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
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,861 of 2,382
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 1993Dismissed
New India Assurance Co. Ltd. Vs Heera Singh and Others
Madhya Pradesh High Court · (1994) 2 ACC 348 : (1995) ACJ 529
High Courts05 Nov 1993
Chief Municipal Officer Vs Presiding Officer, Labour Court and Others
Madhya Pradesh High Court · (1993) ILR (MP) 496 : (1998) 3 LLJ 655 : (1994) 1 MPJR 390 : (1994) 39 MPLJ 704 : (1994) MPLJ 704
Industrial Disputes Act, 1947 — Section 2, 25FMadhya Pradesh Municipalities Act, 1961 — Section 308
High Courts05 Nov 1993Allowed
Anjanabai Vs Rajendra Kumar
Madhya Pradesh High Court · (1994) 1 DMC 373
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 25
High Courts04 Nov 1993
Mohan Singh Vs Pawan Kumari
Madhya Pradesh High Court · (1994) 1 DMC 376
Hindu Marriage Act, 1955 — Section 24, 28
High Courts03 Nov 1993
Sunita Mishra Vs Sanjay Kumar Mishra
Madhya Pradesh High Court · (1994) 1 DMC 14
Hindu Marriage Act, 1955 — Section 12(1)
High Courts02 Nov 1993
Vishnoo Kumar Budhan and Others Vs Liladhar Hari Ram Agarwal and Another
Madhya Pradesh High Court · (1994) ACJ 727 : (1993) ILR (MP) 700 : (1994) JLJ 269 : (1994) 1 MPJR 191 : (1994) 39 MPLJ 511 : (1994) MPLJ 511
Civil Procedure Code, 1908 (CPC) — Section 21(1), 21(2), 24Motor Vehicles Act, 1988 — Section 165, 166(2), 169
High Courts02 Nov 1993Dismissed
Mewalal Kanhaiyalal Vs Jankibai and Others
Madhya Pradesh High Court · (1993) ILR (MP) 604 : (1994) 39 MPLJ 369 : (1994) MPLJ 369
Madhya Pradesh Land Revenue Code, 1959 — Section 165(6)Registration Act, 1908 — Section 58Transfer of Property Act, 1882 — Section 53A
High Courts01 Nov 1993Dismissed
Govind Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1996) CriLJ 305
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 14, 302, 324, 34
High Courts30 Oct 1993Allowed
Gilt Pack Ltd. Vs Assistant Collector of Central Excise
Madhya Pradesh High Court · (1994) 45 ECC 59 : (1994) ECR 1 : (1993) 69 ELT 222
Central Excise Rules, 1944 — Rule 57F, 57G, 57H, 57H(1), 57H(3)
High Courts29 Oct 1993
State of M.P Vs Raju alias Rajesh
Madhya Pradesh High Court · (1994) JLJ 62
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1), 378(3), 428Penal Code, 1860 (IPC) — Section 342, 354, 376
High Courts29 Oct 1993
Babu Lal Vs Krishna Bai and Another
Madhya Pradesh High Court · (1994) 1 DMC 390
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Oct 1993Allowed
R.S. Upadhyaya Vs Commissioner, Coal Mines Provident Fund and Others
Madhya Pradesh High Court · (1994) 68 FLR 278 : (1994) 2 LLJ 1204
High Courts27 Oct 1993Allowed
State of Madhya Pradesh Vs Deena Nath Kedarnath
Madhya Pradesh High Court · (1993) ILR (MP) 981 : (1995) 40 MPLJ 692 : (1995) MPLJ 692
Essential Commodities Act, 1955 — Section 6(C), 6C(2)
High Courts26 Oct 1993Dismissed
Madhav Rao Scindia (Shri) Vs State of M.P. and Others
Madhya Pradesh High Court · (1994) JLJ 36
Antiquities and Art Treasures Act, 1972 — Section 25(1)Constitution of India, 1950 — Article 246(1), 49, 73Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 144, 145, 202