High Courts06 Nov 1957Allowed
State of Madhya Bharat Vs Najgad Gangaram
Madhya Pradesh High Court · (1958) MPLJ 104
Criminal Procedure Code, 1898 (CrPC) — Section 176, 342, 417Penal Code, 1860 (IPC) — Section 323, 330, 331
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1957
401 judgments · page 3 of 21
High Courts06 Nov 1957Allowed
State Vs Najgad
Madhya Pradesh High Court · (1958) JLJ 19
Penal Code, 1860 (IPC) — Section 323, 330, 331
High Courts03 Nov 1957Allowed
Chandkhan Noonkhan Musalman and Another Vs Kishanlal Gangaram Parwal
Madhya Pradesh High Court · (1958) MPLJ 182
Criminal Procedure Code, 1898 (CrPC) — Section 545Penal Code, 1860 (IPC) — Section 482
High Courts30 Oct 1957Dismissed
Jugalkishore Kabra and Others Vs Municipal Committee and Others
Madhya Pradesh High Court · AIR 1958 MP 393 : (1958) 3 MPLJ 568
Central Provinces and Berar Municipalities Act, 1922 — Section 42, 44A, 47, 48, 49Civil Procedure Code, 1908 (CPC) — Section 80, 9Evidence Act, 1872 — Section 115
High Courts30 Oct 1957Dismissed
Shamsul Haque Dastgirali Vs The Assistant Custodian of Evacuee Property
Madhya Pradesh High Court · AIR 1958 MP 82 : (1958) 3 MPLJ 184
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts30 Oct 1957Dismissed
Hargovind Singh Vs Vishnu Bhagwat and Others
Madhya Pradesh High Court · AIR 1958 MP 32 : (1957) JLJ 1037 : (1958) 3 MPLJ 101
Constitution of India, 1950 — Article 226
High Courts29 Oct 1957Allowed
Pevand Bai Holaram Sindhi Narangibai Mandir Lashkar Vs Kishan Lachhomal Sindhi
Madhya Pradesh High Court · AIR 1958 MP 80 : (1958) JLJ 477 : (1958) 3 MPLJ 92
Displaced Persons (Debts Adjustment) Act, 1951 — Section 34, 41
High Courts29 Oct 1957Allowed
Mst. Marium Bai Vs Col. Kashirao Babajirao Pawar
Madhya Pradesh High Court · AIR 1958 MP 81 : (1958) 3 MPLJ 102
Limitation Act, 1908 — Section 19, 29(2)Madhya Bharat Zamindari Abolition Act, 1951 — Section 27
High Courts25 Oct 1957Dismissed
Manoolal Balchand Vs Kaluram Gulabchand
Madhya Pradesh High Court · AIR 1958 MP 343 : (1958) 3 MPLJ 170
Easements Act, 1882 — Section 52, 56, 59, 60
High Courts21 Oct 1957Dismissed
Sagarmal Onkarji Vs Jethmal Surajmal
Madhya Pradesh High Court · AIR 1958 MP 146 : (1958) 3 MPLJ 59
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 107, 4
High Courts21 Oct 1957Dismissed
Sagarmal Vs Jethmal
Madhya Pradesh High Court · (1957) JLJ 1033
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Transfer of Property Act, 1882 — Section 107
High Courts19 Oct 1957Dismissed
R.C. Sarkar, Manager, Sadhana Aushadhylaya, Raigarh Vs Sales Tax Commissioner, M.P.
Madhya Pradesh High Court · (1958) MPLJ 312
Madhya Pradesh General Sales Tax Act, 1958 — Section 22(7), 22A(2)
High Courts19 Oct 1957Dismissed
Someshwar Avasthi Vs City of Jabalpur Corporation
Madhya Pradesh High Court · (1958) MPLJ 79
City of Jabalpur Corporation Act, 1948 — Section 56
High Courts18 Oct 1957Partly Allowed
Mullaji Jamaluddin and Co. Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1958 MP 220 : (1957) ILR (MP) 631 : (1958) 3 MPLJ 353 : (1958) 9 STC 499
Central Provinces and Berar Sales Tax Act, 1947 — Section 2(3)Constitution of India, 1950 — Article 286
High Courts18 Oct 1957Dismissed
Sunder Lal Vs Narain Das
Madhya Pradesh High Court · (1958) JLJ 232
Civil Procedure Code, 1908 (CPC) — Section 111AConstitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 116A, 98, 99
High Courts17 Oct 1957Allowed
Tejraj Chhogalal Gandhi and Another Vs State of Madhya Bharat and Others
Madhya Pradesh High Court · AIR 1958 MP 115
Constitution of India, 1950 — Article 226, 25, 25(2), 26, 32
High Courts17 Oct 1957
Tejraj Vs State
Madhya Pradesh High Court · (1957) JLJ 1088
Constitution of India, 1950 — Article 226, 25
High Courts16 Oct 1957Dismissed
Sunderlal Mannalal Vs Nandramdas Dwarkadas and Others
Madhya Pradesh High Court · AIR 1958 MP 260 : (1957) ILR (MP) 627
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Representation of the People Act, 1951 — Section 116A, 90, 92, 98
High Courts12 Oct 1957Allowed
Khoob Singh Vs State
Madhya Pradesh High Court · (1958) JLJ 74
Constitution of India, 1950 — Article 226, 309, 311
High Courts11 Oct 1957Dismissed
Babulal Gupta Vs State
Madhya Pradesh High Court · (1958) JLJ 187
Civil Services (Classification, Control and Appeal) Rules — Rule 49