High Courts27 Dec 1992
M/s. Allen Pharmaceutical Pvt. Ltd. Vs Uision of India.
Madhya Pradesh High Court · (1993) 1 MPJR 184
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 399(3), 482
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1992
346 judgments · page 1 of 18
High Courts24 Dec 1992Dismissed
State of M.P. Vs Ashok and Others
Madhya Pradesh High Court · (1993) 1 DMC 243
Constitution of India, 1950 — Article 20(1)Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 32(1)
High Courts17 Dec 1992
Motilal Vs Issarani Bus Service and Others
Madhya Pradesh High Court · (1993) 2 ACC 340
Motor Vehicles Act, 1939 — Section 110C(2A), 96(1), 96(2)
High Courts17 Dec 1992Dismissed
S.R. Enterprises Vs Madhya Pradesh Electricity Board
Madhya Pradesh High Court · (1993) 1 MPJR 431 : (1993) 38 MPLJ 178 : (1993) MPLJ 178
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts17 Dec 1992Dismissed
Motilal Soni and Another Vs Issrani Bus Service and Others
Madhya Pradesh High Court · (1993) ILR (MP) 333 : (1993) 1 MPJR 420 : (1993) MPLJ 222
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 277Motor Vehicles Act, 1939 — Section 110A(1), 110C(2A), 96(2)
High Courts17 Dec 1992Allowed
Jitendra Singh Sahi (Lt. Col.) Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1993) 1 MPJR 225 : (1993) 38 MPLJ 951 : (1993) MPLJ 951
Army Act, 1950 — Section 122, 19, 52, 55Army Rules, 1954 — Rule 14, 14(2)
High Courts17 Dec 1992Dismissed
Laxmi Chand Yadav Vs Allahabad Bank
Madhya Pradesh High Court · (1992) 12 MP CK 0006
High Courts17 Dec 1992Dismissed
Chambaram Vs Chanda and Others
Madhya Pradesh High Court · (1993) ILR (MP) 171 : (1993) 38 MPLJ 80 : (1993) MPLJ 80
Madhya Pradesh Land Revenue Code, 1959 — Section 165(6)Transfer of Property Act, 1882 — Section 5
High Courts17 Dec 1992Dismissed
Renuka Bai and Others Vs Jai Prakash Sethy and Others
Madhya Pradesh High Court · (1993) ILR (MP) 294 : (1992) 2 MPJR 454 : (1993) MPLJ 126
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 145
High Courts16 Dec 1992Allowed
Savitri Sharma and Others Vs Madhya Pradesh State Road Transport Corporation and Others
Madhya Pradesh High Court · (1993) 2 ACC 141 : (1993) ACJ 714
High Courts15 Dec 1992
New India Assurance Co. Ltd. Vs Subhash Jain and Others
Madhya Pradesh High Court · (1993) ACJ 412
Motor Vehicles Act, 1988 — Section 110
High Courts15 Dec 1992Dismissed
Rewa Sidhi Gramin Bank and Others Vs Rejendra Prasad Saxena
Madhya Pradesh High Court · (1993) ILR (MP) 165 : (1993) 2 LLJ 399 : (1993) 1 MPJR 365 : (1993) 38 MPLJ 209 : (1993) MPLJ 209
Rewa Sidhi Gramin Bank (Staff) Service Regulations, 1980 — Regulation 10
High Courts15 Dec 1992Allowed
Gopal Das Daga Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1994) 1 LLJ 929
Industrial Disputes Act, 1947 — Section 2
High Courts11 Dec 1992Allowed
Dropadibai and Others Vs Laxminarayan and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 338 : (1993) MPLJ 338
Easements Act, 1882 — Section 52, 60
High Courts09 Dec 1992Allowed
Bachubai Vs Dule Singh
Madhya Pradesh High Court · (1995) 1 DMC 496
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Dec 1992Allowed
Shyam Bhagwan Dubey Vs Shaikh Nizam and Others
Madhya Pradesh High Court · AIR 1994 MP 52 : (1994) JLJ 143 : (1994) 39 MPLJ 260 : (1994) MPLJ 260
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(1)Transfer of Property Act, 1882 — Section 114
High Courts08 Dec 1992Dismissed
State of Madhya Pradesh Vs Khilan Singh
Madhya Pradesh High Court · (1993) 2 MPJR 451
Evidence Act, 1872 — Section 138, 32(1)Penal Code, 1860 (IPC) — Section 307
High Courts08 Dec 1992Dismissed
Shri Mahalaxmi Construction Corporation and Others Vs Chief Engineer, Yamuna Basin Jal Sansadhan Vibhag and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 295 : (1993) MPLJ 295
Constitution of India, 1950 — Article 14, 298
High Courts06 Dec 1992Dismissed
Goel Industries OH Mill Vs On Prakash Mittal
Madhya Pradesh High Court · (1993) 1 MPJR 56
Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2(22)
High Courts05 Dec 1992Allowed
Takhat Singh Vs Ratan Lal and Others
Madhya Pradesh High Court · (1994) ACJ 1103
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 5 Rule 20