High Courts16 Sept 1960
Shiv Narain Vs Tahsildar, Gwalior
Madhya Pradesh High Court · (1960) JLJ 1016
Constitution of India, 1950 — Article 226, 227Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 50, 51
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,372 of 2,481
High Courts16 Sept 1960
ANUP PRABHA BAI SETHI Vs COMMISSIONER OF Income Tax, M. P.
Madhya Pradesh High Court · (1962) 44 ITR 237 : (1960) JLJ 1200 : (1961) 6 MPLJ 93
Income Tax Act, 1961 — Section 66(1)Part B States (Taxation Concessions) Order, 1950 — Paragraph 12
High Courts16 Sept 1960Dismissed
Champalal Balasa Vs Pyaribai Mangilal and Others
Madhya Pradesh High Court · (1961) MPLJ 219
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts16 Sept 1960
J.F. Shroff Vs State
Madhya Pradesh High Court · (1961) JLJ 16
Constitution of India, 1950 — Article 226Madhya Bharat Excise Act, 2009 — Section 24(1)
High Courts16 Sept 1960Allowed
Prahlad Das Gopilal Vs Moti Bhogiram
Madhya Pradesh High Court · (1961) JLJ 153 : (1961) MPLJ 235
General Clauses Act, 1897 — Section 6
High Courts15 Sept 1960
Chhatar Singh and Another Vs Ranjit Harnam
Madhya Pradesh High Court · (1961) MPLJ 125
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 35, 36Madhya Bharat Zamindari Abolition Act, 1951 — Section 38(2)
High Courts15 Sept 1960Dismissed
Champalal Vs Pyaribai
Madhya Pradesh High Court · (1961) JLJ 262
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts12 Sept 1960Dismissed
Sansarchand Deshraj Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1961 MP 322 : (1961) JLJ 525 : (1961) 6 MPLJ 392
Arbitration Act, 1940 — Section 34
High Courts10 Sept 1960Allowed
Kishanchand Vs Prahlad Das
Madhya Pradesh High Court · (1961) JLJ 308
Civil Procedure Code, 1908 (CPC) — Section 35A
High Courts10 Sept 1960
State of M.P. Vs Bengal Nagpur Cotton Mills Ltd.
Madhya Pradesh High Court · (1961) JLJ 12 : (1961) 6 MPLJ 129 : (1960) 12 STC 333
Central Provinces and Berar Sales Tax Act, 1947 — Section 23(1), 4
High Courts10 Sept 1960Dismissed
Atibal Singh and Others Vs Mahipat Singh and Another
Madhya Pradesh High Court · (1961) MPLJ 124
Madhya Bharat Zamindari Abolition Act, 1951 — Section 5
High Courts09 Sept 1960
N.S. Gandiwal Vs State
Madhya Pradesh High Court · (1961) CriLJ 670 : (1961) JLJ 160
Penal Code, 1860 (IPC) — Section 161
High Courts09 Sept 1960Dismissed
Firm Ramachandra Mathuralal Vs Kalu Singh Nathraj
Madhya Pradesh High Court · AIR 1961 MP 245 : (1962) JLJ 495 : (1961) 6 MPLJ 322
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts08 Sept 1960
Commissioner of Sales Tax Vs Kunte Brothers
Madhya Pradesh High Court · (1961) JLJ 29 : (1961) 6 MPLJ 62 : (1962) 13 STC 366
Madhya Bharat Sales Tax Act, 1950 — Section 10, 8(4)(a)
High Courts08 Sept 1960Allowed
Maghanamal Narumal and Others Vs Moolchand Gianchand
Madhya Pradesh High Court · AIR 1961 MP 193 : (1962) ILR (MP) 476 : (1961) JLJ 290 : (1962) 7 MPLJ 112 : (1962) MPLJ 112
Civil Procedure Code, 1908 (CPC) — Section 115Displaced Persons (Debts Adjustment) Act, 1951 — Section 36, 4, 53
High Courts08 Sept 1960Dismissed
Fulchand Rakhabdas and Others Vs Vishvanath Kishanlal and Others
Madhya Pradesh High Court · (1961) JLJ 156 : (1961) MPLJ 154
High Courts07 Sept 1960Allowed
J. Harimal Oil Mills Vs Assistant Collector, Central Excise Jabalpur
Madhya Pradesh High Court · (1961) JLJ 59
Central Excise Rules, 1944 — Rule 9(2)Constitution of India, 1950 — Article 226, 227
High Courts07 Sept 1960Allowed
J. Harimal Oil Mills Vs Assistant Collector, Central Excise and Another
Madhya Pradesh High Court · AIR 1961 MP 148 : (1960) ILR (MP) 805 : (1961) 6 MPLJ 195
Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 35(1), 36Constitution of India, 1950 — Article 226
High Courts07 Sept 1960Dismissed
Ghasnin Dauram Vs Kaushalya and Others
Madhya Pradesh High Court · (1961) ILR (MP) 77 : (1961) JLJ 522 : (1961) MPLJ 733
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts07 Sept 1960Allowed
Pyarelal Vs Ramdayal
Madhya Pradesh High Court · (1961) JLJ 80
Transfer of Property Act, 1882 — Section 106