High Courts14 Dec 1956Dismissed
Khemchand Rajmal Vs State
Madhya Pradesh High Court · (1957) JLJ 38
Madhya Bharat Sales Tax Act, 1950 — Section 8(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1956
206 judgments · page 2 of 11
High Courts14 Dec 1956Dismissed
Musammat Gyaso Vs State
Madhya Pradesh High Court · (1957) JLJ 31
Criminal Procedure Code, 1898 (CrPC) — Section 100, 101, 82
High Courts14 Dec 1956Dismissed
Kashiprasad Vs State of M.P.
Madhya Pradesh High Court · (1961) JLJ 452
Constitution of India, 1950 — Article 226
High Courts14 Dec 1956Allowed
Hiralal and Another Vs Agarchand and Another
Madhya Pradesh High Court · (1957) JLJ 36 : (1961) MPLJ 644
Contract Act, 1872 — Section 38Specific Relief Act, 1963 — Section 39
High Courts14 Dec 1956Allowed
Mt. Gyaso Vs The State
Madhya Pradesh High Court · AIR 1957 MP 7 : (1957) CriLJ 455
Criminal Procedure Code, 1898 (CrPC) — Section 100, 101, 82
High Courts14 Dec 1956Dismissed
Natwarlal Gowardhandas Vs Union of India (UOI)
Madhya Pradesh High Court · AIR 1957 MP 157
Civil Procedure Code, 1908 (CPC) — Section 79Contract Act, 1872 — Section 151, 152Railways Act, 1890 — Section 3(6), 72, 80
High Courts14 Dec 1956Allowed
Mohammad Husain Ramjan Husain Vs Chairman, Mandi Committee
Madhya Pradesh High Court · AIR 1957 MP 8
Civil Procedure Code, 1908 (CPC) — Section 35Specific Relief Act, 1877 — Section 54, 55
High Courts14 Dec 1956Dismissed
Khemchand Rajmal Vs Chief Secretary, Madhya Bharat Govt. and Others
Madhya Pradesh High Court · AIR 1957 MP 12 : (1957) 8 STC 313
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 64Madhya Bharat Sales Tax Rules, 1950 — Rule 46
High Courts14 Dec 1956
Mohd. Hussain Vs Chairman, Mandi Committee, Gulabganj
Madhya Pradesh High Court · (1957) JLJ 33
Specific Relief Act, 1877 — Section 54
High Courts14 Dec 1956Dismissed
Natwarlal Govardhandas Vs Union of India
Madhya Pradesh High Court · (1957) JLJ 331
Civil Procedure Code, 1908 (CPC) — Section 79Railways Act, 1890 — Section 3(6)
High Courts14 Dec 1956Allowed
Hiralal Vs Agarchand
Madhya Pradesh High Court · (1957) JLJ 653
Specific Relief Act, 1877 — Section 39
High Courts14 Dec 1956Allowed
Mohammad Husain Vs Chairman, Mandi Committee, Gulabganj
Madhya Pradesh High Court · (1957) JLJ 655
Specific Relief Act, 1877 — Section 54
High Courts14 Dec 1956Dismissed
Khemchand Rajmal Vs Chief Secretary
Madhya Pradesh High Court · (1957) JLJ 141
Madhya Bharat Sales Tax Rules, 1950 — Rule 46
High Courts14 Dec 1956Allowed
Totaram Vs Damodar
Madhya Pradesh High Court · (1957) JLJ 61
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5
High Courts14 Dec 1956Allowed
Shaligram Vs State
Madhya Pradesh High Court · (1957) JLJ 275
Penal Code, 1860 (IPC) — Section 353
High Courts13 Dec 1956
Sharad Chandra Vs State
Madhya Pradesh High Court · (1957) JLJ 515
Criminal Procedure Code, 1898 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 409
High Courts13 Dec 1956Dismissed
Radhakishan Jaikishan Vs Kalicharan
Madhya Pradesh High Court · (1957) JLJ 293
Civil Procedure Code, 1908 (CPC) — Section 48, 48(2)Limitation Act, 1908 — Section 6
High Courts13 Dec 1956Allowed
Gordhandas Tekchand Sindhi and Others Vs Indore City Municipality
Madhya Pradesh High Court · AIR 1957 MP 6 : (1957) CriLJ 453 : (1958) 2 LLJ 734
Madhya Bharat Shops and Establishments Act, 1952 — Section 53, 53(1)
High Courts13 Dec 1956
Dayabhai Patel Vs Natwarlal
Madhya Pradesh High Court · (1957) JLJ 22
Civil Procedure Code, 1908 (CPC) — Section 137, 137(1), 137(2), 137(3)Constitution of India, 1950 — Article 345
High Courts13 Dec 1956
Ramanlal Poonambhai Vs Commissioner, Sales Tax, M.B. Government
Madhya Pradesh High Court · AIR 1957 MP 10 : (1957) JLJ 17 : (1957) 8 STC 305
Madhya Bharat Sales Tax Act, 1950 — Section 8(1), 8(5)