High Courts25 Nov 1960Dismissed
Dinanath Vs State of M. P.
Madhya Pradesh High Court · (1961) JLJ 405
Penal Code, 1860 (IPC) — Section 307, 367, 377
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,367 of 2,481
High Courts22 Nov 1960Dismissed
Radharani Bai Vs Ramdayal
Madhya Pradesh High Court · (1961) JLJ 767
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 4(a), 4(g)
High Courts22 Nov 1960Dismissed
Radharanibai Ramdayal Saxena Vs Ratanlal Ghasiji Panwar
Madhya Pradesh High Court · (1961) MPLJ 381
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 4(a), 4(g)
High Courts20 Nov 1960Dismissed
Qamruddin(Mulla) Vs Brij Mohandas
Madhya Pradesh High Court · (1961) JLJ 337
Transfer of Property Act, 1882 — Section 52, 54
High Courts19 Nov 1960Dismissed
Birsinghrai Vs Irfan Ali
Madhya Pradesh High Court · (1961) JLJ 91
Contract Act, 1872 — Section 230
High Courts16 Nov 1960Dismissed
Malwa Vanaspati and Chemical Co. Ltd. Vs State of M.P. (Sales Tax Dept.)
Madhya Pradesh High Court · (1961) MPLJ 227
Central Sales Tax Act, 1956 — Section 2(h)
High Courts15 Nov 1960Dismissed
Guru Narayanprasad and Others Vs Pt. Kedarnath Vishweshwarprasadji
Madhya Pradesh High Court · AIR 1961 MP 216 : (1961) JLJ 836
Constitution of India, 1950 — Article 240, 246(4), 254Government of Part C States Act, 1951 — Section 21, 22Madhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952 — Section 6, 6(1), 6(2)
High Courts15 Nov 1960Dismissed
State Vs Babootal
Madhya Pradesh High Court · (1963) JLJ 776
Criminal Procedure Code, 1898 (CrPC) — Section 259, 438Penal Code, 1860 (IPC) — Section 482, 486
High Courts15 Nov 1960Allowed
Sukhdev Prasad Vs Sadashiv Rao
Madhya Pradesh High Court · (1961) MPLJ 237
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 35
High Courts14 Nov 1960Dismissed
Mohanlal Vs State
Madhya Pradesh High Court · (1961) JLJ 972
Madhya Pradesh Land Revenue Code, 1959 — Section 251, 57(1)
High Courts12 Nov 1960
KUNDANLAL MALHOTRA Vs Income Tax OFFICER, B WARD, SATNA, AND ANOTHER.
Madhya Pradesh High Court · (1961) 43 ITR 312
Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 5
High Courts12 Nov 1960Allowed
Colonel Lal Rampal Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1961 MP 154 : (1960) ILR (MP) 934 : (1961) 6 MPLJ 1
Constitution of India, 1950 — Article 226Vindhya Pradesh Application of Laws Ordinance, 1948 — Section 2
High Courts12 Nov 1960Partly Allowed
Raja Lalit Kumar Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1961 MP 197 : (1960) JLJ 1197 : (1961) 6 MPLJ 164
Central Provinces Court of Wards Act, 1899 — Section 2, 24, 4, 41, 5(1)Constitution of India, 1950 — Article 19(1), 226, 227, 291, 362
High Courts12 Nov 1960Allowed
Rampal Singh (Col.) Vs State
Madhya Pradesh High Court · (1961) JLJ 32
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 226, 227Pensions Act, 1871 — Section 4
High Courts09 Nov 1960Dismissed
Attaullah Beg Vs Sulkhichand
Madhya Pradesh High Court · (1961) JLJ 1044
Administration of Evacuee Property Act, 1950 — Section 40, 41
High Courts08 Nov 1960Allowed
Nathulal Vs Shantiial
Madhya Pradesh High Court · (1963) JLJ 756
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 12, 151
High Courts07 Nov 1960Allowed
Bala Prasad Dhansukh Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1961 MP 241 : (1961) CriLJ 346 : (1961) ILR (MP) 149 : (1961) JLJ 353 : (1961) 6 MPLJ 71
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 97
High Courts07 Nov 1960Dismissed
State of Madhya Pradesh Vs Lajjaram and Another
Madhya Pradesh High Court · AIR 1961 MP 339 : (1961) JLJ 540
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts07 Nov 1960
State of M.P. Vs Dhannalal Moruji
Madhya Pradesh High Court · (1961) CriLJ 238 : (1962) ILR (MP) 314 : (1967) JLJ 1053 : (1961) 6 MPLJ 353
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 328
High Courts07 Nov 1960Dismissed
State Vs Lajjaram
Madhya Pradesh High Court · (1961) JLJ 540
Civil Procedure Code, 1908 (CPC) — Section 80