High Courts05 Dec 1949
Hari Narayan Vs Mt. Rani Devi
Madhya Pradesh High Court · (1952) CriLJ 574
Criminal Procedure Code, 1898 (CrPC) — Section 488(3), 488(5)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1949
16 judgments · page 1 of 1
High Courts14 Nov 1949
M.R. Deo Vs State
Madhya Pradesh High Court · AIR 1950 MP 28 : (1950) CriLJ 813
Civil Procedure Code, 1908 (CPC) — Section 115, 24Government of India Act, 1935 — Section 224
High Courts31 Oct 1949
State Vs Chogalal Narayan
Madhya Pradesh High Court · AIR 1951 MP 112 : (1951) CriLJ 637
Explosive Substances Act, 1908 — Section 5
High Courts24 Oct 1949
Hidayat Begam Vs State
Madhya Pradesh High Court · AIR 1951 MP 70 : (1951) CriLJ 233
Criminal Procedure Code, 1898 (CrPC) — Section 167, 167(3)
High Courts17 Oct 1949
Prabhulal Vs Parwatibai
Madhya Pradesh High Court · AIR 1952 MP 96 : (1952) CriLJ 868
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts07 Oct 1949
State Vs Hiralal Gangaram
Madhya Pradesh High Court · AIR 1952 MP 103 : (1952) CriLJ 872
High Courts31 Aug 1949
Bhagwangir Mukundgir and Another Vs State
Madhya Pradesh High Court · AIR 1950 MP 58 : (1950) CriLJ 1345
District Municipalities Act — Section 71, 74Penal Code, 1860 (IPC) — Section 18, 188
High Courts25 Aug 1949
Jeetmal Vs State
Madhya Pradesh High Court · AIR 1950 MP 21 : (1950) CriLJ 745
Penal Code, 1860 (IPC) — Section 307, 324
High Courts13 Aug 1949
Waman Sadashiv Kulkarni Vs State
Madhya Pradesh High Court · AIR 1950 MP 23 : (1950) CriLJ 742
Constitution of India, 1950 — Article 10Penal Code, 1860 (IPC) — Section 188
High Courts27 Jun 1949
State Vs Balwant Singh Onkar Singh
Madhya Pradesh High Court · AIR 1950 MP 43 : (1950) CriLJ 1131
Penal Code, 1860 (IPC) — Section 302
High Courts20 Jun 1949
Mohammad Amir Abbasi Vs Nasuruddin Ahmad and Another
Madhya Pradesh High Court · (1952) CriLJ 578
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts09 Apr 1949
Shreedhar Mahadeo Paranjape Vs State
Madhya Pradesh High Court · AIR 1950 MP 9 : (1950) CriLJ 655
High Courts05 Apr 1949
Shaligram Khemraj and Others Vs State
Madhya Pradesh High Court · AIR 1950 MP 11 : (1950) CriLJ 660
Madhya Bharat Maintenance of Public Order Act, 3005 — Section 5, 8(1)(a)
High Courts03 Mar 1949
Hukumchand Mishrilal Mehta and Others Vs Chandmal Bhagwan Mehta
Madhya Pradesh High Court · AIR 1950 MP 25 : (1950) CriLJ 764
Penal Code, 1860 (IPC) — Section 109, 323, 352, 500, 504
High Courts15 Jan 1949
Lateef Ahamad Vs State
Madhya Pradesh High Court · AIR 1950 MP 34 : (1950) CriLJ 902
Government of India Act, 1935 — Section 49, 50, 69
High Courts08 Jan 1949
Mohammad Zahural Huque Vs State
Madhya Pradesh High Court · AIR 1950 MP 17 : (1950) CriLJ 731
Government of India Act, 1935 — Section 42, 5, 6