COURT ARCHIVE

Madhya Pradesh High Court judgments, 1990

407 judgments · page 6 of 21

High Courts19 Sept 1990

Churamani and Another Vs Ramadhar and Others

Madhya Pradesh High Court · (1992) ILR (MP) 267 : (1990) MPJR 743 : (1991) 36 MPLJ 311 : (1991) MPLJ 311

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 114Madhya Pradesh Land Revenue Code, 1959 — Section 117

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High Courts19 Sept 1990Allowed

Prema Bai and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1991) JLJ 173 : (1990) MPJR 700 : (1993) 38 MPLJ 402 : (1993) MPLJ 402

Criminal Procedure Code, 1973 (CrPC) — Section 438(1), 71, 73Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A

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High Courts19 Sept 1990

Shrikishan @ Chukku Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1991) JLJ 38 : (1991) 36 MPLJ 85 : (1991) MPLJ 85

Criminal Procedure Code, 1973 (CrPC) — Section 228, 439Penal Code, 1860 (IPC) — Section 302, 307, 34, 341

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High Courts17 Sept 1990Allowed

Shankarlal and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1990) JLJ 782 : (1991) 36 MPLJ 445 : (1991) MPLJ 445

Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 468(3)Madhya Pradesh Excise Act, 1915 — Section 37, 38, 39, 61, 61(1)

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High Courts14 Sept 1990

Union of India (UOI) and Another Vs Jai Kumar Raj Kumar and Company

Madhya Pradesh High Court · (1991) 2 ACC 703 : (1991) ACJ 732

Civil Procedure Code, 1908 (CPC) — Section 34, 96Contract Act, 1872 — Section 161Railways Act, 1989 — Section 72, 73

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High Courts14 Sept 1990

Sikhairam Vs Gunthibai and Another

Madhya Pradesh High Court · (1991) 1 DMC 454

Civil Procedure Code, 1908 (CPC) — Section 21(2)Hindu Marriage Act, 1955 — Section 11, 4, 5(1)Limitation Act, 1963 — Section 22

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High Courts14 Sept 1990Allowed

Ram Kumar Agarwal Vs Ramkishan Tayal Fouji and Others

Madhya Pradesh High Court · AIR 1991 MP 188 : (1991) JLJ 61 : (1991) 36 MPLJ 360 : (1991) MPLJ 360

Arbitration Act, 1940 — Section 20Partnership Act, 1932 — Section 69, 69(1), 69(3)

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High Courts14 Sept 1990Dismissed

Manjulabai Vs Jayant Vitamins Ltd.

Madhya Pradesh High Court · (1991) 71 CompCas 443

Companies Act, 1956 — Section 433

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High Courts14 Sept 1990Dismissed

Manohar Singh and Others Vs Hind Kumar Kohli and Others

Madhya Pradesh High Court · AIR 1991 MP 373

Arbitration Act, 1940 — Section 14, 41Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

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High Courts14 Sept 1990Dismissed

Rajendra Kumar Joshi and Others Vs Town Improvement Trust and Others

Madhya Pradesh High Court · (1991) JLJ 159

Constitution of India, 1950 — Article 14, 16, 226, 227Madhya Pradesh Development Authority Service (Officers and Servants) Recruitment Rules, 1987 — Rule 6, 6(1), 7, 8(2), 9Madhya Pradesh Town Improvement Trust Act, 1960 — Section 5, 6(1), 6(2)

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High Courts14 Sept 1990

Commissioner of Sales Tax Madhya Pradesh Vs Durga Shellac Factory Katghara Distt. Bilaspur

Madhya Pradesh High Court · (1991) MPJR 208

Madhya Pradesh General Sales Tax Act, 1958 — Section 44

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High Courts14 Sept 1990

Union of India (UOI) and Another Vs Jai Kumar Raj Kumar and Co.

Madhya Pradesh High Court · (1991) ACJ 732 : (1992) ILR (MP) 833 : (1991) JLJ 149

Civil Procedure Code, 1908 (CPC) — Section 34, 96Contract Act, 1872 — Section 161

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High Courts12 Sept 1990Allowed

Rameshchandra Patel Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (1991) 36 MPLJ 271 : (1991) MPLJ 271

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 202, 202(1), 202(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 36, 8

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High Courts12 Sept 1990Dismissed