High Courts08 Aug 1991
Dongarchand and Others Vs Mohanlal and Others
Madhya Pradesh High Court · (1992) 1 MPJR 369
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 10 of 25
High Courts07 Aug 1991
Bhagwan and Others Vs Sachi Chandra Jain and Others
Madhya Pradesh High Court · AIR 1992 MP 258
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1(4), Order 14 Rule 5
High Courts07 Aug 1991
Land Acquisition Officer, Upper Baingana Project, Seoni Vs Laxminarayan
Madhya Pradesh High Court · AIR 1992 MP 140 : (1992) 2 MPJR 65 : (1991) MPLJ 887
Court Fees Act, 1870 — Article 11Land Acquisition Act, 1894 — Section 54
High Courts07 Aug 1991
Land Acquisition Officer, Seoni Vs Laxminarayan Bhagwandas Bhargava
Madhya Pradesh High Court · (1991) MPLJ 887
Land Acquisition Act, 1894 — Section 54
High Courts07 Aug 1991Allowed
Kamlesh Vs Virendra Kumar Uiks
Madhya Pradesh High Court · (1992) 1 DMC 67
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115Hindu Marriage Act, 1955 — Section 24, 9
High Courts06 Aug 1991Dismissed
Hariram Lehrumal Sindhi Vs Anandrao Narayanrao Mukati and Others
Madhya Pradesh High Court · AIR 1992 MP 1 : (1992) 37 MPLJ 373 : (1992) MPLJ 373
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Transfer of Property Act, 1882 — Section 111V, 76
High Courts06 Aug 1991Dismissed
Shyam Prasad Vs Mayabai
Madhya Pradesh High Court · (1992) 1 DMC 125
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 4
High Courts06 Aug 1991Dismissed
Devisahai and Others Vs Sardar Govindrao Mahadik and Others
Madhya Pradesh High Court · AIR 1992 MP 13 : (1992) 37 MPLJ 109 : (1992) MPLJ 109
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 7, 97
High Courts06 Aug 1991
Narayan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) JLJ 220 : (1992) 37 MPLJ 120 : (1992) MPLJ 120
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts05 Aug 1991Allowed
Mansharam Vs Bhagwandas
Madhya Pradesh High Court · (1991) 2 MPJR 238
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts05 Aug 1991
M/s. Chandulal Ghasiram Bardwar and Another Vs Central Bank of India and Another
Madhya Pradesh High Court · (1991) 2 MPJR 163
Court Fees Act, 1870 — Section 35Motor Vehicles Act, 1930 — Section 96(2)Transfer of Property Act, 1882 — Section 43
High Courts05 Aug 1991Dismissed
Hart Ram Vs Anand Rao
Madhya Pradesh High Court · (1992) 2 MPJR 12
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)Transfer of Property Act, 1882 — Section 76(a)
High Courts05 Aug 1991
Commissioner of Income Tax (Additional) Vs Smt. Chandrakanta and Another
Madhya Pradesh High Court · (1992) 108 CTR 82 : (1994) 205 ITR 607
Income Tax Act, 1961 — Section 271(1)
High Courts05 Aug 1991Allowed
Kailashnarayan Bhavarlal and Others Vs Keshav Singh Harinarayan and Another
Madhya Pradesh High Court · (1992) JLJ 120 : (1993) 1 MPJR 96 : (1992) 37 MPLJ 320 : (1992) MPLJ 320
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 65, 66Limitation Act, 1963 — Article 64, 65
High Courts05 Aug 1991
Chandulal Ghasiram Baradwar and Another Vs Central Bank of India and Another
Madhya Pradesh High Court · (1991) 2 MPJR 163 : (1992) 37 MPLJ 381 : (1992) MPLJ 381
Court Fees Act, 1870 — Section 35
High Courts05 Aug 1991
COMMISSIONER OF Income Tax (ADDITIONAL) Vs SMT. CHANDRAKANTA AND ANOTHER.
Madhya Pradesh High Court · (1993) 108 CTR 82
Income Tax Act, 1961 — Section 271
High Courts02 Aug 1991Partly Allowed
Smt. Jaskunver Vs Smt. Kanchanbai and Others
Madhya Pradesh High Court · AIR 1991 MP 362
Succession Act, 1925 — Section 373, 379
High Courts01 Aug 1991Dismissed
Union Carbide Karmachari Sangh and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1992) JLJ 5 : (1993) 2 LLJ 875 : (1991) MPJR 135 : (1993) 38 MPLJ 271 : (1993) MPLJ 271
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25N, 25O
High Courts31 Jul 1991Dismissed
Orgee Chemicals IMFL Vs State of M.P.
Madhya Pradesh High Court · (1991) JLJ 527 : (1991) 2 MPJR 190
Constitution of India, 1950 — Article 226Foreign Liquor Rules — Rule 2Madhya Pradesh Excise Act, 1915 — Section 17, 18, 18(1), 2(13), 62(2)
High Courts31 Jul 1991
Anndibai and Others Vs Geeta Devi and Others
Madhya Pradesh High Court · (1992) ACJ 1120