COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,897 of 2,382

High Courts08 Oct 1991Dismissed

Smt. Pratibha Bagai Vs Dr. Kamlesh Agrawal and Others

Madhya Pradesh High Court · (1991) 10 MP CK 0022

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 114, 9, 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(9)

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High Courts08 Oct 1991Dismissed

Inder Jit Kumar Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1992) 37 MPLJ 229 : (1992) MPLJ 229

Army Act, 1950 — Section 109, 63Army Rules, 1954 — Rule 45Defence Services Regulations — Regulation 93

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High Courts08 Oct 1991Dismissed

Guddi Bai Vs Puran Sai

Madhya Pradesh High Court · (1992) 1 DMC 545 : (1992) 37 MPLJ 211 : (1992) MPLJ 211

Succession Act, 1925 — Section 384

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High Courts04 Oct 1991Allowed

General Mines and Quarries Ltd. Vs Kartar Singh Prem Singh and Others

Madhya Pradesh High Court · (1992) 1 MPJR 282 : (1992) 37 MPLJ 563 : (1992) MPLJ 563

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts01 Oct 1991Allowed

Devendra Kumar Vs Laxmibai National College of Physical Education, Gwalior and Another

Madhya Pradesh High Court · (1991) 2 MPJR 299

Constitution of India, 1950 — Article 226, 227, 25Contract Act, 1872 — Section 23

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High Courts30 Sept 1991Dismissed

Vishnunarayan Badrinarayan Vs Anantnarayan Motilal and Others

Madhya Pradesh High Court · (1992) 37 MPLJ 544 : (1992) MPLJ 544

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Article 142Limitation Act, 1963 — Article 65

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High Courts30 Sept 1991

Jitendra Singh Vs State of M.P. and 8 Others

Madhya Pradesh High Court · (1991) 2 MPJR 327

Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 325

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High Courts28 Sept 1991Allowed

Gulabchand Jain and Others Vs Khushal Chand and Others

Madhya Pradesh High Court · AIR 1992 MP 264 : (1992) JLJ 57 : (1994) 39 MPLJ 207 : (1994) MPLJ 207

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2

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High Courts28 Sept 1991Dismissed

National Insurance Co. Ltd. Vs Kaloo and Others

Madhya Pradesh High Court · (1993) 76 CompCas 267

Civil Procedure Code, 1908 (CPC) — Section 151, 96(4)Motor Vehicles Act, 1939 — Section 92A

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High Courts28 Sept 1991

Sajjan Singh and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (1992) 2 ACC 225

Motor Vehicles Act, 1988 — Section 92A

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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

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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

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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)

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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)

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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

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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

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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

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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

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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

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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)

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