COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,916 of 2,382

High Courts07 Dec 1990Allowed

Imrat Singh Vs Prabhulal Raghuvanshi and Another

Madhya Pradesh High Court · (1993) 1 MPJR 459 : (1993) 38 MPLJ 400 : (1993) MPLJ 400

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 64Transfer of Property Act, 1882 — Section 40

High Courts06 Dec 1990

Bansilal Vs State of M.P.

Madhya Pradesh High Court · (1991) 1 DMC 429 : (2010) ILR (MP) 77 : (1991) MPJR 101

Criminal Procedure Code, 1973 (CrPC) — Section 304B, 439(2)Evidence Act, 1872 — Section 113A, 113B

High Courts05 Dec 1990

Suresh Vs Chandabai and Others

Madhya Pradesh High Court · (1991) 2 ACC 437

Motor Vehicles Act, 1939 — Section 92A

High Courts05 Dec 1990

New India Assurance Co. Vs Jandel Singh and Others

Madhya Pradesh High Court · (1991) 1 ACC 541 : (1992) ACJ 541

Motor Vehicles Act, 1988 — Section 92A, 96(2)

High Courts05 Dec 1990Dismissed

Ramjan Khan and Others Vs Baba Raghunath Dass and Others

Madhya Pradesh High Court · (1990) 12 MP CK 0024

Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 67Madhya Bharat Revenue Administration and Ryotwari Land Revenue and Tenancy Act, 2007 — Section 16, 70

High Courts05 Dec 1990

Ramesh Chand Jain and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1991) CriLJ 2957

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 120B, 21, 468, 471Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

High Courts05 Dec 1990

The New India Assurance Co. Ltd. Vs Jandelsing and Others

Madhya Pradesh High Court · (1991) 2 ACC 229

Motor Vehicles Act, 1988 — Section 92A, 96(2)

High Courts05 Dec 1990Dismissed

New India Assurance Co. Ltd. Vs Jandel Singh and Others

Madhya Pradesh High Court · (1992) ACJ 541

Motor Vehicles Act, 1988 — Section 92A, 96(2)

High Courts04 Dec 1990Dismissed

Vijay Krishna Yogi and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (1991) JLJ 169 : (1991) MPJR 90

Constitution of India, 1950 — Article 19, 20, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 151, 151(2)

High Courts04 Dec 1990Allowed

Ranjeet Singh Vs Harji alias Hazari and Others

Madhya Pradesh High Court · AIR 1991 MP 169 : (1991) JLJ 436 : (1991) 36 MPLJ 495 : (1991) MPLJ 495

Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Anusuchit Jati Tatha Anusuchit Janjati Rini Sahayata Adhiniyam, 1967 — Section 15(1), 15(2), 15(4), 17, 18

High Courts04 Dec 1990

Shyama and Another Vs Radhyeshyam and Others

Madhya Pradesh High Court · (1992) ACJ 863

Motor Vehicles Act, 1988 — Section 110A, 110B

High Courts04 Dec 1990Dismissed

M/s. Bansal and Co. Vs Union of India and Others

Madhya Pradesh High Court · (1991) MPJR 68

Constitution of India, 1950 — Article 14

High Courts02 Dec 1990

Vishakha Bai Vs Sushil Kumar and Others

Madhya Pradesh High Court · (1991) 2 ACC 70 : (1992) ACJ 750

Motor Vehicles Act, 1988 — Section 140

High Courts01 Dec 1990

Commissioner of Income Tax Vs R.C.C. Hume-Pipe and Products

Madhya Pradesh High Court · (1991) 188 ITR 187

Income Tax Act, 1961 — Section 256

High Courts01 Dec 1990

Sajju Pathak Alias Manmohan Lal Pathak Vs Shanku Alias Shankerlal and Others

Madhya Pradesh High Court · (1992) 2 ACC 301

High Courts30 Nov 1990Dismissed

Radheshyam Vs Shardabai

Madhya Pradesh High Court · (1991) 1 DMC 627

Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A

High Courts30 Nov 1990

Prakramchand Vs Chuttan and Others

Madhya Pradesh High Court · (1991) ACJ 1051 : AIR 1991 MP 280 : (1992) 75 CompCas 638 : (1991) 2 MPJR 265 : (1991) 36 MPLJ 739 : (1991) MPLJ 739

Central Motor Vehicles Rules, 1989 — Order 41 Rule 22, Order 41 Rule 33, Order 41 Rule 34Motor Vehicles Act, 1939 — Section 110CC, 110D

High Courts30 Nov 1990

New India Assurance Co. Ltd. Vs Vimla and Others

Madhya Pradesh High Court · (1992) 1 ACC 189

Motor Vehicles Act, 1939 — Section 103, 31

High Courts30 Nov 1990

Prakramchand Vs Chuttan Ai Ias Alim and Others

Madhya Pradesh High Court · (1992) 2 ACC 254 : (1991) JLJ 733

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 141

High Courts29 Nov 1990

Kamla Bai Vs Pyare Lal

Madhya Pradesh High Court · (1992) 1 DMC 43

Civil Procedure Code, 1908 (CPC) — Section 151, 24