High Courts10 Apr 1960Dismissed
Sulkhi Vs Mohanlal
Madhya Pradesh High Court · (1960) JLJ 1149
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 355
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,382 of 2,481
High Courts08 Apr 1960
State Vs Jothmal Girdharilal
Madhya Pradesh High Court · (1960) JLJ 573
Bhopal State Agricultural Income Tax Act, 1953 — Section 23
High Courts08 Apr 1960
Dayaram Bhagirathi Satnami Vs Jokhuram Munda Sonar
Madhya Pradesh High Court · AIR 1960 MP 393 : (1960) JLJ 920 : (1960) 5 MPLJ 1080
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 9 Rule 1Provincial Small Cause Courts Act, 1887 — Section 17(1)
High Courts08 Apr 1960
AGRICULTURAL Income Tax COMMISSIONER Vs JETHMAL GIRDHARILAL.
Madhya Pradesh High Court · (1962) 44 ITR 664 : (1960) 5 MPLJ 770
Bhopal State Land Revenue Act, 1932 — Section 2(11), 2(3), 3
High Courts08 Apr 1960Dismissed
District Transport Association Motor Operators Vs Taxation Authority, Jabalpur
Madhya Pradesh High Court · (1961) JLJ 1052
Constitution of India, 1950 — Article 228Motor Vehicles Taxation Act, 1947 — Section 3
High Courts08 Apr 1960Dismissed
Jhalkan Singh Vs Jasrajmal
Madhya Pradesh High Court · (1961) JLJ 1200
Central Provinces and Berar Municipalities Act, 1922 — Section 20A(5)
High Courts07 Apr 1960Allowed
Mohammad Yakub Vs Aliwaz Khan
Madhya Pradesh High Court · (1960) JLJ 923 : (1960) MPLJ 1241
Madhya Bharat Accommodation Control Act, 1955 — Section 4(a)
High Courts07 Apr 1960Allowed
Madhya Pradesh Mineral Industries Association, Nagpur Vs Regional Labour Commissioner (Central) Jabalpur
Madhya Pradesh High Court · (1960) JLJ 1107
Companies Act, 1913 — Section 26Minimum Wages Act, 1948 — Section 5(2)
High Courts30 Mar 1960Allowed
Jivraj Bhai Vs Chintaman Rao
Madhya Pradesh High Court · (1961) JLJ 1173
Arbitration Act, 1940 — Section 11(2), 13(b)
High Courts28 Mar 1960
Ukya Goklia Vs Kaudia Nathya Mahar and Others
Madhya Pradesh High Court · AIR 1960 MP 259 : (1960) JLJ 578 : (1960) 5 MPLJ 656
Penal Code, 1860 (IPC) — Section 147, 447
High Courts26 Mar 1960Allowed
Babulal Mekulal Vs The Principal, Govt. Engineering College and Another
Madhya Pradesh High Court · AIR 1960 MP 294 : (1960) 1 FLR 255 : (1960) ILR (MP) 235 : (1960) JLJ 689 : (1960) 5 MPLJ 762
Constitution of India, 1950 — Article 311, 311(2)
High Courts26 Mar 1960Allowed
Bherodan and Others Vs Murlidhar
Madhya Pradesh High Court · AIR 1960 MP 292 : (1960) JLJ 375 : (1960) 5 MPLJ 886
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Court Fees Act, 1870 — Article 17, 7Madhya Bharat Interest Act, 1956 — Section 3
High Courts24 Mar 1960
Soorat Singh Phool Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1960 MP 302 : (1960) CriLJ 1221 : (1960) JLJ 576 : (1960) 5 MPLJ 682
Criminal Procedure Code, 1898 (CrPC) — Section 350
High Courts24 Mar 1960Dismissed
Ramchand Sugadas Vs State
Madhya Pradesh High Court · (1961) JLJ 1083
Central Provinces and Berar Municipalities Act, 1922 — Section 67, 67(3), 67(5)
High Courts11 Mar 1960Allowed
Gendlal Mihilal Sahu and Another Vs Ratanchand Jain and Others
Madhya Pradesh High Court · AIR 1960 MP 255 : (1960) ILR (MP) 326 : (1960) JLJ 579 : (1960) 5 MPLJ 680
Succession Act, 1925 — Section 222, 223, 246, 289, 70
High Courts10 Mar 1960Allowed
Bengal Nagpur Cotton Mills Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1960 MP 319 : (1960) 1 FLR 152 : (1960) ILR (MP) 225 : (1960) JLJ 740 : (1960) 2 LLJ 551 : (1960) 5 MPLJ 825
Industrial Disputes Act, 1947 — Section 25FFF, 33C, 33C(1)
High Courts09 Mar 1960Dismissed
Motilal Damji and Another Vs Champabai Manikchand
Madhya Pradesh High Court · (1961) MPLJ 31
Madhya Bharat Accommodation Control Act, 1955 — Section 17, 4, 4(a)
High Courts09 Mar 1960Allowed
Paltu Matabadal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1961 MP 5 : (1961) CriLJ 88 : (1960) JLJ 572 : (1960) 5 MPLJ 647
Evidence Act, 1872 — Section 51
High Courts08 Mar 1960
Akharbhai Nazarali Vs Md. Hussain Bhai
Madhya Pradesh High Court · AIR 1961 MP 37 : (1961) CriLJ 266 : (1960) JLJ 813 : (1960) 5 MPLJ 898
Criminal Procedure Code, 1898 (CrPC) — Section 432Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 8Penal Code, 1860 (IPC) — Section 406
High Courts08 Mar 1960
Muhammad Hussain Bhai and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1960) 2 LLJ 664
Constitution of India, 1950 — Article 20Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 5, 8Mines Act, 1952 — Section 42