High Courts04 Jul 1991Dismissed
Mohan Singh Vs State Officer Public Premises Eviction Act and Others
Madhya Pradesh High Court · AIR 1991 MP 365
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,904 of 2,382
High Courts04 Jul 1991
Beta Naphthol Limited Vs CEGAT
Madhya Pradesh High Court · (1992) 38 ECC 258 : (1996) 83 ELT 36
High Courts03 Jul 1991Partly Allowed
Kanji and Others Vs Udiya and Another
Madhya Pradesh High Court · AIR 1991 MP 354 : (1992) 37 MPLJ 632 : (1992) MPLJ 632
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Easements Act, 1882 — Section 15, 28
High Courts02 Jul 1991Allowed
B.S. Yadav Vs Prabhudayal
Madhya Pradesh High Court · (1991) 2 MPJR 302
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 72Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts02 Jul 1991Dismissed
Janpad Panchayat and Jila Panchayat Karmachari Sangh and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) MPJR 131 : (1992) 37 MPLJ 804 : (1992) MPLJ 804
Madhya Pradesh Panchayat (Amendment) Act, 1981 — Section 64Madhya Pradesh Panchayat Act, 1962 — Section 144, 146(2), 188, 188A, 72Madhya Pradesh Panchayat Raj Adhiniyam, 1990 — Section 67, 68
High Courts02 Jul 1991Allowed
B.S. Yadava Vs Prabhudayal
Madhya Pradesh High Court · (1991) JLJ 677 : (1992) 37 MPLJ 304 : (1992) MPLJ 304
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 113, 72Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts02 Jul 1991Allowed
M.P. Electricity Board, Rajgarh (Bisora) M.P. Vs Rukminibai and Others
Madhya Pradesh High Court · AIR 1992 MP 50 : (1992) 37 MPLJ 434 : (1992) MPLJ 434
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 50(2)
High Courts01 Jul 1991
Hinda and Another Vs State
Madhya Pradesh High Court · (1992) CriLJ 1630
Penal Code, 1860 (IPC) — Section 202, 300, 302, 307, 324
High Courts01 Jul 1991
Umesh Singh and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) MPJR 57 : (1991) 36 MPLJ 947 : (1991) MPLJ 947
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 226, 227
High Courts29 Jun 1991Allowed
Narendra Kumar Vs Dinanath
Madhya Pradesh High Court · (1992) JLJ 101
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)Transfer of Property Act, 1882 — Section 106
High Courts27 Jun 1991Allowed
Shankarlal and Another Vs Onkarlal
Madhya Pradesh High Court · (1992) 37 MPLJ 822 : (1992) MPLJ 822
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts27 Jun 1991
Leela Shanker Vs Bhagwandas and Another
Madhya Pradesh High Court · (1992) 1 DMC 165
Penal Code, 1860 (IPC) — Section 498
High Courts26 Jun 1991Dismissed
State of M.P. and Another Vs Raisahib Durga Shankar Trivedi
Madhya Pradesh High Court · (1992) JLJ 210
Madhya Pradesh Motor Vehicles (Taxation of Passengers) Act, 1969 — Section 21Motor Vehicles (Taxation of Passengers) Act, 1959 — Section 10, 10(2), 3, 6, 7
High Courts25 Jun 1991Dismissed
Fatimabai Vs Jenuddin
Madhya Pradesh High Court · (1991) MPJR 157
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e), 12(1)(h)
High Courts25 Jun 1991Allowed
Suresh Kumar Khandelwal Vs Godavaribai
Madhya Pradesh High Court · (1991) MPLJ 843
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A(2)
High Courts25 Jun 1991Allowed
Suresh Kumar Vs Smt. Godaveribai
Madhya Pradesh High Court · (1991) 36 MPLJ 843
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 17
High Courts25 Jun 1991Dismissed
Chouthmal Vs Sunderlal and Others
Madhya Pradesh High Court · AIR 1992 MP 192 : (1991) MPLJ 849
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99
High Courts24 Jun 1991Allowed
Bhanwarlal and Others Vs Babulal and Others
Madhya Pradesh High Court · AIR 1992 MP 6 : (1992) JLJ 235 : (1992) 1 MPJR 377 : (1991) 36 MPLJ 966 : (1991) MPLJ 966
Contract Act, 1872 — Section 74Provincial Insolvency Act, 1920 — Section 4, 68
High Courts24 Jun 1991Allowed
Dr. Narendra Luxmikant Nigalye Vs State of M.P.
Madhya Pradesh High Court · (1993) JLJ 298
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 282, 309, 309(2), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 342
High Courts24 Jun 1991Dismissed
Kulwant Singh (Nk.) and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 985 : (1991) MPLJ 985
Army Act, 1950 — Section 109, 130, 131, 37, 38Constitution of India, 1950 — Article 226, 227, 227(4), 33Evidence Act, 1872 — Section 154