High Courts28 Jan 1991
Chain Singh Dhool Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 811 : (1992) MPLJ 811
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 24 of 25
High Courts28 Jan 1991
Jagdish Gangaram Soni and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) 36 MPLJ 890 : (1991) MPLJ 890
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 149, 302
High Courts24 Jan 1991Dismissed
National Insurance Co. Ltd. Vs Rameshchandra and Others
Madhya Pradesh High Court · (1992) 75 CompCas 671
Limitation Act, 1963 — Section 5
High Courts24 Jan 1991Allowed
Chimanlal Vs State of M.P. and Another
Madhya Pradesh High Court · (1993) 2 LLJ 219 : (1991) MPJR 251 : (1992) 37 MPLJ 169 : (1992) MPLJ 169
Constitution of India, 1950 — Article 311
High Courts24 Jan 1991Dismissed
Umashankar Sharma Vs Mangal Singh and Others
Madhya Pradesh High Court · (1992) JLJ 178
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, Order 1 Rule 3B(1)Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 9
High Courts23 Jan 1991Allowed
Ramcharanlal Sharma and Another Vs Smt. Vinod Shrivastava and Another
Madhya Pradesh High Court · (1992) 37 MPLJ 526 : (1992) MPLJ 526
Civil Procedure Code, 1908 (CPC) — Section 9Limitation Act, 1963 — Article 55, 58Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 6, 7
High Courts22 Jan 1991Allowed
Surendra Sohane and Others Vs Dr. Hari Singh Gour Vishwavidyalaya, Sagar and Others
Madhya Pradesh High Court · AIR 1991 MP 312 : (1991) JLJ 307 : (1991) MPJR 398 : (1991) 36 MPLJ 489 : (1991) MPLJ 489
Constitution of India, 1950 — Article 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 20, 20(1)(2), 55
High Courts15 Jan 1991
State of Madhya Pradesh Vs Nanhelal
Madhya Pradesh High Court · (1992) CriLJ 257 : (1992) ILR (MP) 869 : (1993) 38 MPLJ 345
Prevention of Food Adulteration Act, 1954 — Section 11(3), 16(1)
High Courts15 Jan 1991
Jarnail Kaur Vs Pepsu Road Transport Corporation and Others
Madhya Pradesh High Court · (1991) 2 ACC 82
High Courts11 Jan 1991Partly Allowed
Union of India (UOI) Vs K.S. Kalra
Madhya Pradesh High Court · (1992) JLJ 296 : (1993) 2 MPJR 83
Arbitration Act, 1940 — Section 17, 30Interest Act, 1978 — Section 3
High Courts11 Jan 1991Dismissed
Rajendra Sharma Vs Smt. Neeta Sharma
Madhya Pradesh High Court · (1992) 1 DMC 222
Hindu Marriage Act, 1955 — Section 11, 13, 13(1), 5
High Courts09 Jan 1991Allowed
Santosh Vs Union of India (UOI)
Madhya Pradesh High Court · (1993) ACJ 627
Limitation Act, 1963 — Section 5
High Courts09 Jan 1991Dismissed
Bhagwant Singh and Another Vs Smt. Ram Pyari Bai and Others
Madhya Pradesh High Court · (1992) 1 ACC 92 : (1991) ACJ 1115 : (1991) JLJ 377
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Madhya Pradesh Motor Accidents Claims Tribunal Rules, 1939 — Rule 14Motor Vehicles Act, 1939 — Section 110A, 110A(3)
High Courts09 Jan 1991Allowed
State of Madhya Pradesh Vs Pradip Kumar and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 254 : (1992) MPLJ 254
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2Transfer of Property Act, 1882 — Section 105, 106, 111
High Courts09 Jan 1991Allowed
State of M.P. Vs Smt. Meena Sharma and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 254 : (1992) MPLJ 254
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12Transfer of Property Act, 1882 — Section 106, 111
High Courts09 Jan 1991
Madanlal Gupta Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) ILR (MP) 711 : (1991) MPJR 113 : (1991) 36 MPLJ 901 : (1991) MPLJ 901
Civil Procedure Code, 1908 (CPC) — Section 115, 152Madhya Pradesh Civil Courts Rules, 1961 — Rule 583
High Courts08 Jan 1991Dismissed
General Manager, Bank Note Press Vs Chattar Singh and Others
Madhya Pradesh High Court · (1992) ILR (MP) 728 : (1991) JLJ 241 : (1993) 3 LLJ 903 : (1991) MPJR 222 : (1991) 36 MPLJ 615 : (1991) MPLJ 615
Factories Act, 1948 — Section 59Industrial Disputes Act, 1947 — Section 2, 3Madhya Pradesh Shops and Establishments Act, 1958 — Section 2(8), 2(9), 62, 70
High Courts07 Jan 1991Allowed
Gokul Prasad Vs Ram Singh and Others
Madhya Pradesh High Court · (1991) 2 ACC 606 : (1992) ACJ 459
Criminal Procedure Code, 1973 (CrPC) — Section 162Motor Vehicles Act, 1988 — Section 140Penal Code, 1860 (IPC) — Section 279, 338
High Courts07 Jan 1991Dismissed
Ramsewak Vs State of M. P. Jail Department and Another
Madhya Pradesh High Court · (1993) 2 MPJR 111
Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Jan 1991
Administrator City of Indore Nagar Palika Nigam Vs Rann Singh Bhil and Others
Madhya Pradesh High Court · (1991) 2 ACC 498
Employees Compensation Act, 1923 — Section 10, 12