High Courts09 Feb 1957
D. Masanda and Co. Vs Com. Sales Tax
Madhya Pradesh High Court · (1957) JLJ 562
Madhya Bharat Sales Tax Act, 1950 — Section 13(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1957
401 judgments · page 17 of 21
High Courts09 Feb 1957Allowed
Surajbai Vs Sadashiv
Madhya Pradesh High Court · (1957) JLJ 859
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts09 Feb 1957Partly Allowed
Surajbai and Others Vs Sadashiv Jugal Kishore and Another
Madhya Pradesh High Court · AIR 1958 MP 100
Civil Procedure Code, 1908 (CPC) — Section 11, 99
High Courts09 Feb 1957
D. Masanda and Co. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · AIR 1957 MP 76 : (1957) 8 STC 370
Madhya Bharat Sales Tax Act, 1950 — Section 2, 3(1), 5
High Courts08 Feb 1957Dismissed
Banmali Vs Pitroo
Madhya Pradesh High Court · (1957) JLJ 648
Central Provinces Tenancy Act, 1920 — Section 62, 69(c)
High Courts08 Feb 1957Allowed
Mahabirprasad Durgaprasad Vs B.S. Gupta and Another
Madhya Pradesh High Court · AIR 1957 MP 109 : (1957) ILR (MP) 206 : (1957) 8 STC 429
Constitution of India, 1950 — Article 19(1), 226Madhya Bharat Sales Tax Act, 1950 — Section 3
High Courts08 Feb 1957Allowed
G.V. Kale Vs State
Madhya Pradesh High Court · AIR 1957 MP 240 : (1957) CriLJ 1417
Criminal Procedure Code, 1898 (CrPC) — Section 256
High Courts08 Feb 1957Dismissed
Rajmal Vs Phulchand
Madhya Pradesh High Court · (1957) JLJ 386
Limitation Act, 1908 — Section 19
High Courts08 Feb 1957Dismissed
Dashrathlal Vs State
Madhya Pradesh High Court · (1957) JLJ 451
Criminal Procedure Code, 1898 (CrPC) — Section 423, 515
High Courts08 Feb 1957Allowed
Mahabirprasad Vs Sales Tax Officer, Indore
Madhya Pradesh High Court · (1957) JLJ 373
Madhya Bharat Sales Tax Act, 1950 — Section 3(1), 6
High Courts06 Feb 1957Allowed
Bharosi Vs State
Madhya Pradesh High Court · AIR 1957 MP 236 : (1957) CriLJ 1416
Penal Code, 1860 (IPC) — Section 304A
High Courts06 Feb 1957Allowed
Hari Singh Hiralal Dangi Vs Ramchandra Takhat Singh Dangi and Another
Madhya Pradesh High Court · AIR 1957 MP 238
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100, 101Hindu Widows Remarriage Act, 1856 — Section 2Limitation Act, 1908 — Article 144
High Courts05 Feb 1957Allowed
Hari Singh Vs Ramchandra
Madhya Pradesh High Court · (1957) JLJ 546
Hindu Widows Remarriage Act, 1856 — Section 2Limitation Act, 1908 — Section 28
High Courts05 Feb 1957Dismissed
Motilal Vs Golden Tobacco Company
Madhya Pradesh High Court · (1957) JLJ 620
Sales of Goods Act, 1930 — Section 5
High Courts05 Feb 1957
Sm. Gulabbai Vs Board of Revenue and Others
Madhya Pradesh High Court · (1957) 02 MP CK 0044
Constitution of India, 1950 — Article 226Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3(2), 84, 91(1)
High Courts05 Feb 1957
State Vs Gulabram
Madhya Pradesh High Court · AIR 1957 MP 224 : (1957) CriLJ 1410
Criminal Law (Amendment) Act, 1952 — Section 6, 7(3)Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 161, 420
High Courts05 Feb 1957
Sardar Printing Works Vs Sales Tax Commissioner
Madhya Pradesh High Court · (1957) JLJ 395
Madhya Bharat Sales Tax Act, 1950 — Section 13(1)
High Courts05 Feb 1957
Gulabbai Vs Board of Revenue
Madhya Pradesh High Court · (1957) JLJ 392
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 91(1)
High Courts05 Feb 1957Dismissed
Motilal Channoolal Vaish Vs Golden Tobacco Co.
Madhya Pradesh High Court · AIR 1957 MP 223
Contract Act, 1872 — Section 182Sales of Goods Act, 1930 — Section 5