High Courts18 Jan 1956Allowed
Jhamaklal Vs Mishrilal
Madhya Pradesh High Court · AIR 1957 MP 23
Contract Act, 1872 — Section 39Transfer of Property Act, 1882 — Section 55, 55(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,451 of 2,481
High Courts18 Jan 1956
Vishwanath Vs Amarlal
Madhya Pradesh High Court · AIR 1957 MP 190
Contract Act, 1872 — Section 73
High Courts17 Jan 1956
Mohammad Siddiq Gautamlal and Others Vs The State of Madhya Bharat and Another
Madhya Pradesh High Court · (1956) 01 MP CK 0014
Constitution of India, 1950 — Article 200, 226, 286, 286(3), 303Essential Goods (Declaration and Regulation of Tax on Sale and Purchase) Act, 1952 — Section 3Madhya Bharat Sales Tax Act, 1950 — Section 13(1), 4(2), 4(3), 5, 5(2)
High Courts12 Jan 1956
Ghanshyam Dass Vs D.D. Saigal and another
Madhya Pradesh High Court · (1956) 01 MP CK 0003
Constitution of India, 1950 — Article 226, 311, 311(1)
High Courts10 Jan 1956
Ramchandra Vs Vinayak Sant
Madhya Pradesh High Court · (1957) JLJ 256
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Bharat Sthan Niyantran Vidhan, 1950 — Section 9(2)(a), 9(2)(b), 9(3)
High Courts06 Jan 1956
Durga Prasad Vs Shivnarain
Madhya Pradesh High Court · (1957) CriLJ 198
Penal Code, 1860 (IPC) — Section 193, 209
High Courts31 Dec 1955
Transport Development Co. Chhatarpur Vs Nowgaong Bus Association, Nowgaong, and others
Madhya Pradesh High Court · (1955) 12 MP CK 0015
Constitution of India, 1950 — Article 19(1)(g), 19(6), 226, 227
High Courts30 Dec 1955
Controller, Amanat Hai Mazhabi Vs Wahid Khan and others
Madhya Pradesh High Court · (1955) 12 MP CK 0007
Charitable and Religious Trusts Act, 1920 — Section 6, 7(1)Charitable Endowments Act, 1890 — Section 10, 11, 3, 4, 5Civil Procedure Code, 1908 (CPC) — Section 113, 92
High Courts30 Dec 1955
Controller, Amanat Hai Mazhabi Vs Wahid Ali Khan and others
Madhya Pradesh High Court · (1955) 12 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts30 Dec 1955
Mulla Zawar Hussain Vs Sm. Mano Bai and others
Madhya Pradesh High Court · (1955) 12 MP CK 0003
High Courts22 Dec 1955Dismissed
Chhaganlal Vs Ramnarayan
Madhya Pradesh High Court · (1955) 12 MP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3(1), Order 40 Rule 1
High Courts19 Dec 1955Allowed
V.E. Desouza and Another Vs R.P. Desouza and Others
Madhya Pradesh High Court · (1955) 12 MP CK 0001
Succession Act, 1925 — Section 299, 58, 59, 61
High Courts16 Dec 1955
State Transport Authority, Bhopal Vs Sehore Ashta Joint Motor Service
Madhya Pradesh High Court · (1955) 12 MP CK 0014
Civil Procedure Code, 1908 (CPC) — Section 115, 115(c)
High Courts12 Dec 1955
Gopilal and another Vs The Municipal Board, Bhopal
Madhya Pradesh High Court · (1955) 12 MP CK 0013
Constitution of India, 1950 — Article 226, 31Easements Act, 1882 — Section 56
High Courts12 Dec 1955
Kishan Chand Vs Competent Authority Bairagarh
Madhya Pradesh High Court · (1955) 12 MP CK 0012
Constitution of India, 1950 — Article 226, 227, 228, 32Penal Code, 1860 (IPC) — Section 182
High Courts12 Dec 1955
Payment of Wages Inspector M.B. Government and Another Vs Bramhodatta Bagrodia
Madhya Pradesh High Court · (1955) 12 MP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 15(2), 15(3), 15(4), 17
High Courts10 Dec 1955Allowed
Akhtari Begum Vs The Appellate Authority for Madhya Bharat and Others
Madhya Pradesh High Court · AIR 1956 MP 175
Constitution of India, 1950 — Article 223, 226, 227Motor Vehicles Act, 1939 — Section 44, 47(1), 57, 58, 58(2)
High Courts09 Dec 1955
Anandram Ayaldas and others Vs Damodardas and others
Madhya Pradesh High Court · (1955) 12 MP CK 0009
Constitution of India, 1950 — Article 226, 227
High Courts06 Dec 1955
Milapchand Vs Gulabchand
Madhya Pradesh High Court · AIR 1957 MP 19
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts02 Dec 1955
Ranchhod and another Vs The State
Madhya Pradesh High Court · (1955) 12 MP CK 0011
Madhya Bharat Public Security Act, 1953 — Section 12Penal Code, 1860 (IPC) — Section 201, 302, 34