High Courts18 Feb 1993Allowed
Anjali Vs State Bank of India and Others
Madhya Pradesh High Court · (1994) 2 LLJ 312
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1993
345 judgments · page 15 of 18
High Courts18 Feb 1993Dismissed
Sohanlal Vs Dindayal Chaudhari
Madhya Pradesh High Court · AIR 1994 MP 89 : (1993) ILR (MP) 198 : (1993) MPLJ 330
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts18 Feb 1993Allowed
State of Madhya Pradesh and Another Vs Dr. B.N. Singh
Madhya Pradesh High Court · (1994) 1 MPJR 176 : (1994) 39 MPLJ 275 : (1994) MPLJ 275
Fundamental Rules — Rule 25Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10
High Courts18 Feb 1993Dismissed
Sohanlal Vs Dindayal Ghamandiram Chaudhari
Madhya Pradesh High Court · (1993) MPLJ 330
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts16 Feb 1993
Balmukund Shrikishan Daga Vs Union of India (UOI)
Madhya Pradesh High Court · (1994) ACJ 1299
High Courts16 Feb 1993Dismissed
Govind Prasad Agrawal Vs Bhurelalji Agrawal and Others
Madhya Pradesh High Court · (1993) ILR (MP) 185 : (1994) JLJ 131 : (1993) 2 MPJR 460 : (1993) 38 MPLJ 821 : (1993) MPLJ 821
Arbitration Act, 1940 — Section 2, 20
High Courts16 Feb 1993Dismissed
Shrimant Rajmata Vijaya Raje Scindia, Gwalior Vs Jyotiraditya Scindia and Others
Madhya Pradesh High Court · AIR 1993 MP 184
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 363(1)Hindu Succession Act, 1956 — Section 6, 8
High Courts16 Feb 1993Dismissed
Vijaya Raje Scindia (Smt.) Vs Jyotiraditya Scindia and Others
Madhya Pradesh High Court · (1994) JLJ 6
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, Order 7 Rule 5, Order 7 Rule 7Constitution (Twenty-Sixth Amendment) Act, 1971 — Article 362, 363AConstitution of India, 1950 — Article 362, 363, 363(1), 363A, 366(22)
High Courts15 Feb 1993Allowed
Morena Mandal Sahakari Sakhar Karkhana Ltd. and Another Vs Madhya Pradesh Board for Prevention and Control of Water Pollution
Madhya Pradesh High Court · (1993) 38 MPLJ 487 : (1993) MPLJ 487
Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 26, 49
High Courts15 Feb 1993
Kishan Prasad Tiwari Vs Central Bank of India and Others
Madhya Pradesh High Court · (1994) 2 MPJR 177
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 381, 411
High Courts15 Feb 1993Allowed
Munshi Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) ILR (MP) 342 : (1993) 38 MPLJ 445 : (1993) MPLJ 445
Criminal Procedure Code, 1973 (CrPC) — Section 362
High Courts15 Feb 1993Dismissed
Bashiruddin and Another Vs Jameela Khatoon and Others
Madhya Pradesh High Court · (1994) JLJ 610
High Courts12 Feb 1993Dismissed
Narayan Singh Bhawar Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) 38 MPLJ 437 : (1993) MPLJ 437
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 7(1)
High Courts12 Feb 1993Allowed
Gopaldas (Firm) Vs Krishi Upaj Mandi Samiti and Others
Madhya Pradesh High Court · (1995) JLJ 303 : (1993) 1 MPJR 255 : (1993) 38 MPLJ 985 : (1993) MPLJ 985
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 25, 25(2), 56, 57, 7
High Courts12 Feb 1993Dismissed
Narayan Singh Vs State of M.P.
Madhya Pradesh High Court · (1994) CriLJ 1142 : (1995) ILR (MP) 69
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7(1)
High Courts12 Feb 1993Allowed
Omprakash and Others Vs Suratram and Others
Madhya Pradesh High Court · (1993) 2 MPJR 356 : (1994) 39 MPLJ 291 : (1994) MPLJ 291
Court Fees Act, 1870 — Article 17, 7
High Courts11 Feb 1993
Karulal Vs Kantibai
Madhya Pradesh High Court · (1993) 2 DMC 391
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Feb 1993
Gangaram and Another Vs V.P. Tiwari and Others
Madhya Pradesh High Court · (1993) 2 ACC 22
High Courts09 Feb 1993
Allen Pharmaceutical Pvt. Ltd. and Others Vs Union of India (UOI)
Madhya Pradesh High Court · (1993) 201 ITR 491
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 194A, 276B, 278B
High Courts09 Feb 1993Allowed
State of Madhya Pradesh Vs Devendra Kumar Bhagwat Sharan Sharma
Madhya Pradesh High Court · (1993) 38 MPLJ 498 : (1993) MPLJ 498
Penal Code, 1860 (IPC) — Section 448, 506