High Courts17 Dec 1954Allowed
Magnibai Kishorjee Vs Kesrimal Sawairam and another
Madhya Pradesh High Court · AIR 1955 MP 159
Transfer of Property Act, 1882 — Section 53, 53(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,459 of 2,481
High Courts13 Dec 1954
Gyara Panch Vs State
Madhya Pradesh High Court · (1956) CriLJ 535
Constitution of India, 1950 — Article 132, 134, 136Penal Code, 1860 (IPC) — Section 188
High Courts10 Dec 1954Allowed
Laxman Gopal Vs Gangabai and another
Madhya Pradesh High Court · AIR 1955 MP 138
Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts09 Dec 1954
Moolchand and Others Vs The State
Madhya Pradesh High Court · AIR 1955 MP 9 : (1955) CriLJ 1033
Penal Code, 1860 (IPC) — Section 141, 143, 146, 147, 149
High Courts08 Dec 1954
Krishnabiharilal Vs State
Madhya Pradesh High Court · (1956) CriLJ 233
Evidence Act, 1872 — Section 3, 67Penal Code, 1860 (IPC) — Section 161, 165, 165A
High Courts08 Dec 1954
State Vs Fatehchand
Madhya Pradesh High Court · (1955) CriLJ 959
Constitution of India, 1950 — Article 372General Clauses Act, 1897 — Section 1, 24, 3, 6, 8
High Courts08 Dec 1954
Girdharilal Gangrade and others Vs Fatehchand Gangrade and another
Madhya Pradesh High Court · (1954) 12 MP CK 0001
Special Marriage Act, 1872 — Section 23
High Courts06 Dec 1954Dismissed
Pannalal and others Vs Deoji Dhanji
Madhya Pradesh High Court · AIR 1955 MP 109
Civil Procedure Code, 1908 (CPC) — Section 119, 2
High Courts06 Dec 1954
Shrinivas Vs Badrilal
Madhya Pradesh High Court · (1955) CriLJ 1191
Guardians and Wards Act, 1890 — Section 25Penal Code, 1860 (IPC) — Section 339, 494
High Courts03 Dec 1954
Pannalal and Others Vs Shrikrishna and Others
Madhya Pradesh High Court · AIR 1955 MP 124 : (1955) CriLJ 1078
Penal Code, 1860 (IPC) — Section 395
High Courts03 Dec 1954Allowed
Kedarnath Vs Kailashnath
Madhya Pradesh High Court · AIR 1955 MP 42
Penal Code, 1860 (IPC) — Section 211
High Courts02 Dec 1954Dismissed
Dayaram Vs The State
Madhya Pradesh High Court · AIR 1955 MP 65
Constitution of India, 1950 — Article 228
High Courts01 Dec 1954
Badamilal Ramdhan and Others Vs The State
Madhya Pradesh High Court · AIR 1955 MP 20 : (1955) CriLJ 1561
Penal Code, 1860 (IPC) — Section 109, 161, 162, 163, 164
High Courts30 Nov 1954
Mushtaq Ali and Others Vs Bulaki Chand and Others
Madhya Pradesh High Court · (1956) CriLJ 42
Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 438
High Courts26 Nov 1954Dismissed
Madanlal Vs State of Madhya Bharat
Madhya Pradesh High Court · AIR 1955 MP 111
Specific Relief Act, 1877 — Section 56(i)
High Courts16 Nov 1954Dismissed
Vishwanath Vs Sir Siremal Bapna
Madhya Pradesh High Court · AIR 1955 MP 66
Civil Procedure Code, 1908 (CPC) — Section 109, 115Constitution of India, 1950 — Article 133, 133(1)
High Courts12 Nov 1954Dismissed
Raghuwar Singh Vs The State
Madhya Pradesh High Court · AIR 1955 MP 43
Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 302
High Courts10 Nov 1954Dismissed
Ramlal Gupta Vs Principal, Victoria College, Gwalior
Madhya Pradesh High Court · AIR 1955 MP 33
Constitution of India, 1950 — Article 226
High Courts02 Nov 1954Dismissed
Kukaji Vs Basantilal
Madhya Pradesh High Court · AIR 1955 MP 93
Registration Act, 1908 — Section 17, 22, 28, 30, 49Transfer of Property Act, 1882 — Section 53A
High Courts22 Oct 1954Allowed
Bheron Singh Bonder Singh Vs Ramchandra Bai and Another
Madhya Pradesh High Court · (1954) 10 MP CK 0012