High Courts23 Jul 1958Dismissed
Ghasiram Vs Shankarlal and Others
Madhya Pradesh High Court · AIR 1960 MP 3 : (1959) 4 MPLJ 144
Registration Act, 1908 — Section 48Specific Relief Act, 1877 — Section 27Transfer of Property Act, 1882 — Section 54
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1958
312 judgments · page 8 of 16
High Courts18 Jul 1958
Syed Qamarali Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1959) 1 LLJ 47
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 201, 304, 331
High Courts18 Jul 1958
Mst. Shashikantabai Porwal Vs Rajkishan and Others
Madhya Pradesh High Court · AIR 1959 MP 336 : (1959) 4 MPLJ 23
Limitation Act, 1908 — Article 182, 75
High Courts17 Jul 1958Allowed
Gangaram Madhav Ahir and Another Vs Dwarkibai
Madhya Pradesh High Court · AIR 1960 MP 44 : (1959) 4 MPLJ 30
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Transfer of Property Act, 1882 — Section 68
High Courts17 Jul 1958Allowed
Smt. Laltabai Gopalrao Naik Vs Krishnarao Naik and Others
Madhya Pradesh High Court · AIR 1959 MP 100 : (1958) ILR (MP) 669 : (1959) 4 MPLJ 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts17 Jul 1958Allowed
Kashi Prasad Sinha Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1959 MP 183 : (1958) ILR (MP) 619 : (1959) JLJ 498 : (1959) 4 MPLJ 525
Constitution of India, 1950 — Article 19, 19(1)Madhya Pradesh Secondary Education Act, 1951 — Section 18
High Courts17 Jul 1958
Mst. Intiyajbi Amirkhan Vs Newton Chikhli Colliery and Another
Madhya Pradesh High Court · AIR 1959 MP 329 : (1959) JLJ 378 : (1960) 1 LLJ 184 : (1959) 4 MPLJ 819
Workmens Compensation Act, 1923 — Section 2(1)
High Courts16 Jul 1958Allowed
State Vs Dhanna Sewa
Madhya Pradesh High Court · AIR 1959 MP 35 : (1959) CriLJ 197 : (1959) 4 MPLJ 495
Criminal Procedure Code, 1898 (CrPC) — Section 236Penal Code, 1860 (IPC) — Section 193
High Courts16 Jul 1958
Kanhaiyalal Vs Bhanwarlal and Another
Madhya Pradesh High Court · AIR 1958 MP 379 : (1958) CriLJ 1401 : (1959) JLJ 123 : (1958) 3 MPLJ 720
Criminal Procedure Code, 1898 (CrPC) — Section 247, 417, 417(3), 435Penal Code, 1860 (IPC) — Section 323, 324
High Courts14 Jul 1958Allowed
Beni Madhavprasad and Others Vs Rasklal Ambalal and Others
Madhya Pradesh High Court · AIR 1959 MP 23 : (1958) JLJ 831 : (1959) 4 MPLJ 617
Limitation Act, 1908 — Article 142, 144Registration Act, 1908 — Section 49
High Courts14 Jul 1958Dismissed
Sheoramprasad Ram Narayanlal Bania Vs Gopalprasad Parmeshwardayal Shukla and Others
Madhya Pradesh High Court · AIR 1959 MP 102 : (1958) ILR (MP) 570 : (1959) 4 MPLJ 87
Arbitration Act, 1940 — Section 14, 15, 16, 17, 28
High Courts11 Jul 1958Dismissed
Phoolchand Ganeshram Vs Nanakchand and Mohammad Khan
Madhya Pradesh High Court · (1958) MPLJ 732
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Evidence Act, 1872 — Section 27
High Courts11 Jul 1958Dismissed
Phoolchand Vs Nanakchand
Madhya Pradesh High Court · (1959) JLJ 44
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Evidence Act, 1872 — Section 27
High Courts09 Jul 1958Dismissed
Mahendra Singh Vs The State
Madhya Pradesh High Court · AIR 1959 MP 6 : (1959) 4 MPLJ 949
Criminal Procedure Code, 1898 (CrPC) — Section 237, 535Madhya Bharat Public Security Act, 1953 — Section 14Penal Code, 1860 (IPC) — Section 392, 393, 394, 395, 398
High Courts08 Jul 1958Allowed
Qamarali Wahid Ali Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1959 MP 46 : (1958) 3 MPLJ 681
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 20, 311, 311(2)Court Fees Act, 1870 — Section 7
High Courts08 Jul 1958Dismissed
Lalji Vs The Assistant Commissioner, Sales Tax
Madhya Pradesh High Court · (1958) JLJ 820 : (1959) 4 MPLJ 17 : (1958) 9 STC 571
Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 63
High Courts08 Jul 1958Dismissed
Paluram Dhanania Vs Income Tax Officer, Special Circle I, Nagpur and Others
Madhya Pradesh High Court · (1960) JLJ 1195 : (1961) MPLJ 111
Taxation on Income (Investigation Commission) Act, 1947 — Section 84
High Courts08 Jul 1958Allowed
Mishrilal Hazarilal Vs Laxminarayan Kishanlal and Another
Madhya Pradesh High Court · AIR 1958 MP 412 : (1958) JLJ 828 : (1959) 4 MPLJ 174
Evidence Act, 1872 — Section 115
High Courts04 Jul 1958Allowed
Kanhaiyalal Vs Nagar Palika, Dewas and Another
Madhya Pradesh High Court · (1958) MPLJ 676
Civil Procedure Code, 1908 (CPC) — Section 80Dewas Municipality Act, 1941 — Section 17
High Courts04 Jul 1958Dismissed
State Vs Puranchand
Madhya Pradesh High Court · AIR 1958 MP 352 : (1958) CriLJ 1398 : (1959) 4 MPLJ 153
Constitution of India, 1950 — Article 25(2)Criminal Procedure Code, 1898 (CrPC) — Section 263, 264Untouchability (Offences) Act, 1955 — Section 3