High Courts22 Sept 1955
Firm Ganeshdas Kishnaji Vs Murlidhar
Madhya Pradesh High Court · (1955) 09 MP CK 0007
Civil Procedure Code, 1882 — Section 595Civil Procedure Code, 1908 (CPC) — Section 109, 2(2), 97Constitution of India, 1950 — Article 133
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1955
150 judgments · page 4 of 8
High Courts21 Sept 1955
Firm of Maniklal Jawaharlal Vs Chotekhan and others
Madhya Pradesh High Court · (1955) 09 MP CK 0019
High Courts21 Sept 1955
State Vs Gopal Singh
Madhya Pradesh High Court · (1956) CriLJ 621
Constitution of India, 1950 — Article 366, 372Evidence Act, 1872 — Section 57, 81General Clauses Act, 1897 — Section 3
High Courts20 Sept 1955
The Commissioner of Income Tax Vs P.M. Rathod and Co.
Madhya Pradesh High Court · AIR 1957 MP 64
Income Tax Act, 1961 — Section 33, 66, 66(1)Post Office Act, 1898 — Section 34, 35
High Courts19 Sept 1955
Bhawani Singh Vs The State
Madhya Pradesh High Court · (1956) CriLJ 44
Criminal Procedure Code, 1898 (CrPC) — Section 337(3)
High Courts17 Sept 1955
Amar Singh Vs Gangoo
Madhya Pradesh High Court · (1955) 09 MP CK 0021
Evidence Act, 1872 — Section 114
High Courts16 Sept 1955
Nanji Vs The State
Madhya Pradesh High Court · AIR 1957 MP 72 : (1957) CriLJ 199
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts16 Sept 1955
Kifayatullah Vs The Executive Officer, Municipal Board, Bhopal
Madhya Pradesh High Court · (1955) 09 MP CK 0022
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Section 12
High Courts16 Sept 1955Dismissed
Manohar Lal Vs Raghunath
Madhya Pradesh High Court · AIR 1957 MP 74
Civil Procedure Code, 1908 (CPC) — Section 13
High Courts15 Sept 1955Dismissed
Manoharlal Rameshwardas Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1959 MP 120 : (1958) ILR (MP) 864
Limitation Act, 1908 — Article 115, 14, 2, 36Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 4, 4(1), 6(3), 87Registration Act, 1908 — Section 2(6), 2(9)
High Courts10 Sept 1955
Sitaram Vs Gowardhan and others
Madhya Pradesh High Court · (1955) 09 MP CK 0020
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12
High Courts10 Sept 1955
Lachhman Vs The State
Madhya Pradesh High Court · (1956) CriLJ 374 : (1966) ILR (MP) 135
Penal Code, 1860 (IPC) — Section 326
High Courts08 Sept 1955Dismissed
Ramchandra and Another Vs Hastimal Jain
Madhya Pradesh High Court · (1955) 09 MP CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 369, 483, 517, 520, 523Penal Code, 1860 (IPC) — Section 420
High Courts07 Sept 1955
Rajmal Vs Moti and another
Madhya Pradesh High Court · (1955) 09 MP CK 0013
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts05 Sept 1955Dismissed
Manoharlal Vs Jagmohanlal
Madhya Pradesh High Court · AIR 1957 MP 97
Limitation Act, 1963 — Section 20
High Courts03 Sept 1955
Panah Mohd. and Another Vs Hasham Khan
Madhya Pradesh High Court · (1956) CriLJ 699
Criminal Procedure Code, 1898 (CrPC) — Section 435, 438
High Courts30 Aug 1955
Mahendra Singh Pratap Singh Vs The Raj Kumar Mills Ltd. and Another
Madhya Pradesh High Court · (1955) 08 MP CK 0001
High Court of Judicature Act, 1949 — Section 30
High Courts25 Aug 1955
Ibrahim Vs Barkat Ali
Madhya Pradesh High Court · (1955) 08 MP CK 0010
Court Fees Act, 1870 — Article 1
High Courts13 Aug 1955
State Vs Lakhmichand
Madhya Pradesh High Court · AIR 1957 MP 170 : (1957) CriLJ 507
Essential Supplies (Temporary Powers) Act, 1946 — Section 11, 4, 8
High Courts12 Aug 1955
Dohariya Vs State
Madhya Pradesh High Court · AIR 1956 MP 23
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 300, 302, 304