COURT ARCHIVE

Madhya Pradesh High Court judgments

49,603 judgments · page 2,400 of 2,481

High Courts06 Apr 1959

Iftikhar Ahmed Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1961 MP 140 : (1959) ILR (MP) 697 : (1960) 5 MPLJ 1384

Constitution of India, 1950 — Article 166, 31Land Acquisition Act, 1894 — Section 17(1), 4, 6

High Courts06 Apr 1959Allowed

Iftikhar Ahmed Vs State

Madhya Pradesh High Court · (1961) JLJ 124

Land Acquisition Act, 1894 — Section 4, 5A, 6

High Courts04 Apr 1959Allowed

Dhapu Vs Puri Lal and Others

Madhya Pradesh High Court · AIR 1959 MP 356 : (1959) CriLJ 1184 : (1960) 5 MPLJ 700

Criminal Procedure Code, 1898 (CrPC) — Section 552, 561A

High Courts02 Apr 1959Dismissed

Dad Khan Khudad Khan Vs Abdul Samad Peeru Bakhsh

Madhya Pradesh High Court · AIR 1960 MP 65 : (1959) ILR (MP) 436 : (1959) 4 MPLJ 1152

Arbitration Act, 1940 — Section 14, 2, 31, 32, 40

High Courts02 Apr 1959Dismissed

Dinshaw Framroz Vs State

Madhya Pradesh High Court · (1960) JLJ 365

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Excise Act, 1915 — Section 31, 32, 33

High Courts31 Mar 1959

Mst. Zenab Bi Vs Wajahat Husen Karamat Hussain

Madhya Pradesh High Court · AIR 1959 MP 384 : (1959) 4 MPLJ 1000

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 9, Order 41 Rule 23, 115, 151, 2(2)Suits Valuation Act, 1887 — Section 11, 11(2)

High Courts31 Mar 1959Allowed

Kanhyalal Vishweshwarlal Mahajan Vs Ramchandra Shankarrao Holkar

Madhya Pradesh High Court · AIR 1959 MP 415 : (1959) 4 MPLJ 1048

Arbitration Act, 1940 — Section 32Civil Procedure Code, 1908 (CPC) — Section 38

High Courts31 Mar 1959

Idol Baldauji of Dabri Pittha Vs Medh Rajput Association and Others

Madhya Pradesh High Court · AIR 1959 MP 330 : (1959) 4 MPLJ 974

Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1

High Courts31 Mar 1959Dismissed

Nawab Usman Ali Khan and Others Vs Choudhry Faezulla and Others

Madhya Pradesh High Court · AIR 1959 MP 377 : (1960) JLJ 158 : (1959) 4 MPLJ 771

Constitution of India, 1950 — Article 226United Provinces Muslim Wakf Act, 1936 — Section 11, 18, 42, 52, 62

High Courts30 Mar 1959

Gappu Vs Ram Singh

Madhya Pradesh High Court · (1959) JLJ 591

Evidence Act, 1872 — Section 116

High Courts30 Mar 1959

Gappu Umed Deswali Vs Ram Singh Devi Singh and others

Madhya Pradesh High Court · (1959) MPLJ 388

Evidence Act, 1872 — Section 11(2), 116

High Courts30 Mar 1959

Rambharosa Kalar Bhawani Kalar Vs Surendra Nath Thakur

Madhya Pradesh High Court · AIR 1960 MP 81 : (1960) JLJ 81 : (1960) 5 MPLJ 27

Legal Practitioners Act, 1879 — Section 13

High Courts27 Mar 1959Allowed

Mathura Prasad Vs Anant Ram

Madhya Pradesh High Court · (1959) JLJ 627

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100

High Courts27 Mar 1959Dismissed

Grain and Oil-Seed Merchants Association Vs Municipal Board, Satna and another

Madhya Pradesh High Court · (1959) MPLJ 1157

Rewa State Municipalities Act, 1946 — Section 120, 281

High Courts27 Mar 1959Dismissed

Grain and Oil-seed Merchants Association Vs Municipal Board Satna

Madhya Pradesh High Court · (1959) JLJ 654

Rewa State Municipalities Act, 1946 — Section 120, 281

High Courts26 Mar 1959Dismissed

Malla Ram Vs Regional Settlement Commissioner

Madhya Pradesh High Court · (1959) JLJ 751

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 14, 14(1), 4, 40

High Courts26 Mar 1959Dismissed

Mallaram Kalu Shah Vs Regional Settlement Commissioner, M.P.

Madhya Pradesh High Court · (1959) MPLJ 1133

Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 14, 14(1), 4, 40

High Courts26 Mar 1959Partly Allowed

Singhai Tantilal Vs City of Jabalpur Corporation

Madhya Pradesh High Court · AIR 1960 MP 223 : (1959) ILR (MP) 286 : (1960) 5 MPLJ 54

Central Provinces and Berar Municipalities Act, 1922 — Section 175, 66Civil Procedure Code, 1908 (CPC) — Section 100, 101, 9Evidence Act, 1872 — Section 101, 102, 103, 104

High Courts26 Mar 1959Dismissed

Nathuram Girwarchand and Another Vs Baijnath Mangakhanlal

Madhya Pradesh High Court · AIR 1959 MP 422 : (1959) 4 MPLJ 861

Limitation Act, 1908 — Article 178

High Courts26 Mar 1959Allowed

Tantilal Vs Jabalpur Corporation

Madhya Pradesh High Court · (1960) JLJ 214

City of Jabalpur Corporation Act, 1948 — Section 120, 175