High Courts05 Nov 1952Allowed
Dr. Yogendranath Vs State of M.P. and Others
Madhya Pradesh High Court · (1993) 1 MPJR 281
Administrative Tribunals Act, 1985 — Section 3(q)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1952
99 judgments · page 2 of 5
High Courts23 Oct 1952
Gyarsibai Vs The State
Madhya Pradesh High Court · AIR 1953 MP 61 : (1953) CriLJ 588
Penal Code, 1860 (IPC) — Section 300, 302, 304, 304A, 309
High Courts17 Oct 1952Dismissed
B.N. Viyalie Vs Pragi Lal and Another
Madhya Pradesh High Court · (1952) 10 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Oct 1952Dismissed
Bhagwandas Vs Pyarelal
Madhya Pradesh High Court · (1952) 10 MP CK 0002
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133Workmens Compensation Act, 1923 — Section 10, 24, 30
High Courts14 Oct 1952
Surajmal and Others Vs The State
Madhya Pradesh High Court · AIR 1953 MP 89 : (1953) CriLJ 629
Penal Code, 1860 (IPC) — Section 147, 323
High Courts13 Oct 1952
Sitaram Bhola Ram and Others Vs The State
Madhya Pradesh High Court · AIR 1953 MP 79 : (1953) CriLJ 600
Penal Code, 1860 (IPC) — Section 379
High Courts10 Oct 1952
State Vs Dallu Punja
Madhya Pradesh High Court · (1954) CriLJ 1052
Criminal Procedure Code, 1898 (CrPC) — Section 497, 498
High Courts07 Oct 1952
Ramprashad Vs The State of Bhopal
Madhya Pradesh High Court · AIR 1953 MP 17 : (1953) CriLJ 702
Penal Code, 1860 (IPC) — Section 376
High Courts06 Oct 1952
Mahabir Prasad Vs The State
Madhya Pradesh High Court · AIR 1953 MP 60 : (1953) CriLJ 570
Evidence Act, 1872 — Section 27, 29, 30
High Courts06 Oct 1952
Dhannu Lal Vs The State
Madhya Pradesh High Court · AIR 1953 MP 94 : (1953) CriLJ 634
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts03 Oct 1952Dismissed
Laxman Singh Vs Raj Pramukh of Madhya Bharat and Others
Madhya Pradesh High Court · (1952) 10 MP CK 0006
Constitution of India, 1950 — Article 226, 361
High Courts30 Sept 1952
Babulal Vs Moti Lal
Madhya Pradesh High Court · (1952) 09 MP CK 0010
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 3Evidence Act, 1872 — Section 114
High Courts25 Sept 1952Dismissed
Dewilal Kukaji Sutar Vs Ramotar Dwarkaprasad
Madhya Pradesh High Court · AIR 1959 MP 10
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts23 Sept 1952Dismissed
Hindu Singh Vs Rao Nihal Karanji
Madhya Pradesh High Court · (1952) 09 MP CK 0007
Transfer of Property Act, 1882 — Section 106, 113, 3
High Courts22 Sept 1952
Nanalal Gulabchand and Another Vs Shiv Singh Makhan Singh
Madhya Pradesh High Court · AIR 1954 MP 84
Contract Act, 1872 — Section 74
High Courts22 Sept 1952Dismissed
Gokul Das and Others Vs Mohan Kunwar Bai and Another
Madhya Pradesh High Court · (1952) 09 MP CK 0014
Adaptation of Laws Order, 1950 — Section 27Constitution of India, 1950 — Article 133, 134, 135, 225, 363Indore High Court Act, 1948 — Section 2(1), 21, 21(C), 23
High Courts19 Sept 1952
Chothmal Narayanji Vs Ramchandra Govindram
Madhya Pradesh High Court · (1954) CriLJ 788
Penal Code, 1860 (IPC) — Section 25, 453, 463, 464, 465
High Courts13 Sept 1952Allowed
Municipal Committee Ujjain Vs Ram Shanker
Madhya Pradesh High Court · (1952) 09 MP CK 0009
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts08 Sept 1952
Rustom E. Mody Parsi and Others Vs State of Madhya Bharat and Another
Madhya Pradesh High Court · (1952) 09 MP CK 0016
Constitution of India, 1950 — Article 14, 15, 15(1), 162, 29