High Courts07 Apr 1957Dismissed
Chaman Motor Services Vs Appellate Authority
Madhya Pradesh High Court · AIR 1958 MP 9
Central Motor Vehicles Rules, 1989 — Rule 73Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 60(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,432 of 2,481
High Courts07 Apr 1957Dismissed
Chaman Motor Services Raipur Vs Appellate Authority M.P.
Madhya Pradesh High Court · (1957) JLJ 724
Constitution of India, 1950 — Article 226
High Courts06 Apr 1957
Bhaskarrao Vs Lilavatibai
Madhya Pradesh High Court · AIR 1957 MP 70
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 6Madhya Bharat Small Cause Courts Act, 1949 — Section 18
High Courts06 Apr 1957Allowed
Govinddas Vs Parmeshwaridas
Madhya Pradesh High Court · AIR 1957 MP 71
Civil Procedure Code, 1908 (CPC) — Section 21, 47, 6, 9
High Courts05 Apr 1957Allowed
State of Madhya Pradesh Vs Veereshwar Rao Agnihotri
Madhya Pradesh High Court · (1957) JLJ 801
Criminal Procedure Code, 1898 (CrPC) — Section 236, 403(1)Penal Code, 1860 (IPC) — Section 409, 468, 477APrevention of Corruption Act, 1947 — Section 5(2)
High Courts03 Apr 1957Dismissed
Shivajirao Lagad Vs Bapurao Lagad and Others
Madhya Pradesh High Court · AIR 1957 MP 174
Evidence Act, 1872 — Section 102, 103, 104, 112
High Courts03 Apr 1957Dismissed
Kanyalal and Others Vs Loonkaran and Another
Madhya Pradesh High Court · AIR 1958 MP 153
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Easements Act, 1882 — Section 15, 4
High Courts29 Mar 1957Allowed
Udebhan Rajaram Vs Vikram Ganu
Madhya Pradesh High Court · AIR 1957 MP 175
High Courts29 Mar 1957Dismissed
Banta Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1958 MP 193
Central Provinces and Berar Motor Vehicles Rules, 1942 — Rule 49AConstitution of India, 1950 — Article 14, 19(1), 245Motor Vehicles Act, 1939 — Section 68(1)
High Courts29 Mar 1957Allowed
Mulam Chand Chhoteylall Modi Vs Kanchhendilall Bhaiyalal and Others
Madhya Pradesh High Court · AIR 1958 MP 304 : (1957) ILR (MP) 308 : (1958) 3 MPLJ 160
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts29 Mar 1957Dismissed
Banta Singh Vs State
Madhya Pradesh High Court · (1957) JLJ 1057
Central Provinces and Berar Motor Vehicles Rules, 1940 — Rule 49AMotor Vehicles Act, 1939 — Section 68(1)
High Courts27 Mar 1957Dismissed
State Vs Sitaram Dayaram Kachhi
Madhya Pradesh High Court · AIR 1958 MP 99 : (1958) CriLJ 522
Criminal Procedure Code, 1898 (CrPC) — Section 173, 251A, 342, 342(3), 342A
High Courts26 Mar 1957
MULLA IRSHAD ALI Vs COMMISSIONER OF Income Tax, MADHYA PRADESH AND BHOPAL, NAGPUR.
Madhya Pradesh High Court · (1958) 33 ITR 454
Bhopal Income Tax Act, 1936 — Section 25(3)Income Tax Act, 1922 — Section 66(2)
High Courts25 Mar 1957Allowed
Rupkali Bai Vs Kedarnath
Madhya Pradesh High Court · (1958) JLJ 39
Transfer of Property Act, 1882 — Section 8
High Courts25 Mar 1957Allowed
Harakchand Vs Karodimal
Madhya Pradesh High Court · AIR 1958 MP 5
Civil Procedure Code, 1908 (CPC) — Section 11Madhya Bharat Accommodation Control Act, 1955 — Section 4
High Courts22 Mar 1957Dismissed
Hitkarini Sabha Vs Corporation of the City of Jabalpur
Madhya Pradesh High Court · AIR 1958 MP 339 : (1957) ILR (MP) 130
Land Acquisition Act, 1894 — Section 18, 31(2)
High Courts22 Mar 1957Dismissed
Hitkarini Sabha, Jabalpur Vs Corporation, Jabalpur
Madhya Pradesh High Court · (1957) JLJ 1142
Land Acquisition Act, 1894 — Section 31, 31(2)