High Courts20 Mar 1958Allowed
Radhakisan Balkrishnadas Rathi Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 351
Stamp Act, 1899 — Section 56(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,417 of 2,481
High Courts20 Mar 1958Dismissed
Sheo Kumar Bharat Prasad Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 712
Limitation Act, 1963 — Section 14(1)
High Courts18 Mar 1958Dismissed
Dauram Vs Assistant Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (1958) 9 STC 673
Constitution of India, 1950 — Article 226, 227
High Courts10 Mar 1958Allowed
Bhojraj Krishnarao and Another Vs Darsu and Others
Madhya Pradesh High Court · AIR 1959 MP 52 : (1958) ILR (MP) 723 : (1958) 3 MPLJ 361
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, 151Limitation Act, 1908 — Section 2(7), 5Transfer of Property Act, 1882 — Section 105, 8
High Courts10 Mar 1958Dismissed
(Danbir Seth) Laxmichand Vs Shiamlal
Madhya Pradesh High Court · AIR 1959 MP 10 : (1958) JLJ 642
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts10 Mar 1958Dismissed
Mohammad Azim Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 539
Constitution of India, 1950 — Article 311(1), 311(2)
High Courts08 Mar 1958
SETH PALURAM DHANANIA Vs Income Tax OFFICER, SPECIAL CIRCLE I, NAGPUR, AND OTHERS.
Madhya Pradesh High Court · (1960) 39 ITR 429
States Reorganisation Act, 1956 — Section 59
High Courts08 Mar 1958Allowed
Shivaprasad Vs Chandrika Prasad and Others
Madhya Pradesh High Court · AIR 1958 MP 226 : (1958) 3 MPLJ 202
Representation of the People Act, 1951 — Section 116A, 117, 90(3)
High Courts07 Mar 1958Dismissed
Bhaiyalal Nawal Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 491
High Courts04 Mar 1958Allowed
Kaluram and Another Vs Mehtab Bai and Another
Madhya Pradesh High Court · AIR 1959 MP 181 : (1958) 3 MPLJ 704
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 11Court Fees Act, 1870 — Article 17, 12, 7
High Courts03 Mar 1958
Ramchandra Vs Motilal
Madhya Pradesh High Court · (1958) JLJ 385
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, 149
High Courts03 Mar 1958Allowed
Ramchandra Ramratan Vs Motilal Ramanand and Others
Madhya Pradesh High Court · (1958) MPLJ 561
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 149
High Courts03 Mar 1958Dismissed
Binodilal Bishambhardayal and Others heirs and legal representatives of Lala Bishambhardayal Bhawanisahay Vs Virendra Singh Anandrao and Others
Madhya Pradesh High Court · AIR 1958 MP 391 : (1958) 3 MPLJ 507
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts03 Mar 1958Dismissed
Municipal Committee, Damoh Vs Jaswantlal Prahalad Bhai and Company
Madhya Pradesh High Court · (1958) MPLJ 441
High Courts28 Feb 1958Dismissed
Gauri Shankar Vs Firm Dulichand Laxmi Narayan
Madhya Pradesh High Court · AIR 1959 MP 188 : (1958) ILR (MP) 122 : (1958) 3 MPLJ 640
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, 115, 3, 47
High Courts28 Feb 1958Dismissed
Ram Milan and Another Vs Bansilal Tej Singh and Another
Madhya Pradesh High Court · AIR 1958 MP 203 : (1958) ILR (MP) 131 : (1958) 3 MPLJ 446
Central Provinces and Berar Relief of Indebtedness Act, 1939 — Section 13(3)Central Provinces Land Revenue Act, 1881 — Section 9A
High Courts28 Feb 1958Allowed
State of M.P. Vs Circle Auditor and Liquidator, Jabalpur and Another
Madhya Pradesh High Court · (1958) MPLJ 410
Defence of India Rules, 1962 — Rule 81(2)(a)
High Courts28 Feb 1958Dismissed
Dindayal Sheoprasad Vs Konda Ghasiya
Madhya Pradesh High Court · (1958) MPLJ 535
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 13(I)
High Courts28 Feb 1958Partly Allowed
Kanhayyalal Shivasahay Sharma Vs Deputy Commissioner of Sales Tax and Others
Madhya Pradesh High Court · AIR 1958 MP 211 : (1958) ILR (MP) 1 : (1958) JLJ 344 : (1958) 3 MPLJ 313 : (1958) 9 STC 503
Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 11(5)
High Courts28 Feb 1958Allowed
Rathod Brothers Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1958) MPLJ 558
Central Provinces and Berar Sales Tax Act, 1947 — Section 22B