High Courts15 Apr 1957Dismissed
Union of India Vs Shantilal Jain
Madhya Pradesh High Court · (1957) JLJ 873
Contract Act, 1872 — Section 151Railways Act, 1890 — Section 72
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1957
401 judgments · page 11 of 21
High Courts15 Apr 1957
Sitaram Vs Fakirchand Ganeshram
Madhya Pradesh High Court · (1957) JLJ 696
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts15 Apr 1957Dismissed
Biharilal Vs Ramcharan
Madhya Pradesh High Court · AIR 1957 MP 165 : (1957) ILR (MP) 226
Constitution of India, 1950 — Article 245Madhya Bharat Municipalities (Second Amendment) Act, 1956 — Section 2, 3Madhya Bharat Municipalities Act, 1954 — Section 10
High Courts15 Apr 1957Dismissed
Union of India (UOI) Vs Shantilal Nanchand Jain
Madhya Pradesh High Court · AIR 1957 MP 192
Contract Act, 1872 — Section 151, 152, 160, 161Goods Tariff Rules — Rule 29(2), 36AARailways Act, 1890 — Section 47, 54, 72
High Courts15 Apr 1957Allowed
Mewalal Vs Totalal
Madhya Pradesh High Court · (1957) JLJ 782
Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts13 Apr 1957Dismissed
Shivajirao Vs Bapurao
Madhya Pradesh High Court · (1957) JLJ 444
Evidence Act, 1872 — Section 112, 114
High Courts11 Apr 1957Dismissed
Bengal Nagpur Cotton Mills Club Rajnandgaon Vs Sales Tax Officer, Raipur
Madhya Pradesh High Court · (1957) JLJ 990
Central Provinces and Berar Sales Tax Act, 1947 — Section 15(1), 8
High Courts11 Apr 1957
Bengal Nagpur Cotton Mills Club Vs Sales Tax Officer and Another
Madhya Pradesh High Court · (1957) 8 STC 781
COMPANIES ACT, 1956 — Section 26Constitution of India, 1950 — Article 226, 283
High Courts11 Apr 1957Allowed
Ramchandra Gopalrao Vs D.I.G. Police
Madhya Pradesh High Court · AIR 1957 MP 126 : (1958) 2 LLJ 414
Constitution of India, 1950 — Article 311(1), 311(2)
High Courts11 Apr 1957Allowed
Ramchandra Vs D.I.G. Police
Madhya Pradesh High Court · (1957) JLJ 601
Government of India Act, 1919 — Section 96B(1)Government of India Act, 1935 — Section 240
High Courts11 Apr 1957Dismissed
Thakur Prasad Vs Mohammad Umar Suleman
Madhya Pradesh High Court · (1957) JLJ 869
Criminal Procedure Code, 1898 (CrPC) — Section 155Penal Code, 1860 (IPC) — Section 420
High Courts09 Apr 1957Dismissed
Ramesh Vs Kishandas
Madhya Pradesh High Court · (1957) JLJ 780
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts09 Apr 1957Dismissed
Hirjibhai Tribhuwandas Vs Income Tax Officer and Another
Madhya Pradesh High Court · AIR 1957 MP 171
Nandgaon State Income Tax Act, 1922 — Section 34Taxation Laws (Extension to Merged States and Amendment) Act, 1949 — Section 3, 7
High Courts09 Apr 1957Dismissed
Secretary, M.C. Sagar Vs Vrajlal Manilal
Madhya Pradesh High Court · (1958) MPLJ 84
Central Provinces and Berar Municipalities Act, 1922 — Section 66(1)(e)
High Courts09 Apr 1957Dismissed
Hirjibhai Vs Income Tax Officer, Rajnandgaon
Madhya Pradesh High Court · (1957) JLJ 455
Finance Act, 1950 — Section 13Income Tax Act, 1961 — Section 34
High Courts09 Apr 1957
Mst. Piyajo Vs State
Madhya Pradesh High Court · AIR 1958 MP 144 : (1958) CriLJ 762 : (1957) ILR (MP) 142 : (1958) JLJ 47
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 3
High Courts09 Apr 1957
HIRJIBHAI Vs Income Tax OFFICER, RAJNANDGAON, AND ANOTHER.
Madhya Pradesh High Court · (1958) 33 ITR 448
Constitution of India, 1950 — Article 226
High Courts09 Apr 1957Dismissed
State Vs Ram Kumar
Madhya Pradesh High Court · (1957) JLJ 595
Criminal Procedure Code, 1898 (CrPC) — Section 417Telegraph Act, 1885 — Section 29
High Courts09 Apr 1957Dismissed
Secretary, Municipal Committee, Sagar Vs Vrijlal Manilal
Madhya Pradesh High Court · (1958) JLJ 243
High Courts09 Apr 1957Dismissed
Municipal Committee, Sagar Vs Chhotabhai Jethabhai
Madhya Pradesh High Court · (1958) MPLJ 27
Central Provinces and Berar Municipalities Act, 1922 — Section 48(1)