High Courts27 Dec 1952
Mt. Durghatia Vs Ayodhya Prasad
Madhya Pradesh High Court · (1953) CriLJ 1214
Court Fees Act, 1870 — Article 17(iii), 7(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1952
99 judgments · page 1 of 5
High Courts27 Dec 1952
Mathura Prasad Nand Ram and Others Vs State of Vindhya Pradesh and Another
Madhya Pradesh High Court · (1953) CriLJ 975
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
High Courts24 Dec 1952
Arjundas Khandelwal Vs Basant Lal
Madhya Pradesh High Court · (1953) CriLJ 980
Criminal Procedure Code, 1898 (CrPC) — Section 342, 540
High Courts18 Dec 1952
Girdhar Gopal Vs State
Madhya Pradesh High Court · AIR 1953 MP 147 : (1953) CriLJ 964
Constitution of India, 1950 — Article 14, 15Penal Code, 1860 (IPC) — Section 323, 342, 353, 354, 8
High Courts16 Dec 1952
Shive Sharnagat and Others Vs The State
Madhya Pradesh High Court · (1953) CriLJ 990
Evidence Act, 1872 — Section 147Penal Code, 1860 (IPC) — Section 399, 402
High Courts15 Dec 1952Allowed
Chatar Das Guru Raghunathdas Vs Keshavdas Guru Bikaridas
Madhya Pradesh High Court · (1952) 12 MP CK 0012
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 1, Order 47 Rule 2, Order 47 Rule 4, Order 47 Rule 7
High Courts15 Dec 1952Dismissed
Gordhan Das Dwarkadas Vs Phool Chand Chandmal
Madhya Pradesh High Court · AIR 1953 MP 253
Madhya Bharat Sthan Niyantran Vidhan, 1950 — Section 7, 7(2), 7(4), 9
High Courts09 Dec 1952
Cheranjilal Vs Jabar Chand
Madhya Pradesh High Court · (1952) 12 MP CK 0011
Criminal Procedure Code, 1898 (CrPC) — Section 407(1), 423, 435, 435(4), 439
High Courts04 Dec 1952Dismissed
Raj Rajendra Malojirao Shitole and Others Vs The State of Madhya Bharat
Madhya Pradesh High Court · (1952) 12 MP CK 0010
Constitution of India, 1950 — Article 13, 14, 226, 246, 31Dhar State Land Revenue and Tenancy Act, 1940 — Section 167, 167, 168, 173, 87Government of India Act, 1935 — Section 299(2)
High Courts04 Dec 1952
Lalaram Surajmal Vs The State
Madhya Pradesh High Court · AIR 1953 MP 249 : (1953) CriLJ 1764
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Dec 1952
Ram Singh and Rama Kant Vs Dulare Kol and Saman Kol
Madhya Pradesh High Court · (1953) CriLJ 1211
Penal Code, 1860 (IPC) — Section 263, 323, 447
High Courts29 Nov 1952Allowed
Balbhim Rao Balasahib Vs Alkh Murarilal
Madhya Pradesh High Court · (1952) 11 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 164, 169
High Courts26 Nov 1952
Jagannath Vs The State
Madhya Pradesh High Court · (1953) CriLJ 698
Criminal Procedure Code, 1898 (CrPC) — Section 109, 109(b)
High Courts22 Nov 1952
Ramdhani Vs Swamidin
Madhya Pradesh High Court · (1953) CriLJ 963
Penal Code, 1860 (IPC) — Section 500
High Courts20 Nov 1952Allowed
Haji Suleman Yusuf Bhai and another Vs Custodian of Evacuee Property, Madhya Bharat, Gwalior and another
Madhya Pradesh High Court · AIR 1954 MP 173
Madhya Bharat Ordinance, 1949 — Section 5
High Courts19 Nov 1952Dismissed
Munshiram Vs State of Madhya Bharat
Madhya Pradesh High Court · (1952) 11 MP CK 0008
Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 16, 226, 310, 311, 311(2)Government of India Act, 1935 — Section 240
High Courts14 Nov 1952
Shrilal Vs State
Madhya Pradesh High Court · AIR 1953 MP 155 : (1953) CriLJ 995
Penal Code, 1860 (IPC) — Section 107, 109, 114, 302, 380
High Courts14 Nov 1952
State Vs Gangaram and Another
Madhya Pradesh High Court · AIR 1953 MP 244 : (1953) CriLJ 1680
Essential Supplies (Temporary Powers) Act, 1946 — Section 7(1)
High Courts10 Nov 1952
SARUPLCHAND AND HUKUMCHAND Vs UNION OF INDIA AND ANOTHER.
Madhya Pradesh High Court · AIR 1953 MP 65 : (1953) 23 ITR 382
Constitution of India, 1950 — Article 1, 226, 245, 246, 248General Clauses Act, 1897 — Section 6Government of India Act, 1935 — Section 101, 292, 6
High Courts06 Nov 1952Dismissed
Deena Nath Vs Makhanlal
Madhya Pradesh High Court · AIR 1953 MP 194
Penal Code, 1860 (IPC) — Section 384, 420