High Courts14 Apr 1961Dismissed
State Vs Ramrijhawan
Madhya Pradesh High Court · (1961) JLJ 1130
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 40
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,358 of 2,481
High Courts12 Apr 1961Allowed
Badshah Moti Bhanmata and Others Vs Board of Revenue and Others
Madhya Pradesh High Court · AIR 1962 MP 12 : (1961) ILR (MP) 947 : (1962) JLJ 380 : (1962) 7 MPLJ 123
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 22
High Courts11 Apr 1961
Kaniram Vs Regional Settlement Commissioner
Madhya Pradesh High Court · (1961) JLJ 922
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12
High Courts11 Apr 1961Allowed
Kaniram Lachman Gari and Others Vs Regional Settlement Commissioner and Another
Madhya Pradesh High Court · AIR 1962 MP 56
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 22Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 102
High Courts06 Apr 1961Dismissed
Shariful-Hussain Vs Kadirbhai
Madhya Pradesh High Court · (1963) JLJ 871
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts06 Apr 1961Dismissed
Nagardas Vs Deobai
Madhya Pradesh High Court · (1961) JLJ 744
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 5(1), 5(2)
High Courts31 Mar 1961
Dal Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1961) CriLJ 496 : (1961) JLJ 731
Penal Code, 1860 (IPC) — Section 406
High Courts30 Mar 1961Dismissed
Khaju Khan Vs Rajendra Prasad
Madhya Pradesh High Court · (1961) JLJ 1247
Negotiable Instruments Act, 1881 (NI) — Section 13(1)Stamp Act, 1899 — Article 49
High Courts30 Mar 1961Dismissed
Rewaram Balwant Khati and Another Vs Ramratan Balwant Khatai and Others
Madhya Pradesh High Court · AIR 1963 MP 160
High Courts27 Mar 1961Dismissed
Manjar Vs State
Madhya Pradesh High Court · (1961) JLJ 1414
Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts27 Mar 1961Dismissed
Manajar Allabux Vs State
Madhya Pradesh High Court · AIR 1962 MP 244 : (1962) MPLJ 12
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts23 Mar 1961Dismissed
Pannalal Vs Abdul Wahid
Madhya Pradesh High Court · (1961) JLJ 1292
Evidence Act, 1872 — Section 33Limitation Act, 1963 — Article 139
High Courts23 Mar 1961
Rewaram Vs Registrar, Public Trusts
Madhya Pradesh High Court · (1961) JLJ 952
Madhya Pradesh Public Trust Act, 1951 — Section 5, 7
High Courts21 Mar 1961Dismissed
Banwarilal Vs Lalta Prasad
Madhya Pradesh High Court · (1961) JLJ 1213
Criminal Procedure Code, 1898 (CrPC) — Section 476
High Courts21 Mar 1961Allowed
State of Madhya Pradesh Vs Murlidhar Mulamchand, Firm
Madhya Pradesh High Court · (1961) ILR (MP) 837 : (1961) JLJ 943 : (1961) MPLJ 729
Constitution of India, 1950 — Article 133, 19(1)(f), 299, 31, 31(1)
High Courts20 Mar 1961
State of M.P. Vs Ramadhin Bansdhari Kurai and Others
Madhya Pradesh High Court · (1962) CriLJ 550 : (1961) ILR (MP) 1050 : (1961) JLJ 1151
Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 182, 379
High Courts18 Mar 1961Allowed
Bhikamchand Vs Municipal Committee, Chhota Chhindwara
Madhya Pradesh High Court · (1961) JLJ 792
Central Provinces and Berar Municipalities Act, 1922 — Section 66(1)(o)