High Courts30 Jan 1959Allowed
Vyas Automobiles Vs Central India Motors and Others
Madhya Pradesh High Court · AIR 1959 MP 425 : (1959) 4 MPLJ 987
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(1), Order 6 Rule 17Limitation Act, 1908 — Section 22
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1959
371 judgments · page 18 of 19
High Courts30 Jan 1959Allowed
Smt. Rewati Vs Smt. Gouribai and Others
Madhya Pradesh High Court · AIR 1959 MP 301 : (1959) ILR (MP) 43 : (1960) JLJ 729 : (1959) 4 MPLJ 1011
Central Provinces Tenancy Act, 1883 — Section 43(1), 5
High Courts30 Jan 1959Dismissed
Bahadur Singh and Another Vs Diwan Moujilal and Others
Madhya Pradesh High Court · AIR 1960 MP 43 : (1959) 4 MPLJ 584
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Limitation Act, 1908 — Article 182, 182(5)
High Courts30 Jan 1959Allowed
Samrathmal and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1959 MP 305 : (1959) ILR (MP) 18 : (1960) JLJ 1008 : (1959) 4 MPLJ 605
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 80Evidence Act, 1872 — Section 115Partnership Act, 1932 — Section 69
High Courts30 Jan 1959Dismissed
Mt. Hussaina Bai Vs Mt. Zohra Bai
Madhya Pradesh High Court · AIR 1960 MP 60 : (1959) ILR (MP) 63 : (1959) JLJ 586 : (1959) 4 MPLJ 917
Contract Act, 1872 — Section 14, 16
High Courts28 Jan 1959Allowed
Gyanchand Vs Mangilal
Madhya Pradesh High Court · (1959) JLJ 236
Money Lenders Act, 1950 — Section 14, 15
High Courts28 Jan 1959Allowed
Gyanchand Chhaganlal Vs Mangilal Hira
Madhya Pradesh High Court · (1959) MPLJ 501
Madhya Bharat Money Lenders Act, 1950 — Section 14, 15
High Courts28 Jan 1959
Smt. Leela Devi Shriwastava Vs Manoharlal Shriwastava
Madhya Pradesh High Court · AIR 1959 MP 349 : (1960) 5 MPLJ 710
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 10, 25
High Courts28 Jan 1959
In Re: Man Singh Parma Teli
Madhya Pradesh High Court · AIR 1959 MP 267 : (1959) CriLJ 850 : (1959) 4 MPLJ 487
Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 300, 304
High Courts28 Jan 1959
Babulal Vs Kishanlal
Madhya Pradesh High Court · (1959) JLJ 647
Gwalior Pre-emption Act, 1922 — Section 21(1), 21(2)
High Courts28 Jan 1959Allowed
Burhanpur Tapti Mills Ltd. Vs State Industrial Court
Madhya Pradesh High Court · (1959) JLJ 214
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 16
High Courts27 Jan 1959Dismissed
Bhagwan Kishan Vs Chhotelal
Madhya Pradesh High Court · (1959) JLJ 764
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 145, 151
High Courts27 Jan 1959Dismissed
Bhagwan Kishan Vs Chhotelal Lachhman
Madhya Pradesh High Court · (1959) MPLJ 293
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 145, 151
High Courts22 Jan 1959Allowed
Takhatmal Kaluram Mahajan Vs Hiralal Pratapchand and anthor
Madhya Pradesh High Court · (1959) MPLJ 575
Contract Act, 1872 — Section 60Limitation Act, 1963 — Article 85
High Courts22 Jan 1959
Chandu Ganpat Vs State
Madhya Pradesh High Court · (1960) JLJ 178 : (1959) MPLJ 538
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts21 Jan 1959Dismissed
Mohammad Habib Vs Mohammad Usuf and another
Madhya Pradesh High Court · (1960) JLJ 302 : (1959) MPLJ 247
Administration of Evacuee Property Act, 1950 — Section 17
High Courts20 Jan 1959Dismissed
Haji Suleman Haji Yusufali Vs Municipal Corporation, Indore
Madhya Pradesh High Court · (1962) JLJ 406 : (1959) MPLJ 471
Madhya Bharat Municipalities Act, 1954 — Section 3(9)
High Courts16 Jan 1959Dismissed
Parwatibai Vs Manager, Raj Kumar Mills
Madhya Pradesh High Court · AIR 1959 MP 281 : (1959) 2 LLJ 65 : (1959) 4 MPLJ 548
Workmens Compensation Act, 1923 — Section 3, 3(1)
High Courts15 Jan 1959Allowed
Matua Vs Sipahilal
Madhya Pradesh High Court · (1959) JLJ 246
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
High Courts15 Jan 1959Allowed
Smt. Sarla Devi Vs Birendra Singh and Others
Madhya Pradesh High Court · AIR 1961 MP 127 : (1959) ILR (MP) 910 : (1962) JLJ 28
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 8 Rule 5Constitution of India, 1950 — Article 329Evidence Act, 1872 — Section 156