COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,913 of 2,382

High Courts11 Feb 1991Allowed

Harihar Prasad Vs Smt. Basant Kumari Gupta and Others

Madhya Pradesh High Court · (1991) 02 MP CK 0007

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Registration Act, 1908 — Section 60Transfer of Property Act, 1882 — Section 55(5)

High Courts11 Feb 1991

M.P.S.R.T.C. Vs Rajasthan State Road Transport Corporation and Another

Madhya Pradesh High Court · (1991) 2 ACC 538

Motor Vehicles Act, 1988 — Section 110A

High Courts08 Feb 1991Dismissed

Narayan Vs Umashankar

Madhya Pradesh High Court · (1991) JLJ 635

Representation of the People Act, 1951 — Section 87

High Courts08 Feb 1991Allowed

Buddiprakash Sharma Vs Nagar Palika

Madhya Pradesh High Court · (1991) MPJR 498 : (1991) 36 MPLJ 933 : (1991) MPLJ 933

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Madhya Pradesh Municipalities Act, 1961 — Section 319, 319(1), 319(2)

High Courts08 Feb 1991

Chhogalal Vs Shushil Chand

Madhya Pradesh High Court · AIR 1991 MP 326

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10(4), 7(2)

High Courts08 Feb 1991

Union of India (UOI) Vs Smt. Vijay Sundari and Others

Madhya Pradesh High Court · (1991) ACJ 770 : AIR 1991 MP 328 : (1991) 36 MPLJ 784 : (1991) MPLJ 784

Motor Vehicles Act, 1939 — Section 110B, 110CC

High Courts07 Feb 1991

Mrs. Joyce Woodfield William

Madhya Pradesh High Court · (1991) 02 MP CK 0055

Guardians and Wards Act, 1890 — Section 10, 9

High Courts07 Feb 1991Allowed

Dr. Meena Bathija Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1992) ILR (MP) 232 : (1991) JLJ 315 : (1991) MPJR 339 : (1991) 36 MPLJ 675 : (1991) MPLJ 675

Constitution of India, 1950 — Article 14, 162

High Courts07 Feb 1991Allowed

Bhilai Steel Plant, Bhilai Vs Special Area Development Authority, Bhilai and Others

Madhya Pradesh High Court · AIR 1991 MP 332 : (1991) MPJR 375 : (1991) 36 MPLJ 790 : (1991) MPLJ 790

Constitution of India, 1950 — Article 226, 285Evidence Act, 1872 — Section 115Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 64, 69

High Courts07 Feb 1991

Udairam Vs Mohammadusman and Others

Madhya Pradesh High Court · (1991) 36 MPLJ 925 : (1991) MPLJ 925

Motor Vehicles Act, 1939 — Section 110A, 110B

High Courts07 Feb 1991

Udairam Vs Mohammad Usman and Others

Madhya Pradesh High Court · (1993) 1 ACC 113

High Courts07 Feb 1991

Champalal Vs Daryavbai and Others

Madhya Pradesh High Court · (1994) 1 ACC 262

Employees Compensation Act, 1923 — Section 10

High Courts06 Feb 1991Allowed

Jaidayal and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1991) CriLJ 3272

Criminal Procedure Code, 1973 (CrPC) — Section 454Forest Act, 1927 — Section 27Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 1(3), 2

High Courts06 Feb 1991Allowed

Jaidayal Ramswarup Gupta and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1991) 36 MPLJ 941 : (1991) MPLJ 941

Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 1(3), 2

High Courts04 Feb 1991Dismissed

Vijay Laxmi Vs Yogesh Janardan Naidu

Madhya Pradesh High Court · (1992) 1 DMC 548

Hindu Marriage Act, 1955 — Section 28, 9

High Courts04 Feb 1991Allowed

Shri Synthetics Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (1992) 38 ECC 135

Central Excise Rules, 1944 — Rule 210, 49, 53, 9

High Courts31 Jan 1991Dismissed

Kamla Prasad Jaiswal Vs Punjab National Bank

Madhya Pradesh High Court · (1991) MPJR 218

Banking Regulation Act, 1949 — Section 21AUsurious Loans Act, 1918 — Section 3

High Courts31 Jan 1991

Sarjubai and Others Vs Rajendra Singh and Others

Madhya Pradesh High Court · (1993) 1 ACC 363

Motor Vehicles Act, 1988 — Section 140

High Courts31 Jan 1991Dismissed

Kamla Prasad Jadawal Vs Punjab National Bank, New Delhi and Others

Madhya Pradesh High Court · AIR 1992 MP 45 : (1991) JLJ 263

Contract Act, 1872 — Section 176Usurious Loans Act, 1918 — Section 3

High Courts31 Jan 1991

Gwalior Sugar Co. Ltd. Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (1991) 36 MPLJ 868 : (1991) MPLJ 868

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 39, 40, 41, 42, 44Specific Relief Act, 1963 — Section 34