High Courts11 Aug 1961
Radhakrishna Nandaji Kulmi Vs State
Madhya Pradesh High Court · (1962) MPLJ 414
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 2,353 of 2,481
High Courts11 Aug 1961
SETH SORABJI FRAMJI KERAWALA Vs COMMISSIONER OF Income Tax, M. P.
Madhya Pradesh High Court · (1962) ILR (MP) 495 : (1962) 45 ITR 454 : (1961) JLJ 1208
Income Tax Act, 1961 — Section 10, 23, 35, 66
High Courts09 Aug 1961
State of Madhya Pradesh Vs Premchand Kashyap
Madhya Pradesh High Court · (1962) CriLJ 680 : (1964) ILR (MP) 301 : (1961) JLJ 1342
Criminal Procedure Code, 1898 (CrPC) — Section 485A, 90
High Courts09 Aug 1961Dismissed
Gopal Sewaji Kulmi and others Vs State
Madhya Pradesh High Court · (1962) MPLJ 321
Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts09 Aug 1961Dismissed
Gopal Vs State
Madhya Pradesh High Court · (1961) JLJ 1261
Criminal Procedure Code, 1898 (CrPC) — Section 207APenal Code, 1860 (IPC) — Section 147, 149, 302
High Courts08 Aug 1961Dismissed
Laxmi Kumari Vs Radhekishan
Madhya Pradesh High Court · (1961) JLJ 1344
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 2(g)(2), 34(1), 53, 54(1)
High Courts08 Aug 1961Dismissed
Shyam Behari and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1962 MP 80 : (1962) JLJ 1
Constitution of India, 1950 — Article 31(2), 31(5)Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts08 Aug 1961Dismissed
Raja Bhaiya (Choadhari) and Others (J. Ds.) Vs Daulat Singh (Choudhari) and Others (D. Hs.)
Madhya Pradesh High Court · (1962) JLJ 1116 : (1962) MPLJ 213
Central Provinces and Berar Debt Conciliation Act, 1933 — Section 12, 15(I)
High Courts08 Aug 1961
Bhagwati Vs Pyarelal
Madhya Pradesh High Court · (1961) JLJ 1170
Guardians and Wards Act, 1890 — Section 8, 9
High Courts05 Aug 1961Allowed
Sakhawatrai Vs Prem Narain
Madhya Pradesh High Court · (1962) JLJ 371
Civil Procedure Code, 1908 (CPC) — Section 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 4(a), 4(m)
High Courts05 Aug 1961Dismissed
Chhedilal Phoolchand Vs Union of India
Madhya Pradesh High Court · (1961) JLJ 1339
High Courts04 Aug 1961
Ram Kumar Dani Vs State
Madhya Pradesh High Court · (1961) JLJ 1153
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 5(f)
High Courts02 Aug 1961Dismissed
Sumerchand Vs State
Madhya Pradesh High Court · (1961) JLJ 1243
Penal Code, 1860 (IPC) — Section 425
High Courts02 Aug 1961Allowed
Malkhan Singh Nirpat Singh Vs Inspector of Central Excise, P.I. and Others
Madhya Pradesh High Court · AIR 1962 MP 112 : (1962) ILR (MP) 197
Central Excise Rules, 1944 — Rule 151Central Excises and Salt Act, 1944 — Section 33, 35, 36, 37, 9Constitution of India, 1950 — Article 226
High Courts02 Aug 1961Dismissed
Sumerchand Trilokchand and others Vs State
Madhya Pradesh High Court · (1962) MPLJ 822
Penal Code, 1860 (IPC) — Section 109, 143, 425, 426
High Courts02 Aug 1961Allowed
Malkhan Singh Vs Inspector Central Excise
Madhya Pradesh High Court · (1961) JLJ 1185
Central Excise Rules, 1944 — Rule 151Central Excises and Salt Act, 1944 — Section 9
High Courts01 Aug 1961Dismissed
Anandrao Vs Motilal
Madhya Pradesh High Court · (1961) JLJ 1425
Civil Procedure Code, 1908 (CPC) — Section 115, 73
High Courts01 Aug 1961Dismissed
Anandrao Vishnupant Bagdare Vs Motilal Pandurang Mahajan and Others
Madhya Pradesh High Court · AIR 1962 MP 217 : (1963) ILR (MP) 135 : (1962) 7 MPLJ 419
Civil Procedure Code, 1908 (CPC) — Section 64, 73
High Courts31 Jul 1961Allowed
Bhagwandas Vs State
Madhya Pradesh High Court · (1961) JLJ 1148
Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 87Penal Code, 1860 (IPC) — Section 108, 116, 161
High Courts31 Jul 1961Allowed
Bhagwandas T. Mandaliya Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1962 MP 131
Constitution of India, 1950 — Article 226Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 114, 87, 87(1)