COURT ARCHIVE

Madhya Pradesh High Court judgments, 1957

401 judgments · page 7 of 21

High Courts20 Aug 1957Dismissed

Municipal Committee Vs Board of Revenue and Others

Madhya Pradesh High Court · AIR 1958 MP 308 : (1960) ILR (MP) 212

Central Provinces and Berar Municipalities Act, 1922 — Section 173(2)Constitution of India, 1950 — Article 226, 32

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High Courts20 Aug 1957

Suganchand Kanhaiyalal Rathi Vs The Commissioner of Income Tax

Madhya Pradesh High Court · AIR 1958 MP 275 : (1957) ILR (MP) 549 : (1958) 34 ITR 152 : (1958) JLJ 547 : (1958) JLJ 437 : (1958) 3 MPLJ 423

Income Tax Act, 1922 — Section 27, 30

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High Courts20 Aug 1957Dismissed

Premchand Lalchand Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1958 MP 68

Administration of Evacuee Property Act, 1950 — Section 27, 28Constitution of India, 1950 — Article 226

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High Courts14 Aug 1957Dismissed

Dhannalal Vs Ramkishan

Madhya Pradesh High Court · (1957) JLJ 972

Madhya Bharat Interest Act, 1956 — Section 3

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High Courts14 Aug 1957Allowed

Banshilal Vs State

Madhya Pradesh High Court · (1958) JLJ 153

Criminal Procedure Code, 1898 (CrPC) — Section 302Evidence Act, 1872 — Section 145

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High Courts14 Aug 1957

State of Madhya Pradesh Vs Banshilal Behari

Madhya Pradesh High Court · AIR 1958 MP 13 : (1958) CriLJ 44

Criminal Procedure Code, 1898 (CrPC) — Section 162, 367Evidence Act, 1872 — Section 118, 145

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High Courts14 Aug 1957Dismissed

Devisahai Premraj Vs Govindrao Balwantrao and Another

Madhya Pradesh High Court · AIR 1958 MP 66 : (1958) CriLJ 383

Criminal Procedure (Amendment) Act, 1955 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 417(3)

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High Courts14 Aug 1957

Mohanlal Murlidhar Vs Ramcharan Deviprasad

Madhya Pradesh High Court · AIR 1958 MP 83 : (1958) CriLJ 520

Evidence Act, 1872 — Section 5Penal Code, 1860 (IPC) — Section 499, 500

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High Courts14 Aug 1957Dismissed

Devisahai Vs Govindrao

Madhya Pradesh High Court · (1957) JLJ 948

Criminal Procedure (Amendment) Act, 1955 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 417(3)

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High Courts13 Aug 1957Allowed

Kunjilal Balaram Gadri and Others Vs Smt. Anarbai Ramkrishna Korku and Others

Madhya Pradesh High Court · (1958) MPLJ 325

Land Alienation Act, 1939 — Section 14

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High Courts13 Aug 1957Dismissed

Vireshwarrao Agnihotri Vs State of Madhya Bharat

Madhya Pradesh High Court · AIR 1957 MP 225 : (1957) CriLJ 1411 : (1958) 3 MPLJ 62

Criminal Procedure Code, 1898 (CrPC) — Section 222(2)Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 6, 7

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High Courts12 Aug 1957Partly Allowed

Union of India (UOI) and Others Vs Gendlal Nathuram and Others

Madhya Pradesh High Court · AIR 1958 MP 314 : (1958) 3 MPLJ 500

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 72, 77

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High Courts05 Aug 1957Dismissed

State of Madhya Pradesh Vs Babulal Ramratan and Others

Madhya Pradesh High Court · AIR 1958 MP 55 : (1958) CriLJ 190 : (1961) ILR (MP) 765

Criminal Procedure Code, 1898 (CrPC) — Section 367, 417, 423Evidence Act, 1872 — Section 101 , 102, 103, 104Penal Code, 1860 (IPC) — Section 192

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High Courts31 Jul 1957Dismissed

Raghubirprasad Gour and Others Vs State of M.P. and Another

Madhya Pradesh High Court · (1957) JLJ 1149 : (1958) MPLJ 43

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 13(1)

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High Courts31 Jul 1957

Lalchand Agarwal Vs Keshaorao Jamthe and Others

Madhya Pradesh High Court · AIR 1958 MP 197

Central Provinces and Berar Courts Act, 1917 — Section 20Madhya Pradesh Central Provinces and Berar Courts (Amendment) Act, 1956 — Section 7, 9

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High Courts31 Jul 1957Dismissed

Kabra and Co. Trading Cotton Seed Partnership Firm Vs Union of India (UOI) and Another

Madhya Pradesh High Court · AIR 1958 MP 294 : (1957) ILR (MP) 366 : (1958) JLJ 129 : (1958) 3 MPLJ 130

Railways Act, 1890 — Section 55

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High Courts31 Jul 1957

State Government Vs Bhawanesh Kumar

Madhya Pradesh High Court · (1958) CriLJ 1032 : (1957) ILR (MP) 357

Penal Code, 1860 (IPC) — Section 304A, 338, 339

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High Courts30 Jul 1957Allowed

Rakhadoo Issoo Kohari Vs Narayan and Others

Madhya Pradesh High Court · AIR 1959 MP 352

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2General Clauses Act, 1897 — Section 10

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High Courts30 Jul 1957Allowed

Harbo Vs Jankibai

Madhya Pradesh High Court · (1958) JLJ 218

Penal Code, 1860 (IPC) — Section 205, 500

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High Courts29 Jul 1957Dismissed

Narayan Krishnaji Joshi and Another Vs Krishnaji Mahadeo Joshi

Madhya Pradesh High Court · AIR 1958 MP 86

Evidence Act, 1872 — Section 101 , 102, 103, 104Registration Act, 1908 — Section 41Succession Act, 1925 — Section 61

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