High Courts24 Mar 1955Dismissed
Dattajirao Vs Prahladdas
Madhya Pradesh High Court · (1955) 03 MP CK 0001
Evidence Act, 1872 — Section 92Registration Act, 1908 — Section 17(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1955
150 judgments · page 7 of 8
High Courts22 Mar 1955Dismissed
Firm Kashiram Biharilal Vs Badrilal
Madhya Pradesh High Court · AIR 1955 MP 177
Constitution of India, 1950 — Article 227
High Courts21 Mar 1955Dismissed
Mangal Singh Vs The state
Madhya Pradesh High Court · (1955) 03 MP CK 0005
Constitution of India, 1950 — Article 226, 227, 311(1), 311(2)Madhya Bharat Civil Services (Punishment and Appeal) Rules, 1950 — Rule 8
High Courts15 Mar 1955
The State Vs Prakashchand
Madhya Pradesh High Court · AIR 1955 MP 209 : (1955) CriLJ 1600
Cotton Textiles (Control of Movement) Order, 1948 — Clause 15(1)Criminal Procedure Code, 1898 (CrPC) — Section 540Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts11 Mar 1955Dismissed
Birendra Singh Vs Excise Commissioner
Madhya Pradesh High Court · (1955) 03 MP CK 0007
Constitution of India, 1950 — Article 19, 19(1), 19(6), 226Distribution of Shops and Grant of Licenses Samvat Rules, 2009 — Rule 26Madhya Bharat Excise Act, 1952 — Section 68
High Courts04 Mar 1955Allowed
Bidhichand Vs Darshanlal
Madhya Pradesh High Court · (1955) 03 MP CK 0008
Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts28 Feb 1955
Sewalal Ghanshyam Vs Param Lal anju and others
Madhya Pradesh High Court · (1955) 02 MP CK 0015
Constitution of India, 1950 — Article 115, 19(l)(f), 19(l)(g)
High Courts26 Feb 1955Dismissed
Hindusthan General Insurance Society Ltd. Vs Kedarnarayan
Madhya Pradesh High Court · (1955) 02 MP CK 0012
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, 153
High Courts11 Feb 1955Dismissed
Dwarka Rubber Works Vs Chhotelal
Madhya Pradesh High Court · (1955) 02 MP CK 0007
Contract Act, 1872 — Section 28
High Courts11 Feb 1955
State Vs Fulchand
Madhya Pradesh High Court · (1956) CriLJ 226
Arms Act, 1959 — Section 19(f), 29
High Courts08 Feb 1955Allowed
Purushottamdas Vs Collector Gird
Madhya Pradesh High Court · AIR 1955 MP 179
Constitution of India, 1950 — Article 226
High Courts08 Feb 1955Allowed
Binodilal Vs Satyendra Singh
Madhya Pradesh High Court · (1955) 02 MP CK 0001
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 6Limitation Act, 1908 — Section 14
High Courts05 Feb 1955
Badriprasad Vs Bhagwandas
Madhya Pradesh High Court · AIR 1956 MP 117
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 91
High Courts05 Feb 1955Dismissed
Gwalior Sugar Co. Ltd. Vs State
Madhya Pradesh High Court · (1957) JLJ 4
General Clauses Act, 1897 — Section 3(8)(b)(II)
High Courts03 Feb 1955Dismissed
Phoolchand Vs Ramchandra
Madhya Pradesh High Court · (1955) 02 MP CK 0011
Civil Procedure Code, 1882 — Section 230Civil Procedure Code, 1908 (CPC) — Section 43, 48, 48(2)
High Courts02 Feb 1955
Gwalior Sugar Co. Ltd. Vs State
Madhya Pradesh High Court · AIR 1955 MP 210
Civil Procedure Code, 1908 (CPC) — Section 109, 110, 151Constitution of India, 1950 — Article 132, 133, 133(1), 133(1)(c), 14
High Courts02 Feb 1955Allowed
Surilal Vs Firm Shyamlal
Madhya Pradesh High Court · AIR 1956 MP 74
Contract Act, 1872 — Section 176