COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 2,420 of 2,481

High Courts17 Jan 1958Allowed

The Bilaspur Central Co-operative Bank Ltd. Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1959 MP 77 : (1958) ILR (MP) 97 : (1958) JLJ 728 : (1958) 3 MPLJ 694

Contract Act, 1872 — Section 151Evidence Act, 1872 — Section 16, 34, 5

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High Courts17 Jan 1958Dismissed

Pooran Chandra and others Vs Shri Mahabir Swami

Madhya Pradesh High Court · (1958) MPLJ 288

Madhya Pradesh Public Trust Act, 1951 — Section 4(4), 4(5), 6, 8

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High Courts15 Jan 1958Partly Allowed

J.C. Mills Ltd. Vs Deshraj Singh Bachchu Singh

Madhya Pradesh High Court · AIR 1959 MP 119 : (1958) JLJ 230 : (1959) 4 MPLJ 48

Factories Act, 1948 — Section 79Workmens Compensation Act, 1923 — Section 2, 5A

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High Courts14 Jan 1958Dismissed

Sadasheo Rao Anand Rao Goverdhan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1958) MPLJ 714

Land Revenue Act — Section 202Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 47

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High Courts14 Jan 1958Dismissed

Surajjanlal Vs Kanhaiya Lal

Madhya Pradesh High Court · (1958) JLJ 261

Penal Code, 1860 (IPC) — Section 323

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High Courts10 Jan 1958Allowed

Randhir Singh Vs State

Madhya Pradesh High Court · (1958) JLJ 257

Penal Code, 1860 (IPC) — Section 302, 325, 34

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High Courts10 Jan 1958Dismissed

Brindaban Prasad Tlwari Vs Collector, Guna and Others

Madhya Pradesh High Court · (1958) MPLJ 187

Madhya Bharat Municipalities Act, 1954 — Section 17

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High Courts10 Jan 1958Allowed

Markandalal and Another Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1958 MP 235 : (1958) 3 MPLJ 146

Constitution of India, 1950 — Article 133(1)

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High Courts10 Jan 1958Dismissed

Brindaban Prasad Vs Collector Guna

Madhya Pradesh High Court · (1958) JLJ 203

Madhya Bharat Municipalities Act, 1954 — Section 17(3)

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High Courts10 Jan 1958Allowed

Nirbhaydas Gangaram Vs Smt. Gulab Bai and Others

Madhya Pradesh High Court · AIR 1958 MP 237 : (1958) ILR (MP) 46 : (1958) JLJ 96 : (1958) 3 MPLJ 148

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Representation of the People Act, 1951 — Section 90

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High Courts09 Jan 1958Allowed

Rasool Mohammad Vs Kulsumbi

Madhya Pradesh High Court · (1959) JLJ 51

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High Courts09 Jan 1958Allowed

Kulsumbi Vs Rasool Mohammed

Madhya Pradesh High Court · (1959) MPLJ 54

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High Courts09 Jan 1958Dismissed

S.P. Tambat Vs Ramsaroop

Madhya Pradesh High Court · (1958) JLJ 260

Workmens Compensation Act, 1923 — Section 30

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High Courts08 Jan 1958Allowed

Asharfibai Vs Parshadilal

Madhya Pradesh High Court · AIR 1959 MP 26 : (1958) JLJ 727 : (1958) 3 MPLJ 253

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, 115Contract Act, 1872 — Section 128, 134

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High Courts07 Jan 1958Allowed

Sarwan Singh Gajjan Singh Jat Vs The State

Madhya Pradesh High Court · AIR 1958 MP 230 : (1958) JLJ 726 : (1958) 3 MPLJ 287

Penal Code, 1860 (IPC) — Section 170, 419

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High Courts07 Jan 1958Allowed

Charna Vs State

Madhya Pradesh High Court · (1958) JLJ 264

Penal Code, 1860 (IPC) — Section 395, 397, 411, 412

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High Courts06 Jan 1958Allowed

Municipal Com. Kareli Vs State

Madhya Pradesh High Court · (1958) JLJ 589

Central Provinces and Berar Municipalities Act, 1922 — Section 57, 57(2)

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High Courts06 Jan 1958Allowed

Municipal Committee, Kareli and Another Vs State of M.P.

Madhya Pradesh High Court · (1958) MPLJ 531

Central Provinces and Berar Municipalities Act, 1922 — Section 57(1)

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High Courts03 Jan 1958

Bansilal Vs State of Madhya Bharat and Another

Madhya Pradesh High Court · (1958) 2 LLJ 587

Constitution of India, 1950 — Article 14, 226

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High Courts31 Dec 1957

Balram and Another Vs Mst. Sundarmati

Madhya Pradesh High Court · (1958) MPLJ 214

Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 59(2), 89(3)

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