High Courts20 Dec 1991Dismissed
Savitri Devi Vs Suryabhan Sharma
Madhya Pradesh High Court · (1992) 1 DMC 206
Hindu Marriage Act, 1955 — Section 11, 5, 9
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 1 of 25
High Courts16 Dec 1991Allowed
Rajvir Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (1992) JLJ 248
Penal Code, 1860 (IPC) — Section 307, 324, 393, 398
High Courts16 Dec 1991
Citizen add Inhabitants of Municipal Ward No. 17 Municipal Corporation Gwalior Vs The Municipal Corporation, Gwalior and Others
Madhya Pradesh High Court · (1992) 1 MPJR 93
Constitution of India, 1950 — Article 21Madhya Pradesh Municipal Corporation Act, 1956 — Section 330(1)
High Courts13 Dec 1991
Gajadhar Singh Vs State of M.P.
Madhya Pradesh High Court · (1992) 1 MPJR 80
Criminal Procedure Code, 1973 (CrPC) — Section 438(1)
High Courts13 Dec 1991
Gaya Prasad and Another Vs Suresh Kumar
Madhya Pradesh High Court · (1992) ACJ 200 : (1993) 76 CompCas 711 : (1992) JLJ 143 : (1991) 2 MPJR 427 : (1992) 37 MPLJ 485 : (1992) MPLJ 485
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 110B, 110DMotor Vehicles Act, 1988 — Section 140, 140(1), 149(1), 168, 168(1)
High Courts13 Dec 1991Allowed
Manoj Kumar Tarachand Dwivedi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 226 : (1992) MPLJ 226
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 394
High Courts13 Dec 1991Dismissed
Medabai and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 1 MPJR 85 : (1992) 37 MPLJ 262 : (1992) MPLJ 262
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Dec 1991Dismissed
Lupin Laboratories Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1992) 38 ECC 305 : (1992) 59 ELT 375
Central Excise Rules, 1944 — Rule 57(I), 57A, 57F, 57GConstitution of India, 1950 — Article 226
High Courts12 Dec 1991Dismissed
Tijulal Ghudan Pawar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 260 : (1992) MPLJ 260
Penal Code, 1860 (IPC) — Section 448
High Courts12 Dec 1991Dismissed
Vidyaram Kanauha Vs Punabi and Others
Madhya Pradesh High Court · (1992) ACJ 596 : (1999) 3 LLJ 410
Workmens Compensation Act, 1923 — Section 3, 30
High Courts12 Dec 1991Allowed
State of Madhya Pradesh Vs Nizamuddin and Others
Madhya Pradesh High Court · (1992) CriLJ 3120 : (1992) JLJ 284
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 227, 228, 397Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Dec 1991Dismissed
Bhaiyalal and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) CriLJ 29
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300, 4(2), 403, 482General Clauses Act, 1897 — Section 26
High Courts10 Dec 1991
Mangilal Vs Sanchalak Krishi Upaj Mandi Samiti
Madhya Pradesh High Court · (1992) JLJ 193
Constitution of India, 1950 — Article 226Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 14, 17, 25A, 38, 38(1)
High Courts09 Dec 1991
Commissioner of Income Tax Vs Dilip Kumar Bhusari
Madhya Pradesh High Court · (1992) 195 ITR 902
Income Tax Act, 1961 — Section 256, 271(1)
High Courts07 Dec 1991Allowed
Jai Bhawani Timber Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1992 MP 250 : (1992) 1 MPJR 224 : (1992) 37 MPLJ 423 : (1992) MPLJ 423
Sales of Goods Act, 1930 — Section 62, 64, 64(2)
High Courts04 Dec 1991
Sita Ram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 1 MPJR 58
Criminal Procedure Code, 1973 (CrPC) — Section 439(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts03 Dec 1991Allowed
Paras Mal Vs Saroj Kumari
Madhya Pradesh High Court · (1992) 2 DMC 132
Criminal Procedure Code, 1973 (CrPC) — Section 407, 482Penal Code, 1860 (IPC) — Section 498A
High Courts02 Dec 1991Allowed
Bhagwandas and Another Vs New India Assurance Co. Ltd. and Others
Madhya Pradesh High Court · (1993) ACJ 257
Motor Vehicles Act, 1988 — Section 140, 147
High Courts02 Dec 1991Dismissed
Pannalal Sahgal Vs Dr. Veer Bhan Verma and Others
Madhya Pradesh High Court · (1992) JLJ 327
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306, 398A, 498A
High Courts02 Dec 1991Partly Allowed
Ramachandra Narayan Khandalkar Vs M.P. State Road Transport Corpn. and Another
Madhya Pradesh High Court · (1992) JLJ 359 : (1993) 1 LLJ 1184 : (1992) 1 MPJR 263 : (1992) 37 MPLJ 642 : (1992) MPLJ 642