High Courts10 Jul 1957Allowed
Kashiram Vs Santokhbai
Madhya Pradesh High Court · AIR 1958 MP 91 : (1957) ILR (MP) 552
Limitation Act, 1908 — Article 89, 14
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1957
401 judgments · page 9 of 21
High Courts02 Jul 1957Dismissed
S.S. Nirmalchand and Another Vs Smt. Parmeshwari Devi and Others
Madhya Pradesh High Court · AIR 1958 MP 333 : (1957) ILR (MP) 396 : (1958) 3 MPLJ 298
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, 11, 2(2), 47Constitution of India, 1950 — Article 366, 372, 395Contract Act, 1872 — Section 74
High Courts30 Jun 1957Allowed
Rakhadoo Vs Narayan
Madhya Pradesh High Court · (1958) JLJ 66
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1General Clauses Act, 1897 — Section 10
High Courts29 Jun 1957Allowed
Gabdoo Mannoo and Another Vs Deo Singh Chaitu and Others
Madhya Pradesh High Court · (1958) MPLJ 33
Constitution of India, 1950 — Article 163, 211(B)
High Courts15 Jun 1957
Commr. Income Tax Vs Ramchandra Rathore
Madhya Pradesh High Court · (1958) JLJ 67
Constitution of India, 1950 — Article 286
High Courts13 Jun 1957Allowed
Khannu Vs State
Madhya Pradesh High Court · (1957) JLJ 884
Madhya Bharat Excise Act, 2009 — Section 33, 33(a), 48
High Courts13 Jun 1957
State Vs Dhool Singh
Madhya Pradesh High Court · (1957) JLJ 887
Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 325
High Courts12 Jun 1957Allowed
Bhopal Sugar Industries Ltd. Vs Balramdas
Madhya Pradesh High Court · (1957) JLJ 889
Criminal Procedure Code, 1898 (CrPC) — Section 252, 252(2)Penal Code, 1860 (IPC) — Section 114, 420, 420, 468
High Courts04 Jun 1957
Babulal Vs State
Madhya Pradesh High Court · (1957) JLJ 976
Criminal Procedure Code, 1898 (CrPC) — Section 517, 520
High Courts01 Jun 1957
Nemichand Vs Civil Judge, II-Class, Mandleshwar
Madhya Pradesh High Court · (1957) JLJ 964
Criminal Procedure Code, 1898 (CrPC) — Section 438Madhya Bharat Money Lenders Act, 1950 — Section 18
High Courts31 May 1957Dismissed
Haji Usman Haji Mohammad Vs State
Madhya Pradesh High Court · AIR 1958 MP 33 : (1958) CriLJ 181
Constitution of India, 1950 — Article 19(1), 301, 305, 366, 372Madhya Bharat Ayat Niryat Kar Vidhan, 1949 — Section 106, 3Madhya Bharat Customs Regulation Act, 1949 — Section 10, 9
High Courts31 May 1957Dismissed
Kshipra Bai Vs Sadashiv Rao
Madhya Pradesh High Court · (1958) MPLJ 176
Civil Procedure Code, 1908 (CPC) — Section 141
High Courts30 May 1957
Gahru Ram Ram Kumar Vs Rambaran Thakuri and Another
Madhya Pradesh High Court · AIR 1958 MP 278 : (1958) CriLJ 1191
Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 499
High Courts30 May 1957
Gahruram Vs Rambaran
Madhya Pradesh High Court · (1957) JLJ 1001
Criminal Procedure Code, 1898 (CrPC) — Section 198, 438Penal Code, 1860 (IPC) — Section 500, 506
High Courts29 May 1957Dismissed
Tulsiram Vs Narbadabai
Madhya Pradesh High Court · (1957) JLJ 1004
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(8)
High Courts29 May 1957Dismissed
Tulsiram Dewaji Vs Smt. Narbadabai
Madhya Pradesh High Court · AIR 1958 MP 255 : (1958) CriLJ 1188
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(8)
High Courts24 May 1957Dismissed
Anandibai Vs Shankar
Madhya Pradesh High Court · (1957) JLJ 892
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts03 May 1957
State Vs Haidarali
Madhya Pradesh High Court · AIR 1957 MP 179 : (1957) CriLJ 1266 : (1958) ILR (MP) 458
Constitution of India, 1950 — Article 19(1), 245Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 3(1), 4
High Courts29 Apr 1957Dismissed
State Vs Khan Saheb M. Hassonjee and Sons
Madhya Pradesh High Court · (1957) JLJ 819
Mines and Minerals (Regulation and Development) Act, 1948 — Section 4, 5
High Courts25 Apr 1957
Shoukat Hussain Vs Sheodayal Saxena
Madhya Pradesh High Court · (1957) JLJ 936
Criminal Procedure Code, 1898 (CrPC) — Section 133Penal Code, 1860 (IPC) — Section 268