High Courts09 Aug 1955
N.K. Acharya Vs Rewashankar
Madhya Pradesh High Court · (1956) CriLJ 243
Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 228
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1955
150 judgments · page 5 of 8
High Courts09 Aug 1955Dismissed
Rama Vs State
Madhya Pradesh High Court · AIR 1956 MP 20
Constitution of India, 1950 — Article 134Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts08 Aug 1955
Dhula Vs State of Madhya Bharat
Madhya Pradesh High Court · (1956) CriLJ 241
Penal Code, 1860 (IPC) — Section 302
High Courts06 Aug 1955
Abdul Majid Vs Hukumchand
Madhya Pradesh High Court · AIR 1957 MP 12
Penal Code, 1860 (IPC) — Section 195, 471, 474
High Courts02 Aug 1955Dismissed
Mangoo Pritamlal and Others Vs General Iron Hardware Stores Firm
Madhya Pradesh High Court · AIR 1956 MP 124
Madhya Bharat Partnership Act, 1932 — Section 56, 69, 69(2), 73Part B States (Laws) Act, 1951 — Section 6Partnership Act, 1932 — Section 69, 69, 69(2), 74
High Courts01 Aug 1955Dismissed
Firm Kaniram Gangadhar and Others Vs Ramlal Poonamchand
Madhya Pradesh High Court · (1955) 08 MP CK 0009
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 23, Order 41 Rule 25, 151
High Courts29 Jul 1955
Anand Martand and Another Vs Anant Pandurang
Madhya Pradesh High Court · (1955) 07 MP CK 0006
Criminal Procedure (Amendment) Act, 1923 — Section 540ACriminal Procedure Code, 1898 (CrPC) — Section 204, 205, 353, 363, 438High Court of Judicature Act, 1949 — Section 29
High Courts28 Jul 1955
Narayan Vs State
Madhya Pradesh High Court · (1956) CriLJ 227
Penal Code, 1860 (IPC) — Section 161
High Courts27 Jul 1955
Dhulji Vs Kanchan
Madhya Pradesh High Court · (1956) CriLJ 224
Penal Code, 1860 (IPC) — Section 109, 403, 404
High Courts25 Jul 1955
Todarmal Tejmal and Another Vs Chironjilal, Gopilal and Another
Madhya Pradesh High Court · (1955) 07 MP CK 0009
Contract Act, 1872 — Section 62, 63Gwalior Registration Act, 1971 — Section 9(2)Registration Act, 1908 — Section 17(2)
High Courts25 Jul 1955
Babu Lal Kurmi Khalasi Vs Shanti Bai
Madhya Pradesh High Court · (1955) 07 MP CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(6)
High Courts23 Jul 1955Dismissed
Satya Prakash and others Vs Commissioner, Land Reforms and Jagirs, M.B. and another
Madhya Pradesh High Court · AIR 1955 MP 188
Constitution of India, 1950 — Article 19, 226, 299, 299(1), 31Government of India Act, 1935 — Section 175(3)Representation of the People Act, 1951 — Section 7(d)
High Courts22 Jul 1955
Rani Bai and another Vs Jadunandan Ram and another
Madhya Pradesh High Court · (1955) 07 MP CK 0013
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts21 Jul 1955Dismissed
Ramprasad Vs Dungarsibhai
Madhya Pradesh High Court · AIR 1957 MP 178
Partnership Act, 1932 — Section 69, 69(2), 74
High Courts13 Jul 1955
Abdul Kareem Vs State
Madhya Pradesh High Court · AIR 1956 MP 82
Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Jul 1955Dismissed
Gwalior and Northern India Transport Co. Ltd. and another Vs Dinkar Durga Shankar Joshi and another
Madhya Pradesh High Court · AIR 1955 MP 214
Civil Procedure Code, 1908 (CPC) — Section 152, 82
High Courts09 Jul 1955Dismissed
Inayatulla Vs Custodian of Evacuee Property M.B., Indore
Madhya Pradesh High Court · AIR 1955 MP 213
Administration of Evacuee Property Act, 1950 — Section 49, 7Constitution of India, 1950 — Article 226
High Courts09 Jul 1955Dismissed
Mohammad Umar Vs Thakurprashad Tiwari
Madhya Pradesh High Court · (1955) 07 MP CK 0004
Constitution of India, 1950 — Article 19(1), 226Penal Code, 1860 (IPC) — Section 120B, 420
High Courts09 Jul 1955Dismissed
Mohan Singh Vs Revenue Commissioner, Southern Division M.B. Indore and others
Madhya Pradesh High Court · AIR 1955 MP 202
Constitution of India, 1950 — Article 226
High Courts29 Jun 1955
Ibrahim Hussainji Vs State
Madhya Pradesh High Court · (1956) CriLJ 231
Penal Code, 1860 (IPC) — Section 456, 497