High Courts04 Dec 1952
Ram Singh and Rama Kant Vs Dulare Kol and Saman Kol
Madhya Pradesh High Court · (1953) CriLJ 1211
Penal Code, 1860 (IPC) — Section 263, 323, 447
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,468 of 2,481
High Courts29 Nov 1952Allowed
Balbhim Rao Balasahib Vs Alkh Murarilal
Madhya Pradesh High Court · (1952) 11 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 164, 169
High Courts26 Nov 1952
Jagannath Vs The State
Madhya Pradesh High Court · (1953) CriLJ 698
Criminal Procedure Code, 1898 (CrPC) — Section 109, 109(b)
High Courts22 Nov 1952
Ramdhani Vs Swamidin
Madhya Pradesh High Court · (1953) CriLJ 963
Penal Code, 1860 (IPC) — Section 500
High Courts20 Nov 1952Allowed
Haji Suleman Yusuf Bhai and another Vs Custodian of Evacuee Property, Madhya Bharat, Gwalior and another
Madhya Pradesh High Court · AIR 1954 MP 173
Madhya Bharat Ordinance, 1949 — Section 5
High Courts19 Nov 1952Dismissed
Munshiram Vs State of Madhya Bharat
Madhya Pradesh High Court · (1952) 11 MP CK 0008
Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 16, 226, 310, 311, 311(2)Government of India Act, 1935 — Section 240
High Courts14 Nov 1952
Shrilal Vs State
Madhya Pradesh High Court · AIR 1953 MP 155 : (1953) CriLJ 995
Penal Code, 1860 (IPC) — Section 107, 109, 114, 302, 380
High Courts14 Nov 1952
State Vs Gangaram and Another
Madhya Pradesh High Court · AIR 1953 MP 244 : (1953) CriLJ 1680
Essential Supplies (Temporary Powers) Act, 1946 — Section 7(1)
High Courts10 Nov 1952
SARUPLCHAND AND HUKUMCHAND Vs UNION OF INDIA AND ANOTHER.
Madhya Pradesh High Court · AIR 1953 MP 65 : (1953) 23 ITR 382
Constitution of India, 1950 — Article 1, 226, 245, 246, 248General Clauses Act, 1897 — Section 6Government of India Act, 1935 — Section 101, 292, 6
High Courts06 Nov 1952Dismissed
Deena Nath Vs Makhanlal
Madhya Pradesh High Court · AIR 1953 MP 194
Penal Code, 1860 (IPC) — Section 384, 420
High Courts05 Nov 1952Allowed
Dr. Yogendranath Vs State of M.P. and Others
Madhya Pradesh High Court · (1993) 1 MPJR 281
Administrative Tribunals Act, 1985 — Section 3(q)
High Courts23 Oct 1952
Gyarsibai Vs The State
Madhya Pradesh High Court · AIR 1953 MP 61 : (1953) CriLJ 588
Penal Code, 1860 (IPC) — Section 300, 302, 304, 304A, 309
High Courts17 Oct 1952Dismissed
B.N. Viyalie Vs Pragi Lal and Another
Madhya Pradesh High Court · (1952) 10 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Oct 1952Dismissed
Bhagwandas Vs Pyarelal
Madhya Pradesh High Court · (1952) 10 MP CK 0002
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133Workmens Compensation Act, 1923 — Section 10, 24, 30
High Courts14 Oct 1952
Surajmal and Others Vs The State
Madhya Pradesh High Court · AIR 1953 MP 89 : (1953) CriLJ 629
Penal Code, 1860 (IPC) — Section 147, 323
High Courts13 Oct 1952
Sitaram Bhola Ram and Others Vs The State
Madhya Pradesh High Court · AIR 1953 MP 79 : (1953) CriLJ 600
Penal Code, 1860 (IPC) — Section 379
High Courts10 Oct 1952
State Vs Dallu Punja
Madhya Pradesh High Court · (1954) CriLJ 1052
Criminal Procedure Code, 1898 (CrPC) — Section 497, 498
High Courts07 Oct 1952
Ramprashad Vs The State of Bhopal
Madhya Pradesh High Court · AIR 1953 MP 17 : (1953) CriLJ 702
Penal Code, 1860 (IPC) — Section 376
High Courts06 Oct 1952
Mahabir Prasad Vs The State
Madhya Pradesh High Court · AIR 1953 MP 60 : (1953) CriLJ 570
Evidence Act, 1872 — Section 27, 29, 30