High Courts23 Oct 1956
Balkrishna S. Joshi Vs State of Madhya Bharat
Madhya Pradesh High Court · AIR 1957 MP 130
Constitution of India, 1950 — Article 226, 311, 320Penal Code, 1860 (IPC) — Section 380, 454
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1956
206 judgments · page 5 of 11
High Courts23 Oct 1956
Ramchandra and Others Vs Pannalal and Others
Madhya Pradesh High Court · AIR 1957 MP 113
High Courts23 Oct 1956Dismissed
State Vs Mohanlal
Madhya Pradesh High Court · (1957) JLJ 101
Prevention of Corruption Act, 1947 — Section 5(1)(c), 5(1)(d), 5(2)
High Courts23 Oct 1956
Balkrishna Joshi Vs State
Madhya Pradesh High Court · (1957) JLJ 114
Penal Code, 1860 (IPC) — Section 380, 454
High Courts23 Oct 1956
State of Madhya Bharat Vs Mohanlal Motilal
Madhya Pradesh High Court · AIR 1957 MP 58 : (1957) CriLJ 189
Penal Code, 1860 (IPC) — Section 161, 165, 165A, 402, 409
High Courts22 Oct 1956Dismissed
Khanjuram Vs Bhagwati
Madhya Pradesh High Court · (1957) JLJ 46
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Trusts Act, 1882 — Section 76
High Courts20 Oct 1956Allowed
Saiyad Ahmad Agha Vs State
Madhya Pradesh High Court · (1957) JLJ 94
Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts20 Oct 1956
Radheyshyam Chironjilal Agrawal Vs Kashinath Balkishan
Madhya Pradesh High Court · AIR 1957 MP 82
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts20 Oct 1956
Sukharam Karan Singh and Others Vs State of Madhya Bharat
Madhya Pradesh High Court · AIR 1957 MP 134 : (1957) CriLJ 452
Penal Code, 1860 (IPC) — Section 149, 302, 307, 325, 395
High Courts20 Oct 1956
Capt. Saiyad Ahmad Agha Vs The State
Madhya Pradesh High Court · AIR 1957 MP 115 : (1957) CriLJ 449
Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 120B, 161, 162, 165, 379
High Courts20 Oct 1956Dismissed
Sukhram Vs State
Madhya Pradesh High Court · (1957) JLJ 1
Madhya Bharat Public Security Act, 1953 — Section 14Penal Code, 1860 (IPC) — Section 149, 302, 307, 395, 397
High Courts20 Oct 1956Dismissed
Radheyshyam Vs Kashinath
Madhya Pradesh High Court · (1957) JLJ 47
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts18 Oct 1956Dismissed
Mathurabai Vs Shripat
Madhya Pradesh High Court · (1957) JLJ 90
Suits Valuation Act, 1887 — Section 8
High Courts18 Oct 1956Dismissed
Mathurabai Vs Shripat and Another
Madhya Pradesh High Court · AIR 1957 MP 153
Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 8
High Courts18 Oct 1956
Parasram Kalyandas Vs Champalal Sawan Sookha
Madhya Pradesh High Court · AIR 1957 MP 118
Evidence Act, 1872 — Section 145, 21
High Courts17 Oct 1956Dismissed
W.P. Horsburgh and Another Vs Chandroji Sambajirao and Another
Madhya Pradesh High Court · AIR 1957 MP 90
Civil Procedure Code, 1908 (CPC) — Section 20Negotiable Instruments Act, 1881 (NI) — Section 33(1), 46
High Courts13 Oct 1956Allowed
Laxminarain Vs Chhotu
Madhya Pradesh High Court · (1957) JLJ 50
Madhya Bharat Muafi and Inam Tenants and Sub-tenants Protection Act, 1954 — Section 4
High Courts13 Oct 1956Dismissed
Laxminarayan Narayan Nigam and Another Vs Chhotu Kalu Khangar
Madhya Pradesh High Court · AIR 1957 MP 63
Civil Procedure Code, 1908 (CPC) — Section 10, 151, 94Constitution of India, 1950 — Article 254
High Courts08 Oct 1956
Abdeali Alimohamad and Others Vs Fidahussain Abdulkarim
Madhya Pradesh High Court · AIR 1957 MP 122
Civil Procedure Code, 1908 (CPC) — Section 102, 115Madhya Bharat Small Cause Courts Act, 1949 — Section 12, 13, 19Provincial Small Cause Courts Act, 1887 — Section 15, 16, 25, 27
High Courts05 Oct 1956
Bhan Singh Jubar Singh Vs State
Madhya Pradesh High Court · (1957) CriLJ 67
Civil Procedure Code, 1908 (CPC) — Section 115Penal Code, 1860 (IPC) — Section 120B, 467, 471, 477A