High Courts15 Mar 1956
Asaram Vs State
Madhya Pradesh High Court · (1957) CriLJ 193
Penal Code, 1860 (IPC) — Section 148, 149, 302
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1956
206 judgments · page 9 of 11
High Courts15 Mar 1956
Mangharam (J.B.) and Co. Vs Kher (K.B.) and Others
Madhya Pradesh High Court · (1957) 1 LLJ 76
Constitution of India, 1950 — Article 217, 226, 233, 234, 236General Clauses Act, 1897 — Section 3, 7Government of India Act, 1935 — Section 254
High Courts09 Mar 1956
Ghansiram Vs Municipal Board, Bhopal
Madhya Pradesh High Court · (1956) 03 MP CK 0003
High Courts07 Mar 1956
Baijnath Prasad Tripathi Vs The State
Madhya Pradesh High Court · (1956) CriLJ 975
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 161Police Act, 1861 — Section 46, 7
High Courts07 Mar 1956
Firozshaw Vs State
Madhya Pradesh High Court · AIR 1957 MP 50
Civil Procedure Code, 1908 (CPC) — Section 152, 82Trusts Act, 1882 — Section 23, 94
High Courts06 Mar 1956
Abdul Shakoor and another Vs Misrilal
Madhya Pradesh High Court · (1956) 03 MP CK 0005
Bhopal Easement Act — Section 15Bhopal Pre-emption Act — Section 11
High Courts05 Mar 1956
Mobin Ahmad Vs State Transport Authority, Bhopal
Madhya Pradesh High Court · (1956) 03 MP CK 0019
Constitution of India, 1950 — Article 223, 226
High Courts05 Mar 1956
Durga Prasad Vs State
Madhya Pradesh High Court · (1957) CriLJ 285 : (2008) ILR (MP) 1475
Penal Code, 1860 (IPC) — Section 193
High Courts01 Mar 1956
Fida Hussain Vs Abdul Latif Khan
Madhya Pradesh High Court · (1956) 03 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Section 100, 100, 101, 102, 102Constitution of India, 1950 — Article 226
High Courts29 Feb 1956Dismissed
Dinanath Vs Premchand
Madhya Pradesh High Court · AIR 1957 MP 186
Sales of Goods Act, 1930 — Section 39
High Courts29 Feb 1956
Chhedi Vs Kirra
Madhya Pradesh High Court · (1956) 02 MP CK 0007
Arbitration Act, 1940 — Section 14, 32
High Courts24 Feb 1956
Bhagwat Deen, Kalka Prasad Vs Bhandari Harchhati and another
Madhya Pradesh High Court · (1956) 02 MP CK 0006
Civil Procedure Code, 1908 (CPC) — Section 141, 151
High Courts23 Feb 1956
Tulsi Chhotai Vs Saligram Ram Bharosa Saligram Ram Bharosa Vs Tulsi Chhotai
Madhya Pradesh High Court · (1956) 02 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(a)
High Courts22 Feb 1956
Matadin Babadin and others Vs State of Vindhya Pradesh and others
Madhya Pradesh High Court · (1956) 02 MP CK 0001
Civil Procedure Code, 1908 (CPC) — Section 80Court Fees Act, 1870 — Section 7(v), 8General Clauses Act, 1897 — Section 3(60)
High Courts18 Feb 1956Allowed
Keshav Narayan Vs Ghasiram and Others
Madhya Pradesh High Court · (1956) 02 MP CK 0014
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60
High Courts17 Feb 1956
Chandrabhan Jagannath and another Vs Ramanath Bharosa
Madhya Pradesh High Court · (1956) 02 MP CK 0005
Limitation Act, 1963 — Section 23
High Courts16 Feb 1956
Janglia Vs State
Madhya Pradesh High Court · AIR 1956 MP 271 : (1956) CriLJ 1410
Penal Code, 1860 (IPC) — Section 302, 304
High Courts15 Feb 1956
Ramkrishna Vs State
Madhya Pradesh High Court · AIR 1956 MP 194 : (1956) CriLJ 1073
Penal Code, 1860 (IPC) — Section 409, 477A
High Courts15 Feb 1956
Chuttu Vs Abdul Jabbar
Madhya Pradesh High Court · (1956) 02 MP CK 0010
Evidence Act, 1872 — Section 92
High Courts15 Feb 1956
Sarju Hajuri Vs Ram Krishna Singh and others
Madhya Pradesh High Court · (1956) 02 MP CK 0008
Constitution of India, 1950 — Article 226, 227