Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2, 151Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)Hindu Succession Act, 1956 — Section 14, 14(1)

Read judgment

High Courts24 Oct 1991

Suresh Kumar Kevat Vs Madhya Pradesh State Tourism Development Corporation Ltd.

Madhya Pradesh High Court · (1992) 1 MPJR 49

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts24 Oct 1991

Hari Singh Vs State of M.P.

Madhya Pradesh High Court · (1992) 2 MPJR 24

Criminal Procedure Code, 1973 (CrPC) — Section 386(b)Penal Code, 1860 (IPC) — Section 394

Read judgment

High Courts24 Oct 1991Dismissed

Smt. Urmila Vs Kailash Prasad Tiwari and Another

Madhya Pradesh High Court · (1992) 2 DMC 148

Penal Code, 1860 (IPC) — Section 109, 494

Read judgment

High Courts24 Oct 1991Allowed

Dwarka Prasad and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1992) CriLJ 2027 : (1991) 2 MPJR 353 : (1992) 3 RCR(Criminal) 652

Criminal Procedure Code, 1973 (CrPC) — Section 164, 344, 479, 479A

Read judgment

High Courts23 Oct 1991

Mst. Bitola and Others Vs Ram Jan Khan and Others

Madhya Pradesh High Court · (1992) 1 ACC 682

Motor Vehicles Act, 1988 — Section 110D

Read judgment

High Courts23 Oct 1991Allowed

Sanjay Kumar and Another Vs Munnalal and Another

Madhya Pradesh High Court · (1993) ACJ 869 : (1992) 1 MPJR 89

Employees Compensation Act, 1923 — Section 19

Read judgment

High Courts23 Oct 1991Allowed

Shobha Sharma Vs Ved Prakash Sharma

Madhya Pradesh High Court · (1992) 1 DMC 248

Hindu Marriage Act, 1955 — Section 24

Read judgment

High Courts22 Oct 1991Dismissed

National Insurance Co. Ltd. Vs Shakuntalabai and Others

Madhya Pradesh High Court · (1992) ACJ 682

Motor Vehicles Act, 1988 — Section 110A

Read judgment

High Courts21 Oct 1991Allowed

Harikishan Udai Singh and Another Vs Jaswant Singh and Others

Madhya Pradesh High Court · (1992) JLJ 635 : (1992) 37 MPLJ 623 : (1992) MPLJ 623

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 19

Read judgment

High Courts21 Oct 1991Allowed

Jagannath and Others Vs The State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1992) CriLJ 1310

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482

Read judgment

High Courts21 Oct 1991Dismissed