High Courts05 Jun 1953
Ramchandra Chamru Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1953) 06 MP CK 0001
Penal Code, 1860 (IPC) — Section 100, 302, 304, 96, 99
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1953
95 judgments · page 4 of 5
High Courts04 May 1953Dismissed
Purshottamdas Vs Ulphatrai
Madhya Pradesh High Court · (1953) 05 MP CK 0001
High Courts10 Apr 1953Allowed
Bhagga and Others Vs Jorawar Singh
Madhya Pradesh High Court · (1953) 04 MP CK 0009
High Courts09 Apr 1953
Chakrapani Laltprasad Vs Bihari Lal Mahabir and Another
Madhya Pradesh High Court · AIR 1953 MP 272
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 141Limitation Act, 1963 — Article 176
High Courts09 Apr 1953
Mahendra Bahadur Singh Vs State of Madhya Bharat and Another
Madhya Pradesh High Court · AIR 1953 MP 236 : (1953) CriLJ 1409
Constitution of India, 1950 — Article 143, 19, 226, 31PART B STATES (LAWS) ACT, 1951 — Section 1, 2, 3, 6
High Courts08 Apr 1953Dismissed
Ratanchand Damrumal Vs Khet Singh
Madhya Pradesh High Court · (1953) 04 MP CK 0006
Contract Act, 1872 — Section 25(3)Gwalior Limitation Act, 1971 — Article 19Limitation Act, 1908 — Article 64, 19
High Courts07 Apr 1953Allowed
Hazarilal and Another Vs Kundanlal
Madhya Pradesh High Court · (1953) 04 MP CK 0007
High Courts07 Apr 1953Dismissed
Laxmi Kumar Srinivas Das Vs Krishnaram Baldev Bank and Another
Madhya Pradesh High Court · AIR 1954 MP 156
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 2 Rule 3, Order 30 Rule 1, 157, 16Government of India Act, 1935 — Section 46(2)Transfer of Property Act, 1882 — Section 67A
High Courts07 Apr 1953
N.K. Chitnis Vs State
Madhya Pradesh High Court · AIR 1953 MP 230 : (1953) CriLJ 1397
Factories Act, 1948 — Section 4, 51, 52, 92
High Courts31 Mar 1953
Ramlal Hazarimal Vs Hiralal Ramlal and Another
Madhya Pradesh High Court · AIR 1953 MP 241 : (1953) CriLJ 1704
Penal Code, 1860 (IPC) — Section 409
High Courts24 Mar 1953Allowed
Dr. B.R. Choudhary Vs P.V. Bhagwat
Madhya Pradesh High Court · (1953) 03 MP CK 0009
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 95
High Courts24 Mar 1953
Jiyaji Rao Cotton Mills, Ltd. Vs Industrial Court
Madhya Pradesh High Court · AIR 1953 MP 231 : (1954) 1 LLJ 127
Constitution of India, 1950 — Article 14, 226
High Courts19 Mar 1953
Malojirao Shitole Vs C.G. Matkar and Another
Madhya Pradesh High Court · AIR 1953 MP 245 : (1953) CriLJ 1675
Constitution of India, 1950 — Article 223, 226
High Courts09 Mar 1953Dismissed
Jamnaprasad Mukhariya Vs Lachhiram Ratanmal Jain and Others
Madhya Pradesh High Court · (1953) 03 MP CK 0007
Constitution of India, 1950 — Article 225, 226, 227, 228, 329Representation of the People Act, 1951 — Section 105, 117, 118, 81, 83
High Courts06 Mar 1953
Kanhaiyalal Sewaram Vs State
Madhya Pradesh High Court · AIR 1953 MP 262 : (1954) CriLJ 6
Evidence Act, 1872 — Section 118, 33Penal Code, 1860 (IPC) — Section 304, 323
High Courts05 Mar 1953
Shrichand Heeralal Vaishya Vs Santosh Kumar Devi Prasad
Madhya Pradesh High Court · (1953) 03 MP CK 0010
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 58(2), Order 21 Rule 63
High Courts05 Mar 1953
Padam Singh Munnalal Vs Ram krishan Daulat Ram
Madhya Pradesh High Court · (1953) 03 MP CK 0008
Contract Act, 1872 — Section 172Court Fees Act, 1870 — Section 7Indore Court Fees Act, 1870 — Section 4
High Courts25 Feb 1953Dismissed
Shankar Singh Ganpat Singh Vs Gajraj Singh Kishori Singh
Madhya Pradesh High Court · (1953) 02 MP CK 0006
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts23 Feb 1953
Iqbal Ahmed Vs State of Bhopal
Madhya Pradesh High Court · AIR 1954 MP 9 : (1954) CriLJ 602
Constitution of India, 1950 — Article 13, 19, 21, 22, 226Evidence Act, 1872 — Section 123, 124, 162Government of India Act, 1935 — Section 42, 6
High Courts21 Feb 1953
State of Vindhya Pradesh Vs Ram Lakhan and Others
Madhya Pradesh High Court · (1953) CriLJ 1198
Penal Code, 1860 (IPC) — Section 186, 188, 353, 379