COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 2,337 of 2,481

High Courts20 Jul 1962Dismissed

Barnagar Electric Supply and Industrial Co. Ltd. Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1963 MP 41 : (1963) ILR (MP) 1021 : (1962) JLJ 829 : (1962) 7 MPLJ 1049

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 4(1), 4(3)

Read judgment

High Courts20 Jul 1962Dismissed

Sakharam and Others Vs Sardar Madhav Rao and Others

Madhya Pradesh High Court · (1968) JLJ 272 : (1967) MPLJ 740

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15

Read judgment

High Courts19 Jul 1962Dismissed

Abdul Alim Khan Abdul Aziz Vs Sagarmal Bherajee

Madhya Pradesh High Court · AIR 1963 MP 162 : (1963) CriLJ 600 : (1964) ILR (MP) 971 : (1965) JLJ 106 : (1965) 10 MPLJ 333

Civil Procedure Code, 1908 (CPC) — Section 133Constitution of India, 1950 — Article 362Criminal Procedure Code, 1898 (CrPC) — Section 197A, 503

Read judgment

High Courts16 Jul 1962Dismissed

Kanhaiyalal Vs Shanker Prasad Bhargava

Madhya Pradesh High Court · (1964) JLJ 274

Civil Procedure Code, 1908 (CPC) — Section 92, 92(1), 92(1)(d)Court Fees Act, 1870 — Section 7(i), 7(iv)(f), 8(iv)(f)

Read judgment

High Courts16 Jul 1962Dismissed

Chaudhari Kanhaiyalal Keshrimalji and Another Vs Shankarprasadji Babu Ramprasad Bhargava and Others

Madhya Pradesh High Court · AIR 1964 MP 259 : (1964) ILR (MP) 632

Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)Court Fees Act, 1870 — Article 17, 7

Read judgment

High Courts16 Jul 1962Allowed

Madhav Singh Vs Ramnarain and Others

Madhya Pradesh High Court · (1968) JLJ 426

Constitution of India, 1950 — Article 227

Read judgment

High Courts10 Jul 1962Dismissed

Solanki Workshop Vs Regional Provident Fund Commissioner

Madhya Pradesh High Court · (1962) JLJ 666

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 6, 6(1)

Read judgment

High Courts10 Jul 1962Dismissed

Solanki Workshop Vs Regional Provident Fund Commissioner and Another

Madhya Pradesh High Court · AIR 1963 MP 7 : (1962) 5 FLR 398 : (1963) ILR (MP) 1014 : (1963) 1 LLJ 613 : (1962) 7 MPLJ 1003 : (1962) MPLJ 1003

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 6, 6(1), 6(2)

Read judgment

High Courts05 Jun 1962Dismissed

Daluram Pannalal Vs Assistant Com. Sales Tax

Madhya Pradesh High Court · (1962) JLJ 716

Madhya Bharat Sales Tax Act, 1950 — Section 14(1)(c)Madhya Pradesh General Sales Tax Act, 1958 — Section 19

Read judgment

High Courts03 Jun 1962

Sube Vs State

Madhya Pradesh High Court · (1962) JLJ 579

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts10 May 1962Dismissed

Juggankhan Jamshankhan Vs State

Madhya Pradesh High Court · AIR 1963 MP 102 : (1963) CriLJ 296 : (1963) JLJ 959

Evidence Act, 1872 — Section 14Penal Code, 1860 (IPC) — Section 300, 302, 304A, 88

Read judgment

High Courts05 May 1962Dismissed

Ramkishan Vs State

Madhya Pradesh High Court · (1964) JLJ 452

Madhya Bharat Municipalities Act, 1954 — Section 203

Read judgment

High Courts04 May 1962Allowed

Bahorilal Vs Keshav Prasad

Madhya Pradesh High Court · (1963) JLJ 193

Central Provinces and Berar Municipalities Act, 1922 — Section 18A

Read judgment

High Courts04 May 1962Dismissed

Baburao Vs Mst. Sushila Bai and Others

Madhya Pradesh High Court · AIR 1964 MP 73 : (1963) JLJ 446 : (1963) MPLJ 426

Hindu Marriage Act, 1955 — Section 24, 9(1)

Read judgment

High Courts04 May 1962Dismissed

Babulal Vs Smt. Dwarkabai and Others

Madhya Pradesh High Court · (1963) JLJ 196 : (1967) MPLJ 757

Civil Procedure Code, 1908 (CPC) — Section 80

Read judgment

High Courts04 May 1962

State Vs Gulabkban

Madhya Pradesh High Court · (1964) JLJ 394

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts03 May 1962Allowed

Tulsa Koli Vs Pannalal Natha Koli and Another

Madhya Pradesh High Court · AIR 1963 MP 5 : (1962) JLJ 454 : (1962) 7 MPLJ 987 : (1962) MPLJ 987

Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Marriage Act, 1955 — Section 10(1), 9(1), 9(2)

Read judgment

High Courts03 May 1962Allowed

Laxmichand Modi Vs B.R. Mandal

Madhya Pradesh High Court · (1964) JLJ 313

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts03 May 1962Allowed

Ghasilal Vs Inayatali

Madhya Pradesh High Court · (1964) JLJ 582

Limitation Act, 1963 — Section 22

Read judgment

High Courts03 May 1962Allowed

State of Madhya Pradesh Vs Raja Balbhadra Singh

Madhya Pradesh High Court · AIR 1964 MP 231 : (1964) ILR (MP) 270 : (1964) JLJ 446 : (1964) MPLJ 527

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, 9Court Fees Act, 1870 — Article 1

Read judgment