High Courts21 Aug 1950
Chhaganlal Jagannath Vs Chaturbhuj Mohanlal
Madhya Pradesh High Court · (1950) 08 MP CK 0009
Easements Act, 1882 — Section 15, 16
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,477 of 2,481
High Courts18 Aug 1950
Gendalal Vs Dulichand and others
Madhya Pradesh High Court · AIR 1951 MP 158
Stamp Act, 1899 — Article 4(a)
High Courts07 Aug 1950
Jardan Singh Vs The State of Madhya Bharat
Madhya Pradesh High Court · AIR 1952 MP 80 : (1952) CriLJ 795
Constitution of India, 1950 — Article 226
High Courts07 Aug 1950
Bhawarlal Vs The State
Madhya Pradesh High Court · AIR 1951 MP 36
Penal Code, 1860 (IPC) — Section 302
High Courts31 Jul 1950Dismissed
Abbasali Shah Vs Mohammad Shah and others
Madhya Pradesh High Court · (1950) 07 MP CK 0002
High Courts14 Jul 1950
Mahadeo Ganesh and Another Vs Sadashiv Khanderao and Others
Madhya Pradesh High Court · (1950) 07 MP CK 0001
Civil Procedure Code, 1908 (CPC) — Section 105
High Courts07 Jun 1950Dismissed
Bapu Saheb Kate Vs Murlidhar
Madhya Pradesh High Court · AIR 1951 MP 62
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts29 May 1950
Anant Bhaskar Lagu Vs State
Madhya Pradesh High Court · AIR 1950 MP 60 : (1950) CriLJ 1352
Constitution of India, 1950 — Article 145, 217, 220, 225, 226
High Courts22 May 1950Dismissed
Mt. Hafijan Vs Mt. Imaman
Madhya Pradesh High Court · (1950) 05 MP CK 0008
Civil Procedure Code, 1908 (CPC) — Section 2, 47
High Courts18 May 1950
Roshan Lal Goel Vs Superintendent, Central Jail and Others
Madhya Pradesh High Court · (1950) 05 MP CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 491, 54, 54(1), 54(7), 64Penal Code, 1860 (IPC) — Section 120B, 302
High Courts13 May 1950
Roshan Lal Goel Vs Superintendent, Central Jail, Lashkar and others
Madhya Pradesh High Court · AIR 1950 MP 83
Criminal Procedure Code, 1898 (CrPC) — Section 54, 54(1), 54(1)(ix), 54(7)Penal Code, 1860 (IPC) — Section 120B, 302
High Courts10 May 1950Dismissed
A.B. Lagu Vs State of Madhya Bharat
Madhya Pradesh High Court · AIR 1950 MP 81
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 19, 204, 228, 238, 328Government of India Act, 1936 — Section 205
High Courts09 May 1950
Pundlik Vs State
Madhya Pradesh High Court · AIR 1951 MP 72 : (1951) CriLJ 278
Penal Code, 1860 (IPC) — Section 3, 302
High Courts08 May 1950
State Vs Gendalal and Others
Madhya Pradesh High Court · (1950) 05 MP CK 0002
Defence of India Act, 1971 — Section 91Defence of India Rules, 1962 — Rule 11, 121, 122, 123A, 5Essential Supplies (Temporary Powers) Ordinance, 1946 — Section 3, 8
High Courts02 May 1950Dismissed
Narayandas Nandkishore Vs Jagan Nath and Others
Madhya Pradesh High Court · (1950) 05 MP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Apr 1950Dismissed
Sadashiva Daulat Vs State
Madhya Pradesh High Court · (1950) 04 MP CK 0003
Criminal Procedure Code, 1898 (CrPC) — Section 312, 342, 537Evidence Act, 1872 — Section 114, 27, 8Penal Code, 1860 (IPC) — Section 302, 392, 457
High Courts25 Apr 1950Dismissed
Gopiram Kashiram and Another Vs Shankar Rao and Others
Madhya Pradesh High Court · (1950) 04 MP CK 0004
Transfer of Property Act, 1882 — Section 105, 108, 83
High Courts25 Apr 1950
Ramchand Rao Vs Ram Persad
Madhya Pradesh High Court · (1950) 04 MP CK 0001
Civil Procedure Code, 1908 (CPC) — Section 38
High Courts18 Apr 1950Dismissed
Ranjeet Singh Murli Singh Vs Ramlal Shivlal
Madhya Pradesh High Court · (1950) 04 MP CK 0007
Contract Act, 1872 — Section 23, 65
High Courts18 Apr 1950Allowed
Manjilal and others Vs Premchand Ratanchand
Madhya Pradesh High Court · AIR 1951 MP 105
Civil Procedure Code, 1908 (CPC) — Section 10