High Courts02 Dec 1955
Ganesh Balkrishna Deshmukh Vs State of Madhya Bharat
Madhya Pradesh High Court · (1955) 12 MP CK 0002
Constitution of India, 1950 — Article 226, 311, 311(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,452 of 2,481
High Courts30 Nov 1955Dismissed
Abdul Ghani Hussain Khan Vs State of Madhya Bharat
Madhya Pradesh High Court · (1955) 11 MP CK 0012
Constitution of India, 1950 — Article 13(1), 19, 19(1), 226, 5Influx From Pakistan (Control) Act, 1949 — Section 7
High Courts30 Nov 1955Dismissed
Bijay Singh Dangal Singh and Another Vs The State of Madhya Bharat
Madhya Pradesh High Court · (1955) 11 MP CK 0006
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 109, 114, 302, 34, 84
High Courts25 Nov 1955
Pannalal Sukh Nandan Prasad Vs Union of India
Madhya Pradesh High Court · (1955) 11 MP CK 0014
Contract Act, 1872 — Section 72Evidence Act, 1872 — Section 145
High Courts25 Nov 1955
Raghunandan Prasad Ram Prasad Vs State of Vindhya Pradesh
Madhya Pradesh High Court · (1955) 11 MP CK 0013
Penal Code, 1860 (IPC) — Section 149, 193, 194, 220, 325
High Courts25 Nov 1955Dismissed
J.N. Sahani Vs State
Madhya Pradesh High Court · AIR 1956 MP 174
Evidence Act, 1872 — Section 92
High Courts21 Nov 1955
Kiranswaroop Rajaram Vs Ragunath Prasad Sawaldas and Others
Madhya Pradesh High Court · (1955) 11 MP CK 0007
Transfer of Property Act, 1882 — Section 58, 63(1), 68, 68(1), 88(1)
High Courts20 Nov 1955
State Vs Gulam Meer
Madhya Pradesh High Court · (1956) CriLJ 624
Penal Code, 1860 (IPC) — Section 277, 278, 279, 280, 282
High Courts16 Nov 1955
Motilal Vs State
Madhya Pradesh High Court · AIR 1956 MP 182 : (1956) CriLJ 1000
Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 395, 397
High Courts16 Nov 1955Allowed
Abid Mohommad Khan Vs The State of Madhya Bharat
Madhya Pradesh High Court · (1955) 11 MP CK 0002
Constitution of India, 1950 — Article 226, 311Government of India Act, 1919 — Section 96
High Courts12 Nov 1955
Janki Prasad Vs Pyare Lal
Madhya Pradesh High Court · (1955) 11 MP CK 0001
Penal Code, 1860 (IPC) — Section 405, 406
High Courts08 Nov 1955
Harol Narmada Prasad Singh and others Vs State of Vindhya Pradesh
Madhya Pradesh High Court · (1955) 11 MP CK 0010
Evidence Act, 1872 — Section 40, 44Penal Code, 1860 (IPC) — Section 107, 107, 108, 108, 109
High Courts04 Nov 1955Allowed
Kishanlal Laxmilal Vs State of M.B.
Madhya Pradesh High Court · (1955) 11 MP CK 0008
Constitution of India, 1950 — Article 226, 311, 311(2)Madhya Bharat Civil Services (Punishment and Appeal) Rules, 1950 — Rule 21
High Courts04 Nov 1955
Amar Singh Ramiyaram Vs State
Madhya Pradesh High Court · (1956) CriLJ 408
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 300, 302
High Courts03 Nov 1955Allowed
Babulal Vs Motilal
Madhya Pradesh High Court · (1955) 11 MP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 148Gwalior Insolvency Act, 1980 — Section 20(2), 26, 26(2), 42(1), 76
High Courts28 Oct 1955Dismissed
Girdharilal Gangrade and Others Vs Fatehchand Gangrade and Another
Madhya Pradesh High Court · (1955) 10 MP CK 0008
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1)Special Marriage Act, 1954 — Section 22, 23, 24, 26
High Courts28 Oct 1955
Gopaldas Vs Thakurdas
Madhya Pradesh High Court · AIR 1957 MP 20
Contract Act, 1872 — Section 221
High Courts28 Oct 1955
State Vs Mithalal
Madhya Pradesh High Court · AIR 1957 MP 52 : (1957) CriLJ 197
General Clauses Act, 1897 — Section 6
High Courts19 Oct 1955Dismissed
Haji Fidahussen Vs Lakhmichand
Madhya Pradesh High Court · AIR 1956 MP 254
Provincial Insolvency Act, 1920 — Section 41, 42
High Courts18 Oct 1955Dismissed
Khusilal Vs Raj Kumar Mills
Madhya Pradesh High Court · AIR 1957 MP 176
Workmens Compensation Act, 1923 — Section 30