High Courts25 Feb 1958
Gopikishan Munnalal Vs Krishnadas Laxminarayan and Another
Madhya Pradesh High Court · AIR 1960 MP 5 : (1958) JLJ 366 : (1958) 3 MPLJ 738
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 3, Order 16 Rule 8, Order 5 Rule 27
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1958
312 judgments · page 14 of 16
High Courts24 Feb 1958Dismissed
Shrimati Raghuvanshi Vs Baijay Bahadur and Others
Madhya Pradesh High Court · (1958) MPLJ 744
High Courts20 Feb 1958Allowed
State Vs Moolchand
Madhya Pradesh High Court · (1958) JLJ 378
Indore Customs Act, 1927 — Section 23, 24Madhya Bharat Customs Regulation Ordinance, 1948 — Section 4, 6, 7(1)
High Courts20 Feb 1958Dismissed
Prabhucharan Vs Shiv Dutt
Madhya Pradesh High Court · AIR 1958 MP 299 : (1958) ILR (MP) 60 : (1958) 3 MPLJ 270
Constitution of India, 1950 — Article 324, 327Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 10, 5Representation of the People Act, 1951 — Section 100(1), 169, 169(3)
High Courts20 Feb 1958
Balla Munshi Bhoi Vs The State
Madhya Pradesh High Court · AIR 1958 MP 192 : (1958) CriLJ 902 : (1958) 3 MPLJ 398
Penal Code, 1860 (IPC) — Section 394, 397, 404
High Courts20 Feb 1958Allowed
State Vs Moolchand Fatechand and another
Madhya Pradesh High Court · (1959) MPLJ 278
Indore Customs Act, 1927 — Section 23, 24Madhya Bharat Customs Regulation Ordinance, 1948 — Section 3, 4, 5, 6, 7(1)
High Courts17 Feb 1958
Manrakhan Baldeo Prasad and Others Vs Amir Khan Azam Khan
Madhya Pradesh High Court · AIR 1958 MP 189 : (1959) ILR (MP) 884 : (1958) 3 MPLJ 842
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts17 Feb 1958Allowed
Mata Prasad Vs Mandal Panchayat Morena and Another
Madhya Pradesh High Court · AIR 1959 MP 342 : (1958) 3 MPLJ 336
Civil Procedure Code, 1908 (CPC) — Section 2(17), 80Madhya Bharat Panchayat Vidhan, 2006 — Section 21, 97
High Courts13 Feb 1958Dismissed
Dasmat Kahar Vs Ganeshrao Raghunathrao
Madhya Pradesh High Court · (1958) MPLJ 402
Central Provinces Tenancy Act, 1920 — Section 41, 41(1)
High Courts13 Feb 1958Dismissed
Municipal Committee, Dhamtari Vs Nathulal Sonraj Firm, Dhamtari
Madhya Pradesh High Court · (1958) MPLJ 725
High Courts10 Feb 1958Dismissed
Dayaram Sheoram Ambekar Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 537
High Courts05 Feb 1958Allowed
Municipal Corporation, Indore Vs Sanghi Brothers (Indore) Ltd.
Madhya Pradesh High Court · (1958) MPLJ 263
Indore City Municipal Act, 1909 — Section 135, 21(6)
High Courts05 Feb 1958Allowed
Municipal Corporation, Indore Vs Sanghi Brothers
Madhya Pradesh High Court · (1958) JLJ 743
Indore City Municipal Act, 1909 — Section 135, 21(6)
High Courts05 Feb 1958Allowed
Thakur Dongar Singh Vs Krishna Kant and Another
Madhya Pradesh High Court · AIR 1958 MP 216 : (1958) CriLJ 1036 : (1958) JLJ 252 : (1958) 3 MPLJ 405
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 499, 500
High Courts05 Feb 1958Allowed
Rukhmanibai Vs Kishanlal Ramlal
Madhya Pradesh High Court · AIR 1959 MP 187 : (1958) 3 MPLJ 246
Hindu Marriage Act, 1955 — Section 24, 28
High Courts04 Feb 1958Dismissed
Krishnachandra Sharma, President, Municipal Committee, Khurai Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 553
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 420
High Courts04 Feb 1958
Tikaram Pratap Singh and Others Vs Narayan Singh and Others
Madhya Pradesh High Court · AIR 1958 MP 231 : (1958) JLJ 442 : (1958) 3 MPLJ 338
Hindu Adoptions and Maintenance Act, 1956 — Section 20, 21, 22, 4
High Courts04 Feb 1958Dismissed
Krishnachandra Vs State
Madhya Pradesh High Court · (1958) JLJ 637
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 420
High Courts02 Feb 1958Dismissed
Muti Ahmad Jafri Vs Virendra Singh
Madhya Pradesh High Court · (1958) JLJ 281
Representation of the People Act, 1951 — Section 117, 85
High Courts31 Jan 1958Dismissed
Roop Singh and Another Vs State
Madhya Pradesh High Court · AIR 1958 MP 179 : (1958) CriLJ 896 : (1958) 3 MPLJ 254
Criminal Procedure Code, 1898 (CrPC) — Section 239