COURT ARCHIVE

Madhya Pradesh High Court judgments, 1992

380 judgments · page 7 of 19

High Courts23 Sept 1992Dismissed

Phundi Vs State of M.P.

Madhya Pradesh High Court · (1993) CriLJ 1881 : (1993) 3 RCR(Criminal) 235

Criminal Procedure Code, 1973 (CrPC) — Section 131, 164, 313Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 302

High Courts18 Sept 1992

Dewas Gases Limited Vs The Customs, Excise and Gold (Control) Appellate Tribunal

Madhya Pradesh High Court · (1993) 41 ECC 10

Central Excises and Salt Act, 1944 — Section 35E

High Courts17 Sept 1992Allowed

Keshav Singh Vs State of M.P.

Madhya Pradesh High Court · (1992) 2 MPJR 412

Penal Code, 1860 (IPC) — Section 302

High Courts17 Sept 1992Dismissed

Dogar Tools (Pvt.) Ltd. Vs State bank of India and Others

Madhya Pradesh High Court · (1993) JLJ 44

High Courts17 Sept 1992Allowed

Phodilal and Others Vs Registered Firm Radheyshyam Nand Kishore and Another

Madhya Pradesh High Court · (1993) 38 MPLJ 26 : (1993) MPLJ 26

High Courts17 Sept 1992Dismissed

Dean, Agricultural College Vs Kiran and Others

Madhya Pradesh High Court · (1994) ACJ 402

High Courts16 Sept 1992Allowed

Satya Narayan alias Satte Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) 39 MPLJ 175 : (1994) MPLJ 175

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3

High Courts16 Sept 1992

Padamdhar Pandey Vs State of M.P and Others

Madhya Pradesh High Court · (1994) 1 MPJR 103

Criminal Procedure Code, 1973 (CrPC) — Section 218(1), 24

High Courts15 Sept 1992Dismissed

State of M.P. Vs Kamla Bai and Another

Madhya Pradesh High Court · (1993) 1 DMC 160

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306

High Courts15 Sept 1992Dismissed

Sheikh Bishmillah Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1994) JLJ 716 : (1994) 2 MPJR 111 : (1994) 39 MPLJ 224 : (1994) MPLJ 224

Constitution of India, 1950 — Article 19(6), 51AMadhya Pradesh Krishik Pashu Parirakshan (Sanshodhan) Adhiniyam, 1991 — Section 4(1)

High Courts10 Sept 1992

State of Madhya Pradesh Vs Gyasiram

Madhya Pradesh High Court · (1993) 2 MPJR 433

Madhya Pradesh Land Revenue Code, 1959 — Section 57(1), 57(2)

High Courts08 Sept 1992Dismissed

Radhe Shyam Vs Ms. Mira Bai

Madhya Pradesh High Court · (1992) 09 MP CK 0029

Hindu Marriage Act, 1955 — Section 9

High Courts08 Sept 1992Dismissed

Smt. Krishna Bai and Others Vs Shivnath Singh and Others

Madhya Pradesh High Court · AIR 1993 MP 65 : (1992) 2 MPJR 245

Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17

High Courts07 Sept 1992

Devi Chamar and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1993) 1 MPJR 399 : (1993) 38 MPLJ 698 : (1993) MPLJ 698

Penal Code, 1860 (IPC) — Section 509Probation of Offenders Act, 1958 — Section 4, 6

High Courts06 Sept 1992Allowed

Jagdish Chandra Kulshrestha Vs Smt. Pramod Kumari

Madhya Pradesh High Court · (1993) 1 MPJR 455

Hindu Marriage Act, 1955 — Section 23(2), 24

High Courts04 Sept 1992Dismissed

Kama Vs Sundar and Others

Madhya Pradesh High Court · (1992) 2 MPJR 311

Limitation Act, 1963 — Section 18, 18(1)

High Courts04 Sept 1992

Kantibai and Others Vs Jagdishchandra

Madhya Pradesh High Court · (1993) 1 DMC 79

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts03 Sept 1992Allowed

Mangu and Others Vs State of M.P.

Madhya Pradesh High Court · (1993) JLJ 163

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325

High Courts03 Sept 1992

Ram Dayal Vs Central Narcotic Bureau

Madhya Pradesh High Court · (1992) 2 MPJR 250 : (1992) MPLJ 834 : (1993) 1 RCR(Criminal) 264

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 36, 36A, 36A(1), 36A(3)Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 2, 22

High Courts03 Sept 1992Allowed

Chandrapraba and Another Vs Madhya Pradesh State Road Trans. Corpn. and Another

Madhya Pradesh High Court · (1993) ACJ 856