High Courts26 Feb 1991Dismissed
Kailashibai Vs Foolchand
Madhya Pradesh High Court · (1991) JLJ 412
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 14(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 21 of 25
High Courts22 Feb 1991Dismissed
Dr. Ram Kumar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) MPJR 63
Constitution of India, 1950 — Article 226
High Courts22 Feb 1991
National Insurance Co. Ltd. Vs Sarswatibai and Others
Madhya Pradesh High Court · (1991) 1 ACC 503
Motor Vehicles Act, 1988 — Section 173
High Courts22 Feb 1991Dismissed
National Insurance Co. Ltd. Vs Sarwatibai and Others
Madhya Pradesh High Court · (1991) ACJ 797
Motor Vehicles Act, 1988 — Section 173
High Courts22 Feb 1991Dismissed
Dr. Ram Kumar and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 384 : (1993) MPLJ 384
Constitution of India, 1950 — Article 226
High Courts22 Feb 1991
National Insurance Company Limited Vs Sarswati Bai and Others
Madhya Pradesh High Court · (1991) 2 ACC 472
Motor Vehicles Act, 1988 — Section 173
High Courts22 Feb 1991Allowed
Harikant Joshi Vs Assistant Registrar and Returning Officer and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 789 : (1992) MPLJ 789
High Courts21 Feb 1991Allowed
Maharu and others Vs Dhansai and others
Madhya Pradesh High Court · (1991) MPJR 212 : (1991) MPLJ 464
Transfer of Property Act, 1882 — Section 44
High Courts21 Feb 1991Dismissed
Ramesh 'Chanchal' Vs Town Improvement Trust, Ratlam and Another
Madhya Pradesh High Court · (1993) 38 MPLJ 343 : (1993) MPLJ 343
Constitution of India, 1950 — Article 14, 19, 226
High Courts21 Feb 1991Dismissed
Oriental Fire and General Insurance Co., Indore Vs Gangabai and Others
Madhya Pradesh High Court · (1992) ACJ 106 : AIR 1991 MP 323 : (1993) 38 MPLJ 233 : (1993) MPLJ 233
Motor Vehicles Act, 1939 — Section 110A, 110B, 2(18), 81, 82
High Courts21 Feb 1991Partly Allowed
Maharu and Others Vs Dhansai and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 464 : (1991) MPLJ 464
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Transfer of Property Act, 1882 — Section 44
High Courts21 Feb 1991
Mohanlal Hargovinddas Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1992) 102 CTR 39 : (1991) 188 ITR 556 : (1993) 38 MPLJ 371 : (1993) MPLJ 371 : (1991) 59 TAXMAN 447
Income Tax Act, 1961 — Section 37
High Courts19 Feb 1991Dismissed
Madhya Pradesh State Road Transport Corporation and Another Vs Bhay Singh
Madhya Pradesh High Court · (1992) ACJ 1151
High Courts19 Feb 1991Dismissed
Western Railway Vs Chandrabai and Another
Madhya Pradesh High Court · (1992) 2 ACC 615 : (1992) ACJ 496 : (1992) 65 FLR 541 : (1993) 3 LLJ 911
Workmens Compensation Act, 1923 — Section 3
High Courts19 Feb 1991
Radhakishan Narayandas (Partnership Firm) Vs Manmohan Garg
Madhya Pradesh High Court · (1993) 38 MPLJ 909 : (1993) MPLJ 909
Trade and Merchandise Marks Act, 1958 — Section 2, 20(1), 28, 28(1), 28(2)
High Courts18 Feb 1991Allowed
Ram Dutt Kaushik Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) MPJR 204
Madhya Pradesh Co-operative Societies Act, 1960 — Section 53(1), 53(1)(c), 53(10), 53(2)
High Courts18 Feb 1991Dismissed
Prahalad Pal Vs Uttama
Madhya Pradesh High Court · (1992) 1 DMC 216
Hindu Marriage Act, 1955 — Section 24
High Courts18 Feb 1991
Kanhaiyallal and Others Vs The Ujjain Vikas Pradhikaran, Dewas Rd., Ujjain and Others
Madhya Pradesh High Court · AIR 1991 MP 290 : (1991) JLJ 534 : (1994) 39 MPLJ 315 : (1994) MPLJ 315
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 50, 50(2), 51
High Courts18 Feb 1991Dismissed
Mohammed Amin Vs Dilip Singh Taluju and Another
Madhya Pradesh High Court · (1992) 1 DMC 393
Constitution of India, 1950 — Article 226Special Marriage Act, 1954 — Section 15, 16, 4, 5
High Courts18 Feb 1991Dismissed
National Insurance Co. Ltd. Vs Rajjak and Others
Madhya Pradesh High Court · (1992) 75 CompCas 755
Motor Vehicles Act, 1988 — Section 149(2)