High Courts15 Jan 1959Allowed
Matua Hukum Singh Vs Sipahilal Khubi
Madhya Pradesh High Court · (1959) MPLJ 725
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1959
371 judgments · page 19 of 19
High Courts14 Jan 1959
In Re: Shantilal and Others
Madhya Pradesh High Court · AIR 1959 MP 290 : (1959) CriLJ 988 : (1959) 4 MPLJ 564
Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4)
High Courts14 Jan 1959Allowed
State Vs Shantilal
Madhya Pradesh High Court · (1960) JLJ 150
Criminal Procedure Code, 1898 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 147, 34
High Courts08 Jan 1959Allowed
The Straw Products Limited Vs The Municipal Board
Madhya Pradesh High Court · AIR 1959 MP 253 : (1959) 4 MPLJ 388
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10Court Fees Act, 1870 — Section 7
High Courts08 Jan 1959Allowed
Prabhulal Beharilal Vs Gheesalal Onkar
Madhya Pradesh High Court · (1959) MPLJ 469
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts06 Jan 1959Dismissed
Narmadaprasad and others Vs State of M.P. and another
Madhya Pradesh High Court · (1959) MPLJ 407
Central Provinces and Berar Local Government Act, 1948 — Section 104(1)Constitution of India, 1950 — Article 226, 227
High Courts06 Jan 1959Dismissed
Narmadaprasad Vs State
Madhya Pradesh High Court · (1959) JLJ 191
Central Provinces and Berar Local Government Act, 1948 — Section 104(1)
High Courts05 Jan 1959Dismissed
Dev Krishna and Another Vs Dhani Ram Saligram
Madhya Pradesh High Court · AIR 1959 MP 217 : (1959) JLJ 464 : (1959) 4 MPLJ 925
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts05 Jan 1959Dismissed
Laxmichand Shitabrai and another Vs Nemichand Hukumchand
Madhya Pradesh High Court · (1959) MPLJ 687
High Courts02 Jan 1959Dismissed
Hukumchand Mills Ltd. Vs The State of M.P. and Another
Madhya Pradesh High Court · AIR 1959 MP 195 : (1959) 4 MPLJ 679
Constitution of India, 1950 — Article 14, 226, 246Finance Act, 1950 — Section 13General Clauses Act, 1897 — Section 6A