High Courts24 Sept 1958Allowed
Damodar Vs Suganmal
Madhya Pradesh High Court · (1959) JLJ 125
Civil Procedure Code, 1908 (CPC) — Section 47
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1958
312 judgments · page 5 of 16
High Courts23 Sept 1958
Bhanu Vs Dalmia and Co. and Another
Madhya Pradesh High Court · AIR 1959 MP 169 : (1958) ILR (MP) 757 : (1959) 4 MPLJ 727
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, 149
High Courts23 Sept 1958Allowed
Gauri Shanker Shastri Vs Mayadhardas and Others
Madhya Pradesh High Court · AIR 1959 MP 39 : (1958) ILR (MP) 681 : (1959) 4 MPLJ 74
Contract Act, 1872 — Section 64Representation of the People Act, 1951 — Section 7
High Courts23 Sept 1958Dismissed
Pem Singh Raghunath Singh Vs Gajrabai and Others
Madhya Pradesh High Court · AIR 1959 MP 327 : (1959) 4 MPLJ 1005
Stamp Act, 1899 — Article 1, 15, 2(5)
High Courts22 Sept 1958Allowed
Radhakishan Temple Vs Sub-Divisional Officer and Rent Controller, Sihora
Madhya Pradesh High Court · (1959) JLJ 200
Constitution of India, 1950 — Article 226
High Courts22 Sept 1958Allowed
Motiram Bhera Khati Vs Sukma Bai Khati and Others
Madhya Pradesh High Court · AIR 1960 MP 46 : (1959) 4 MPLJ 693
Evidence Act, 1872 — Section 101 , 102, 103, 104
High Courts22 Sept 1958Allowed
Mohd. Latif Choudhry Vs Smt. Amritkala Baveja and Another
Madhya Pradesh High Court · AIR 1959 MP 309 : (1960) 5 MPLJ 725
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 40 Rule 1Contract Act, 1872 — Section 172, 182Specific Relief Act, 1877 — Section 57
High Courts21 Sept 1958Allowed
Shri Radhakishan Temple, Sihora Vs S.D.O., Sihora and another
Madhya Pradesh High Court · (1959) MPLJ 239
Constitution of India, 1950 — Article 226
High Courts20 Sept 1958Allowed
Abbas Ali Alimohammad Vs Baluram Ganpat and others
Madhya Pradesh High Court · (1959) MPLJ 969
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Limitation Act, 1963 — Section 20
High Courts15 Sept 1958Partly Allowed
Kashiram Vs Bhagwandas Lallu Kurmi and Another
Madhya Pradesh High Court · AIR 1959 MP 75 : (1959) CriLJ 201 : (1959) 4 MPLJ 1154
Criminal Procedure Code, 1898 (CrPC) — Section 439, 520, 561APenal Code, 1860 (IPC) — Section 417, 454, 517
High Courts15 Sept 1958Allowed
Jagannath Prasad Saxena Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1959 MP 136 : (1959) 1 LLJ 512 : (1959) 4 MPLJ 257
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 311, 363
High Courts12 Sept 1958Allowed
Shaikh Gafoor Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1959 MP 132 : (1959) CriLJ 478 : (1958) 3 MPLJ 768
Criminal Procedure Code, 1898 (CrPC) — Section 297, 298, 423, 423(2), 537
High Courts12 Sept 1958Allowed
Bhagirath and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1959 MP 17 : (1958) ILR (MP) 741 : (1958) 3 MPLJ 745
Evidence Act, 1872 — Section 159, 24, 25, 26, 27
High Courts11 Sept 1958Allowed
Eastern Automobile Syndicate Ltd. and another Vs Babu Rajendra Kumar Singh
Madhya Pradesh High Court · (1959) MPLJ 171
Companies Act, 1913 — Section 171
High Courts11 Sept 1958Allowed
Eastern Automobile Syndicate Ltd. Vs Rajendra Kumar Singh
Madhya Pradesh High Court · (1958) JLJ 893
Companies Act, 1913 — Section 171
High Courts10 Sept 1958Dismissed
Ramadin Jitrai Rathor Vs Gokulprasad and Another
Madhya Pradesh High Court · AIR 1959 MP 251 : (1958) ILR (MP) 674 : (1959) 4 MPLJ 329
Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts10 Sept 1958Dismissed
Sewaram Raghunath Mali Vs Swami Atmanand Guru Nirbhayanand
Madhya Pradesh High Court · (1959) MPLJ 27
Indore Easement Act — Section 60
High Courts10 Sept 1958Dismissed
Sewaram Vs Atmanand
Madhya Pradesh High Court · (1958) JLJ 889
Indore Easement Act — Section 60