High Courts17 Jul 1991Allowed
Punjab National Bank Vs Mullu Singh and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 192 : (1992) MPLJ 192
Banking Regulation Act, 1949 — Section 21A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 12 of 25
High Courts17 Jul 1991
Sajjan Singh Vs Manjibhai and Others
Madhya Pradesh High Court · (1991) 2 ACC 446
High Courts13 Jul 1991Dismissed
Ramesh Chandra Vs Padmabai
Madhya Pradesh High Court · (1992) 1 DMC 24
Hindu Marriage Act, 1955 — Section 13, 24
High Courts12 Jul 1991Allowed
Divya Nelson and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 26 : (1992) MPLJ 26
Indian Medical Council Act, 1956 — Section 33
High Courts11 Jul 1991Dismissed
Mukund Das and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) JLJ 715 : (1992) 1 MPJR 28 : (1993) 38 MPLJ 767 : (1993) MPLJ 767(2)
Constitution of India, 1950 — Article 245, 246, 40Madhya Pradesh Panchayat Raj Adhiniyam, 1990 — Section 1, 122, 123, 34, 36
High Courts11 Jul 1991Allowed
Govindlal Vs General Radio and Electric Company and Others
Madhya Pradesh High Court · (1991) 2 MPJR 197
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts10 Jul 1991Allowed
Bhagchand and Another Vs Kishanlal and Others
Madhya Pradesh High Court · (1991) ACJ 1074
High Courts10 Jul 1991Allowed
Smt. Sarlabai Vs Komal Singh
Madhya Pradesh High Court · AIR 1991 MP 358 : (1992) 2 DMC 44 : (1991) JLJ 650 : (1991) MPJR 106 : (1992) 37 MPLJ 276 : (1992) MPLJ 276
Hindu Marriage Act, 1955 — Section 12(1), 13(1)
High Courts09 Jul 1991Allowed
M.P. Kendriya Sahakari Bank Mahasangh and Another Vs Assistant Labour Commissioner and Another
Madhya Pradesh High Court · (1992) JLJ 450
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 2(10), 2(12)Industrial Disputes (Amendment) Act, 1965 — Section 2AIndustrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(4), 2
High Courts09 Jul 1991Allowed
New India Assurance Co. Ltd. Vs Hasinabai and Others
Madhya Pradesh High Court · (1992) 75 CompCas 799
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140
High Courts08 Jul 1991Dismissed
The United India Fire and Gen. Insurance Co. Ltd. Vs Natwarlal and Others
Madhya Pradesh High Court · (1992) ACJ 585 : (1992) 37 MPLJ 889 : (1992) MPLJ 889
Motor Vehicles Act, 1939 — Section 95(2)
High Courts08 Jul 1991
United India Fire and Genl. Ins. Co. Ltd. Vs Natvarlal and Others
Madhya Pradesh High Court · (1993) 1 ACC 339
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Jul 1991
Administrator of Indore Nagar Palika Vs Rann Singh and Others
Madhya Pradesh High Court · (1993) 1 ACC 287
Employees Compensation Act, 1923 — Section 10, 12
High Courts04 Jul 1991Dismissed
Janpad Panchayat Vs Shashikala Vatsa and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 249 : (1992) MPLJ 249
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts04 Jul 1991Dismissed
Administrator of Indore Nagar Palika Nigam Vs Rann Singh and Others
Madhya Pradesh High Court · (1992) ACJ 569 : (1992) JLJ 199 : (1999) 3 LLJ 340
Madhya Pradesh Municipal Corporation Act, 1956 — Section 66, 67Workmens Compensation Act, 1923 — Section 12(1)
High Courts04 Jul 1991Dismissed
Mohan Singh Vs State Officer Public Premises Eviction Act and Others
Madhya Pradesh High Court · AIR 1991 MP 365
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Jul 1991
Beta Naphthol Limited Vs CEGAT
Madhya Pradesh High Court · (1992) 38 ECC 258 : (1996) 83 ELT 36
High Courts03 Jul 1991
Tikamchand Vs Prakash Chandra
Madhya Pradesh High Court · (1991) JLJ 642
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 34Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 18
High Courts03 Jul 1991Partly Allowed
Kanji and Others Vs Udiya and Another
Madhya Pradesh High Court · AIR 1991 MP 354 : (1992) 37 MPLJ 632 : (1992) MPLJ 632
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Easements Act, 1882 — Section 15, 28
High Courts02 Jul 1991Allowed
B.S. Yadav Vs Prabhudayal
Madhya Pradesh High Court · (1991) 2 MPJR 302
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 72Madhya Pradesh Land Revenue Code, 1959 — Section 248