COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 2,409 of 2,481

High Courts06 Oct 1958

Shobha Param Kachhi and Others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1959 MP 125 : (1959) CriLJ 476 : (1958) ILR (MP) 892 : (1958) 3 MPLJ 752

Evidence Act, 1872 — Section 114, 24, 27Penal Code, 1860 (IPC) — Section 411, 412

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High Courts06 Oct 1958Dismissed

Chunnilal Onkarmal, a joint Hindu Family, Firm and Another Vs Shree Vikram Sugar Mills Ltd. and Others

Madhya Pradesh High Court · AIR 1959 MP 316 : (1959) 4 MPLJ 315

Companies Act, 1913 — Section 171

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High Courts30 Sept 1958Dismissed

Union of India (UOI) and Others Vs Gangaji Kalyanji

Madhya Pradesh High Court · AIR 1959 MP 222 : (1958) ILR (MP) 691 : (1959) 4 MPLJ 327

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 8 Rule 6, 80Railways Act, 1890 — Section 72, 77Specific Relief Act, 1877 — Section 23

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High Courts30 Sept 1958Dismissed

Anand Transport Co. Private Ltd. Vs Divisional Forest Officer

Madhya Pradesh High Court · AIR 1959 MP 224 : (1958) ILR (MP) 640 : (1959) JLJ 195 : (1959) 4 MPLJ 366

Constitution of India, 1950 — Article 265Forest Act, 1927 — Section 25

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High Courts30 Sept 1958Dismissed

Rawel Singh Ladha Singh and Others Vs H.D. Goil

Madhya Pradesh High Court · AIR 1959 MP 298 : (1959) CriLJ 990 : (1959) 2 LLJ 69 : (1959) 4 MPLJ 241

Payment of Wages Act, 1936 — Section 19, 2

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High Courts24 Sept 1958Allowed

Burhanpur Tapti Mills Ltd. Vs The State Industrial Court and Others

Madhya Pradesh High Court · AIR 1959 MP 246 : (1958) ILR (MP) 631 : (1959) JLJ 301 : (1958) 2 LLJ 590 : (1959) 4 MPLJ 383

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 16(3), 41, 42Central Provinces and Berar Industrial Disputes Settlement Rules, 1949 — Rule 18(1)

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High Courts24 Sept 1958Allowed

Damodar Gopalji and another Vs Suganmal Mannalal and another

Madhya Pradesh High Court · (1959) MPLJ 164

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts24 Sept 1958Allowed

Damodar Vs Suganmal

Madhya Pradesh High Court · (1959) JLJ 125

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts23 Sept 1958

Bhanu Vs Dalmia and Co. and Another

Madhya Pradesh High Court · AIR 1959 MP 169 : (1958) ILR (MP) 757 : (1959) 4 MPLJ 727

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, 149

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High Courts23 Sept 1958Allowed

Gauri Shanker Shastri Vs Mayadhardas and Others

Madhya Pradesh High Court · AIR 1959 MP 39 : (1958) ILR (MP) 681 : (1959) 4 MPLJ 74

Contract Act, 1872 — Section 64Representation of the People Act, 1951 — Section 7

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High Courts23 Sept 1958Dismissed

Pem Singh Raghunath Singh Vs Gajrabai and Others

Madhya Pradesh High Court · AIR 1959 MP 327 : (1959) 4 MPLJ 1005

Stamp Act, 1899 — Article 1, 15, 2(5)

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High Courts22 Sept 1958Allowed

Radhakishan Temple Vs Sub-Divisional Officer and Rent Controller, Sihora

Madhya Pradesh High Court · (1959) JLJ 200

Constitution of India, 1950 — Article 226

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High Courts22 Sept 1958Allowed

Motiram Bhera Khati Vs Sukma Bai Khati and Others

Madhya Pradesh High Court · AIR 1960 MP 46 : (1959) 4 MPLJ 693

Evidence Act, 1872 — Section 101 , 102, 103, 104

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High Courts22 Sept 1958Allowed

Mohd. Latif Choudhry Vs Smt. Amritkala Baveja and Another

Madhya Pradesh High Court · AIR 1959 MP 309 : (1960) 5 MPLJ 725

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 40 Rule 1Contract Act, 1872 — Section 172, 182Specific Relief Act, 1877 — Section 57

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High Courts21 Sept 1958Allowed

Shri Radhakishan Temple, Sihora Vs S.D.O., Sihora and another

Madhya Pradesh High Court · (1959) MPLJ 239

Constitution of India, 1950 — Article 226

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High Courts20 Sept 1958Allowed

Abbas Ali Alimohammad Vs Baluram Ganpat and others

Madhya Pradesh High Court · (1959) MPLJ 969

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Limitation Act, 1963 — Section 20

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High Courts20 Sept 1958

Abbas Ali Vs Baluram

Madhya Pradesh High Court · (1959) JLJ 59

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High Courts15 Sept 1958Partly Allowed

Kashiram Vs Bhagwandas Lallu Kurmi and Another

Madhya Pradesh High Court · AIR 1959 MP 75 : (1959) CriLJ 201 : (1959) 4 MPLJ 1154

Criminal Procedure Code, 1898 (CrPC) — Section 439, 520, 561APenal Code, 1860 (IPC) — Section 417, 454, 517

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High Courts15 Sept 1958Allowed

Jagannath Prasad Saxena Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · AIR 1959 MP 136 : (1959) 1 LLJ 512 : (1959) 4 MPLJ 257

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 311, 363

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High Courts12 Sept 1958Allowed

Shaikh Gafoor Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1959 MP 132 : (1959) CriLJ 478 : (1958) 3 MPLJ 768

Criminal Procedure Code, 1898 (CrPC) — Section 297, 298, 423, 423(2), 537

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