High Courts29 Jun 1959Allowed
State Vs Khushal Chand
Madhya Pradesh High Court · (1960) JLJ 120
Central Provinces and Berar Shops and Establishments Act, 1947 — Section 24, 32, 4A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1959
371 judgments · page 11 of 19
High Courts26 Jun 1959Allowed
Chowaram Bachan Vs Thanuram Sahu and Others
Madhya Pradesh High Court · AIR 1960 MP 163 : (1959) ILR (MP) 440 : (1960) JLJ 328 : (1960) 5 MPLJ 129
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 3, Order 20 Rule 4(2), 2(9)
High Courts17 Jun 1959
Shravanlal Vs State
Madhya Pradesh High Court · (1959) JLJ 553
Criminal Procedure Code, 1898 (CrPC) — Section 265(1), 438Madhya Bharat Police Act, 2007 — Section 27
High Courts17 Jun 1959Allowed
Shravanlal Udayajit Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1959) MPLJ 1197
Criminal Procedure Code, 1898 (CrPC) — Section 438Madhya Bharat Police Act, 2007 — Section 27
High Courts15 Jun 1959
Amar Parmanand Vs State
Madhya Pradesh High Court · (1959) JLJ 424
Criminal Procedure Code, 1898 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 406
High Courts15 Jun 1959Dismissed
Dewa Kalu Balai Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1959 MP 418 : (1959) CriLJ 1438 : (1960) JLJ 153 : (1960) 5 MPLJ 205
Criminal Procedure Code, 1898 (CrPC) — Section 215, 239, 367, 537Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 380
High Courts15 Jun 1959Allowed
Nazir Singh Zanda Singh Vs State
Madhya Pradesh High Court · AIR 1959 MP 411 : (1959) 4 MPLJ 1182
Constitution of India, 1950 — Article 20(3)
High Courts15 Jun 1959
Babulal Gupta, Charcoal and Firewood dealer Vs Cantonment Board
Madhya Pradesh High Court · AIR 1961 MP 361 : (1959) ILR (MP) 705 : (1961) JLJ 531
Cantonments Act, 1924 — Section 210Constitution of India, 1950 — Article 19(1)
High Courts15 Jun 1959Allowed
Amar Premanand Vs State
Madhya Pradesh High Court · (1959) MPLJ 875
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190Penal Code, 1860 (IPC) — Section 406
High Courts10 Jun 1959
State Vs Satpal and another
Madhya Pradesh High Court · (1960) JLJ 121 : (1959) MPLJ 170
Criminal Procedure Code, 1898 (CrPC) — Section 438Motor Vehicles Act, 1988 — Section 112, 2
High Courts09 Jun 1959Allowed
Daulla Shojji Ram Vs State
Madhya Pradesh High Court · (1959) MPLJ 862
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 394
High Courts09 Jun 1959Allowed
Hira Pearelal Kirar Vs The State
Madhya Pradesh High Court · AIR 1960 MP 11 : (1960) CriLJ 78 : (1959) 4 MPLJ 1186
Criminal Procedure Code, 1898 (CrPC) — Section 221, 225, 237, 238Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307, 387
High Courts09 Jun 1959Allowed
Daulla Vs State
Madhya Pradesh High Court · (1959) JLJ 576
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 394
High Courts08 Jun 1959Allowed
Munshilal Vs State
Madhya Pradesh High Court · (1959) JLJ 614
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 372, 373
High Courts08 Jun 1959Allowed
Parvati Vs State
Madhya Pradesh High Court · (1959) MPLJ 177
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 372, 373
High Courts04 Jun 1959
State Vs Banshi Singh
Madhya Pradesh High Court · AIR 1960 MP 105 : (1960) CriLJ 482 : (1959) JLJ 495 : (1959) 4 MPLJ 856
Criminal Procedure Code, 1898 (CrPC) — Section 251A(5), 32Penal Code, 1860 (IPC) — Section 304A
High Courts03 Jun 1959
State of M.P. Vs Kadore
Madhya Pradesh High Court · AIR 1960 MP 180 : (1960) CriLJ 914 : (1960) JLJ 147 : (1960) 5 MPLJ 147
Criminal Procedure Code, 1898 (CrPC) — Section 30
High Courts01 Jun 1959Dismissed
Inayat Hussain Vs The Employees State Insurance Corporation and Others
Madhya Pradesh High Court · (1967) MPLJ 738
Employees State Insurance Act, 1948 — Section 2(17), 40, 73, 82Revenue Recovery Act, 1890 — Section 5
High Courts20 May 1959Allowed
Birdhichand Sobharam Pawar Vs Manaklal Pyarelal Halwai and Others
Madhya Pradesh High Court · AIR 1960 MP 124 : (1959) ILR (MP) 362 : (1960) JLJ 69 : (1960) 5 MPLJ 17
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13, 13(3)Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 106, 107
High Courts20 May 1959Dismissed
Ballabhdas Gendlal Badonia Vs Collector, Mandla and others
Madhya Pradesh High Court · (1960) JLJ 185 : (1959) MPLJ 106