High Courts06 Feb 1951Dismissed
Radhavallabh Vs Ramanlal
Madhya Pradesh High Court · (1951) 02 MP CK 0007
Madhya Bharat High Court of Judicature Act, 1949 — Section 23, 27
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,475 of 2,481
High Courts24 Jan 1951
State Vs Bherulal Pannalal and Another
Madhya Pradesh High Court · AIR 1954 MP 66
High Courts22 Jan 1951
State Vs Kalu and Another
Madhya Pradesh High Court · (1952) CriLJ 887
Government of India Act, 1935 — Section 205Penal Code, 1860 (IPC) — Section 147, 148, 302, 304, 307
High Courts22 Jan 1951
Kanhaiyalal Vs Feliram
Madhya Pradesh High Court · (1952) CriLJ 169
Penal Code, 1860 (IPC) — Section 238, 370, 379, 426, 441
High Courts05 Jan 1951
Shankar Lal Kalu Vs Nandlal Gendalal and Others
Madhya Pradesh High Court · AIR 1954 MP 42
High Court of Judicature Act, 1949 — Section 23Madhya Bharat Civil Courts Act, 1949 — Section 15, 4Transfer of Property Act, 1882 — Section 84
High Courts21 Dec 1950
B. Choudhary Vs The State of Bhopal and Another
Madhya Pradesh High Court · (1951) CriLJ 1239
Constitution of India, 1950 — Article 13, 19, 22, 226, 5
High Courts18 Dec 1950
Mahmood-ul-Hussaini Vs The State
Madhya Pradesh High Court · (1952) CriLJ 78
Constitution of India, 1950 — Article 13, 19, 228
High Courts14 Dec 1950
Sunnulal Radhavallabha Vs Yeshwant Singh and others
Madhya Pradesh High Court · (1950) 12 MP CK 0011
High Courts11 Dec 1950
Municipal Committee Vs Shahabuddin
Madhya Pradesh High Court · AIR 1952 MP 48 : (1952) CriLJ 568
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Dec 1950Dismissed
Kedarmal Ramlal Vs Gopaldas Raosaheb
Madhya Pradesh High Court · (1950) 12 MP CK 0010
Civil Procedure Code, 1908 (CPC) — Section 115(c)
High Courts05 Dec 1950
Kashi Ram Vs The State
Madhya Pradesh High Court · (1951) CriLJ 1246
Penal Code, 1860 (IPC) — Section 304
High Courts04 Dec 1950Allowed
Maharaj Singh Swai Singh Vs Narayan Singh Devi Singh and another
Madhya Pradesh High Court · (1950) 12 MP CK 0012
Contract Act, 1872 — Section 73
High Courts01 Dec 1950
Ram Dayal Singh Vs The State of Madhya Bharat
Madhya Pradesh High Court · (1950) 12 MP CK 0003
Madhya Bharat Press (Emergency) Powers Act, 2007 — Section 24(1)
High Courts28 Nov 1950
Khunni Chhanua and Others Vs State
Madhya Pradesh High Court · AIR 1951 MP 106 : (1951) CriLJ 666
Gwalior Penal Code — Section 185, 815
High Courts22 Nov 1950
Bhagwandas Vs Dhannulal
Madhya Pradesh High Court · AIR 1951 MP 91 : (1951) CriLJ 560
Criminal Procedure Code, 1898 (CrPC) — Section 561(a)
High Courts22 Nov 1950
State Vs Darshanlal Surajmal and Others
Madhya Pradesh High Court · (1951) CriLJ 625
Criminal Procedure Code, 1898 (CrPC) — Section 5(2)Opium Act, 1980 — Section 3, 6
High Courts22 Nov 1950
Bhagwandas Babulal Vs The State
Madhya Pradesh High Court · (1954) CriLJ 337
Penal Code, 1860 (IPC) — Section 379, 403, 408, 95
High Courts13 Nov 1950Allowed
Phoolchand Narayandas and another Vs Murarilal Nathulal
Madhya Pradesh High Court · (1950) 11 MP CK 0006
Easements Act, 1882 — Section 15
High Courts13 Nov 1950
Chandrakant Nathubhai Vs Hiralal Narottomdas Shah
Madhya Pradesh High Court · (1954) CriLJ 572
Guardians and Wards Act, 1890 — Section 25
High Courts08 Nov 1950Dismissed
Jagannath Nathmal Vs The State of Bhopal and Another
Madhya Pradesh High Court · AIR 1951 MP 5
Constitution of India, 1950 — Article 13, 13(1), 19, 19(1), 19(6)Easements Act, 1882 — Section 60, 61