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

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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

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High Courts17 Sept 1991Dismissed

Kanhaiyalal Vs Kesharbai

Madhya Pradesh High Court · (1992) 2 DMC 141

Criminal Procedure Code, 1973 (CrPC) — Section 482

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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)

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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

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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

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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

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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

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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)

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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)

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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

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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)

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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)

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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

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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

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