COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,899 of 2,382

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

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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

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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

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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

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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

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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

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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

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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

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High Courts30 Aug 1991Dismissed

Purushottam Vs Jayanti Bai

Madhya Pradesh High Court · (1992) 1 DMC 266

Criminal Procedure Code, 1973 (CrPC) — Section 125

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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

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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

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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

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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

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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

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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

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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

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High Courts29 Aug 1991Allowed