High Courts23 Mar 1954
Ahmadhasan Munshi Nanne Vs Mishrilal Bhavarlal and another
Madhya Pradesh High Court · AIR 1955 MP 48
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,462 of 2,481
High Courts09 Mar 1954
Devi Singh Bapu Singh Vs State
Madhya Pradesh High Court · AIR 1955 MP 34 : (1955) CriLJ 471
Penal Code, 1860 (IPC) — Section 304, 96, 99
High Courts05 Mar 1954
The State and Others Vs Narayan Nandram Sarpanch and Others
Madhya Pradesh High Court · (1954) CriLJ 1739
Constitution of India, 1950 — Article 14, 20, 228
High Courts05 Mar 1954
Hubbalal and Others Vs State of Madhya Bharat
Madhya Pradesh High Court · (1955) CriLJ 476
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 10, 9
High Courts22 Feb 1954Dismissed
Amarnath Nikkuram Vs Mohan Singh and Surjan Singh
Madhya Pradesh High Court · (1954) 02 MP CK 0003
Contract Act, 1872 — Section 55
High Courts18 Feb 1954Dismissed
Murlidhar Vs Kadam Singh and others
Madhya Pradesh High Court · AIR 1954 MP 111
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 83
High Courts16 Feb 1954
Kadam Singh Vs State of Madhya Bharat
Madhya Pradesh High Court · (1954) CriLJ 1062
Constitution of India, 1950 — Article 226
High Courts22 Jan 1954Allowed
Takhatmal Vs Hiralal
Madhya Pradesh High Court · (1959) JLJ 605
Contract Act, 1872 — Section 60Limitation Act, 1963 — Article 85
High Courts20 Jan 1954Dismissed
Bhawaniram Raghunathji and another Vs Mahomed Hussain Musekhan and others
Madhya Pradesh High Court · (1954) 01 MP CK 0009
High Courts19 Jan 1954Dismissed
Hazarimal Bhanwarlal and another Vs Dr. Dattraya Chintaman and others
Madhya Pradesh High Court · AIR 1955 MP 79
Provincial Insolvency Act, 1920 — Section 42
High Courts18 Jan 1954Dismissed
Bachhraj Bhandari Trust and others Vs Ramprasad Rathi and another
Madhya Pradesh High Court · (1954) 01 MP CK 0008
High Courts16 Jan 1954
Randhira Vs The State
Madhya Pradesh High Court · AIR 1954 MP 83 : (1954) CriLJ 872
Constitution of India, 1950 — Article 20PART B STATES (LAWS) ACT, 1951 — Section 4Penal Code, 1860 (IPC) — Section 109, 116, 161, 165, 165A
High Courts13 Jan 1954Dismissed
Salim Beg Vs Krishna Ballabh, Gulab Chand and Others
Madhya Pradesh High Court · (1954) 01 MP CK 0002
Specific Relief Act, 1877 — Section 19
High Courts08 Jan 1954
Ramgopal Chotelal Vs The State
Madhya Pradesh High Court · AIR 1954 MP 135 : (1954) CriLJ 1178
Penal Code, 1860 (IPC) — Section 409
High Courts04 Jan 1954Dismissed
Ganeshilal Vs R.B. Atal
Madhya Pradesh High Court · AIR 1955 MP 69
Constitution of India, 1950 — Article 226
High Courts29 Dec 1953
L.M. Wakhare Vs The State
Madhya Pradesh High Court · AIR 1959 MP 208 : (1959) 4 MPLJ 478
Civil Procedure Code, 1908 (CPC) — Section 137Constitution of India, 1950 — Article 14, 19(1), 226, 227, 245Criminal Procedure Code, 1898 (CrPC) — Section 558
High Courts24 Dec 1953Dismissed
Raghunath Singh Natha and Others Vs Bheru Singh Gangaram
Madhya Pradesh High Court · (1953) 12 MP CK 0010
Madhya Bharat High Court of Judicature Act, 1949 — Section 23
High Courts21 Dec 1953Allowed
Nawaneetdas Lakhmidas Vs Gordhandas Lakhmidas and another
Madhya Pradesh High Court · AIR 1955 MP 113
Partnership Act, 1932 — Section 16, 16(a), 48, 5
High Courts18 Dec 1953Dismissed
Chaganlal Shrilal Vs Gopilal Chotu(sic) and Others
Madhya Pradesh High Court · (1953) 12 MP CK 0002
Contract Act, 1872 — Section 59, 60, 61