High Courts21 Oct 1993Allowed
Padmini Vs Hemant Singh
Madhya Pradesh High Court · (1994) 1 DMC 465
Hindu Marriage Act, 1955 — Section 13(l), 13B, 13B(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1993
345 judgments · page 4 of 18
High Courts18 Oct 1993Allowed
State of Madhya Pradesh and Another Vs Chatru Lal
Madhya Pradesh High Court · (1995) ACJ 533
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 6 Rule 17
High Courts17 Oct 1993Allowed
Dr. Kumari Aparna Singh Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1994 MP 42
Constitution of India, 1950 — Article 226
High Courts14 Oct 1993Allowed
Chinta Jaiswal Vs Indian Oil Corporation Ltd. and Others
Madhya Pradesh High Court · (1993) ILR (MP) 489 : (1994) 39 MPLJ 777 : (1994) MPLJ 777
Constitution of India, 1950 — Article 12, 226
High Courts13 Oct 1993
Bhulau Vs State of M.P.
Madhya Pradesh High Court · (1994) 2 MPJR 138
Penal Code, 1860 (IPC) — Section 302, 304(ii)
High Courts09 Oct 1993
Dr. Abdul Rashid Vs Mst. Farida
Madhya Pradesh High Court · (1994) CriLJ 2336 : (1994) JLJ 381 : (1994) 1 MPJR 240 : (1994) 39 MPLJ 583
Criminal Procedure Code, 1973 (CrPC) — Section 125 , 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2), 4, 5, 7
High Courts09 Oct 1993
Abdul Rashid (Dr.) Vs Mst. Farida Rashid
Madhya Pradesh High Court · (1993) ILR (MP) 673 : (1994) MPLJ 583
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 125 , 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2), 4, 5, 7
High Courts09 Oct 1993
Ujjawal Feeds Vs Sales Tax Officer and Another
Madhya Pradesh High Court · (1994) 39 MPLJ 762 : (1994) MPLJ 762 : (1994) 95 STC 447
Madhya Pradesh General Sales Tax Act, 1958 — Section 2, 43(1)
High Courts07 Oct 1993Partly Allowed
Janpad Panchayat Masturi Vs Appellate Authority and Dy. Labour Commr. and Others
Madhya Pradesh High Court · (1994) 68 FLR 281 : (1998) 3 LLJ 163
Payment of Gratuity Act, 1972 — Section 7(7)
High Courts07 Oct 1993Allowed
Ramkrishna Vs Union of India (UOI) and Another
Madhya Pradesh High Court · AIR 1994 MP 94 : (1993) 2 MPJR 426 : (1994) 39 MPLJ 180 : (1994) MPLJ 180
High Courts06 Oct 1993
Balkishan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2010) ILR (MP) 1473 : (1993) ILR (MP) 667 : (1994) 1 MPJR 206 : (1994) 39 MPLJ 381 : (1994) MPLJ 381
Constitution of India, 1950 — Article 141Probation of Offenders Act, 1958 — Section 3, 4, 6, 6(1)
High Courts05 Oct 1993
Patiram Jain Vs Union of India
Madhya Pradesh High Court · (1994) 73 TAXMAN 584
Income Tax Act, 1961 — Section 276DD, 276EStates Reorganisation Act, 1956 — Section 51
High Courts01 Oct 1993Dismissed
Pradeep Kumar Vs Smt. Mridula
Madhya Pradesh High Court · (1994) JLJ 147
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 100, 4(1), 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1)
High Courts28 Sept 1993Allowed
Nathmal Sardarmal Jain and Another Vs Shantilal Sardarmal Jain and Others
Madhya Pradesh High Court · (1993) ILR (MP) 476 : (1994) JLJ 280 : (1994) 39 MPLJ 542 : (1994) MPLJ 542
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts28 Sept 1993Partly Allowed
Pyarelal Sakseria Vs Devishankar Parashar
Madhya Pradesh High Court · AIR 1994 MP 115
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 137Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
High Courts27 Sept 1993Dismissed
State of Madhya Pradesh Vs Bhagirath Bheru Singh
Madhya Pradesh High Court · (1993) ILR (MP) 627 : (1994) 39 MPLJ 477 : (1994) MPLJ 477
Criminal Procedure Code, 1973 (CrPC) — Section 157, 378Penal Code, 1860 (IPC) — Section 302
High Courts27 Sept 1993Dismissed
State of M.P. Vs Bhagirath
Madhya Pradesh High Court · (1994) CriLJ 1460 : (1994) JLJ 228
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Penal Code, 1860 (IPC) — Section 302
High Courts25 Sept 1993Dismissed
Halkai Vs Savitri Bai
Madhya Pradesh High Court · (1994) 1 DMC 45
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 13, 4
High Courts24 Sept 1993
Betu @ Kamaal Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) ILR (MP) 621 : (1994) 1 MPJR 140 : (1994) 39 MPLJ 874 : (1994) MPLJ 874
Criminal Procedure Code, 1973 (CrPC) — Section 156Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376, 376(1), 376(2)
High Courts24 Sept 1993Allowed
Ramashre Chandrakar Vs Dena Bank and Another
Madhya Pradesh High Court · (1996) 86 CompCas 147 : (1994) 1 MPJR 17 : (1994) 39 MPLJ 610 : (1994) MPLJ 610
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1)Limitation Act, 1963 — Article 55