High Courts11 Jan 1957Dismissed
Sureshchandra Vs Gangabai
Madhya Pradesh High Court · AIR 1958 MP 26
Civil Procedure Code, 1908 (CPC) — Section 9Easements Act, 1882 — Section 4
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1957
401 judgments · page 20 of 21
High Courts10 Jan 1957
Markandlal Vs State
Madhya Pradesh High Court · (1958) JLJ 105
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1)
High Courts10 Jan 1957Dismissed
Dayabhai Vs Natwarlal
Madhya Pradesh High Court · (1958) JLJ 118
Constitution of India, 1950 — Article 226
High Courts10 Jan 1957Dismissed
Bhagobai Vs Bhaiyalal and Others
Madhya Pradesh High Court · AIR 1957 MP 29 : (1957) ILR (MP) 114
Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts09 Jan 1957Dismissed
Hukumchand Vs Tarabai
Madhya Pradesh High Court · (1957) JLJ 297
Criminal Procedure Code, 1898 (CrPC) — Section 438, 488
High Courts09 Jan 1957Dismissed
S.C. Mukerji and Another Vs Smt. Gangabai
Madhya Pradesh High Court · AIR 1957 MP 44 : (1957) ILR (MP) 1
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
High Courts09 Jan 1957
Hamerkunwarbai Vs State
Madhya Pradesh High Court · (1957) CriLJ 672
Criminal Procedure Code, 1898 (CrPC) — Section 243
High Courts07 Jan 1957Dismissed
Ambaram Vs Guman Singh
Madhya Pradesh High Court · (1957) JLJ 65
Madhya Bharat Panchayat Vidhan, 1949 — Section 75Penal Code, 1860 (IPC) — Section 504, 506
High Courts07 Jan 1957Dismissed
Ambaram Kaluram Kulmi Vs Guman Singh Ramji and Another
Madhya Pradesh High Court · AIR 1957 MP 58 : (1957) CriLJ 759 : (1957) ILR (MP) 57
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 9Madhya Bharat Panchayat Vidhan, 1949 — Section 75, 89
High Courts05 Jan 1957
Dunda Singh Vs State
Madhya Pradesh High Court · (1957) JLJ 248
Criminal Procedure Code, 1898 (CrPC) — Section 537Penal Code, 1860 (IPC) — Section 379
High Courts05 Jan 1957
Babulal Shukla Vs Shivpratap Singh
Madhya Pradesh High Court · AIR 1957 MP 152 : (1957) CriLJ 1137
Contempt of Courts Act, 1971 — Section 4
High Courts04 Jan 1957Allowed
Union of India (UOI) Vs Manikchand
Madhya Pradesh High Court · AIR 1957 MP 215
Criminal Procedure Code, 1898 (CrPC) — Section 247, 369
High Courts04 Jan 1957Dismissed
Ramnarayan Maluram and Another Vs Vishnu Krishnarao and Others
Madhya Pradesh High Court · AIR 1957 MP 20
Cantonments Act, 1924 — Section 31Cantonments Electoral Rules, 1945 — Rule 43
High Courts04 Jan 1957Dismissed
Ramnarain Vs Vishnu
Madhya Pradesh High Court · (1957) JLJ 108
Cantonments Electoral Rules, 1945 — Rule 43
High Courts04 Jan 1957Allowed
Union of India Vs Manikchand
Madhya Pradesh High Court · (1957) JLJ 811
Criminal Procedure Code, 1898 (CrPC) — Section 247, 417
High Courts03 Jan 1957Dismissed
Tejmal Vs The Collector
Madhya Pradesh High Court · AIR 1958 MP 11
Constitution of India, 1950 — Article 226Madhya Bharat Municipalities Act, 1954 — Section 173
High Courts03 Jan 1957Dismissed
Tejmal Vs Collector, Mandsaur
Madhya Pradesh High Court · (1957) JLJ 509
Madhya Bharat Municipalities Act, 1954 — Section 173
High Courts02 Jan 1957Dismissed
Hari Singh Vs Fate Singh
Madhya Pradesh High Court · (1957) JLJ 286
Contract Act, 1872 — Section 73
High Courts02 Jan 1957
Hari Singh Vijay Singh Vs Fateh Singh Narayan
Madhya Pradesh High Court · AIR 1957 MP 46 : (1961) 6 MPLJ 368
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Contract Act, 1872 — Section 73