AIR 1963 MP 71 : (1963) CriLJ 197 : (1964) ILR (MP) 136 : (1963) JLJ 28 : (1962) 7 MPLJ 1141 : (1962) MPLJ 153
Criminal Procedure Code, 1898 (CrPC) — Section 247, 4(1)
High Courts20 Aug 1962
Prabhu Ramchandra Balai and Others Vs Sukha Nanda and Others
Madhya Pradesh High Court · AIR 1963 MP 292
Registration Act, 1908 — Section 49
High Courts20 Aug 1962Allowed
Jeewanchand Vs Kalibai
Madhya Pradesh High Court · (1963) JLJ 444
Registration Act, 1908 — Section 17
High Courts18 Aug 1962Dismissed
State of M.P. Vs Tuljaram, Managing Director M.P. Transport Co. Ltd. and Another
Madhya Pradesh High Court · AIR 1963 MP 101 : (1963) CriLJ 295 : (1962) JLJ 863 : (1962) 7 MPLJ 1136 : (1962) MPLJ 1126
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)Motor Vehicles Act, 1939 — Section 112, 86(1), 86(3)
High Courts18 Aug 1962Allowed
Mardan Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1963 MP 97 : (1963) CriLJ 292 : (1967) JLJ 754
Criminal Procedure Code, 1898 (CrPC) — Section 154, 236, 237, 238, 423(1)
High Courts17 Aug 1962
State Vs Premnarain
Madhya Pradesh High Court · (1963) JLJ 427
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 438
High Courts17 Aug 1962
Sheo Kumar Vs Mun. Committee Rajnandgaon
Madhya Pradesh High Court · (1964) JLJ 249
Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 2, 2(2)(i), 47, 47(2), 57
High Courts17 Aug 1962Dismissed
Nanda Dayaram Jat Vs Raja Ram Ramaji Jat
Madhya Pradesh High Court · AIR 1964 MP 261
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 27Limitation Act, 1908 — Article 164
High Courts17 Aug 1962Allowed
Sheo Kumar Shashtri Vs Municipal Committee
Madhya Pradesh High Court · AIR 1964 MP 195 : (1963) ILR (MP) 1053
Madhya Pradesh Municipalities Act, 1961 — Section 2(2), 32, 47(2), 57
High Courts17 Aug 1962Dismissed
Lal Singh Vs State
Madhya Pradesh High Court · (1964) JLJ 277
Penal Code, 1860 (IPC) — Section 457, 580
High Courts10 Aug 1962Allowed
Gangaram Vs State
Madhya Pradesh High Court · (1963) JLJ 24
Penal Code, 1860 (IPC) — Section 300, 302, 304, 309
High Courts10 Aug 1962Allowed
Nemichand Rajendia Singh Vs State
Madhya Pradesh High Court · (1962) JLJ 857
Forest Act, 1927 — Section 26, 32, 33, 52Penal Code, 1860 (IPC) — Section 104, 105, 333, 376, 99
High Courts10 Aug 1962Allowed
Khushalchand Janki Prasad Vs Shankar Pandey Gaya Prasad
Madhya Pradesh High Court · AIR 1963 MP 126 : (1963) CriLJ 444
Child Marriage Restraint Act, 1929 — Section 6Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Hindu Marriage Act, 1955 — Section 7
High Courts10 Aug 1962
Krishna Kumar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1963) CriLJ 686 : (1962) JLJ 825 : (1962) MPLJ 325
Penal Code, 1860 (IPC) — Section 376
High Courts10 Aug 1962Allowed
Banspati Vs State
Madhya Pradesh High Court · (1962) JLJ 840
Penal Code, 1860 (IPC) — Section 376
High Courts10 Aug 1962
In Re : Aitoo
Madhya Pradesh High Court · (1962) JLJ 1147
Penal Code, 1860 (IPC) — Section 302
High Courts10 Aug 1962Dismissed
Ratanlal, Manager, Shri Krishnadeo Weaving Factory, Jabalpur Vs Dulichand Hathiram
Madhya Pradesh High Court · (1962) MPLJ 1098
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 42, 47Madhya Pradesh Industrial Relations Act, 1960 — Section 112(c), 61
High Courts07 Aug 1962Dismissed
Ayodhya Prasad Vs Shanti
Madhya Pradesh High Court · (1964) JLJ 55
Hindu Marriage Act, 1955 — Section 14, 21, 8, 8(1), 9
High Courts07 Aug 1962Allowed
The Kalyanmal Mills Ltd. Vs Volimohammed and Another
Madhya Pradesh High Court · AIR 1965 MP 72 : (1964) ILR (MP) 801 : (1965) 10 MPLJ 452
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 5, 2(11)