High Courts21 Nov 1955
Kiranswaroop Rajaram Vs Ragunath Prasad Sawaldas and Others
Madhya Pradesh High Court · (1955) 11 MP CK 0007
Transfer of Property Act, 1882 — Section 58, 63(1), 68, 68(1), 88(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1955
150 judgments · page 2 of 8
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
High Courts12 Nov 1955
Janki Prasad Vs Pyare Lal
Madhya Pradesh High Court · (1955) 11 MP CK 0001
Penal Code, 1860 (IPC) — Section 405, 406
High Courts08 Nov 1955
Harol Narmada Prasad Singh and others Vs State of Vindhya Pradesh
Madhya Pradesh High Court · (1955) 11 MP CK 0010
Evidence Act, 1872 — Section 40, 44Penal Code, 1860 (IPC) — Section 107, 107, 108, 108, 109
High Courts04 Nov 1955Allowed
Kishanlal Laxmilal Vs State of M.B.
Madhya Pradesh High Court · (1955) 11 MP CK 0008
Constitution of India, 1950 — Article 226, 311, 311(2)Madhya Bharat Civil Services (Punishment and Appeal) Rules, 1950 — Rule 21
High Courts04 Nov 1955
Amar Singh Ramiyaram Vs State
Madhya Pradesh High Court · (1956) CriLJ 408
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 300, 302
High Courts03 Nov 1955Allowed
Babulal Vs Motilal
Madhya Pradesh High Court · (1955) 11 MP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 148Gwalior Insolvency Act, 1980 — Section 20(2), 26, 26(2), 42(1), 76
High Courts28 Oct 1955Dismissed
Girdharilal Gangrade and Others Vs Fatehchand Gangrade and Another
Madhya Pradesh High Court · (1955) 10 MP CK 0008
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1)Special Marriage Act, 1954 — Section 22, 23, 24, 26
High Courts28 Oct 1955
Gopaldas Vs Thakurdas
Madhya Pradesh High Court · AIR 1957 MP 20
Contract Act, 1872 — Section 221
High Courts28 Oct 1955
State Vs Mithalal
Madhya Pradesh High Court · AIR 1957 MP 52 : (1957) CriLJ 197
General Clauses Act, 1897 — Section 6
High Courts19 Oct 1955Dismissed
Haji Fidahussen Vs Lakhmichand
Madhya Pradesh High Court · AIR 1956 MP 254
Provincial Insolvency Act, 1920 — Section 41, 42
High Courts18 Oct 1955Dismissed
Khusilal Vs Raj Kumar Mills
Madhya Pradesh High Court · AIR 1957 MP 176
Workmens Compensation Act, 1923 — Section 30
High Courts18 Oct 1955
Babulal and others Vs Gowardhandas and others
Madhya Pradesh High Court · (1955) 10 MP CK 0016
Gwalior Pre-emption Act, 1922 — Section 12(1), 12(5), 12(6)
High Courts17 Oct 1955
Wahid Ali Khan and others Vs Aziz Hashim
Madhya Pradesh High Court · (1955) 10 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Section 1, 21, 39, 40, 41
High Courts14 Oct 1955
Deo Bux Vs The State
Madhya Pradesh High Court · (1955) 10 MP CK 0023
Penal Code, 1860 (IPC) — Section 380
High Courts14 Oct 1955
Abdulhussain Vs Akbarali and Others
Madhya Pradesh High Court · AIR 1956 MP 225
Succession Act, 1925 — Section 384Succession Certificate Act, 1889 — Section 19, 372, 373, 375, 376
High Courts13 Oct 1955
Babulal and Others Vs Gowardhandas and Others
Madhya Pradesh High Court · (1955) 10 MP CK 0018
Constitution of India, 1950 — Article 13, 13(1), 14, 19, 19(1)(f)