High Courts19 Oct 1959Dismissed
Dayaldas Girdusa Vs Tikamdas Ghanshyamdas and others
Madhya Pradesh High Court · (1962) MPLJ 57
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 16
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1959
371 judgments · page 5 of 19
High Courts16 Oct 1959Allowed
Phoolchand Roopchand Vs Municipal Committee, Raipur and Another
Madhya Pradesh High Court · (1961) MPLJ 205
Constitution of India, 1950 — Article 226
High Courts15 Oct 1959Dismissed
Jethuram Sukhra Nagbanshi Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1960 MP 242 : (1960) CriLJ 1093(1) : (1960) JLJ 652 : (1960) 5 MPLJ 615
Penal Code, 1860 (IPC) — Section 85
High Courts10 Oct 1959Dismissed
Bahramji S. Motiwala Vs Rustomji S. Motiwala
Madhya Pradesh High Court · (1959) MPLJ 746
High Courts07 Oct 1959Allowed
Ganpati Chintamani Vs Damodar Bhiku Bhutt
Madhya Pradesh High Court · (1960) JLJ 122 : (1959) MPLJ 424
Evidence Act, 1872 — Section 79
High Courts05 Oct 1959Allowed
Shri Orilal Motilal Vs Mst. Kallu and Another
Madhya Pradesh High Court · AIR 1960 MP 386 : (1960) CriLJ 1613 : (1960) JLJ 922 : (1960) 5 MPLJ 1081
Penal Code, 1860 (IPC) — Section 499
High Courts30 Sept 1959Dismissed
Jamnadas Vs Vishnu Bahadur
Madhya Pradesh High Court · (1960) JLJ 325
Madhya Bharat Accommodation Control Act, 1955 — Section 4(g)
High Courts30 Sept 1959Allowed
In Re: Prabhu Dayal Khubchand and Another
Madhya Pradesh High Court · AIR 1960 MP 85 : (1960) CriLJ 354 : (1960) 5 MPLJ 65
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts30 Sept 1959Allowed
Tulsiram Vs Shyamlal Ganpatlal and Another
Madhya Pradesh High Court · AIR 1960 MP 73 : (1960) JLJ 848 : (1960) JLJ 348 : (1960) 5 MPLJ 281
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(5), 107, 96Evidence Act, 1872 — Section 101, 102, 103, 104, 5Specific Relief Act, 1877 — Section 42
High Courts30 Sept 1959Dismissed
Tulsiram Vs Ramcharanlal
Madhya Pradesh High Court · (1960) JLJ 86
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts30 Sept 1959
State Vs Prabhudayal
Madhya Pradesh High Court · (1960) JLJ 255
Criminal Procedure Code, 1898 (CrPC) — Section 37, 40, 41
High Courts29 Sept 1959Dismissed
Jamnadas Vs Vishnu Bahadur Singh
Madhya Pradesh High Court · (1959) MPLJ 310
Madhya Bharat Accommodation Control Act, 1955 — Section 4(g)
High Courts28 Sept 1959Allowed
Michael Vs The State of M.P.
Madhya Pradesh High Court · AIR 1960 MP 118 : (1960) CriLJ 486 : (1960) JLJ 42 : (1960) 5 MPLJ 24
Criminal Procedure Code, 1898 (CrPC) — Section 278, 297
High Courts21 Sept 1959Dismissed
Rao Shankar Pratap Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1960 MP 86 : (1959) ILR (MP) 639 : (1960) JLJ 1 : (1959) 4 MPLJ 1100
Central Provinces Land Revenue Act, 1881 — Section 2(5)Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 2, 4(2)
High Courts15 Sept 1959
Bhondu Vs Ramdayal
Madhya Pradesh High Court · (1960) JLJ 36
Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts15 Sept 1959
Bhondu Ganpat Kirad and Others Vs Ramdayal Govindram Kirad and Another
Madhya Pradesh High Court · AIR 1960 MP 51 : (1959) 4 MPLJ 1173
Hindu Widows Remarriage Act, 1856 — Section 2, 5Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts14 Sept 1959Dismissed
Municipal Committee Vs Ambika Prasad Gupta and Another
Madhya Pradesh High Court · AIR 1962 MP 6
Central Provinces and Berar Municipalities Act, 1922 — Section 25(6)Central Provinces and Berar Municipalities Rules — Rule 2Constitution of India, 1950 — Article 226
High Courts14 Sept 1959Dismissed
Deolal Panna Vs Lohre and others
Madhya Pradesh High Court · (1960) JLJ 246 : (1959) MPLJ 73
Constitution of India, 1950 — Article 348(3)
High Courts14 Sept 1959Dismissed
Firm Makhanlal Girwarlal Vs Harnarain and Others
Madhya Pradesh High Court · AIR 1960 MP 247(2) : (1959) 4 MPLJ 1191
Constitution of India, 1950 — Article 133(1)