COURT ARCHIVE

Madhya Pradesh High Court judgments, 1991

489 judgments · page 7 of 25

High Courts16 Sept 1991Allowed

Ashok Ambalal Shah Vs Guruvachan Raj Singh Bagga

Madhya Pradesh High Court · (1992) 37 MPLJ 438 : (1992) MPLJ 438

Criminal Procedure Code, 1973 (CrPC) — Section 204Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

High Courts16 Sept 1991Dismissed

Babu Lal Janved and Others Vs Parwati Bhogiram and Others

Madhya Pradesh High Court · (1992) 37 MPLJ 282 : (1992) MPLJ 282

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 20 Rule 18Constitution of India, 1950 — Article 227

High Courts16 Sept 1991Allowed

Ashok Ambalal Shah Vs Guruvachan

Madhya Pradesh High Court · (1992) CriLJ 895

Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

High Courts13 Sept 1991Dismissed

Guddi Mst. Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1991) 2 MPJR 222

Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Penal Code, 1860 (IPC) — Section 406, 498A

High Courts11 Sept 1991

Delhi Judicial Service Association, Tis Hazari Court, Delhi Vs State of Gujarat and others A.K. Srivastava and others Vs Union of India and others R.L. Panjwani, Advocate Supreme Court Vs S.R. Sharma, Police Inspector, Nadiad and others

Madhya Pradesh High Court · (1991) 2 MPJR 377

Constitution of India, 1950 — Article 32Contempt of Courts Act, 1971 — Section 11, 15(2)

High Courts10 Sept 1991

Swaroopi Bai Vs Bhagwandas and Another

Madhya Pradesh High Court · (1992) JLJ 513

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 1(1), Order 40 Rule 1(2)

High Courts10 Sept 1991

Kishan Lal Vs Naveen Kumar and Others

Madhya Pradesh High Court · (1994) 1 ACC 451

Motor Vehicles Act, 1988 — Section 140

High Courts10 Sept 1991Allowed

Kavindra Jain Vs Amritlal

Madhya Pradesh High Court · (1992) JLJ 36

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(2), Order 8 Rule 6A(3), Order 8 Rule 6A(4)

High Courts10 Sept 1991Dismissed

Kanhaiyalal Verma Vs Smt. Dropadi Seetaram Gattani

Madhya Pradesh High Court · AIR 1992 MP 88 : (1992) 37 MPLJ 125 : (1992) MPLJ 125

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 10, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

High Courts10 Sept 1991Allowed

Kishanlal Vs Naveen Kumar and Others

Madhya Pradesh High Court · (1992) ACJ 1143 : (1993) 76 CompCas 110

Motor Vehicles Act, 1988 — Section 140

High Courts09 Sept 1991

Mohammad Salam Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1992) CriLJ 1612

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

High Courts06 Sept 1991

Naresh Chandra Vs Mst. Reshmabai and Another

Madhya Pradesh High Court · (1992) CriLJ 579 : (1992) 1 DMC 46 : (1992) 37 MPLJ 58 : (1992) MPLJ 58 : (1992) 3 RCR(Criminal) 19 : (1992) 1 RCR(Criminal) 521

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts05 Sept 1991Dismissed

Rampal Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (1992) CriLJ 3745

Electricity (Supply) Act, 1948 — Section 26, 55Electricity Act, 1910 — Section 36, 39, 50Penal Code, 1860 (IPC) — Section 379

High Courts03 Sept 1991Allowed

Kavindra Jain Vs Amritlal

Madhya Pradesh High Court · AIR 1992 MP 131

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A

High Courts03 Sept 1991Allowed

Banti alias Balvinder Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1992) CriLJ 715

Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 366, 376(2)

High Courts03 Sept 1991

Banti @ Balvinder Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1992) JLJ 6 : (1992) 37 MPLJ 35 : (1992) MPLJ 35 : (1992) 1 RCR(Criminal) 569

Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 366, 376(2)

High Courts30 Aug 1991

Karcharmal and Another Vs Chenram and Another

Madhya Pradesh High Court · (1992) 1 ACC 592 : (1991) 2 MPJR 274

Employees Compensation Act, 1923 — Section 3

High Courts30 Aug 1991

Central Bank of India Vs Jagannath Prasad Soni and Others

Madhya Pradesh High Court · (1992) 37 MPLJ 250 : (1992) MPLJ 250

Limitation Act, 1963 — Article 36

High Courts30 Aug 1991

Kacharmal Kishanlal Mahajan and Another Vs Chainram Kishanlal Mahajan and Another

Madhya Pradesh High Court · (1992) ACJ 986 : (1992) 37 MPLJ 85 : (1992) MPLJ 85

Motor Vehicles Act, 1939 — Section 110, 110A, 110BRoad Traffic Act, 1960 — Section 207

High Courts30 Aug 1991Dismissed

Desha Singh (deceased by L.R.) and Another Vs Madanlal

Madhya Pradesh High Court · AIR 1992 MP 101 : (1992) 37 MPLJ 95 : (1992) MPLJ 95

Madhya Pradesh Municipalities Act, 1961 — Section 191Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 4, 5