High Courts03 Jul 1992Dismissed
Mines Manager Vs Waheedul Haque Abbasi
Madhya Pradesh High Court · (1994) ACJ 334 : (1999) 3 LLJ 437
Workmens Compensation Act, 1923 — Section 2(1), 3, 3(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1992
380 judgments · page 11 of 19
High Courts03 Jul 1992
National Insurance Co. Ltd. Vs Lalchand Gupta and Others
Madhya Pradesh High Court · (1993) 2 ACC 179 : (1993) ACJ 178
Motor Vehicles Act, 1939 — Section 95(2)(b)
High Courts03 Jul 1992
Harish Chandra and Others Vs Lucky Bharat Garage and Others
Madhya Pradesh High Court · (1995) 1 ACC 338
Motor Vehicles Act, 1988 — Section 140
High Courts02 Jul 1992
M.P. Electricity Board, Rajgarh (Bisora) Vs Rukminibai and Others
Madhya Pradesh High Court · (1992) 1 MPJR 456
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts02 Jul 1992Allowed
Panama Chemical Works Vs Union of India (UOI)
Madhya Pradesh High Court · (1992) 40 ECC 173 : (1992) 62 ELT 241
Central Excise Rules, 1944 — Rule 173B, 173B(2), 173B(5), 52A(5), 9(2)Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226, 227
High Courts02 Jul 1992Dismissed
Devi Singh Vs State of M.P.
Madhya Pradesh High Court · (1993) CriLJ 1301
Penal Code, 1860 (IPC) — Section 307, 326, 332, 34, 353
High Courts02 Jul 1992Dismissed
Mohinuddin and Another Vs President, Municipal Committee, Khargone
Madhya Pradesh High Court · AIR 1993 MP 5 : (1993) 38 MPLJ 333 : (1993) MPLJ 333
Evidence Act, 1872 — Section 90Transfer of Property Act, 1882 — Section 54
High Courts01 Jul 1992Allowed
Lakhan Lal and Another Vs State of M.P.
Madhya Pradesh High Court · (1992) 2 DMC 330
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B
High Courts30 Jun 1992
Western Coalfields Ltd. Vs Presiding Officer, Central Govt. Industrial Tribunal-cum-Labour Court and Others
Madhya Pradesh High Court · (1993) 2 LLJ 335 : (1992) 2 MPJR 389
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 4, 5, 9Industrial Disputes Act, 1947 — Section 10Payment of Wages Act, 1936 — Section 15, 2, 22, 25FF, 25FFF
High Courts30 Jun 1992
Karan Singh and Others Vs The State of M.P.
Madhya Pradesh High Court · (1992) CriLJ 3054
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 17, 323, 342, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts30 Jun 1992Dismissed
Suresh Chandra and Others Vs State of M. P. and Others
Madhya Pradesh High Court · (1993) 1 MPJR 147
Constitution of India, 1950 — Article 309
High Courts29 Jun 1992Dismissed
Laxmi Bai and Another Vs Naga Ram Khilawandas
Madhya Pradesh High Court · (1992) JLJ 458 : (1993) 1 MPJR 172 : (1993) 38 MPLJ 442 : (1993) MPLJ 442
Civil Procedure Code, 1908 (CPC) — Section 100, 115, 96Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts25 Jun 1992Dismissed
H and R Johanson (India) Ltd. and Another Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1992) 42 ECR 452
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts23 Jun 1992Dismissed
Bankat Lal Vs Mathuralal and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 151 : (1993) MPLJ 151
Criminal Procedure Code, 1973 (CrPC) — Section 344, 479AMadhya Bharat Zamindari Abolition Act, 1951 — Section 2, 3, 38, 4, 4(1)Penal Code, 1860 (IPC) — Section 467, 471
High Courts23 Jun 1992Allowed
Lachoo Ram Vs Bipin Kumar
Madhya Pradesh High Court · AIR 1993 MP 17
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13
High Courts23 Jun 1992Dismissed
Cutlary House and Another Vs Kamruddin and Others
Madhya Pradesh High Court · AIR 1993 MP 13
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts23 Jun 1992
Municipal Corporation, Bhopal Vs Bharat Heavy Electricals Ltd. Bhopal
Madhya Pradesh High Court · (1994) 2 MPJR 78
Madhya Pradesh Municipal Corporation Act, 1956 — Section 146, 147
High Courts23 Jun 1992Allowed
State of Madhya Pradesh Vs Kundan Singh
Madhya Pradesh High Court · (1992) 2 MPJR 421
Madhya Bharat Zamindari Abolition Act, 2008 — Section 2(c), 4(2)
High Courts23 Jun 1992Allowed
Ram Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (1992) 2 MPJR 459
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts22 Jun 1992
Sunil Singh Vs Shakunbai
Madhya Pradesh High Court · (1993) 1 DMC 149
Hindu Marriage Act, 1955 — Section 24