High Courts30 Mar 1990
Siddhartha Tubes Ltd. and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 152 : (1991) MPLJ 152
Stores Purchase, Acquisition, Custody and Accounts Rules — Rule 14, 3, 7
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,929 of 2,382
High Courts30 Mar 1990Allowed
Mukesh Kumar Jain Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1990) MPLJ 738
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts30 Mar 1990Dismissed
Dasoda Devi @ Gendarani Vs Chunna
Madhya Pradesh High Court · (1991) 2 DMC 44
Hindu Marriage Act, 1955 — Section 13(1), 23(1), 28, 9
High Courts30 Mar 1990Dismissed
Nandkishore Vs Nagar Palika, Shajapur and Another
Madhya Pradesh High Court · AIR 1991 MP 99 : (1991) 36 MPLJ 77 : (1991) MPLJ 77
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115Madhya Pradesh Municipalities Terminal Tax on Passengers (Regulation of Assessment and Collection) Rules, 1988 — Rule 12
High Courts30 Mar 1990
Girdhar Nagar Vs State of M.P. thr. Collector and Others
Madhya Pradesh High Court · (1991) CriLJ 2477
Constitution of India, 1950 — Article 226, 227National Security Act, 1980 — Section 3(2), 3(3), 5Penal Code, 1860 (IPC) — Section 147, 149, 153A, 224, 295
High Courts28 Mar 1990Allowed
Malkhan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) CriLJ 2763
Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 161, 299, 313Evidence Act, 1872 — Section 114, 157, 32, 32(1), 33Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts26 Mar 1990Allowed
Paresh Engineering Works Pvt. Ltd. Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1992 MP 61
Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Government Premises (Eviction) Act, 1952 — Section 6Madhya Pradesh Parisar (Bedakhali) Adhiniyam, 1974 — Section 15
High Courts26 Mar 1990Allowed
Shakila Bano Vs Sheihk Naseem
Madhya Pradesh High Court · (1991) 2 DMC 529
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Mar 1990
State of Madhya Pradesh Vs Mahesh Mohanlal Mali
Madhya Pradesh High Court · (1990) CriLJ 2483
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 176, 313, 364Evidence Act, 1872 — Section 27, 3, 30, 31(1), 8Penal Code, 1860 (IPC) — Section 201, 302, 304, 34, 361
High Courts23 Mar 1990
D.N. Agrawal and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (1990) MPJR 404
High Courts22 Mar 1990Allowed
Keshavrao Vs Radheshyam and Others
Madhya Pradesh High Court · (1991) CriLJ 283
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 133(1)Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 397, 397(2)
High Courts22 Mar 1990
Baijanti Bai Vs Prago and Others
Madhya Pradesh High Court · AIR 1990 MP 370 : (1991) JLJ 138
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 23 Rule 3A
High Courts22 Mar 1990
A.M. Mathur Vs Shri Pramod Kumar Gupta
Madhya Pradesh High Court · (1990) MPJR 829
High Courts19 Mar 1990
Electric Construction and Equipment Co. Ltd. Vs Permali Wallace Ltd. and Another
Madhya Pradesh High Court · (1992) ILR (MP) 197 : (1991) JLJ 45
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 12, Order 5 Rule 13Limitation Act, 1963 — Article 123, 5
High Courts17 Mar 1990Allowed
Leelawante (Smt.) Vs Shrichand
Madhya Pradesh High Court · (1992) ILR (MP) 653 : (1991) JLJ 115
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts14 Mar 1990
Firm Phariya Bricks Works Vs Malvendra Singh
Madhya Pradesh High Court · (1990) MPJR 258
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 115
High Courts14 Mar 1990Dismissed
Ravendra Singh Vs Kapsi Bai
Madhya Pradesh High Court · (1991) 2 DMC 422
Criminal Procedure Code, 1973 (CrPC) — Section 125(4)
High Courts14 Mar 1990
Phariya Bricks Works (Firm) Vs Malvendra Singh Amar Singh
Madhya Pradesh High Court · (1990) 35 MPLJ 371 : (1990) MPLJ 371
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Mar 1990
New India Assurance Company Limited and Another Vs Ram Swaroop Katare and Another
Madhya Pradesh High Court · (1991) 2 ACC 560
High Courts14 Mar 1990Allowed
Shankarlal Vs General Manager, Central Railway and Another
Madhya Pradesh High Court · (1990) ACJ 1028 : (1991) JLJ 56 : (1999) 3 LLJ 273
Workmens Compensation Act, 1923 — Section 2(1), 4, 4A