High Courts24 Nov 1993
Mandovi Marine Pvt. Ltd. Vs Project and Equipment Corporation and Others
Madhya Pradesh High Court · (1993) ILR (MP) 641 : (1994) 39 MPLJ 910 : (1994) MPLJ 910
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1993
345 judgments · page 2 of 18
High Courts24 Nov 1993
Waman Vs M.P.S.R.T.C.
Madhya Pradesh High Court · (1994) 2 ACC 378
Motor Vehicles Act, 1988 — Section 140
High Courts23 Nov 1993Allowed
Kanhaiyalal Chhitarji Khati and Another Vs Ramkunwarbai
Madhya Pradesh High Court · (1994) JLJ 223 : (1995) 40 MPLJ 998 : (1995) MPLJ 998
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4Hindu Succession Act, 1956 — Section 14Indore Land Revenue and Tenancy Act, 1931 — Section 54
High Courts23 Nov 1993
New India Assurance Co. Ltd. Vs Kadar
Madhya Pradesh High Court · (1994) 2 ACC 355
Motor Vehicles Act, 1988 — Section 140
High Courts22 Nov 1993Dismissed
Kailash Chandra Vs Vinod and Others
Madhya Pradesh High Court · (1993) ILR (MP) 535 : (1994) JLJ 277 : (1994) 39 MPLJ 138 : (1994) MPLJ 138
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts20 Nov 1993Allowed
Subhash Chandra Gupta Vs Gyanchand and Others
Madhya Pradesh High Court · (1994) JLJ 262 : (1994) 1 MPJR 29
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 5, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 96Trusts Act, 1882 — Section 82
High Courts20 Nov 1993Allowed
Vasant Kelkar Vs Dr. P. Ahluwalia
Madhya Pradesh High Court · (1993) ILR (MP) 501 : (1993) 2 MPJR 422 : (1994) 39 MPLJ 798 : (1994) MPLJ 798
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, 2(2)Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)
High Courts20 Nov 1993Allowed
Madhu Milan Syntex Limited Vs Union of India (UOI)
Madhya Pradesh High Court · (1994) 51 ECR 344 : (1995) 75 ELT 743 : (1994) JLJ 1169
Central Excise Rules, 1944 — Rule 9BCentral Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 14, 19(1)
High Courts19 Nov 1993
Dammu Khan @ Dam Khan Mushalman Vs State of M.P.
Madhya Pradesh High Court · (1994) 2 MPJR 209
Penal Code, 1860 (IPC) — Section 304A
High Courts18 Nov 1993Allowed
Indumati Vs Dewaram
Madhya Pradesh High Court · (1994) 1 DMC 476
Special Marriage Act, 1954 — Section 22, 27(1), 34(1)
High Courts17 Nov 1993
Poonam Chand Vs V.M. Shukla
Madhya Pradesh High Court · (1994) 2 ACC 359
Motor Vehicles Act, 1988 — Section 110D
High Courts17 Nov 1993Dismissed
Ramadevi Vs Ashok Kumar Mohanlal Vyas
Madhya Pradesh High Court · (1994) 1 DMC 286
Hindu Marriage Act, 1955 — Section 13(1), 13(1)(A), 25(1), 9Penal Code, 1860 (IPC) — Section 294, 323, 34, 494
High Courts16 Nov 1993Allowed
Devidayal Sales Pvt. Ltd. Vs Dr. Rameshchandra
Madhya Pradesh High Court · (1994) 39 MPLJ 899 : (1994) MPLJ 899
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23C, 23D
High Courts14 Nov 1993
Purushottam Das Gupta Vs Balaram
Madhya Pradesh High Court · (1994) JLJ 752
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2, 23A
High Courts09 Nov 1993Allowed
Smt. Anita Devi Tomar Vs Havel Singh Arora
Madhya Pradesh High Court · (1994) 1 MPJR 135
Court Fees Act, 1870 — Section 3, 35, 4, 6, 7
High Courts09 Nov 1993Dismissed
Chandra Kumar Phulbadhiya Vs Jaidev Nainani and Others
Madhya Pradesh High Court · (1994) 39 MPLJ 300 : (1994) MPLJ 300
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 10
High Courts09 Nov 1993
Radhey Shyam Palod Vs Smt. Shanti Devi and Others
Madhya Pradesh High Court · (1993) 2 MPJR 431
High Courts09 Nov 1993Allowed
Vimladevi Vs Dulichand
Madhya Pradesh High Court · (1994) 1 MPJR 144
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)
High Courts09 Nov 1993Dismissed
Kedar Nath Vs Bahadurlal and Others
Madhya Pradesh High Court · (1994) 1 MPJR 161
Constitution of India, 1950 — Article 227
High Courts05 Nov 1993Allowed
Rod Singh Vs State of M.P.
Madhya Pradesh High Court · (1994) CriLJ 1440
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 174, 374Evidence Act, 1872 — Section 105, 11, 138, 3Penal Code, 1860 (IPC) — Section 302, 307