High Courts08 Mar 1958Allowed
Shivaprasad Vs Chandrika Prasad and Others
Madhya Pradesh High Court · AIR 1958 MP 226 : (1958) 3 MPLJ 202
Representation of the People Act, 1951 — Section 116A, 117, 90(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1958
312 judgments · page 13 of 16
High Courts07 Mar 1958Dismissed
Bhaiyalal Nawal Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 491
High Courts04 Mar 1958Allowed
Kaluram and Another Vs Mehtab Bai and Another
Madhya Pradesh High Court · AIR 1959 MP 181 : (1958) 3 MPLJ 704
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 11Court Fees Act, 1870 — Article 17, 12, 7
High Courts03 Mar 1958
Ramchandra Vs Motilal
Madhya Pradesh High Court · (1958) JLJ 385
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, 149
High Courts03 Mar 1958Allowed
Ramchandra Ramratan Vs Motilal Ramanand and Others
Madhya Pradesh High Court · (1958) MPLJ 561
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 149
High Courts03 Mar 1958Dismissed
Binodilal Bishambhardayal and Others heirs and legal representatives of Lala Bishambhardayal Bhawanisahay Vs Virendra Singh Anandrao and Others
Madhya Pradesh High Court · AIR 1958 MP 391 : (1958) 3 MPLJ 507
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts03 Mar 1958Dismissed
Municipal Committee, Damoh Vs Jaswantlal Prahalad Bhai and Company
Madhya Pradesh High Court · (1958) MPLJ 441
High Courts28 Feb 1958Dismissed
Gauri Shankar Vs Firm Dulichand Laxmi Narayan
Madhya Pradesh High Court · AIR 1959 MP 188 : (1958) ILR (MP) 122 : (1958) 3 MPLJ 640
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, 115, 3, 47
High Courts28 Feb 1958Dismissed
Ram Milan and Another Vs Bansilal Tej Singh and Another
Madhya Pradesh High Court · AIR 1958 MP 203 : (1958) ILR (MP) 131 : (1958) 3 MPLJ 446
Central Provinces and Berar Relief of Indebtedness Act, 1939 — Section 13(3)Central Provinces Land Revenue Act, 1881 — Section 9A
High Courts28 Feb 1958Allowed
State of M.P. Vs Circle Auditor and Liquidator, Jabalpur and Another
Madhya Pradesh High Court · (1958) MPLJ 410
Defence of India Rules, 1962 — Rule 81(2)(a)
High Courts28 Feb 1958Dismissed
Dindayal Sheoprasad Vs Konda Ghasiya
Madhya Pradesh High Court · (1958) MPLJ 535
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 13(I)
High Courts28 Feb 1958Partly Allowed
Kanhayyalal Shivasahay Sharma Vs Deputy Commissioner of Sales Tax and Others
Madhya Pradesh High Court · AIR 1958 MP 211 : (1958) ILR (MP) 1 : (1958) JLJ 344 : (1958) 3 MPLJ 313 : (1958) 9 STC 503
Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 11(5)
High Courts28 Feb 1958Allowed
Rathod Brothers Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1958) MPLJ 558
Central Provinces and Berar Sales Tax Act, 1947 — Section 22B
High Courts28 Feb 1958Allowed
Stale Vs Circle Auditor Jabalpur
Madhya Pradesh High Court · (1958) JLJ 464
General Clauses Act, 1897 — Section 3(22)
High Courts27 Feb 1958Allowed
Bimla Bai Vs Shankerlal and Others
Madhya Pradesh High Court · AIR 1959 MP 8 : (1958) JLJ 472 : (1958) 3 MPLJ 356
Contract Act, 1872 — Section 17, 18, 19
High Courts27 Feb 1958Allowed
Muti Ahmed Jafari Vs Virendra Singh and Others
Madhya Pradesh High Court · AIR 1958 MP 214 : (1958) 3 MPLJ 289
Representation of the People Act, 1951 — Section 117
High Courts27 Feb 1958Allowed
The State Vs Ramkrishan Hazarilal
Madhya Pradesh High Court · AIR 1959 MP 7 : (1959) CriLJ 46 : (1960) JLJ 1173 : (1958) 3 MPLJ 376
Criminal Procedure Code, 1898 (CrPC) — Section 247, 4Madhya Bharat Excise Act, 1952 — Section 33, 60, 61
High Courts26 Feb 1958Allowed
Chhadamilal Malthuram Puri Vs Sailani Puri and Another
Madhya Pradesh High Court · AIR 1959 MP 11 : (1958) 3 MPLJ 648
Central Provinces Land Revenue Act, 1881 — Section 123, 147Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 100, 101Evidence Act, 1872 — Section 60
High Courts25 Feb 1958Dismissed
Ram Gopal Amarchand Mahajan Vs Dhannalal Pomaduji Kahar
Madhya Pradesh High Court · AIR 1958 MP 201 : (1958) 3 MPLJ 333
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, 73
High Courts25 Feb 1958Allowed
Seetaram and Others Vs Smt. Ramabai and Another
Madhya Pradesh High Court · AIR 1958 MP 221 : (1958) ILR (MP) 54 : (1958) 3 MPLJ 438
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 141Constitution of India, 1950 — Article 226