COURT ARCHIVE

Madhya Pradesh High Court judgments, 1990

407 judgments · page 14 of 21

High Courts18 Apr 1990

Hari Shankar and Others Vs State

Madhya Pradesh High Court · (1990) CriLJ 1799 : (1990) MPJR 296

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 18, 3(1)

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High Courts18 Apr 1990Allowed

Smt. Indira Gagele Vs Shailendra Kumar Gagele

Madhya Pradesh High Court · AIR 1992 MP 72 : (1991) 2 DMC 401 : (1991) JLJ 179 : (1991) MPLJ 832

Hindu Marriage Act, 1955 — Section 24

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High Courts18 Apr 1990Allowed

Akbar Ali Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1990 MP 353

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2

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High Courts18 Apr 1990Allowed

Indira Gangele Vs Shailendra Kumar Gangele

Madhya Pradesh High Court · (1991) MPLJ 832

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13, 24

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High Courts17 Apr 1990

Mathura Prasad Vs Azeem Khan

Madhya Pradesh High Court · (1990) MPJR 340

Representation of the People Act, 1951 — Section 116A

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High Courts17 Apr 1990Dismissed

Tarapore and Co. Vs State of M.P.

Madhya Pradesh High Court · (1991) JLJ 508

Arbitration Act, 1940 — Section 16(1), 20, 20(1), 30, 39Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 34

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High Courts17 Apr 1990Allowed

Parashu Ram Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1990) JLJ 721 : (1990) MPJR 659 : (1991) 36 MPLJ 708 : (1991) MPLJ 708

Constitution of India, 1950 — Article 309, 311Madhya Pradesh Special Area Development Authority Rules, 1976 — Rule 3(2)

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High Courts17 Apr 1990Dismissed

M/s. Tarapore and Co. Engineers and Contractors Vs State of M. P.

Madhya Pradesh High Court · (1991) MPJR 132

Arbitration Act, 1940 — Section 30(a), 39

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High Courts16 Apr 1990Allowed

Mishribai Vs Parasmal

Madhya Pradesh High Court · (1991) 2 DMC 183

Hindu Marriage Act, 1955 — Section 13, 9

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High Courts12 Apr 1990Allowed

Ganga Bai Vs Brij Lal

Madhya Pradesh High Court · (1992) 2 DMC 514

Criminal Procedure Code, 1973 (CrPC) — Section 121, 482

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High Courts10 Apr 1990Dismissed

Laxmichand Prakashchand Vs Kalyan Solvent Extractions Ltd.

Madhya Pradesh High Court · (1991) 71 CompCas 435

Companies Act, 1956 — Section 433

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High Courts10 Apr 1990

Union of India (UOI) Vs Milapchand Mohanlal

Madhya Pradesh High Court · (1990) 2 ACC 309

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 77

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High Courts06 Apr 1990Allowed

Dr. Kanhaiyalal Sharda Vs Mohit Kumar Vyas

Madhya Pradesh High Court · (1990) MPLJ 764

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227

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High Courts06 Apr 1990

Parenteral Drugs (India) Pvt. Ltd. Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1991) 36 MPLJ 386 : (1991) MPLJ 386

Constitution of India, 1950 — Article 14, 166, 226

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High Courts06 Apr 1990Dismissed

Dhaniram and Another Vs Girza Devi and Others

Madhya Pradesh High Court · (1991) 36 MPLJ 300 : (1991) MPLJ 300

Provincial Small Cause Courts Act, 1887 — Section 23, 23(1)Transfer of Property Act, 1882 — Section 109

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High Courts06 Apr 1990Allowed

Dr. Kanhaiyalal Vs Mohit Kumar Vyas

Madhya Pradesh High Court · AIR 1991 MP 54 : (1990) MPLJ 764

Constitution of India, 1950 — Article 226

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High Courts05 Apr 1990

Badri Prasad and Another Vs National Insurance Co. Ltd. and Others

Madhya Pradesh High Court · (1992) ACJ 98

Motor Vehicles Act, 1939 — Section 110D

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High Courts05 Apr 1990

R.N. Rai Vs Shesh Narayan Rai and Others

Madhya Pradesh High Court · (1990) JLJ 377 : (1990) MPJR 273 : (1990) 35 MPLJ 528 : (1990) MPLJ 528

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 115Court Fees Act, 1870 — Section 35

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High Courts05 Apr 1990

Smt. Sarmaniya Bai and Others Vs Madhya Pradesh Rajya Parivahan Nigam and Others

Madhya Pradesh High Court · (1991) 1 ACC 193 : (1990) ACJ 862 : AIR 1990 MP 306 : (1990) JLJ 386 : (1990) 35 MPLJ 387 : (1990) MPLJ 387

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Motor Vehicles Act, 1939 — Section 110, 110A, 110A(2), 110B, 110C

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High Courts05 Apr 1990

Nazirkhan Vs M.P. Rajya Bhandar Grah Nigam Madhyamik Shiksha Mandal Parishar and Others

Madhya Pradesh High Court · (1990) 35 MPLJ 828 : (1990) MPLJ 828

Constitution of India, 1950 — Article 12, 226, 227

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