High Courts28 Feb 1958Allowed
Stale Vs Circle Auditor Jabalpur
Madhya Pradesh High Court · (1958) JLJ 464
General Clauses Act, 1897 — Section 3(22)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,418 of 2,481
High Courts27 Feb 1958Allowed
Bimla Bai Vs Shankerlal and Others
Madhya Pradesh High Court · AIR 1959 MP 8 : (1958) JLJ 472 : (1958) 3 MPLJ 356
Contract Act, 1872 — Section 17, 18, 19
High Courts27 Feb 1958Allowed
Muti Ahmed Jafari Vs Virendra Singh and Others
Madhya Pradesh High Court · AIR 1958 MP 214 : (1958) 3 MPLJ 289
Representation of the People Act, 1951 — Section 117
High Courts27 Feb 1958Allowed
The State Vs Ramkrishan Hazarilal
Madhya Pradesh High Court · AIR 1959 MP 7 : (1959) CriLJ 46 : (1960) JLJ 1173 : (1958) 3 MPLJ 376
Criminal Procedure Code, 1898 (CrPC) — Section 247, 4Madhya Bharat Excise Act, 1952 — Section 33, 60, 61
High Courts26 Feb 1958Allowed
Chhadamilal Malthuram Puri Vs Sailani Puri and Another
Madhya Pradesh High Court · AIR 1959 MP 11 : (1958) 3 MPLJ 648
Central Provinces Land Revenue Act, 1881 — Section 123, 147Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 100, 101Evidence Act, 1872 — Section 60
High Courts25 Feb 1958Dismissed
Ram Gopal Amarchand Mahajan Vs Dhannalal Pomaduji Kahar
Madhya Pradesh High Court · AIR 1958 MP 201 : (1958) 3 MPLJ 333
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, 73
High Courts25 Feb 1958Allowed
Seetaram and Others Vs Smt. Ramabai and Another
Madhya Pradesh High Court · AIR 1958 MP 221 : (1958) ILR (MP) 54 : (1958) 3 MPLJ 438
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 141Constitution of India, 1950 — Article 226
High Courts25 Feb 1958
Gopikishan Munnalal Vs Krishnadas Laxminarayan and Another
Madhya Pradesh High Court · AIR 1960 MP 5 : (1958) JLJ 366 : (1958) 3 MPLJ 738
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 3, Order 16 Rule 8, Order 5 Rule 27
High Courts24 Feb 1958Dismissed
Shrimati Raghuvanshi Vs Baijay Bahadur and Others
Madhya Pradesh High Court · (1958) MPLJ 744
High Courts20 Feb 1958Allowed
State Vs Moolchand
Madhya Pradesh High Court · (1958) JLJ 378
Indore Customs Act, 1927 — Section 23, 24Madhya Bharat Customs Regulation Ordinance, 1948 — Section 4, 6, 7(1)
High Courts20 Feb 1958Dismissed
Prabhucharan Vs Shiv Dutt
Madhya Pradesh High Court · AIR 1958 MP 299 : (1958) ILR (MP) 60 : (1958) 3 MPLJ 270
Constitution of India, 1950 — Article 324, 327Representation of the People (Conduct of Elections and Election Petitions) Rules, 1956 — Rule 10, 5Representation of the People Act, 1951 — Section 100(1), 169, 169(3)
High Courts20 Feb 1958
Balla Munshi Bhoi Vs The State
Madhya Pradesh High Court · AIR 1958 MP 192 : (1958) CriLJ 902 : (1958) 3 MPLJ 398
Penal Code, 1860 (IPC) — Section 394, 397, 404
High Courts20 Feb 1958Allowed
State Vs Moolchand Fatechand and another
Madhya Pradesh High Court · (1959) MPLJ 278
Indore Customs Act, 1927 — Section 23, 24Madhya Bharat Customs Regulation Ordinance, 1948 — Section 3, 4, 5, 6, 7(1)
High Courts17 Feb 1958
Manrakhan Baldeo Prasad and Others Vs Amir Khan Azam Khan
Madhya Pradesh High Court · AIR 1958 MP 189 : (1959) ILR (MP) 884 : (1958) 3 MPLJ 842
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts17 Feb 1958Allowed
Mata Prasad Vs Mandal Panchayat Morena and Another
Madhya Pradesh High Court · AIR 1959 MP 342 : (1958) 3 MPLJ 336
Civil Procedure Code, 1908 (CPC) — Section 2(17), 80Madhya Bharat Panchayat Vidhan, 2006 — Section 21, 97
High Courts13 Feb 1958Dismissed
Dasmat Kahar Vs Ganeshrao Raghunathrao
Madhya Pradesh High Court · (1958) MPLJ 402
Central Provinces Tenancy Act, 1920 — Section 41, 41(1)
High Courts13 Feb 1958Dismissed
Municipal Committee, Dhamtari Vs Nathulal Sonraj Firm, Dhamtari
Madhya Pradesh High Court · (1958) MPLJ 725
High Courts10 Feb 1958Dismissed
Dayaram Sheoram Ambekar Vs State of M.P.
Madhya Pradesh High Court · (1958) MPLJ 537
High Courts05 Feb 1958Allowed
Municipal Corporation, Indore Vs Sanghi Brothers (Indore) Ltd.
Madhya Pradesh High Court · (1958) MPLJ 263
Indore City Municipal Act, 1909 — Section 135, 21(6)
High Courts05 Feb 1958Allowed
Municipal Corporation, Indore Vs Sanghi Brothers
Madhya Pradesh High Court · (1958) JLJ 743
Indore City Municipal Act, 1909 — Section 135, 21(6)