High Courts01 Jul 1952
Ghasi Ram Vs State
Madhya Pradesh High Court · (1952) CriLJ 1366
Penal Code, 1860 (IPC) — Section 100, 299, 300, 304, 96
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1952
99 judgments · page 4 of 5
High Courts04 Jun 1952
Kamal Chand Vs Amer Chand
Madhya Pradesh High Court · AIR 1952 MP 180
Penal Code, 1860 (IPC) — Section 500
High Courts02 Jun 1952
Bhamra Vs The State
Madhya Pradesh High Court · AIR 1953 MP 1 : (1953) CriLJ 217
Evidence Act, 1872 — Section 26, 27Penal Code, 1860 (IPC) — Section 302, 304, 325
High Courts24 May 1952
Abdul Naim Khan Vs The State
Madhya Pradesh High Court · (1952) CriLJ 1758 : (2010) ILR (MP) 2486
Criminal Procedure Code, 1898 (CrPC) — Section 107, 243
High Courts12 May 1952
Ramprasad Vs War Profits Tax Officer
Madhya Pradesh High Court · AIR 1953 MP 20
Constitution of India, 1950 — Article 246, 265, 276, 277, 278Gwalior War Profits Tax Ordinance, 2001 — Section 10, 13, 13(2), 2(13), 46
High Courts06 May 1952Dismissed
Aliya and Others Vs The State
Madhya Pradesh High Court · (1952) 05 MP CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3), 364, 417Penal Code, 1860 (IPC) — Section 395
High Courts29 Apr 1952Dismissed
Gangabai Vs Kanhaiyalal and Another
Madhya Pradesh High Court · (1952) 04 MP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 4, Order 2 Rule 4(3), Order 20 Rule 12
High Courts24 Apr 1952
Jagannath Harlal Vs State
Madhya Pradesh High Court · AIR 1953 MP 192 : (1953) CriLJ 1203
Evidence Act, 1872 — Section 92
High Courts22 Apr 1952
Bindrabandas Vs Sitaram
Madhya Pradesh High Court · (1952) CriLJ 1392
Penal Code, 1860 (IPC) — Section 334, 335
High Courts21 Apr 1952
Harinarain and Another Vs The State
Madhya Pradesh High Court · (1953) CriLJ 692
Penal Code, 1860 (IPC) — Section 141, 147, 149, 332, 333
High Courts17 Apr 1952
Ratan Singh Vs Raghubir Singh
Madhya Pradesh High Court · (1952) CriLJ 1449
Criminal Procedure Code, 1898 (CrPC) — Section 145(6), 145(a)
High Courts01 Apr 1952Dismissed
Rajaram Parashram Vs Madhav Murar and Others
Madhya Pradesh High Court · (1952) 04 MP CK 0007
Stamp Act, 1899 — Section 2(15)
High Courts31 Mar 1952Allowed
Roshan Singh Vs V. Chiranjilal
Madhya Pradesh High Court · AIR 1953 MP 48
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts27 Mar 1952Dismissed
Dalpatri Jhanjhnari Vs West End Watch Co.
Madhya Pradesh High Court · (1952) 03 MP CK 0006
Civil Procedure Code, 1908 (CPC) — Section 19, 20
High Courts24 Mar 1952Dismissed
Vishwanath Vasudeo and Another Vs Sakal Alya Panch and Another
Madhya Pradesh High Court · (1952) 03 MP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 115Court fees Act, 1870 — Section 12, 7
High Courts19 Mar 1952
Ajudhya Prashad Vs The State
Madhya Pradesh High Court · AIR 1953 MP 4 : (1953) CriLJ 119
Criminal Procedure Code, 1898 (CrPC) — Section 43, 514(1)
High Courts17 Mar 1952
Baboolal Vs State
Madhya Pradesh High Court · AIR 1952 MP 143 : (1952) CriLJ 1216
Essential Supplies (Temporary Powers) Act, 1946 — Section 8Madhya Bharat Foodgrains Control Order, 1948 — Section 3(a)
High Courts14 Mar 1952
Gunni Vs Babu Lal
Madhya Pradesh High Court · AIR 1952 MP 131 : (1952) CriLJ 1164
Criminal Procedure (Amendment) Act, 1949 — Section 488(3)
High Courts14 Mar 1952Allowed
Ghisibai and Another Vs P. Mangical and Another
Madhya Pradesh High Court · AIR 1953 MP 7
Civil Procedure Code, 1908 (CPC) — Section 9Easements Act, 1882 — Section 15, 4Madhya Bharat High Court of Judicature Act, 1949 — Section 23
High Courts10 Mar 1952
Ram Chandra and Another Vs The State
Madhya Pradesh High Court · AIR 1952 MP 203 : (1953) CriLJ 17
Criminal Procedure Code, 1898 (CrPC) — Section 498Essential Supplies (Temporary Powers) Act, 1946 — Section 7Madhya Bharat Cotton Textile (Control) Order, 1948 — Clause 24