COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 2,419 of 2,481

High Courts05 Feb 1958Allowed

Thakur Dongar Singh Vs Krishna Kant and Another

Madhya Pradesh High Court · AIR 1958 MP 216 : (1958) CriLJ 1036 : (1958) JLJ 252 : (1958) 3 MPLJ 405

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 499, 500

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High Courts05 Feb 1958Allowed

Rukhmanibai Vs Kishanlal Ramlal

Madhya Pradesh High Court · AIR 1959 MP 187 : (1958) 3 MPLJ 246

Hindu Marriage Act, 1955 — Section 24, 28

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High Courts04 Feb 1958Dismissed

Krishnachandra Sharma, President, Municipal Committee, Khurai Vs State of M.P.

Madhya Pradesh High Court · (1958) MPLJ 553

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 420

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High Courts04 Feb 1958

Tikaram Pratap Singh and Others Vs Narayan Singh and Others

Madhya Pradesh High Court · AIR 1958 MP 231 : (1958) JLJ 442 : (1958) 3 MPLJ 338

Hindu Adoptions and Maintenance Act, 1956 — Section 20, 21, 22, 4

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High Courts04 Feb 1958Dismissed

Krishnachandra Vs State

Madhya Pradesh High Court · (1958) JLJ 637

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 420

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High Courts02 Feb 1958Dismissed

Muti Ahmad Jafri Vs Virendra Singh

Madhya Pradesh High Court · (1958) JLJ 281

Representation of the People Act, 1951 — Section 117, 85

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High Courts31 Jan 1958Dismissed

Roop Singh and Another Vs State

Madhya Pradesh High Court · AIR 1958 MP 179 : (1958) CriLJ 896 : (1958) 3 MPLJ 254

Criminal Procedure Code, 1898 (CrPC) — Section 239

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High Courts31 Jan 1958Dismissed

Mt. Lukai and Others Vs Niranjan Dayaram and Others

Madhya Pradesh High Court · AIR 1958 MP 160 : (1958) ILR (MP) 9 : (1958) 3 MPLJ 244

Hindu Succession Act, 1956 — Section 14

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High Courts31 Jan 1958Dismissed

K.C. Sharma Vs The Election Tribunal and Others

Madhya Pradesh High Court · AIR 1958 MP 236 : (1978) ILR (MP) 43 : (1958) 3 MPLJ 655

Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 123

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High Courts30 Jan 1958Allowed

Gangadhar Dandwate Vs Premchand Kashyap and Others

Madhya Pradesh High Court · AIR 1958 MP 182 : (1959) 4 MPLJ 1222

Constitution of India, 1950 — Article 226Madhya Bharat Nagar Palika Nigam Parshad Nirwachan Niyam — Rule 23(1), 31(3)

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High Courts29 Jan 1958Dismissed

State Vs Narayandas

Madhya Pradesh High Court · (1958) JLJ 734

Central Provinces Land Revenue Act, 1881 — Section 124Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 4

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High Courts29 Jan 1958Allowed

Rambux Ramnath Maheshwari Vs Madanlal Bhikalal

Madhya Pradesh High Court · AIR 1958 MP 340 : (1958) 3 MPLJ 506

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15

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High Courts29 Jan 1958Dismissed

State of Madhya Pradesh Vs Seth Narayandas and Others

Madhya Pradesh High Court · (1958) MPLJ 643

Central Provinces Land Revenue Act, 1881 — Section 124Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3

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High Courts28 Jan 1958Allowed