COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 2,416 of 2,481

High Courts01 Apr 1958Allowed

Smt. Sonabai Vs Board of Revenue and Others

Madhya Pradesh High Court · AIR 1958 MP 368 : (1958) ILR (MP) 137 : (1958) 3 MPLJ 452

Central Provinces Tenancy Act, 1920 — Section 40Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 6

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High Courts31 Mar 1958Dismissed

Sewaram Udaji Vs Munna Moti and Another

Madhya Pradesh High Court · AIR 1959 MP 5 : (1959) 4 MPLJ 19

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4, Order 20 Rule 4, Order 9 Rule 8

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High Courts31 Mar 1958Allowed

Lalji Gangaprasad Vs Ramjichirkut and Another

Madhya Pradesh High Court · (1958) MPLJ 462

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4(a), 5, 5(a)

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High Courts31 Mar 1958Dismissed

Radha Mohan Vs Rajaram Vaishya and Others

Madhya Pradesh High Court · AIR 1958 MP 346 : (1958) CriLJ 1318 : (1958) 3 MPLJ 449

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1)

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High Courts31 Mar 1958Allowed

Mohanlal Hiralal Sharma (Contractor) Vs Saradhoo Bijoo Gond and Others (Tenure-holders)

Madhya Pradesh High Court · (1958) MPLJ 701

Madhya Pradesh Protection of Aboriginal Tribes (Interest in Trees) Act, 1956 — Section 4(3), 6

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High Courts26 Mar 1958Dismissed

Laxminarayan Vs Benibhai Bhikabhai

Madhya Pradesh High Court · (1958) JLJ 639

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 9Limitation Act, 1963 — Article 181

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High Courts26 Mar 1958Dismissed

Beni Singh Vs Champabai

Madhya Pradesh High Court · (1958) JLJ 454

Contract Act, 1872 — Section 69

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High Courts26 Mar 1958Dismissed

Laxminarayan Ramgopal Vs Benibhai Bhikabhai Firm

Madhya Pradesh High Court · (1958) MPLJ 503

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Limitation Act, 1963 — Article 181

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High Courts26 Mar 1958Allowed

Mohammad Umar Vs Amir Mohammad

Madhya Pradesh High Court · AIR 1958 MP 423 : (1958) 3 MPLJ 419

Constitution of India, 1950 — Article 19, 19(1)

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High Courts26 Mar 1958Dismissed

Patel Beni Singh and Others Vs Shrimati Champabai Laxminarayan

Madhya Pradesh High Court · (1958) MPLJ 486

Contract Act, 1872 — Section 69

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High Courts25 Mar 1958Allowed

Ramayan Singh Palan Singh Vs State of M.P.

Madhya Pradesh High Court · (1958) MPLJ 580

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts24 Mar 1958Dismissed

Abdulsattar Vs Ismail and Others, heirs of Abdulrehman (deceased)

Madhya Pradesh High Court · AIR 1958 MP 373 : (1959) 4 MPLJ 36

Contract Act, 1872 — Section 64Specific Relief Act, 1877 — Section 19, 21

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High Courts23 Mar 1958

Bhojraj Krishnarao Khade Vs State of M P. and Others

Madhya Pradesh High Court · (1958) MPLJ 459

Central Provinces and Berar Municipalities Act, 1922 — Section 20A(2)

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High Courts22 Mar 1958

Chakrapani Jagannath Prasad Shukla Vs Chandoo Sahadeo Satnami and Another

Madhya Pradesh High Court · AIR 1959 MP 81 : (1958) 3 MPLJ 601

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Representation of the People Act, 1951 — Section 116A(2), 98

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High Courts21 Mar 1958Allowed

Jalal Singh Patwari Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1958) MPLJ 717

Land Records Manual — Rule 4(ii)

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High Courts21 Mar 1958Dismissed

Narayandas Maganlal Vs Sharda Prasad Bansidhar and Another

Madhya Pradesh High Court · (1958) MPLJ 542

Partnership Act, 1932 — Section 69(3)

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High Courts21 Mar 1958Dismissed

Ishak Ali Vs Mst. Unnasbi Porthahin and Others

Madhya Pradesh High Court · AIR 1958 MP 209 : (1994) ILR (MP) 478 : (1958) 3 MPLJ 443

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 2Evidence Act, 1872 — Section 101, 102, 103, 104Limitation Act, 1908 — Article 144

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High Courts21 Mar 1958Dismissed

Champabai Vs State

Madhya Pradesh High Court · (1958) JLJ 407

Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 109, 114, 302, 307

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High Courts21 Mar 1958Dismissed

Narayandas Vs Sharda-prasad

Madhya Pradesh High Court · (1958) JLJ 458

Partnership Act, 1932 — Section 69(3)

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High Courts20 Mar 1958Allowed

J.P. Verma Vs Municipal Committee, Chhindwara

Madhya Pradesh High Court · (1958) MPLJ 846

Central Provinces and Berar Municipalities Act, 1922 — Section 58Limitation Act, 1963 — Section 14

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