High Courts14 Nov 1989
Abhayram Vs Sumitrabai
Madhya Pradesh High Court · (1991) 2 ACC 604
Motor Vehicles Act, 1988 — Section 173, 92A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,937 of 2,382
High Courts10 Nov 1989Allowed
Kumari Anjana Mishra and Another Vs Principal, K.M. Rustogi, M.L.B. College, Gwalior and Others
Madhya Pradesh High Court · AIR 1990 MP 120
Advocates Act, 1961 — Section 24(1)Constitution of India, 1950 — Article 14, 15, 19(1), 46General Rules, 1988 — Rule 25, 4
High Courts10 Nov 1989Dismissed
Sindh Transport Co. Vs State Transport Authority, M.P. Gwalior and Others
Madhya Pradesh High Court · AIR 1990 MP 74 : (1990) JLJ 11 : (1990) MPJR 211 : (1989) MPLJ 831
Motor Vehicles Act, 1939 — Section 58, 60, 64, 68
High Courts08 Nov 1989
Vijay Prakash and Others Vs Smt. Jankibai and Others
Madhya Pradesh High Court · (1990) JLJ 161 : (1990) 35 MPLJ 571 : (1990) MPLJ 571
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 22, Order 42 Rule 1, Order 42 Rule 2, 100
High Courts08 Nov 1989
Abdul Rauf Khan and 19 others Vs Dr. Majid hussain
Madhya Pradesh High Court · (1990) MPJR 106
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 500
High Courts07 Nov 1989Allowed
Amrik Chand Saluja Vs State of M.P. and Others
Madhya Pradesh High Court · (1991) CriLJ 1314 : (1990) ILR (MP) 149
Arms Act, 1959 — Section 13, 13(2A), 14, 14(1), 15Arms Rules, 1962 — Rule 46, 46(1)
High Courts07 Nov 1989Allowed
Amrik Chand Saluja Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1990) JLJ 451 : (1990) MPJR 205 : (1990) 35 MPLJ 601 : (1990) MPLJ 601
Arms Act, 1959 — Section 13, 13(2A), 14, 14(1), 15(3)Arms Rules, 1962 — Rule 46
High Courts03 Nov 1989Dismissed
Madhya Pradesh State Road Trans. Corpn. Vs Mahila Choti Bai and Another
Madhya Pradesh High Court · (1991) ACJ 160
Motor Vehicles Act, 1939 — Section 110CC, 110D, 92A
High Courts03 Nov 1989Dismissed
M.P. State Road Transport Corporation Vs Mahila Choti Bai and Another
Madhya Pradesh High Court · (1990) 35 MPLJ 680 : (1990) MPLJ 680
Motor Vehicles Act, 1939 — Section 110A, 110CC, 92A
High Courts03 Nov 1989
Shankar Singh Bapu Singh Thakur Vs Mohan Singh Ramchandra Singh and Others
Madhya Pradesh High Court · (1990) 35 MPLJ 349 : (1990) MPLJ 349
Civil Procedure Code, 1908 (CPC) — Section 16, 24, 24(1)
High Courts02 Nov 1989Allowed
Jugal Kishore and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) CriLJ 2257 : (1991) JLJ 252
Criminal Procedure Code, 1973 (CrPC) — Section 136, 157, 160, 161, 169Penal Code, 1860 (IPC) — Section 136, 157, 34, 448
High Courts02 Nov 1989Dismissed
Shivraj Tobacco Company Pvt. Ltd. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) CriLJ 156 : (1990) ILR (MP) 652 : (1990) JLJ 417 : (1990) MPJR 239
Criminal Procedure Code, 1973 (CrPC) — Section 16, 2, 482, 7Prevention of Food Adulteration Rules, 1955 — Rule 43, 44, 47, 5
High Courts02 Nov 1989
Parmali Wallace Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1991) 81 STC 440
Central Sales Tax Act, 1956 — Section 8A(1)
High Courts27 Oct 1989Allowed
S.S. Ramchand and others Vs Dharmendra Kumar and others
Madhya Pradesh High Court · (1990) JLJ 706
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts26 Oct 1989Dismissed
Madan Mohan Sharma and Another Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1990) 35 MPLJ 165 : (1990) MPLJ 165
Criminal Procedure Code, 1973 (CrPC) — Section 468, 470(3), 473, 482Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 25, 5Madhya Pradesh Entertainments Duty and Advertisements Tax Rules, 1936 — Rule 13, 3, 8
High Courts26 Oct 1989Dismissed
Madan Mohan Sharma and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (1990) CriLJ 1046
Criminal Procedure Code, 1973 (CrPC) — Section 408, 468, 469, 470, 471Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 25, 5Madhya Pradesh Entertainments Duty and Advertisements Tax Rules, 1936 — Rule 13, 3, 8
High Courts26 Oct 1989Dismissed
Kanchhedi and Others Vs State of M.P.
Madhya Pradesh High Court · (1991) JLJ 6
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304I
High Courts25 Oct 1989Allowed
Premlata Vs Union of India (UOI)
Madhya Pradesh High Court · (1991) 53 ELT 286
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 21, 226Customs Act, 1962 — Section 108, 135
High Courts25 Oct 1989Dismissed
Municipal Council Vs Radha Bai and Another
Madhya Pradesh High Court · (1990) CriLJ 2361
Criminal Procedure Code, 1973 (CrPC) — Section 378(4), 468, 468(2), 469, 470Madhya Pradesh Municipalities Act, 1961 — Section 187(8), 313
High Courts24 Oct 1989Allowed
Ramesh Kumar Vs State of M.P.
Madhya Pradesh High Court · (1991) CriLJ 856 : (1990) 2 LLJ 427
Constitution of India, 1950 — Article 14, 19, 21