High Courts21 Jan 1992Allowed
Bharat Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) CriLJ 3218 : (1992) 1 MPJR 112 : (1993) 1 RCR(Criminal) 98
Evidence Act, 1872 — Section 114, 114APenal Code, 1860 (IPC) — Section 34, 376
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1992
380 judgments · page 19 of 19
High Courts21 Jan 1992
Gordhanlal Vs Ranchhodprasad and Others
Madhya Pradesh High Court · (1992) 2 ACC 28 : (1993) ACJ 738
High Courts18 Jan 1992Dismissed
Dr. Rajesh Kumar Singhai Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) JLJ 404 : (1992) 37 MPLJ 586 : (1992) MPLJ 586
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts16 Jan 1992
Krishan Ballav Sharma and Another Vs State Transport Authority M.P. and Another
Madhya Pradesh High Court · (1992) JLJ 225
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 46, 47, 68F(ID)
High Courts16 Jan 1992Allowed
Mangleshwar Vs State of M.P.
Madhya Pradesh High Court · (1995) 1 DMC 502
Penal Code, 1860 (IPC) — Section 306
High Courts16 Jan 1992Dismissed
Arun Kumar Shrivastava Vs Registrar, High Court of M.P. and Others
Madhya Pradesh High Court · (1992) JLJ 244 : (1992) 1 MPJR 260
Constitution of India, 1950 — Article 226, 227
High Courts15 Jan 1992Allowed
Ramesh Bhagwan Kure Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) 1 MPJR 218 : (1992) 37 MPLJ 271 : (1992) MPLJ 271
Criminal Procedure Code, 1973 (CrPC) — Section 433A
High Courts15 Jan 1992Allowed
Ramesh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) CriLJ 2504 : (1992) JLJ 337
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 433A
High Courts15 Jan 1992Allowed
Ujagar Singh and Others Vs Jomdar Singh (dead) by Lrs.
Madhya Pradesh High Court · AIR 1993 MP 12 : (1992) 37 MPLJ 598 : (1992) MPLJ 598
Madhya Bharat Zamindari Abolition Act, 1951 — Section 38
High Courts15 Jan 1992Allowed
S.S. Koshal, Ex-Officer, Junior Management, SBI and Others Vs State Bank of India and Others
Madhya Pradesh High Court · (1992) JLJ 422 : (1993) 1 LLJ 525 : (1992) 37 MPLJ 307 : (1992) MPLJ 307
State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(3), 51(2)
High Courts13 Jan 1992
Krishna Gopal Dixit Vs Ram Kumar Bhramar
Madhya Pradesh High Court · (1992) JLJ 202
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 451, 61, 62, 63Penal Code, 1860 (IPC) — Section 379
High Courts09 Jan 1992
Dayaram Jagannath Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 784 : (1992) MPLJ 784
Penal Code, 1860 (IPC) — Section 53
High Courts09 Jan 1992Dismissed
R.B. Singh Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 600 : (1992) MPLJ 600
Air Force Act, 1950 — Section 110, 153Air Force Rules, 1969 — Rule 102, 103Constitution of India, 1950 — Article 226
High Courts09 Jan 1992Dismissed
Biaga Vs Sundariya and Others
Madhya Pradesh High Court · (1992) 1 DMC 482
Evidence Act, 1872 — Section 14
High Courts09 Jan 1992
State of Madhya Pradesh Vs D.D. Karkare and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 454 : (1992) MPLJ 454
Criminal Procedure Code, 1973 (CrPC) — Section 395(1), 4(1), 4(2), 468(1), 469Madhya Pradesh Excise Act, 1915 — Section 34, 4, 468(1), 61(2)
High Courts08 Jan 1992Dismissed
Subhashchandra Patodi, Indore Vs Food Corporation of India
Madhya Pradesh High Court · (1992) 37 MPLJ 808 : (1992) MPLJ 808
Arbitration Act, 1940 — Section 20
High Courts08 Jan 1992Allowed
Noormohammad Bhurekhan Vs Masidkhan Chandkhan and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 412 : (1992) MPLJ 412
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts07 Jan 1992
M.M.K. Nair Vs United India Fire and General. Ins. Co. and Others
Madhya Pradesh High Court · (1993) 1 ACC 589
Motor Vehicles Act, 1988 — Section 110A
High Courts07 Jan 1992Allowed
Shatrughan and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) CriLJ 120
Criminal Procedure Code, 1973 (CrPC) — Section 293Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376(2)
High Courts02 Jan 1992Allowed
Balmukand Vs State of M.P.
Madhya Pradesh High Court · (1993) JLJ 109
Penal Code, 1860 (IPC) — Section 161, 163Prevention of Corruption Act, 1947 — Section 4, 4(1), 5, 5(1), 5(2)