CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 1990

407 judgments · page 9 of 21

High Courts17 Aug 1990Allowed

Kanhaiyalal Vs Shri Ram Singh

Madhya Pradesh High Court · (1991) JLJ 119

Hindu Succession Act, 1956 — Section 19Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
Read judgment
High Courts09 Aug 1990Dismissed

Rahul Dixit and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1991) ILR (MP) 595 : (1990) JLJ 613 : (1990) MPJR 477 : (1990) 35 MPLJ 799 : (1990) MPLJ 799

All India Council for Technical Education Act, 1987 — Section 10Conduct for Entrance Tests and Admission Rules — Rule 1.7.1, 2.5.1(A), 2.5.1(B), 2.5.7, 2.5.8Constitution of India, 1950 — Article 14, 15(4), 162, 162(2), 163
Read judgment
High Courts01 Aug 1990Allowed

Jhummamal Vs Motilal and Others

Madhya Pradesh High Court · AIR 1991 MP 199 : (1991) 36 MPLJ 588 : (1991) MPLJ 588

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 145(6)Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 41
Read judgment
High Courts27 Jul 1990Allowed

Shahabuddin Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1992) 37 MPLJ 101 : (1992) MPLJ 101 : (1992) 1 RCR(Criminal) 519

Criminal Procedure Code, 1973 (CrPC) — Section 385, 386Penal Code, 1860 (IPC) — Section 304A
Read judgment