High Courts03 Dec 1951Dismissed
Sunder Lal Vs Mohan Lal and Others
Madhya Pradesh High Court · (1951) 12 MP CK 0002
Evidence Act, 1872 — Section 99
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1951
40 judgments · page 1 of 2
High Courts28 Nov 1951
State of M.B. Vs Gopal Govind Sinnarkar
Madhya Pradesh High Court · AIR 1952 MP 126 : (1952) CriLJ 1033
Criminal Procedure Code, 1898 (CrPC) — Section 432Madhya Bharat Rationing Order, 1949 — Clause 12
High Courts12 Nov 1951
Kana and Others Vs State
Madhya Pradesh High Court · AIR 1952 MP 205 : (1953) CriLJ 6
Evidence Act, 1872 — Section 3
High Courts08 Nov 1951
Punam Chand Vs State and Another
Madhya Pradesh High Court · AIR 1953 MP 18 : (1953) CriLJ 236
Cantonments Act, 1924 — Section 100, 101, 102, 103, 104
High Courts08 Nov 1951Allowed
Nathu Kalu Vs Anandilal Bhikaji
Madhya Pradesh High Court · (1951) 11 MP CK 0004
Evidence Act, 1872 — Section 114
High Courts05 Nov 1951
Narvirchand and Others Vs The State
Madhya Pradesh High Court · AIR 1952 MP 17 : (1952) CriLJ 246
Penal Code, 1860 (IPC) — Section 109, 40, 71
High Courts02 Nov 1951Allowed
Mahila Gumano Vs Ram Dayal
Madhya Pradesh High Court · (1951) 11 MP CK 0002
Gwalior Hindu Widows Remarriage Act, 1992 — Section 3, 8Hindu Widows Remarriage Act, 1856 — Section 6
High Courts27 Oct 1951
Shrikrishna Shaligram Gupte and Others Vs Municipal Committee
Madhya Pradesh High Court · AIR 1953 MP 145
Constitution of India, 1950 — Article 226, 246, 275, 276, 276(2)Gwalior State Municipalities Act, 1993 — Section 52Regulation of Government Act — Section 4
High Courts17 Oct 1951
Nar Singh Jivraj Soni and Others Vs The State
Madhya Pradesh High Court · AIR 1953 MP 173 : (1953) CriLJ 1121
High Courts16 Oct 1951
Rahim Poonaji Vs Abdul Rahim and Another
Madhya Pradesh High Court · AIR 1953 MP 156 : (1953) CriLJ 1027
Penal Code, 1860 (IPC) — Section 497, 498
High Courts01 Oct 1951Dismissed
Shrikrishna Nandlalji and Another Vs Dhanna Ladaji and Others
Madhya Pradesh High Court · (1951) 10 MP CK 0007
High Courts20 Sept 1951Dismissed
Mulla Tyebali Vs Dwarka Harkishan
Madhya Pradesh High Court · AIR 1953 MP 5
Cantonments Act, 1924 — Section 3Constitution of India, 1950 — Article 246
High Courts10 Sept 1951
Ram Sahay Vs The State
Madhya Pradesh High Court · AIR 1952 MP 194 : (1953) CriLJ 27
Opium and Revenue Laws (Extension of Application) Act, 1950 — Section 2, 4Revenue Recovery Act, 1890 — Section 7
High Courts03 Sept 1951Dismissed
Bhawani Sahay Vs Mt. Sugandho
Madhya Pradesh High Court · (1951) 09 MP CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 37
High Courts21 Aug 1951
Partap Mal and others Vs Sejmal and others
Madhya Pradesh High Court · AIR 1951 MP 162
Arbitration Act, 1940 — Section 46, 47, 48, 49
High Courts13 Aug 1951
Harbilas Vs The State
Madhya Pradesh High Court · AIR 1952 MP 2 : (1952) CriLJ 142
Penal Code, 1860 (IPC) — Section 302
High Courts09 Aug 1951Allowed
Amtubai Kamruddin Vs Daudbhai Akbarali and Others
Madhya Pradesh High Court · AIR 1959 MP 13
Administration of Evacuee Property Act, 1950 — Section 28, 46, 50, 7Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 115
High Courts28 Jul 1951Dismissed
Jangli Vs Lala
Madhya Pradesh High Court · (1951) 07 MP CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 58, Order 21 Rule 63, 48, 48(2)Limitation Act, 1963 — Section 15, 15(1)
High Courts24 Jul 1951
Hasanand Vs The State
Madhya Pradesh High Court · AIR 1951 MP 157 : (1951) CriLJ 1487
Madhya Bharat Cotton Textile (Control) Order, 1948 — Clause 15(1)Madhya Bharat Essential Supplies (Temporary Powers) Act, 2005 — Section 8