High Courts31 Oct 1958Dismissed
Narmada Prasad Vs Q.M.A. Wahab
Madhya Pradesh High Court · (1959) JLJ 665
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,408 of 2,481
High Courts23 Oct 1958Partly Allowed
Padmalochan Jagatram Agharia Vs Sm. Sulochana Padmalochan
Madhya Pradesh High Court · AIR 1959 MP 245 : (1958) ILR (MP) 830 : (1959) JLJ 345 : (1959) 4 MPLJ 371
Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(4)
High Courts20 Oct 1958
Jasani V.S. Vs City of Jabalpur Corporation
Madhya Pradesh High Court · (1959) JLJ 244
City of Jabalpur Corporation Act, 1948 — Section 415(3)
High Courts20 Oct 1958
V.S. Jasani Vs City of Jabalpur Corporation and another
Madhya Pradesh High Court · (1959) MPLJ 413
Central Provinces and Berar Municipalities Act, 1922 — Section 25(6)City of Jabalpur Corporation Act, 1948 — Section 415(3), 443(3)(c)
High Courts20 Oct 1958Dismissed
Mahanand Vs V.R. Ayyar
Madhya Pradesh High Court · (1959) JLJ 127
Madhya Bharat Accommodation Control Act, 1935 — Section 4(g), 4(h)
High Courts18 Oct 1958Dismissed
Sant Sharan and others Vs Bankelal Ramlal and another
Madhya Pradesh High Court · (1959) MPLJ 589
Madhya Bharat High Court of Judicature Act, 1949 — Section 23
High Courts17 Oct 1958Allowed
Bolo Vs State
Madhya Pradesh High Court · (1959) JLJ 57
Penal Code, 1860 (IPC) — Section 301, 304, 323, 325, 448
High Courts17 Oct 1958Allowed
Bolo (Accused) Vs State
Madhya Pradesh High Court · (1959) MPLJ 21
Penal Code, 1860 (IPC) — Section 301, 304, 323, 325, 448
High Courts16 Oct 1958Allowed
Chhote Bhaiya alias Girja Shanker (Accused) Vs State
Madhya Pradesh High Court · (1959) MPLJ 923
Penal Code, 1860 (IPC) — Section 325
High Courts16 Oct 1958Allowed
Chhote Bhiaya Vs State
Madhya Pradesh High Court · (1959) JLJ 618
Penal Code, 1860 (IPC) — Section 325
High Courts15 Oct 1958
Gyaniram Gujaram Vs I.N. Saksena D.J., Raigarh and others
Madhya Pradesh High Court · (1959) MPLJ 166
Constitution of India, 1950 — Article 226, 227
High Courts15 Oct 1958
Gyaniram Vs District Judge, Raigarh
Madhya Pradesh High Court · (1959) JLJ 204
Constitution of India, 1950 — Article 226, 227
High Courts13 Oct 1958Dismissed
State Vs Yakinuddin
Madhya Pradesh High Court · (1959) JLJ 534
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4(1)(a)
High Courts13 Oct 1958Dismissed
Yakinuddin Haji Sirajuddin Vs State of M.P.
Madhya Pradesh High Court · (1959) MPLJ 374
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4(1)(a)
High Courts10 Oct 1958Dismissed
Singhai Shrinandanlal Vs Laxman Singh and Another
Madhya Pradesh High Court · AIR 1959 MP 315 : (1958) ILR (MP) 532 : (1959) 4 MPLJ 586
Contract Act, 1872 — Section 65Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 6Transfer of Property Act, 1882 — Section 108
High Courts10 Oct 1958Dismissed
Habib Miyan Vs Mahemud Mir
Madhya Pradesh High Court · AIR 1959 MP 221 : (1959) JLJ 289 : (1959) 4 MPLJ 368
Contract Act, 1872 — Section 20Transfer of Property Act, 1882 — Section 53A, 58, 60
High Courts08 Oct 1958
Mst. Duliyabai and Others Vs Vilayatali and Others
Madhya Pradesh High Court · AIR 1959 MP 271 : (1958) ILR (MP) 695 : (1959) 4 MPLJ 430
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1908 — Section 12, 14, 14(1)
High Courts08 Oct 1958Dismissed
Devi Prasad Nanhelal Vs Mahesh Prasad Jiyalal
Madhya Pradesh High Court · (1959) MPLJ 722
Madhya Pradesh Land Revenue Code, 1959 — Section 147, 169, 176, 41
High Courts07 Oct 1958Dismissed
Tarachand Lakhmichand Chuhan Vs Gopal Lachiram Kumar
Madhya Pradesh High Court · AIR 1959 MP 297 : (1959) 4 MPLJ 140
Contract Act, 1872 — Section 145Evidence Act, 1872 — Section 101, 102, 103, 104