High Courts06 May 1991
Manaklal and Another Vs Hajarilal and Others
Madhya Pradesh High Court · (1991) 2 ACC 428
Motor Vehicles Act, 1988 — Section 110A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 15 of 25
High Courts06 May 1991
Gopal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) CriLJ 259
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2(1), 20(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts06 May 1991Dismissed
Asharam Paraste Vs Om Prakash, M.L.A.
Madhya Pradesh High Court · (1991) JLJ 704
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, 83Representation of the People Act, 1951 — Section 100, 100(1), 101, 123(4), 127A
High Courts06 May 1991Allowed
Gopal Ramniranjan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) MPJR 101 : (1991) 36 MPLJ 960 : (1991) MPLJ 960
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2(1), 20(1)Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts06 May 1991
Hafiz Khan Vs Jahur Khan and Others
Madhya Pradesh High Court · (1993) 2 MPJR 287
Madhya Bharat Zamindari Abolition Act, 1951 — Section 38
High Courts03 May 1991Dismissed
Hari Shankar Soni Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1991) MPLJ 847
Constitution of India, 1950 — Article 14Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 20
High Courts03 May 1991
State of Madhya Pradesh Vs Mohandas
Madhya Pradesh High Court · (1992) CriLJ 101 : (1991) MPJR 6
Criminal Procedure Code, 1973 (CrPC) — Section 428, 494Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts03 May 1991Dismissed
Shri Hari Shankar Soni Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1992 MP 42 : (1991) JLJ 506 : (1991) MPLJ 847
Constitution of India, 1950 — Article 14Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 20
High Courts03 May 1991
State of Madhya Pradesh Vs Mohandas and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 30 : (1992) MPLJ 30
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 96, 97
High Courts02 May 1991Dismissed
Prem Narayan Vs Ram Vilash
Madhya Pradesh High Court · (1991) 2 MPJR 12 : (1991) MPLJ 841
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A
High Courts01 May 1991Allowed
Jaishree Belbanshi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) 36 MPLJ 771 : (1991) MPLJ 771
Criminal Procedure Code, 1973 (CrPC) — Section 209, 437, 437(1)
High Courts30 Apr 1991Dismissed
Kishandas Parsram Ahuja and Another Vs Bhagchand Dwarkadas Nagdev and Others
Madhya Pradesh High Court · AIR 1991 MP 309 : (1991) JLJ 498 : (1991) MPJR 53
Arbitration Act, 1940 — Section 10, 20, 34, 8, 8(2)Evidence Act, 1872 — Section 115
High Courts29 Apr 1991Allowed
Sujan Singh Vs Lalsahab and Another
Madhya Pradesh High Court · (1993) JLJ 552
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Evidence Act, 1872 — Section 103, 17, 34Transfer of Property Act, 1882 — Section 54, 55, 55(4), 55(5)
High Courts29 Apr 1991Dismissed
Ram Singh Chhatriya and Another Vs Shri Rajiv Lochan Trust
Madhya Pradesh High Court · (1991) JLJ 471 : (1991) 36 MPLJ 863 : (1991) MPLJ 863
Court Fees Act, 1870 — Article 17(6), 7Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts26 Apr 1991
M.P. State Co-operative Marketing Federation Ltd. Bhopal Vs Presiding Officer, Labour Court, Raipur and Another
Madhya Pradesh High Court · (1992) 1 MPJR 78
Industrial Disputes Act, 1947 — Section 17B
High Courts26 Apr 1991
New India Assurance Co. Ltd., Gwalior Vs Nafis Begam and Others
Madhya Pradesh High Court · (1991) ACJ 960 : AIR 1991 MP 302 : (1991) 36 MPLJ 700 : (1991) MPLJ 700
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140
High Courts26 Apr 1991Allowed
Employees' State Insurance Corporation Vs Swadesh Daily Newspaper
Madhya Pradesh High Court · (1992) ILR (MP) 778 : (1994) 3 LLJ 643 : (1991) 36 MPLJ 914 : (1991) MPLJ 914
Contract Act, 1872 — Section 70Employees State Insurance (General) Regulations, 1950 — Regulation 10B, 15, 17, 40Employees State Insurance Act, 1948 — Section 2, 26, 30, 40, 40(1)
High Courts26 Apr 1991
New Indian Assurrance Co. Ltd. Vs Nafis Begum and Others
Madhya Pradesh High Court · (1992) 1 ACC 281 : (1991) JLJ 490 : (1991) MPJR 431
Motor Vehicles Act, 1988 — Section 140
High Courts25 Apr 1991Dismissed
Balramprasad Patel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) 36 MPLJ 904 : (1991) MPLJ 904
Fundamental Rules — Rule 54Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 29
High Courts25 Apr 1991Dismissed
Kumar Prasad alias Sunderlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) CriLJ 718
Penal Code, 1860 (IPC) — Section 302, 323, 34, 342