High Courts26 Mar 1958Dismissed
Laxminarayan Ramgopal Vs Benibhai Bhikabhai Firm
Madhya Pradesh High Court · (1958) MPLJ 503
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Article 181
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1958
312 judgments · page 12 of 16
High Courts26 Mar 1958Allowed
Mohammad Umar Vs Amir Mohammad
Madhya Pradesh High Court · AIR 1958 MP 423 : (1958) 3 MPLJ 419
Constitution of India, 1950 — Article 19, 19(1)
High Courts26 Mar 1958Dismissed
Patel Beni Singh and Others Vs Shrimati Champabai Laxminarayan
Madhya Pradesh High Court · (1958) MPLJ 486
Contract Act, 1872 — Section 69
High Courts25 Mar 1958Allowed
Ramayan Singh Palan Singh Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 580
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Mar 1958Dismissed
Abdulsattar Vs Ismail and Others, heirs of Abdulrehman (deceased)
Madhya Pradesh High Court · AIR 1958 MP 373 : (1959) 4 MPLJ 36
Contract Act, 1872 — Section 64Specific Relief Act, 1877 — Section 19, 21
High Courts23 Mar 1958
Bhojraj Krishnarao Khade Vs State of M P. and Others
Madhya Pradesh High Court · (1958) MPLJ 459
Central Provinces and Berar Municipalities Act, 1922 — Section 20A(2)
High Courts22 Mar 1958
Chakrapani Jagannath Prasad Shukla Vs Chandoo Sahadeo Satnami and Another
Madhya Pradesh High Court · AIR 1959 MP 81 : (1958) 3 MPLJ 601
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Representation of the People Act, 1951 — Section 116A(2), 98
High Courts21 Mar 1958Allowed
Jalal Singh Patwari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1958) MPLJ 717
Land Records Manual — Rule 4(ii)
High Courts21 Mar 1958Dismissed
Narayandas Maganlal Vs Sharda Prasad Bansidhar and Another
Madhya Pradesh High Court · (1958) MPLJ 542
Partnership Act, 1932 — Section 69(3)
High Courts21 Mar 1958Dismissed
Ishak Ali Vs Mst. Unnasbi Porthahin and Others
Madhya Pradesh High Court · AIR 1958 MP 209 : (1994) ILR (MP) 478 : (1958) 3 MPLJ 443
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 2Evidence Act, 1872 — Section 101, 102, 103, 104Limitation Act, 1908 — Article 144
High Courts21 Mar 1958Dismissed
Champabai Vs State
Madhya Pradesh High Court · (1958) JLJ 407
Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 109, 114, 302, 307
High Courts21 Mar 1958Dismissed
Narayandas Vs Sharda-prasad
Madhya Pradesh High Court · (1958) JLJ 458
Partnership Act, 1932 — Section 69(3)
High Courts20 Mar 1958Allowed
J.P. Verma Vs Municipal Committee, Chhindwara
Madhya Pradesh High Court · (1958) MPLJ 846
Central Provinces and Berar Municipalities Act, 1922 — Section 58Limitation Act, 1963 — Section 14
High Courts20 Mar 1958Allowed
Radhakisan Balkrishnadas Rathi Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 351
Stamp Act, 1899 — Section 56(1)
High Courts20 Mar 1958Dismissed
Sheo Kumar Bharat Prasad Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 712
Limitation Act, 1963 — Section 14(1)
High Courts18 Mar 1958Dismissed
Dauram Vs Assistant Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (1958) 9 STC 673
Constitution of India, 1950 — Article 226, 227
High Courts10 Mar 1958Allowed
Bhojraj Krishnarao and Another Vs Darsu and Others
Madhya Pradesh High Court · AIR 1959 MP 52 : (1958) ILR (MP) 723 : (1958) 3 MPLJ 361
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, 151Limitation Act, 1908 — Section 2(7), 5Transfer of Property Act, 1882 — Section 105, 8
High Courts10 Mar 1958Dismissed
(Danbir Seth) Laxmichand Vs Shiamlal
Madhya Pradesh High Court · AIR 1959 MP 10 : (1958) JLJ 642
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts10 Mar 1958Dismissed
Mohammad Azim Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 539
Constitution of India, 1950 — Article 311(1), 311(2)
High Courts08 Mar 1958
SETH PALURAM DHANANIA Vs Income Tax OFFICER, SPECIAL CIRCLE I, NAGPUR, AND OTHERS.
Madhya Pradesh High Court · (1960) 39 ITR 429
States Reorganisation Act, 1956 — Section 59