High Courts23 Jun 1993
Pradeep Kumar Vs Mangilal and Another
Madhya Pradesh High Court · (1994) 1 ACC 37
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1993
345 judgments · page 10 of 18
High Courts22 Jun 1993Allowed
Indore Nagar Nigam Karmachari Congress, Indore Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1993) MPLJ 847
Madhya Pradesh Municipal Corporation Act, 1956 — Section 86, 87
High Courts22 Jun 1993
Dinesh Kumar Sharma Vs M.P. Dugdha Mahasangh Sahkari Maryadit and Another
Madhya Pradesh High Court · (1993) ILR (MP) 53 : (1994) 1 LLJ 513 : (1993) 2 MPJR 20 : (1993) 38 MPLJ 786 : (1993) MPLJ 767
Constitution of India, 1950 — Article 12, 226
High Courts22 Jun 1993Allowed
Shri Bajrang Extraction Pvt. Ltd. and Another Vs The Secretary to the Government of M.P. and Others
Madhya Pradesh High Court · AIR 1993 MP 202 : (1993) ILR (MP) 400 : (1994) JLJ 470 : (1993) 2 MPJR 414
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115
High Courts22 Jun 1993Allowed
Ibadatali Vs Municipal Council, Khargone and Others
Madhya Pradesh High Court · AIR 1994 MP 58 : (1993) ILR (MP) 137 : (1993) 38 MPLJ 640 : (1993) MPLJ 640
Madhya Pradesh Municipalities Act, 1961 — Section 105, 160, 3(37)Madhya Pradesh Municipalities Terminal Tax on Passengers (Regulation of Assessment and Collection) Rules, 1988 — Rule 12, 13
High Courts22 Jun 1993Allowed
Indore Nagar Nigam Karmachari Congress, Indore Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1994 MP 84 : (1993) 2 MPJR 50 : (1993) MPLJ 847
Madhya Pradesh Municipal Corporation Act, 1956 — Section 134, 86, 87, 88
High Courts22 Jun 1993
Smt. Meera Asthana Vs Rajendranath Asthana
Madhya Pradesh High Court · AIR 1994 MP 18 : (1994) 2 DMC 532 : (1994) 39 MPLJ 74 : (1994) MPLJ 74
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Hindu Marriage Act, 1955 — Section 12, 12(2), 13
High Courts22 Jun 1993
Dr. Usha Narwariya Vs State of M.P. and Others
Madhya Pradesh High Court · (1994) 2 LLJ 252 : (1993) 2 MPJR 1 : (1993) 38 MPLJ 969 : (1993) MPLJ 969
Administrative Tribunals Act, 1985 — Section 14, 15, 19Constitution of India, 1950 — Article 323A
High Courts22 Jun 1993Dismissed
Putrobai and Others Vs Lalchand and Others
Madhya Pradesh High Court · (1994) 39 MPLJ 280 : (1994) MPLJ 280
Hindu Succession Act, 1956 — Section 15, 8
High Courts22 Jun 1993Dismissed
Devpriya Alloys Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1993) 44 ECC 12 : (1993) 67 ELT 479
Constitution of India, 1950 — Article 226
High Courts22 Jun 1993Allowed
Ibadatali Abbas Ali Vs Municipal Council, Khargone and others
Madhya Pradesh High Court · (1993) MPLJ 640
Madhya Pradesh Municipal Corporation Act, 1956 — Section 86, 87Madhya Pradesh Municipalities Act, 1961 — Section 104, 105
High Courts21 Jun 1993Allowed
Anurudh Prasad Shastri and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1993) 2 MPJR 33
Madhya Pradesh Co-operative Societies Act, 1960 — Section 49, 49(8)
High Courts21 Jun 1993Allowed
Brijraj Singh and Another Vs Principal, Tatya Tope State Physical Education College, Shivpuri and Others
Madhya Pradesh High Court · AIR 1993 MP 243 : (1993) 2 MPJR 388
Constitution of India, 1950 — Article 14, 151
High Courts21 Jun 1993Dismissed
Bashir Khan Vs Jamila Bee
Madhya Pradesh High Court · (1994) CriLJ 361 : (1993) 2 MPJR 322 : (1994) 39 MPLJ 159 : (1994) MPLJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2), 5, 7
High Courts21 Jun 1993
Devi Singh Vs Haramjan Singh and Others
Madhya Pradesh High Court · (1994) 2 ACC 352
High Courts16 Jun 1993
Ramu @ Ramesh Singh Vs State of M. P.
Madhya Pradesh High Court · (1993) 2 MPJR 304
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts11 Jun 1993
Dharmendra Rao Vs State of M.P.
Madhya Pradesh High Court · (1993) JLJ 476 : (1993) 2 MPJR 98
Criminal Procedure Code, 1973 (CrPC) — Section 347, 436, 438, 438(1), 439
High Courts11 Jun 1993Allowed
Banwari Vs State of M.P.
Madhya Pradesh High Court · (1993) ILR (MP) 350 : (1993) JLJ 537
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309, 309(2), 437(1)
High Courts07 Jun 1993Allowed
Mohammed Haroon and Others Vs Central Bank of India and Others
Madhya Pradesh High Court · AIR 1994 MP 24 : (1994) 39 MPLJ 100 : (1994) MPLJ 101
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4), 100Transfer of Property Act, 1882 — Section 109
High Courts25 May 1993Allowed
Zumkabai Vs Santu
Madhya Pradesh High Court · (1993) 2 DMC 399
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 9