COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 2,467 of 2,481

High Courts10 Feb 1953

Firm Lunaji Narayan and Another Vs Purshottam Charan and Another

Madhya Pradesh High Court · (1953) 02 MP CK 0011

Civil Procedure Code Amendment Act, 1951 — Section 20Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 6, 13, 2(5), 20Constitution of India, 1950 — Article 1(3), 136(1), 261, 261(3), 372

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High Courts07 Feb 1953Dismissed

Vishwanath Vs Kanakmal

Madhya Pradesh High Court · (1953) 02 MP CK 0001

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(1), Order 41 Rule 1, 109Constitution of India, 1950 — Article 133Government of India Act, 1935 — Section 205

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High Courts03 Feb 1953Dismissed

Shyamlal Guruprasad Vs Ganpatlal and Others

Madhya Pradesh High Court · (1953) 02 MP CK 0012

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 11 Rule 21

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High Courts29 Jan 1953Partly Allowed

Pannalal Jugatmal Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1963 MP 242 : (1964) ILR (MP) 752

Arbitration Act, 1940 — Section 14, 16(1), 17, 2Contract Act, 1872 — Section 73

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High Courts24 Jan 1953

In Re: Avadh Bihari Lal

Madhya Pradesh High Court · (1953) CriLJ 1000

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High Courts21 Jan 1953

Din Dayal Shrivastava Vs The State of Vindhya Pradesh

Madhya Pradesh High Court · (1953) CriLJ 1218

Penal Code, 1860 (IPC) — Section 109, 236, 237, 409

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High Courts21 Jan 1953Dismissed

Chhatar Singh Vs State of Madhya Bharat and Another

Madhya Pradesh High Court · (1953) 01 MP CK 0004

Constitution of India, 1950 — Article 14, 15, 226, 228Madhya Bharat Police Act, 2007 — Section 12, 12(1), 12(2)

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High Courts17 Jan 1953

Jwalaprasad and Others Vs State of V.P.

Madhya Pradesh High Court · (1953) CriLJ 985

Constitution of India, 1950 — Article 20Evidence Act, 1872 — Section 30Public Gambling Act, 1867 — Section 10

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High Courts13 Jan 1953

Madho Prasad Vs State

Madhya Pradesh High Court · AIR 1953 MP 139 : (1953) CriLJ 932

General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 161, 165, 165A, 409, 466Prevention of Corruption Act, 1988 — Section 5

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High Courts08 Jan 1953

Bhagirath Singh Vs Parmani and Others

Madhya Pradesh High Court · AIR 1953 MP 256 : (1953) CriLJ 1725

Criminal Procedure Code, 1898 (CrPC) — Section 107, 250

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High Courts27 Dec 1952

Mt. Durghatia Vs Ayodhya Prasad

Madhya Pradesh High Court · (1953) CriLJ 1214

Court Fees Act, 1870 — Article 17(iii), 7(2)

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High Courts27 Dec 1952

Mathura Prasad Nand Ram and Others Vs State of Vindhya Pradesh and Another

Madhya Pradesh High Court · (1953) CriLJ 975

Criminal Procedure Code, 1898 (CrPC) — Section 107, 145

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High Courts24 Dec 1952

Arjundas Khandelwal Vs Basant Lal

Madhya Pradesh High Court · (1953) CriLJ 980

Criminal Procedure Code, 1898 (CrPC) — Section 342, 540

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High Courts18 Dec 1952

Girdhar Gopal Vs State

Madhya Pradesh High Court · AIR 1953 MP 147 : (1953) CriLJ 964

Constitution of India, 1950 — Article 14, 15Penal Code, 1860 (IPC) — Section 323, 342, 353, 354, 8

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High Courts16 Dec 1952

Shive Sharnagat and Others Vs The State

Madhya Pradesh High Court · (1953) CriLJ 990

Evidence Act, 1872 — Section 147Penal Code, 1860 (IPC) — Section 399, 402

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High Courts15 Dec 1952Allowed

Chatar Das Guru Raghunathdas Vs Keshavdas Guru Bikaridas

Madhya Pradesh High Court · (1952) 12 MP CK 0012

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 1, Order 47 Rule 2, Order 47 Rule 4, Order 47 Rule 7

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High Courts15 Dec 1952Dismissed

Gordhan Das Dwarkadas Vs Phool Chand Chandmal

Madhya Pradesh High Court · AIR 1953 MP 253

Madhya Bharat Sthan Niyantran Vidhan, 1950 — Section 7, 7(2), 7(4), 9

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High Courts09 Dec 1952

Cheranjilal Vs Jabar Chand

Madhya Pradesh High Court · (1952) 12 MP CK 0011

Criminal Procedure Code, 1898 (CrPC) — Section 407(1), 423, 435, 435(4), 439

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High Courts04 Dec 1952Dismissed

Raj Rajendra Malojirao Shitole and Others Vs The State of Madhya Bharat

Madhya Pradesh High Court · (1952) 12 MP CK 0010

Constitution of India, 1950 — Article 13, 14, 226, 246, 31Dhar State Land Revenue and Tenancy Act, 1940 — Section 167, 167, 168, 173, 87Government of India Act, 1935 — Section 299(2)

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High Courts04 Dec 1952

Lalaram Surajmal Vs The State

Madhya Pradesh High Court · AIR 1953 MP 249 : (1953) CriLJ 1764

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34

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