High Courts23 Feb 1960Dismissed
Municipal Committee, Bhatapara Vs Board of Revenue
Madhya Pradesh High Court · (1961) JLJ 1047
Central Provinces and Berar Municipalities Act, 1922 — Section 66(1)(e)Railways and Canal Traffic Act, 1854 — Section 3
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,384 of 2,481
High Courts19 Feb 1960Dismissed
Dadgulal Ramdas Nagori Vs Municipal Committee, Burhar
Madhya Pradesh High Court · (1960) JLJ 437 : (1960) MPLJ 627
Central Provinces and Berar Municipalities Act, 1922 — Section 57, 57(2)
High Courts19 Feb 1960Dismissed
Rajaram Vs Rani Jamit Kunwar
Madhya Pradesh High Court · (1961) JLJ 1113
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 15(3), 42
High Courts15 Feb 1960Dismissed
Mamraj Gokulchand and others Vs Board of Revenue, M.P. and others
Madhya Pradesh High Court · (1960) JLJ 733 : (1960) MPLJ 820
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 5, 6Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 38, 39, 40, 41, 42
High Courts13 Feb 1960
Narain Singh and another Vs Amar Singh and others
Madhya Pradesh High Court · (1960) JLJ 882 : (1960) MPLJ 861
Transfer of Property Act, 1882 — Section 113
High Courts12 Feb 1960Allowed
Municipal Committee, Mandsaur Vs Ahmed Khan alias Chotekhan
Madhya Pradesh High Court · (1960) JLJ 671 : (1960) MPLJ 949
Constitution of India, 1950 — Article 19(5), 19(f)Criminal Procedure Code, 1898 (CrPC) — Section 342, 417(3), 432Limitation Act, 1963 — Section 5
High Courts10 Feb 1960Dismissed
Corporation of the City of Nagpur Vs Its Employees
Madhya Pradesh High Court · (1960) MPLJ 495
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 2(14)
High Courts09 Feb 1960Dismissed
Pyarelal Vs Suganchand
Madhya Pradesh High Court · (1961) JLJ 513
Limitation Act, 1963 — Article 142
High Courts08 Feb 1960Dismissed
Shripal Todarmal Vs Pohap Singh Kanchan Singh
Madhya Pradesh High Court · (1960) JLJ 517 : (1961) MPLJ 624
Contract Act, 1872 — Section 65Gwalior Civil Procedure Code — Section 525
High Courts06 Feb 1960Dismissed
Dhaniram Bhaiyalal Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1962 MP 43 : (1962) JLJ 160
Criminal Procedure Code, 1898 (CrPC) — Section 234, 235, 236, 239, 269(3)Penal Code, 1860 (IPC) — Section 395, 397, 412, 452
High Courts05 Feb 1960Dismissed
Khushal Singh Daulat Singh Vs State of Madhya Bharat and another
Madhya Pradesh High Court · (1960) JLJ 1160 : (1960) MPLJ 1063
Constitution of India, 1950 — Article 226, 227Madhya Bharat Abolition of Jagirs Act, 1951 — Section 9
High Courts05 Feb 1960Dismissed
Motilal Jagannath and another Vs Nathulalji Narsighji
Madhya Pradesh High Court · (1960) JLJ 533 : (1960) MPLJ 742
Contract Act, 1872 — Section 63(e)
High Courts04 Feb 1960Allowed
K.P. Joshi Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1960 MP 239 : (1960) 1 FLR 54 : (1961) JLJ 216 : (1960) 5 MPLJ 954
Constitution of India, 1950 — Article 311
High Courts01 Feb 1960Dismissed
Haji Md. Ramzan Vs Ghamapur Police
Madhya Pradesh High Court · (1961) JLJ 1244
Criminal Procedure Code, 1898 (CrPC) — Section 491, 491(2)
High Courts29 Jan 1960Dismissed
Famadhar Pandey Vs State
Madhya Pradesh High Court · (1960) JLJ 980
Rewa State the Rewa State Municipalities Act, 1945 — Section 15, 21
High Courts29 Jan 1960
Nizamuddin Vs Huseni and Others
Madhya Pradesh High Court · AIR 1960 MP 212 : (1960) JLJ 520 : (1961) 6 MPLJ 270
Civil Procedure Code, 1908 (CPC) — Section 20, 83
High Courts29 Jan 1960Allowed
Sayyed Ibne Hasan Mazhar Husain Vs Mst. Mehtab Latafat Husain
Madhya Pradesh High Court · AIR 1960 MP 237 : (1960) JLJ 222 : (1960) 5 MPLJ 879
Transfer of Property Act, 1882 — Section 54
High Courts29 Jan 1960Dismissed
Purushottam Vs Ramchandra
Madhya Pradesh High Court · (1960) JLJ 427 : (1960) MPLJ 631
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 113
High Courts29 Jan 1960Dismissed
Ambika Charan Vs Collector, Durg
Madhya Pradesh High Court · (1961) JLJ 1085
Madhya Pradesh Local Government Act, 1948 — Section 23(3)
High Courts28 Jan 1960Allowed
Saira Bai Vs S.S. Joshi and Another
Madhya Pradesh High Court · AIR 1960 MP 260 : (1960) JLJ 822 : (1960) 5 MPLJ 736
Administration of Evacuee Property Act, 1950 — Section 7Registration Act, 1908 — Section 18