High Courts14 Oct 1992
Raigarh Judge and Textile Mills Ltd. Vs New Haryana Transport Co.
Madhya Pradesh High Court · (1994) 1 ACC 252
Contract Act, 1872 — Section 28
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1992
380 judgments · page 6 of 19
High Courts14 Oct 1992
Raigarh Jute and Textile Mills Ltd. Vs New Haryana Transport Co.
Madhya Pradesh High Court · (1992) 2 MPJR 445 : (1994) 39 MPLJ 626 : (1994) MPLJ 626
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28
High Courts13 Oct 1992Dismissed
Badri Vishal Jariya and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1992) 10 MP CK 0037
Income Tax Act, 1961 — Section 185, 256(1)
High Courts13 Oct 1992Allowed
State of M. P. and Others Vs Syed Naseem Zahir
Madhya Pradesh High Court · (1993) 1 MPJR 434
High Courts13 Oct 1992Dismissed
Ganesh Prasad Vs Sadhna
Madhya Pradesh High Court · (1993) 1 DMC 55
Hindu Marriage Act, 1955 — Section 13(1)
High Courts13 Oct 1992Dismissed
Bhagwati Prasad Vs Rameshchand and Others
Madhya Pradesh High Court · (1993) 2 MPJR 474 : (1994) 39 MPLJ 619 : (1994) MPLJ 619
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13
High Courts12 Oct 1992Dismissed
Jagdish Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1993 MP 132 : (1993) 38 MPLJ 425 : (1993) MPLJ 425
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 4, 5Transfer of Property Act, 1882 — Section 5
High Courts12 Oct 1992Dismissed
Bhagwandas Goyal Vs Krishi Upaj Mandi Samiti and Another
Madhya Pradesh High Court · (1992) 37 MPLJ 998 : (1992) MPLJ 998
Civil Procedure Code, 1908 (CPC) — Section 80Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 67
High Courts12 Oct 1992Dismissed
Sushil Madan Bairagi Vs The State Transport Appellate Tribunal and Others
Madhya Pradesh High Court · AIR 1993 MP 128 : (1992) 2 MPJR 231
Motor Vehicles Act, 1988 — Section 71(4)
High Courts12 Oct 1992Allowed
Ravindra Bahadur Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1993) ILR (MP) 84 : (1993) 38 MPLJ 512 : (1993) MPLJ 512
General Clauses Act, 1897 — Section 21Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1)
High Courts08 Oct 1992Allowed
State of Madhya Pradesh and Another Vs Pramod Bhartiya and Others
Madhya Pradesh High Court · (1993) 1 MPJR 208
Equal Remuneration Act, 1976 — Section 2(h)
High Courts01 Oct 1992Allowed
Jabalpur Bus Operators Association, Jabalpur and Others Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1993) 2 MPJR 479
Constitution of India, 1950 — Article 14Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 3A(3)
High Courts30 Sept 1992
Sanjay Tiwari Vs Hari Krishna Kaul and Others
Madhya Pradesh High Court · (1993) JLJ 205
Criminal Procedure Code, 1973 (CrPC) — Section 222, 222(1), 222(2), 238, 378Penal Code, 1860 (IPC) — Section 299, 300, 301, 302, 303
High Courts30 Sept 1992Allowed
Gurbachan Singh Vs Vimlabai
Madhya Pradesh High Court · AIR 1993 MP 135
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13
High Courts30 Sept 1992
Vandna Singh (Smt.) Vs Steel Authority of India Ltd. and Another
Madhya Pradesh High Court · (1993) JLJ 55
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 14, 16, 226, 227, 39Industrial Disputes Act, 1947 — Section 2, 25F
High Courts30 Sept 1992
Kashi Ram Vs State of M.P.
Madhya Pradesh High Court · (1992) 2 MPJR 417
Arms Act, 1959 — Section 17(3)
High Courts29 Sept 1992Dismissed
Rokad Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) CriLJ 494
Criminal Procedure Code, 1973 (CrPC) — Section 157, 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 326
High Courts29 Sept 1992Allowed
Smt. Aleamma Vs Seth Meghraj
Madhya Pradesh High Court · AIR 1993 MP 165 : (1993) 1 MPJR 378 : (1993) 38 MPLJ 706 : (1993) MPLJ 706
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts25 Sept 1992Allowed
Hiralal and Others Vs State of M.P.
Madhya Pradesh High Court · (1994) JLJ 183
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 323, 326, 34
High Courts25 Sept 1992
Nand Kumar Jham Vs Food Corpn. of India and Others
Madhya Pradesh High Court · (1993) 1 LLJ 1132 : (1993) 38 MPLJ 56 : (1993) MPLJ 56