High Courts24 Sept 1961Dismissed
Nihalkaran Vs Ramchandra
Madhya Pradesh High Court · (1963) JLJ 318
Madhya Bharat Ryotwari Sub-lessee Protection Act, 1955 — Section 185, 4
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,350 of 2,481
High Courts22 Sept 1961Dismissed
Haji Jiwankhan Vs Union of India
Madhya Pradesh High Court · (1963) JLJ 603
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Civil Courts Act, 1958 — Section 9Provincial Small Cause Courts Act, 1887 — Section 25
High Courts22 Sept 1961
NANDLAL BHANDARI MILLS LTD. Vs COMMISSIONER OF Income Tax, MADHYA PRADESH.
Madhya Pradesh High Court · (1962) ILR (MP) 651 : (1962) 45 ITR 468 : (1962) JLJ 622
Finance Act, 1950 — Section 12Income Tax Act, 1922 — Section 66(1)Taxation Laws (Part B States) (Removal of Difficulties) Order, 1950 — Paragraph 2
High Courts22 Sept 1961Allowed
Goverdhandas Ram Kumar Khandelwal Vs Choudhari Chaitram Ghanshyamprasad and another
Madhya Pradesh High Court · (1962) JLJ 293 : (1962) MPLJ 137
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 115
High Courts21 Sept 1961Dismissed
Mahant Gorelal Mahant Gurudas and others Vs Naga Ramkhilawandas and others
Madhya Pradesh High Court · (1962) JLJ 920 : (1962) MPLJ 290
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts20 Sept 1961Dismissed
Ramlal Koshtha Vs Brijkishore
Madhya Pradesh High Court · (1963) JLJ 605
Transfer of Property Act, 1882 — Section 106
High Courts20 Sept 1961Dismissed
Radheshyam Radhakishan Vs Jagat Narain Fateh Chand and Others
Madhya Pradesh High Court · AIR 1963 MP 89 : (1962) ILR (MP) 404 : (1963) JLJ 244 : (1962) 7 MPLJ 1163
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts19 Sept 1961Allowed
Radhakishan Vs Digamber Jain Mandir, Guna
Madhya Pradesh High Court · (1962) JLJ 211
Specific Relief Act, 1877 — Section 54
High Courts19 Sept 1961Allowed
Union of India (UOI) Vs Ain Kumar Kaluram
Madhya Pradesh High Court · AIR 1962 MP 190 : (1962) ILR (MP) 391 : (1962) 7 MPLJ 159
Civil Procedure Code, 1908 (CPC) — Section 102Limitation Act, 1908 — Article 31, 48
High Courts19 Sept 1961Dismissed
Union of India Vs Ain Kumar
Madhya Pradesh High Court · (1961) JLJ 1458
Letters Patent Act, 1865 — Clause 10Limitation Act, 1963 — Article 48
High Courts18 Sept 1961Dismissed
Antulal Vs Kunwarpal Singh
Madhya Pradesh High Court · (1961) JLJ 1337
High Courts18 Sept 1961Dismissed
Sursari Prasad Vs State
Madhya Pradesh High Court · (1963) JLJ 94
Constitution of India, 1950 — Article 311, 311(2)
High Courts13 Sept 1961
Mohanlal Hargovind Vs Gram Panchayat Nagod
Madhya Pradesh High Court · (1961) JLJ 1479
Vindhya Pradesh Gram Panchayat Ordinance, 1949 — Section 12(1)
High Courts13 Sept 1961Allowed
Hiranand Tejumal Vs Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (1962) ILR (MP) 674 : (1961) JLJ 1467 : (1962) 7 MPLJ 61 : (1962) 13 STC 74
Constitution of India, 1950 — Article 226
High Courts13 Sept 1961Allowed
Mohanlal Hargovind Vs Gram Panchayat and Others
Madhya Pradesh High Court · AIR 1962 MP 136 : (1962) 7 MPLJ 222
Constitution of India, 1950 — Article 276Vindhya Pradesh Gram Panchayat Ordinance, 1949 — Section 37
High Courts12 Sept 1961Dismissed
Radhakishan Chintaman Vs Chapa Bhima and Another
Madhya Pradesh High Court · AIR 1963 MP 139 : (1962) 7 MPLJ 411 : (1962) MPLJ 411
Contract Act, 1872 — Section 23, 72Penal Code, 1860 (IPC) — Section 213
High Courts12 Sept 1961Dismissed
Radhakishan Vs Chapa
Madhya Pradesh High Court · (1962) JLJ 56
Contract Act, 1872 — Section 23, 72Penal Code, 1860 (IPC) — Section 213, 497
High Courts11 Sept 1961Allowed
Engineer and Land Acquisition Officer, City Improvement Trust, Indore Vs Hakimmuddin Alibhai and another
Madhya Pradesh High Court · (1962) MPLJ 313
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
High Courts11 Sept 1961Allowed
Jiwaji Rao Cotton Mills Ltd. Vs Aman
Madhya Pradesh High Court · (1962) JLJ 26
Madhya Pradesh Municipal Corporation Act, 1956 — Section 127
High Courts11 Sept 1961Allowed
Engineer and Land Acquisition Officer, Indore Vs Hakimuddin
Madhya Pradesh High Court · (1961) JLJ 1448
Criminal Procedure Code, 1898 (CrPC) — Section 417(6)Madhya Bharat Municipalities Act, 1954 — Section 112(7)