High Courts22 Apr 1959
Jabalpur Electric Supply Company Ltd. Vs State Industrial Court and Others
Madhya Pradesh High Court · (1960) JLJ 711 : (1959) 2 LLJ 74 : (1959) 4 MPLJ 1081
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,399 of 2,481
High Courts20 Apr 1959
Govindrao Krishnarao Bhuskute and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1959 MP 339 : (1959) 4 MPLJ 639
Central Provinces and Berar Revocation of Land Revenue Exemptions Act, 1948 — Section 3, 5Constitution of India, 1950 — Article 226
High Courts20 Apr 1959Dismissed
Tod Singh and Others Vs Begum Bai
Madhya Pradesh High Court · AIR 1960 MP 64 : (1963) ILR (MP) 589 : (1959) 4 MPLJ 1032
High Courts20 Apr 1959Allowed
Kapoor Singh Harnam Singh Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1960 MP 119 : (1959) ILR (MP) 397 : (1960) 2 LLJ 536 : (1959) 4 MPLJ 1053
Army Instructions, 1949 — Instruction 212Constitution of India, 1950 — Article 309, 310, 311, 311(2)Defence Services (Classification, Control and Appeal) Rules, 1952 — Rule 6
High Courts20 Apr 1959Allowed
Mujtabai Begum and Another Vs Mehbub Rehman and Others
Madhya Pradesh High Court · AIR 1959 MP 359 : (1959) ILR (MP) 256 : (1960) JLJ 716 : (1959) 4 MPLJ 841
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 1, 20, 27Evidence Act, 1872 — Section 101, 102, 103, 104, 114Madhya Bharat Civil Courts Act, 1949 — Section 36
High Courts16 Apr 1959Dismissed
Wasudeo Vs Collector Durg
Madhya Pradesh High Court · (1959) JLJ 695
Constitution of India, 1950 — Article 226, 227
High Courts16 Apr 1959Dismissed
Wasudeo Yeshwantrao Rajimwale Vs Collector, Durg and others
Madhya Pradesh High Court · (1959) MPLJ 1068
Constitution of India, 1950 — Article 226, 227
High Courts16 Apr 1959Dismissed
Gyanchand Nanakchand Jain Vs State of M.P. and others
Madhya Pradesh High Court · (1959) MPLJ 1035
Central Provinces and Berar Municipalities Act, 1922 — Section 18Madhya Pradesh Municipalities (Amendment) Act, 1958 — Section 7
High Courts16 Apr 1959Dismissed
Motilal Kesarimal Mahajan Vs Gordhan Mathuralal Joshi
Madhya Pradesh High Court · (1959) MPLJ 695
Civil Procedure Code, 1908 (CPC) — Section 102
High Courts16 Apr 1959
Tolaram Mulchand and Another Vs Shop Inspector, Nagar Palika
Madhya Pradesh High Court · AIR 1959 MP 382 : (1959) CriLJ 1335 : (1959) ILR (MP) 798 : (1959) 4 MPLJ 956
Madhya Bharat Shops and Establishments Act, 1952 — Section 53(1)
High Courts16 Apr 1959Dismissed
Ramdas Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1959 MP 353 : (1959) ILR (MP) 343 : (1959) 4 MPLJ 710
Central Provinces and Berar Municipalities (Amendment) Act, 1958 — Section 7Central Provinces and Berar Municipalities Act, 1922 — Section 18Constitution (Seventh Amendment) Act, 1956 — Section 8(2)
High Courts16 Apr 1959Dismissed
Mathrabai Bhat and Another Vs Kanhaiyalal Baluram Agrawal
Madhya Pradesh High Court · AIR 1959 MP 375 : (1959) 4 MPLJ 872
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts16 Apr 1959Dismissed
Gyanchand Vs State
Madhya Pradesh High Court · (1959) JLJ 697
Constitution of India, 1950 — Article 226, 227
High Courts16 Apr 1959
Gotamlal Jain and another Vs Municipal Corporation, Indore
Madhya Pradesh High Court · (1960) JLJ 55 : (1959) MPLJ 788
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts14 Apr 1959Dismissed
Sohan Choudhari Vs R.D. Doongaji
Madhya Pradesh High Court · (1959) JLJ 754
City of Jabalpur Corporation Act, 1948 — Section 456Constitution of India, 1950 — Article 226, 227
High Courts14 Apr 1959
State of Madhya Pradesh Vs Kalu Kachru Keer
Madhya Pradesh High Court · AIR 1959 MP 391 : (1959) CriLJ 1340 : (1961) JLJ 110
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 145
High Courts14 Apr 1959Dismissed
Sohan Pitambarlal Choudhery Vs R.D. Doongaji, Addl. District Judge, Jabalpur and others
Madhya Pradesh High Court · (1959) MPLJ 1086
Central Provinces and Berar General Clauses Act, 1914 — Section 2(15)City of Jabalpur Corporation Act, 1948 — Section 456
High Courts07 Apr 1959Dismissed
Hariprasad Jaiswal Vs Union of India (UOI)
Madhya Pradesh High Court · AIR 1959 MP 389 : (1959) JLJ 367 : (1959) 4 MPLJ 884
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Apr 1959Dismissed
Ramlal Bhagirathji Vs Mahant Atmaramji Guru Kalyandasji (Deceased) through L.R. Rambilas Guru Mahant Atmaramji
Madhya Pradesh High Court · (1960) JLJ 950 : (1959) MPLJ 782
Evidence Act, 1872 — Section 92
High Courts06 Apr 1959Allowed
Kirodimal Ganeshlal Bani Vs Haji Suleman Haji Wali Mohd. and Another
Madhya Pradesh High Court · AIR 1960 MP 136 : (1958) ILR (MP) 391 : (1960) JLJ 96 : (1960) 5 MPLJ 46
Administration of Evacuee Property Act, 1950 — Section 40, 40(1), 41, 46, 50(2)Civil Procedure Code, 1908 (CPC) — Section 80