High Courts24 Apr 1961Dismissed
Gokulram Bampalatram Vs Bhagwandas Raghuwarprasad and others
Madhya Pradesh High Court · (1962) JLJ 286 : (1962) MPLJ 30
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,357 of 2,481
High Courts21 Apr 1961
The State Vs Dalu Maya Ram
Madhya Pradesh High Court · (1962) CriLJ 343 : (1961) JLJ 1485
Penal Code, 1860 (IPC) — Section 354, 376
High Courts21 Apr 1961Allowed
Gram Panchayat Kaudia Vs Dattolal
Madhya Pradesh High Court · (1961) JLJ 1476
Central Provinces and Berar Panchayats Act, 1946 — Section 46Madhya Pradesh Land Revenue Code, 1954 — Section 236
High Courts20 Apr 1961Dismissed
Roop Singh Devi Singh Vs Sanchalak Panchayat and Samaj Sewa and Another
Madhya Pradesh High Court · AIR 1962 MP 50 : (1962) JLJ 80
Constitution of India, 1950 — Article 12, 226, 311Madhya Bharat Panchayat Rules, 1951 — Rule 144, 145
High Courts20 Apr 1961Dismissed
Ramjit Vs Parasadi
Madhya Pradesh High Court · (1963) JLJ 615
Evidence Act, 1872 — Section 65, 91Registration Act, 1908 — Section 49
High Courts19 Apr 1961Allowed
Public Transport Co. Vs State Transport Authority and Others
Madhya Pradesh High Court · AIR 1962 MP 1
Motor Vehicles Act, 1939 — Section 47(1)
High Courts19 Apr 1961Allowed
Anand Swaroop Vs Kishanchand
Madhya Pradesh High Court · (1961) JLJ 1239
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts19 Apr 1961Allowed
Public Transport Co., Seoni Vs S.T.A. Madhya Pradesh
Madhya Pradesh High Court · (1961) JLJ 1124
Motor Vehicles Act, 1988 — Section 47(b)
High Courts18 Apr 1961Allowed
Ramanlal Manakchand Maheshwari and Others Vs Municipal Committee and Others
Madhya Pradesh High Court · AIR 1963 MP 134 : (1962) ILR (MP) 351
Central Provinces and Berar Agricultural Produce Market Act, 1935 — Section 16, 3Central Provinces and Berar Municipalities Act, 1922 — Section 179(1), 53Madhya Pradesh Agricultural Produce Markets Act, 1960 — Section 3, 3(5), 43
High Courts17 Apr 1961
Daudayal Vs Gulabchand
Madhya Pradesh High Court · (1961) JLJ 1228
Madhya Bharat Municipalities Act, 1954 — Section 14(1)(f)
High Courts17 Apr 1961Dismissed
Satish Kumar Sahu Manmohanlal Sahu Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1961 MP 280 : (1961) ILR (MP) 810 : (1961) JLJ 991
Constitution of India, 1950 — Article 14, 31(2)Land Acquisition Act, 1894 — Section 4(1)Madhya Pradesh Land Acquisition (Amendment) Act, 1959 — Section 3
High Courts17 Apr 1961Allowed
Daudayal Onkarlal Vs Gulabchand Shankerlal and Others
Madhya Pradesh High Court · AIR 1962 MP 47 : (1962) ILR (MP) 490
Madhya Bharat Municipalities Act, 1954 — Section 14(1)Madhya Pradesh General Clauses Act, 1957 — Section 3(20)
High Courts16 Apr 1961Dismissed
Kunwarpal Singh Vs Girwar Singh
Madhya Pradesh High Court · (1961) JLJ 1272
High Courts15 Apr 1961Allowed
Ranchbordas Shamji Vs Ram Chandra
Madhya Pradesh High Court · (1961) JLJ 1216
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts15 Apr 1961Dismissed
Bashiruddin Vs Ramprasad
Madhya Pradesh High Court · (1963) JLJ 831
Transfer of Property Act, 1882 — Section 11
High Courts15 Apr 1961Allowed
Ranchhoddas Shamji Khirani and Another Vs Ramchandra Rao Moreshwar Karkare
Madhya Pradesh High Court · AIR 1963 MP 59
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts15 Apr 1961Dismissed
Suganmal Nandlal Bhandari Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1962 MP 10 : (1962) ILR (MP) 48
Constitution of India, 1950 — Article 226Indore Industrial Tax Rules, 1927 — Rule 8A(2)
High Courts15 Apr 1961Dismissed
Suganmal Vs State
Madhya Pradesh High Court · (1961) JLJ 999
Specific Relief Act, 1877 — Section 45
High Courts14 Apr 1961
J. P. SHRIVASTAVA AND SONS (PRIVATE) LTD. Vs COMMISSIONER OF Income Tax, M. P.
Madhya Pradesh High Court · (1963) 47 ITR 49 : (1962) JLJ 641
Income Tax Act, 1961 — Section 23A, 23A(1)
High Courts14 Apr 1961Dismissed
Mitharam Vs Deochand
Madhya Pradesh High Court · (1961) JLJ 1334
Transfer of Property Act, 1882 — Section 116