High Courts17 Jan 1990
Ram Singh Bilala and Others Vs Sheikh Sikandar and Others
Madhya Pradesh High Court · (1991) 1 ACC 120
Motor Vehicles Act, 1988 — Section 140
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,934 of 2,382
High Courts17 Jan 1990
Ram Singh and Others Vs Sheikh Sikandar and Another
Madhya Pradesh High Court · (1990) ACJ 801
Motor Vehicles Act, 1988 — Section 140
High Courts17 Jan 1990Dismissed
Pushpa Devi @ Savita Vs Ramesh Kumar
Madhya Pradesh High Court · (1991) 2 DMC 465
Hindu Marriage Act, 1955 — Section 24
High Courts16 Jan 1990
Union of India (UOI) Vs Western Coal Fields Ltd. and Another
Madhya Pradesh High Court · (1991) 1 ACC 599
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 77
High Courts16 Jan 1990Dismissed
Manohar Tulsiram Soni Vs Kamlabai Manohar Soni
Madhya Pradesh High Court · (1991) CriLJ 788 : (1991) 36 MPLJ 44
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts16 Jan 1990
Kamlabai Vs Manoharlal and Others
Madhya Pradesh High Court · (1991) CriLJ 287 : (1992) ILR (MP) 816
Criminal Procedure Code, 1973 (CrPC) — Section 469, 482Penal Code, 1860 (IPC) — Section 405, 406
High Courts16 Jan 1990
Kamlabai Vs Manoharlal Lalwani and Others
Madhya Pradesh High Court · (1991) 36 MPLJ 342 : (1991) MPLJ 342
Criminal Procedure Code, 1973 (CrPC) — Section 469, 482Penal Code, 1860 (IPC) — Section 405, 406
High Courts16 Jan 1990Allowed
N.A. Palkhivala and Another Vs Madhya Pradesh Pradushan Niwaran Mandal
Madhya Pradesh High Court · (1990) CriLJ 1856 : (1990) ILR (MP) 466
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 37, 39, 4, 40Companies Act, 1956 — Section 10, 175, 252, 291, 292Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Jan 1990
Nagar Prashashak Ujjain Nagar and Palika Nigam and Another Vs Madanlal
Madhya Pradesh High Court · (1990) MPJR 199
Limitation Act, 1963 — Section 7
High Courts16 Jan 1990Allowed
Rewati Bai Vs Jageshwar
Madhya Pradesh High Court · (1991) CriLJ 40 : (1990) ILR (MP) 530 : (1991) 1 RCR(Criminal) 468
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482
High Courts15 Jan 1990
Madhya Pradesh Road Transport Corporation Vs Sugha Singh
Madhya Pradesh High Court · (1991) 1 ACC 275
Motor Vehicles Act, 1939 — Section 110D
High Courts15 Jan 1990
Dip Chand Vs Union of India (UOI)
Madhya Pradesh High Court · (1990) 2 ACC 157
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts02 Jan 1990Dismissed
Ramu Ram Sahu and Others Vs National Co-operative Consumers' Federation of India Ltd. and Others
Madhya Pradesh High Court · AIR 1991 MP 63 : (1991) 36 MPLJ 530 : (1991) MPLJ 530
Constitution of India, 1950 — Article 12, 226
High Courts02 Jan 1990Dismissed
Durga Singh Lodhi Vs Prembai and Others
Madhya Pradesh High Court · (1990) JLJ 307 : (1990) 35 MPLJ 332 : (1990) MPLJ 332 : (1990) 2 RCR(Criminal) 697
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3)
High Courts02 Jan 1990
Ramu Ram Sahu and 4 others Vs National Co Operative Consumers' Federation of India Ltd. and 2 others
Madhya Pradesh High Court · (1990) MPJR 85
Constitution of India, 1950 — Article 14, 16Multi-State Cooperative Societies Act, 1984 — Section 74
High Courts22 Dec 1989Allowed
Central India Excise Traders Vs Regional P.F. Commissioner and Another
Madhya Pradesh High Court · (1990) ILR (MP) 70 : (1992) 1 LLJ 498 : (1990) MPLJ 611
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)Madhya Pradesh Excise Act, 1950 — Section 14
High Courts15 Dec 1989Allowed
Mahila Mathuro Bai and Others Vs Ramwati and Others
Madhya Pradesh High Court · AIR 1990 MP 276 : (1991) 1 DMC 229 : (1990) 35 MPLJ 475 : (1990) MPLJ 475
Hindu Marriage Act, 1955 — Section 11, 16, 5, 5(1)
High Courts15 Dec 1989Allowed
Smt. Daya Yadav Vs Kishan Lal Yadav
Madhya Pradesh High Court · (1991) 2 DMC 421
Hindu Marriage Act, 1955 — Section 13
High Courts15 Dec 1989
M.P. Grih Nirman Mandal and Another Vs Umashankar Kunjilal and Another
Madhya Pradesh High Court · (1990) JLJ 240 : (1990) MPJR 149 : (1990) 35 MPLJ 780 : (1990) MPLJ 780
Central Provinces and Berar Land Acquisition (Amendment) Act, 1939 — Section 2Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151, 54, 96Extension of Laws Act, 1956 — Section 28
High Courts15 Dec 1989Dismissed
Manaram Bhajra Kachhi Vs Omprakash Ramkishan Sharma and Others
Madhya Pradesh High Court · (1990) JLJ 197 : (1990) 35 MPLJ 452 : (1990) MPLJ 452
Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13, 13(1), 13(2), 13(6)