High Courts10 Apr 1991Allowed
Sheikh Wahid Vs Gokulchand and Another
Madhya Pradesh High Court · (1991) JLJ 688
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 12, Order 5 Rule 19A, Order 5 Rule 2, Order 9 Rule 6(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,908 of 2,382
High Courts09 Apr 1991Dismissed
Madhya Pradesh State Road Trans. Corpn. Vs Rajasthan State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (1991) ACJ 1006
Motor Vehicles Act, 1939 — Section 110A
High Courts09 Apr 1991Dismissed
G.M., Madhya Pradesh State Road Transport Corporation Vs Gyanmani Toppo and Others
Madhya Pradesh High Court · (1993) ACJ 111
Motor Vehicles Act, 1988 — Section 110D
High Courts08 Apr 1991Dismissed
United India Insurance Co. Ltd. Vs Smt. Rajadevi and Others
Madhya Pradesh High Court · (1993) 76 CompCas 63
Motor Vehicles Act, 1939 — Section 92A
High Courts05 Apr 1991Dismissed
Har Govind Vs State of M.P. and Others
Madhya Pradesh High Court · (1992) 2 MPJR 228
Constitution of India, 1950 — Article 226Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 2(i)
High Courts05 Apr 1991
Vinod Kumar Vs Wahid Khan and Another
Madhya Pradesh High Court · (1991) 2 ACC 383
High Courts04 Apr 1991Allowed
Gajraj Singh Prahlad Singh Thakur and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1992 MP 93 : (1991) JLJ 696 : (1993) 38 MPLJ 557 : (1993) MPLJ 557
Constitution of India, 1950 — Article 226, 47Foreign Liquor Rules — Rule 1, 2, 2(2), 4Madhya Pradesh Excise Act, 1915 — Section 17, 62
High Courts04 Apr 1991Dismissed
Rasheed Khan and Another Vs Peer Mohammad
Madhya Pradesh High Court · (1991) JLJ 711 : (1991) 2 MPJR 249 : (1992) 37 MPLJ 607 : (1992) MPLJ 607
Madhya Pradesh Civil Courts Act, 1958 — Section 7Succession Act, 1925 — Section 2, 263, 264, 283
High Courts03 Apr 1991Dismissed
Shori Stay Home Centre and Another Vs Man Mohan Saxena and Another
Madhya Pradesh High Court · (1991) MPJR 396
Constitution of India, 1950 — Article 220, 226Industrial Disputes Act, 1947 — Section 10(1)(c), 2, 2(j), 25F
High Courts03 Apr 1991Dismissed
Ramswarup Vashisht Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) MPJR 283
Court Fees Act, 1870 — Section 35, 7
High Courts03 Apr 1991Allowed
Satish Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1991) CriLJ 2952
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 116(3), 151Madhya Pradesh Rajya Suraksha Tatha Lok Vyavastha Adhiniyam, 1980 — Section 12, 15, 15(1)Penal Code, 1860 (IPC) — Section 186, 212, 294, 323, 325
High Courts03 Apr 1991
State of Madhya Pradesh and Another Vs Hariom General Industries and Another
Madhya Pradesh High Court · (1993) 38 MPLJ 614 : (1993) MPLJ 614
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 80
High Courts03 Apr 1991Dismissed
Durga Prasad Vs Bhagwandas and Others
Madhya Pradesh High Court · (1992) 2 MPJR 20
Hindu Succession Act, 1956 — Section 14, 6
High Courts03 Apr 1991
Shobha Bai Vs Radhey Shyam
Madhya Pradesh High Court · (1991) MPJR 412
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts02 Apr 1991Allowed
Ghuman Singh Gorelal and Others Vs Jaswant Singh Imrat Singh and Others
Madhya Pradesh High Court · (1991) JLJ 387 : (1992) 37 MPLJ 163 : (1992) MPLJ 163
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 228(1)Penal Code, 1860 (IPC) — Section 299, 300, 307
High Courts02 Apr 1991Allowed
Shri Kailash Chandra Jain Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1992 MP 242 : (1991) JLJ 524 : (1991) MPLJ 754
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115, 80(1), 80(2)
High Courts02 Apr 1991Allowed
Kailash Chandra Jain Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1991) MPJR 352 : (1991) MPLJ 754
Civil Procedure Code, 1908 (CPC) — Section 80(1), 80(2)
High Courts01 Apr 1991Allowed
Mst. Budhwara Bai Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1991) CriLJ 3054 : (1991) JLJ 549
Criminal Procedure Code, 1973 (CrPC) — Section 362, 369, 374(2), 377, 378Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts30 Mar 1991
COMMISSIONER OF INCOME TAX Vs CHUNNILAL SITARAM.
Madhya Pradesh High Court · (1992) 108 CTR 77
Income Tax Act, 1961 — Section 271(1)(c)
High Courts26 Mar 1991Dismissed
Hadinbai Vs Smt. C.H. Parwati and Another
Madhya Pradesh High Court · (1991) MPJR 325 : (1991) 36 MPLJ 761 : (1991) MPLJ 761
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 388(3)