High Courts07 Apr 1959Dismissed
Hariprasad Jaiswal Vs Union of India (UOI)
Madhya Pradesh High Court · AIR 1959 MP 389 : (1959) JLJ 367 : (1959) 4 MPLJ 884
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1959
371 judgments · page 14 of 19
High Courts07 Apr 1959Dismissed
Ramlal Bhagirathji Vs Mahant Atmaramji Guru Kalyandasji (Deceased) through L.R. Rambilas Guru Mahant Atmaramji
Madhya Pradesh High Court · (1960) JLJ 950 : (1959) MPLJ 782
Evidence Act, 1872 — Section 92
High Courts06 Apr 1959Allowed
Kirodimal Ganeshlal Bani Vs Haji Suleman Haji Wali Mohd. and Another
Madhya Pradesh High Court · AIR 1960 MP 136 : (1958) ILR (MP) 391 : (1960) JLJ 96 : (1960) 5 MPLJ 46
Administration of Evacuee Property Act, 1950 — Section 40, 40(1), 41, 46, 50(2)Civil Procedure Code, 1908 (CPC) — Section 80
High Courts06 Apr 1959
Iftikhar Ahmed Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1961 MP 140 : (1959) ILR (MP) 697 : (1960) 5 MPLJ 1384
Constitution of India, 1950 — Article 166, 31Land Acquisition Act, 1894 — Section 17(1), 4, 6
High Courts06 Apr 1959Allowed
Iftikhar Ahmed Vs State
Madhya Pradesh High Court · (1961) JLJ 124
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts04 Apr 1959Allowed
Dhapu Vs Puri Lal and Others
Madhya Pradesh High Court · AIR 1959 MP 356 : (1959) CriLJ 1184 : (1960) 5 MPLJ 700
Criminal Procedure Code, 1898 (CrPC) — Section 552, 561A
High Courts02 Apr 1959Dismissed
Dad Khan Khudad Khan Vs Abdul Samad Peeru Bakhsh
Madhya Pradesh High Court · AIR 1960 MP 65 : (1959) ILR (MP) 436 : (1959) 4 MPLJ 1152
Arbitration Act, 1940 — Section 14, 2, 31, 32, 40
High Courts02 Apr 1959Dismissed
Dinshaw Framroz Vs State
Madhya Pradesh High Court · (1960) JLJ 365
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Excise Act, 1915 — Section 31, 32, 33
High Courts31 Mar 1959
Mst. Zenab Bi Vs Wajahat Husen Karamat Hussain
Madhya Pradesh High Court · AIR 1959 MP 384 : (1959) 4 MPLJ 1000
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 9, Order 41 Rule 23, 115, 151, 2(2)Suits Valuation Act, 1887 — Section 11, 11(2)
High Courts31 Mar 1959Allowed
Kanhyalal Vishweshwarlal Mahajan Vs Ramchandra Shankarrao Holkar
Madhya Pradesh High Court · AIR 1959 MP 415 : (1959) 4 MPLJ 1048
Arbitration Act, 1940 — Section 32Civil Procedure Code, 1908 (CPC) — Section 38
High Courts31 Mar 1959
Idol Baldauji of Dabri Pittha Vs Medh Rajput Association and Others
Madhya Pradesh High Court · AIR 1959 MP 330 : (1959) 4 MPLJ 974
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1
High Courts31 Mar 1959Dismissed
Nawab Usman Ali Khan and Others Vs Choudhry Faezulla and Others
Madhya Pradesh High Court · AIR 1959 MP 377 : (1960) JLJ 158 : (1959) 4 MPLJ 771
Constitution of India, 1950 — Article 226United Provinces Muslim Wakf Act, 1936 — Section 11, 18, 42, 52, 62
High Courts30 Mar 1959
Gappu Vs Ram Singh
Madhya Pradesh High Court · (1959) JLJ 591
Evidence Act, 1872 — Section 116
High Courts30 Mar 1959
Gappu Umed Deswali Vs Ram Singh Devi Singh and others
Madhya Pradesh High Court · (1959) MPLJ 388
Evidence Act, 1872 — Section 11(2), 116
High Courts30 Mar 1959
Rambharosa Kalar Bhawani Kalar Vs Surendra Nath Thakur
Madhya Pradesh High Court · AIR 1960 MP 81 : (1960) JLJ 81 : (1960) 5 MPLJ 27
Legal Practitioners Act, 1879 — Section 13
High Courts27 Mar 1959Allowed
Mathura Prasad Vs Anant Ram
Madhya Pradesh High Court · (1959) JLJ 627
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts27 Mar 1959Dismissed
Grain and Oil-Seed Merchants Association Vs Municipal Board, Satna and another
Madhya Pradesh High Court · (1959) MPLJ 1157
Rewa State Municipalities Act, 1946 — Section 120, 281
High Courts27 Mar 1959Dismissed
Grain and Oil-seed Merchants Association Vs Municipal Board Satna
Madhya Pradesh High Court · (1959) JLJ 654
Rewa State Municipalities Act, 1946 — Section 120, 281
High Courts26 Mar 1959Dismissed
Malla Ram Vs Regional Settlement Commissioner
Madhya Pradesh High Court · (1959) JLJ 751
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 14, 14(1), 4, 40
High Courts26 Mar 1959Dismissed
Mallaram Kalu Shah Vs Regional Settlement Commissioner, M.P.
Madhya Pradesh High Court · (1959) MPLJ 1133
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 14, 14(1), 4, 40