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
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 2,407 of 2,481
High Courts27 Nov 1958Dismissed
Laxminarain Vs State
Madhya Pradesh High Court · (1959) JLJ 232
Constitution of India, 1950 — Article 226
High Courts27 Nov 1958Dismissed
Laxminarayan Maniram Gupta Vs State
Madhya Pradesh High Court · (1959) MPLJ 150
Constitution of India, 1950 — Article 226
High Courts25 Nov 1958Allowed
Raghuraj Singh Vs State
Madhya Pradesh High Court · (1959) JLJ 373
Constitution of India, 1950 — Article 226, 227
High Courts25 Nov 1958Allowed
Raghuraj Singh Vs State of Vindhya Pradesh and others
Madhya Pradesh High Court · (1959) MPLJ 796
Constitution of India, 1950 — Article 226, 227
High Courts25 Nov 1958Dismissed
Sultan Khan Mangalkhan Vs Gullu and Another
Madhya Pradesh High Court · AIR 1959 MP 99 : (1959) CriLJ 327 : (1959) JLJ 218 : (1959) 4 MPLJ 169
Penal Code, 1860 (IPC) — Section 363
High Courts25 Nov 1958
Nathanlal Vs State Industrial Court and Others
Madhya Pradesh High Court · (1959) JLJ 580 : (1959) JLJ 201 : (1960) 1 LLJ 786 : (1959) 4 MPLJ 913
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 16
High Courts24 Nov 1958Dismissed
Gulabchand Gambhirmal Vs Kudilal Govindram and Another
Madhya Pradesh High Court · AIR 1959 MP 151 : (1960) 5 MPLJ 334
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100Contract Act, 1872 — Section 10, 23Evidence Act, 1872 — Section 101, 102, 103, 104, 3
High Courts18 Nov 1958Allowed
S.S. Light Railway Vs Deokinandan
Madhya Pradesh High Court · (1960) JLJ 985
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77
High Courts18 Nov 1958
Imambux Vs Sawant
Madhya Pradesh High Court · (1958) MPLJ 1224
Limitation Act, 1963 — Section 14
High Courts18 Nov 1958Allowed
Managing Agents (Martin and Co.) Vs Seth Deokinandan and Another
Madhya Pradesh High Court · AIR 1959 MP 276 : (1958) ILR (MP) 842 : (1959) 4 MPLJ 700
Contract Act, 1872 — Section 55Railways Act, 1890 — Section 72, 77, 80
High Courts13 Nov 1958Dismissed
Prem Narayan Vs Prabhoodayal
Madhya Pradesh High Court · (1959) JLJ 430
Madhya Bharat Sthan Niyantran Vidhan, 1950 — Section 7(2)
High Courts13 Nov 1958Allowed
Mst. Kanchan Bai Vs The State
Madhya Pradesh High Court · AIR 1959 MP 150 : (1959) CriLJ 602 : (1959) JLJ 50 : (1959) 4 MPLJ 135
Criminal Procedure Code, 1898 (CrPC) — Section 251A(4), 342, 540A(1)
High Courts13 Nov 1958Dismissed
Masalkhan Vs Custodian of Evacuee Property and Others
Madhya Pradesh High Court · AIR 1959 MP 256 : (1959) 4 MPLJ 377
Administration of Evacuee Property Act, 1950 — Section 28, 28(2)Constitution of India, 1950 — Article 226
High Courts13 Nov 1958
Shankar Dayal (Accused) Vs State
Madhya Pradesh High Court · (1959) MPLJ 126
Penal Code, 1860 (IPC) — Section 352, 353, 447, 448
High Courts13 Nov 1958
Shankar Dayal Vs State
Madhya Pradesh High Court · (1959) JLJ 48
Criminal Procedure Code, 1898 (CrPC) — Section 436Penal Code, 1860 (IPC) — Section 352, 353, 447, 448
High Courts07 Nov 1958
State of Madhya Pradesh Vs Hiralal Sutwala
Madhya Pradesh High Court · AIR 1959 MP 93 : (1959) CriLJ 325 : (1959) ILR (MP) 97 : (1959) 4 MPLJ 65
Constitution of India, 1950 — Article 369Essential Supplies (Temporary Powers) Act, 1946 — Section 1(3)
High Courts06 Nov 1958Dismissed
Bhagwant Amar Singh Teli Vs Mt. Manmati and Another
Madhya Pradesh High Court · AIR 1959 MP 249 : (1958) ILR (MP) 882 : (1959) 4 MPLJ 613
Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts03 Nov 1958Dismissed
Union of India (UOI) and Another Vs Imperial Tobacco Company of India Ltd.
Madhya Pradesh High Court · AIR 1959 MP 232 : (1958) ILR (MP) 836 : (1959) 4 MPLJ 749
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 35, 79, 80Railways Act, 1890 — Section 72, 77
High Courts31 Oct 1958Dismissed
Narmadaprasad Ramnath Vs Q.M.A. Wahab, I.A.S., Dy. Commissioner, Bilaspur and others
Madhya Pradesh High Court · (1959) MPLJ 520