High Courts13 Aug 1959
State of Madhya Pradesh Vs Dalchand Hardayal
Madhya Pradesh High Court · AIR 1960 MP 63 : (1960) CriLJ 238 : (1960) JLJ 447 : (1959) 4 MPLJ 990
Criminal Procedure Code, 1898 (CrPC) — Section 339
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,394 of 2,481
High Courts12 Aug 1959Dismissed
Yakub Mohammad Shakur Mohd. Vs Karim and Others
Madhya Pradesh High Court · AIR 1960 MP 191 : (1959) 4 MPLJ 1218
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2Constitution of India, 1950 — Article 13(1), 19(1)
High Courts12 Aug 1959Dismissed
Dr. Khusaldas Pammandas Vs The State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1960 MP 50 : (1960) CriLJ 234 : (1959) JLJ 602 : (1959) 4 MPLJ 966
Penal Code, 1860 (IPC) — Section 304A
High Courts12 Aug 1959Dismissed
Phoolchand Chaturbhuj (Judgment-debtor) Vs S.L. Modi and Company and another (Decree-holder)
Madhya Pradesh High Court · (1959) MPLJ 993
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts12 Aug 1959Allowed
Nathulal Nanuram and Another Vs Nanda Gogaji Dhobi and Others
Madhya Pradesh High Court · AIR 1960 MP 78
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts11 Aug 1959Allowed
Nathu Bavriya Kumbhar Vs Rai Singh Nahal and others
Madhya Pradesh High Court · (1960) JLJ 283 : (1959) MPLJ 202
Civil Procedure Code, 1908 (CPC) — Section 50, 80Madhya Bharat Famine (Suspension of Proceedings) Act, 1953 — Section 5, 7, 7(2)Partnership Act, 1932 — Section 69
High Courts08 Aug 1959Dismissed
Hema Nana Sirvi Vs Gajanand Ramchandra and Another
Madhya Pradesh High Court · AIR 1960 MP 1 : (1960) JLJ 303 : (1960) 5 MPLJ 251
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(5)Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 70, 71(1)
High Courts07 Aug 1959Dismissed
Nisarali Vs Iqtidarali
Madhya Pradesh High Court · (1959) JLJ 568
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts07 Aug 1959Dismissed
Nisarali Vs Syed Iqtidarali
Madhya Pradesh High Court · (1959) MPLJ 51
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts07 Aug 1959
Sharmanand Vs Superintendent, Gun-Carriage Factory and Another
Madhya Pradesh High Court · AIR 1960 MP 178 : (1959) ILR (MP) 500 : (1960) JLJ 205 : (1960) 5 MPLJ 110
Constitution of India, 1950 — Article 311(2)Evidence Act, 1872 — Section 145
High Courts06 Aug 1959Dismissed
Kishanlal Gordhandas Gupta Vs Suwalal Brijmohan Sunar (D.H.)
Madhya Pradesh High Court · (1959) MPLJ 947
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts05 Aug 1959Allowed
Sarbulal Vs Vishalchand
Madhya Pradesh High Court · AIR 1960 MP 113 : (1960) JLJ 193 : (1960) 5 MPLJ 42
Negotiable Instruments Act, 1881 (NI) — Section 32Partnership Act, 1932 — Section 48
High Courts05 Aug 1959Allowed
Amir Vs Saidanbai and Others
Madhya Pradesh High Court · AIR 1960 MP 68 : (1960) 5 MPLJ 81
Civil Procedure Code, 1908 (CPC) — Section 145, 52(2)Contract Act, 1872 — Section 128
High Courts05 Aug 1959Dismissed
Motiram Vs Lachhuram
Madhya Pradesh High Court · (1961) JLJ 477
Stamp Act, 1899 — Section 35
High Courts04 Aug 1959
State Vs Manka Ramdayal Sonar and another
Madhya Pradesh High Court · (1960) JLJ 356 : (1959) MPLJ 299
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395, 397
High Courts31 Jul 1959Dismissed
Lalaram Hari Ram Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1960 MP 59 : (1960) CriLJ 237 : (1960) JLJ 446 : (1959) 4 MPLJ 1008
Evidence Act, 1872 — Section 118Oaths Act, 1873 — Section 13Penal Code, 1860 (IPC) — Section 376
High Courts31 Jul 1959Allowed
Sampatbai and Another Vs Madhu Singh Gambhirji
Madhya Pradesh High Court · AIR 1960 MP 84 : (1959) ILR (MP) 786 : (1959) JLJ 624 : (1959) 4 MPLJ 1162
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts31 Jul 1959Dismissed
Firm Makhanlal Girwarlal Vs Harnarain and Others
Madhya Pradesh High Court · AIR 1960 MP 56 : (1959) 4 MPLJ 961
Limitation Act, 1908 — Article 97
High Courts31 Jul 1959Dismissed
Sheo Kumar Balaram Pathak Vs M.A. Khan and Others
Madhya Pradesh High Court · AIR 1960 MP 37 : (1959) ILR (MP) 527 : (1959) 4 MPLJ 836
Central Provinces and Berar Panchayats Act, 1946 — Section 13Central Provinces and Berar Panchayats Rules, 1948 — Rule 2Constitution of India, 1950 — Article 226