High Courts18 Dec 1950
Mahmood-ul-Hussaini Vs The State
Madhya Pradesh High Court · (1952) CriLJ 78
Constitution of India, 1950 — Article 13, 19, 228
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1950
56 judgments · page 1 of 3
High Courts14 Dec 1950
Sunnulal Radhavallabha Vs Yeshwant Singh and others
Madhya Pradesh High Court · (1950) 12 MP CK 0011
High Courts11 Dec 1950
Municipal Committee Vs Shahabuddin
Madhya Pradesh High Court · AIR 1952 MP 48 : (1952) CriLJ 568
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Dec 1950Dismissed
Kedarmal Ramlal Vs Gopaldas Raosaheb
Madhya Pradesh High Court · (1950) 12 MP CK 0010
Civil Procedure Code, 1908 (CPC) — Section 115(c)
High Courts05 Dec 1950
Kashi Ram Vs The State
Madhya Pradesh High Court · (1951) CriLJ 1246
Penal Code, 1860 (IPC) — Section 304
High Courts04 Dec 1950Allowed
Maharaj Singh Swai Singh Vs Narayan Singh Devi Singh and another
Madhya Pradesh High Court · (1950) 12 MP CK 0012
Contract Act, 1872 — Section 73
High Courts01 Dec 1950
Ram Dayal Singh Vs The State of Madhya Bharat
Madhya Pradesh High Court · (1950) 12 MP CK 0003
Madhya Bharat Press (Emergency) Powers Act, 2007 — Section 24(1)
High Courts28 Nov 1950
Khunni Chhanua and Others Vs State
Madhya Pradesh High Court · AIR 1951 MP 106 : (1951) CriLJ 666
Gwalior Penal Code — Section 185, 815
High Courts22 Nov 1950
Bhagwandas Vs Dhannulal
Madhya Pradesh High Court · AIR 1951 MP 91 : (1951) CriLJ 560
Criminal Procedure Code, 1898 (CrPC) — Section 561(a)
High Courts22 Nov 1950
State Vs Darshanlal Surajmal and Others
Madhya Pradesh High Court · (1951) CriLJ 625
Criminal Procedure Code, 1898 (CrPC) — Section 5(2)Opium Act, 1980 — Section 3, 6
High Courts22 Nov 1950
Bhagwandas Babulal Vs The State
Madhya Pradesh High Court · (1954) CriLJ 337
Penal Code, 1860 (IPC) — Section 379, 403, 408, 95
High Courts13 Nov 1950Allowed
Phoolchand Narayandas and another Vs Murarilal Nathulal
Madhya Pradesh High Court · (1950) 11 MP CK 0006
Easements Act, 1882 — Section 15
High Courts13 Nov 1950
Chandrakant Nathubhai Vs Hiralal Narottomdas Shah
Madhya Pradesh High Court · (1954) CriLJ 572
Guardians and Wards Act, 1890 — Section 25
High Courts06 Nov 1950Dismissed
Rameshwardayal Ramswaroop Vs Bheemsen Dulichand
Madhya Pradesh High Court · (1950) 11 MP CK 0007
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 136
High Courts17 Oct 1950Allowed
Lt. Colonel V. Cambier Vs Fr. E. Vanni Archbishop and another
Madhya Pradesh High Court · (1950) 10 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 138
High Courts14 Oct 1950
Wahid Ali Vs The State of Bhopal
Madhya Pradesh High Court · (1952) CriLJ 683
Constitution of India, 1950 — Article 131, 139, 19, 225, 226Judicial Commissioners Courts (Declaration as High Courts) Act, 1950 — Section 3, 6Penal Code, 1860 (IPC) — Section 153, 158
High Courts10 Oct 1950
Sardar Singh and Others Vs State
Madhya Pradesh High Court · AIR 1951 MP 85 : (1951) CriLJ 507
Penal Code, 1860 (IPC) — Section 142, 148, 149, 302, 303
High Courts04 Oct 1950Dismissed
Vishvambhar Dayal Vs Nathulal and others
Madhya Pradesh High Court · (1950) 10 MP CK 0003
High Courts04 Oct 1950
State Vs Ambaram and Others
Madhya Pradesh High Court · (1953) CriLJ 98
Penal Code, 1860 (IPC) — Section 148, 323, 452
High Courts20 Sept 1950
Mirza Ishakali Beg Vs The Bhopal State
Madhya Pradesh High Court · (1952) CriLJ 71
Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 6, 7