High Courts06 Jul 1961Allowed
Bansidhar Vs Nemichand
Madhya Pradesh High Court · (1961) JLJ 1214
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 4(h)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,356 of 2,481
High Courts06 Jul 1961
In Re: Lokman Ramdin and Others
Madhya Pradesh High Court · (1962) CriLJ 657 : (1961) JLJ 1221
Penal Code, 1860 (IPC) — Section 395, 397
High Courts05 Jul 1961Dismissed
Punamchand Vs Ramlal
Madhya Pradesh High Court · (1961) JLJ 1223
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 5
High Courts03 Jul 1961
Pasari Mills Ltd. Vs Keshavdeo
Madhya Pradesh High Court · (1963) JLJ 972
Companies Act, 1956 — Section 189, 189(2), 2(3)(b), 2(30), 256
High Courts30 Jun 1961Allowed
State Vs Bheronlal
Madhya Pradesh High Court · (1961) JLJ 1280
Central Provinces and Berar Special Police Establishment Act, 1947 — Section 2(1)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d)
High Courts30 Jun 1961Allowed
The State of M.P. Vs Bheronlal Sharma
Madhya Pradesh High Court · (1963) JLJ 672 : (1967) MPLJ 645
Criminal Procedure Code, 1898 (CrPC) — Section 5Penal Code, 1860 (IPC) — Section 161, 165, 165A, 165A, 409
High Courts27 Jun 1961
Kalicharan Dixit Vs Gurdayal and Another
Madhya Pradesh High Court · (1962) CriLJ 345 : (1961) JLJ 1246
Penal Code, 1860 (IPC) — Section 342
High Courts14 Jun 1961Dismissed
Bodhanlal Vs Kewalchand
Madhya Pradesh High Court · (1961) JLJ 1158
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 4(e)
High Courts15 May 1961
Kanhaiyalal Dongarwal Vs Sugan Singh and Another
Madhya Pradesh High Court · (1961) CriLJ 875 : (1961) JLJ 1378
Criminal Procedure Code, 1898 (CrPC) — Section 107, 151
High Courts29 Apr 1961Allowed
Rubab Bai and Others Vs Asst. Custodian of Evacuee Property Cum-Managing Officer and Another
Madhya Pradesh High Court · AIR 1962 MP 38 : (1962) MPLJ 53
Administration of Evacuee Property Act, 1950 — Section 11, 2, 55, 7, 8(2)
High Courts28 Apr 1961Allowed
Shyamlal Vs I.G. Municipalities
Madhya Pradesh High Court · (1961) JLJ 1327
Madhya Bharat Municipalities Act, 1954 — Section 16(1)(a), 24
High Courts28 Apr 1961Dismissed
Tulsi Vs State
Madhya Pradesh High Court · (1961) JLJ 1313
Criminal Procedure Code, 1898 (CrPC) — Section 164, 533Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Apr 1961Allowed
Bubab Bai Sharaf Ali and others Vs Assistant Custodian of Evacuee Property, Indore and another
Madhya Pradesh High Court · (1962) JLJ 283 : (1962) MPLJ 53
Administration of Evacuee Property Act, 1950 — Section 2(d)(ii), 7
High Courts28 Apr 1961Partly Allowed
The Collector Vs Chaturbhuj Panda and Others
Madhya Pradesh High Court · AIR 1964 MP 196 : (1963) ILR (MP) 887
Evidence Act, 1872 — Section 65Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 23(2)
High Courts28 Apr 1961Dismissed
Mishri Vs State
Madhya Pradesh High Court · (1963) JLJ 762
Criminal Procedure Code, 1898 (CrPC) — Section 164, 364Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Apr 1961Allowed
Collector Raigarh Vs Chaturbhuj Panda
Madhya Pradesh High Court · (1964) JLJ 288
Land Acquisition Act, 1894 — Section 18, 54
High Courts28 Apr 1961Dismissed
State Vs Arjun Singh
Madhya Pradesh High Court · (1961) JLJ 1299
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts27 Apr 1961Dismissed
Dulhanmal Vs Adam Bholu
Madhya Pradesh High Court · (1962) JLJ 256
Madhya Bharat Public Premises Eviction and Recovery of Rent Act, 1951 — Section 3(1)(a)(ii)
High Courts27 Apr 1961Dismissed
Kesheo Prasad Vs A.D. Mani
Madhya Pradesh High Court · (1962) JLJ 132
Representation of the People Act, 1951 — Section 116A
High Courts25 Apr 1961Dismissed
Jagdish Narain Babulal Jaiswal Vs Collector and Others
Madhya Pradesh High Court · AIR 1962 MP 146 : (1962) JLJ 533 : (1962) 7 MPLJ 363
Constitution of India, 1950 — Article 19(1), 245, 31(2)Madhya Pradesh Accommodation (Requisition) Act, 1948 — Section 14, 3