High Courts04 Jan 1991
Smt. Krishna Jain Vs Dharam Raj Jain
Madhya Pradesh High Court · (1992) CriLJ 1028 : (1991) JLJ 405
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 354(6), 465, 488(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 25 of 25
High Courts04 Jan 1991
Krishna Jain Vs Dharam Raj Jain
Madhya Pradesh High Court · (1972) ILR (MP) 563 : (1993) 2 MPJR 63 : (1991) 36 MPLJ 451 : (1991) MPLJ 451
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 354(6), 397, 465
High Courts03 Jan 1991
Gangaram @ Gangadhar and Another Vs Shrikrishnadas
Madhya Pradesh High Court · (1993) 38 MPLJ 595 : (1993) MPLJ 595
Limitation Act, 1963 — Article 67Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)Transfer of Property Act, 1882 — Section 106
High Courts02 Jan 1991
Harishankar Kamarlal Vashiya Vs Khayalichandra Roopchand Goyal
Madhya Pradesh High Court · (1992) 37 MPLJ 15 : (1992) MPLJ 15
Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(4), 340, 340(1)Penal Code, 1860 (IPC) — Section 193, 196, 468, 471
High Courts02 Jan 1991
Rameshwar Dayal Arale Vs Munna Singh Bhadoria and Others
Madhya Pradesh High Court · (1991) 01 MP CK 0032
Representation of the People Act, 1951 — Section 81, 83, 83(1)
High Courts02 Jan 1991Allowed
Madhu Sudan Gupta Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) MPJR 167 : (1991) 36 MPLJ 712 : (1991) MPLJ 712
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 7Recruitment and Conditions of Service Rules, 1976 — Rule 12, 13, 14
High Courts02 Jan 1991
Shabbir Hussain Gulam Hussain Vs Rubab Bai Inayat Hussain
Madhya Pradesh High Court · (1992) 37 MPLJ 449 : (1992) MPLJ 449
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts02 Jan 1991Allowed
Keshav Devi Mishra Vs Pradeep Kumar Mishra
Madhya Pradesh High Court · (1991) 2 DMC 284
Hindu Marriage (Amendment) Act, 1958 — Section 13(1), 28
High Courts02 Jan 1991
Harishankar Vs Khyalichandra and Another
Madhya Pradesh High Court · (1991) CriLJ 2153
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, 115Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1), 195(3), 195(4)Madhya Pradesh Civil Courts Act, 1958 — Section 7(2)