High Courts05 Aug 1991
COMMISSIONER OF Income Tax (ADDITIONAL) Vs SMT. CHANDRAKANTA AND ANOTHER.
Madhya Pradesh High Court · (1993) 108 CTR 82
Income Tax Act, 1961 — Section 271
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,902 of 2,382
High Courts02 Aug 1991Partly Allowed
Smt. Jaskunver Vs Smt. Kanchanbai and Others
Madhya Pradesh High Court · AIR 1991 MP 362
Succession Act, 1925 — Section 373, 379
High Courts01 Aug 1991Dismissed
Union Carbide Karmachari Sangh and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1992) JLJ 5 : (1993) 2 LLJ 875 : (1991) MPJR 135 : (1993) 38 MPLJ 271 : (1993) MPLJ 271
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25N, 25O
High Courts31 Jul 1991Dismissed
Orgee Chemicals IMFL Vs State of M.P.
Madhya Pradesh High Court · (1991) JLJ 527 : (1991) 2 MPJR 190
Constitution of India, 1950 — Article 226Foreign Liquor Rules — Rule 2Madhya Pradesh Excise Act, 1915 — Section 17, 18, 18(1), 2(13), 62(2)
High Courts31 Jul 1991
Anndibai and Others Vs Geeta Devi and Others
Madhya Pradesh High Court · (1992) ACJ 1120
High Courts31 Jul 1991Dismissed
Gobarilal Ganeshram Rathore Vs Krishi Upaj Mandi Samiti
Madhya Pradesh High Court · (1992) 37 MPLJ 301 : (1992) MPLJ 301
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 7(3)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 3(1)Transfer of Property Act, 1882 — Section 111
High Courts30 Jul 1991Allowed
Islam Bi Vs Nawab Khan
Madhya Pradesh High Court · (1992) 1 DMC 270
Criminal Procedure Code, 1973 (CrPC) — Section 125High Court of Madhya Pradesh Rules, 2008 — Rule 15
High Courts30 Jul 1991Dismissed
Jagannath and Others Vs Bank of India
Madhya Pradesh High Court · AIR 1992 MP 133 : (1994) 80 CompCas 498
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B
High Courts29 Jul 1991
Ryudhabai (Smt.) and Others Vs Nihal Singh and Others
Madhya Pradesh High Court · (1991) JLJ 601
Motor Vehicles Act, 1939 — Section 96(2)
High Courts29 Jul 1991Allowed
Govind Sharma Vs M.P. State Textile Corporation Ltd. and Another
Madhya Pradesh High Court · (1993) 1 LLJ 70 : (1991) 2 MPJR 252 : (1992) 37 MPLJ 871 : (1992) MPLJ 871
Constitution of India, 1950 — Article 226, 311
High Courts29 Jul 1991Dismissed
Chiranjilal Vs Central Bank of India
Madhya Pradesh High Court · (1994) 80 CompCas 573
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 6
High Courts29 Jul 1991
Chisalal (deceased by L.R's) Vs Nihal Singh and Others
Madhya Pradesh High Court · (1991) 2 ACC 358 : (1992) ACJ 181 : AIR 1992 MP 74 : (1993) 38 MPLJ 798 : (1993) MPLJ 798
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3Motor Vehicles Act, 1939 — Section 110D
High Courts29 Jul 1991Allowed
Indore Bhed-Bakra Vikreta Sangh and Others Vs The Municipal Corporation and Others
Madhya Pradesh High Court · AIR 1992 MP 134 : (1992) JLJ 34 : (1993) 2 MPJR 71 : (1992) 37 MPLJ 781 : (1992) MPLJ 781
Madhya Pradesh Municipal Corporation Act, 1956 — Section 87
High Courts26 Jul 1991Allowed
Rameshwar Prasad Kishan Shrivastava Vs Rakesh Hariram Shrivastava
Madhya Pradesh High Court · (1991) MPJR 128 : (1992) 37 MPLJ 390 : (1992) MPLJ 390
Registration Act, 1908 — Section 17Specific Relief Act, 1963 — Section 10
High Courts25 Jul 1991
Sudarshan Kumar Dhall Vs Canara Bank
Madhya Pradesh High Court · (1991) 2 MPJR 228 : (1992) 37 MPLJ 914 : (1992) MPLJ 914
Constitution of India, 1950 — Article 226, 226(2), 32
High Courts24 Jul 1991Dismissed
Shrichand Dhannalal Jain Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 383 : (1992) MPLJ 383
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 2, 345Penal Code, 1860 (IPC) — Section 228
High Courts24 Jul 1991Allowed
Jagdish Prasad Vs Gurubux Singh
Madhya Pradesh High Court · AIR 1992 MP 128 : (1992) JLJ 53 : (1993) 38 MPLJ 946 : (1993) MPLJ 946
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts24 Jul 1991Dismissed
Shrichand Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) CriLJ 495
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 2, 345Penal Code, 1860 (IPC) — Section 228, 64, 67
High Courts22 Jul 1991
Dhiyana Vs M.P. State Road Transport Corp. and Another
Madhya Pradesh High Court · (1991) 2 ACC 416
High Courts19 Jul 1991
Madhya Pradesh State Road Trans. Corpn. Vs Anjani Chaturvedi and Others
Madhya Pradesh High Court · (1992) 1 ACC 144 : (1993) ACJ 363 : (1991) MPJR 119
Motor Vehicles Act, 1988 — Section 110A