High Courts10 Mar 1952
State Vs Mangilal Shankarlal Jaiswal and Another
Madhya Pradesh High Court · AIR 1952 MP 161 : (1952) CriLJ 1425
Criminal Procedure Code, 1898 (CrPC) — Section 205, 496, 497, 853
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1952
99 judgments · page 5 of 5
High Courts07 Mar 1952Dismissed
Khubchand Vs Maniklal
Madhya Pradesh High Court · (1952) 03 MP CK 0001
Contract Act, 1872 — Section 65Limitation Act, 1908 — Article 11, 113, 115, 13, 49
High Courts06 Mar 1952
The State Vs Kesari Mal
Madhya Pradesh High Court · AIR 1953 MP 41 : (1953) CriLJ 441
Criminal Procedure Code, 1898 (CrPC) — Section 497(5)
High Courts05 Mar 1952
State Vs Kehari Singh
Madhya Pradesh High Court · AIR 1952 MP 124 : (1952) CriLJ 1187
Penal Code, 1860 (IPC) — Section 109, 302, 318
High Courts03 Mar 1952
Pitambar Das and Others Vs State
Madhya Pradesh High Court · (1953) CriLJ 109
Penal Code, 1860 (IPC) — Section 193
High Courts29 Feb 1952Dismissed
Gangaram Vs The State
Madhya Pradesh High Court · (1952) 02 MP CK 0005
Constitution of India, 1950 — Article 226, 226(1)
High Courts26 Feb 1952Dismissed
Sunnulal Vs State of Madhya Bharat
Madhya Pradesh High Court · (1952) 02 MP CK 0002
Constitution of India, 1950 — Article 220, 226Madhya Bharat Police Act, 2007 — Section 3
High Courts21 Feb 1952
Narwar Singh and Others Vs State
Madhya Pradesh High Court · (1953) CriLJ 22
Penal Code, 1860 (IPC) — Section 120B, 149, 308, 332, 395
High Courts18 Feb 1952Allowed
Nathudas Narsinghdas and Others Vs State
Madhya Pradesh High Court · (1952) 02 MP CK 0003
Criminal Procedure Code, 1898 (CrPC) — Section 225, 342, 342(3), 547Penal Code, 1860 (IPC) — Section 366
High Courts16 Feb 1952
Zafar Mohd. Rashid Vs General Secretary, New Bhopal Textiles Ltd.
Madhya Pradesh High Court · AIR 1953 MP 30 : (1953) CriLJ 1011
High Courts08 Feb 1952Dismissed
Mst. Chandni Begam Vs Madhorao Falke
Madhya Pradesh High Court · (1952) 02 MP CK 0007
Evidence Act, 1872 — Section 90Limitation Act, 1908 — Article 142, 144
High Courts05 Feb 1952
Laxminarayan Vs The State
Madhya Pradesh High Court · (1952) CriLJ 1440
Constitution of India, 1950 — Article 134, 136, 184Penal Code, 1860 (IPC) — Section 302
High Courts31 Jan 1952Allowed
Sunder Vs Gopal Chen Singh and Another
Madhya Pradesh High Court · (1952) 01 MP CK 0007
Criminal Procedure Code, 1898 (CrPC) — Section 488Guardians and Wards Act, 1890 — Section 25
High Courts24 Jan 1952
Mansoor Shah Vs Maya Shankar and Another
Madhya Pradesh High Court · (1952) CriLJ 1029
Penal Code, 1860 (IPC) — Section 500
High Courts19 Jan 1952
Setanbai Vs State
Madhya Pradesh High Court · AIR 1953 MP 224 : (1953) CriLJ 1383
Penal Code, 1860 (IPC) — Section 302, 318
High Courts11 Jan 1952Allowed
Dayaram Laxman Vs State
Madhya Pradesh High Court · AIR 1953 MP 182
Penal Code, 1860 (IPC) — Section 14, 149, 302, 304, 323
High Courts10 Jan 1952
Babulal Tendwa and Others Vs State
Madhya Pradesh High Court · (1952) CriLJ 1261
Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 148, 149, 302, 326
High Courts07 Jan 1952
Ramprasad Ramnarayan Vs Harischandra Dwarkadas
Madhya Pradesh High Court · (1952) 01 MP CK 0003
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(1), Order 14 Rule 1(2), Order 14 Rule 1(3), Order 14 Rule 5, Order 20 Rule 4High Court of Judicature Act, 1949 — Section 29Madhya Bharat High Court Act, 1949 — Section 29
High Courts01 Jan 1952
Khanchand Vs Teejabai
Madhya Pradesh High Court · (1952) 01 MP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Workmens Compensation Act, 1923 — Section 10, 30