High Courts23 Jan 1957Allowed
Noor Bux Vs Abdul Samad
Madhya Pradesh High Court · (1957) JLJ 638
Easements Act, 1882 — Section 23, 43
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1957
401 judgments · page 19 of 21
High Courts22 Jan 1957Dismissed
Dongar Singh Vs State
Madhya Pradesh High Court · AIR 1957 MP 97 : (1957) CriLJ 854
Constitution of India, 1950 — Article 228Criminal Procedure Code, 1898 (CrPC) — Section 6Madhya Bharat Police Act, 2007 — Section 49(2)
High Courts22 Jan 1957Allowed
Babulal Vs Brijnarain
Madhya Pradesh High Court · (1958) JLJ 98
Representation of the People Act, 1951 — Section 90(5)
High Courts19 Jan 1957
Bansilal Agarwal and Brothers Vs Commissioner of Sales Tax
Madhya Pradesh High Court · AIR 1957 MP 30 : (1958) 9 STC 100
Madhya Bharat Sales Tax Act, 1950 — Section 2, 5Madhya Bharat Sales Tax Rules, 1950 — Rule 51
High Courts19 Jan 1957
Bansilal Vs Com of Sales tax
Madhya Pradesh High Court · (1957) JLJ 222
Madhya Bharat Sales Tax Act, 1950 — Section 13(1)
High Courts18 Jan 1957Allowed
Chimanlal Vs Mulchand
Madhya Pradesh High Court · (1957) JLJ 259
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21
High Courts17 Jan 1957Allowed
M.A. Bashir Vs Ethel
Madhya Pradesh High Court · (1957) JLJ 195
Transfer of Property Act, 1882 — Section 58(c)
High Courts17 Jan 1957Allowed
M.A. Bashir and Another Vs Mrs. Ethel and Others
Madhya Pradesh High Court · AIR 1957 MP 207
Transfer of Property Act, 1882 — Section 54, 58
High Courts16 Jan 1957
Kulkarni G.R. Vs State
Madhya Pradesh High Court · (1957) JLJ 742
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(1)(a), 23(1)
High Courts16 Jan 1957Allowed
Mangeshrao Vs Collector Gwalior
Madhya Pradesh High Court · (1958) JLJ 185
Constitution of India, 1950 — Article 227
High Courts16 Jan 1957
Rajendra Kumar Vs State
Madhya Pradesh High Court · (1957) JLJ 170
Constitution of India, 1950 — Article 226Madhya Bharat Vikram University Act, 1955 — Section 1(2)
High Courts16 Jan 1957
G.R. Kulkarni Vs The State
Madhya Pradesh High Court · AIR 1957 MP 45 : (1957) ILR (MP) 13 : (1957) 8 STC 294
Constitution of India, 1950 — Article 365(12)Madhya Pradesh General Sales Tax Act, 1958 — Section 2Sales of Goods Act, 1930 — Section 2(7)
High Courts16 Jan 1957Allowed
Gyarsibai Vs Mangilal
Madhya Pradesh High Court · AIR 1958 MP 25
Civil Procedure Code, 1908 (CPC) — Section 115, 132Evidence Act, 1872 — Section 33, 5
High Courts16 Jan 1957
Rajendar Kumar Chandanmal Vs Government of State and Others
Madhya Pradesh High Court · AIR 1957 MP 60
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 22Madhya Bharat Vikram University Act, 1955 — Section 1(2), 44, 45, 8
High Courts16 Jan 1957
Kannilal Vs Udhamal
Madhya Pradesh High Court · (1957) JLJ 742
Bhopal State Rent Control Ordinance, 1949 — Section 5
High Courts12 Jan 1957Dismissed
Badrul Shama Vs The Custodian and Dy. Cust. of Evac. Prop. M.B.
Madhya Pradesh High Court · (1957) JLJ 210
Administration of Evacuee Property Act, 1950 — Section 7
High Courts12 Jan 1957Dismissed
Badrul Shama Vs Custodian of Evacuee Property and Another
Madhya Pradesh High Court · AIR 1957 MP 32
Administration of Evacuee Property Act, 1950 — Section 27Constitution of India, 1950 — Article 226
High Courts11 Jan 1957Dismissed
Manoramadevi Vs Kanhaiyalal
Madhya Pradesh High Court · (1957) JLJ 268
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 21 Rule 58
High Courts11 Jan 1957
Rudhmal Vs Inspector, Indore Municipality
Madhya Pradesh High Court · (1957) JLJ 453
Madhya Bharat Shops and Establishments Act, 1952 — Section 16(1)