High Courts20 Aug 1954
Murlidhar Vs Ganeshdas
Madhya Pradesh High Court · (1954) 08 MP CK 0002
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1954
79 judgments · page 3 of 4
High Courts16 Aug 1954
The Stae Vs Rashid and Others
Madhya Pradesh High Court · AIR 1955 MP 1 : (1955) CriLJ 157
Government of India Act, 1935 — Section 42, 72, 94
High Courts06 Aug 1954Dismissed
Rajnath Bajaj Vs The Public Service Commission, Madhya Bharat and another
Madhya Pradesh High Court · AIR 1955 MP 56
Constitution of India, 1950 — Article 16(1), 226, 234
High Courts05 Aug 1954Allowed
Sitaram Kalani Vs Manmal Gattani
Madhya Pradesh High Court · (1954) 08 MP CK 0007
Partnership Act, 1932 — Section 4
High Courts05 Aug 1954
Gamerlal Vs Ramnarayan
Madhya Pradesh High Court · (1954) 08 MP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 2(9)Constitution of India, 1950 — Article 227
High Courts05 Aug 1954
Nyadar Singh Vs Chen Singh
Madhya Pradesh High Court · AIR 1955 MP 205
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 23, 25, 28, 31, 52
High Courts02 Aug 1954
The State Vs Sohan Singh
Madhya Pradesh High Court · (1955) CriLJ 814
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts17 Jul 1954Allowed
Erachshaw Desabhai Kerawalla Vs Dominion of India
Madhya Pradesh High Court · AIR 1955 MP 70
Contract Act, 1872 — Section 151
High Courts08 Jul 1954Dismissed
Motilal Vs Ganeshilal
Madhya Pradesh High Court · AIR 1955 MP 76
Constitution of India, 1950 — Article 372, 372(1)
High Courts05 Jul 1954
Brajmohan Bose Benimadhav Vs Kishorilal Kishanlal
Madhya Pradesh High Court · AIR 1955 MP 1
Civil Procedure Code, 1908 (CPC) — Section 13, 20, 20(c)Constitution of India, 1950 — Article 136, 261, 261(3), 261(3)
High Courts07 May 1954
Gwalior Sugar Co. Ltd. and Others Vs State of Madhya Bharat
Madhya Pradesh High Court · (1954) 05 MP CK 0002
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 265Gwalior Praja and Raj Sabha Act — Section 36, 41
High Courts05 May 1954
Major Stanley Hugh Barker Vs Mrs. Patricia May Barker (nee Bills) and another
Madhya Pradesh High Court · AIR 1955 MP 103
Divorce Act, 1869 — Section 51, 52
High Courts27 Apr 1954
Dewji Moti Bhil and Another Vs The State
Madhya Pradesh High Court · (1955) CriLJ 284
Penal Code, 1860 (IPC) — Section 107, 302, 304, 323, 34
High Courts21 Apr 1954
Prabha Sharma Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1955 MP 20 : (1955) CriLJ 276
Constitution of India, 1950 — Article 19, 20, 223, 226Penal Code, 1860 (IPC) — Section 366
High Courts20 Apr 1954
J.N. Sahni Vs The State of Madhya Bharat
Madhya Pradesh High Court · (1954) 04 MP CK 0009
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 49Evidence Act, 1872 — Section 92
High Courts20 Apr 1954
Dur Singh Ghusla Bhilala Vs State of Madhya Bharat
Madhya Pradesh High Court · AIR 1955 MP 25 : (1955) CriLJ 279
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 Apr 1954
Babulalji Saksena (Vijay Sankar) and Others Vs State of Madhya Bharat
Madhya Pradesh High Court · (1955) 1 LLJ 402
Constitution of India, 1950 — Article 14, 16, 226, 234, 310
High Courts08 Apr 1954
Ramcharan Tulsiram and Others Vs Murlidhar Ramchandra
Madhya Pradesh High Court · AIR 1954 MP 193
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Madhya Bharat Zamindari Abolition Act, 1951 — Section 11, 12, 13, 14, 15Transfer of Property Act, 1882 — Section 60, 73(2)
High Courts08 Apr 1954
Nabbobai and Another Vs Hasan Gani Abdul Gani and Others
Madhya Pradesh High Court · AIR 1954 MP 181
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, 47Madhya Bharat Zamindari Abolition Act, 1951 — Section 18, 3(1)Transfer of Property Act, 1882 — Section 73, 73(2)