High Courts16 Jul 1959Dismissed
Bansidhar Munnalal Vs Ramchandra Bardichand
Madhya Pradesh High Court · AIR 1960 MP 313
Workmens Compensation Act, 1923 — Section 10, 10(1), 12, 12(2), 30(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1959
371 judgments · page 10 of 19
High Courts16 Jul 1959
Motilal Hazarimal Vs State of M.P.
Madhya Pradesh High Court · (1960) 5 MPLJ 145 : (1960) 11 STC 316
Central Provinces and Berar Sales Tax Act, 1947 — Section 2(c), 23(1)
High Courts14 Jul 1959Allowed
Hukmichand and others (Judgment-debtors) Vs Surajbai and others (Decree-holders)
Madhya Pradesh High Court · (1959) MPLJ 1045
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Madhya Bharat Civil Courts Act, 1949 — Section 23
High Courts13 Jul 1959Dismissed
Mst. Annapurnabai widow of Deolal and Another Vs Mst. Pyaribai, widow of Debi Prasad
Madhya Pradesh High Court · AIR 1960 MP 222 : (1960) 5 MPLJ 313
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts11 Jul 1959Dismissed
Madhorao Ramchandra Salunke Vs Rambharose Singh Zalim Singh
Madhya Pradesh High Court · AIR 1960 MP 30 : (1959) 4 MPLJ 1203
Limitation Act, 1908 — Article 120, 25, 28, 29Provincial Small Cause Courts Act, 1887 — Article 2
High Courts11 Jul 1959Allowed
Sardar Madhavrao and Others Vs Narayan Damodar and Others
Madhya Pradesh High Court · AIR 1960 MP 66 : (1960) JLJ 395 : (1960) 5 MPLJ 278
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15
High Courts10 Jul 1959Dismissed
Kachrulal Thavrji and Another Vs Rameshwardayal Dhoolji
Madhya Pradesh High Court · AIR 1960 MP 305 : (1960) CriLJ 1337 : (1967) JLJ 1046 : (1961) 6 MPLJ 263
High Courts08 Jul 1959
Abdul Shakur Gulam Rasul and Others Vs Abdul Sattar Gulam Rasul and Another
Madhya Pradesh High Court · AIR 1960 MP 317 : (1967) JLJ 1018 : (1961) 6 MPLJ 183
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, Order 33 Rule 7
High Courts07 Jul 1959Allowed
Lakhanlal Vs Kashinath Dube
Madhya Pradesh High Court · (1960) JLJ 298
Legal Practitioners Act, 1879 — Section 13
High Courts07 Jul 1959
Shri Lakhanlal Mishra Vs Kashinath Dube
Madhya Pradesh High Court · AIR 1960 MP 171 : (1960) CriLJ 829 : (1960) JLJ 450 : (1960) 5 MPLJ 243
Legal Practitioners Act, 1879 — Section 13
High Courts07 Jul 1959
Anter Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1960) 2 LLJ 413
Constitution of India, 1950 — Article 311
High Courts03 Jul 1959Allowed
Sayrabai and Others Vs Ahmedji
Madhya Pradesh High Court · AIR 1960 MP 111 : (1959) 4 MPLJ 1205
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Easements Act, 1882 — Section 15
High Courts03 Jul 1959Dismissed
Devidas Dhaniram Vs Parma Gokalia and Others
Madhya Pradesh High Court · AIR 1959 MP 413 : (1959) 4 MPLJ 1026
Limitation Act, 1908 — Article 75
High Courts02 Jul 1959
Ratanchand Dipchand Vs The Commissioner of Income Tax
Madhya Pradesh High Court · AIR 1960 MP 9 : (1959) ILR (MP) 455 : (1960) 38 ITR 188 : (1959) 4 MPLJ 1165
Income Tax Act, 1922 — Section 23
High Courts01 Jul 1959
Devi Singh and Others Vs The State
Madhya Pradesh High Court · AIR 1963 MP 29 : (1963) CriLJ 55 : (1963) JLJ 117
Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Jun 1959Allowed
Mohammad Abdul Latif and Another Vs Mohammad Abdul Rashid and Others
Madhya Pradesh High Court · AIR 1959 MP 399 : (1959) ILR (MP) 387 : (1959) 4 MPLJ 1144
Administration of Evacuee Property Act, 1950 — Section 46, 7Evacuee Interest (Separation) Act, 1951 — Section 20, 6
High Courts30 Jun 1959Allowed
Abdul Karim Bhai Vs Abdul Rehman
Madhya Pradesh High Court · AIR 1960 MP 16 : (1960) JLJ 417 : (1960) 5 MPLJ 705
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 111, 113
High Courts29 Jun 1959Dismissed
Dayachand (Chanchal) Ramdas Jain Vs State
Madhya Pradesh High Court · (1960) JLJ 141 : (1959) MPLJ 163
Criminal Procedure Code, 1898 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5
High Courts29 Jun 1959
State of Madhya Pradesh Vs Khushal Chand
Madhya Pradesh High Court · (1960) 1 LLJ 791 : (1960) 5 MPLJ 144
Central Provinces and Berar Shops and Establishments Act, 1947 — Section 24, 32, 4A