High Courts21 Feb 1992
Madhya Pradesh Ration Vikreta Sangh and Anr Vs State of M.P. and anr
Madhya Pradesh High Court · (1992) 1 MPJR 195
Essential Commodities Act, 1955 — Section 3, 5
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1992
380 judgments · page 17 of 19
High Courts21 Feb 1992Dismissed
Chandra Shekhar Narayan Prasad Sharma Vs M.P.S.R.T.C. and Another
Madhya Pradesh High Court · (1992) 37 MPLJ 577 : (1992) MPLJ 577
Constitution of India, 1950 — Article 16
High Courts20 Feb 1992
Harishankar Vs Gafoor and Others
Madhya Pradesh High Court · (1992) 2 ACC 64
Motor Vehicles Act, 1988 — Section 173
High Courts20 Feb 1992Allowed
Keshaodeo Shivprasad (Firm) and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1997) 58 ECC 53 : (1992) 61 ELT 404 : (1992) JLJ 173 : (1992) 1 MPJR 316 : (1992) 37 MPLJ 461 : (1992) MPLJ 461
Central Excises and Salt Act, 1944 — Section 2, 3, 3(1)
High Courts20 Feb 1992
Liladhar Baurasi Vs Shivmohan Singh Parihar
Madhya Pradesh High Court · (1993) 1 MPJR 336
Advocates Act, 1961 — Section 35
High Courts19 Feb 1992Dismissed
Madhya Pradesh State Road Trans. Corpn. Vs Rajendra Kumar and Others
Madhya Pradesh High Court · (1993) 1 ACC 276 : (1994) ACJ 88
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts19 Feb 1992Dismissed
Prominent Cement Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1992) 1 MPJR 242 : (1992) 37 MPLJ 677 : (1992) MPLJ 677
Evidence Act, 1872 — Section 115
High Courts19 Feb 1992
United Insurance Co. Ltd. Vs Vesta and Others
Madhya Pradesh High Court · (1992) 2 ACC 88
Motor Vehicles Act, 1939 — Section 110D
High Courts18 Feb 1992Dismissed
Madhya Pradesh State Road Transport Corporation Vs Secretary, State Transport Authority
Madhya Pradesh High Court · (1992) JLJ 739 : (1992) 37 MPLJ 744 : (1992) MPLJ 744
Motor Vehicles Act, 1988 — Section 100(3), 102, 2(38), 68D(2)
High Courts17 Feb 1992Dismissed
New India Assurance Co. Ltd. Vs Anokhilal and Others
Madhya Pradesh High Court · (1992) 2 ACC 68 : (1993) ACJ 216
Employees Compensation Act, 1923 — Section 2
High Courts16 Feb 1992Dismissed
Kamarlal and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (1992) CriLJ 3407 : (1992) 1 MPJR 221
Criminal Procedure Code, 1973 (CrPC) — Section 162, 452, 454Evidence Act, 1872 — Section 27
High Courts11 Feb 1992
Commissioner of Income Tax Vs Sethi Textiles
Madhya Pradesh High Court · (1992) 105 CTR 21 : (1992) 198 ITR 222 : (1992) 64 TAXMAN 265
Income Tax Act, 1961 — Section 256, 256(2), 271(1)
High Courts11 Feb 1992
Ram Adhar and Others Vs The State of M.P. and Another
Madhya Pradesh High Court · (1992) CriLJ 3196
Arms Act, 1959 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302
High Courts11 Feb 1992
Ram Adhar Bankey Bihar and Others Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1992) 1 MPJR 311 : (1992) 37 MPLJ 445 : (1992) MPLJ 445
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 115
High Courts07 Feb 1992Allowed
Sunil Kumar @ Chander Salariya and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) 2 MPJR 98 : (1992) 37 MPLJ 772 : (1992) MPLJ 772
Criminal Procedure Code, 1973 (CrPC) — Section 24(8), 301(2)
High Courts07 Feb 1992
State of Madhya Pradesh and Others Vs Chahal and Company
Madhya Pradesh High Court · (1995) 40 MPLJ 885 : (1995) MPLJ 885
Arbitration Act, 1940 — Section 20, 20(1)Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 20(1), 20(2)
High Courts07 Feb 1992
State Bank of Indore Vs Parvati Bai
Madhya Pradesh High Court · (1992) 1 MPJR 291
Madhya Pradesh Krishi Udhar Pravartan Tatha Prakiran Upbandha (Bank) Adhiniyam, 1972 — Section 24Madhya Pradesh Land Revenue Code, 1959 — Section 165(3)
High Courts04 Feb 1992
Munni Bai Ramlal Lodhi Vs Nandkishore Chhabile Lodhi and Others
Madhya Pradesh High Court · (1992) JLJ 541 : (1992) 37 MPLJ 786 : (1992) MPLJ 786
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts01 Feb 1992
Anand Cinema Vs Mohan Tiwari and Another
Madhya Pradesh High Court · (1992) ILR (MP) 79 : (1993) 1 LLJ 1105 : (1992) MPLJ 334
Industrial Disputes Act, 1947 — Section 11A, 2, 25FMadhya Pradesh Shops and Establishments Act, 1958 — Section 58
High Courts01 Feb 1992Allowed
Employers, Anand Cinema Vs Mohan Tiwari and Another
Madhya Pradesh High Court · (1992) ILR (MP) 79 : (1992) JLJ 461 : (1992) 1 MPJR 170 : (1992) 37 MPLJ 334
Industrial Disputes Act, 1947 — Section 10, 11A, 2, 25FMadhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Order 11Madhya Pradesh Shops and Establishments Act, 1958 — Section 58, 58(1), 58(2), 58(3)