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
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1951
56 judgments · page 2 of 3
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 Courts10 Aug 1951Dismissed
Ram Swarup Vs Ram Prasad
Madhya Pradesh High Court · (1951) 08 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 2, 94
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 Courts04 Aug 1951
Tara Chand Vs The State
Madhya Pradesh High Court · AIR 1951 MP 154 : (1951) CriLJ 1476
Criminal Procedure Code, 1898 (CrPC) — Section 517, 523Gwalior Penal Code — Section 372t
High Courts30 Jul 1951
Baldeo Singh Vs The State
Madhya Pradesh High Court · (1951) CriLJ 1467
Constitution of India, 1950 — Article 132, 133, 134, 225, 367General Clauses Act, 1897 — Section 6, 7Government of India Act, 1935 — Section 292, 88
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
High Courts20 Jul 1951
State Vs Shyamlal and Others
Madhya Pradesh High Court · AIR 1953 MP 3 : (1953) CriLJ 102
Criminal Procedure Code, 1898 (CrPC) — Section 438, 497
High Courts13 Jul 1951
Dayabhai Poonambhai Patel Vs The Regional Transport Authority and Another
Madhya Pradesh High Court · (1951) CriLJ 1305
Civil Procedure Code, 1908 (CPC) — Section 94Constitution of India, 1950 — Article 13, 131, 132, 133, 134General Clauses Act, 1897 — Section 14
High Courts13 Jul 1951
Mahadeo Prasad Chhote Lal Vs Vindhya Pradesh Government
Madhya Pradesh High Court · (1953) CriLJ 70
Constitution of India, 1950 — Article 134Evidence Act, 1872 — Section 114
High Courts03 Jul 1951
Kanhiayalal Vs State
Madhya Pradesh High Court · (1952) CriLJ 946
Penal Code, 1860 (IPC) — Section 300, 302
High Courts28 May 1951Allowed
Kailashnath Gurtu Vs Harishchandra and Another
Madhya Pradesh High Court · (1951) 05 MP CK 0004
Companies Act, 1956 — Section 235(1)Judiciary Act, 1903 — Section 3
High Courts15 May 1951
State Vs Harishankar Chaturbhuj and Others
Madhya Pradesh High Court · (1953) CriLJ 41
Evidence Act, 1872 — Section 114
High Courts15 May 1951Allowed
Ramnath and Others Vs Dattatraya and Others
Madhya Pradesh High Court · (1951) 05 MP CK 0001
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18
High Courts14 May 1951
Fakira Tejaji and Others Vs Municipal Committee
Madhya Pradesh High Court · (1951) 05 MP CK 0003
Cantonments Act, 1924 — Section 273Civil Procedure Code, 1908 (CPC) — Section 80Gwalior State Municipalities Act, 1993 — Section 102, 105, 156, 2, 48
High Courts07 May 1951
Ghasiram Kanhaiyalal Vs Hiralal Mithulal and Another
Madhya Pradesh High Court · AIR 1954 MP 67
Transfer of Property Act, 1882 — Section 60
High Courts30 Apr 1951
Krishnakant Vyas and Another Vs State
Madhya Pradesh High Court · (1953) CriLJ 1323
Constitution of India, 1950 — Article 134, 136, 215