High Courts26 Mar 1991Allowed
Kashi Bai Vs Himmat Singh
Madhya Pradesh High Court · (1992) 2 DMC 120 : (1978) ILR (MP) 872 : (1993) 38 MPLJ 325 : (1993) MPLJ 325
Criminal Procedure Code, 1973 (CrPC) — Section 114, 125, 313, 494
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,909 of 2,382
High Courts26 Mar 1991Dismissed
Jagdambe Niwad Co. Vs Punjab National Bank
Madhya Pradesh High Court · AIR 1992 MP 35 : (1992) JLJ 10
Constitution of India, 1950 — Article 15(4), 39ACourt Fees Act, 1870 — Section 35
High Courts26 Mar 1991Dismissed
M/s. Jagdambe Niwad Company Vs Punjab National Bank, Gwalior
Madhya Pradesh High Court · (1991) MPJR 274
Court Fees Act, 1870 — Section 35
High Courts25 Mar 1991Dismissed
Natha Singh Ratan Singh Raghuvanshi Vs Jagannath Singh Maharaj Singh Raghuvanshi
Madhya Pradesh High Court · (1992) JLJ 299 : (1994) 39 MPLJ 209 : (1994) MPLJ 209
Succession Act, 1925 — Section 63
High Courts25 Mar 1991Allowed
Bharat Bhushan Paul Verma Vs Union Bank of India and Others
Madhya Pradesh High Court · (1991) JLJ 660 : (1991) MPJR 441 : (1991) 36 MPLJ 777 : (1991) MPLJ 777
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9
High Courts22 Mar 1991Dismissed
Smt. Zahida Bi and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 361 : (1993) MPLJ 361
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 4, 5A, 6
High Courts22 Mar 1991
Sagoobai and Others Vs Sohanlal and Others
Madhya Pradesh High Court · (1992) ACJ 304
High Courts22 Mar 1991Dismissed
Smt. Zahida Bi and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1991) 2 MPJR 242
Land Acquisition Act, 1894 — Section 4, 5A(2), 6
High Courts21 Mar 1991
Panchulal Govindji Vs Manager, Indore Textiles Ltd. and Another
Madhya Pradesh High Court · (1992) 37 MPLJ 829 : (1992) MPLJ 829
Industries (Development and Regulation) Act, 1951 — Section 18AAPayment of Gratuity Act, 1972 — Section 2
High Courts20 Mar 1991Dismissed
Baboolal Vs Salim Khan and Others
Madhya Pradesh High Court · (1992) 2 MPJR 77
Madhya Pradesh Land Revenue and Tenancy Act, 2007 — Section 62
High Courts19 Mar 1991
Gopaldas and Others Vs Municipal Corporation and Another
Madhya Pradesh High Court · (1991) JLJ 431 : (1991) 36 MPLJ 654 : (1991) MPLJ 654
Evidence Act, 1872 — Section 115Quanoon Municipality Hai Riyasat Gwalior, 1993 — Section 45, 46, 46(2)Specific Relief Act, 1963 — Section 10
High Courts19 Mar 1991Allowed
Rampriya Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (1991) JLJ 452
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 14(3), 9Madhya Pradesh Industrial Relations Act, 1960 — Section 1, 31, 61
High Courts18 Mar 1991Allowed
Mahmooda Bi Vs Sheikh Gafoor and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 774 : (1991) MPLJ 774
Court Fees Act, 1870 — Article 1A, 35
High Courts16 Mar 1991Dismissed
Dropti Bai Vs Gopal Prasad and Another
Madhya Pradesh High Court · (1991) 2 DMC 462
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Mar 1991Partly Allowed
Badrilal Vs Kamlabai and Another
Madhya Pradesh High Court · (1993) 76 CompCas 34
High Courts15 Mar 1991Allowed
Mahrunnisha Begum Vs Radhey Shyam and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 391 : (1993) MPLJ 391
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13(1), 13(2)
High Courts13 Mar 1991Dismissed
Raj Kumar Gajadhar Prasad Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1992) 37 MPLJ 298 : (1992) MPLJ 298
Madhya Pradesh Excise Act, 1915 — Section 31(1), 31(1A), 31(1A)(4), 31(4)
High Courts12 Mar 1991
State of M.P. Vs Chandrahas Dewangan
Madhya Pradesh High Court · (1992) CriLJ 711
Criminal Procedure Code, 1973 (CrPC) — Section 10(3), 194, 395(2), 400, 408Penal Code, 1860 (IPC) — Section 307, 323, 325, 427, 435
High Courts12 Mar 1991
Beharilal Vs Jagannath
Madhya Pradesh High Court · (1992) 37 MPLJ 79 : (1992) MPLJ 79
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10Limitation Act, 1963 — Article 110
High Courts12 Mar 1991
State of Madhya Pradesh Vs Chandrahas Keshav Prasad Dewangan
Madhya Pradesh High Court · (1992) 2 MPJR 315 : (1991) 36 MPLJ 779 : (1991) MPLJ 779
Criminal Procedure Code, 1973 (CrPC) — Section 439