High Courts08 Dec 1959Dismissed
Munsiram Vs Atmaram
Madhya Pradesh High Court · (1961) JLJ 1002
Central Provinces States Land Tenure Order, 1949 — Clause 2(g)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1959
371 judgments · page 2 of 19
High Courts07 Dec 1959Dismissed
Sagarmal Khubchand Vs Roop Singh Khushal Singh (deceased) through Legal representatives
Madhya Pradesh High Court · (1960) JLJ 1040 : (1959) MPLJ 1055
High Courts07 Dec 1959Dismissed
Choudhary Hariram and Others Vs Pooran Singh
Madhya Pradesh High Court · AIR 1962 MP 295 : (1959) ILR (MP) 1006 : (1962) 7 MPLJ 338
Civil Procedure Code, 1908 (CPC) — Section 11, 144, 47
High Courts07 Dec 1959Dismissed
Hariram Vs Pooran Singh
Madhya Pradesh High Court · (1961) JLJ 920
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts05 Dec 1959Dismissed
The State Vs Gayadin
Madhya Pradesh High Court · AIR 1960 MP 188 : (1960) CriLJ 917 : (1960) JLJ 465 : (1960) 5 MPLJ 415
Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(1), 423, 427, 428Madhya Bharat Public Security Act, 1953 — Section 12, 19, 21
High Courts04 Dec 1959Allowed
Chandra Bahadur Singh Vs Kesrichand
Madhya Pradesh High Court · (1961) JLJ 939
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 54
High Courts04 Dec 1959Allowed
Chandra Bahadur Singh Raj Kumar and another Vs Kesrichand
Madhya Pradesh High Court · (1962) MPLJ 20
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 54
High Courts04 Dec 1959Dismissed
Mathura Prasad Phool Chand and Others Vs Parmanand Thakur Das and Others
Madhya Pradesh High Court · AIR 1960 MP 161 : (1960) JLJ 496 : (1960) 5 MPLJ 419
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, 93
High Courts03 Dec 1959Allowed
P.L. Singh and Another Vs C.B. Kekre, Dist. Judge and Others
Madhya Pradesh High Court · AIR 1960 MP 146 : (1960) 1 FLR 362 : (1960) JLJ 295 : (1960) 2 LLJ 422 : (1960) 5 MPLJ 385
Payment of Wages Act, 1936 — Section 15, 17, 17(1)
High Courts03 Dec 1959
State Vs Mangilal seewar
Madhya Pradesh High Court · (1960) JLJ 636 : (1959) MPLJ 441
Contempt of Courts Act, 1971 — Section 3Penal Code, 1860 (IPC) — Section 323
High Courts03 Dec 1959Allowed
Rajendra Kumar Vs President, Gram Panchayat, Harpalpur
Madhya Pradesh High Court · (1961) JLJ 535
Vindhya Pradesh Gram Panchayat Ordinance, 1949 — Section 112
High Courts01 Dec 1959Allowed
Muslim Wakf Board and Another Vs Municipal Board
Madhya Pradesh High Court · AIR 1960 MP 249 : (1959) ILR (MP) 1015 : (1960) JLJ 569 : (1960) 5 MPLJ 659
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Specific Relief Act, 1877 — Section 42, 54
High Courts30 Nov 1959Dismissed
Radhe Shyam Agarwal Vs Kashinath Vaish and Another
Madhya Pradesh High Court · AIR 1960 MP 169 : (1960) JLJ 61 : (1960) 5 MPLJ 967
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts27 Nov 1959Dismissed
Burhanpur Tapti Mills Ltd Vs State
Madhya Pradesh High Court · (1961) JLJ 1011
Sales of Goods Act, 1930 — Section 39, 4
High Courts27 Nov 1959
Gulabchand Kapoor Chand Vs Chhatar Singh and Others
Madhya Pradesh High Court · AIR 1960 MP 141 : (1961) ILR (MP) 867 : (1960) 5 MPLJ 318
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts27 Nov 1959Dismissed
The Burhanpur Tapti Mills Ltd. Vs The State of M.P. and Others
Madhya Pradesh High Court · AIR 1962 MP 225
Central Provinces and Berar Sales Tax Act, 1947 — Section 2, 4(6)Constitution of India, 1950 — Article 245, 246, 286, 286(1), 301Evidence Act, 1872 — Section 106
High Courts27 Nov 1959
Kashiram and Others Vs State
Madhya Pradesh High Court · AIR 1960 MP 312 : (1960) JLJ 189
Criminal Procedure Code, 1898 (CrPC) — Section 497(2)
High Courts27 Nov 1959Allowed
Central Provinces Manganese Ore Company, Ltd. Vs Head Quarters Deputy Collector, Balaghat
Madhya Pradesh High Court · (1960) JLJ 369 : (1959) MPLJ 265
Constitution of India, 1950 — Article 226, 227
High Courts27 Nov 1959Allowed
Umraolal Subalal Vs State
Madhya Pradesh High Court · (1961) JLJ 1240
Constitution of India, 1950 — Article 226, 304(a)
High Courts27 Nov 1959Allowed
Umraolal Subalal, a partnership firm of Bhind Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1962 MP 2 : (1961) ILR (MP) 928 : (1960) 11 STC 337
Constitution of India, 1950 — Article 304