High Courts05 Dec 1990
The New India Assurance Co. Ltd. Vs Jandelsing and Others
Madhya Pradesh High Court · (1991) 2 ACC 229
Motor Vehicles Act, 1988 — Section 92A, 96(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1990
407 judgments · page 2 of 21
High Courts05 Dec 1990Dismissed
New India Assurance Co. Ltd. Vs Jandel Singh and Others
Madhya Pradesh High Court · (1992) ACJ 541
Motor Vehicles Act, 1988 — Section 92A, 96(2)
High Courts04 Dec 1990Dismissed
Vijay Krishna Yogi and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1991) JLJ 169 : (1991) MPJR 90
Constitution of India, 1950 — Article 19, 20, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 151, 151(2)
High Courts04 Dec 1990Allowed
Ranjeet Singh Vs Harji alias Hazari and Others
Madhya Pradesh High Court · AIR 1991 MP 169 : (1991) JLJ 436 : (1991) 36 MPLJ 495 : (1991) MPLJ 495
Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Anusuchit Jati Tatha Anusuchit Janjati Rini Sahayata Adhiniyam, 1967 — Section 15(1), 15(2), 15(4), 17, 18
High Courts04 Dec 1990
Shyama and Another Vs Radhyeshyam and Others
Madhya Pradesh High Court · (1992) ACJ 863
Motor Vehicles Act, 1988 — Section 110A, 110B
High Courts04 Dec 1990Dismissed
M/s. Bansal and Co. Vs Union of India and Others
Madhya Pradesh High Court · (1991) MPJR 68
Constitution of India, 1950 — Article 14
High Courts02 Dec 1990
Vishakha Bai Vs Sushil Kumar and Others
Madhya Pradesh High Court · (1991) 2 ACC 70 : (1992) ACJ 750
Motor Vehicles Act, 1988 — Section 140
High Courts01 Dec 1990
Commissioner of Income Tax Vs R.C.C. Hume-Pipe and Products
Madhya Pradesh High Court · (1991) 188 ITR 187
Income Tax Act, 1961 — Section 256
High Courts01 Dec 1990
Sajju Pathak Alias Manmohan Lal Pathak Vs Shanku Alias Shankerlal and Others
Madhya Pradesh High Court · (1992) 2 ACC 301
High Courts30 Nov 1990Dismissed
Radheshyam Vs Shardabai
Madhya Pradesh High Court · (1991) 1 DMC 627
Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A
High Courts30 Nov 1990
Prakramchand Vs Chuttan and Others
Madhya Pradesh High Court · (1991) ACJ 1051 : AIR 1991 MP 280 : (1992) 75 CompCas 638 : (1991) 2 MPJR 265 : (1991) 36 MPLJ 739 : (1991) MPLJ 739
Central Motor Vehicles Rules, 1989 — Order 41 Rule 22, Order 41 Rule 33, Order 41 Rule 34Motor Vehicles Act, 1939 — Section 110CC, 110D
High Courts30 Nov 1990
New India Assurance Co. Ltd. Vs Vimla and Others
Madhya Pradesh High Court · (1992) 1 ACC 189
Motor Vehicles Act, 1939 — Section 103, 31
High Courts30 Nov 1990
Prakramchand Vs Chuttan Ai Ias Alim and Others
Madhya Pradesh High Court · (1992) 2 ACC 254 : (1991) JLJ 733
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141
High Courts29 Nov 1990
Kamla Bai Vs Pyare Lal
Madhya Pradesh High Court · (1992) 1 DMC 43
Civil Procedure Code, 1908 (CPC) — Section 151, 24
High Courts29 Nov 1990Dismissed
Aytun Vs Ramzan Khalifa
Madhya Pradesh High Court · (1992) 1 DMC 301
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Nov 1990Dismissed
Mohd. Yunus Vs Shahada Bano
Madhya Pradesh High Court · (1993) 2 DMC 511
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 482, 62, 64
High Courts27 Nov 1990
Dr. Kanhaiyalal Modi Vs Dwarkaprasad Modi and Another
Madhya Pradesh High Court · (1991) CriLJ 3004 : (1992) ILR (MP) 696 : (1991) JLJ 425
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(1), 202(2), 204Penal Code, 1860 (IPC) — Section 109, 323, 506
High Courts27 Nov 1990
Shankerlal Vishwakarma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) CriLJ 2808 : (1978) ILR (MP) 791
Central Excises and Salt Act, 1944 — Section 34Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 161, 409, 420, 464
High Courts26 Nov 1990Allowed
Uttam Chand Vs Smt. Radhabai
Madhya Pradesh High Court · AIR 1991 MP 296
Negotiable Instruments Act, 1881 (NI) — Section 4Specific Relief Act, 1963 — Section 18, 20, 28Transfer of Property Act, 1882 — Section 8
High Courts23 Nov 1990Allowed
Smt. Kamla Bai and Another Vs Arjan Singh and Others
Madhya Pradesh High Court · AIR 1991 MP 275
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Contract Act, 1872 — Section 23