High Courts30 Dec 1958Dismissed
Ramnath Sharma Vs State of M.B. and Others
Madhya Pradesh High Court · AIR 1959 MP 218 : (1959) 1 LLJ 618 : (1960) 5 MPLJ 715
Constitution of India, 1950 — Article 226, 311
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1958
312 judgments · page 1 of 16
High Courts30 Dec 1958
M.K. Acharya, Additional District Magistrate Vs Revashankar Narbadaprasad and Another
Madhya Pradesh High Court · AIR 1959 MP 238 : (1959) CriLJ 842 : (1958) ILR (MP) 902 : (1959) 4 MPLJ 781
Contempt of Courts Act, 1971 — Section 3
High Courts30 Dec 1958Allowed
Balmik Prasad Ram Piyare Brahman Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1959 MP 407 : (1958) ILR (MP) 790 : (1959) JLJ 441 : (1959) 4 MPLJ 815
Constitution of India, 1950 — Article 226Trusts Act, 1882 — Section 90Vindhya Pradesh Gram Panchayat Ordinance, 1949 — Rule 61
High Courts29 Dec 1958Dismissed
Jagannath Prasad Vs Bhagwandas
Madhya Pradesh High Court · (1959) JLJ 217
High Courts29 Dec 1958
Dangal Singh Vs Parmanand
Madhya Pradesh High Court · (1959) JLJ 212
Penal Code, 1860 (IPC) — Section 15, 415, 420, 500
High Courts26 Dec 1958Dismissed
Kamlabai Vs Dhula
Madhya Pradesh High Court · AIR 1959 MP 193 : (1959) JLJ 253 : (1959) 4 MPLJ 352
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19, Order 5 Rule 20, Order 5 Rule 20(1)Limitation Act, 1908 — Article 164
High Courts24 Dec 1958Allowed
Bholaram Vs State of M.P.
Madhya Pradesh High Court · (1959) MPLJ 563
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 138
High Courts24 Dec 1958Dismissed
Kaniram Vs State
Madhya Pradesh High Court · (1959) JLJ 176
Criminal Procedure Code, 1898 (CrPC) — Section 526Penal Code, 1860 (IPC) — Section 326
High Courts24 Dec 1958Dismissed
Kaniram and others Vs State
Madhya Pradesh High Court · (1959) MPLJ 765
Penal Code, 1860 (IPC) — Section 193, 326
High Courts24 Dec 1958Dismissed
Ram Kumar Govindram Sharma Vs Phoolchand Balmukand and others
Madhya Pradesh High Court · (1959) MPLJ 746
Central Provinces and Berar Municipalities Act, 1922 — Section 20A(5)
High Courts23 Dec 1958Allowed
Vishnu Ganesh Namjoshi Vs Laxminarayan
Madhya Pradesh High Court · AIR 1959 MP 293 : (1959) 4 MPLJ 235
Transfer of Property Act, 1882 — Section 106, 110
High Courts22 Dec 1958Dismissed
Kishanlal Vs Kothari Jethmal
Madhya Pradesh High Court · AIR 1959 MP 115 : (1959) 4 MPLJ 473
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72(2), Order 21 Rule 84, Order 21 Rule 84(1), 65
High Courts22 Dec 1958Allowed
Ramgopal (D.H.) Vs Ram Narain (J.D.)
Madhya Pradesh High Court · (1959) MPLJ 491
High Courts22 Dec 1958Dismissed
Manoharlal Vs State
Madhya Pradesh High Court · (1959) JLJ 770
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 6(1)Registration Act, 1908 — Section 17(1)(b)
High Courts22 Dec 1958Dismissed
Manoharlal Rameshwardas Vs State of M.P.
Madhya Pradesh High Court · (1959) MPLJ 268
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 6(1)
High Courts22 Dec 1958Dismissed
Pandit Motiram Manhuram and others Vs Chironjilal Sukhlal
Madhya Pradesh High Court · (1959) MPLJ 445
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 27, 28
High Courts22 Dec 1958Dismissed
Motiram Vs Chironji Lal
Madhya Pradesh High Court · (1959) JLJ 650
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 19(1), 28, 28
High Courts18 Dec 1958Allowed
Smt. Ramji Raja Vs Puncham Singh
Madhya Pradesh High Court · AIR 1959 MP 269 : (1959) 4 MPLJ 505
Civil Procedure Code, 1908 (CPC) — Section 48Evidence Act, 1872 — Section 56, 57Limitation Act, 1908 — Section 15, 29