High Courts06 Feb 1990
Rameshchandra Mittal and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) JLJ 284 : (1990) 35 MPLJ 586 : (1990) MPLJ 586
Essential Commodities Act, 1955 — Section 10, 3, 7
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,933 of 2,382
High Courts06 Feb 1990
Rameshchandra and Another Vs State of M.P.
Madhya Pradesh High Court · (1991) CriLJ 50
Essential Commodities Act, 1955 — Section 10, 12A, 3, 3, 7, 7
High Courts02 Feb 1990Dismissed
Ashok and others Vs State of M.P.
Madhya Pradesh High Court · (1990) JLJ 748
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts02 Feb 1990Allowed
R.N. Tiwari Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1990) JLJ 524 : (1990) MPJR 300 : (1990) 35 MPLJ 600 : (1990) MPLJ 600
Criminal Procedure Code, 1973 (CrPC) — Section 24(8)
High Courts01 Feb 1990Dismissed
S.K. Bose Vs Premi Bose
Madhya Pradesh High Court · (1992) 1 DMC 506
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Hindu Marriage Act, 1955 — Section 15
High Courts30 Jan 1990Allowed
Shrivallabh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) MPJR 245 : (1990) 35 MPLJ 456 : (1990) MPLJ 456
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(6), 6
High Courts30 Jan 1990
Alok Pratap Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1990) 35 MPLJ 631 : (1990) MPLJ 631
Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 3(1), 8(1), 9
High Courts29 Jan 1990
Milan Supari Stores Vs Income Tax Officer and Others
Madhya Pradesh High Court · (1990) 82 CTR 218 : (1990) 184 ITR 106 : (1991) 55 TAXMAN 36
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 3
High Courts25 Jan 1990Allowed
Laxmibai Vs Ayodhya Prasad alias Ramadhar
Madhya Pradesh High Court · AIR 1991 MP 47 : (1990) 2 DMC 594 : (1992) ILR (MP) 684 : (1991) 36 MPLJ 86 : (1991) MPLJ 86
Hindu Marriage Act, 1955 — Section 11, 24, 5
High Courts25 Jan 1990Allowed
Pratibha Singh Vs Dean, Lakshmi Bai National College of Physical Education, Gwalior, M.P.
Madhya Pradesh High Court · AIR 1991 MP 8
Constitution of India, 1950 — Article 226
High Courts25 Jan 1990
Sukhpal Sing Vs State of M.P. and Others
Madhya Pradesh High Court · (1990) JLJ 221 : (1990) 35 MPLJ 336 : (1990) MPLJ 336
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 56(3), 56(4)
High Courts24 Jan 1990Allowed
Madan Lal Vs Chimman Singh and Others
Madhya Pradesh High Court · (1992) ACJ 535
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Jan 1990
Trichinopoly Ramaswamy Ardhanani and Others Vs Kripa Shanker Bhargava
Madhya Pradesh High Court · (1990) CriLJ 2616 : (1992) ILR (MP) 60 : (1991) 3 RCR(Criminal) 480
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 397, 401Penal Code, 1860 (IPC) — Section 102B, 477A, 499, 500
High Courts24 Jan 1990
Trichinopoly Ramaswami Ardhanani and Others Vs Kripa Shankar Bhargava
Madhya Pradesh High Court · (1992) ILR (MP) 762 : (1991) JLJ 365 : (1991) 36 MPLJ 597 : (1991) MPLJ 597
Criminal Procedure Code, 1973 (CrPC) — Section 179, 200, 202, 204, 397Penal Code, 1860 (IPC) — Section 499, 500
High Courts24 Jan 1990
Sanat Kumar Agarwal Vs Nandini Agarwal
Madhya Pradesh High Court · (1990) MPJR 835
Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)
High Courts23 Jan 1990
Vikram Bahadur Singh and others Vs District Magistrate, Jabalpur and others
Madhya Pradesh High Court · (1990) JLJ 738
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 106(3), 109
High Courts22 Jan 1990Dismissed
Baijnath Prasad Sain Vs Daya Shanker Sain
Madhya Pradesh High Court · AIR 1991 MP 132 : (1991) JLJ 189
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23J
High Courts19 Jan 1990
Kanhiyalal Vs Anil Kumar and Another
Madhya Pradesh High Court · (1990) 2 ACC 203
Criminal Procedure Code, 1973 (CrPC) — Section 161, 401Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts18 Jan 1990Allowed
Kamla Bai Vs Amritram
Madhya Pradesh High Court · (1992) 1 DMC 283
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Jan 1990Dismissed
Anand Sudhakar Khidwadkar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1990) 35 MPLJ 674 : (1990) MPLJ 674
Constitution of India, 1950 — Article 226