COURT ARCHIVE

Madhya Pradesh High Court judgments, 1953

95 judgments · page 5 of 5

High Courts18 Feb 1953Dismissed

Dineshcharan Muzumdar Vs The State of Madhya Bharat and Another

Madhya Pradesh High Court · (1953) 02 MP CK 0005

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 16, 226Gwalior State Civil Service Rules, 1991 — Rule 119, 139, 2, 3, 4

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High Courts18 Feb 1953

Shivnarain Vs State

Madhya Pradesh High Court · (1955) CriLJ 1359

Penal Code, 1860 (IPC) — Section 109, 114, 366, 494

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High Courts14 Feb 1953

Kandhai and Others Vs The State of V.P.

Madhya Pradesh High Court · (1953) CriLJ 1193

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts13 Feb 1953Dismissed

Kiranlal Biharilal Vs Shrikrishnadas Ramnarayan

Madhya Pradesh High Court · (1953) 02 MP CK 0007

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

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High Courts11 Feb 1953Dismissed

Harishankar Ramhans Vs Jagsihnarayan Bejhath

Madhya Pradesh High Court · (1953) 02 MP CK 0002

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts10 Feb 1953

Firm Lunaji Narayan and Another Vs Purshottam Charan and Another

Madhya Pradesh High Court · (1953) 02 MP CK 0011

Civil Procedure Code Amendment Act, 1951 — Section 20Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 6, 13, 2(5), 20Constitution of India, 1950 — Article 1(3), 136(1), 261, 261(3), 372

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High Courts07 Feb 1953Dismissed

Vishwanath Vs Kanakmal

Madhya Pradesh High Court · (1953) 02 MP CK 0001

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(1), Order 41 Rule 1, 109Constitution of India, 1950 — Article 133Government of India Act, 1935 — Section 205

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High Courts03 Feb 1953Dismissed