High Courts31 Aug 1959Dismissed
Mst. Bisarti Lodhi Vs Mst. Sukarti and Another
Madhya Pradesh High Court · AIR 1960 MP 156 : (1959) ILR (MP) 540 : (1960) 5 MPLJ 227
Hindu Succession Act, 1956 — Section 14
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1959
371 judgments · page 7 of 19
High Courts31 Aug 1959Dismissed
Bisrati Vs Sukrati
Madhya Pradesh High Court · (1960) JLJ 131
Hindu Succession Act, 1956 — Section 14
High Courts31 Aug 1959
Berelal Vs State
Madhya Pradesh High Court · (1960) CriLJ 480
Penal Code, 1860 (IPC) — Section 300, 302, 304, 342, 84
High Courts31 Aug 1959Dismissed
Sampurnanand Vs State
Madhya Pradesh High Court · (1960) JLJ 522
Criminal Procedure Code, 1898 (CrPC) — Section 491Penal Code, 1860 (IPC) — Section 411
High Courts29 Aug 1959Dismissed
Shrilal Nandram and Another Vs R.R. Agrawal and Another
Madhya Pradesh High Court · AIR 1960 MP 135 : (1960) CriLJ 608 : (1960) 5 MPLJ 241
Criminal Procedure Code, 1898 (CrPC) — Section 167, 173, 344, 344(1A), 491
High Courts28 Aug 1959Allowed
Kajodimal Vijaylal Mahajan Vs Darbarilal Devilal Agarwal
Madhya Pradesh High Court · AIR 1960 MP 247 : (1960) JLJ 264 : (1960) 5 MPLJ 172
Transfer of Property Act, 1882 — Section 109
High Courts27 Aug 1959Allowed
Chintamanrao Balajirao Vs Digram Badluram
Madhya Pradesh High Court · AIR 1960 MP 149 : (1960) CriLJ 609 : (1959) ILR (MP) 620 : (1960) JLJ 501 : (1960) 5 MPLJ 443
Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 235(1), 403, 439, 439(4)Penal Code, 1860 (IPC) — Section 485
High Courts27 Aug 1959Dismissed
Kapoor Chand Vs City of Jabalpur Corporation and Another
Madhya Pradesh High Court · AIR 1960 MP 179 : (1960) CriLJ 913 : (1959) ILR (MP) 617 : (1960) JLJ 354 : (1960) 5 MPLJ 273
Criminal Procedure Code, 1898 (CrPC) — Section 108Prevention of Food Adulteration Act, 1954 — Section 10(7)
High Courts26 Aug 1959
In Re: Esakki Thevar and Others
Madhya Pradesh High Court · (1959) 08 MP CK 0021
Penal Code, 1860 (IPC) — Section 147, 148, 149, 326
High Courts25 Aug 1959Allowed
Gulabchand Ramlal and Another Vs Onkar Bhola and Others
Madhya Pradesh High Court · AIR 1960 MP 187 : (1960) JLJ 278 : (1960) 5 MPLJ 174
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 12, 48
High Courts25 Aug 1959Dismissed
Bhagirath Bhana Banjara Vs Balkrishna Ganpat Neema Mahajan and Another
Madhya Pradesh High Court · AIR 1960 MP 198 : (1960) JLJ 404 : (1960) 5 MPLJ 287
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, 2(11), 47, 50Transfer of Property Act, 1882 — Section 52
High Courts25 Aug 1959Dismissed
Murlidhar Sahdeo Chaube and another Vs Collector, Raigarh and others
Madhya Pradesh High Court · (1960) JLJ 410 : (1959) MPLJ 315
Constitution of India, 1950 — Article 226, 227
High Courts24 Aug 1959Dismissed
Jiwajirao Cotton Mills Ltd. Vs Employees' State Insurance Corporation
Madhya Pradesh High Court · AIR 1960 MP 256 : (1960) JLJ 259 : (1959) 4 MPLJ 1189
Employees State Insurance Act, 1948 — Section 82(2)
High Courts24 Aug 1959Allowed
Piyare Vs Sukhlal
Madhya Pradesh High Court · (1960) JLJ 65 : (1959) MPLJ 276
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 74Madhya Bharat Zamindari Abolition Act, 1951 — Section 38
High Courts22 Aug 1959Dismissed
Charan Pal Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1960 MP 80 : (1960) JLJ 444 : (1960) 1 LLJ 333 : (1960) 5 MPLJ 403
Constitution of India, 1950 — Article 311
High Courts21 Aug 1959Dismissed
Laxminarayan and others Vs Jagannath Singh and others
Madhya Pradesh High Court · (1960) JLJ 285 : (1959) MPLJ 432
Civil Procedure Code, 1908 (CPC) — Section 64
High Courts21 Aug 1959Allowed
Firm Ramnath Ramgopal Gattani and Others Vs Firm Ramnath Moolchand and Others
Madhya Pradesh High Court · AIR 1960 MP 257 : (1960) JLJ 639 : (1960) 5 MPLJ 95
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47
High Courts21 Aug 1959Dismissed
Gopalpuri Panchampuri Goswami and others Vs Indore City Municipal Corporation
Madhya Pradesh High Court · (1959) MPLJ 72
Indore City Municipal Act, 1909 — Section 21(ix)
High Courts20 Aug 1959Allowed
Munnilal Kailash Chandra and Others Vs Akabai and Another
Madhya Pradesh High Court · AIR 1960 MP 130 : (1960) JLJ 514 : (1960) 5 MPLJ 850
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 122States Reorganisation Act, 1956 — Section 119, 120, 2, 54
High Courts20 Aug 1959
Purushottam Vs Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1960) JLJ 1146 : (1961) 6 MPLJ 35 : (1959) 10 STC 574
Constitution of India, 1950 — Article 226, 227