Madhya Pradesh High Court · AIR 1962 MP 372 : (1963) 6 FLR 61 : (1963) ILR (MP) 499 : (1962) JLJ 1067 : (1963) 1 LLJ 792 : (1962) 7 MPLJ 717 : (1962) MPLJ 717

Constitution of India, 1950 — Article 310, 311, 311(2)

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High Courts05 Mar 1962Allowed

Mohanlal Devilal Vs Laxminarayan Dhulji

Madhya Pradesh High Court · (1962) MPLJ 1000

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 4(g)

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High Courts02 Mar 1962Allowed

Union of India Vs Satyanarain and another

Madhya Pradesh High Court · (1962) JLJ 869 : (1962) MPLJ 682

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10, 80Railways Act, 1890 — Section 77

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High Courts02 Mar 1962Allowed

Surajmal Vs Onkar Singh

Madhya Pradesh High Court · (1963) JLJ 688

Madhya Bharat Money Lenders Act, 1950 — Section 3, 3(3)

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High Courts02 Mar 1962Allowed

Shyam Sunder Vs Surajmal

Madhya Pradesh High Court · (1962) JLJ 585

Madhya Bharat Money Lenders Act, 1950 — Section 3(3)

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High Courts28 Feb 1962Dismissed

Prabhakar Parashuramji Pandit Vs Vikram Sugar Mills Ltd.

Madhya Pradesh High Court · AIR 1963 MP 120 : (1962) MPLJ 319

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(2), 141Companies (Amendment) Act, 1936 — Section 235(1), 235(3)Companies (Amendment) Act, 1956 — Section 543

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High Courts28 Feb 1962Allowed

State Vs Umashankar Laxminarayan Jaiswal and Another

Madhya Pradesh High Court · AIR 1962 MP 311 : (1962) 5 FLR 459 : (1963) ILR (MP) 518 : (1962) JLJ 789 : (1962) 2 LLJ 256 : (1962) 7 MPLJ 723 : (1962) MPLJ 723

Factories Act, 1948 — Section 106, 33, 92Limitation Act, 1908 — Section 23

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High Courts26 Feb 1962Dismissed

Prabhakar Vs Vikram Sugar Mills Ltd. Alote

Madhya Pradesh High Court · (1963) JLJ 82

Companies Act, 1913 — Section 235, 235(3)

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High Courts23 Feb 1962Dismissed

Prem Shankar Sharma Vs Collector and Others

Madhya Pradesh High Court · AIR 1962 MP 262 : (1963) ILR (MP) 579 : (1962) JLJ 997 : (1962) 7 MPLJ 703

Central Provinces and Berar Municipalities Act, 1922 — Section 172, 176(2), 25(6)Central Provinces and Berar Municipalities Rules — Rule 1, 2

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High Courts23 Feb 1962

Firm Gopal Company Ltd. and Another Vs Firm Hazarilal Company

Madhya Pradesh High Court · AIR 1963 MP 37 : (1965) ILR (MP) 938 : (1963) JLJ 56 : (1962) 7 MPLJ 781

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 6 Rule 4, 34Contract Act, 1872 — Section 2, 25Interest Act, 1839 — Section 1

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High Courts23 Feb 1962Allowed

Kanaiyalal Vs Bhanwarlal

Madhya Pradesh High Court · (1962) JLJ 588

Madhya Bharat Interest Act, 1956 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 44

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High Courts23 Feb 1962

Idol Shri 'Shriji' and Others Vs Chaturbhai Mangalbhai Patel and Another

Madhya Pradesh High Court · AIR 1965 MP 4 : (1964) ILR (MP) 429 : (1964) JLJ 448 : (1964) MPLJ 362

Court Fees Act, 1870 — Article 17, 7Madhya Pradesh Public Trust Act, 1951 — Section 32

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High Courts23 Feb 1962

SIR HUKAMCHAND AND MUNNALAL CO. Vs COMMISSIONER OF Income Tax, M.P.

Madhya Pradesh High Court · (1962) 46 ITR 794 : (1962) JLJ 974 : (1962) 7 MPLJ 690

Income Tax Act, 1961 — Section 23, 30

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