High Courts29 Nov 1956Dismissed
Shrinath Vs Municipality, Gwalior
Madhya Pradesh High Court · (1957) JLJ 11
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1956
206 judgments · page 4 of 11
High Courts29 Nov 1956Dismissed
Jagdish Prasad Vs State
Madhya Pradesh High Court · (1957) JLJ 728
Constitution of India, 1950 — Article 133(1)(a), 133(1)(b), 226
High Courts27 Nov 1956
The State Vs Shambhudayal Dhuman Singh and Others
Madhya Pradesh High Court · AIR 1957 MP 17 : (1957) CriLJ 510 : (1957) JLJ 1
Criminal Procedure Code, 1898 (CrPC) — Section 54Evidence Act, 1872 — Section 133Madhya Bharat Gambling Act, 1949 — Section 5, 6
High Courts22 Nov 1956Dismissed
Babulal Vs Mangilal
Madhya Pradesh High Court · (1957) JLJ 83
Oil Seeds (Forward Contracts Prohibition) Order, 1943 — Clause 3, Clause 4
High Courts22 Nov 1956Allowed
Hemchand Vs State
Madhya Pradesh High Court · AIR 1957 MP 48 : (1957) CriLJ 758
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491Prisons Act, 1894 — Section 46
High Courts22 Nov 1956Allowed
Shop Baboolal Mangilal and Another Vs Firm Mangilal Balkishan and Others
Madhya Pradesh High Court · AIR 1957 MP 90
Civil Procedure Code, 1908 (CPC) — Section 35
High Courts21 Nov 1956
Chhogalal Vs Thakore Uttam Singh
Madhya Pradesh High Court · (1961) JLJ 412
Land Acquisition Act, 1894 — Section 33
High Courts15 Nov 1956Dismissed
Firm Deochand Pannalal and Others Vs Shubhkaran Shivdeoji
Madhya Pradesh High Court · AIR 1957 MP 9
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 21 Rule 53(1)
High Courts14 Nov 1956Dismissed
Surendra Bhardwaj Vs The State
Madhya Pradesh High Court · AIR 1957 MP 4 : (1957) CriLJ 454 : (1960) 5 MPLJ 1383
Criminal Procedure Code, 1898 (CrPC) — Section 198B, 198B(1)Penal Code, 1860 (IPC) — Section 499, 500
High Courts14 Nov 1956Dismissed
Surendra Vs State
Madhya Pradesh High Court · (1957) JLJ 9
Criminal Procedure Code, 1898 (CrPC) — Section 198B
High Courts13 Nov 1956Dismissed
Bardichand Vs Soni
Madhya Pradesh High Court · AIR 1957 MP 92
Civil Procedure Code, 1908 (CPC) — Section 115, 149, 21, 99Constitution of India, 1950 — Article 227Suits Valuation Act, 1887 — Section 11
High Courts12 Nov 1956
Sarjerao Shitole Vs Maharaj Narain
Madhya Pradesh High Court · (1957) JLJ 930
Penal Code, 1860 (IPC) — Section 420
High Courts30 Oct 1956Allowed
F. and C. Osler (India) Ltd. Vs State
Madhya Pradesh High Court · (1957) JLJ 57
Madhya Bharat Sales Tax Act, 1950 — Section 3
High Courts30 Oct 1956
F. and C. Oslar (India) Ltd. and Another Vs State of Madhya Bharat and Others
Madhya Pradesh High Court · AIR 1957 MP 139
Constitution of India, 1950 — Article 19(1), 226, 286, 286(2)Contract Act, 1872 — Section 77, 79Madhya Bharat Sales Tax (Amendment) Act, 1955 — Section 23A, 8
High Courts27 Oct 1956Dismissed
Union of India Vs Tej Narain Dar
Madhya Pradesh High Court · (1957) JLJ 121
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77
High Courts27 Oct 1956Dismissed
Union of India (UOI) Vs Tej Narain Dar
Madhya Pradesh High Court · AIR 1957 MP 108
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 295, 311Madhya Bharat Regulation of Government Act, 1948 — Section 4
High Courts26 Oct 1956
Indore Iron and Steel Registered Stock-holders Association, Ltd. Vs State of Madhya Bharat and Others
Madhya Pradesh High Court · AIR 1957 MP 83
Constitution of India, 1950 — Article 168, 226, 227, 238, 286Defence of India Rules, 1962 — Rule 181(2)Essential Supplies (Temporary Powers) Act, 1946 — Section 20
High Courts24 Oct 1956Allowed
Imperial Match Co. (India) Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1957 MP 111
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 152, 161Railways Act, 1989 — Section 72, 72(1), 77
High Courts24 Oct 1956Allowed
The Imperial Match Co. (India) Ltd. Vs The Union of India and others
Madhya Pradesh High Court · (1957) JLJ 129
Railways Act, 1890 — Section 77