High Courts05 Mar 1993
Allaudin Vs Shri Krishan and Others
Madhya Pradesh High Court · (1995) 2 ACC 416
Motor Vehicles Act, 1939 — Section 110D
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1993
345 judgments · page 14 of 18
High Courts05 Mar 1993
Arunodaya Exports Vs The Collector of Customs and Others
Madhya Pradesh High Court · (1993) 44 ECC 250
Constitution of India, 1950 — Article 226(i), 226(ii)
High Courts04 Mar 1993
Omkar Singh and Others Vs Man Singh and Others
Madhya Pradesh High Court · (1993) ILR (MP) 201 : (1993) JLJ 485
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B, Order 41 Rule 20, Order 41 Rule 20(2), Order 43 Rule 1, 104
High Courts04 Mar 1993Allowed
Hukumchand Vs Biharilal (deceased by Lrs.) and Others
Madhya Pradesh High Court · AIR 1993 MP 145 : (1993) ILR (MP) 206 : (1994) 39 MPLJ 358 : (1994) MPLJ 358
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 43 Rule 1
High Courts04 Mar 1993Partly Allowed
Smt. Sitabai and Others Vs M.P. Rajya Pariwahan Nigam and Another
Madhya Pradesh High Court · (1993) 2 ACC 681 : (1994) ACJ 471 : AIR 1994 MP 34
Motor Vehicles Act, 1939 — Section 110B
High Courts03 Mar 1993Allowed
Nathmal Maheshwari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) ILR (MP) 302 : (1994) 39 MPLJ 162 : (1994) MPLJ 162
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 4, Order 9 Rule 9, 141, 151Land Acquisition Act, 1894 — Section 18, 21
High Courts03 Mar 1993
Kaushalyabai Vs The 15th Addl. Judge to the Court of District Judge, Indore and Others
Madhya Pradesh High Court · AIR 1994 MP 55
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts02 Mar 1993Dismissed
Smt. Surjeet Kaur Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) CriLJ 1886 : (1993) ILR (MP) 265
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 32, 34(1)Penal Code, 1860 (IPC) — Section 302, 498A
High Courts02 Mar 1993
Sugreev Singh and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1993) CriLJ 2399 : (1994) JLJ 86
Constitution of India, 1950 — Article 20(2), 20(3), 21, 22, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 11(1), 251, 254(1), 254(2), 262(1)Madhya Pradesh Rajya Sadak Parivahan Seva (Bina Ticket Yatra Ki Rok) Adhiniyam, 1974 — Section 10, 11, 13, 141, 143
High Courts02 Mar 1993Dismissed
Surjeet Kaur Bagga Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) 39 MPLJ 630 : (1994) MPLJ 630
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts02 Mar 1993Allowed
Sitabai and Others Vs M.P. Rajya Pariwahan Nigam and Another
Madhya Pradesh High Court · (1994) ACJ 471
High Courts27 Feb 1993
Madho Singh Vs Ratan Singh and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 755 : (1993) MPLJ 755
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts26 Feb 1993Allowed
Vostok Laboratories Vs The Controller, Food and Drug Administration
Madhya Pradesh High Court · (1993) CriLJ 3693
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 27(A), 27(D), 34(1), 34(10)
High Courts26 Feb 1993Allowed
Dhar Cement Ltd. and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1993 MP 251
Constitution of India, 1950 — Article 14, 299
High Courts25 Feb 1993
Somat Singh and Others Vs Lella Bai and Others
Madhya Pradesh High Court · AIR 1993 MP 253
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts24 Feb 1993Allowed
Mahesh Bhargawa Vs State of M.P. and Others
Madhya Pradesh High Court · (1996) ILR (MP) 282 : (1994) 1 LLJ 1113 : (1993) 1 MPJR 129 : (1993) 38 MPLJ 586 : (1993) MPLJ 586
Industrial Disputes Act, 1947 — Section 2
High Courts24 Feb 1993
Neemabai Vs Gyanbai and Others
Madhya Pradesh High Court · AIR 1993 MP 194
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 9 Rule 13
High Courts23 Feb 1993
Mukesh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) ILR (MP) 346 : (1994) 39 MPLJ 406 : (1994) MPLJ 406
Criminal Procedure Code, 1973 (CrPC) — Section 446A, 482, 483Penal Code, 1860 (IPC) — Section 324, 506
High Courts23 Feb 1993
Air Transport Co. (Regd.) Vs Income Tax Appellate Tribunal and Others
Madhya Pradesh High Court · (1994) 207 ITR 487
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 254
High Courts23 Feb 1993
Sushil Kumar Vs Indo Tibetan Border Police Force and Another
Madhya Pradesh High Court · (1994) 2 LLJ 264 : (1993) 38 MPLJ 419 : (1993) MPLJ 419
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Central Reserve Police Force Act, 1949 — Section 5