High Courts21 Jul 1989Dismissed
Ankariya Vs State of M.P.
Madhya Pradesh High Court · (1991) CriLJ 751
Penal Code, 1860 (IPC) — Section 354, 376, 511
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,946 of 2,382
High Courts21 Jul 1989Allowed
Employees' State Insurance Corporation Vs Gyanshyam Das Agarwal
Madhya Pradesh High Court · (1989) 59 FLR 821 : (1994) 3 LLJ 507
Employees State Insurance Act, 1948 — Section 2(13), 2(17), 45(2), 85, 85(1)
High Courts20 Jul 1989
Tulsi Ram Vs State of M.P.
Madhya Pradesh High Court · (1990) MPJR 304
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 201, 302
High Courts17 Jul 1989Dismissed
Firm Abdul Rasool Fakruddin Vs Kalyan Chand and Others
Madhya Pradesh High Court · (1991) MPJR 287
Civil Procedure Code Amendment Act, 1976 — Section 97General Clauses Act, 1897 — Section 6
High Courts17 Jul 1989Allowed
Ramibai and Another Vs Ram Kumar i Bai
Madhya Pradesh High Court · AIR 1990 MP 211 : (1989) MPLJ 789
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Succession Act, 1925 — Section 268
High Courts17 Jul 1989Dismissed
Shri Ramjanki Mandir Trust and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1990 MP 41
Civil Procedure Code, 1908 (CPC) — Section 92Madhya Pradesh Public Trust Act, 1951 — Section 2, 25, 26, 27, 27(2)
High Courts11 Jul 1989Dismissed
Pradesh Mining Corporation Vs Munde Kol
Madhya Pradesh High Court · (1990) 2 ACC 127 : (1991) ACJ 486
Workmens Compensation Act, 1923 — Section 30
High Courts10 Jul 1989Allowed
Vimla Pradhan and Others Vs United Commercial Bank and Others
Madhya Pradesh High Court · (1990) ILR (MP) 566 : (1991) JLJ 344 : (1989) MPJR 709 : (1990) 35 MPLJ 819 : (1990) MPLJ 819
Contract Act, 1872 — Section 134, 2, 25Limitation Act, 1963 — Section 18
High Courts10 Jul 1989Allowed
Maya Gohiya Vs Prem Lal Mangal Singh Gohiya
Madhya Pradesh High Court · (1990) JLJ 346 : (1989) MPJR 679 : (1990) 35 MPLJ 362 : (1990) MPLJ 362
Hindu Marriage Act, 1955 — Section 12, 13, 13(1)
High Courts07 Jul 1989Dismissed
Leelawati Mishra and Others Vs President, Municipal Committee and Another
Madhya Pradesh High Court · (1989) MPJR 642 : (1990) 35 MPLJ 28 : (1990) MPLJ 28
Madhya Pradesh Municipalities Act, 1961 — Section 127A, 127A(1), 127A(2)
High Courts07 Jul 1989Dismissed
Leelawati Mishra (Smt) and others Vs President, Municipal Committee, Mungavali and another
Madhya Pradesh High Court · (1990) JLJ 551
Madhya Pradesh Municipalities Act, 1961 — Section 127A(2)(b)
High Courts06 Jul 1989Allowed
Union of India (UOI) Vs S.C. Saxena and Another
Madhya Pradesh High Court · (1990) ACJ 744 : (1989) JLJ 590
Contract Act, 1872 — Section 150, 152
High Courts03 Jul 1989Allowed
State of Madhya Pradesh Vs Navalkishor Mangilal and Another
Madhya Pradesh High Court · (1962) ILR (MP) 152 : (1990) JLJ 112 : (1989) MPJR 649 : (1990) 35 MPLJ 412 : (1990) MPLJ 412
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(5), 6(2)Transfer of Property Act, 1882 — Section 106, 111
High Courts30 Jun 1989
Umesh Pandey and another Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1989) MPJR 742 : (1989) MPLJ 668
Madhya Pradesh Panchayat Adhiniyam, 1981 — Section 11, 22, 23, 27
High Courts30 Jun 1989Dismissed
Daulat Singh and Another Vs Tulsiram and Another
Madhya Pradesh High Court · AIR 1990 MP 348 : (1990) JLJ 456 : (1990) 35 MPLJ 429 : (1990) MPLJ 129
Specific Relief Act, 1963 — Section 6, 9
High Courts30 Jun 1989Dismissed
Kaluram Bhagwati Prasad (Firm) Vs Balramdas Laxmi Narain (Firm)
Madhya Pradesh High Court · (1989) MPJR 775 : (1991) 36 MPLJ 575 : (1991) MPLJ 575
Sales of Goods Act, 1930 — Section 17(2), 54(2), 56, 60
High Courts30 Jun 1989Dismissed
Municipal Corporation, Indore Vs Hakim Mohammad
Madhya Pradesh High Court · (1989) MPJR 622
Madhya Pradesh Municipal Corporation Act, 1956 — Section 146, 148
High Courts30 Jun 1989
Umesh Pandey and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (1989) JLJ 550
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Adhiniyam, 1981 — Section 11, 15, 22, 23, 27
High Courts29 Jun 1989
Bhimsen and Others Vs Vimladevi and Others
Madhya Pradesh High Court · (1989) 2 ACC 469
Motor Vehicles Act, 1939 — Section 110D