COURT ARCHIVE

Madhya Pradesh High Court judgments, 1992

380 judgments · page 18 of 19

High Courts31 Jan 1992Allowed

Moolchand Vs Shri N.K. Satsangi and Others

Madhya Pradesh High Court · (1992) JLJ 340

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 14 Rule 2, Order 6 Rule 17Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 82, 82(1)

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High Courts31 Jan 1992Allowed

Dhirendra Vs State Bank of India

Madhya Pradesh High Court · (1993) 38 MPLJ 607 : (1993) MPLJ 607

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts31 Jan 1992Dismissed

Dilip Vs Vandana

Madhya Pradesh High Court · (1992) 1 DMC 557

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 10, 13, 21A, 9

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High Courts30 Jan 1992

Chain Singh Vs Ramchand and Others

Madhya Pradesh High Court · (1992) 1 MPJR 299

Hindu Succession Act, 1956 — Section 8Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 70, 82

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High Courts30 Jan 1992Dismissed

Dr. Shiv Roop Sharma Vs R.K. Shrivastava

Madhya Pradesh High Court · (1992) 1 MPJR 314 : (1992) 37 MPLJ 459 : (1992) MPLJ 459

Constitution of India, 1950 — Article 345Criminal Procedure Code, 1973 (CrPC) — Section 272Madhya Pradesh Official Language Act, 1957 — Section 3

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High Courts29 Jan 1992Dismissed

Kailash Chandra Batham Vs Gangaram Singh

Madhya Pradesh High Court · (1992) 2 MPJR 159

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 324, 325, 500

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High Courts29 Jan 1992

Commissioner of Income Tax Vs Abhay Kumar Jaswant Kumar

Madhya Pradesh High Court · (1992) 105 CTR 111 : (1992) 196 ITR 689

Income Tax Act, 1961 — Section 256

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High Courts28 Jan 1992Allowed

Bhuri Bai Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1993) 38 MPLJ 197 : (1993) MPLJ 197

Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 201

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High Courts28 Jan 1992Partly Allowed

United India Insurance Co. Ltd. Vs Jhamkubai and Others

Madhya Pradesh High Court · (1992) 75 CompCas 303

Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 140

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High Courts28 Jan 1992Allowed

Mangilal and Another Vs Gaurishankar and Another

Madhya Pradesh High Court · (1992) 01 MP CK 0022

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts27 Jan 1992

Dayaram and Another Vs State of Madhya Pradesh, thr. P.S. Dhangaon

Madhya Pradesh High Court · (1992) CriLJ 3154

Penal Code, 1860 (IPC) — Section 34, 363, 366, 376, 376(1)

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High Courts27 Jan 1992Allowed

Laxminarayan Vs Food Corporation of India and Another

Madhya Pradesh High Court · (1992) JLJ 415 : (1992) 1 MPJR 163 : (1992) 37 MPLJ 327 : (1992) MPLJ 327

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 8 Rule 1, Order 8 Rule 2

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High Courts24 Jan 1992Partly Allowed

Dhan Singh Vs Gangubai

Madhya Pradesh High Court · AIR 1992 MP 311

Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 74Madhya Pradesh Land Revenue Code, 1959 — Section 168(2)Specific Relief Act, 1963 — Section 37

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High Courts24 Jan 1992