High Courts24 Jun 1991Allowed
Bhanwarlal and others Vs Babulal Ramjilal Sharma and others
Madhya Pradesh High Court · (1991) MPLJ 966
Provincial Insolvency Act, 1920 — Section 56, 68, 75
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 14 of 25
High Courts24 Jun 1991
Badan Singh and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (1991) JLJ 662
Administrative Tribunals Act, 1985 — Section 14(1), 15, 15(1), 15(2), 15(3)Constitution of India, 1950 — Article 226, 309, 311Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 19, 33, 7
High Courts10 Jun 1991
Mathura Lal Shankar Keer Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1994) JLJ 257 : (1993) 38 MPLJ 814 : (1993) MPLJ 814
Northern India Ferries Act, 1878 — Section 6, 7A, 8
High Courts14 May 1991
Executive Engineer, Public Health Engineering. Datia Vs Hari Lal and Others
Madhya Pradesh High Court · (1992) 1 MPJR 205
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1), 12(4), 25F, 2A
High Courts12 May 1991
Filomina Mavi Vs Petric
Madhya Pradesh High Court · (1991) 2 DMC 534 : (1991) MPLJ 860
Divorce Act, 1869 — Section 20, 23, 7, 7(1), 8
High Courts10 May 1991Allowed
Yashwant Singh Chhawra Vs The State Transport-Appellate Tribunal Gwalior and Others
Madhya Pradesh High Court · (1991) MPJR 487
Motor Vehicles Act, 1939 — Section 58(2)(a), 59Motor Vehicles Act, 1988 — Section 89(1)(e)
High Courts09 May 1991Allowed
Narendra Mandloi and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1993) 2 MPJR 281 : (1992) 37 MPLJ 176 : (1992) MPLJ 176
Madhya Pradesh Krishi Upaj Mandi (Amendment) Adhiniyam, 1986 — Section 11(5)
High Courts09 May 1991Allowed
Jamuna Prasad Pandoria Vs Director, Nagar Prashashan and Another
Madhya Pradesh High Court · (1991) 2 MPJR 234 : (1991) 36 MPLJ 930 : (1991) MPLJ 930
Madhya Pradesh Municipalities Act, 1961 — Section 94(7)
High Courts08 May 1991Allowed
State Bank of India Vs Plastichem and Others
Madhya Pradesh High Court · AIR 1992 MP 230 : (1992) 37 MPLJ 387 : (1992) MPLJ 689
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11
High Courts08 May 1991Allowed
Pushpa Datt Mishra Vs Smt. Archana Mishra alias Premvati Choubey
Madhya Pradesh High Court · AIR 1992 MP 260 : (1992) 37 MPLJ 466
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115Evidence Act, 1872 — Section 100Hindu Marriage Act, 1955 — Section 13, 19, 28
High Courts08 May 1991Dismissed
Smt. Bhavna Adwani Vs Manohar Adwani
Madhya Pradesh High Court · AIR 1992 MP 105 : (1992) 1 DMC 286 : (1992) JLJ 269 : (1992) 37 MPLJ 40 : (1992) MPLJ 40
Hindu Marriage (Amendment) Act, 1976 — Section 13(1)Hindu Marriage Act, 1955 — Section 3(1)
High Courts08 May 1991
Bhagwat Prasad Sharma Vs Council of the Institute of Chartered Accountants of India, New Delhi and Another
Madhya Pradesh High Court · AIR 1991 MP 378 : (1991) MPJR 388 : (1992) 37 MPLJ 614 : (1992) MPLJ 614
Chartered Accountants Act, 1949 — Section 21, 22, 22A(2), 30Chartered Accountants Regulations, 1964 — Regulation 31, 32B(1)
High Courts08 May 1991
State Bank of India, Branch Satna Vs Plastichem, Satna
Madhya Pradesh High Court · (1991) JLJ 597 : (1992) 37 MPLJ 689
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 20 Rule 11Limitation Act, 1963 — Article 128, 5
High Courts08 May 1991Allowed
Balram Singh Vs Municipal Council
Madhya Pradesh High Court · (1993) 1 LLJ 1003 : (1991) 2 MPJR 201 : (1992) 37 MPLJ 194 : (1992) MPLJ 194
Madhya Pradesh Employees (Recruitment and Conditions of Service) Rules, 1968 — Rule 53(3)
High Courts08 May 1991Allowed
State Bank of India, Branch Satna Vs M/s. Plastichem, Satna
Madhya Pradesh High Court · (1991) MPJR 122
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11Limitation Act, 1963 — Section 5
High Courts08 May 1991Dismissed
Fertilizer Corporation of India, Eastern Marketing Zone Employees Association Vs Hindustan Fertilizers Corporation Ltd. and Another
Madhya Pradesh High Court · (1991) 2 MPJR 256 : (1993) 38 MPLJ 244 : (1993) MPLJ 244
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25O
High Courts07 May 1991
United India Ins. Co. Ltd. Vs Sukhiabai @ Ramsukhibai and Others
Madhya Pradesh High Court · (1991) 2 ACC 368
Civil Procedure Code, 1908 (CPC) — Section 144General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 140, 141, 144, 149, 168
High Courts07 May 1991
In Re: Superintendent Central Jail
Madhya Pradesh High Court · (1992) JLJ 205 : (1991) MPJR 48
Constitution of India, 1950 — Article 14, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts07 May 1991Dismissed
The United India Insurance Company Ltd. Vs Mst. Sukhiabai and Others
Madhya Pradesh High Court · (1992) ACJ 766 : (1992) 37 MPLJ 358 : (1992) MPLJ 358
Motor Vehicles Act, 1988 — Section 140, 140(1), 149, 168, 168(1)
High Courts07 May 1991Dismissed
Mohsinali Marchant Vs Fazalhussain
Madhya Pradesh High Court · (1991) 36 MPLJ 695 : (1991) MPLJ 695
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9