High Courts26 Nov 1959Dismissed
Manohar Lal Naneemal Vs Mohanlal Krishunlal
Madhya Pradesh High Court · AIR 1960 MP 167 : (1960) JLJ 506 : (1960) 5 MPLJ 449
Transfer of Property Act, 1882 — Section 106, 113
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1959
371 judgments · page 3 of 19
High Courts25 Nov 1959
Manphool Vs State
Madhya Pradesh High Court · (1960) JLJ 240
Criminal Procedure Code, 1898 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 307
High Courts25 Nov 1959Dismissed
Janapada Sabha, Bilaspur and Another Vs Bhukhanlal Kalesar and Another
Madhya Pradesh High Court · (1961) JLJ 544 : (1961) MPLJ 448
Central Provinces and Berar Panchayats Act, 1946 — Section 30(vii)
High Courts25 Nov 1959Allowed
Manphool and Others Vs The State
Madhya Pradesh High Court · AIR 1960 MP 177 : (1960) 5 MPLJ 312
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 233, 417(3)Penal Code, 1860 (IPC) — Section 307
High Courts25 Nov 1959Dismissed
Manrakhanlal Vs S.N. Chaturvedi
Madhya Pradesh High Court · (1961) JLJ 448
Penal Code, 1860 (IPC) — Section 323, 352
High Courts24 Nov 1959Dismissed
Kailash Narain Vs State
Madhya Pradesh High Court · (1960) JLJ 245
Penal Code, 1860 (IPC) — Section 409
High Courts24 Nov 1959Dismissed
Kailashnarain Vs State
Madhya Pradesh High Court · AIR 1960 MP 291 : (1960) CriLJ 1220 : (1960) 5 MPLJ 368
Criminal Procedure Code, 1898 (CrPC) — Section 197Madhya Bharat Municipalities Act, 1954 — Section 16
High Courts24 Nov 1959Dismissed
Lacchan Puranik Sahu and Another Vs Mst. Fulkunwar Sahu
Madhya Pradesh High Court · AIR 1961 MP 239 : (1959) ILR (MP) 970 : (1961) 6 MPLJ 203
High Courts20 Nov 1959
Manna Singh and Another Vs State
Madhya Pradesh High Court · (1960) CriLJ 611 : (1960) JLJ 251
Motor Vehicles Act, 1988 — Section 123, 42(1)
High Courts20 Nov 1959Dismissed
Ahmedali Khan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1960 MP 282 : (1960) JLJ 1028 : (1961) 6 MPLJ 138
Bhopal State Land Revenue Act, 1932 — Section 53Constitution of India, 1950 — Article 226, 31(1), 32
High Courts19 Nov 1959Dismissed
D.P. Tiwari, Assistant Commissioner, Consolidation, Raipur Vs House Allotment Officer, Raipur and Others
Madhya Pradesh High Court · (1961) JLJ 440 : (1961) MPLJ 619
Constitution of India, 1950 — Article 226Madhya Pradesh Extension of Laws Act, 1958 — Section 6
High Courts19 Nov 1959Dismissed
Moti Miyan Vs Commissioner, Indore Division and Others
Madhya Pradesh High Court · AIR 1960 MP 157 : (1960) CriLJ 613 : (1960) JLJ 135 : (1960) 5 MPLJ 101
Arms Act, 1959 — Section 17Arms Rules, 1962 — Rule 41, 41BConstitution of India, 1950 — Article 226
High Courts19 Nov 1959Dismissed
Onkar Vs State
Madhya Pradesh High Court · (1961) JLJ 590
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 323, 436
High Courts17 Nov 1959Dismissed
Nathuram Kashiram Vs State Government of Madhya Pradesh
Madhya Pradesh High Court · AIR 1962 MP 367 : (1961) ILR (MP) 427 : (1962) JLJ 281 : (1962) 7 MPLJ 128
Court Fees Act, 1870 — Section 7(4)Specific Relief Act, 1963 — Section 42
High Courts16 Nov 1959Allowed
Hazarilal Mukundilal and Others Vs Mahesh and Another
Madhya Pradesh High Court · (1961) JLJ 832 : (1961) MPLJ 590
Central Provinces Tenancy Act, 1920 — Section 11Hindu Womens Right to Property Act, 1937 — Section 4
High Courts16 Nov 1959Allowed
Managing Director of Pasari Mills Ltd. Vs Sardarmal Amolakchand
Madhya Pradesh High Court · AIR 1960 MP 175 : (1960) 5 MPLJ 429
Limitation Act, 1908 — Article 120, 145, 49
High Courts16 Nov 1959Allowed
Pasari Mills Ltd. Bhilsa Vs Sardarmal
Madhya Pradesh High Court · (1960) JLJ 101
Madhya Bharat Indian Limitation (Adaptation) Act, 1949 — Section 4
High Courts13 Nov 1959Dismissed
Mohanlal Ram Singh Thakur Vs Chief Executive Officer, Corporation
Madhya Pradesh High Court · AIR 1962 MP 17 : (1959) ILR (MP) 1031
Constitution of India, 1950 — Article 20(3)Prevention of Food Adulteration Act, 1954 — Section 16, 20(1)
High Courts13 Nov 1959Dismissed
Mohanlal Vs C.E.O. Jabalpur Corporation
Madhya Pradesh High Court · (1961) JLJ 768
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 20(1)
High Courts12 Nov 1959Dismissed
Seantilal Subsukhlal Jain Vs Municipal Committee, Waraseoni
Madhya Pradesh High Court · (1960) JLJ 614 : (1959) MPLJ 536