CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 1959

371 judgments · page 15 of 19

High Courts26 Mar 1959Partly Allowed

Singhai Tantilal Vs City of Jabalpur Corporation

Madhya Pradesh High Court · AIR 1960 MP 223 : (1959) ILR (MP) 286 : (1960) 5 MPLJ 54

Central Provinces and Berar Municipalities Act, 1922 — Section 175, 66Civil Procedure Code, 1908 (CPC) — Section 100, 101, 9Evidence Act, 1872 — Section 101, 102, 103, 104
Read judgment
High Courts16 Mar 1959Allowed

Shobha Bhatnagar Vs State

Madhya Pradesh High Court · AIR 1959 MP 367 : (1960) 5 MPLJ 581

Constitution of India, 1950 — Article 226Madhya Bharat Board of Secondary Education Act, 1950 — Section 16
Read judgment
High Courts13 Mar 1959Allowed

Sheo Kumar Vs N.P. Tripathi

Madhya Pradesh High Court · (1960) JLJ 45

Constitution of India, 1950 — Article 226Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 13, 15, 6
Read judgment
High Courts13 Mar 1959

State Vs Ibrahim

Madhya Pradesh High Court · (1959) JLJ 489

Criminal Procedure Code, 1898 (CrPC) — Section 495(4)Madhya Bharat Madak Dravya Vidhan — Section 33(a), 33(f)
Read judgment
High Courts13 Mar 1959Allowed

Sheo Kumar Bhairo Prasad Sao Vs N.P. Tripathi and Others

Madhya Pradesh High Court · AIR 1960 MP 109 : (1959) ILR (MP) 191 : (1959) 4 MPLJ 1179

Central Provinces Land Revenue Act, 1881 — Section 47(1)Constitution of India, 1950 — Article 226Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 6
Read judgment
High Courts13 Mar 1959Dismissed

Kishanlal Vs State

Madhya Pradesh High Court · (1959) MPLJ 800

Criminal Procedure Code, 1898 (CrPC) — Section 347Penal Code, 1860 (IPC) — Section 381, 461
Read judgment