High Courts30 Aug 1991Partly Allowed
New India Assurance Co. Ltd. Vs Prema Bai and Others
Madhya Pradesh High Court · (1993) ACJ 75 : (1999) 3 LLJ 506
Workmens Compensation Act, 1923 — Section 4A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1991
489 judgments · page 8 of 25
High Courts30 Aug 1991Dismissed
Purushottam Vs Jayanti Bai
Madhya Pradesh High Court · (1992) 1 DMC 266
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Aug 1991
Gwalior Development Authority Vs Mst. Khumania
Madhya Pradesh High Court · (1991) 2 MPJR 203
Land Acquisition Act, 1894 — Section 23(2), 28, 54
High Courts29 Aug 1991
Girjaprasad and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) CriLJ 754 : (1992) JLJ 110
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 303
High Courts29 Aug 1991Dismissed
Usha Baghel Vs Dr. B.B. Singh
Madhya Pradesh High Court · (1992) 1 DMC 72
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Aug 1991Allowed
Ram Shankar Vs Balakdas
Madhya Pradesh High Court · (1991) 08 MP CK 0040
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Succession Act, 1925 — Section 213(2), 227, 70
High Courts29 Aug 1991
Girjaprasad Dhaniram Choube and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 365 : (1992) MPLJ 365
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 118
High Courts29 Aug 1991Allowed
Nathibai Patel Vs Bhura alias Atal Bihari and Another
Madhya Pradesh High Court · (1991) 36 MPLJ 952 : (1991) MPLJ 952
Criminal Procedure Code, 1973 (CrPC) — Section 230, 251A
High Courts29 Aug 1991Dismissed
Rishi Nath Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) CriLJ 1764 : (1992) 37 MPLJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 451, 457, 482Forest Act, 1927 — Section 26, 52(3), 52CMadhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9
High Courts29 Aug 1991Allowed
Akeel Vs State of M.P.
Madhya Pradesh High Court · (1998) 1 MPJR 458
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts28 Aug 1991Allowed
Umesh Singh Yadav Vs Collector/District Returning Officer and Others
Madhya Pradesh High Court · (1992) JLJ 218 : (1992) 1 MPJR 127 : (1992) 37 MPLJ 173 : (1992) MPLJ 173
Representation of the People Act, 1951 — Section 28A
High Courts28 Aug 1991Dismissed
Satendra Prakash Agarwal Vs State Bank of Indore, Bhopal and Another
Madhya Pradesh High Court · AIR 1992 MP 285 : (1991) MPLJ 951
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 6
High Courts28 Aug 1991Dismissed
Satendra Prakash Agarwal Vs State Bank of Indore and another
Madhya Pradesh High Court · (1991) 2 MPJR 263 : (1991) MPLJ 951
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, Order 39 Rule 6, Order 39 Rule 7
High Courts27 Aug 1991
Deokoo Bai Rao and Others Vs Keshari Chand Jain
Madhya Pradesh High Court · (1992) JLJ 106 : (1992) 1 MPJR 451 : (1992) 37 MPLJ 132 : (1992) MPLJ 132
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 54
High Courts26 Aug 1991Allowed
Smt. Krishna Pyari Bai Dixit Vs Gobind Mishra
Madhya Pradesh High Court · AIR 1992 MP 145 : (1992) JLJ 624
Hindu Succession Act, 1956 — Section 14, 15Succession Act, 1925 — Section 372, 373, 4
High Courts26 Aug 1991
Kalyanmal Mills Ltd. Vs Income Tax Officer and Others
Madhya Pradesh High Court · (1992) 194 ITR 517 : (1992) 62 TAXMAN 330
Income Tax Act, 1961 — Section 237, 244A
High Courts24 Aug 1991Dismissed
Brahm Narayan and Another Vs Rajesh Kumar and Others
Madhya Pradesh High Court · AIR 1992 MP 297
Evidence Act, 1872 — Section 114
High Courts23 Aug 1991
Satyanarayan Vs Bhagwan
Madhya Pradesh High Court · (1991) 08 MP CK 0012
Easements Act, 1882 — Section 47, 5, 7
High Courts22 Aug 1991Dismissed
A.R. Ramteke and Another Vs Board of Revenue and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 20 : (1992) MPLJ 20
Constitution of India, 1950 — Article 226
High Courts22 Aug 1991Allowed
Sushila Bai Vs Kailash Kumar
Madhya Pradesh High Court · (1992) 1 DMC 65
Hindu Marriage Act, 1955 — Section 24