High Courts24 Jan 1990Allowed
Madan Lal Vs Chimman Singh and Others
Madhya Pradesh High Court · (1992) ACJ 535
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1990
407 judgments · page 20 of 21
High Courts24 Jan 1990
Trichinopoly Ramaswamy Ardhanani and Others Vs Kripa Shanker Bhargava
Madhya Pradesh High Court · (1990) CriLJ 2616 : (1992) ILR (MP) 60 : (1991) 3 RCR(Criminal) 480
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 397, 401Penal Code, 1860 (IPC) — Section 102B, 477A, 499, 500
High Courts24 Jan 1990
Trichinopoly Ramaswami Ardhanani and Others Vs Kripa Shankar Bhargava
Madhya Pradesh High Court · (1992) ILR (MP) 762 : (1991) JLJ 365 : (1991) 36 MPLJ 597 : (1991) MPLJ 597
Criminal Procedure Code, 1973 (CrPC) — Section 179, 200, 202, 204, 397Penal Code, 1860 (IPC) — Section 499, 500
High Courts24 Jan 1990
Sanat Kumar Agarwal Vs Nandini Agarwal
Madhya Pradesh High Court · (1990) MPJR 835
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)
High Courts23 Jan 1990Dismissed
National Fertilizers Ltd. and another Vs Pooranchand Nangia
Madhya Pradesh High Court · (1990) JLJ 173
Arbitration Act, 1940 — Section 39, 39(1)
High Courts23 Jan 1990
Vikram Bahadur Singh and others Vs District Magistrate, Jabalpur and others
Madhya Pradesh High Court · (1990) JLJ 738
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 106(3), 109
High Courts22 Jan 1990Dismissed
Baijnath Prasad Sain Vs Daya Shanker Sain
Madhya Pradesh High Court · AIR 1991 MP 132 : (1991) JLJ 189
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23J
High Courts19 Jan 1990
Kanhiyalal Vs Anil Kumar and Another
Madhya Pradesh High Court · (1990) 2 ACC 203
Criminal Procedure Code, 1973 (CrPC) — Section 161, 401Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts18 Jan 1990Allowed
Kamla Bai Vs Amritram
Madhya Pradesh High Court · (1992) 1 DMC 283
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Jan 1990Dismissed
Anand Sudhakar Khidwadkar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1990) 35 MPLJ 674 : (1990) MPLJ 674
Constitution of India, 1950 — Article 226
High Courts17 Jan 1990
Ram Singh Bilala and Others Vs Sheikh Sikandar and Others
Madhya Pradesh High Court · (1991) 1 ACC 120
Motor Vehicles Act, 1988 — Section 140
High Courts17 Jan 1990
Ram Singh and Others Vs Sheikh Sikandar and Another
Madhya Pradesh High Court · (1990) ACJ 801
Motor Vehicles Act, 1988 — Section 140
High Courts17 Jan 1990Dismissed
Pushpa Devi @ Savita Vs Ramesh Kumar
Madhya Pradesh High Court · (1991) 2 DMC 465
Hindu Marriage Act, 1955 — Section 24
High Courts16 Jan 1990
Union of India (UOI) Vs Western Coal Fields Ltd. and Another
Madhya Pradesh High Court · (1991) 1 ACC 599
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 77
High Courts16 Jan 1990Dismissed
Manohar Tulsiram Soni Vs Kamlabai Manohar Soni
Madhya Pradesh High Court · (1991) CriLJ 788 : (1991) 36 MPLJ 44
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts16 Jan 1990
Kamlabai Vs Manoharlal and Others
Madhya Pradesh High Court · (1991) CriLJ 287 : (1992) ILR (MP) 816
Criminal Procedure Code, 1973 (CrPC) — Section 469, 482Penal Code, 1860 (IPC) — Section 405, 406
High Courts16 Jan 1990
Kamlabai Vs Manoharlal Lalwani and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 342 : (1991) MPLJ 342
Criminal Procedure Code, 1973 (CrPC) — Section 469, 482Penal Code, 1860 (IPC) — Section 405, 406
High Courts16 Jan 1990Allowed
N.A. Palkhivala and Another Vs Madhya Pradesh Pradushan Niwaran Mandal
Madhya Pradesh High Court · (1990) CriLJ 1856 : (1990) ILR (MP) 466
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 37, 39, 4, 40Companies Act, 1956 — Section 10, 175, 252, 291, 292Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Jan 1990
Nagar Prashashak Ujjain Nagar and Palika Nigam and Another Vs Madanlal
Madhya Pradesh High Court · (1990) MPJR 199
Limitation Act, 1963 — Section 7
High Courts16 Jan 1990Allowed
Rewati Bai Vs Jageshwar
Madhya Pradesh High Court · (1991) CriLJ 40 : (1990) ILR (MP) 530 : (1991) 1 RCR(Criminal) 468
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482