High Courts31 Dec 1955
Transport Development Co. Chhatarpur Vs Nowgaong Bus Association, Nowgaong, and others
Madhya Pradesh High Court · (1955) 12 MP CK 0015
Constitution of India, 1950 — Article 19(1)(g), 19(6), 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1955
132 judgments · page 1 of 7
High Courts30 Dec 1955
Controller, Amanat Hai Mazhabi Vs Wahid Khan and others
Madhya Pradesh High Court · (1955) 12 MP CK 0007
Charitable and Religious Trusts Act, 1920 — Section 6, 7(1)Charitable Endowments Act, 1890 — Section 10, 11, 3, 4, 5Civil Procedure Code, 1908 (CPC) — Section 113, 92
High Courts30 Dec 1955
Controller, Amanat Hai Mazhabi Vs Wahid Ali Khan and others
Madhya Pradesh High Court · (1955) 12 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts30 Dec 1955
Mulla Zawar Hussain Vs Sm. Mano Bai and others
Madhya Pradesh High Court · (1955) 12 MP CK 0003
High Courts22 Dec 1955Dismissed
Chhaganlal Vs Ramnarayan
Madhya Pradesh High Court · (1955) 12 MP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3(1), Order 40 Rule 1
High Courts19 Dec 1955Allowed
V.E. Desouza and Another Vs R.P. Desouza and Others
Madhya Pradesh High Court · (1955) 12 MP CK 0001
Succession Act, 1925 — Section 299, 58, 59, 61
High Courts16 Dec 1955
State Transport Authority, Bhopal Vs Sehore Ashta Joint Motor Service
Madhya Pradesh High Court · (1955) 12 MP CK 0014
Civil Procedure Code, 1908 (CPC) — Section 115, 115(c)
High Courts12 Dec 1955
Gopilal and another Vs The Municipal Board, Bhopal
Madhya Pradesh High Court · (1955) 12 MP CK 0013
Constitution of India, 1950 — Article 226, 31Easements Act, 1882 — Section 56
High Courts12 Dec 1955
Kishan Chand Vs Competent Authority Bairagarh
Madhya Pradesh High Court · (1955) 12 MP CK 0012
Constitution of India, 1950 — Article 226, 227, 228, 32Penal Code, 1860 (IPC) — Section 182
High Courts10 Dec 1955Allowed
Akhtari Begum Vs The Appellate Authority for Madhya Bharat and Others
Madhya Pradesh High Court · AIR 1956 MP 175
Constitution of India, 1950 — Article 223, 226, 227Motor Vehicles Act, 1939 — Section 44, 47(1), 57, 58, 58(2)
High Courts09 Dec 1955
Anandram Ayaldas and others Vs Damodardas and others
Madhya Pradesh High Court · (1955) 12 MP CK 0009
Constitution of India, 1950 — Article 226, 227
High Courts06 Dec 1955
Milapchand Vs Gulabchand
Madhya Pradesh High Court · AIR 1957 MP 19
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts02 Dec 1955
Ranchhod and another Vs The State
Madhya Pradesh High Court · (1955) 12 MP CK 0011
Madhya Bharat Public Security Act, 1953 — Section 12Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts30 Nov 1955Dismissed
Abdul Ghani Hussain Khan Vs State of Madhya Bharat
Madhya Pradesh High Court · (1955) 11 MP CK 0012
Constitution of India, 1950 — Article 13(1), 19, 19(1), 226, 5Influx From Pakistan (Control) Act, 1949 — Section 7
High Courts30 Nov 1955Dismissed
Bijay Singh Dangal Singh and Another Vs The State of Madhya Bharat
Madhya Pradesh High Court · (1955) 11 MP CK 0006
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 109, 114, 302, 34, 84
High Courts25 Nov 1955
Pannalal Sukh Nandan Prasad Vs Union of India
Madhya Pradesh High Court · (1955) 11 MP CK 0014
Contract Act, 1872 — Section 72Evidence Act, 1872 — Section 145
High Courts25 Nov 1955Dismissed
J.N. Sahani Vs State
Madhya Pradesh High Court · AIR 1956 MP 174
Evidence Act, 1872 — Section 92
High Courts20 Nov 1955
State Vs Gulam Meer
Madhya Pradesh High Court · (1956) CriLJ 624
Penal Code, 1860 (IPC) — Section 277, 278, 279, 280, 282
High Courts16 Nov 1955
Motilal Vs State
Madhya Pradesh High Court · AIR 1956 MP 182 : (1956) CriLJ 1000
Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 395, 397
High Courts16 Nov 1955Allowed
Abid Mohommad Khan Vs The State of Madhya Bharat
Madhya Pradesh High Court · (1955) 11 MP CK 0002
Constitution of India, 1950 — Article 226, 311Government of India Act, 1919 — Section 96