COURT ARCHIVE

Madhya Pradesh High Court judgments, 1950

68 judgments · page 2 of 4

High Courts04 Oct 1950

Govind Prasad Srivastava and Another Vs The State of Bhopal

Madhya Pradesh High Court · (1952) CriLJ 660

Constitution of India, 1950 — Article 132, 133, 134, 139, 225Judicial Commissioners Courts (Declaration as High Courts) Act, 1950 — Section 5, 6

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High Courts04 Oct 1950Dismissed

Vishvambhar Dayal Vs Nathulal and others

Madhya Pradesh High Court · (1950) 10 MP CK 0003

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High Courts04 Oct 1950

State Vs Ambaram and Others

Madhya Pradesh High Court · (1953) CriLJ 98

Penal Code, 1860 (IPC) — Section 148, 323, 452

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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

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High Courts18 Sept 1950

Badrinarayan Puralal Vs State

Madhya Pradesh High Court · AIR 1951 MP 84 : (1951) CriLJ 509

Penal Code, 1860 (IPC) — Section 302

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High Courts09 Sept 1950Dismissed

Biharilal Gyanchand Vs Shantilal Raghuwardayal and another

Madhya Pradesh High Court · (1950) 09 MP CK 0001

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High Courts07 Sept 1950

Dr. D.S. Parchure Vs The State

Madhya Pradesh High Court · (1951) CriLJ 670

Maintenance of Public Order Act — Section 11, 3(7)

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High Courts06 Sept 1950Allowed

Kashi Nath Gupta Vs The State

Madhya Pradesh High Court · (1950) 09 MP CK 0007

Preventive Detention Act, 1950 — Section 3(1)(a)(ii)

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High Courts06 Sept 1950Dismissed

Anand Behari Mishra Vs The State

Madhya Pradesh High Court · (1950) 09 MP CK 0006

Preventive Detention Act, 1950 — Section 3(1)(a)(ii)

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High Courts05 Sept 1950

Brandaban Vs State

Madhya Pradesh High Court · (1951) CriLJ 77

Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 302, 304, 324

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High Courts29 Aug 1950Dismissed

Gulabchand Gambhirmal Vs Kudilal Govindram Seksaria and another

Madhya Pradesh High Court · (1950) 08 MP CK 0008

Madhya Bharat High Court of Judicature Act, 1949 — Section 25

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High Courts28 Aug 1950Dismissed

Chiman Singh Balbhadra Singh Vs State

Madhya Pradesh High Court · AIR 1951 MP 44

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 193

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High Courts28 Aug 1950Dismissed

Lachmi Narain Vs Nanhe Lal

Madhya Pradesh High Court · (1950) 08 MP CK 0003

Constitution of India, 1950 — Article 132(1), 19, 366(14)Government of India Act, 1935 — Section 205, 219

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High Courts23 Aug 1950Dismissed

Rambhore Singh Vs Madho Rao

Madhya Pradesh High Court · AIR 1951 MP 60

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High Courts23 Aug 1950

Ram Nath and Another Vs State

Madhya Pradesh High Court · AIR 1951 MP 100

Penal Code, 1860 (IPC) — Section 415, 420, 511

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High Courts21 Aug 1950

Chhaganlal Jagannath Vs Chaturbhuj Mohanlal

Madhya Pradesh High Court · (1950) 08 MP CK 0009

Easements Act, 1882 — Section 15, 16

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High Courts18 Aug 1950

Gendalal Vs Dulichand and others

Madhya Pradesh High Court · AIR 1951 MP 158

Stamp Act, 1899 — Article 4(a)

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High Courts07 Aug 1950

Jardan Singh Vs The State of Madhya Bharat

Madhya Pradesh High Court · AIR 1952 MP 80 : (1952) CriLJ 795

Constitution of India, 1950 — Article 226

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High Courts07 Aug 1950

Bhawarlal Vs The State

Madhya Pradesh High Court · AIR 1951 MP 36

Penal Code, 1860 (IPC) — Section 302

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High Courts31 Jul 1950Dismissed

Abbasali Shah Vs Mohammad Shah and others

Madhya Pradesh High Court · (1950) 07 MP CK 0002

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