High Courts20 Aug 1958Dismissed
Kishan Chaturbhuj and Another Vs Arjun Shankar and Another
Madhya Pradesh High Court · AIR 1959 MP 429 : (1958) 3 MPLJ 723
Hindu Widows Remarriage Act, 1856 — Section 2
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,411 of 2,481
High Courts20 Aug 1958
Radhakisan Naraindas, a Partnership firm Vs Trilokchand and Others
Madhya Pradesh High Court · AIR 1959 MP 21 : (1959) 4 MPLJ 832
Trade Marks Act, 1940 — Section 25
High Courts20 Aug 1958Dismissed
Kanhiyalal and others Vs Laxmi Narain Bhagirath and others
Madhya Pradesh High Court · (1959) MPLJ 517
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
High Courts20 Aug 1958Dismissed
Kanhaiyalal Vs Laxminarayan
Madhya Pradesh High Court · (1959) JLJ 173
High Courts20 Aug 1958Dismissed
Mst. Janku and Others Vs Kisan
Madhya Pradesh High Court · AIR 1959 MP 1 : (1958) 3 MPLJ 756
Hindu Succession Act, 1956 — Section 14, 15, 16, 4
High Courts19 Aug 1958Allowed
Municipal Corporation, Indore Vs Motilal
Madhya Pradesh High Court · (1958) MPLJ 253
Indore City Municipal Act, 1909 — Section 45
High Courts19 Aug 1958Allowed
Mun. Cor. Indore Vs Motilal
Madhya Pradesh High Court · (1959) JLJ 220
Indore City Municipal Act, 1909 — Section 45
High Courts18 Aug 1958Dismissed
Shrimant Thailendrakishoredas Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1959 MP 27 : (1958) ILR (MP) 542 : (1958) 3 MPLJ 763
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts18 Aug 1958Dismissed
Raghunath Singh Vs State of Madhya Bharat
Madhya Pradesh High Court · AIR 1959 MP 43 : (1959) 2 LLJ 187 : (1959) 4 MPLJ 423
Constitution of India, 1950 — Article 311(1)
High Courts14 Aug 1958Allowed
Mahadeo Krishnarao Vs Shrikisan Gopalji and another
Madhya Pradesh High Court · (1959) MPLJ 50
Central Provinces and Berar Money Lenders Act, 1934 — Section 3(1)(b)
High Courts14 Aug 1958
Radhasoami Satsang Sabha Vs Hans Kumar Kishanchand
Madhya Pradesh High Court · AIR 1959 MP 172 : (1958) ILR (MP) 523 : (1959) 4 MPLJ 301
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Contract Act, 1872 — Section 23, 65Evidence Act, 1872 — Section 92
High Courts14 Aug 1958
Eastern Automobile Syndicate Ltd. and Another Vs Babu Rajendra Kumar Singh
Madhya Pradesh High Court · AIR 1959 MP 95 : (1959) ILR (MP) 106
Companies Act, 1913 — Section 169, 171, 232Companies Act, 1956 — Section 442, 446, 537
High Courts13 Aug 1958Dismissed
S.J. Edwards Vs Ad. Collector Jabalpur
Madhya Pradesh High Court · (1959) JLJ 223
Constitution of India, 1950 — Article 226, 227
High Courts13 Aug 1958
Chunnilal Ken Vs Shyamlal Sukhram and Others
Madhya Pradesh High Court · AIR 1959 MP 50 : (1959) CriLJ 199 : (1958) 3 MPLJ 820
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3, 4Representation of the People Act, 1951 — Section 116A
High Courts13 Aug 1958Dismissed
Dr. Sett J. Edwards, Jabalpur Vs Additional Collector, Jabalpur and another
Madhya Pradesh High Court · (1959) MPLJ 297
Constitution of India, 1950 — Article 226, 227
High Courts07 Aug 1958
Firm Narain Das Mangal Sen Vs Anand Behari Mishra
Madhya Pradesh High Court · AIR 1958 MP 408 : (1959) ILR (MP) 121 : (1958) 3 MPLJ 742
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(5), Order 30 Rule 1, Order 30 Rule 2Limitation Act, 1908 — Section 22Partnership Act, 1932 — Section 4
High Courts05 Aug 1958
Jodhai Vs Bharat
Madhya Pradesh High Court · (1959) JLJ 130
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts05 Aug 1958Dismissed
Ramdayal and Others Vs Purshottam Pannalal
Madhya Pradesh High Court · AIR 1959 MP 42 : (1959) JLJ 271 : (1959) 4 MPLJ 443
Contract Act, 1872 — Section 55Limitation Act, 1908 — Article 115
High Courts05 Aug 1958
Jodhai Ramdayal Vs Bharat Sukhdi
Madhya Pradesh High Court · AIR 1959 MP 97 : (1958) ILR (MP) 609 : (1959) 4 MPLJ 57
Contract Act, 1872 — Section 172, 173, 174, 175, 176Provincial Small Cause Courts Act, 1887 — Article 15