High Courts08 Mar 1991
Sajjan Singh Laxman Singh and Others Vs Phoolibai and Others
Madhya Pradesh High Court · (1993) ACJ 586
Penal Code, 1860 (IPC) — Section 304A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 20 of 25
High Courts07 Mar 1991Allowed
Navalmal Vs Laxman Singh and Another
Madhya Pradesh High Court · (1992) JLJ 728 : (1991) MPJR 256 : (1991) 36 MPLJ 812 : (1991) MPLJ 812
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts06 Mar 1991Allowed
Lalchand Vs Kanta and Others
Madhya Pradesh High Court · (1992) ACJ 469
Motor Vehicles Act, 1988 — Section 96(2)
High Courts06 Mar 1991
Commissioner of Income Tax Vs Shri Cutch Gurjar Kahatriya Samaj Sewa Trust
Madhya Pradesh High Court · (1991) 189 ITR 658
Income Tax Act, 1961 — Section 11, 256
High Courts06 Mar 1991Allowed
Lalchand Vs Kanta Joshi and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 758 : (1991) MPLJ 758
Motor Vehicles Act, 1939 — Section 110A, 110C
High Courts06 Mar 1991Dismissed
Jai Narayan Durga Prasad Vs Satyanarayan Alias Dhonbabu and Others
Madhya Pradesh High Court · (1991) JLJ 428 : (1991) 36 MPLJ 768 : (1991) MPLJ 768
Evidence Act, 1872 — Section 90
High Courts06 Mar 1991Dismissed
Abdul Rashid and Another Vs Shelprabha and Others
Madhya Pradesh High Court · (1992) ACJ 441
Civil Procedure Code, 1908 (CPC) — Section 10, 151Penal Code, 1860 (IPC) — Section 304A
High Courts06 Mar 1991Dismissed
Abdul Rashid and Another Vs Shelprabha Pathak and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 876 : (1991) MPLJ 876
Civil Procedure Code, 1908 (CPC) — Section 10, 151Motor Vehicles Act, 1939 — Section 110A, 110CPenal Code, 1860 (IPC) — Section 304A
High Courts05 Mar 1991Allowed
State of M.P. Vs Gyan Singh and Another
Madhya Pradesh High Court · (1992) CriLJ 192
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 438, 439, 439(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts05 Mar 1991Allowed
Yashoda Sharma @ Yashoda Yadav Vs Suryabali Yadav
Madhya Pradesh High Court · (1992) 1 DMC 263
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hindu Marriage Act, 1955 — Section 11, 27
High Courts05 Mar 1991Dismissed
Bhagwan Singh Vs Guddi and Others
Madhya Pradesh High Court · (1992) 2 ACC 487 : (1992) ACJ 385
Motor Vehicles Act, 1939 — Section 92A
High Courts05 Mar 1991Dismissed
State of M.P. Vs Govind Prasad
Madhya Pradesh High Court · (1991) JLJ 502 : (1991) MPJR 444
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 438, 439(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts05 Mar 1991Allowed
State of Madhya Pradesh Vs Gyan Singh and Another
Madhya Pradesh High Court · (1991) 36 MPLJ 762 : (1991) MPLJ 762
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 438, 439, 439(2), 72
High Courts04 Mar 1991
Mukut Singh Sikarwar and Others Vs Moorti Shri Dwarkadhishji and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 273 : (1992) MPLJ 273
Civil Procedure Code, 1908 (CPC) — Section 92Madhya Pradesh Public Trust Act, 1951 — Section 2(4), 27(4), 8
High Courts04 Mar 1991Dismissed
Ram Singh Chouhan Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 835 : (1991) MPLJ 835
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 55(1)
High Courts28 Feb 1991Allowed
Shelendra Kumar Pare Vs President, M.P. Gandi Basti Nirmulan Mandal and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 397 : (1993) MPLJ 397
Constitution of India, 1950 — Article 14, 16
High Courts28 Feb 1991Dismissed
Bharat Singh Vs Kunwar Singh and Another
Madhya Pradesh High Court · AIR 1991 MP 368 : (1993) 38 MPLJ 547 : (1993) MPLJ 547
Limitation Act, 1963 — Article 58
High Courts28 Feb 1991Allowed
Mohd. Umar Khan Vs Mst. Gulshan Begam
Madhya Pradesh High Court · (1992) CriLJ 899 : (1991) 2 DMC 15 : (1991) MPJR 355 : (1991) 36 MPLJ 586 : (1991) MPLJ 586
Criminal Procedure Code, 1973 (CrPC) — Section 125 , 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5
High Courts27 Feb 1991
Bairo Prasad and Another Vs Smt. Laxmibai Pateria
Madhya Pradesh High Court · (1991) CriLJ 2535 : (1991) 2 MPJR 184
Criminal Procedure Code, 1973 (CrPC) — Section 200, 200(1), 204, 204(1), 204(2)Penal Code, 1860 (IPC) — Section 406
High Courts27 Feb 1991
Amarchand Vs Arun Kumar
Madhya Pradesh High Court · (1991) CriLJ 3001
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 204(2), 311, 482Penal Code, 1860 (IPC) — Section 109, 409, 494