High Courts15 Apr 1955Dismissed
Shivnath Singh Vs The State
Madhya Pradesh High Court · (1955) 04 MP CK 0005
Constitution of India, 1950 — Article 16(1), 226, 311(2), 6(1), 7(2)Madhya Bharat Retrenchment Rules — Rule 7
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,457 of 2,481
High Courts14 Apr 1955Dismissed
Subalal Hodhraj Sharma Vs Govt. of Madhya Bharat
Madhya Pradesh High Court · AIR 1955 MP 173
Constitution of India, 1950 — Article 226
High Courts08 Apr 1955Dismissed
Shazad Khan Vs Jhallu Singh and others
Madhya Pradesh High Court · AIR 1955 MP 146
Constitution of India, 1950 — Article 19, 19(1)(f), 19(l)(f), 226, 227
High Courts07 Apr 1955Dismissed
Firm Balmukund Harikishan Vs Union of India and another
Madhya Pradesh High Court · AIR 1955 MP 181
Railways Act, 1890 — Section 60
High Courts06 Apr 1955
Basantilal Bheruji Vs The State and others
Madhya Pradesh High Court · AIR 1955 MP 143
Constitution of India, 1950 — Article 226, 228, 32
High Courts31 Mar 1955Dismissed
Vishwanath Vs Haidarali
Madhya Pradesh High Court · (1955) 03 MP CK 0002
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(2), 115Transfer of Property Act, 1882 — Section 67A
High Courts24 Mar 1955Dismissed
Dattajirao Vs Prahladdas
Madhya Pradesh High Court · (1955) 03 MP CK 0001
Evidence Act, 1872 — Section 92Registration Act, 1908 — Section 17(1)
High Courts22 Mar 1955Dismissed
Firm Kashiram Biharilal Vs Badrilal
Madhya Pradesh High Court · AIR 1955 MP 177
Constitution of India, 1950 — Article 227
High Courts21 Mar 1955Dismissed
Mangal Singh Vs The state
Madhya Pradesh High Court · (1955) 03 MP CK 0005
Constitution of India, 1950 — Article 226, 227, 311(1), 311(2)Madhya Bharat Civil Services (Punishment and Appeal) Rules, 1950 — Rule 8
High Courts15 Mar 1955
The State Vs Prakashchand
Madhya Pradesh High Court · AIR 1955 MP 209 : (1955) CriLJ 1600
Cotton Textiles (Control of Movement) Order, 1948 — Clause 15(1)Criminal Procedure Code, 1898 (CrPC) — Section 540Essential Supplies (Temporary Powers) Act, 1946 — Section 7
High Courts11 Mar 1955Dismissed
Birendra Singh Vs Excise Commissioner
Madhya Pradesh High Court · (1955) 03 MP CK 0007
Constitution of India, 1950 — Article 19, 19(1), 19(6), 226Distribution of Shops and Grant of Licenses Samvat Rules, 2009 — Rule 26Madhya Bharat Excise Act, 1952 — Section 68
High Courts04 Mar 1955Allowed
Bidhichand Vs Darshanlal
Madhya Pradesh High Court · (1955) 03 MP CK 0008
Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts28 Feb 1955
Sewalal Ghanshyam Vs Param Lal anju and others
Madhya Pradesh High Court · (1955) 02 MP CK 0015
Constitution of India, 1950 — Article 115, 19(l)(f), 19(l)(g)
High Courts26 Feb 1955Dismissed
Hindusthan General Insurance Society Ltd. Vs Kedarnarayan
Madhya Pradesh High Court · (1955) 02 MP CK 0012
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, 153
High Courts11 Feb 1955Dismissed
Dwarka Rubber Works Vs Chhotelal
Madhya Pradesh High Court · (1955) 02 MP CK 0007
Contract Act, 1872 — Section 28
High Courts11 Feb 1955
State Vs Fulchand
Madhya Pradesh High Court · (1956) CriLJ 226
Arms Act, 1959 — Section 19(f), 29
High Courts08 Feb 1955Allowed
Purushottamdas Vs Collector Gird
Madhya Pradesh High Court · AIR 1955 MP 179
Constitution of India, 1950 — Article 226
High Courts08 Feb 1955Allowed
Binodilal Vs Satyendra Singh
Madhya Pradesh High Court · (1955) 02 MP CK 0001
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 6Limitation Act, 1908 — Section 14