High Courts25 Sept 1953
Kashiram Nanda and Others Vs State
Madhya Pradesh High Court · (1954) CriLJ 1210
Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1953
95 judgments · page 3 of 5
High Courts25 Sept 1953
The State Vs Genda
Madhya Pradesh High Court · AIR 1954 MP 35 : (1954) CriLJ 541
Penal Code, 1860 (IPC) — Section 326, 34
High Courts23 Sept 1953Dismissed
Rajmal Mulchand and others Vs Parabai Mulchand and others
Madhya Pradesh High Court · AIR 1954 MP 153
Transfer of Property Act, 1882 — Section 6(a)
High Courts23 Sept 1953Dismissed
(sic)mal Mulchand and Others Vs (sic) Mulchand and Others
Madhya Pradesh High Court · AIR 1954 MP 153
Transfer of Property Act, 1882 — Section 6
High Courts18 Sept 1953Dismissed
Akbarali Abdulhussein and Another Vs Haji Jiwakhan Husseinbhai and Another
Madhya Pradesh High Court · (1953) 09 MP CK 0012
High Courts11 Sept 1953
Deenanath Vs Sadashiv Jaikishan
Madhya Pradesh High Court · AIR 1954 MP 28
Limitation Act, 1908 — Article 52, 30, 4Madhya Bharat States (Laws) Act, 1951 — Section 6
High Courts11 Sept 1953Dismissed
Fazal Gani Vs Sarjerao Shitole
Madhya Pradesh High Court · (1953) 09 MP CK 0010
Madhya Bharat Small Cause Courts Act, 2006 — Article 11
High Courts08 Sept 1953Dismissed
Babu Vs Parsram
Madhya Pradesh High Court · AIR 1954 MP 78
Constitution of India, 1950 — Article 372, 395Madhya Pradesh Panchayat Act, 1962 — Section 1(3), 51Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts08 Sept 1953
Purshottam Vs Ramdayal
Madhya Pradesh High Court · (1953) 09 MP CK 0003
Gwalior Limitation Act, 1971 — Article 13, 20, 97
High Courts05 Sept 1953Allowed
Vinod Ramkisan Vs Peerchand Bhola
Madhya Pradesh High Court · (1953) 09 MP CK 0002
High Courts01 Sept 1953Dismissed
Madhaorao Ramrao and Others Vs State of Madhya Bharat
Madhya Pradesh High Court · (1953) 09 MP CK 0009
Constitution of India, 1950 — Article 226, 259(1), 295(1), 31
High Courts20 Aug 1953Dismissed
Manoharlal Jiwanlal Chopra Vs Rao Raja Hiralalji S. Kalyanmalji Sarogi
Madhya Pradesh High Court · AIR 1955 MP 145
Civil Procedure Code, 1908 (CPC) — Section 10Contract Act, 1872 — Section 28
High Courts20 Aug 1953
Thakurani Basantkuwar Vs Sundarkuwar
Madhya Pradesh High Court · AIR 1954 MP 144 : (1954) CriLJ 1223
Criminal Procedure Code, 1898 (CrPC) — Section 145, 438
High Courts14 Aug 1953
Kubchand Vs D.R. Dandekar
Madhya Pradesh High Court · AIR 1954 MP 36
Madhya Bharat Accommodation Control Act, 1955 — Section 3, 7Madhya Bharat Rent Control Act, 1950 — Section 11, 19, 4
High Courts31 Jul 1953Dismissed
Sonelal Vs Lalta Prasad
Madhya Pradesh High Court · AIR 1955 MP 91
Arbitration Act, 1940 — Section 11(1), 12(2), 12(2)(a), 12(2)(b), 19
High Courts17 Jul 1953Dismissed
Shantilal Hastmal Vs Raghuraj Singh Dashrathsing and Others
Madhya Pradesh High Court · (1953) 07 MP CK 0004
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 80, 83(2), 85
High Courts15 Jul 1953Allowed
Kunwar Rani Jagannath and another Vs Raja Bhawani Singh
Madhya Pradesh High Court · AIR 1955 MP 99
Specific Relief Act, 1877 — Section 42
High Courts14 Jul 1953
Bhoop Singh Kehri Singh Vs The State of Madhya Bharat
Madhya Pradesh High Court · (1954) CriLJ 334
Criminal Procedure Code, 1898 (CrPC) — Section 499
High Courts07 Jul 1953Allowed
Jalan Singh Nandlal Vs Fida Hussain and Another
Madhya Pradesh High Court · (1953) 07 MP CK 0003
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 23Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 5, 5(1), 5(2), 5(3)
High Courts06 Jul 1953Dismissed
Baburam and Others Vs Ochhelal
Madhya Pradesh High Court · (1953) 07 MP CK 0006
Limitation Act, 1963 — Section 19, 20