High Courts08 Dec 1992Dismissed
State of Madhya Pradesh Vs Khilan Singh
Madhya Pradesh High Court · (1993) 2 MPJR 451
Evidence Act, 1872 — Section 138, 32(1)Penal Code, 1860 (IPC) — Section 307
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1992
380 judgments · page 2 of 19
High Courts08 Dec 1992Dismissed
Shri Mahalaxmi Construction Corporation and Others Vs Chief Engineer, Yamuna Basin Jal Sansadhan Vibhag and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 295 : (1993) MPLJ 295
Constitution of India, 1950 — Article 14, 298
High Courts06 Dec 1992Dismissed
Goel Industries OH Mill Vs On Prakash Mittal
Madhya Pradesh High Court · (1993) 1 MPJR 56
Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2(22)
High Courts05 Dec 1992Allowed
Takhat Singh Vs Ratan Lal and Others
Madhya Pradesh High Court · (1994) ACJ 1103
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 5 Rule 20
High Courts04 Dec 1992
Bhirki and Others Vs Sardar Jaspal Singh and Others
Madhya Pradesh High Court · (1993) 2 ACC 68
High Courts03 Dec 1992Dismissed
Gwalior Steels Pvt. Ltd. Vs The Madhya Pradesh Electricity Board
Madhya Pradesh High Court · AIR 1993 MP 118
Electricity (Supply) Act, 1948 — Section 49Electricity Act, 1910 — Section 22B
High Courts02 Dec 1992
Pushpabai Vs Chandrakant and Others
Madhya Pradesh High Court · (1993) JLJ 727
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3, 115Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts02 Dec 1992Allowed
Suresh Chandra Mathe Vs Jiwaji University and Others
Madhya Pradesh High Court · (1994) JLJ 215 : (1994) 2 LLJ 462 : (1993) 38 MPLJ 805 : (1993) MPLJ 805
Industrial Disputes Act, 1947 — Section 2
High Courts01 Dec 1992Dismissed
Prem Pharmaceuticals Vs Collector (Appeals), Central Excise and Others
Madhya Pradesh High Court · (1993) 41 ECC 281
Central Excises and Salt Act, 1944 — Section 35F
High Courts01 Dec 1992Allowed
Smt. Ramdularibai and Others Vs Chhatrapal Singh Punjabi
Madhya Pradesh High Court · AIR 1993 MP 90 : (1992) 2 MPJR 442 : (1993) 38 MPLJ 143 : (1993) MPLJ 143
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23J
High Courts30 Nov 1992Dismissed
Mohd. Sabir Vs Sahajibai and Others
Madhya Pradesh High Court · (1993) 2 ACC 717 : (1993) ACJ 558 : AIR 1993 MP 88 : (1992) 2 MPJR 433 : (1993) 38 MPLJ 186 : (1993) MPLJ 186
Motor Vehicles Act, 1939 — Section 110A
High Courts30 Nov 1992
State Bank of India Vs Vindhya Telelinks Ltd. and Others
Madhya Pradesh High Court · (1993) ILR (MP) 147 : (1993) JLJ 240 : (1993) 1 MPJR 249
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11Contract Act, 1872 — Section 128, 28, 3
High Courts27 Nov 1992
Allen Pharmaceutical Pvt. Ltd. and Others Vs Union of India (UOI)
Madhya Pradesh High Court · (1994) 39 MPLJ 247 : (1994) MPLJ 247
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 397(3), 399(3), 482
High Courts27 Nov 1992Allowed
Kalu Singh Chander Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) 39 MPLJ 560 : (1994) MPLJ 560
Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 302
High Courts26 Nov 1992Dismissed
Madhya Pradesh State Road Trans. Corpn. Vs Praveer Kumar Bhatnagar and Another
Madhya Pradesh High Court · (1994) ACJ 579
Employees State Insurance Act, 1948 — Section 2, 26, 51, 51A, 52Motor Vehicles Act, 1988 — Section 140, 144, 169, 173, 51C
High Courts26 Nov 1992Dismissed
K.D. Vaishya Vs Central Govt. Industrial Tribunal and Another
Madhya Pradesh High Court · (1994) 2 LLJ 69 : (1993) 1 MPJR 286 : (1993) 38 MPLJ 459 : (1993) MPLJ 459
Industrial Disputes Act, 1947 — Section 10, 10(1), 33C(2)
High Courts25 Nov 1992Dismissed
State of M.P. Vs Sajjanbai and Another
Madhya Pradesh High Court · (1993) 2 DMC 464
Penal Code, 1860 (IPC) — Section 498A
High Courts25 Nov 1992
Swarn Singh Vs State of M. P.
Madhya Pradesh High Court · (1993) 1 MPJR 19
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167(2)(a)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(4)
High Courts24 Nov 1992Dismissed
Ishwar Vs Ramkanyabai
Madhya Pradesh High Court · (1993) 2 DMC 602
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts20 Nov 1992Allowed
Shantilal Vs Rajubai
Madhya Pradesh High Court · (1993) 1 DMC 622
Criminal Procedure Code, 1973 (CrPC) — Section 125