High Courts26 Jul 1990Dismissed
Mst. Premwati Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) CriLJ 268
Penal Code, 1860 (IPC) — Section 304B, 304B(1), 306
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,924 of 2,382
High Courts26 Jul 1990Dismissed
Premwati Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) MPJR 466 : (1991) 36 MPLJ 75 : (1991) MPLJ 75
Criminal Procedure Code, 1973 (CrPC) — Section 211, 397Penal Code, 1860 (IPC) — Section 304B
High Courts26 Jul 1990
National Insurance Co. Ltd. Vs Sarfuddin and Others
Madhya Pradesh High Court · (1991) 2 ACC 222 : (1992) ACJ 736 : (1999) 3 LLJ 281
Workmens Compensation Act, 1923 — Section 30
High Courts25 Jul 1990
A.G. Prayagee Vs S.C. Gupta, Principal Secretary, Government of Madhya Pradesh
Madhya Pradesh High Court · (1990) JLJ 626 : (1991) 36 MPLJ 237 : (1991) MPLJ 237
Contempt of Courts Act, 1971 — Section 12, 2
High Courts25 Jul 1990Dismissed
Life Insurance Corporation of India and Another Vs Pushpa P. Mansukhani
Madhya Pradesh High Court · (1991) ACJ 686 : (1991) MPJR 269 : (1991) 36 MPLJ 337 : (1991) MPLJ 337
High Courts25 Jul 1990
M.P. State Road Corporation Vs Balasin Bai and Others
Madhya Pradesh High Court · (1991) 2 ACC 518
Motor Vehicles Act, 1988 — Section 110
High Courts24 Jul 1990Dismissed
Manmati and Another Vs Radheyshyam
Madhya Pradesh High Court · (1991) 1 DMC 209
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 79
High Courts23 Jul 1990Dismissed
Shabana Minhaz Vs Shakil Ahmed Qureshi
Madhya Pradesh High Court · (1991) 1 DMC 508
Guardians and Wards Act, 1890 — Section 25
High Courts23 Jul 1990Allowed
Bombay Pharma Products and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) 38 MPLJ 404 : (1993) MPLJ 404
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 470, 471, 472Drugs and Cosmetics Act, 1940 — Section 25(2), 27
High Courts23 Jul 1990Dismissed
Dr. Y.S. Chen Vs Batulbai
Madhya Pradesh High Court · AIR 1991 MP 90 : (1991) JLJ 144 : (1993) 38 MPLJ 320 : (1993) MPLJ 320
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2
High Courts23 Jul 1990Allowed
P.P. Chakravarti and Others Vs Coal India Ltd. and Others
Madhya Pradesh High Court · (1991) JLJ 312
Coal Mines (Taking over of Management) Act, 1973 — Section 3Land Acquisition Act, 1894 — Section 23
High Courts23 Jul 1990Allowed
Bombay Pharma Products and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1991) CriLJ 707
Constitution of India, 1950 — Article 12 , 13, 15, 17, 19Criminal Procedure Code, 1973 (CrPC) — Section 4(1), 468, 468(2), 470, 471Drugs and Cosmetics Act, 1940 — Section 18A, 23(4), 25, 25(2), 25(3)
High Courts20 Jul 1990Dismissed
Krishna Kumar Vs Kiran
Madhya Pradesh High Court · (1991) 1 DMC 248
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)
High Courts19 Jul 1990Dismissed
A.K. Gupta (Dr.) Vs State of M.P. and others
Madhya Pradesh High Court · (1990) JLJ 630
Constitution of India, 1950 — Article 14
High Courts19 Jul 1990Dismissed
Tarabai Vs Govindram Holkar
Madhya Pradesh High Court · AIR 1991 MP 97
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13, 32
High Courts18 Jul 1990Allowed
Chanchal Sharma Vs Ganga Ram Sharma
Madhya Pradesh High Court · (1991) 1 DMC 193
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Hindu Marriage Act, 1955 — Section 13(1A), 23, 23(1)
High Courts18 Jul 1990
P. Padmavati Amma Vs K.G. Gopinath Nayar
Madhya Pradesh High Court · (1991) 1 DMC 463
Hindu Marriage (Amendment) Act, 1956 — Section 24
High Courts18 Jul 1990
Usha Jhingran and Others Vs Budhsen and Others
Madhya Pradesh High Court · (1991) 1 ACC 634
Motor Vehicles Act, 1988 — Section 110D
High Courts16 Jul 1990
Masood Akhtar Khan and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1990) MPJR 493
Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 7
High Courts13 Jul 1990
Jayant Vitamins Limited Vs Union of India (UOI)
Madhya Pradesh High Court · (1992) 38 ECC 199 : (1991) 53 ELT 278
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 11A, 3Constitution of India, 1950 — Article 26