High Courts15 Mar 1991Partly Allowed
Badrilal Vs Kamlabai and Another
Madhya Pradesh High Court · (1993) 76 CompCas 34
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 19 of 25
High Courts15 Mar 1991Dismissed
Badri Prasad Baldev Prasad Vs Aerofil Paper Ltd. Industrial Area, Banmore
Madhya Pradesh High Court · AIR 1992 MP 137 : (1992) 37 MPLJ 668 : (1992) MPLJ 668
Madhya Pradesh Sahayata Upkram (Vishesh Upabandh) Adhiniyam, 1978 — Section 3, 5
High Courts15 Mar 1991Allowed
Mahrunnisha Begum Vs Radhey Shyam and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 391 : (1993) MPLJ 391
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13(1), 13(2)
High Courts13 Mar 1991Dismissed
Raj Kumar Gajadhar Prasad Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1992) 37 MPLJ 298 : (1992) MPLJ 298
Madhya Pradesh Excise Act, 1915 — Section 31(1), 31(1A), 31(1A)(4), 31(4)
High Courts12 Mar 1991
State of M.P. Vs Chandrahas Dewangan
Madhya Pradesh High Court · (1992) CriLJ 711
Criminal Procedure Code, 1973 (CrPC) — Section 10(3), 194, 395(2), 400, 408Penal Code, 1860 (IPC) — Section 307, 323, 325, 427, 435
High Courts12 Mar 1991
Dr. Pramod Jhavar and Another Vs The Director of Medical Education, M.P., Bhopal and Others
Madhya Pradesh High Court · AIR 1991 MP 269
Constitution of India, 1950 — Article 226
High Courts12 Mar 1991
Beharilal Vs Jagannath
Madhya Pradesh High Court · (1992) 37 MPLJ 79 : (1992) MPLJ 79
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10Limitation Act, 1963 — Article 110
High Courts12 Mar 1991
State of Madhya Pradesh Vs Chandrahas Keshav Prasad Dewangan
Madhya Pradesh High Court · (1992) 2 MPJR 315 : (1991) 36 MPLJ 779 : (1991) MPLJ 779
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts11 Mar 1991Dismissed
Raghavendra Singh Bhadoria Vs State Bank of Indore and Others
Madhya Pradesh High Court · (1993) 76 CompCas 112
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 226, 227Negotiable Instruments Act, 1881 (NI) — Section 10, 85A
High Courts11 Mar 1991Allowed
Ashotosh Higher Secondary School Vs Government of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 823 : (1991) MPLJ 823
Madhya Pradesh Board of Secondary Education Regulations, 1965 — Regulation 88
High Courts11 Mar 1991Dismissed
Raghvendra Singh Bhadoria Vs State Bank of Indore
Madhya Pradesh High Court · (1991) MPJR 41
High Courts08 Mar 1991
Sajjan Singh, Laxman Singh and Others Vs Phoolibai and Others
Madhya Pradesh High Court · (1994) 1 ACC 43
Penal Code, 1860 (IPC) — Section 304A
High Courts08 Mar 1991
Commissioner of Wealth Tax Vs Kamla Devi Bhanot
Madhya Pradesh High Court · (1991) 189 ITR 626
Wealth Tax Act, 1957 — Section 18(1), 27
High Courts08 Mar 1991
Milan Supari Stores Vs Assistant Income Tax Commissioner
Madhya Pradesh High Court · (1992) 106 CTR 311 : (1992) 194 ITR 72 : (1991) 57 TAXMAN 159
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 186
High Courts08 Mar 1991
Ramprakash and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) 03 MP CK 0035
Arms Act, 1959 — Section 13, 14, 17, 17(1), 2Constitution of India, 1950 — Article 261Evidence Act, 1872 — Section 114
High Courts08 Mar 1991
Commissioner of Income Tax Vs Steel Ingots Pvt. Ltd.
Madhya Pradesh High Court · (1992) 194 ITR 560 : (1993) 66 TAXMAN 555
Income Tax Act, 1961 — Section 32, 43
High Courts08 Mar 1991
Commissioner of Wealth-tax Vs Rakesh Kumar Agarwal
Madhya Pradesh High Court · (1991) 95 CTR 288 : (1992) 198 ITR 256 : (1991) MPJR 357 : (1991) 36 MPLJ 686 : (1991) MPLJ 686
High Courts08 Mar 1991
COMMISSIONER OF Income Tax Vs VIKRAM METAL POWDER PVT. LTD.
Madhya Pradesh High Court · (1992) 193 ITR 741
Income Tax Act, 1961 — Section 256
High Courts08 Mar 1991
Commissioner of Income Tax Vs State Bank of Indore
Madhya Pradesh High Court · (1992) 194 ITR 124 : (1993) 68 TAXMAN 136
Income Tax Act, 1961 — Section 256
High Courts08 Mar 1991Allowed
Ramdayal and Others Vs State of M.P.
Madhya Pradesh High Court · (1991) JLJ 468
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1)Madhya Pradesh Dakaili Prabhavit Kshetra Adhyadesh Ordinance, 1981 — Section 5(2)Penal Code, 1860 (IPC) — Section 294, 323, 341