High Courts06 Nov 1950Dismissed
Rameshwardayal Ramswaroop Vs Bheemsen Dulichand
Madhya Pradesh High Court · (1950) 11 MP CK 0007
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 136
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,476 of 2,481
High Courts17 Oct 1950Allowed
Lt. Colonel V. Cambier Vs Fr. E. Vanni Archbishop and another
Madhya Pradesh High Court · (1950) 10 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 138
High Courts14 Oct 1950
Wahid Ali Vs The State of Bhopal
Madhya Pradesh High Court · (1952) CriLJ 683
Constitution of India, 1950 — Article 131, 139, 19, 225, 226Judicial Commissioners Courts (Declaration as High Courts) Act, 1950 — Section 3, 6Penal Code, 1860 (IPC) — Section 153, 158
High Courts10 Oct 1950
Sardar Singh and Others Vs State
Madhya Pradesh High Court · AIR 1951 MP 85 : (1951) CriLJ 507
Penal Code, 1860 (IPC) — Section 142, 148, 149, 302, 303
High Courts06 Oct 1950
Champalal Vs State
Madhya Pradesh High Court · (1953) CriLJ 12
Penal Code, 1860 (IPC) — Section 109, 126, 148, 307, 332
High Courts04 Oct 1950
Govind Prasad Srivastava and Another Vs The State of Bhopal
Madhya Pradesh High Court · (1952) CriLJ 660
Constitution of India, 1950 — Article 132, 133, 134, 139, 225Judicial Commissioners Courts (Declaration as High Courts) Act, 1950 — Section 5, 6
High Courts04 Oct 1950Dismissed
Vishvambhar Dayal Vs Nathulal and others
Madhya Pradesh High Court · (1950) 10 MP CK 0003
High Courts04 Oct 1950
State Vs Ambaram and Others
Madhya Pradesh High Court · (1953) CriLJ 98
Penal Code, 1860 (IPC) — Section 148, 323, 452
High Courts20 Sept 1950
Mirza Ishakali Beg Vs The Bhopal State
Madhya Pradesh High Court · (1952) CriLJ 71
Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 6, 7
High Courts18 Sept 1950
Badrinarayan Puralal Vs State
Madhya Pradesh High Court · AIR 1951 MP 84 : (1951) CriLJ 509
Penal Code, 1860 (IPC) — Section 302
High Courts09 Sept 1950Dismissed
Biharilal Gyanchand Vs Shantilal Raghuwardayal and another
Madhya Pradesh High Court · (1950) 09 MP CK 0001
High Courts07 Sept 1950
Dr. D.S. Parchure Vs The State
Madhya Pradesh High Court · (1951) CriLJ 670
Maintenance of Public Order Act — Section 11, 3(7)
High Courts06 Sept 1950Allowed
Kashi Nath Gupta Vs The State
Madhya Pradesh High Court · (1950) 09 MP CK 0007
Preventive Detention Act, 1950 — Section 3(1)(a)(ii)
High Courts06 Sept 1950Dismissed
Anand Behari Mishra Vs The State
Madhya Pradesh High Court · (1950) 09 MP CK 0006
Preventive Detention Act, 1950 — Section 3(1)(a)(ii)
High Courts05 Sept 1950
Brandaban Vs State
Madhya Pradesh High Court · (1951) CriLJ 77
Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts29 Aug 1950Dismissed
Gulabchand Gambhirmal Vs Kudilal Govindram Seksaria and another
Madhya Pradesh High Court · (1950) 08 MP CK 0008
Madhya Bharat High Court of Judicature Act, 1949 — Section 25
High Courts28 Aug 1950Dismissed
Chiman Singh Balbhadra Singh Vs State
Madhya Pradesh High Court · AIR 1951 MP 44
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 193
High Courts28 Aug 1950Dismissed
Lachmi Narain Vs Nanhe Lal
Madhya Pradesh High Court · (1950) 08 MP CK 0003
Constitution of India, 1950 — Article 132(1), 19, 366(14)Government of India Act, 1935 — Section 205, 219
High Courts23 Aug 1950Dismissed
Rambhore Singh Vs Madho Rao
Madhya Pradesh High Court · AIR 1951 MP 60
High Courts23 Aug 1950
Ram Nath and Another Vs State
Madhya Pradesh High Court · AIR 1951 MP 100
Penal Code, 1860 (IPC) — Section 415, 420, 511