High Courts22 Dec 1958Allowed
Ramgopal (D.H.) Vs Ram Narain (J.D.)
Madhya Pradesh High Court · (1959) MPLJ 491
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,406 of 2,481
High Courts22 Dec 1958Dismissed
Manoharlal Vs State
Madhya Pradesh High Court · (1959) JLJ 770
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 6(1)Registration Act, 1908 — Section 17(1)(b)
High Courts22 Dec 1958Dismissed
Manoharlal Rameshwardas Vs State of M.P.
Madhya Pradesh High Court · (1959) MPLJ 268
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 6(1)
High Courts22 Dec 1958Dismissed
Pandit Motiram Manhuram and others Vs Chironjilal Sukhlal
Madhya Pradesh High Court · (1959) MPLJ 445
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 27, 28
High Courts22 Dec 1958Dismissed
Motiram Vs Chironji Lal
Madhya Pradesh High Court · (1959) JLJ 650
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 19(1), 28, 28
High Courts18 Dec 1958Allowed
Smt. Ramji Raja Vs Puncham Singh
Madhya Pradesh High Court · AIR 1959 MP 269 : (1959) 4 MPLJ 505
Civil Procedure Code, 1908 (CPC) — Section 48Evidence Act, 1872 — Section 56, 57Limitation Act, 1908 — Section 15, 29
High Courts17 Dec 1958Dismissed
Jasram Moolchand, Firm Vs Sitaram Ramchandra, Firm
Madhya Pradesh High Court · (1959) MPLJ 159
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100
High Courts17 Dec 1958Dismissed
Sitaram Moolchand Vs Jasram Moolchand
Madhya Pradesh High Court · (1959) JLJ 208
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 213
High Courts12 Dec 1958Allowed
Ram Kumar Sharma Vs Phoolchand
Madhya Pradesh High Court · (1959) JLJ 446
Central Provinces and Berar Municipalities Act, 1922 — Section 20A(5)
High Courts11 Dec 1958Dismissed
Har Sharan Lal Vs Surajmal Kundanmal Oswal
Madhya Pradesh High Court · AIR 1959 MP 426 : (1960) JLJ 72 : (1959) 4 MPLJ 554
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Madhya Bharat Interest Act, 1956 — Section 1Transfer of Property Act, 1882 — Section 67A
High Courts10 Dec 1958Allowed
Dalip Singh Vs Totaram and another
Madhya Pradesh High Court · (1958) MPLJ 399
High Courts10 Dec 1958
Dalip Singh Vs Totaram
Madhya Pradesh High Court · (1959) JLJ 75
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts06 Dec 1958
Gulam Mohammad Azimuddin and Others Vs State
Madhya Pradesh High Court · AIR 1959 MP 147 : (1959) CriLJ 600 : (1959) 4 MPLJ 322
Criminal Procedure Code, 1898 (CrPC) — Section 167, 167(2), 497, 497(1), 497(2)
High Courts03 Dec 1958Allowed
Bansilal Vs State of M.B. and Another
Madhya Pradesh High Court · (1961) MPLJ 9
Constitution of India, 1950 — Article 14, 226
High Courts29 Nov 1958
Dangal Singh (Complainant) Vs Parmanand (Accused)
Madhya Pradesh High Court · (1959) MPLJ 181
Criminal Procedure Code, 1898 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 415, 420, 500
High Courts29 Nov 1958Allowed
Dadulal Vs Deokunwar
Madhya Pradesh High Court · (1963) JLJ 234
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Transfer of Property Act, 1882 — Section 55(1)(F)
High Courts29 Nov 1958Dismissed
Ramadhar Pandey, Ex-member, M.P. Legislative Assembly and Another Vs State of M.P. and others
Madhya Pradesh High Court · (1959) MPLJ 758
Rewa State Municipalities Act, 1946 — Section 15, 21
High Courts28 Nov 1958Dismissed
Pahalraj Naraindas Vs Jotumal Salamatrai and others
Madhya Pradesh High Court · (1959) MPLJ 513
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 57
High Courts28 Nov 1958
Atmaram and Another Vs Smt. Amola Bai and Another
Madhya Pradesh High Court · AIR 1959 MP 402 : (1958) ILR (MP) 899 : (1959) 4 MPLJ 756
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 3, Order 33 Rule 4