High Courts14 Feb 1956Allowed
Babulal Vs Collector
Madhya Pradesh High Court · AIR 1956 MP 221
Constitution of India, 1950 — Article 226Madhya Bharat Public Demands Recovery Act, 1954 — Section 3 , 4, 5, 6, 7
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1956
206 judgments · page 10 of 11
High Courts14 Feb 1956
Bhopal Sugar Industries Ltd. Sehore Vs Income Tax Officer, Bhopal
Madhya Pradesh High Court · (1956) 02 MP CK 0003
Constitution of India, 1950 — Article 226
High Courts13 Feb 1956
The State Vs Siddhannath Gangaram
Madhya Pradesh High Court · AIR 1956 MP 241 : (1956) CriLJ 1327
Penal Code, 1860 (IPC) — Section 171, 171A, 171B, 171C, 171D
High Courts10 Feb 1956
Jamila Begum Vs Dr. Abdul Mughni Ansari
Madhya Pradesh High Court · (1956) 02 MP CK 0021
Civil Procedure Code, 1908 (CPC) — Section 11, 115
High Courts09 Feb 1956
Ramjidas Vs Baburam
Madhya Pradesh High Court · AIR 1957 MP 185
Contract Act, 1872 — Section 74Stamp Act, 1899 — Section 28, 43(3)
High Courts07 Feb 1956Allowed
Kishanchand Narsingdas Bhatia Vs Appellante Authority Madhya Bharat and Others
Madhya Pradesh High Court · (1956) 02 MP CK 0020
Central Motor Vehicles Rules, 1989 — Rule 78, 79, 80, 81, 82Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 42, 47, 54, 57, 57(3)
High Courts06 Feb 1956
Karan Singh Vs State
Madhya Pradesh High Court · AIR 1956 MP 193 : (1956) CriLJ 1072
Penal Code, 1860 (IPC) — Section 120B, 161, 193, 194, 420
High Courts04 Feb 1956Dismissed
Jagdishprasad Saxena Vs State
Madhya Pradesh High Court · AIR 1957 MP 15
Constitution of India, 1950 — Article 226, 309, 311(2)
High Courts03 Feb 1956
Abdul Gafoor Vs Peerchand
Madhya Pradesh High Court · (1956) 02 MP CK 0002
Provincial Small Cause Courts Act, 1887 — Section 17, 25
High Courts02 Feb 1956
Maula Bux Rahim Bux and Sons Vs State of Vindhya Pradesh
Madhya Pradesh High Court · (1956) 02 MP CK 0009
Civil Procedure Code, 1908 (CPC) — Section 79, 99Constitution of India, 1950 — Article 1, 239, 240, 241, 263General Clauses Act, 1897 — Section 3(58), 3(60), 3(8)
High Courts31 Jan 1956Allowed
Keshorao Vs Yeshwantrao
Madhya Pradesh High Court · AIR 1957 MP 17
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 41 Rule 20, 151, 152, 153Limitation Act, 1963 — Section 22, 23
High Courts31 Jan 1956
Choteylal Vs State
Madhya Pradesh High Court · (1956) CriLJ 1291
Evidence Act, 1872 — Section 101, 102, 105, 84Penal Code, 1860 (IPC) — Section 302, 84
High Courts27 Jan 1956
Kashiram Vs The State
Madhya Pradesh High Court · (1956) 01 MP CK 0004
Penal Code, 1860 (IPC) — Section 302, 84
High Courts25 Jan 1956Allowed
Hariprasad Vs Gram Panchayat Khirkiya
Madhya Pradesh High Court · (1957) JLJ 490
Central Provinces and Berar Panchayats Act, 1946 — Section 42(1)(b), 46
High Courts24 Jan 1956
Ram Bhika Vs Arjun Gopal and Others
Madhya Pradesh High Court · (1956) 01 MP CK 0013
Indore Land Revenue and Tenancy Act, 1931 — Section 131, 132, 133, 136(1)
High Courts23 Jan 1956
Nanbu Vs The State
Madhya Pradesh High Court · AIR 1956 MP 207 : (1956) CriLJ 1078
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts20 Jan 1956Dismissed
Kishangopal Vs Nathulal
Madhya Pradesh High Court · (1956) 01 MP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Registration Act, 1908 — Section 37, 58, 59, 60, 69
High Courts20 Jan 1956Allowed
Mohan Singh Vs Murarilal
Madhya Pradesh High Court · AIR 1957 MP 188
Limitation Act, 1963 — Section 12, 12(2)
High Courts19 Jan 1956
Tulsi Ram Vs The State
Madhya Pradesh High Court · (1956) CriLJ 1290
Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 366, 376
High Courts18 Jan 1956Dismissed
Janardan Shridhar and Another Vs Management Hukumchand Mills Ltd. and Others
Madhya Pradesh High Court · (1956) 01 MP CK 0012
Constitution of India, 1950 — Article 19, 19(1), 227, 254, 254(2)Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 10(3), 23, 24, 27, 52(2)