High Courts15 May 1959
State of M.P. Vs Lakhanlal and Others
Madhya Pradesh High Court · AIR 1960 MP 186 : (1960) CriLJ 833 : (1960) 5 MPLJ 133
Criminal Procedure Code, 1898 (CrPC) — Section 242, 243, 537
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,398 of 2,481
High Courts15 May 1959
Amar Premanand Vs The State
Madhya Pradesh High Court · AIR 1960 MP 12 : (1960) CriLJ 79
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190, 190(1)
High Courts13 May 1959Dismissed
Sujan Singh Vs Dwarka Prasad
Madhya Pradesh High Court · (1959) JLJ 483
Constitution of India, 1950 — Article 227
High Courts13 May 1959Dismissed
Sujan Singh and others Vs Dwarkaprasad and others
Madhya Pradesh High Court · (1959) MPLJ 738
Constitution of India, 1950 — Article 227
High Courts09 May 1959
Loknath Nathulal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1960) CriLJ 915
Minimum Wages Act, 1948 — Section 18, 2
High Courts09 May 1959Dismissed
Madan Mohan Sharma and another Vs State of M.P. and another
Madhya Pradesh High Court · (1960) JLJ 88 : (1959) MPLJ 777
Co-operative Societies Act, 1912 — Section 38A(1)
High Courts08 May 1959Dismissed
Khurshed Ali Vs I.G. Police M.P.
Madhya Pradesh High Court · (1960) JLJ 100
Constitution of India, 1950 — Article 226, 311
High Courts08 May 1959Dismissed
Mir Khurshid Ali Mir Ashraf Ali Vs Inspector-General of Police and Others
Madhya Pradesh High Court · AIR 1960 MP 117 : (1959) ILR (MP) 351 : (1960) 5 MPLJ 114
Constitution of India, 1950 — Article 311Pension Rules — Rule 2(2)
High Courts06 May 1959Dismissed
Mulamchand Ratilal Asathi Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1960 MP 152 : (1959) ILR (MP) 513 : (1960) JLJ 321 : (1960) 5 MPLJ 195
Constitution of India, 1950 — Article 299, 299(1), 366, 372(1)Forest Act, 1927 — Section 3, 7, 82Government of India Act, 1935 — Section 175(3)
High Courts30 Apr 1959
Nirbhayadas Gangaram Vs Rameshwar Agnibhoj
Madhya Pradesh High Court · AIR 1960 MP 115 : (1960) CriLJ 484 : (1959) ILR (MP) 312 : (1959) 4 MPLJ 1139
Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 3Representation of the People Act, 1951 — Section 116A, 86
High Courts28 Apr 1959Dismissed
Mathuraprasad Chhoteylal Vs Mulli Bhagwandas
Madhya Pradesh High Court · (1960) JLJ 449 : (1959) MPLJ 632
Penal Code, 1860 (IPC) — Section 503, 506
High Courts25 Apr 1959Dismissed
Budheshwar Singh Vs State
Madhya Pradesh High Court · (1959) JLJ 683
Constitution of India, 1950 — Article 226, 227Local Government Act — Section 34, 35, 36
High Courts25 Apr 1959Dismissed
Nichaldas Wadhuram Vs Askaran Chopda
Madhya Pradesh High Court · AIR 1960 MP 127 : (1959) ILR (MP) 454 : (1960) JLJ 105 : (1959) 4 MPLJ 1061
Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Land Revenue Code, 1954 — Section 169, 169(2), 170
High Courts25 Apr 1959Allowed
Municipal Committee, Mungeli Vs Kanhaiyalal Ghansiram
Madhya Pradesh High Court · (1960) JLJ 337 : (1959) MPLJ 139
Provincial Small Cause Courts Act, 1887 — Section 18, 25
High Courts25 Apr 1959Dismissed
Thakur Budheshwar Singh Vs State of M.P. and another
Madhya Pradesh High Court · (1959) MPLJ 1097
Local Government Act — Section 34, 35, 36
High Courts24 Apr 1959Allowed
Surajdin Laxmanlal Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1960 MP 129 : (1959) ILR (MP) 202 : (1960) JLJ 93 : (1960) 5 MPLJ 39
Constitution of India, 1950 — Article 265Forest Act, 1927 — Section 32Madhya Pradesh Land Revenue Code, 1954 — Section 143
High Courts24 Apr 1959Dismissed
Kalu kachru Keer Vs State of M.P.
Madhya Pradesh High Court · (1959) MPLJ 891
Criminal Procedure Code, 1898 (CrPC) — Section 162, 162(1)Penal Code, 1860 (IPC) — Section 302
High Courts24 Apr 1959Allowed
D.R. Patel Vs A.S. Dimellow
Madhya Pradesh High Court · AIR 1961 MP 4 : (1962) JLJ 480
Companies Act, 1956 — Section 62
High Courts22 Apr 1959Dismissed
Hariprasad Khadak Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1959 MP 343 : (1959) ILR (MP) 154 : (1959) JLJ 414 : (1959) 4 MPLJ 669
Central Provinces and Berar Local Government Act, 1948 — Section 182(2), 22Central Provinces and Berar Local Self Government Rules — Rule 2Constitution of India, 1950 — Article 226, 227
High Courts22 Apr 1959Dismissed
Mishrilal Onkarlal Bapna and Another Vs Bhupraj Nathulal Nalvaya
Madhya Pradesh High Court · AIR 1959 MP 420 : (1959) ILR (MP) 780 : (1960) JLJ 317 : (1960) 5 MPLJ 135
Provincial Insolvency Act, 1920 — Section 2, 20, 28(6), 52, 56