High Courts04 Jul 1958
Kanhaiyalal Vs Nagar Palika Dewas
Madhya Pradesh High Court · (1958) JLJ 813
Dewas Municipality Act, 1941 — Section 17
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1958
312 judgments · page 9 of 16
High Courts02 Jul 1958Allowed
Bisandas and Others Vs Nirmal Kumar
Madhya Pradesh High Court · AIR 1959 MP 34 : (1958) ILR (MP) 753 : (1959) 4 MPLJ 85
Civil Procedure Code, 1908 (CPC) — Section 115, 96Constitution of India, 1950 — Article 227
High Courts01 Jul 1958Allowed
Babulal Vs Gendaram
Madhya Pradesh High Court · (1958) JLJ 810
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 45
High Courts01 Jul 1958Allowed
Babulal Vs Gendram and others
Madhya Pradesh High Court · (1959) MPLJ 63
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 84
High Courts30 Jun 1958Dismissed
Kedarnath Hukumchand, Dongargarh Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 827
Madhya Pradesh Land Revenue Code, 1959 — Section 233
High Courts27 Jun 1958Dismissed
Ramdulare Ramadhin Sunar Vs State
Madhya Pradesh High Court · AIR 1959 MP 259 : (1959) CriLJ 844 : (1958) ILR (MP) 596 : (1959) 4 MPLJ 344
Evidence Act, 1872 — Section 105, 114Penal Code, 1860 (IPC) — Section 300, 84
High Courts26 Jun 1958Dismissed
Ramakant Kesheorao Vs Bhikulal Laxmichand and Others
Madhya Pradesh High Court · AIR 1959 MP 141 : (1958) ILR (MP) 661 : (1959) 4 MPLJ 69
Constitution of India, 1950 — Article 130, 135, 136, 329Representation of the People Act, 1951 — Section 110(1), 116A, 36, 36(2), 7
High Courts25 Jun 1958Dismissed
Bhagwan Singh Vs Supyar Singh
Madhya Pradesh High Court · (1959) JLJ 428
High Courts25 Jun 1958Dismissed
Thakur Bhagwan Singh Thakur Ram Singh Vs Supyar Singh Nihal Singh
Madhya Pradesh High Court · (1959) MPLJ 763
High Courts06 Jun 1958Dismissed
In Re: Rao Nihalkaran
Madhya Pradesh High Court · AIR 1958 MP 341 : (1958) CriLJ 1316 : (1958) 3 MPLJ 674
Easements Act, 1882 — Section 24, 36Penal Code, 1860 (IPC) — Section 426, 97
High Courts05 Jun 1958Dismissed
Jalam Singh Vs State
Madhya Pradesh High Court · (1958) JLJ 559
Criminal Procedure Code, 1898 (CrPC) — Section 439Madhya Bharat Panchayat Vidhan, 1957 — Section 66Penal Code, 1860 (IPC) — Section 426, 447
High Courts31 May 1958Dismissed
Hemendar Rai Dave Vs Municipal Committee, Champa
Madhya Pradesh High Court · (1958) MPLJ 734
Central Provinces and Berar Municipalities Act, 1922 — Section 66(1)
High Courts31 May 1958Dismissed
Shyamlal Padendra Dutta Mlsra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1958) MPLJ 721
Madhya Pradesh Land Revenue Code, 1959 — Section 13, 46
High Courts14 May 1958Allowed
State Vs Ramlal Singh
Madhya Pradesh High Court · (1959) JLJ 306
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts14 May 1958
The State Vs Karan Singh
Madhya Pradesh High Court · (1960) CriLJ 230 : (1958) JLJ 699
Penal Code, 1860 (IPC) — Section 302, 306, 396
High Courts14 May 1958
Ramlal Singh and Others Vs The State
Madhya Pradesh High Court · AIR 1958 MP 380 : (1958) CriLJ 1402 : (1959) 4 MPLJ 221
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 367Evidence Act, 1872 — Section 24, 5Penal Code, 1860 (IPC) — Section 40
High Courts10 May 1958Dismissed
State Vs Ram Gopal (Accused)
Madhya Pradesh High Court · (1959) MPLJ 116
Criminal Procedure Code, 1898 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 307
High Courts10 May 1958Dismissed
Ramgopal Vs State
Madhya Pradesh High Court · (1958) JLJ 796
Evidence Act, 1872 — Section 154, 164Penal Code, 1860 (IPC) — Section 302, 307, 326, 327
High Courts10 May 1958Dismissed
The State Vs Mansinghrao
Madhya Pradesh High Court · AIR 1958 MP 413 : (1958) CriLJ 1485 : (1958) 2 LLJ 585 : (1959) 4 MPLJ 465
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 311Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts08 May 1958Allowed
Umashanker Muljibhai Trivedi Vs Manaklal and Others
Madhya Pradesh High Court · AIR 1959 MP 144 : (1959) 4 MPLJ 81
Representation of the People Act, 1951 — Section 116A, 117, 34, 90(3)