High Courts21 Mar 1957
Lilabai Vs Chandanlal
Madhya Pradesh High Court · (1957) JLJ 778
Criminal Procedure Code, 1898 (CrPC) — Section 100, 438
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,433 of 2,481
High Courts21 Mar 1957Allowed
Prakash Chandra Jain Vs Jagdish
Madhya Pradesh High Court · (1957) JLJ 951
Criminal Procedure Code, 1898 (CrPC) — Section 517Penal Code, 1860 (IPC) — Section 457
High Courts21 Mar 1957Allowed
Dongar Singh Vs Krishnakant
Madhya Pradesh High Court · (1957) JLJ 698
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 499, 500
High Courts21 Mar 1957Allowed
Dongar Singh Vs Krishan Kant Vyas and Another
Madhya Pradesh High Court · AIR 1957 MP 162 : (1957) CriLJ 1143
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 423Evidence Act, 1872 — Section 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 499
High Courts21 Mar 1957Allowed
Sheshrao and Others Vs Sheshrao and Others
Madhya Pradesh High Court · AIR 1958 MP 411
High Courts21 Mar 1957Allowed
Prakash Chandra Jain Vs Jagdish and Another
Madhya Pradesh High Court · AIR 1958 MP 270 : (1958) CriLJ 1189
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts21 Mar 1957Dismissed
Champabai Vs The State
Madhya Pradesh High Court · AIR 1958 MP 280 : (1958) CriLJ 1192 : (1958) 3 MPLJ 604
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 207A(4), 208
High Courts20 Mar 1957Allowed
Brij Bhushan Vs State
Madhya Pradesh High Court · (1957) JLJ 631
Constitution of India, 1950 — Article 20(3)Madhya Bharat Identification of Prisoners Act, 2008 — Section 5
High Courts20 Mar 1957Allowed
Chatra Vs State
Madhya Pradesh High Court · (1957) JLJ 773
Penal Code, 1860 (IPC) — Section 141, 148, 302, 452
High Courts20 Mar 1957Allowed
Brij Bhushan Raghunandan Prasad Vs The State
Madhya Pradesh High Court · AIR 1957 MP 106 : (1957) CriLJ 855
Constitution of India, 1950 — Article 13, 20(3)Evidence Act, 1872 — Section 73Madhya Bharat Identification of Prisoners Act, 2008 — Section 2, 5
High Courts19 Mar 1957Dismissed
Bhura Vs Gulabchand
Madhya Pradesh High Court · (1957) JLJ 739
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 3, 35, 35(2)
High Courts19 Mar 1957Dismissed
State Vs Daulat Singh
Madhya Pradesh High Court · AIR 1957 MP 72 : (1957) ILR (MP) 216
Criminal Procedure Code, 1898 (CrPC) — Section 417(1), 417(3)Madhya Bharat Forest Act, 1950 — Section 26
High Courts14 Mar 1957Dismissed
Beniprasad Vs Hindustan Lever Ltd.
Madhya Pradesh High Court · (1957) JLJ 903
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts14 Mar 1957
Firm Lalchand Nathmal and Others Vs Firm Balaram Rameshwar and Others
Madhya Pradesh High Court · AIR 1957 MP 95 : (1957) ILR (MP) 316
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Evidence Act, 1872 — Section 3Limitation Act, 1908 — Section 14, 14(1)
High Courts14 Mar 1957
Beniprasad Agarwal Vs Hindustan Lever Ltd.
Madhya Pradesh High Court · AIR 1958 MP 348 : (1957) ILR (MP) 160
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Trade Marks Act, 1940 — Section 21
High Courts14 Mar 1957Allowed
Lalchand Vs Balaram Rameshwar
Madhya Pradesh High Court · (1957) JLJ 540
Limitation Act, 1908 — Section 14
High Courts13 Mar 1957
Ishwardas Vs Madho Singh Tomar
Madhya Pradesh High Court · AIR 1958 MP 27 : (1958) CriLJ 49
Criminal Procedure Code, 1898 (CrPC) — Section 252(2)Penal Code, 1860 (IPC) — Section 342, 392
High Courts13 Mar 1957Dismissed
Suganchand Vs Fulchand Gyanchand and Others
Madhya Pradesh High Court · AIR 1957 MP 194
Contract Act, 1872 — Section 211, 30Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts13 Mar 1957Dismissed
Bishnoo Prasad and Others Vs Dau Tikaram and Another
Madhya Pradesh High Court · (1958) MPLJ 76
High Courts13 Mar 1957Dismissed
Suganchand Vs Phulchand Gyanchand
Madhya Pradesh High Court · (1957) JLJ 568
Contract Act, 1872 — Section 30