High Courts23 Apr 1957Allowed
Jeetmal Vs State
Madhya Pradesh High Court · (1957) JLJ 895
Criminal Procedure Code, 1898 (CrPC) — Section 499Penal Code, 1860 (IPC) — Section 331, 339
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,430 of 2,481
High Courts20 Apr 1957
State of Madhya Pradesh Vs M. Hassonjee and sons
Madhya Pradesh High Court · AIR 1957 MP 135
Contract Act, 1872 — Section 18, 18(1)Mines and Minerals (Regulation and Development) Act, 1948 — Section 4, 5Mining Rules, 1913 — Rule 1, 50
High Courts20 Apr 1957Dismissed
Antulal Kudhera Ram Vs Kunwar Pal Singh Khub Chand Singh
Madhya Pradesh High Court · AIR 1958 MP 7
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, 148Gwalior Pre-emption Act, 1922 — Section 21
High Courts20 Apr 1957Allowed
Laxminarayan Vs Ram Sarup
Madhya Pradesh High Court · AIR 1957 MP 173
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Article 17, 7
High Courts20 Apr 1957Allowed
State Vs Hiranand
Madhya Pradesh High Court · AIR 1958 MP 2 : (1958) CriLJ 41
Cantonments Act, 1924 — Section 22, 42Cantonments Board Rules — Rule 7Criminal Procedure Code, 1898 (CrPC) — Section 197
High Courts19 Apr 1957Dismissed
State Vs Narayandas
Madhya Pradesh High Court · (1957) JLJ 806
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 2(m)Transfer of Property Act, 1882 — Section 105
High Courts19 Apr 1957Dismissed
Pt. Krishna Chandra Sharma and Others Vs Pt. Ramgulam and Another
Madhya Pradesh High Court · AIR 1958 MP 295 : (1957) ILR (MP) 330 : (1958) 3 MPLJ 121
Contract Act, 1872 — Section 55Evidence Act, 1872 — Section 92General Clauses Act, 1897 — Section 10
High Courts19 Apr 1957
Sobharam Tikaram and Others Vs Raj Kumar Munnalal and Others
Madhya Pradesh High Court · AIR 1959 MP 118 : (1957) ILR (MP) 344 : (1958) 3 MPLJ 89
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)
High Courts18 Apr 1957Dismissed
Bir Singh Gond Vs State
Madhya Pradesh High Court · (1957) JLJ 814
Civil Procedure Code, 1908 (CPC) — Section 80Forest Act, 1927 — Section 68
High Courts18 Apr 1957Dismissed
Harakchand Patni Vs Union of India
Madhya Pradesh High Court · (1957) JLJ 939
Railways Act, 1890 — Section 13, 13(1)
High Courts18 Apr 1957Dismissed
Harakchand Patni Vs Union of India (UOI)
Madhya Pradesh High Court · AIR 1958 MP 93 : (1957) ILR (MP) 323
Railways Act, 1890 — Section 13
High Courts18 Apr 1957Dismissed
Bir Singh Baldeo Singh Gond and Another Vs Madhya Pradesh Government
Madhya Pradesh High Court · AIR 1957 MP 169 : (1957) CriLJ 1146 : (1957) ILR (MP) 423
Contract Act, 1872 — Section 13Evidence Act, 1872 — Section 115Forest Act, 1927 — Section 68
High Courts17 Apr 1957Allowed
Kallulal Vs Hemchand
Madhya Pradesh High Court · (1957) JLJ 978
Penal Code, 1860 (IPC) — Section 304(A)
High Courts17 Apr 1957Partly Allowed
Kallulal and Another Vs Hemchand and Others
Madhya Pradesh High Court · AIR 1958 MP 48 : (1957) ILR (MP) 275
Civil Procedure Code, 1908 (CPC) — Section 100, 107Evidence Act, 1872 — Section 101 , 102, 103, 104Fatal Accidents Act, 1855 — Section 1
High Courts16 Apr 1957Dismissed
Arya Pratinidhi Sabha Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1958 MP 97
Central Provinces and Berar Revocation of Land Revenue Exemptions Act, 1948 — Section 3Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 245
High Courts16 Apr 1957Dismissed
Mohanlal Jagannath Vs Tej Singh Thakur Kanyalal and Another
Madhya Pradesh High Court · AIR 1958 MP 96
Limitation Act, 1908 — Section 5Madhya Bharat Civil Courts Act, 1949 — Section 23
High Courts16 Apr 1957Allowed
Brijlal and Another Vs Dau Mohanlal
Madhya Pradesh High Court · AIR 1958 MP 200 : (1957) ILR (MP) 354 : (1958) JLJ 241 : (1959) 4 MPLJ 879
Civil Procedure Code, 1908 (CPC) — Section 100, 101Limitation Act, 1908 — Article 142, 144
High Courts16 Apr 1957Dismissed
Arya Pratinidhi Sabha Vs State
Madhya Pradesh High Court · (1957) JLJ 909
Contract Act, 1872 — Section 65
High Courts15 Apr 1957Dismissed
Union of India Vs Shantilal Jain
Madhya Pradesh High Court · (1957) JLJ 873
Contract Act, 1872 — Section 151Railways Act, 1890 — Section 72