High Courts08 Oct 1990Allowed
Mst. Ansuiya Bai Vs Nawaslal
Madhya Pradesh High Court · (1991) CriLJ 2959
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1990
407 judgments · page 5 of 21
High Courts08 Oct 1990Dismissed
Subhash Chand Telang Vs Rajlaxmi Telang
Madhya Pradesh High Court · (1992) 1 DMC 389
Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts04 Oct 1990Allowed
Pushpa (Smt.) Vs Praduman Kumar Ojha
Madhya Pradesh High Court · (1991) JLJ 211
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 10, 11, 12, 12(1), 13
High Courts04 Oct 1990Dismissed
Ramesh Dutt Vs Dev Sharma and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 18 : (1991) MPLJ 18
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts01 Oct 1990Allowed
Roopchand and Others Vs Cotton Corporation of India and Another
Madhya Pradesh High Court · (1991) JLJ 356
Constitution of India, 1950 — Article 12, 14, 226, 227, 298
High Courts28 Sept 1990Dismissed
State of M. P. Vs Ramrao Krishnarao Palsikar
Madhya Pradesh High Court · (1991) MPJR 60
Land Acquisition Act, 1894 — Section 18, 23, 28
High Courts28 Sept 1990Dismissed
State of M.P. Vs Ramrao Krishnarao Palsikar
Madhya Pradesh High Court · (1990) JLJ 315
Land Acquisition Act, 1894 — Section 18
High Courts25 Sept 1990Allowed
Salamat Ali Vs The State
Madhya Pradesh High Court · (1991) CriLJ 1991
Constitution of India, 1950 — Article 21, 22(1), 22(5), 30(1)Criminal Procedure Code, 1973 (CrPC) — Section 15, 157, 165, 173(2), 202(2)Evidence Act, 1872 — Section 3
High Courts25 Sept 1990Dismissed
Radhaballabh Choudhary Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1992) 1 MPJR 306 : (1991) 36 MPLJ 264 : (1991) MPLJ 264
Constitution of India, 1950 — Article 342(1)
High Courts25 Sept 1990Allowed
Dinesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) 36 MPLJ 431 : (1991) MPLJ 431
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts25 Sept 1990
Madhu Jaswani and Others Vs Dean, Lakshmibai National College of Physical Education and Another
Madhya Pradesh High Court · (1991) 36 MPLJ 542 : (1991) MPLJ 542
High Courts25 Sept 1990Dismissed
Om Prakash Vs Krishna
Madhya Pradesh High Court · (1991) 1 DMC 380
Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts25 Sept 1990Allowed
Salamat Ali Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 68 : (1992) MPLJ 68
Constitution of India, 1950 — Article 22(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 37, 41, 42, 43
High Courts24 Sept 1990Allowed
Chhakki Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) JLJ 724 : (1990) MPJR 736 : (1991) 36 MPLJ 253 : (1991) MPLJ 253
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157(1)Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300
High Courts21 Sept 1990Dismissed
Kailash Chandra Sharma and Another Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1991 MP 175 : (1991) 36 MPLJ 550 : (1991) MPLJ 550
Constitution of India, 1950 — Article 14, 19(1)Madhya Pradesh Kastha Chiran (Viniyaman) Adhiniyam, 1984 — Section 5
High Courts21 Sept 1990Allowed
Smt. Kamala Bai Vs Secretary, Madhya Pradesh Electricity Board and Others
Madhya Pradesh High Court · (1990) JLJ 770 : (1992) 1 LLJ 362 : (1992) 37 MPLJ 214 : (1992) MPLJ 214
High Courts21 Sept 1990Dismissed
Mahesh Chand Gupta Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1991 MP 226 : (1991) JLJ 101 : (1991) 36 MPLJ 520 : (1991) MPLJ 520
Civil Procedure Code, 1908 (CPC) — Section 151Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 10, 7, 7(3)
High Courts20 Sept 1990Dismissed
Madanlal Bansal and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) JLJ 229 : (1991) 36 MPLJ 402 : (1991) MPLJ 402
Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 3, 3B
High Courts20 Sept 1990
Shiv Charan Lal Saxena Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 596 : (1992) MPLJ 596
High Courts20 Sept 1990Allowed
Ku. Shrilekha Vidyarthi and Others Vs State of U. P. and Others
Madhya Pradesh High Court · (1991) MPJR 294
Constitution of India, 1950 — Article 136, 14, 32