High Courts02 Nov 1961
Isufali Vs Majidkhan
Madhya Pradesh High Court · (1962) JLJ 1049
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,347 of 2,481
High Courts01 Nov 1961
Ramchandra Karkare Vs Bhudermal
Madhya Pradesh High Court · (1962) JLJ 197
Evidence Act, 1872 — Section 1, 3
High Courts01 Nov 1961Dismissed
Manglabai Vs Devrao
Madhya Pradesh High Court · (1961) JLJ 1504
Hindu Marriage Act, 1955 — Section 10, 13, 28
High Courts31 Oct 1961Dismissed
Babulal Mulchand (Firm) Vs Ali Mohammad Rajjab
Madhya Pradesh High Court · (1962) JLJ 1082 : (1962) MPLJ 454
Workmens Compensation Act, 1923 — Section 2(1)(n), 30
High Courts31 Oct 1961Dismissed
Punjab Soap Works Vs Hindusthan Liver Ltd.
Madhya Pradesh High Court · AIR 1962 MP 356 : (1962) ILR (MP) 541 : (1962) JLJ 205 : (1962) 7 MPLJ 240 : (1962) MPLJ 240
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts31 Oct 1961Dismissed
Firm Ram Nath Sita Ram Vs Laxmandas and Others
Madhya Pradesh High Court · AIR 1962 MP 276
Civil Procedure Code, 1908 (CPC) — Section 13, 14
High Courts31 Oct 1961
State of Madhya Pradesh Vs Shantilal Dayashanker
Madhya Pradesh High Court · (1962) CriLJ 817 : (1962) ILR (MP) 136 : (1961) JLJ 1510 : (1962) 7 MPLJ 195
Penal Code, 1860 (IPC) — Section 27
High Courts31 Oct 1961Allowed
Sundar Bai Vs Babulal
Madhya Pradesh High Court · (1962) JLJ 74
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts31 Oct 1961Dismissed
Ramnath Sitaram Vs Laxmandas
Madhya Pradesh High Court · (1962) JLJ 201
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Oct 1961
President, Khargoae Municipality, Khargone Vs G.K. Soni Owner of G. K. Bros. Transport Company, Khargone
Madhya Pradesh High Court · (1962) JLJ 130 : (1962) MPLJ 443
Criminal Procedure Code, 1898 (CrPC) — Section 244, 417(3)
High Courts26 Oct 1961
Pannu Jeegania Vs Dewi Prashad Sukh Chand
Madhya Pradesh High Court · AIR 1963 MP 15 : (1963) JLJ 113 : (1962) MPLJ 143
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 23, 151Evidence Act, 1872 — Section 101, 102, 114
High Courts25 Oct 1961Dismissed
The Jabalpur Bijlighar Karmachari Panchayat Vs The Jubbulpore Electric Supply Co. Ltd. and Another
Madhya Pradesh High Court · AIR 1962 MP 172 : (1962) JLJ 240 : (1963) 1 LLJ 606 : (1962) 7 MPLJ 132
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 32(1)Constitution of India, 1950 — Article 226, 227
High Courts25 Oct 1961Allowed
Madhya Pradesh Transport Co. Private Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1962 MP 108 : (1962) JLJ 214 : (1962) 7 MPLJ 633
Constitution of India, 1950 — Article 19, 19(1), 23, 304Madhya Pradesh Motor Vehicles (Taxation of Passengers) Act, 1969 — Section 10, 16, 3, 5, 6Motor Vehicles Act, 1939 — Section 43
High Courts24 Oct 1961
Alopbai Vs Ramphal
Madhya Pradesh High Court · (1961) JLJ 1513
Hindu Marriage Act, 1955 — Section 23(2)
High Courts24 Oct 1961
Smt. Alopbai and Another Vs Ramphal Kunjilal and Others
Madhya Pradesh High Court · AIR 1962 MP 211 : (1962) ILR (MP) 398 : (1962) 7 MPLJ 192
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 23, 9, 9(1)
High Courts23 Oct 1961
Shiv Prasad Ram Dayal Vs Shyamlal Bhagirath and Another
Madhya Pradesh High Court · (1962) CriLJ 551 : (1962) JLJ 1091 : (1962) 7 MPLJ 709 : (1962) MPLJ 709
Penal Code, 1860 (IPC) — Section 480, 482
High Courts20 Oct 1961Allowed
Laxminarayan Ramchand Mahajan Vs Bhera Sitaram Deswali
Madhya Pradesh High Court · AIR 1962 MP 379 : (1962) JLJ 377 : (1962) 7 MPLJ 495 : (1962) MPLJ 495
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Limitation Act, 1908 — Article 182(5)
High Courts17 Oct 1961Dismissed
Indore Soap Factory Vs National Industries Co.
Madhya Pradesh High Court · AIR 1963 MP 153 : (1962) JLJ 511
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 21 Rule 8, 39, 40, 42
High Courts17 Oct 1961Dismissed
Panchamlal Sikrilal Vs Municipal Board and Another
Madhya Pradesh High Court · AIR 1962 MP 105 : (1963) ILR (MP) 191 : (1962) JLJ 232 : (1962) 7 MPLJ 92 : (1962) MPLJ 92
Constitution of India, 1950 — Article 286Rewa State Municipalities Act, 1946 — Section 121(1), 122, 123, 124, 125
High Courts17 Oct 1961Dismissed
Babulal and others Vs State
Madhya Pradesh High Court · (1962) JLJ 901 : (1962) MPLJ 352
Criminal Procedure Code, 1898 (CrPC) — Section 145, 154, 162Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 114, 302, 304, 34