High Courts01 Feb 1957
Khalak Singh Vs State
Madhya Pradesh High Court · AIR 1957 MP 153 : (1957) CriLJ 1138
Criminal Procedure Code, 1898 (CrPC) — Section 154, 255, 271, 297, 367Evidence Act, 1872 — Section 5Penal Code, 1860 (IPC) — Section 96
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1957
401 judgments · page 18 of 21
High Courts31 Jan 1957Dismissed
Mohanlal Sharma Vs State
Madhya Pradesh High Court · (1957) JLJ 617
Constitution of India, 1950 — Article 311(2)
High Courts31 Jan 1957Dismissed
Mohanlal Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1957 MP 133 : (1957) 2 LLJ 684
Constitution of India, 1950 — Article 311(2)
High Courts31 Jan 1957Allowed
Bansgopal Vs Dalchand
Madhya Pradesh High Court · (1957) JLJ 736
Transfer of Property Act, 1882 — Section 41
High Courts30 Jan 1957Dismissed
Keralal Udochand Vs Amarnath
Madhya Pradesh High Court · (1957) JLJ 753
Evidence Act, 1872 — Section 91, 92
High Courts28 Jan 1957Dismissed
Shankarlal Vs Onkarlal
Madhya Pradesh High Court · (1957) JLJ 795
Madhya Bharat Zamindari Abolition Act, 1951 — Section 18, 19, 19(1)
High Courts28 Jan 1957Partly Allowed
Union of India (UOI) Vs Bhagwatiprasad Mishra
Madhya Pradesh High Court · AIR 1957 MP 159 : (1957) ILR (MP) 43
High Courts28 Jan 1957Dismissed
Hiralal Vs Jagmohandas
Madhya Pradesh High Court · (1957) JLJ 266
Stamp Act, 1899 — Section 35, 61
High Courts28 Jan 1957Dismissed
State Vs Ramchandra
Madhya Pradesh High Court · (1957) JLJ 706
Penal Code, 1860 (IPC) — Section 109, 406
High Courts28 Jan 1957Allowed
Union of India Vs Bhagwatiprasad
Madhya Pradesh High Court · (1957) JLJ 765
High Courts26 Jan 1957Allowed
Pyara Singh Vs Municipal Committee Raipur
Madhya Pradesh High Court · (1958) JLJ 215
Public Health Act — Section 121
High Courts25 Jan 1957Allowed
Dhannalal Vs Board of Revenue M.P.
Madhya Pradesh High Court · (1957) JLJ 650
Central Provinces and Berar Municipalities Act, 1922 — Section 71, 76, 85Constitution of India, 1950 — Article 226
High Courts25 Jan 1957Dismissed
Sukhram Vs Baldeodas Manilal
Madhya Pradesh High Court · AIR 1957 MP 138
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 41 Rule 1, Order 6 Rule 2, 100, 101Contract Act, 1872 — Section 30
High Courts24 Jan 1957Allowed
Chhatrkaran Singh Vs Rajmabai
Madhya Pradesh High Court · (1957) JLJ 264
Madhya Bharat Muafi and Inam Tenants and Sub-tenants Protection Act, 1954 — Section 4(6)
High Courts24 Jan 1957
Hiralal Jitmal Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1957) JLJ 340
Madhya Bharat Sales Tax Act, 1950 — Section 13(1)
High Courts24 Jan 1957Dismissed
Jamnabai Vs Narmadashankar
Madhya Pradesh High Court · (1957) JLJ 914
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts23 Jan 1957
Noor Bux and Others Vs Abdul Samad
Madhya Pradesh High Court · AIR 1957 MP 203
Easements Act, 1882 — Section 23, 28, 43
High Courts23 Jan 1957Allowed
Gulsher Ahmed Vs Election Tribunal, Chhatarpur
Madhya Pradesh High Court · (1958) JLJ 168
Representation of the People Act, 1951 — Section 55A