High Courts13 Jul 1955
Abdul Kareem Vs State
Madhya Pradesh High Court · AIR 1956 MP 82
Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,456 of 2,481
High Courts11 Jul 1955Dismissed
Gwalior and Northern India Transport Co. Ltd. and another Vs Dinkar Durga Shankar Joshi and another
Madhya Pradesh High Court · AIR 1955 MP 214
Civil Procedure Code, 1908 (CPC) — Section 152, 82
High Courts09 Jul 1955Dismissed
Inayatulla Vs Custodian of Evacuee Property M.B., Indore
Madhya Pradesh High Court · AIR 1955 MP 213
Administration of Evacuee Property Act, 1950 — Section 49, 7Constitution of India, 1950 — Article 226
High Courts09 Jul 1955Dismissed
Mohammad Umar Vs Thakurprashad Tiwari
Madhya Pradesh High Court · (1955) 07 MP CK 0004
Constitution of India, 1950 — Article 19(1), 226Penal Code, 1860 (IPC) — Section 120B, 420
High Courts09 Jul 1955Dismissed
Mohan Singh Vs Revenue Commissioner, Southern Division M.B. Indore and others
Madhya Pradesh High Court · AIR 1955 MP 202
Constitution of India, 1950 — Article 226
High Courts29 Jun 1955
Ibrahim Hussainji Vs State
Madhya Pradesh High Court · (1956) CriLJ 231
Penal Code, 1860 (IPC) — Section 456, 497
High Courts17 Jun 1955
State Vs Govinddas
Madhya Pradesh High Court · (1957) CriLJ 448
Penal Code, 1860 (IPC) — Section 380, 75
High Courts11 Jun 1955Allowed
Gendalal Vs Sitabai Bhagwat
Madhya Pradesh High Court · AIR 1957 MP 10
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 9 Rule 13, 47
High Courts14 May 1955
Rambhabai Vs Rukminibai and Another
Madhya Pradesh High Court · AIR 1957 MP 96
Lunacy Act, 1912 — Section 67, 83
High Courts14 May 1955Dismissed
Municipality Indore Vs Gopalpuri
Madhya Pradesh High Court · (1955) 05 MP CK 0002
Evidence Act, 1872 — Section 110Indore City Municipal Act, 1909 — Section 36
High Courts13 May 1955Dismissed
Sundarlal Baldeoji Mahajan Vs Ahmadali Gulamhusen and others
Madhya Pradesh High Court · AIR 1955 MP 185
Constitution of India, 1950 — Article 227
High Courts10 May 1955
State Vs Kishan
Madhya Pradesh High Court · AIR 1955 MP 207 : (1955) CriLJ 1504
Constitution of India, 1950 — Article 16, 17, 32, 33, 34
High Courts06 May 1955
Asaram Vs State
Madhya Pradesh High Court · (1955) 05 MP CK 0001
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1Limitation Act, 1908 — Article 170, 5
High Courts05 May 1955
R. P. L. Shrivastava Lalta Prasad Vs Ghisoolal
Madhya Pradesh High Court · (1955) 05 MP CK 0004
Provincial Small Cause Courts Act, 1887 — Section 17
High Courts04 May 1955Dismissed
Hemant Kumar Vs Ayodhya Prasad
Madhya Pradesh High Court · AIR 1957 MP 95
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts30 Apr 1955
State Vs Santokh Singh
Madhya Pradesh High Court · (1956) CriLJ 619
Criminal Procedure Code, 1898 (CrPC) — Section 167, 61
High Courts26 Apr 1955
Pushpadant Vs Shakharam
Madhya Pradesh High Court · (1955) 04 MP CK 0008
Constitution of India, 1950 — Article 227Limitation Act, 1908 — Section 12, 12(2), 29, 29(2), 9(3)Madhya Bharat Sthan Niyantran Vidhan, 2006 — Section 18, 2, 22, 4, 7
High Courts19 Apr 1955
Bhondu Singh Vs Visheshwar Prasad and others
Madhya Pradesh High Court · (1955) 04 MP CK 0010
Constitution of India, 1950 — Article 226, 227