High Courts10 Jan 1958Allowed
Markandalal and Another Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1958 MP 235 : (1958) 3 MPLJ 146
Constitution of India, 1950 — Article 133(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1958
312 judgments · page 16 of 16
High Courts10 Jan 1958Dismissed
Brindaban Prasad Vs Collector Guna
Madhya Pradesh High Court · (1958) JLJ 203
Madhya Bharat Municipalities Act, 1954 — Section 17(3)
High Courts10 Jan 1958Allowed
Nirbhaydas Gangaram Vs Smt. Gulab Bai and Others
Madhya Pradesh High Court · AIR 1958 MP 237 : (1958) ILR (MP) 46 : (1958) JLJ 96 : (1958) 3 MPLJ 148
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Representation of the People Act, 1951 — Section 90
High Courts09 Jan 1958Dismissed
S.P. Tambat Vs Ramsaroop
Madhya Pradesh High Court · (1958) JLJ 260
Workmens Compensation Act, 1923 — Section 30
High Courts08 Jan 1958Allowed
Asharfibai Vs Parshadilal
Madhya Pradesh High Court · AIR 1959 MP 26 : (1958) JLJ 727 : (1958) 3 MPLJ 253
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, 115Contract Act, 1872 — Section 128, 134
High Courts07 Jan 1958Allowed
Sarwan Singh Gajjan Singh Jat Vs The State
Madhya Pradesh High Court · AIR 1958 MP 230 : (1958) JLJ 726 : (1958) 3 MPLJ 287
Penal Code, 1860 (IPC) — Section 170, 419
High Courts07 Jan 1958Allowed
Charna Vs State
Madhya Pradesh High Court · (1958) JLJ 264
Penal Code, 1860 (IPC) — Section 395, 397, 411, 412
High Courts06 Jan 1958Allowed
Municipal Com. Kareli Vs State
Madhya Pradesh High Court · (1958) JLJ 589
Central Provinces and Berar Municipalities Act, 1922 — Section 57, 57(2)
High Courts06 Jan 1958Allowed
Municipal Committee, Kareli and Another Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 531
Central Provinces and Berar Municipalities Act, 1922 — Section 57(1)
High Courts03 Jan 1958
Bansilal Vs State of Madhya Bharat and Another
Madhya Pradesh High Court · (1958) 2 LLJ 587
Constitution of India, 1950 — Article 14, 226