High Courts09 Oct 1957
General Manager Gwalior Sugar Co. Dabra Vs Srilal
Madhya Pradesh High Court · (1957) JLJ 1066
Workmens Compensation Act, 1923 — Section 2(d), 27
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1957
401 judgments · page 4 of 21
High Courts09 Oct 1957
General Manager, Gwalior Sugar Co. Vs Srilal
Madhya Pradesh High Court · AIR 1958 MP 133 : (1958) 2 LLJ 89 : (1958) 3 MPLJ 38
Succession Act, 1925 — Section 27Workmens Compensation Act, 1923 — Section 2
High Courts09 Oct 1957
Surajmal Arjundas Vaidya Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1958 MP 103 : (1957) ILR (MP) 507
Constitution of India, 1950 — Article 141, 226Mineral Concession Rules, 1949 — Rule 60
High Courts09 Oct 1957
Surajmal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1957) JLJ 1011
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 57
High Courts09 Oct 1957
Gwalior Sugar Company (General Manager) Vs Shrilal
Madhya Pradesh High Court · (1957) 10 MP CK 0001
Employees Compensation Act, 1923 — Section 2, 27Succession Act, 1925 — Section 27
High Courts08 Oct 1957Allowed
Laxman Hirway Vs State
Madhya Pradesh High Court · (1957) JLJ 1115
Constitution of India, 1950 — Article 311
High Courts08 Oct 1957Allowed
Laxman Hirway Vs State of Madhya Bharat
Madhya Pradesh High Court · AIR 1958 MP 135 : (1958) 3 MPLJ 377
Constitution of India, 1950 — Article 226, 310, 311, 320
High Courts01 Oct 1957Allowed
Abid Mohammad Khan Vs The State
Madhya Pradesh High Court · AIR 1958 MP 44 : (1962) ILR (MP) 119 : (1958) 2 LLJ 425
Constitution of India, 1950 — Article 226, 311
High Courts01 Oct 1957Allowed
Abid Mohammad Khan Vs State
Madhya Pradesh High Court · (1957) JLJ 1080
Constitution of India, 1950 — Article 226
High Courts30 Sept 1957Dismissed
Anantlal Hiralal Maheshwari and Another Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 555
Contract Act, 1872 — Section 140, 141, 19Public Accountants Defaults Act, 1850 — Section 4
High Courts30 Sept 1957Allowed
Abdul Rahman and Another Vs Hamid Ali Shah and Others
Madhya Pradesh High Court · AIR 1959 MP 190 : (1958) 3 MPLJ 464
Transfer of Property Act, 1882 — Section 43
High Courts30 Sept 1957Allowed
Sumant Prasad Pande Vs Durga Prasad
Madhya Pradesh High Court · (1958) MPLJ 307
Land Revenue Code — Section 227
High Courts30 Sept 1957Dismissed
The State of Madhya Pradesh Vs Mother Superior Convent School and Another
Madhya Pradesh High Court · AIR 1958 MP 362 : (1957) ILR (MP) 599 : (1958) 3 MPLJ 611
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226, 227, 246, 25, 26Madhya Pradesh Public Trust Act, 1951 — Section 2(4), 4, 5, 8
High Courts30 Sept 1957Dismissed
Satyanarayan Mangal Vs Shrawan Kumar and others
Madhya Pradesh High Court · (1960) JLJ 1004 : (1959) MPLJ 1078
Transfer of Property Act, 1882 — Section 54
High Courts29 Sept 1957Dismissed
Mohammad Khan Mahboob Khan Vs Chief Executive Officer, Janapada Sabha, Kawardha
Madhya Pradesh High Court · (1958) MPLJ 74
Central Provinces and Berar Local Government Act, 1948 — Section 182(2)(xvi)
High Courts27 Sept 1957
Mst. Jhunkaribahu alias Katrawali and Another Vs Phoolchand alias Manikchand Chhotelal Jain and Others
Madhya Pradesh High Court · AIR 1958 MP 261 : (1957) ILR (MP) 531 : (1958) 3 MPLJ 513
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 114, 21, 31, 90Registration Act, 1908 — Section 60
High Courts27 Sept 1957Allowed
Narayan Singh Rambilas Vs Rameshwardayal Mahadeoji
Madhya Pradesh High Court · AIR 1958 MP 52 : (1958) 3 MPLJ 56
Provincial Small Cause Courts Act, 1887 — Article 8
High Courts27 Sept 1957Allowed
The State Vs Nanda Singh Jhanda Singh
Madhya Pradesh High Court · AIR 1958 MP 54 : (1958) CriLJ 189 : (1958) 3 MPLJ 65
Criminal Procedure Code, 1898 (CrPC) — Section 190, 247Madhya Bharat Excise Act, 1952 — Section 61
High Courts27 Sept 1957Dismissed
Pandit Mahendra Kumar Tiwari Vs Laxmishankar
Madhya Pradesh High Court · (1958) MPLJ 40
Madhya Pradesh Land Revenue Code, 1959 — Section 205