High Courts24 Apr 1991
Bank of India Vs Bhanwarilal Yadav
Madhya Pradesh High Court · (1994) 79 CompCas 470
Civil Procedure Code, 1908 (CPC) — Section 20
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 16 of 25
High Courts23 Apr 1991Allowed
Sanjay Rana Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1992) CriLJ 254 : (1991) JLJ 668 : (1992) 37 MPLJ 293 : (1992) MPLJ 293
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Apr 1991Dismissed
Municipal Corporation, Indore Vs Bhanwarlal Punamchand Sharma (Parashar)
Madhya Pradesh High Court · AIR 1992 MP 58 : (1992) JLJ 309 : (1992) 37 MPLJ 659
Madhya Pradesh Municipal Corporation Act, 1956 — Section 136
High Courts22 Apr 1991Dismissed
Kishanchand Vs Ramkrishna Vaishya
Madhya Pradesh High Court · (1991) JLJ 636 : (1993) 38 MPLJ 655 : (1993) MPLJ 655
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 100(5), 11Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(6)
High Courts21 Apr 1991Dismissed
Kishan Chand Vs Ram Krishna
Madhya Pradesh High Court · (1991) 2 MPJR 167
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(b), 12(1)(f)
High Courts18 Apr 1991Allowed
M.P. Laghu Udhog Nigam Maryadit, Bhopal and Another Vs Gwalior Steel Sales Branch, Gwalior and Another
Madhya Pradesh High Court · AIR 1992 MP 215
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 8, Order 7 Rule 1, Order 7 Rule 11Limitation Act, 1963 — Section 21(1)Sales of Goods Act, 1930 — Section 31, 4, 5, 9
High Courts18 Apr 1991Allowed
Soosy Thomas Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 853 : (1991) MPLJ 853
Constitution of India, 1950 — Article 226
High Courts18 Apr 1991
Neeraj Vs State of M.P.
Madhya Pradesh High Court · (1991) CriLJ 2549 : (1991) JLJ 564 : (1991) MPJR 14
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 172, 172(2), 293Evidence Act, 1872 — Section 25, 26, 27Madhya Pradesh Police Regulations — Regulation 633, 642, 741, 742, 743
High Courts16 Apr 1991
Prem Kheda Vs Shree Sanatan Dharam Shiksha Samiti and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 198 : (1992) MPLJ 198
Constitution of India, 1950 — Article 12, 14, 226Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 6
High Courts16 Apr 1991Dismissed
Ashok Kumar Vs District Industries Officer and Others
Madhya Pradesh High Court · (1992) 75 CompCas 669 : (1991) MPJR 1
Constitution of India, 1950 — Article 226
High Courts15 Apr 1991
Satish Suman (Dr.) Vs Director, Medical Education and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 377 : (1993) MPLJ 377
General Clauses Act, 1897 — Section 9Madhya Pradesh General Clauses Act, 1957 — Section 6
High Courts12 Apr 1991Dismissed
Ratan Singh Vs Smt. Tarabai
Madhya Pradesh High Court · (1991) 04 MP CK 0029
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts12 Apr 1991Dismissed
State of Madhya Pradesh and Others Vs Madhukar and Others
Madhya Pradesh High Court · (1993) ACJ 116
Motor Vehicles Act, 1988 — Section 110A, 110D
High Courts12 Apr 1991
State of M. P. Vs Smt. Mathura Devi
Madhya Pradesh High Court · (1991) MPJR 416
Civil Procedure Code, 1908 (CPC) — Section 9Madhya Bharat Sales Tax Act, 1950 — Section 17
High Courts11 Apr 1991Allowed
Sahodra Devi Agrawal Vs Ramnarayan Satyanarayan (Firm) and Others
Madhya Pradesh High Court · (1992) 1 ACC 113 : (1991) 36 MPLJ 942 : (1991) MPLJ 942
Motor Vehicles Act, 1939 — Section 110A, 2(24)
High Courts11 Apr 1991
Sardar Deorao Jadhav Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1991 MP 247 : (1991) 36 MPLJ 562 : (1991) MPLJ 562
Stamp Act, 1899 — Article 58, 64, 2(24), 57, 57(1)
High Courts11 Apr 1991Dismissed
State of Bank of Indore Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) 04 MP CK 0028
Court Fees Act, 1870 — Article 1A
High Courts11 Apr 1991Allowed
Sahodra Devi Vs Ramnarayan Satyanarayan and Others
Madhya Pradesh High Court · (1991) ACJ 695
Motor Vehicles Act, 1988 — Section 110A, 110D, 2(24)
High Courts10 Apr 1991Dismissed
Rewachand Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1991) 36 MPLJ 828 : (1991) MPLJ 828
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1)
High Courts10 Apr 1991Allowed
Sheikh Wahid Vs Gokulchand and Another
Madhya Pradesh High Court · (1991) JLJ 688
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 12, Order 5 Rule 19A, Order 5 Rule 2, Order 9 Rule 6(1)