High Courts27 Sept 1957
Narayan Singh Vs Rameshwardayal
Madhya Pradesh High Court · (1957) JLJ 1045
Provincial Small Cause Courts Act, 1887 — Article 8
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1957
401 judgments · page 5 of 21
High Courts27 Sept 1957Allowed
State Vs Pema Dhanna
Madhya Pradesh High Court · AIR 1958 MP 67 : (1958) CriLJ 384 : (1958) ILR (MP) 589
Criminal Procedure Code, 1898 (CrPC) — Section 196Penal Code, 1860 (IPC) — Section 171FRepresentation of the People Act, 1951 — Section 138
High Courts25 Sept 1957Allowed
Mooljee Sicka and Co. Vs Sardar Narhar Singh
Madhya Pradesh High Court · AIR 1959 MP 351 : (1958) 3 MPLJ 25
Carriers Act, 1865 — Section 8, 9Evidence Act, 1872 — Section 101 , 102, 103, 104
High Courts24 Sept 1957Allowed
Nandkishor Surajbali Sharma Vs Onkarlal Blshanlal Agarwal
Madhya Pradesh High Court · (1958) MPLJ 347
Limitation Act, 1963 — Section 19
High Courts22 Sept 1957
Khalle Vs Harnarain
Madhya Pradesh High Court · (1957) JLJ 1007
Criminal Procedure Code, 1898 (CrPC) — Section 237, 413Penal Code, 1860 (IPC) — Section 379
High Courts21 Sept 1957
Dhankunwar Vs State
Madhya Pradesh High Court · (1958) JLJ 38
Penal Code, 1860 (IPC) — Section 325
High Courts21 Sept 1957Allowed
Dhankuwar Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1959) MPLJ 929
Penal Code, 1860 (IPC) — Section 325
High Courts16 Sept 1957Allowed
Onkar Bahadur Singh Vs Raghuraj Singh
Madhya Pradesh High Court · (1958) JLJ 440
Central Provinces Court of Wards Act, 1899 — Section 10, 12, 15, 16, 23
High Courts12 Sept 1957Allowed
Bhanwarlal Vs Navalkishore
Madhya Pradesh High Court · (1957) JLJ 954
Civil Procedure Code, 1908 (CPC) — Section 107(2)Madhya Bharat Interest Act, 1956 — Section 3
High Courts12 Sept 1957
Bhansarlal Paramsukh and Others Vs Navalkishor Mungalal and Others
Madhya Pradesh High Court · AIR 1958 MP 21
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107Constitution of India, 1950 — Article 245Contract Act, 1872 — Section 25(3)
High Courts11 Sept 1957Dismissed
Chaturbhuj Vs Nemichand
Madhya Pradesh High Court · (1957) JLJ 1041
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4
High Courts10 Sept 1957Dismissed
Nagji Devi Singh and Another Vs Sajjan Bai and Another
Madhya Pradesh High Court · (1958) MPLJ 54
Madhya Bharat Money Lenders Act, 1950 — Section 17, 2(6)
High Courts10 Sept 1957Allowed
State of Madhya Pradesh Vs Laxmi Prasad Govind Prasad Bani
Madhya Pradesh High Court · AIR 1960 MP 372 : (1959) ILR (MP) 755 : (1960) JLJ 904 : (1960) 5 MPLJ 906
Central Provinces and Berar Revocation of Land Revenue Exemptions Act, 1948 — Section 3Government of India Act, 1935 — Section 299(2), 299(3), 299(5)
High Courts10 Sept 1957Dismissed
Nagji Vs Kastoorchand
Madhya Pradesh High Court · (1958) JLJ 149
Madhya Bharat Money Lenders Act, 1950 — Section 17
High Courts09 Sept 1957
SETH KELEKHAN MAHOMED HANIF Vs COMMISSIONER OF Income Tax, M.P. AND BHOPAL, NAGPUR.
Madhya Pradesh High Court · (1958) 34 ITR 669 : (1958) 3 MPLJ 93
Income Tax Act, 1961 — Section 34, 34(1)(b)
High Courts09 Sept 1957
Seth Kalekhan Mahomed Hanif Bidi Merchant Vs The Commissioner of Income Tax
Madhya Pradesh High Court · AIR 1958 MP 271 : (1957) ILR (MP) 466 : (1956) 30 ITR 522
Income Tax Act, 1922 — Section 34
High Courts09 Sept 1957Partly Allowed
Hari Vishnu Kamath Vs Election Tribunal and Another
Madhya Pradesh High Court · AIR 1958 MP 168 : (1958) 3 MPLJ 426
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 2(2)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 4(1)
High Courts09 Sept 1957Dismissed
Nathoolal Vs Ganpat Prasad
Madhya Pradesh High Court · (1957) JLJ 1077
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Specific Relief Act, 1877 — Section 25(a)
High Courts09 Sept 1957Dismissed
Nathoolal Vs Ganpatprasad
Madhya Pradesh High Court · AIR 1958 MP 84
Evidence Act, 1872 — Section 115Specific Relief Act, 1877 — Section 25
High Courts06 Sept 1957Dismissed
The State of Madhya Bharat Vs Behramji Dungaji and Co.
Madhya Pradesh High Court · AIR 1958 MP 71 : (1957) ILR (MP) 556 : (1958) 3 MPLJ 8
Constitution of India, 1950 — Article 295(2), 363Contract Act, 1872 — Section 62Evidence Act, 1872 — Section 114