High Courts18 Nov 1958Allowed
S.S. Light Railway Vs Deokinandan
Madhya Pradesh High Court · (1960) JLJ 985
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1958
312 judgments · page 3 of 16
High Courts18 Nov 1958
Imambux Vs Sawant
Madhya Pradesh High Court · (1958) MPLJ 1224
Limitation Act, 1963 — Section 14
High Courts18 Nov 1958Allowed
Managing Agents (Martin and Co.) Vs Seth Deokinandan and Another
Madhya Pradesh High Court · AIR 1959 MP 276 : (1958) ILR (MP) 842 : (1959) 4 MPLJ 700
Contract Act, 1872 — Section 55Railways Act, 1890 — Section 72, 77, 80
High Courts13 Nov 1958Dismissed
Prem Narayan Vs Prabhoodayal
Madhya Pradesh High Court · (1959) JLJ 430
Madhya Bharat Sthan Niyantran Vidhan, 1950 — Section 7(2)
High Courts13 Nov 1958Allowed
Mst. Kanchan Bai Vs The State
Madhya Pradesh High Court · AIR 1959 MP 150 : (1959) CriLJ 602 : (1959) JLJ 50 : (1959) 4 MPLJ 135
Criminal Procedure Code, 1898 (CrPC) — Section 251A(4), 342, 540A(1)
High Courts13 Nov 1958Dismissed
Masalkhan Vs Custodian of Evacuee Property and Others
Madhya Pradesh High Court · AIR 1959 MP 256 : (1959) 4 MPLJ 377
Administration of Evacuee Property Act, 1950 — Section 28, 28(2)Constitution of India, 1950 — Article 226
High Courts13 Nov 1958
Shankar Dayal (Accused) Vs State
Madhya Pradesh High Court · (1959) MPLJ 126
Penal Code, 1860 (IPC) — Section 352, 353, 447, 448
High Courts13 Nov 1958
Shankar Dayal Vs State
Madhya Pradesh High Court · (1959) JLJ 48
Criminal Procedure Code, 1898 (CrPC) — Section 436Penal Code, 1860 (IPC) — Section 352, 353, 447, 448
High Courts07 Nov 1958
State of Madhya Pradesh Vs Hiralal Sutwala
Madhya Pradesh High Court · AIR 1959 MP 93 : (1959) CriLJ 325 : (1959) ILR (MP) 97 : (1959) 4 MPLJ 65
Constitution of India, 1950 — Article 369Essential Supplies (Temporary Powers) Act, 1946 — Section 1(3)
High Courts06 Nov 1958Dismissed
Bhagwant Amar Singh Teli Vs Mt. Manmati and Another
Madhya Pradesh High Court · AIR 1959 MP 249 : (1958) ILR (MP) 882 : (1959) 4 MPLJ 613
Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts03 Nov 1958Dismissed
Union of India (UOI) and Another Vs Imperial Tobacco Company of India Ltd.
Madhya Pradesh High Court · AIR 1959 MP 232 : (1958) ILR (MP) 836 : (1959) 4 MPLJ 749
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 35, 79, 80Railways Act, 1890 — Section 72, 77
High Courts31 Oct 1958Dismissed
Narmadaprasad Ramnath Vs Q.M.A. Wahab, I.A.S., Dy. Commissioner, Bilaspur and others
Madhya Pradesh High Court · (1959) MPLJ 520
High Courts31 Oct 1958Dismissed
Shankerrao Laxman Rao Vs Union of India (UOI)
Madhya Pradesh High Court · AIR 1959 MP 128 : (1959) 4 MPLJ 289
Railways Act, 1890 — Section 13
High Courts31 Oct 1958Dismissed
Narmada Prasad Vs Q.M.A. Wahab
Madhya Pradesh High Court · (1959) JLJ 665
High Courts23 Oct 1958Partly Allowed
Padmalochan Jagatram Agharia Vs Sm. Sulochana Padmalochan
Madhya Pradesh High Court · AIR 1959 MP 245 : (1958) ILR (MP) 830 : (1959) JLJ 345 : (1959) 4 MPLJ 371
Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(4)
High Courts20 Oct 1958
Jasani V.S. Vs City of Jabalpur Corporation
Madhya Pradesh High Court · (1959) JLJ 244
City of Jabalpur Corporation Act, 1948 — Section 415(3)
High Courts20 Oct 1958
V.S. Jasani Vs City of Jabalpur Corporation and another
Madhya Pradesh High Court · (1959) MPLJ 413
Central Provinces and Berar Municipalities Act, 1922 — Section 25(6)City of Jabalpur Corporation Act, 1948 — Section 415(3), 443(3)(c)
High Courts20 Oct 1958Dismissed
Mahanand Vs V.R. Ayyar
Madhya Pradesh High Court · (1959) JLJ 127
Madhya Bharat Accommodation Control Act, 1935 — Section 4(g), 4(h)
High Courts18 Oct 1958Dismissed
Sant Sharan and others Vs Bankelal Ramlal and another
Madhya Pradesh High Court · (1959) MPLJ 589
Madhya Bharat High Court of Judicature Act, 1949 — Section 23