High Courts18 Feb 1959Dismissed
Solankibai Vs Lal Singh Narayan Singh and others
Madhya Pradesh High Court · (1959) MPLJ 522
Madhya Bharat Revenue Administration and Ryotwari Land Revenue and Tenancy Act, 2007 — Section 132, 147
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1959
371 judgments · page 17 of 19
High Courts17 Feb 1959Dismissed
Mannalal Balgovind Mishra Vs Bhalchandrao Ramchandrarao Bhuskute
Madhya Pradesh High Court · AIR 1960 MP 41 : (1959) 4 MPLJ 559
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(3), Order 21 Rule 17, Order 41 Rule 5Limitation Act, 1908 — Article 182, 182(3)
High Courts16 Feb 1959Dismissed
Champalal Hirachand and Another Vs Mohanlal Narayandas and Others
Madhya Pradesh High Court · AIR 1959 MP 397(1) : (1960) JLJ 33 : (1959) 4 MPLJ 903
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 39, 46Limitation Act, 1908 — Article 181
High Courts14 Feb 1959Allowed
Thakur Mehtab Singh Vs State
Madhya Pradesh High Court · (1959) MPLJ 835
Madhya Bharat Abolition of Jagirs Act, 1951 — Section 29
High Courts13 Feb 1959Allowed
C.P. Syndicate Ltd. Vs Firm Hasanali Abdul Ali and Others
Madhya Pradesh High Court · AIR 1959 MP 288 : (1959) ILR (MP) 1 : (1959) 4 MPLJ 458
Limitation Act, 1908 — Article 182(5)
High Courts12 Feb 1959Dismissed
Municipal Committee Raipur Vs Punjab Oil Mill
Madhya Pradesh High Court · (1959) JLJ 537
Constitution of India, 1950 — Article 226
High Courts12 Feb 1959Dismissed
Municipal Committee, Raipur Vs Punjab Oil Mills, Raipur and others
Madhya Pradesh High Court · (1959) MPLJ 930
Constitution of India, 1950 — Article 226
High Courts11 Feb 1959Dismissed
Ratanlal Damodarji Vs Kanhaiyalal Raghunath Singh and others
Madhya Pradesh High Court · (1960) JLJ 48 : (1959) MPLJ 807
Constitution of India, 1950 — Article 226Madhya Bharat Panchayat Vidhan, 2006 — Section 116
High Courts11 Feb 1959Allowed
Amarlal Goru and Another Vs Vijayabai Singroda
Madhya Pradesh High Court · AIR 1959 MP 400 : (1959) ILR (MP) 254 : (1959) JLJ 377 : (1959) 4 MPLJ 638
Hindu Marriage Act, 1955 — Section 11
High Courts11 Feb 1959Dismissed
Maniram Maksudan Vs Ramdayal Maksudan and Another
Madhya Pradesh High Court · AIR 1960 MP 7 : (1959) JLJ 611 : (1959) 4 MPLJ 829
Central Provinces Land Revenue Act, 1881 — Section 109, 109(1)
High Courts10 Feb 1959
State of Madhya Pradesh Vs Ranjit Kumar Chatarjee and Others
Madhya Pradesh High Court · AIR 1959 MP 284 : (1959) CriLJ 983 : (1959) ILR (MP) 411 : (1960) JLJ 308 : (1960) 5 MPLJ 185
General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 304A, 337Railways Act, 1890 — Section 101
High Courts09 Feb 1959Dismissed
Anand Kumar Jain Vs The Government of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1959 MP 265 : (1959) JLJ 470 : (1959) 4 MPLJ 541
Constitution of India, 1950 — Article 226Madhya Pradesh Medical Colleges Admission Rules, 1958 — Rule 10, 11, 8, 9
High Courts06 Feb 1959Dismissed
Dammulal and Others Vs Kalawati Devi and Another
Madhya Pradesh High Court · AIR 1960 MP 18 : (1959) ILR (MP) 80 : (1959) 4 MPLJ 942
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 2
High Courts05 Feb 1959Dismissed
J.C. Mills Vs State of M.P.
Madhya Pradesh High Court · AIR 1959 MP 365 : (1959) JLJ 467 : (1959) 4 MPLJ 1215
Central Provinces and Berar Electricity Duty Act, 1949 — Section 3Constitution of India, 1950 — Article 226
High Courts05 Feb 1959
Ratan Singh Nihal Singh and Others Vs The State
Madhya Pradesh High Court · AIR 1959 MP 216 : (1959) CriLJ 723 : (1959) JLJ 247 : (1959) 4 MPLJ 724
Criminal Procedure Code, 1898 (CrPC) — Section 496
High Courts02 Feb 1959Dismissed
K.C. Sharma Vs Krishi Pandit Rishab Kumar and Others
Madhya Pradesh High Court · AIR 1960 MP 27 : (1959) ILR (MP) 31 : (1960) JLJ 455 : (1959) 4 MPLJ 715
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Representation of the People Act, 1951 — Section 123, 123(3), 83(1), 90(5)
High Courts02 Feb 1959Dismissed
Firm Kanhaiyalal Vs Dineshchandra
Madhya Pradesh High Court · AIR 1959 MP 234 : (1959) 4 MPLJ 596
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 4 , 5, 6
High Courts30 Jan 1959Dismissed
Lochanprasad Vs Gautam
Madhya Pradesh High Court · (1959) JLJ 274
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 53
High Courts30 Jan 1959Allowed
Burhanpur Tapti Mill Ltd. Vs State Industrial Court, M.P. and others
Madhya Pradesh High Court · (1959) MPLJ 1009
Constitution of India, 1950 — Article 226, 227
High Courts30 Jan 1959Dismissed
Lochan Prasad Vs Gautam Brindaban
Madhya Pradesh High Court · (1959) MPLJ 357
Central Provinces States Land Tenure Order, 1949 — Clause 25Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 2(g)(2)