COURT ARCHIVE

Madhya Pradesh High Court judgments, 1950

68 judgments · page 4 of 4

High Courts02 Mar 1950Dismissed

Harendranath Sharma Vs State of Madhya Bharat and Others

Madhya Pradesh High Court · (1950) 03 MP CK 0003

Constitution of India, 1950 — Article 139, 189, 226, 226(1), 245Indore City Municipal Act, 1909 — Section 10(1), 3

High Courts23 Feb 1950Allowed

Mt. Bhoga Vs Surajpal

Madhya Pradesh High Court · (1950) 02 MP CK 0001

High Courts19 Jan 1950

Raj Kumar Singh Vs State

Madhya Pradesh High Court · AIR 1951 MP 28 : (1951) CriLJ 73

Criminal Procedure Code, 1898 (CrPC) — Section 205, 561A

High Courts16 Jan 1950

Krishnaji Shankar Mehrunkar Vs Madhya Bharat State

Madhya Pradesh High Court · (1950) 01 MP CK 0005

Government of India Act, 1918 — Section 72Public Safety Order (Indore), 1947 — Section 5Special Criminal Courts Ordinance, 1942 — Section 1(3)

High Courts16 Jan 1950

Manjur Vs State

Madhya Pradesh High Court · (1950) 01 MP CK 0001

Criminal Procedure Code, 1898 (CrPC) — Section 237, 268, 309, 537Madhya Bharat High Court Act, 1949 — Section 25Penal Code, 1860 (IPC) — Section 148, 149, 302

High Courts13 Jan 1950

Vasant Vinayak Bhagwat Vs State

Madhya Pradesh High Court · (1950) 01 MP CK 0006

Criminal Procedure Code, 1898 (CrPC) — Section 497, 498

High Courts12 Jan 1950

Kaluram and another Vs Madhya Bharat State

Madhya Pradesh High Court · (1950) 01 MP CK 0003

Criminal Procedure Code, 1898 (CrPC) — Section 514

High Courts09 Jan 1950Allowed

Sarwan and others Vs Kunji lal

Madhya Pradesh High Court · (1950) 01 MP CK 0004