High Courts08 Jan 1959Allowed
The Straw Products Limited Vs The Municipal Board
Madhya Pradesh High Court · AIR 1959 MP 253 : (1959) 4 MPLJ 388
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10Court Fees Act, 1870 — Section 7
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,405 of 2,481
High Courts08 Jan 1959Allowed
Prabhulal Beharilal Vs Gheesalal Onkar
Madhya Pradesh High Court · (1959) MPLJ 469
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts06 Jan 1959Dismissed
Narmadaprasad and others Vs State of M.P. and another
Madhya Pradesh High Court · (1959) MPLJ 407
Central Provinces and Berar Local Government Act, 1948 — Section 104(1)Constitution of India, 1950 — Article 226, 227
High Courts06 Jan 1959Dismissed
Narmadaprasad Vs State
Madhya Pradesh High Court · (1959) JLJ 191
Central Provinces and Berar Local Government Act, 1948 — Section 104(1)
High Courts05 Jan 1959Dismissed
Dev Krishna and Another Vs Dhani Ram Saligram
Madhya Pradesh High Court · AIR 1959 MP 217 : (1959) JLJ 464 : (1959) 4 MPLJ 925
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts05 Jan 1959Dismissed
Laxmichand Shitabrai and another Vs Nemichand Hukumchand
Madhya Pradesh High Court · (1959) MPLJ 687
High Courts02 Jan 1959Dismissed
Hukumchand Mills Ltd. Vs The State of M.P. and Another
Madhya Pradesh High Court · AIR 1959 MP 195 : (1959) 4 MPLJ 679
Constitution of India, 1950 — Article 14, 226, 246Finance Act, 1950 — Section 13General Clauses Act, 1897 — Section 6A
High Courts30 Dec 1958Dismissed
Ramnath Sharma Vs State of M.B. and Others
Madhya Pradesh High Court · AIR 1959 MP 218 : (1959) 1 LLJ 618 : (1960) 5 MPLJ 715
Constitution of India, 1950 — Article 226, 311
High Courts30 Dec 1958
M.K. Acharya, Additional District Magistrate Vs Revashankar Narbadaprasad and Another
Madhya Pradesh High Court · AIR 1959 MP 238 : (1959) CriLJ 842 : (1958) ILR (MP) 902 : (1959) 4 MPLJ 781
Contempt of Courts Act, 1971 — Section 3
High Courts30 Dec 1958Allowed
Balmik Prasad Ram Piyare Brahman Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1959 MP 407 : (1958) ILR (MP) 790 : (1959) JLJ 441 : (1959) 4 MPLJ 815
Constitution of India, 1950 — Article 226Trusts Act, 1882 — Section 90Vindhya Pradesh Gram Panchayat Ordinance, 1949 — Rule 61
High Courts29 Dec 1958Dismissed
Jagannath Prasad Vs Bhagwandas
Madhya Pradesh High Court · (1959) JLJ 217
High Courts29 Dec 1958
Dangal Singh Vs Parmanand
Madhya Pradesh High Court · (1959) JLJ 212
Penal Code, 1860 (IPC) — Section 15, 415, 420, 500
High Courts26 Dec 1958Dismissed
Kamlabai Vs Dhula
Madhya Pradesh High Court · AIR 1959 MP 193 : (1959) JLJ 253 : (1959) 4 MPLJ 352
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19, Order 5 Rule 20, Order 5 Rule 20(1)Limitation Act, 1908 — Article 164
High Courts24 Dec 1958Allowed
Bholaram Vs State of M.P.
Madhya Pradesh High Court · (1959) MPLJ 563
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 138
High Courts24 Dec 1958Dismissed
Kaniram Vs State
Madhya Pradesh High Court · (1959) JLJ 176
Criminal Procedure Code, 1898 (CrPC) — Section 526Penal Code, 1860 (IPC) — Section 326
High Courts24 Dec 1958Dismissed
Kaniram and others Vs State
Madhya Pradesh High Court · (1959) MPLJ 765
Penal Code, 1860 (IPC) — Section 193, 326
High Courts24 Dec 1958Dismissed
Ram Kumar Govindram Sharma Vs Phoolchand Balmukand and others
Madhya Pradesh High Court · (1959) MPLJ 746
Central Provinces and Berar Municipalities Act, 1922 — Section 20A(5)
High Courts23 Dec 1958Allowed
Vishnu Ganesh Namjoshi Vs Laxminarayan
Madhya Pradesh High Court · AIR 1959 MP 293 : (1959) 4 MPLJ 235
Transfer of Property Act, 1882 — Section 106, 110