High Courts24 Dec 1959Dismissed
Janki Vs Atmaram
Madhya Pradesh High Court · (1961) JLJ 700
Central Provinces Land Alienation Act, 1916 — Section 4(2)Presidency Small Cause Courts Act, 1882 — Section 25
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1959
371 judgments · page 1 of 19
High Courts24 Dec 1959Dismissed
Ramchander Bhagwandas Vs Second Additional District Judge and others
Madhya Pradesh High Court · (1960) JLJ 261 : (1959) MPLJ 379
Central Provinces and Berar Municipalities Act, 1922 — Section 20A
High Courts24 Dec 1959Dismissed
Rewati Prasad Trilokchand and another Vs Morena Central Co-operative Bank Ltd.
Madhya Pradesh High Court · (1960) JLJ 234 : (1959) MPLJ 621
Gwalior State Land Acquisition Act — Section 45(1)
High Courts23 Dec 1959Allowed
Ratanlal Bhannalal Mahajan Vs Baboolal Hajarilal Jain and Others
Madhya Pradesh High Court · AIR 1960 MP 200 : (1986) ILR (MP) 486 : (1960) JLJ 539 : (1960) 5 MPLJ 666
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 11Limitation Act, 1908 — Article 36, 39, 49Succession Act, 1925 — Section 306
High Courts23 Dec 1959Dismissed
Nathu Singh Vs Laxman Rao
Madhya Pradesh High Court · (1960) JLJ 549
Berar Land Revenue Code, 1928 — Section 79Transfer of Property Act, 1882 — Section 106
High Courts22 Dec 1959Dismissed
B.C. Tiwari Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1960 MP 216 : (1960) 1 FLR 263 : (1959) ILR (MP) 858 : (1960) JLJ 266 : (1960) 2 LLJ 419 : (1960) 5 MPLJ 365
Constitution of India, 1950 — Article 226, 311
High Courts22 Dec 1959Allowed
Keshrimal Devichand Porwal Vs Bhuwan Moda Suttar
Madhya Pradesh High Court · AIR 1960 MP 272 : (1960) JLJ 945 : (1960) 5 MPLJ 677
Limitation Act, 1908 — Section 19
High Courts22 Dec 1959Dismissed
Kanhaiyalal Nandram Vs C.P. Shah and Brothers, Indore
Madhya Pradesh High Court · (1960) JLJ 536 : (1959) MPLJ 759
Contract Act, 1872 — Section 74
High Courts21 Dec 1959Allowed
Firm Dattulal Badrinarayan and Others Vs Siddheshwar Jagannath and Others
Madhya Pradesh High Court · AIR 1960 MP 204 : (1960) JLJ 546 : (1960) 5 MPLJ 662
Provincial Insolvency Act, 1920 — Section 41(2), 42(1)
High Courts21 Dec 1959Dismissed
Tekaram Vs Amolabai
Madhya Pradesh High Court · (1963) JLJ 611
Central Provinces Land Revenue Act, 1881 — Section 109(1)
High Courts16 Dec 1959Allowed
Bhailal Bhai Vs State of M.P. and Another
Madhya Pradesh High Court · (1960) JLJ 656 : (1960) 5 MPLJ 601 : (1960) 11 STC 511
Constitution of India, 1950 — Article 14, 19, 226, 265, 286Contract Act, 1872 — Section 72
High Courts16 Dec 1959
Kalkai Vs Tula and others
Madhya Pradesh High Court · (1960) JLJ 256 : (1959) MPLJ 378
Criminal Procedure Code, 1898 (CrPC) — Section 263, 263(h)Penal Code, 1860 (IPC) — Section 427
High Courts14 Dec 1959Dismissed
Nawab Hamidulla Khan, His Highness of Bhopal Vs Basantram Tolaram
Madhya Pradesh High Court · (1961) JLJ 510 : (1961) MPLJ 443
Madhya Pradesh Civil Courts Act, 1958 — Section 13(2), 24
High Courts14 Dec 1959
Mohanlal Hargovind Vs Commissioner, Sales-Tax
Madhya Pradesh High Court · (1961) JLJ 976
Central Provinces and Berar Sales Tax Act, 1947 — Section 23(1)
High Courts14 Dec 1959Dismissed
Kashiprasad Beharilal Shukla Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1961 MP 364 : (1959) ILR (MP) 854 : (1961) 6 MPLJ 627
Constitution of India, 1950 — Article 226, 299, 299(1)
High Courts14 Dec 1959Dismissed
Kamaksha Prasad Mishra Vs Smt. Parwatibai Sitambarnath and Another
Madhya Pradesh High Court · AIR 1960 MP 192 : (1960) JLJ 277 : (1960) 5 MPLJ 375
Transfer of Property Act, 1882 — Section 111, 113, 116
High Courts11 Dec 1959Dismissed
Syed Hafiz Mir Vs Abdul Nayeemkhan and Others
Madhya Pradesh High Court · AIR 1960 MP 250 : (2003) ILR (MP) 1231 : (1960) JLJ 683 : (1960) 5 MPLJ 638
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts10 Dec 1959Dismissed
Badri Prasad Vs Chhitarmal
Madhya Pradesh High Court · (1960) JLJ 256 : (1959) MPLJ 418
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14
High Courts09 Dec 1959Allowed
Dukhuram Vs Co-operative Agricultural Association, Kawardha
Madhya Pradesh High Court · (1960) JLJ 340
Constitution of India, 1950 — Article 226, 227
High Courts09 Dec 1959Allowed
Dukhuram Gupta Vs Co-operative Agricultural Association Ltd. and Others
Madhya Pradesh High Court · AIR 1960 MP 273 : (1959) ILR (MP) 840 : (1960) 5 MPLJ 433