High Courts15 Nov 1991Allowed
M/s. Gurcharan Singh Baldev Singh Vs Yashwant Singh and Others
Madhya Pradesh High Court · (1991) 2 MPJR 371
General Clauses Act, 1897 — Section 6(c)Motor Vehicles Act, 1939 — Section 58, 58(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 3 of 25
High Courts14 Nov 1991Dismissed
Devendra Kumar Vs State of M.P.
Madhya Pradesh High Court · (1992) CriLJ 1730 : (1991) 2 MPJR 338
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 438, 439, 439(1), 442General Clauses Act, 1897 — Section 10Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts14 Nov 1991Allowed
Kusumlata Trivedi and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) 1 ACC 686 : (1992) ACJ 242
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts14 Nov 1991Allowed
M.P. State Road Transport Corporation Vs Rajendra Singh and Others
Madhya Pradesh High Court · (1992) 2 LLJ 789
Constitution of India, 1950 — Article 226, 227
High Courts14 Nov 1991Dismissed
State of M.P. Vs Firm Gattulal Kailash Chand Jain
Madhya Pradesh High Court · (1992) JLJ 83
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 1(1), Order 8 Rule 6AForest Act, 1927 — Section 20Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 10, 12, 2, 4, 6
High Courts13 Nov 1991
Gopi Vs State of M.P.
Madhya Pradesh High Court · (1992) JLJ 522
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 307, 394
High Courts13 Nov 1991
Kallu alias Ram Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 558 : (1992) MPLJ 558
Penal Code, 1860 (IPC) — Section 39, 395, 397
High Courts13 Nov 1991
Iftikar Ahmad Gauri Vs Municipal Council Ambah
Madhya Pradesh High Court · (1992) 1 MPJR 104
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F
High Courts12 Nov 1991
Saroj Bhansli Vs Kali Charan and Others
Madhya Pradesh High Court · (1993) ACJ 290
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts12 Nov 1991Allowed
Gurcharan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 62 ELT 689
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 41, 42, 50
High Courts11 Nov 1991
Hasmukhlal Bagdiya Vs Assistant Commissioner of Income Tax and Others
Madhya Pradesh High Court · (1992) 103 CTR 152 : (1992) 195 ITR 50
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(1), 132(11), 132(5), 220
High Courts01 Nov 1991Allowed
Kumari Omli Vs State of M.P.
Madhya Pradesh High Court · (1992) 1 DMC 450
Penal Code, 1860 (IPC) — Section 201
High Courts01 Nov 1991Allowed
Komal Chandra Mandloi Vs Indore School of Social Work and Another
Madhya Pradesh High Court · (1992) 37 MPLJ 181 : (1992) MPLJ 181
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Financial Code — Rule 84
High Courts01 Nov 1991
Ramesh Chand Pathak Vs Manikchand Jain and Others
Madhya Pradesh High Court · (1992) 1 MPJR 271
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96
High Courts31 Oct 1991
Hari Ram Vs Himmat Singh and Others
Madhya Pradesh High Court · (1992) 1 MPJR 129
Limitation Act, 1963 — Section 2(i)
High Courts30 Oct 1991
Sunil Kumar Grover Vs Ku. Gunjan
Madhya Pradesh High Court · (1992) 2 DMC 154
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Oct 1991Dismissed
Rajni Vs Shantilal
Madhya Pradesh High Court · (1992) 1 DMC 409
Hindu Marriage Act, 1955 — Section 13
High Courts26 Oct 1991
Arun Kumar Lath Vs Regional Transport Authority
Madhya Pradesh High Court · (1991) ILR (MP) 323 : (1992) 37 MPLJ 1 : (1992) MPLJ 1
Motor Vehicles Act, 1939 — Section 62(1), 68F(1C)
High Courts26 Oct 1991
Ramdas Chourasia and Others Vs Vijay Knmar Pathtak and Others
Madhya Pradesh High Court · (1992) 1 MPJR 23
Madhya Pradesh Co-operative Central Bank Employees Services (Terms of Employment and Working Conditions) Rules, 1965 — Rule 10, 22(iv), 23(iii)
High Courts26 Oct 1991Dismissed
Jila Sahakari Kendriya Bank Vs Labour Court and Another
Madhya Pradesh High Court · (1993) 1 LLJ 18
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C(2)