High Courts21 Apr 1956
State Vs Anandilal and Others
Madhya Pradesh High Court · (1957) CriLJ 251
Madhya Bharat Essential Supplies (Temporary Powers) Act, 1948 — Section 5
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1956
206 judgments · page 8 of 11
High Courts21 Apr 1956
Firm Ram Gopal Satya Narayan Vs Anant Prasad and others
Madhya Pradesh High Court · (1956) 04 MP CK 0002
Constitution of India, 1950 — Article 226, 227
High Courts20 Apr 1956
Abdulla Khan Vs Smt. Chandni Bi
Madhya Pradesh High Court · (1956) CriLJ 1395
Constitution of India, 1950 — Article 14
High Courts07 Apr 1956
Chhuttilal Vs Bagmal
Madhya Pradesh High Court · AIR 1956 MP 177
Constitution of India, 1950 — Article 246, 265, 268, 268, 269
High Courts07 Apr 1956
Pratap Singh Aman Singh Vs State of Vindhya Pradesh
Madhya Pradesh High Court · (1956) 04 MP CK 0003
Constitution of India, 1950 — Article 132, 132(1), 134(c), 134(c), 14Penal Code, 1860 (IPC) — Section 307
High Courts06 Apr 1956Dismissed
Kapoorchand Vs Revati Prasad
Madhya Pradesh High Court · (1956) 04 MP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 46, 47
High Courts05 Apr 1956Dismissed
Sadashiv Hirwe Vs Trimbak Chitnis
Madhya Pradesh High Court · AIR 1957 MP 171
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5
High Courts03 Apr 1956
Raja Ram Vs State and others
Madhya Pradesh High Court · (1956) 04 MP CK 0009
Constitution of India, 1950 — Article 226, 227
High Courts03 Apr 1956Allowed
Radhabai Vs Kadar Ali
Madhya Pradesh High Court · AIR 1957 MP 159
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Evidence Act, 1872 — Section 41
High Courts30 Mar 1956Dismissed
(Thakur) Ranjit Singh Vs Behrauji
Madhya Pradesh High Court · AIR 1957 MP 181
Stamp Act, 1899 — Section 32, 36, 37, 40, 40(2)
High Courts30 Mar 1956
Bheru Singh Vs State
Madhya Pradesh High Court · (1956) CriLJ 1408
Penal Code, 1860 (IPC) — Section 302, 325, 34
High Courts28 Mar 1956Dismissed
Motilal Vs Badrilal
Madhya Pradesh High Court · AIR 1957 MP 183
Contract Act, 1872 — Section 70Transfer of Property Act, 1882 — Section 108
High Courts28 Mar 1956
Laximnaryan Gupta Vs The Collector, District Shivpuri
Madhya Pradesh High Court · (1956) 03 MP CK 0015
Constitution of India, 1950 — Article 154, 154(2), 162, 226, 298Madhya Bharat Panchayat Act, 1949 — Section 17, 9Madhya Bharat Panchayat Rules, 1951 — Rule 11, 11(2), 21
High Courts23 Mar 1956Dismissed
Kunjlal Vs Nathmal
Madhya Pradesh High Court · AIR 1957 MP 14
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1
High Courts23 Mar 1956Allowed
Chhuttilal Vs Bagmal
Madhya Pradesh High Court · (1956) 03 MP CK 0014
Constitution of India, 1950 — Article 208, 240, 246, 265, 268Income Tax Act, 1922 — Section 9(2)Indore Stamp (Adaptation) Act, 1950 — Article 11, 10, 11, 12, 13
High Courts23 Mar 1956
Motibai Vs Champalal
Madhya Pradesh High Court · AIR 1957 MP 184
Civil Procedure Code, 1908 (CPC) — Section 132, 132(1)
High Courts23 Mar 1956Dismissed
Basantilal Vs Ramcharan and Others
Madhya Pradesh High Court · (1956) 03 MP CK 0002
Limitation Act, 1963 — Article 142
High Courts16 Mar 1956Dismissed
Firm Nandram Narayandas Vs Firm Gopaldas Laxminarain and Others
Madhya Pradesh High Court · (1956) 03 MP CK 0017
Civil Procedure Code, 1908 (CPC) — Section 39, 41, 42
High Courts16 Mar 1956
The State Vs Pancham and Others
Madhya Pradesh High Court · (1957) CriLJ 283
Penal Code, 1860 (IPC) — Section 147, 324, 325, 380, 506
High Courts16 Mar 1956
Kishanlal Vs Railway Police
Madhya Pradesh High Court · (1957) CriLJ 194
Penal Code, 1860 (IPC) — Section 379