High Courts23 Nov 1991
Vinod Bhalla and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 580 : (1992) MPLJ 580
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,894 of 2,382
High Courts23 Nov 1991Dismissed
Ram Dayal Koli Vs State
Madhya Pradesh High Court · (1991) 2 MPJR 328
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 8
High Courts20 Nov 1991
Thakurdas Vs The Chairman, Indore Development Authority and Another
Madhya Pradesh High Court · (1992) 1 ACC 658
Arbitration Act, 1940 — Section 20
High Courts20 Nov 1991Allowed
Omprakash Gupta (Dr.) Vs Ram Prakash and Others
Madhya Pradesh High Court · (1994) JLJ 26 : (1993) 38 MPLJ 869 : (1993) MPLJ 869
Court Fees Act, 1870 — Section 13, 7Madhya Pradesh Accommodation Control (Amendment) Act, 1985 — Section 9Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 23A
High Courts19 Nov 1991Dismissed
Subhash Chaturvedi Vs Hukum Chandra Agarwal
Madhya Pradesh High Court · (1991) 2 MPJR 333
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 13(2)
High Courts18 Nov 1991Allowed
Nirvikar Gupta Vs Ram Kumar
Madhya Pradesh High Court · (1991) 11 MP CK 0016
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts18 Nov 1991
New India Assurance Co. Ltd. Vs P.N. Vijaiwargiya and Others
Madhya Pradesh High Court · (1993) 1 ACC 254 : (1992) ACJ 312
Motor Vehicles Act, 1939 — Section 110(1), 110D
High Courts15 Nov 1991
Sukhdayal and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1992) 1 MPJR 443
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 28
High Courts15 Nov 1991Allowed
Jogendra Singh Vs Gulsherkhan and Others
Madhya Pradesh High Court · (1992) 2 ACC 389 : (1993) ACJ 307 : (1992) JLJ 188
Motor Vehicles Act, 1988 — Section 110A
High Courts15 Nov 1991
Rajendra Singh Vs Sheetaldas and Others
Madhya Pradesh High Court · (1992) 2 ACC 665
Limitation Act, 1963 — Section 6
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)
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