High Courts08 Feb 1952Dismissed
Mst. Chandni Begam Vs Madhorao Falke
Madhya Pradesh High Court · (1952) 02 MP CK 0007
Evidence Act, 1872 — Section 90Limitation Act, 1908 — Article 142, 144
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,472 of 2,481
High Courts05 Feb 1952
Laxminarayan Vs The State
Madhya Pradesh High Court · (1952) CriLJ 1440
Constitution of India, 1950 — Article 134, 136, 184Penal Code, 1860 (IPC) — Section 302
High Courts31 Jan 1952Allowed
Sunder Vs Gopal Chen Singh and Another
Madhya Pradesh High Court · (1952) 01 MP CK 0007
Criminal Procedure Code, 1898 (CrPC) — Section 488Guardians and Wards Act, 1890 — Section 25
High Courts24 Jan 1952
Mansoor Shah Vs Maya Shankar and Another
Madhya Pradesh High Court · (1952) CriLJ 1029
Penal Code, 1860 (IPC) — Section 500
High Courts19 Jan 1952
Setanbai Vs State
Madhya Pradesh High Court · AIR 1953 MP 224 : (1953) CriLJ 1383
Penal Code, 1860 (IPC) — Section 302, 318
High Courts11 Jan 1952Allowed
Dayaram Laxman Vs State
Madhya Pradesh High Court · AIR 1953 MP 182
Penal Code, 1860 (IPC) — Section 14, 149, 302, 304, 323
High Courts10 Jan 1952
Babulal Tendwa and Others Vs State
Madhya Pradesh High Court · (1952) CriLJ 1261
Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 148, 149, 302, 326
High Courts07 Jan 1952
Ramprasad Ramnarayan Vs Harischandra Dwarkadas
Madhya Pradesh High Court · (1952) 01 MP CK 0003
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(1), Order 14 Rule 1(2), Order 14 Rule 1(3), Order 14 Rule 5, Order 20 Rule 4High Court of Judicature Act, 1949 — Section 29Madhya Bharat High Court Act, 1949 — Section 29
High Courts01 Jan 1952
Khanchand Vs Teejabai
Madhya Pradesh High Court · (1952) 01 MP CK 0008
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Workmens Compensation Act, 1923 — Section 10, 30
High Courts14 Dec 1951Dismissed
Laxmibai Vs Pushpabai
Madhya Pradesh High Court · (1951) 12 MP CK 0003
Contract Act, 1872 — Section 68
High Courts14 Dec 1951
The State Vs Brij Lal Dhodi
Madhya Pradesh High Court · (1953) CriLJ 240
Madhya Bharat Cotton Textile (Control) Order, 1948 — Section 13, 15Madhya Bharat Essential Supplies (Temporary Powers) Act, 2005 — Section 8
High Courts03 Dec 1951Dismissed
Sunder Lal Vs Mohan Lal and Others
Madhya Pradesh High Court · (1951) 12 MP CK 0002
Evidence Act, 1872 — Section 99
High Courts28 Nov 1951
State of M.B. Vs Gopal Govind Sinnarkar
Madhya Pradesh High Court · AIR 1952 MP 126 : (1952) CriLJ 1033
Criminal Procedure Code, 1898 (CrPC) — Section 432Madhya Bharat Rationing Order, 1949 — Clause 12
High Courts28 Nov 1951Dismissed
Ramchandra and Others Vs Keshav Khanderao and Others
Madhya Pradesh High Court · (1951) 11 MP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Bharat High Court of Judicature Act, 1949 — Section 23
High Courts12 Nov 1951
Kana and Others Vs State
Madhya Pradesh High Court · AIR 1952 MP 205 : (1953) CriLJ 6
Evidence Act, 1872 — Section 3
High Courts08 Nov 1951
Punam Chand Vs State and Another
Madhya Pradesh High Court · AIR 1953 MP 18 : (1953) CriLJ 236
Cantonments Act, 1924 — Section 100, 101, 102, 103, 104
High Courts08 Nov 1951Allowed
Nathu Kalu Vs Anandilal Bhikaji
Madhya Pradesh High Court · (1951) 11 MP CK 0004
Evidence Act, 1872 — Section 114
High Courts08 Nov 1951Dismissed
Haji Mulla Sulaimanjee Haji Uysfali Vs Ganpatlal Jogannath and Another
Madhya Pradesh High Court · (1951) 11 MP CK 0003
Madhya Bharat Sthan Niyantran Vidhan, 1950 — Section 12, 3, 4
High Courts05 Nov 1951
Narvirchand and Others Vs The State
Madhya Pradesh High Court · AIR 1952 MP 17 : (1952) CriLJ 246
Penal Code, 1860 (IPC) — Section 109, 40, 71
High Courts02 Nov 1951Allowed
Mahila Gumano Vs Ram Dayal
Madhya Pradesh High Court · (1951) 11 MP CK 0002
Gwalior Hindu Widows Remarriage Act, 1992 — Section 3, 8Hindu Widows Remarriage Act, 1856 — Section 6