High Courts21 Feb 1961Dismissed
Munnilal Shyamle Kurmi and another Vs Bhaiyalal Hazabi Kurmi and others
Madhya Pradesh High Court · (1962) MPLJ 142
Transfer of Property Act, 1882 — Section 52
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,360 of 2,481
High Courts18 Feb 1961Partly Allowed
Ballabh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1961 MP 274 : (1961) ILR (MP) 1 : (1961) JLJ 733 : (1961) 6 MPLJ 629
Central Provinces and Berar Municipalities Act, 1922 — Section 15, 15(1), 22(2)Sales of Goods Act, 1930 — Section 4, 64(1)
High Courts17 Feb 1961
Nandkishore Jugalkishore Vs Commissioner, Jabalpur Division and Others
Madhya Pradesh High Court · AIR 1962 MP 15
Constitution of India, 1950 — Article 226, 311(2)
High Courts17 Feb 1961Dismissed
Nandkishore Vs Commissioner Jabalpur Division
Madhya Pradesh High Court · (1961) JLJ 776
Government of India Act, 1935 — Section 240(3)
High Courts17 Feb 1961Dismissed
Damodar Bhatt Somnath Parvanikar Vs Ganpati Chintamani
Madhya Pradesh High Court · (1962) MPLJ 48
High Courts16 Feb 1961Dismissed
Pyarelal Sharma Vs University of Sagar and Another
Madhya Pradesh High Court · AIR 1961 MP 356 : (1961) JLJ 913
Constitution of India, 1950 — Article 226Madhya Pradesh University of Saugar Act, 1946 — Section 32Saugar University Ordinance — Article 12, 13, 14, 15
High Courts16 Feb 1961Allowed
Municipal Committee Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1962 MP 40 : (1961) ILR (MP) 252
Central Provinces and Berar Municipalities Act, 1922 — Section 178, 42, 53, 53(1)Constitution of India, 1950 — Article 226
High Courts16 Feb 1961
Municipal Committee, Seoni Vs State of M.P. and Others
Madhya Pradesh High Court · (1961) JLJ 771 : (1961) MPLJ 667
Constitution of India, 1950 — Article 226
High Courts16 Feb 1961Allowed
New Jabalpur Transport (Private) Ltd. Vs State Transport Appellate Authority and Others
Madhya Pradesh High Court · AIR 1961 MP 367 : (1961) JLJ 713 : (1961) 6 MPLJ 672
Motor Vehicles Act, 1939 — Section 48(3), 59(3), 59A, 64
High Courts15 Feb 1961Dismissed
Manohar Vs Gram Panchayat, Ratanpur
Madhya Pradesh High Court · (1962) JLJ 619
Central Provinces and Berar Panchayats Act, 1946 — Section 42(1)(c)
High Courts15 Feb 1961Allowed
Krishna Saranlal Vs Collector-Durg
Madhya Pradesh High Court · (1961) JLJ 947
Land Acquisition Act, 1894 — Section 18, 6
High Courts14 Feb 1961Allowed
Bacchu Singh Vs Municipal Commissioner, Ramanujganj
Madhya Pradesh High Court · (1961) JLJ 656
Central Provinces and Berar Municipalities Act, 1922 — Section 66(1)(e)
High Courts10 Feb 1961Dismissed
Municipal Council Jaora Vs M.P. Electricity Board
Madhya Pradesh High Court · (1961) JLJ 754
Electricity (Supply) Act, 1948 — Section 76(1)Electricity Act, 1910 — Section 28
High Courts10 Feb 1961Dismissed
Motandas Vs Gopaldas
Madhya Pradesh High Court · (1961) JLJ 1191
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29
High Courts10 Feb 1961Dismissed
Shyam Singh Jaswant Singh Vs Pralhad Singh Tikaram and Others
Madhya Pradesh High Court · AIR 1962 MP 66 : (1961) ILR (MP) 532
Arbitration Act, 1940 — Section 31, 32, 33
High Courts10 Feb 1961Dismissed
Motandas and Others Vs Gopaldas Basarmal
Madhya Pradesh High Court · AIR 1962 MP 307 : (1961) ILR (MP) 1045 : (1962) 7 MPLJ 790 : (1962) MPLJ 790
Civil Procedure Code, 1908 (CPC) — Section 65Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29(1)
High Courts10 Feb 1961Dismissed
Shyam Singh Vs Prahlad Singh
Madhya Pradesh High Court · (1961) JLJ 715
Arbitration Act, 1940 — Section 32, 33
High Courts08 Feb 1961Allowed
Badrilal Vs Badrilal
Madhya Pradesh High Court · (1961) JLJ 748
Civil Procedure Code, 1908 (CPC) — Section 102Madhya Bharat Interest Act, 1956 — Section 3
High Courts08 Feb 1961
Ramkishandas Vs Vinodiram Balchand
Madhya Pradesh High Court · (1961) JLJ 1218
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 4Contract Act, 1872 — Section 45Limitation Act, 1963 — Section 5