High Courts26 Apr 1951
Chiddu Vs The State
Madhya Pradesh High Court · (1951) CriLJ 1533
Constitution of India, 1950 — Article 132, 133, 134, 136, 14Evidence Act, 1872 — Section 110
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1951
56 judgments · page 3 of 3
High Courts21 Apr 1951
Mt. Dropadkuwar Vs Mulla and Another
Madhya Pradesh High Court · AIR 1954 MP 9
High Courts16 Apr 1951Dismissed
Radhya Vs Kamraya and another
Madhya Pradesh High Court · AIR 1951 MP 120
Transfer of Property Act, 1882 — Section 6(a)
High Courts02 Apr 1951Dismissed
State Vs Raj Kumar Singh
Madhya Pradesh High Court · (1951) 04 MP CK 0007
Constitution of India, 1950 — Article 134, 134(1), 136, 138, 372Criminal Procedure Code, 1898 (CrPC) — Section 404, 417, 430, 5Government of India Act, 1935 — Section 292
High Courts24 Mar 1951
Prakash Vs State of Madhya Bharat
Madhya Pradesh High Court · (1953) CriLJ 982
Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3(1)(a), 7
High Courts12 Mar 1951Allowed
Motiram Kalaram Vs Ratna Mukundi
Madhya Pradesh High Court · (1951) 03 MP CK 0003
Evidence Act, 1872 — Section 68, 72Presidency Small Cause Courts Act, 1882 — Section 25Stamp Act, 1899 — Section 2(5)
High Courts09 Mar 1951Dismissed
Deviprasad Ramdayal Vs Manohara Sundarpal and Another
Madhya Pradesh High Court · AIR 1953 MP 157
Evidence Act, 1872 — Section 92
High Courts07 Mar 1951
Babu Vs State
Madhya Pradesh High Court · (1952) CriLJ 134
Gwalior Penal Code — Section 292, 385High Court of Judicature Act, 1949 — Section 25
High Courts09 Feb 1951
Jardan Singh Vs Karan Singh
Madhya Pradesh High Court · (1951) 02 MP CK 0006
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Feb 1951
Ratanlal Jagnnath Vs Halku Deochand and Another
Madhya Pradesh High Court · (1954) CriLJ 328
Criminal Procedure Code, 1898 (CrPC) — Section 247, 349, 438, 439, 503
High Courts07 Feb 1951
Bhanwarlal Mansukhlal Vs The State
Madhya Pradesh High Court · AIR 1953 MP 266 : (1954) CriLJ 38
Criminal Procedure Code, 1898 (CrPC) — Section 353
High Courts06 Feb 1951Dismissed
Radhavallabh Vs Ramanlal
Madhya Pradesh High Court · (1951) 02 MP CK 0007
Madhya Bharat High Court of Judicature Act, 1949 — Section 23, 27
High Courts24 Jan 1951
State Vs Bherulal Pannalal and Another
Madhya Pradesh High Court · AIR 1954 MP 66
High Courts22 Jan 1951
State Vs Kalu and Another
Madhya Pradesh High Court · (1952) CriLJ 887
Government of India Act, 1935 — Section 205Penal Code, 1860 (IPC) — Section 147, 148, 302, 304, 307
High Courts22 Jan 1951
Kanhaiyalal Vs Feliram
Madhya Pradesh High Court · (1952) CriLJ 169
Penal Code, 1860 (IPC) — Section 238, 370, 379, 426, 441
High Courts05 Jan 1951
Shankar Lal Kalu Vs Nandlal Gendalal and Others
Madhya Pradesh High Court · AIR 1954 MP 42
High Court of Judicature Act, 1949 — Section 23Madhya Bharat Civil Courts Act, 1949 — Section 15, 4Transfer of Property Act, 1882 — Section 84