High Courts28 Sept 1991
M/s. J.B. Exports Pvt. Ltd. Vs M/s J.C. Mills Regd. Office Birla Nagar, Gwalior
Madhya Pradesh High Court · (1992) 1 MPJR 133
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 8 Rule 10, Order 9 Rule 6
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 6 of 25
High Courts27 Sept 1991
Lachchandei Vs Sobharam Dashrath and Others
Madhya Pradesh High Court · (1992) 1 ACC 488 : (1992) 37 MPLJ 432 : (1992) MPLJ 432
Motor Vehicles Act, 1939 — Section 110D
High Courts27 Sept 1991Allowed
Surinder Singh Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1991) 2 MPJR 342 : (1992) 37 MPLJ 245 : (1992) MPLJ 245
Army Act, 1950 — Section 121, 162, 39, 46Army Rules, 1954 — Rule 133, 22Constitution of India, 1950 — Article 20(2)
High Courts27 Sept 1991Dismissed
Munnawar Jahan Begum (Smt.) and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1992) JLJ 180 : (1992) 1 MPJR 117
Constitution of India, 1950 — Article 19, 19(1), 226Motor Vehicles Act, 1939 — Section 47(1), 47(3), 57(3), 57(5)Motor Vehicles Act, 1988 — Section 217(2), 43A, 43A(1), 43A(2), 57(3)
High Courts27 Sept 1991Allowed
Surinder Singh Vs The Union of India (UOI) and Others
Madhya Pradesh High Court · (1992) CriLJ 1312
Army Act, 1950 — Section 121, 162, 38, 46, 80Army Rules, 1954 — Rule 133Constitution of India, 1950 — Article 20(2), 20(4), 226
High Courts27 Sept 1991Allowed
Ashok Vs Ashok and Others
Madhya Pradesh High Court · (1991) 2 MPJR 297
Criminal Procedure Code, 1973 (CrPC) — Section 397, 438, 439, 439(2), 82Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 352
High Courts26 Sept 1991
The Gwalior Thok Sahkari Upbhokta Bhandar Maryadit Gwalior Vs Hamid Khan and Another
Madhya Pradesh High Court · (1991) 2 MPJR 375
Constitution of India, 1950 — Article 227
High Courts25 Sept 1991
Shiv Narain Ratanlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 285 : (1992) MPLJ 285
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1), 439Penal Code, 1860 (IPC) — Section 325, 326
High Courts25 Sept 1991Allowed
Rameshwar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 2 DMC 486
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts24 Sept 1991
Ashok Sharma Vs State of M.P.
Madhya Pradesh High Court · (1993) JLJ 99
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 167(2), 169General Clauses Act, 1897 — Section 10, 10(1), 10(2)Representation of the People Act, 1951 — Section 37, 81(1)
High Courts24 Sept 1991Dismissed
Hariram Phul Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 813 : (1992) MPLJ 813
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 10, 16(1), 2, 2(1), 20
High Courts24 Sept 1991Dismissed
Hariram Vs State of M.P.
Madhya Pradesh High Court · (1992) CriLJ 2135
Income Tax Act, 1922 — Section 2(1)Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)
High Courts24 Sept 1991
Brijraj Singh and Others Vs Bitto Devi (Smt.) and Another
Madhya Pradesh High Court · (1991) 2 MPJR 279 : (1994) 39 MPLJ 192 : (1994) MPLJ 192
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, 99
High Courts20 Sept 1991Allowed
Molyabai Vs Vishram Singh
Madhya Pradesh High Court · (1992) CriLJ 69 : (1992) 2 DMC 33 : (1992) 1 RCR(Criminal) 427
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts19 Sept 1991
Sumativijay Jain Vs The State of M.P. and Others
Madhya Pradesh High Court · (1992) CriLJ 97
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120A, 120B, 212, 302, 307
High Courts18 Sept 1991Allowed
Jugal Kishore and Others Vs Ramnath and Others
Madhya Pradesh High Court · (1992) JLJ 92
Evidence Act, 1872 — Section 90
High Courts18 Sept 1991Allowed
State of Madhya Pradesh Vs Devi Singh
Madhya Pradesh High Court · (1993) 38 MPLJ 703 : (1993) MPLJ 703
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts17 Sept 1991Dismissed
Sunita Jain Vs Suresh Kumar Jain
Madhya Pradesh High Court · (1992) 2 DMC 244
Hindu Marriage Act, 1955 — Section 12(1), 5
High Courts17 Sept 1991Dismissed
Kanhaiyalal Vs Kesharbai
Madhya Pradesh High Court · (1992) 2 DMC 141
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Sept 1991Dismissed
National Insurance Co. Ltd. Vs Shabirkhan and Others
Madhya Pradesh High Court · (1992) 1 ACC 313 : (1992) ACJ 873 : (1993) 76 CompCas 100 : (1992) 37 MPLJ 11 : (1992) MPLJ 11
Motor Vehicles Act, 1939 — Section 92A, 92A(1), 92B(2), 95, 96(4)