High Courts23 Jan 1962Allowed
Victor alias Kaloo Vs State
Madhya Pradesh High Court · (1966) JLJ 587
Penal Code, 1860 (IPC) — Section 302, 304, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,344 of 2,481
High Courts20 Jan 1962
Shambhudayal Vs Aliya Bi
Madhya Pradesh High Court · (1963) JLJ 85
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts19 Jan 1962Allowed
Bismilla Sab Mahboob Sab and others Vs Habib Miyan Ahmad Miyan
Madhya Pradesh High Court · (1962) MPLJ 809
Madhya Pradesh Public Trust Act, 1951 — Section 4, 4(3), 5
High Courts19 Jan 1962Allowed
Ganpati Chintaman Vs Shiv Ram Damodar and Others
Madhya Pradesh High Court · AIR 1963 MP 209 : (1963) JLJ 65
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts18 Jan 1962Dismissed
Motilal Babulal Sunar Vs Rajaram Mithailal Sunar
Madhya Pradesh High Court · (1963) JLJ 52 : (1962) MPLJ 872
Civil Procedure Code, 1908 (CPC) — Section 115Partition Act, 1893 — Section 2, 3
High Courts17 Jan 1962Dismissed
Jiyajirao Cotton Mills Ltd. Vs Employees State Insurance Corporation
Madhya Pradesh High Court · AIR 1962 MP 340 : (1962) 5 FLR 475 : (1963) ILR (MP) 179 : (1962) JLJ 976
Employees State Insurance Act, 1948 — Section 74, 96General Clauses Act, 1897 — Section 22Madhya Bharat Employees Insurance Rules, 1954 — Rule 4
High Courts16 Jan 1962Dismissed
Kanhaiyalal Manilal Desai Vs Yusuf Ali Alimohammad Bohara and Others
Madhya Pradesh High Court · AIR 1964 MP 221 : (1963) JLJ 710
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 2
High Courts11 Jan 1962Allowed
Chougani M.P Vs Abdul Azim
Madhya Pradesh High Court · (1963) JLJ 722
Madhya Bharat Accommodation Control Act, 1955 — Section 16, 4
High Courts11 Jan 1962Allowed
State of Madhya Pradesh Vs Ch. Jawahirlal Batai Sao and Others
Madhya Pradesh High Court · AIR 1962 MP 348 : (1962) JLJ 872 : (1962) 7 MPLJ 692 : (1962) MPLJ 692
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 4, Order 8 Rule 5Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 3(2)Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts10 Jan 1962Allowed
Gopal Rao Vs Sampatrao
Madhya Pradesh High Court · (1963) JLJ 994
Evidence Act, 1872 — Section 32, 50
High Courts08 Jan 1962Allowed
Radhakishan Vs Smt. Narainibai and Another
Madhya Pradesh High Court · AIR 1963 MP 191 : (1962) JLJ 513 : (1962) 7 MPLJ 860 : (1962) MPLJ 860
Negotiable Instruments Act, 1881 (NI) — Section 29, 35
High Courts23 Dec 1961
Dhanna Vs Sher Mohammad
Madhya Pradesh High Court · (1962) JLJ 1063
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Dec 1961Dismissed
Gunda Vs Workmen's Compensation Commissioner
Madhya Pradesh High Court · (1963) JLJ 587
Workmens Compensation Act, 1923 — Section 2(1)(n)
High Courts22 Dec 1961
Bansilal Babhutram Vs The State
Madhya Pradesh High Court · (1962) CriLJ 681 : (1962) JLJ 1046
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts18 Dec 1961Dismissed
Sunderlal Durga Prasad Tiwari and others Vs State of M.P. and others
Madhya Pradesh High Court · (1962) JLJ 926 : (1962) MPLJ 554
Constitution of India, 1950 — Article 226Co-operative Societies Act, 1912 — Section 2(d)
High Courts18 Dec 1961Allowed
Deoraj Bhikamchand Surana and Another Vs Rent Controlling Authority and Another
Madhya Pradesh High Court · AIR 1962 MP 179 : (1962) 7 MPLJ 452
Madhya Bharat Accommodation Control Act, 1955 — Section 18, 19, 19(1)
High Courts18 Dec 1961
Desraj Vs Rent Controlling Authority, Durg
Madhya Pradesh High Court · (1962) JLJ 123
Madhya Bharat Accommodation Control Act, 1955 — Section 18, 18(1)
High Courts15 Dec 1961Dismissed
Raja Brijendra Singh Vs Buti Saha and Others
Madhya Pradesh High Court · AIR 1962 MP 377 : (1962) JLJ 195 : (1962) 7 MPLJ 1044 : (1962) MPLJ 1044
Arbitration Act, 1940 — Section 17, 30, 39