COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 2,439 of 2,481

High Courts22 Jan 1957Dismissed

Dongar Singh Vs State

Madhya Pradesh High Court · AIR 1957 MP 97 : (1957) CriLJ 854

Constitution of India, 1950 — Article 228Criminal Procedure Code, 1898 (CrPC) — Section 6Madhya Bharat Police Act, 2007 — Section 49(2)

High Courts22 Jan 1957Allowed

Babulal Vs Brijnarain

Madhya Pradesh High Court · (1958) JLJ 98

Representation of the People Act, 1951 — Section 90(5)

High Courts21 Jan 1957Dismissed

Madanlal Vs Bank of Dewas

Madhya Pradesh High Court · (1957) JLJ 261

High Courts19 Jan 1957

Bansilal Agarwal and Brothers Vs Commissioner of Sales Tax

Madhya Pradesh High Court · AIR 1957 MP 30 : (1958) 9 STC 100

Madhya Bharat Sales Tax Act, 1950 — Section 2, 5Madhya Bharat Sales Tax Rules, 1950 — Rule 51

High Courts19 Jan 1957

Bansilal Vs Com of Sales tax

Madhya Pradesh High Court · (1957) JLJ 222

Madhya Bharat Sales Tax Act, 1950 — Section 13(1)

High Courts18 Jan 1957Allowed

Chimanlal Vs Mulchand

Madhya Pradesh High Court · (1957) JLJ 259

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21

High Courts17 Jan 1957Allowed

M.A. Bashir Vs Ethel

Madhya Pradesh High Court · (1957) JLJ 195

Transfer of Property Act, 1882 — Section 58(c)

High Courts17 Jan 1957Allowed

M.A. Bashir and Another Vs Mrs. Ethel and Others

Madhya Pradesh High Court · AIR 1957 MP 207

Transfer of Property Act, 1882 — Section 54, 58

High Courts16 Jan 1957

Kulkarni G.R. Vs State

Madhya Pradesh High Court · (1957) JLJ 742

Madhya Pradesh General Sales Tax Act, 1958 — Section 2(1)(a), 23(1)

High Courts16 Jan 1957Allowed

Mangeshrao Vs Collector Gwalior

Madhya Pradesh High Court · (1958) JLJ 185

Constitution of India, 1950 — Article 227

High Courts16 Jan 1957

Rajendra Kumar Vs State

Madhya Pradesh High Court · (1957) JLJ 170

Constitution of India, 1950 — Article 226Madhya Bharat Vikram University Act, 1955 — Section 1(2)

High Courts16 Jan 1957

G.R. Kulkarni Vs The State

Madhya Pradesh High Court · AIR 1957 MP 45 : (1957) ILR (MP) 13 : (1957) 8 STC 294

Constitution of India, 1950 — Article 365(12)Madhya Pradesh General Sales Tax Act, 1958 — Section 2Sales of Goods Act, 1930 — Section 2(7)

High Courts16 Jan 1957Allowed

Gyarsibai Vs Mangilal

Madhya Pradesh High Court · AIR 1958 MP 25

Civil Procedure Code, 1908 (CPC) — Section 115, 132Evidence Act, 1872 — Section 33, 5

High Courts16 Jan 1957

Rajendar Kumar Chandanmal Vs Government of State and Others

Madhya Pradesh High Court · AIR 1957 MP 60

Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 22Madhya Bharat Vikram University Act, 1955 — Section 1(2), 44, 45, 8

High Courts16 Jan 1957

Kannilal Vs Udhamal

Madhya Pradesh High Court · (1957) JLJ 742

Bhopal State Rent Control Ordinance, 1949 — Section 5

High Courts12 Jan 1957Dismissed

Badrul Shama Vs The Custodian and Dy. Cust. of Evac. Prop. M.B.

Madhya Pradesh High Court · (1957) JLJ 210

Administration of Evacuee Property Act, 1950 — Section 7

High Courts12 Jan 1957Dismissed

Badrul Shama Vs Custodian of Evacuee Property and Another

Madhya Pradesh High Court · AIR 1957 MP 32

Administration of Evacuee Property Act, 1950 — Section 27Constitution of India, 1950 — Article 226

High Courts11 Jan 1957Dismissed

Manoramadevi Vs Kanhaiyalal

Madhya Pradesh High Court · (1957) JLJ 268

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 21 Rule 58

High Courts11 Jan 1957

Rudhmal Vs Inspector, Indore Municipality

Madhya Pradesh High Court · (1957) JLJ 453

Madhya Bharat Shops and Establishments Act, 1952 — Section 16(1)

High Courts11 Jan 1957Dismissed

Sureshchandra Vs Gangabai

Madhya Pradesh High Court · AIR 1958 MP 26

Civil Procedure Code, 1908 (CPC) — Section 9Easements Act, 1882 — Section 4