High Courts14 May 1958Allowed
State Vs Ramlal Singh
Madhya Pradesh High Court · (1959) JLJ 306
Penal Code, 1860 (IPC) — Section 148, 149, 302
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,414 of 2,481
High Courts14 May 1958
The State Vs Karan Singh
Madhya Pradesh High Court · (1960) CriLJ 230 : (1958) JLJ 699
Penal Code, 1860 (IPC) — Section 302, 306, 396
High Courts14 May 1958
Ramlal Singh and Others Vs The State
Madhya Pradesh High Court · AIR 1958 MP 380 : (1958) CriLJ 1402 : (1959) 4 MPLJ 221
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 367Evidence Act, 1872 — Section 24, 5Penal Code, 1860 (IPC) — Section 40
High Courts10 May 1958Dismissed
State Vs Ram Gopal (Accused)
Madhya Pradesh High Court · (1959) MPLJ 116
Criminal Procedure Code, 1898 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 307
High Courts10 May 1958Dismissed
Ramgopal Vs State
Madhya Pradesh High Court · (1958) JLJ 796
Evidence Act, 1872 — Section 154, 164Penal Code, 1860 (IPC) — Section 302, 307, 326, 327
High Courts10 May 1958Dismissed
The State Vs Mansinghrao
Madhya Pradesh High Court · AIR 1958 MP 413 : (1958) CriLJ 1485 : (1958) 2 LLJ 585 : (1959) 4 MPLJ 465
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 311Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts08 May 1958Allowed
Umashanker Muljibhai Trivedi Vs Manaklal and Others
Madhya Pradesh High Court · AIR 1959 MP 144 : (1959) 4 MPLJ 81
Representation of the People Act, 1951 — Section 116A, 117, 34, 90(3)
High Courts06 May 1958Allowed
Chakrapani Jagannath Prasad Vs Chandoo Sahadeo and Another
Madhya Pradesh High Court · AIR 1959 MP 397 : (1958) 3 MPLJ 833
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Evidence Act, 1872 — Section 141, 142, 143, 45, 5Representation of the People Act, 1951 — Section 116A, 55A(2)
High Courts06 May 1958Dismissed
Mohan Singh Laxmansinghji Vs Bhanwarlal Natha and Others
Madhya Pradesh High Court · AIR 1959 MP 145 : (1959) 4 MPLJ 12
Representation of the People Act, 1951 — Section 116A, 117, 30, 37, 37(1)
High Courts02 May 1958Dismissed
Gulabrao Vs State of M.P.
Madhya Pradesh High Court · (1958) JLJ 697
Constitution of India, 1950 — Article 226
High Courts02 May 1958Dismissed
Gulabrao Vs State of M.P. and Others
Madhya Pradesh High Court · (1958) MPLJ 526
Constitution of India, 1950 — Article 226
High Courts30 Apr 1958Allowed
Iqrar Ahmed Vs Hulkey
Madhya Pradesh High Court · AIR 1958 MP 319 : (1958) 3 MPLJ 736
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14Transfer of Property Act, 1882 — Section 105, 52, 76, 8
High Courts29 Apr 1958Dismissed
Netram Vs Lakshman Prasad and Another
Madhya Pradesh High Court · AIR 1960 MP 368 : (1960) JLJ 977 : (1960) 5 MPLJ 883
Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 2(1)Representation of the People (Preparation of Electoral Rolls) Rules, 1950 — Rule 5, 6Representation of the People Act, 1951 — Section 33(4), 36(4)
High Courts28 Apr 1958Dismissed
Rao Ranbir Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 832
Madhya Pradesh Land Revenue Code, 1959 — Section 149
High Courts28 Apr 1958
State Vs Gulab
Madhya Pradesh High Court · (1958) JLJ 783
Penal Code, 1860 (IPC) — Section 380, 457
High Courts26 Apr 1958Allowed
Maursinha Vs State of M.P.
Madhya Pradesh High Court · AIR 1958 MP 397 : (1968) JLJ 307 : (1960) 5 MPLJ 559
Constitution of India, 1950 — Article 226Madhya Bharat Minicipalities Act, 1954 — Section 197(2), 208, 27(2), 3(3), 53(2)
High Courts26 Apr 1958Allowed
The State Vs Gulab Jhunna Sansi and Others
Madhya Pradesh High Court · AIR 1958 MP 318 : (1958) CriLJ 1317 : (1958) 3 MPLJ 512
Criminal Procedure Code, 1898 (CrPC) — Section 190, 251A, 403
High Courts26 Apr 1958Dismissed
Ramjilal and Others Vs Municipal Committee
Madhya Pradesh High Court · AIR 1959 MP 82 : (1960) JLJ 1174 : (1958) 3 MPLJ 529
Central Provinces and Berar Municipalities Act, 1922 — Section 67(7)
High Courts26 Apr 1958Allowed
Gauri Shanker Surajmal and Others Vs Moolchand Pannalal and Others
Madhya Pradesh High Court · AIR 1958 MP 415 : (1959) 4 MPLJ 509
Sales of Goods Act, 1930 — Section 2(4)
High Courts26 Apr 1958Dismissed
Inayatullah Khan Vs Diwanchand Mahajan and Others
Madhya Pradesh High Court · AIR 1959 MP 58 : (1958) 3 MPLJ 786
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Contract Act, 1872 — Section 62Evidence Act, 1872 — Section 57