High Courts17 Mar 1992Allowed
Rajendra Agrawal Vs Smt. Sharda Devi
Madhya Pradesh High Court · AIR 1993 MP 142 : (1992) JLJ 289
Hindu Marriage Act, 1955 — Section 13(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1992
380 judgments · page 15 of 19
High Courts17 Mar 1992Allowed
Oriental Insurance Co. Ltd. Vs Munni Devi and Others
Madhya Pradesh High Court · (1993) 2 ACC 565 : (1993) ACJ 618
Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)
High Courts16 Mar 1992Dismissed
Rameshwar Prasad Vs Municipal Corporation
Madhya Pradesh High Court · (1992) 37 MPLJ 764 : (1992) MPLJ 764
Administration of Evacuee Property Act, 1950 — Section 24, 27, 28, 7
High Courts13 Mar 1992
Rajendra Agrawal Vs Smt Sharda Devi Agrawal
Madhya Pradesh High Court · (1992) 1 MPJR 255
Hindu Marriage Act, 1955 — Section 13(1)(i)
High Courts13 Mar 1992Allowed
Santosh Kumar Jain Vs Shambhulal Krishna Kumar Suhane
Madhya Pradesh High Court · AIR 1993 MP 46 : (1992) 2 MPJR 374 : (1993) 38 MPLJ 260 : (1993) MPLJ 260
Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts13 Mar 1992
Sardar Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (1992) JLJ 508
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 4, 4(1), 6, 9Madhya Pradesh Land Revenue Code, 1959 — Section 165, 165(6E), 172, 172(4)
High Courts12 Mar 1992Dismissed
Laxmi Cotton Co. and Others Vs Punjab National Bank and Others
Madhya Pradesh High Court · (1995) 82 CompCas 773
High Courts12 Mar 1992Allowed
Rameshchandra Jaiswal and Others Vs Central Bank of India and Another
Madhya Pradesh High Court · (1992) JLJ 434
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(4), Order 37 Rule 3(5), Order 37 Rule 3(6)
High Courts12 Mar 1992Dismissed
Rajendra Kumar Vs Savitribai
Madhya Pradesh High Court · (1992) 1 DMC 567
Hindu Marriage Act, 1955 — Section 24
High Courts11 Mar 1992Dismissed
Munendra Kumar Dwivedi and Others Vs Ramji Tiwari and Others
Madhya Pradesh High Court · (1992) JLJ 293 : (1992) 2 MPJR 36 : (1992) 37 MPLJ 936 : (1992) MPLJ 936
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts07 Mar 1992
Narendra Singh @ Pratap Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) 38 MPLJ 304 : (1993) MPLJ 304
Criminal Procedure Code, 1973 (CrPC) — Section 27
High Courts07 Mar 1992Allowed
Mohammed Shafi Vs The State of M.P. and Others
Madhya Pradesh High Court · (1993) CriLJ 505
Constitution of India, 1950 — Article 226Madhya Pradesh Police Regulations — Regulation 855, 856Penal Code, 1860 (IPC) — Section 363, 506
High Courts06 Mar 1992
Arshad Hussain and Akhlas Hussain Vs The Regional Transport Authority and Others
Madhya Pradesh High Court · (1992) 2 ACC 152
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 217
High Courts06 Mar 1992Allowed
Mangaliya and Others Vs Mst. Pancho and Others
Madhya Pradesh High Court · AIR 1993 MP 175
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 35Madhya Pradesh Land Revenue Code, 1959 — Section 19, 261, 44, 44(2), 56
High Courts05 Mar 1992Allowed
Devendrapal Singh Bhujpal Singh Jadon Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 638 : (1992) MPLJ 638
Constitution of India, 1950 — Article 12, 14, 226
High Courts05 Mar 1992Allowed
State of M.P. Vs Davendra Kumar Sharma
Madhya Pradesh High Court · (1993) 1 MPJR 403
Penal Code, 1860 (IPC) — Section 448, 506
High Courts04 Mar 1992Allowed
Asha Vs Anand Prakash
Madhya Pradesh High Court · (1992) 1 DMC 590
Hindu Marriage Act, 1955 — Section 24
High Courts04 Mar 1992
Ikram Ahmed Vs R.T.A. Sagar
Madhya Pradesh High Court · (1992) 2 ACC 453
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 72
High Courts04 Mar 1992Dismissed
Ikram Ahmad Gulabkhan Vs Regional Transport Authority
Madhya Pradesh High Court · (1992) 1 MPJR 435 : (1992) 37 MPLJ 593 : (1992) MPLJ 593
Motor Vehicles Act, 1988 — Section 72(2)
High Courts04 Mar 1992
Neo Sack Limited Vs Collector of Central Excise and Customs
Madhya Pradesh High Court · (1992) 61 ELT 433