High Courts03 May 1990
Dr. Vishwambhar Puri Goswami and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1991 MP 25
Constitution of India, 1950 — Article 226Madhya Pradesh Post Grduation Admission Rules — Rule 4
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,927 of 2,382
High Courts03 May 1990
Banshilal Madholal Sarpanch Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1992) 37 MPLJ 798 : (1992) MPLJ 798
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18
High Courts03 May 1990
Samant Singh Vs Sahdu Khan
Madhya Pradesh High Court · (1990) MPJR 553
Civil Procedure Code, 1908 (CPC) — Section 151, 96(3)
High Courts03 May 1990
State of M.P. and Others Vs Home Decorators and Finance (Pvt.) Ltd. and Another
Madhya Pradesh High Court · (1990) MPJR 392
Constitution of India, 1950 — Article 226
High Courts03 May 1990
Banshilal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) JLJ 605 : (1991) 36 MPLJ 133 : (1991) MPLJ 133
Constitution of India, 1950 — Article 366Criminal Procedure Code, 1973 (CrPC) — Section 438(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts02 May 1990
Rustom Singh Vs The Election Officer Vipnan Sahkari Samiti, Ltd. Lahar and Others
Madhya Pradesh High Court · (1990) MPJR 372
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64(2)(v), 80
High Courts02 May 1990
Omprakash Gupta Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 145 : (1992) MPLJ 145
Constitution of India, 1950 — Article 226Madhya Pradesh General Clauses Act, 1957 — Section 16Madhya Pradesh Municipalities Act, 1961 — Section 87
High Courts02 May 1990Allowed
Rustom Singh and Another Vs The Election Officer, Vipnan Sahkari Samiti Ltd., Lahar and Others
Madhya Pradesh High Court · AIR 1991 MP 262
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64(2), 80Madhya Pradesh Co-operative Societies Rules, 1962 — Rule 41Madhya Pradesh General Clauses Act, 1957 — Section 16
High Courts02 May 1990
Babulal and Others Vs Ramesh Babu Gupta and Others
Madhya Pradesh High Court · AIR 1990 MP 317 : (1990) JLJ 422 : (1991) MPJR 1 : (1990) 35 MPLJ 482 : (1990) MPLJ 482
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47
High Courts30 Apr 1990
State of Madhya Pradesh and Another Vs Shivajirao
Madhya Pradesh High Court · (1990) MPJR 351
Madhya Pradesh Vishesh Sashastra Bal Adhiniyam, 1968 — Section 16(a)
High Courts26 Apr 1990
Mangilal and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) MPJR 331
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts23 Apr 1990Dismissed
Sakattar Singh Vs Raj @ Raj Rani
Madhya Pradesh High Court · (1991) 2 DMC 199 : (1997) 1 MPLJ 81
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13B
High Courts20 Apr 1990Allowed
Smt. Mitali Chaudhry Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1991 MP 108 : (1991) JLJ 69 : (1991) MPJR 153 : (1991) 36 MPLJ 5 : (1991) MPLJ 5
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 33Medical Colleges, 1984 — Rule 3, 4
High Courts20 Apr 1990
Dr. C.P. Kulshrestha Vs State Govt. of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) MPJR 196
States Reorganisation Act, 1956 — Section 51(2)
High Courts20 Apr 1990
Chanan Lal and Others Vs Smt. Azizunisha
Madhya Pradesh High Court · (1990) MPJR 402
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts19 Apr 1990Dismissed
Pr. (Mrs.) Kirti Deshmankar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1990 MP 357 : (1990) MPJR 786 : (1990) 35 MPLJ 494 : (1990) MPLJ 494
Constitution of India, 1950 — Article 226
High Courts18 Apr 1990Allowed
Smt. Indira Gagele Vs Shailendra Kumar Gagele
Madhya Pradesh High Court · AIR 1992 MP 72 : (1991) 2 DMC 401 : (1991) JLJ 179 : (1991) MPLJ 832
Hindu Marriage Act, 1955 — Section 24
High Courts18 Apr 1990Allowed
Akbar Ali Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1990 MP 353
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2
High Courts18 Apr 1990Allowed
Indira Gangele Vs Shailendra Kumar Gangele
Madhya Pradesh High Court · (1991) MPLJ 832
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13, 24
High Courts17 Apr 1990
Mathura Prasad Vs Azeem Khan
Madhya Pradesh High Court · (1990) MPJR 340
Representation of the People Act, 1951 — Section 116A