High Courts13 Mar 1957Dismissed
Suganchand Vs Phulchand Gyanchand
Madhya Pradesh High Court · (1957) JLJ 568
Contract Act, 1872 — Section 30
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1957
401 judgments · page 14 of 21
High Courts12 Mar 1957
Mankuwar Asaram Vs Mt. Bodhi Mukundi and Others
Madhya Pradesh High Court · AIR 1957 MP 211 : (1957) ILR (MP) 270
Central Provinces Land Revenue Act, 1881 — Section 49(1)Hindu Succession Act, 1956 — Section 4Specific Relief Act, 1877 — Section 42
High Courts12 Mar 1957Dismissed
Shyamlal Ramkrishna Agarwal and Another Vs Takhatmal Bodhraj and Another
Madhya Pradesh High Court · AIR 1957 MP 98
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 145, 9, 96Contract Act, 1872 — Section 126Displaced Persons (Debts Adjustment) Act, 1951 — Section 15, 40, 5, 9
High Courts12 Mar 1957Dismissed
Shyamlal Vs Takhatmal
Madhya Pradesh High Court · (1957) JLJ 473
Civil Procedure Code, 1908 (CPC) — Section 143Displaced Persons (Debts Adjustment) Act, 1951 — Section 5
High Courts12 Mar 1957Dismissed
Mankuwar Vs Bodhani
Madhya Pradesh High Court · (1957) JLJ 879
Central Provinces Land Revenue Act, 1881 — Section 49(1)Specific Relief Act, 1877 — Section 42
High Courts11 Mar 1957
Yakoob Vs State
Madhya Pradesh High Court · AIR 1958 MP 29 : (1958) CriLJ 51
Motor Vehicles Act, 1939 — Section 112, 2(25)
High Courts11 Mar 1957Dismissed
Fakirmohammad Vs State
Madhya Pradesh High Court · (1957) JLJ 847
Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts09 Mar 1957Dismissed
Piyarelal Jawaharlal Vs The State
Madhya Pradesh High Court · AIR 1957 MP 213 : (1957) CriLJ 1403
Criminal Procedure Code, 1898 (CrPC) — Section 347, 348Penal Code, 1860 (IPC) — Section 75
High Courts09 Mar 1957
Pyarelal Vs State
Madhya Pradesh High Court · (1957) JLJ 751
Criminal Procedure Code, 1898 (CrPC) — Section 347Penal Code, 1860 (IPC) — Section 409
High Courts06 Mar 1957Dismissed
Manoharlal and Another Vs Brajrajkishore and Another
Madhya Pradesh High Court · AIR 1957 MP 214
Transfer of Property Act, 1882 — Section 105, 116
High Courts06 Mar 1957Dismissed
Lal Chandra Bhan Shah Vs Returning Officer (Deputy Commissioner) and Others
Madhya Pradesh High Court · AIR 1957 MP 142 : (1957) ILR (MP) 150
Constitution of India, 1950 — Article 226, 329
High Courts06 Mar 1957Dismissed
Lal Chandra Bhan Shah Vs Returning Officer Seoni
Madhya Pradesh High Court · (1957) JLJ 519
Representation of the People Act, 1951 — Section 36(2)(b), 5(a)
High Courts06 Mar 1957Dismissed
Manoharlal Vs Brijrajkishore
Madhya Pradesh High Court · (1957) JLJ 835
Transfer of Property Act, 1882 — Section 116
High Courts04 Mar 1957Dismissed
Onkar Singh Vs State
Madhya Pradesh High Court · (1957) JLJ 898
Madhya Bharat Abolition of Jagirs Act, 1951 — Section 17, 34
High Courts01 Mar 1957Dismissed
Union of India Vs Asharfi Devi
Madhya Pradesh High Court · (1957) JLJ 550
Civil Procedure Code, 1908 (CPC) — Section 79Contract Act, 1872 — Section 151
High Courts01 Mar 1957Dismissed
Union of India (UOI) Vs Asharfi Devi and Others
Madhya Pradesh High Court · AIR 1957 MP 114 : (1957) ILR (MP) 253
Contract Act, 1872 — Section 151, 182General Clauses Act, 1897 — Section 10Railways Act, 1890 — Section 140, 70, 72, 72(1)
High Courts01 Mar 1957Dismissed
Bhanwar Singh Vs Balaji Swami Temple of Deori
Madhya Pradesh High Court · (1957) JLJ 756
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 2(g)(2), 53(1)
High Courts28 Feb 1957
State Vs Bhogiram
Madhya Pradesh High Court · (1957) JLJ 920
Criminal Procedure Code, 1898 (CrPC) — Section 465
High Courts28 Feb 1957
Hassankhan Mannookhan Vs Sharda Charan Tiwari
Madhya Pradesh High Court · AIR 1957 MP 233
Transfer of Property Act, 1882 — Section 113
High Courts28 Feb 1957
Benimadhav Vs State
Madhya Pradesh High Court · AIR 1957 MP 118 : (1958) ILR (MP) 435
Constitution of India, 1950 — Article 311(2)Madhya Bharat Civil Services (Punishment and Appeal) Rules, 1950 — Rule 8Madhya Bharat Revenue Administration and Ryotwari Land Revenue and Tenancy Act, 1950 — Section 2