High Courts17 Apr 1952
Ratan Singh Vs Raghubir Singh
Madhya Pradesh High Court · (1952) CriLJ 1449
Criminal Procedure Code, 1898 (CrPC) — Section 145(6), 145(a)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,471 of 2,481
High Courts01 Apr 1952Dismissed
Rajaram Parashram Vs Madhav Murar and Others
Madhya Pradesh High Court · (1952) 04 MP CK 0007
Stamp Act, 1899 — Section 2(15)
High Courts31 Mar 1952Allowed
Roshan Singh Vs V. Chiranjilal
Madhya Pradesh High Court · AIR 1953 MP 48
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts27 Mar 1952Dismissed
Dalpatri Jhanjhnari Vs West End Watch Co.
Madhya Pradesh High Court · (1952) 03 MP CK 0006
Civil Procedure Code, 1908 (CPC) — Section 19, 20
High Courts24 Mar 1952Dismissed
Vishwanath Vasudeo and Another Vs Sakal Alya Panch and Another
Madhya Pradesh High Court · (1952) 03 MP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 115Court fees Act, 1870 — Section 12, 7
High Courts19 Mar 1952
Ajudhya Prashad Vs The State
Madhya Pradesh High Court · AIR 1953 MP 4 : (1953) CriLJ 119
Criminal Procedure Code, 1898 (CrPC) — Section 43, 514(1)
High Courts17 Mar 1952
Baboolal Vs State
Madhya Pradesh High Court · AIR 1952 MP 143 : (1952) CriLJ 1216
Essential Supplies (Temporary Powers) Act, 1946 — Section 8Madhya Bharat Foodgrains Control Order, 1948 — Section 3(a)
High Courts14 Mar 1952
Gunni Vs Babu Lal
Madhya Pradesh High Court · AIR 1952 MP 131 : (1952) CriLJ 1164
Criminal Procedure (Amendment) Act, 1949 — Section 488(3)
High Courts14 Mar 1952Allowed
Ghisibai and Another Vs P. Mangical and Another
Madhya Pradesh High Court · AIR 1953 MP 7
Civil Procedure Code, 1908 (CPC) — Section 9Easements Act, 1882 — Section 15, 4Madhya Bharat High Court of Judicature Act, 1949 — Section 23
High Courts10 Mar 1952
Ram Chandra and Another Vs The State
Madhya Pradesh High Court · AIR 1952 MP 203 : (1953) CriLJ 17
Criminal Procedure Code, 1898 (CrPC) — Section 498Essential Supplies (Temporary Powers) Act, 1946 — Section 7Madhya Bharat Cotton Textile (Control) Order, 1948 — Clause 24
High Courts10 Mar 1952
State Vs Mangilal Shankarlal Jaiswal and Another
Madhya Pradesh High Court · AIR 1952 MP 161 : (1952) CriLJ 1425
Criminal Procedure Code, 1898 (CrPC) — Section 205, 496, 497, 853
High Courts07 Mar 1952Dismissed
Khubchand Vs Maniklal
Madhya Pradesh High Court · (1952) 03 MP CK 0001
Contract Act, 1872 — Section 65Limitation Act, 1908 — Article 11, 113, 115, 13, 49
High Courts06 Mar 1952
The State Vs Kesari Mal
Madhya Pradesh High Court · AIR 1953 MP 41 : (1953) CriLJ 441
Criminal Procedure Code, 1898 (CrPC) — Section 497(5)
High Courts05 Mar 1952
State Vs Kehari Singh
Madhya Pradesh High Court · AIR 1952 MP 124 : (1952) CriLJ 1187
Penal Code, 1860 (IPC) — Section 109, 302, 318
High Courts03 Mar 1952
Pitambar Das and Others Vs State
Madhya Pradesh High Court · (1953) CriLJ 109
Penal Code, 1860 (IPC) — Section 193
High Courts29 Feb 1952Dismissed
Gangaram Vs The State
Madhya Pradesh High Court · (1952) 02 MP CK 0005
Constitution of India, 1950 — Article 226, 226(1)
High Courts26 Feb 1952Dismissed
Sunnulal Vs State of Madhya Bharat
Madhya Pradesh High Court · (1952) 02 MP CK 0002
Constitution of India, 1950 — Article 220, 226Madhya Bharat Police Act, 2007 — Section 3
High Courts21 Feb 1952
Narwar Singh and Others Vs State
Madhya Pradesh High Court · (1953) CriLJ 22
Penal Code, 1860 (IPC) — Section 120B, 149, 308, 332, 395
High Courts18 Feb 1952Allowed
Nathudas Narsinghdas and Others Vs State
Madhya Pradesh High Court · (1952) 02 MP CK 0003
Criminal Procedure Code, 1898 (CrPC) — Section 225, 342, 342(3), 547Penal Code, 1860 (IPC) — Section 366
High Courts16 Feb 1952
Zafar Mohd. Rashid Vs General Secretary, New Bhopal Textiles Ltd.
Madhya Pradesh High Court · AIR 1953 MP 30 : (1953) CriLJ 1011