High Courts05 Sept 1957Dismissed
Mohammad Umar (Landlord) Vs House Rent Controller, Bilaspur
Madhya Pradesh High Court · (1958) MPLJ 401
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,426 of 2,481
High Courts05 Sept 1957Dismissed
Mohammad Umar Vs House Rent Controller
Madhya Pradesh High Court · (1958) JLJ 415
Constitution of India, 1950 — Article 226
High Courts04 Sept 1957
Gajadharlal and Others Vs Suganchand
Madhya Pradesh High Court · AIR 1958 MP 184 : (1958) CriLJ 897 : (1958) 3 MPLJ 1
Criminal Procedure Code, 1898 (CrPC) — Section 10, 12, 12(1), 12(2), 13
High Courts03 Sept 1957Dismissed
Kanhaiyalal Jagannath Vs Vilayatkhan Jamdarkhan and Another
Madhya Pradesh High Court · AIR 1958 MP 63 : (1958) JLJ 142
Constitution of India, 1950 — Article 254
High Courts03 Sept 1957
Piyarji Mangilalji Vs The State
Madhya Pradesh High Court · AIR 1958 MP 234 : (1958) CriLJ 1040
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)Penal Code, 1860 (IPC) — Section 405, 406
High Courts03 Sept 1957
Kalekhan Vs Commissioner Income Tax
Madhya Pradesh High Court · (1958) JLJ 29
Income Tax Act, 1961 — Section 66(2)
High Courts03 Sept 1957
Dr. Dwarkaprasad and Another Vs Mt. Safurabai and Others
Madhya Pradesh High Court · AIR 1958 MP 307 : (1958) JLJ 288 : (1958) 3 MPLJ 707
Civil Procedure Code, 1908 (CPC) — Section 107, 151, 152, 153
High Courts02 Sept 1957Dismissed
Passarilal Mannoolal Vs Mst. Chhuttanbai and Others
Madhya Pradesh High Court · AIR 1958 MP 417
Contract Act, 1872 — Section 17, 19B, 19CSpecific Relief Act, 1877 — Section 21
High Courts30 Aug 1957
Nathulal Vs Ratansi
Madhya Pradesh High Court · (1957) JLJ 1157
Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 6
High Courts30 Aug 1957Dismissed
Jugalkishore Kabra Vs Municipal Commissioner, Piparia
Madhya Pradesh High Court · (1958) JLJ 524
Central Provinces and Berar Municipalities Act, 1922 — Section 48
High Courts30 Aug 1957Allowed
Gourishankar Baldeoprasad Vs Dulichand Yadav and Another
Madhya Pradesh High Court · AIR 1958 MP 277 : (1958) 3 MPLJ 495
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15
High Courts27 Aug 1957Allowed
Bhaiyalal Pannalal Vs Municipal Committee, Murwara
Madhya Pradesh High Court · (1958) MPLJ 251
Central Provinces and Berar Municipalities Act, 1922 — Section 48, 51
High Courts27 Aug 1957Dismissed
V.P. Desa Vs The Union of India (UOI) and Another
Madhya Pradesh High Court · AIR 1958 MP 297 : (1957) ILR (MP) 434 : (1958) JLJ 235 : (1958) 3 MPLJ 192
Contract Act, 1872 — Section 32Displaced Persons (Institution of Suits) Act, 1948 — Section 3Evidence Act, 1872 — Section 101, 35
High Courts27 Aug 1957
Ramrao Krishnarao Vs Shivgovind Pranprasad and Others
Madhya Pradesh High Court · AIR 1958 MP 41
Madhya Bharat Muafi and Inam Tenants and Sub-tenants Protection Act, 1954 — Section 3, 4Transfer of Property Act, 1882 — Section 105
High Courts27 Aug 1957Allowed
Bhaiyalal Vs Municipal Committee, Murwara
Madhya Pradesh High Court · (1958) JLJ 270
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts26 Aug 1957
Shrigopal Vs Commissioner Sales Tax
Madhya Pradesh High Court · (1957) JLJ 1137
Madhya Bharat Sales Tax Act, 1950 — Section 23(1)
High Courts26 Aug 1957
Shrigopal Rameshwardas Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1958) 9 STC 16
High Courts20 Aug 1957Dismissed
Municipal Committee Sagar Vs Board of Revenue, Madhya Pradesh
Madhya Pradesh High Court · (1957) JLJ 1069
Constitution of India, 1950 — Article 226
High Courts20 Aug 1957
Nathulal and Others Vs Ratansi
Madhya Pradesh High Court · AIR 1958 MP 218 : (1957) ILR (MP) 494
Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 2Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 6
High Courts20 Aug 1957Dismissed
Municipal Committee Vs Board of Revenue and Others
Madhya Pradesh High Court · AIR 1958 MP 308 : (1960) ILR (MP) 212
Central Provinces and Berar Municipalities Act, 1922 — Section 173(2)Constitution of India, 1950 — Article 226, 32