High Courts12 Mar 1959
Nannhu Gobrya Vs State of M.P.
Madhya Pradesh High Court · AIR 1960 MP 132 : (1960) CriLJ 605 : (1959) ILR (MP) 300 : (1959) 4 MPLJ 1211
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 300
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1959
371 judgments · page 16 of 19
High Courts12 Mar 1959Dismissed
Mannhu Vs State
Madhya Pradesh High Court · (1960) JLJ 77
Penal Code, 1860 (IPC) — Section 307
High Courts10 Mar 1959Dismissed
National Transport Co. Vs The State Transport Authority and Others
Madhya Pradesh High Court · AIR 1959 MP 320 : (1959) ILR (MP) 357 : (1959) 4 MPLJ 791
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 47, 60
High Courts09 Mar 1959Partly Allowed
Laxman Pandharinath Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1959 MP 295 : (1959) 4 MPLJ 1168
Constitution of India, 1950 — Article 220, 309, 311
High Courts05 Mar 1959Allowed
Mst. Dewala Vs Rupsir and Others
Madhya Pradesh High Court · AIR 1960 MP 35 : (1959) 4 MPLJ 935
High Courts05 Mar 1959Dismissed
Naunihal Singh Vs Kishorilal Paliwal and Others
Madhya Pradesh High Court · AIR 1961 MP 84 : (1959) ILR (MP) 955 : (1961) JLJ 842
Constitution of India, 1950 — Article 341(1), 341(2), 77(1)Representation of the People Act, 1951 — Section 100(1), 123(4), 123(6), 130(2), 33(2)States Reorganisation Act, 1956 — Section 41
High Courts28 Feb 1959Allowed
Sitaram Madan Ahir Vs Rajkunwarbai and Others
Madhya Pradesh High Court · AIR 1959 MP 275 : (1959) 4 MPLJ 532
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 4
High Courts27 Feb 1959Dismissed
Ajudhee Bai Vs Employees State Insurance Corporation
Madhya Pradesh High Court · AIR 1959 MP 338 : (1960) 5 MPLJ 776
Employees State Insurance Act, 1948 — Section 82
High Courts26 Feb 1959Dismissed
Prem Narayan and Another Vs Prabhoo Dayal
Madhya Pradesh High Court · AIR 1960 MP 22 : (1960) 5 MPLJ 209
Constitution of India, 1950 — Article 227
High Courts26 Feb 1959Allowed
Waman Karpe Vs State and Others
Madhya Pradesh High Court · AIR 1959 MP 322 : (1959) 4 MPLJ 623
Constitution of India, 1950 — Article 311(2)Madhya Bharat Civil Services (Punishment and Appeal) Rules, 1950 — Rule 8(4)
High Courts25 Feb 1959Dismissed
Brijlal and Others Vs Nandkishore and Others
Madhya Pradesh High Court · AIR 1960 MP 40 : (1959) 4 MPLJ 636
Limitation Act, 1908 — Article 109, 120
High Courts25 Feb 1959Dismissed
Gokul Singh Vs The Management, Indore Malwa United Mills
Madhya Pradesh High Court · (1959) JLJ 234
Constitution of India, 1950 — Article 227
High Courts24 Feb 1959Dismissed
V.B. Kharate Vs State of M.P.
Madhya Pradesh High Court · (1959) MPLJ 534
Constitution of India, 1950 — Article 226, 311Madhya Bharat Police Act, 2007 — Section 7
High Courts24 Feb 1959Allowed
Bootan Bai Vs Durgaprasad Chatura
Madhya Pradesh High Court · AIR 1959 MP 410 : (1959) ILR (MP) 94 : (1959) 4 MPLJ 928
Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage Act, 1955 — Section 4, 9
High Courts24 Feb 1959Dismissed
The State of Madhya Pradesh Vs Mumtaz Ali Faiz Ali and Others
Madhya Pradesh High Court · AIR 1959 MP 387 : (1959) CriLJ 1337 : (1959) ILR (MP) 427 : (1961) JLJ 24 : (1959) 4 MPLJ 982
Foreigners Act, 1946 — Section 14, 2, 3(2), 3(3)Foreigners Order, 1948 — Section 11(2), 2, 7
High Courts24 Feb 1959
Gokul Singh Vs Indore-Malwa United Mills, Ltd.
Madhya Pradesh High Court · (1960) 1 LLJ 330 : (1959) 4 MPLJ 499
Constitution of India, 1950 — Article 227
High Courts20 Feb 1959Allowed
Abdullahkhan Sahebkhan and others Vs Mohammad Ismail and another
Madhya Pradesh High Court · (1959) MPLJ 544
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts20 Feb 1959
Abdullakhan Vs Mohammad Ismail
Madhya Pradesh High Court · (1959) JLJ 450
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts19 Feb 1959Allowed
Mannalal Sardarmal Jain Vs Ramkishan Jodhraj Maharaj
Madhya Pradesh High Court · AIR 1959 MP 264 : (1959) CriLJ 848 : (1959) 4 MPLJ 579
Criminal Procedure Code, 1898 (CrPC) — Section 116, 476, 477, 478, 479Penal Code, 1860 (IPC) — Section 193
High Courts18 Feb 1959Allowed
Hemchand Kishorilal Vs Tekchand Kalloolal and Others
Madhya Pradesh High Court · AIR 1959 MP 403 : (1959) ILR (MP) 89 : (1959) 4 MPLJ 733
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Limitation Act, 1908 — Article 182(5)