High Courts23 Apr 1958
Bhojraj Vs The State of M.P. and Others
Madhya Pradesh High Court · AIR 1958 MP 286 : (1958) ILR (MP) 147 : (1958) JLJ 509
Central Provinces and Berar Municipalities Act, 1922 — Section 20A(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1958
312 judgments · page 11 of 16
High Courts23 Apr 1958Allowed
Shaikh Abdul Kadar Vs The Income Tax Officer
Madhya Pradesh High Court · AIR 1959 MP 101 : (1958) ILR (MP) 156 : (1958) JLJ 779 : (1958) 3 MPLJ 659
Income Tax Act, 1922 — Section 24B(2), 34
High Courts23 Apr 1958Dismissed
Municipal Committee Vs Ramkaran Ganeshilal
Madhya Pradesh High Court · AIR 1958 MP 355 : (1958) ILR (MP) 414 : (1958) 3 MPLJ 585
Central Provinces and Berar Municipalities Act, 1922 — Section 38, 57(2), 57(3)Civil Procedure Code, 1908 (CPC) — Section 80
High Courts23 Apr 1958Allowed
Mushat Cloth Stores Vs Shivratan
Madhya Pradesh High Court · AIR 1958 MP 320 : (1958) 3 MPLJ 609
Madhya Bharat Interest Act, 1956 — Section 2(4), 3
High Courts22 Apr 1958Allowed
State Vs Karan Singh (Accused)
Madhya Pradesh High Court · (1959) MPLJ 98
Criminal Procedure Code, 1898 (CrPC) — Section 342, 374Penal Code, 1860 (IPC) — Section 302, 396
High Courts18 Apr 1958
Gulsher Ahmed Vs The Election Tribunal, Chhatarpur and Others
Madhya Pradesh High Court · AIR 1959 MP 108 : (1958) 3 MPLJ 679
Limitation Act, 1908 — Section 5Representation of the People Act, 1951 — Section 116A(3), 90(3)
High Courts17 Apr 1958Dismissed
Chunnilal Ken Budha Ram Vs Shri Radhacharan Baldeo Prasad and Others
Madhya Pradesh High Court · AIR 1958 MP 313 : (1958) ILR (MP) 153 : (1958) 3 MPLJ 485
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 92
High Courts16 Apr 1958
Baghelkhand Products, Satna Vs Ramlal Chaurasiya
Madhya Pradesh High Court · (1961) MPLJ 385
Vindhya Pradesh Land Revenue and Tenancy Act, 1953 — Section 14, 156
High Courts12 Apr 1958Dismissed
Kanhai Singh Vs Harcharanlal Gopiram and Others
Madhya Pradesh High Court · AIR 1958 MP 233 : (1958) ILR (MP) 889 : (1958) JLJ 776 : (1958) 3 MPLJ 493
Provincial Insolvency Act, 1920 — Section 79(2)
High Courts10 Apr 1958Dismissed
Bachchoolal Vs State
Madhya Pradesh High Court · (1958) JLJ 770
Madhya Bharat Customs Regulation Ordinance, 1948 — Section 4, 5
High Courts10 Apr 1958Dismissed
Bachcholal Gangaprasad Vs United State of Gwalior, Indore, Malwa (Madhya Bharat)
Madhya Pradesh High Court · (1959) MPLJ 110
United State of Madhya Bharat Regulation of Government Ordinance, 1948 — Section 3, 4
High Courts08 Apr 1958Dismissed
Mohanlal Ganeshram Vs Gajraj Singh Bhilu Singh and Others
Madhya Pradesh High Court · AIR 1959 MP 178 : (1958) 3 MPLJ 595
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 58, 59
High Courts07 Apr 1958Allowed
Her Highness Maharani Vijaya Raje Scindia Vs Motilal Jugal Kishore
Madhya Pradesh High Court · AIR 1959 MP 109 : (1958) ILR (MP) 193 : (1958) 3 MPLJ 661
Representation of the People Act, 1951 — Section 100, 100(1), 37, 40
High Courts01 Apr 1958Allowed
Smt. Sonabai Vs Board of Revenue and Others
Madhya Pradesh High Court · AIR 1958 MP 368 : (1958) ILR (MP) 137 : (1958) 3 MPLJ 452
Central Provinces Tenancy Act, 1920 — Section 40Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 6
High Courts31 Mar 1958Dismissed
Sewaram Udaji Vs Munna Moti and Another
Madhya Pradesh High Court · AIR 1959 MP 5 : (1959) 4 MPLJ 19
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4, Order 20 Rule 4, Order 9 Rule 8
High Courts31 Mar 1958Allowed
Lalji Gangaprasad Vs Ramjichirkut and Another
Madhya Pradesh High Court · (1958) MPLJ 462
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4(a), 5, 5(a)
High Courts31 Mar 1958Dismissed
Radha Mohan Vs Rajaram Vaishya and Others
Madhya Pradesh High Court · AIR 1958 MP 346 : (1958) CriLJ 1318 : (1958) 3 MPLJ 449
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1)
High Courts31 Mar 1958Allowed
Mohanlal Hiralal Sharma (Contractor) Vs Saradhoo Bijoo Gond and Others (Tenure-holders)
Madhya Pradesh High Court · (1958) MPLJ 701
Madhya Pradesh Protection of Aboriginal Tribes (Interest in Trees) Act, 1956 — Section 4(3), 6
High Courts26 Mar 1958Dismissed
Laxminarayan Vs Benibhai Bhikabhai
Madhya Pradesh High Court · (1958) JLJ 639
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 9Limitation Act, 1963 — Article 181
High Courts26 Mar 1958Dismissed
Beni Singh Vs Champabai
Madhya Pradesh High Court · (1958) JLJ 454
Contract Act, 1872 — Section 69