COURT ARCHIVE

Madhya Pradesh High Court judgments, 1990

407 judgments · page 13 of 21

High Courts04 May 1990Allowed

Nawalchand Vs Dalichand and Others

Madhya Pradesh High Court · AIR 1991 MP 116 : (1991) 36 MPLJ 174 : (1991) MPLJ 174

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)Transfer of Property Act, 1882 — Section 105

High Courts04 May 1990

Prahalad Vs Mohan Singh and Another

Madhya Pradesh High Court · (1991) 36 MPLJ 53 : (1991) MPLJ 53

Criminal Procedure Code, 1973 (CrPC) — Section 397, 439(1), 482

High Courts04 May 1990Dismissed

National Insurance Co. Ltd. Vs Ram Kishore Soni and Others

Madhya Pradesh High Court · (1991) ACJ 878

Motor Vehicles Act, 1988 — Section 140

High Courts03 May 1990

Govind Prasad Agrawal Vs Smt. Chhannobai and Others

Madhya Pradesh High Court · (1990) MPJR 278

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 157

High Courts03 May 1990

Dr. Vishwambhar Puri Goswami and Others Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1991 MP 25

Constitution of India, 1950 — Article 226Madhya Pradesh Post Grduation Admission Rules — Rule 4

High Courts03 May 1990

Banshilal Madholal Sarpanch Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1992) 37 MPLJ 798 : (1992) MPLJ 798

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18

High Courts03 May 1990

Samant Singh Vs Sahdu Khan

Madhya Pradesh High Court · (1990) MPJR 553

Civil Procedure Code, 1908 (CPC) — Section 151, 96(3)

High Courts03 May 1990

State of M.P. and Others Vs Home Decorators and Finance (Pvt.) Ltd. and Another

Madhya Pradesh High Court · (1990) MPJR 392

Constitution of India, 1950 — Article 226

High Courts03 May 1990

Banshilal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1990) JLJ 605 : (1991) 36 MPLJ 133 : (1991) MPLJ 133

Constitution of India, 1950 — Article 366Criminal Procedure Code, 1973 (CrPC) — Section 438(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3

High Courts02 May 1990

Rustom Singh Vs The Election Officer Vipnan Sahkari Samiti, Ltd. Lahar and Others

Madhya Pradesh High Court · (1990) MPJR 372

Madhya Pradesh Co-operative Societies Act, 1960 — Section 64(2)(v), 80

High Courts02 May 1990

Omprakash Gupta Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1992) 37 MPLJ 145 : (1992) MPLJ 145

Constitution of India, 1950 — Article 226Madhya Pradesh General Clauses Act, 1957 — Section 16Madhya Pradesh Municipalities Act, 1961 — Section 87

High Courts02 May 1990Allowed

Rustom Singh and Another Vs The Election Officer, Vipnan Sahkari Samiti Ltd., Lahar and Others

Madhya Pradesh High Court · AIR 1991 MP 262

Madhya Pradesh Co-operative Societies Act, 1960 — Section 64(2), 80Madhya Pradesh Co-operative Societies Rules, 1962 — Rule 41Madhya Pradesh General Clauses Act, 1957 — Section 16

High Courts02 May 1990

Babulal and Others Vs Ramesh Babu Gupta and Others

Madhya Pradesh High Court · AIR 1990 MP 317 : (1990) JLJ 422 : (1991) MPJR 1 : (1990) 35 MPLJ 482 : (1990) MPLJ 482

Civil Procedure Code, 1908 (CPC) — Section 2(2), 47

High Courts30 Apr 1990

State of Madhya Pradesh and Another Vs Shivajirao

Madhya Pradesh High Court · (1990) MPJR 351

Madhya Pradesh Vishesh Sashastra Bal Adhiniyam, 1968 — Section 16(a)

High Courts26 Apr 1990

Mangilal and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1990) MPJR 331

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 148, 149, 302

High Courts23 Apr 1990Dismissed

Sakattar Singh Vs Raj @ Raj Rani

Madhya Pradesh High Court · (1991) 2 DMC 199 : (1997) 1 MPLJ 81

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13B

High Courts20 Apr 1990Allowed

Smt. Mitali Chaudhry Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1991 MP 108 : (1991) JLJ 69 : (1991) MPJR 153 : (1991) 36 MPLJ 5 : (1991) MPLJ 5

Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 33Medical Colleges, 1984 — Rule 3, 4

High Courts20 Apr 1990

Dr. C.P. Kulshrestha Vs State Govt. of Madhya Pradesh and Others

Madhya Pradesh High Court · (1991) MPJR 196

States Reorganisation Act, 1956 — Section 51(2)

High Courts20 Apr 1990

Chanan Lal and Others Vs Smt. Azizunisha

Madhya Pradesh High Court · (1990) MPJR 402

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)

High Courts19 Apr 1990Dismissed

Pr. (Mrs.) Kirti Deshmankar Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1990 MP 357 : (1990) MPJR 786 : (1990) 35 MPLJ 494 : (1990) MPLJ 494

Constitution of India, 1950 — Article 226