High Courts30 Jun 1993
Sardar Manmohan Singh Vs Sahadi
Madhya Pradesh High Court · (1994) 1 ACC 17
Motor Vehicles Act, 1988 — Section 110(D)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,867 of 2,382
High Courts30 Jun 1993
Lokendra Singh Vs Hayatkhan and Others
Madhya Pradesh High Court · (1993) 2 ACC 529
Motor Vehicles Act, 1988 — Section 110D
High Courts30 Jun 1993
Controller of Estate Duty Vs Madhusudan Das Malpani
Madhya Pradesh High Court · (1993) 114 CTR 137 : (1994) 208 ITR 745 : (1994) 39 MPLJ 48 : (1994) MPLJ 48
Estate Duty Act, 1953 — Section 12, 61
High Courts30 Jun 1993Dismissed
Sarnam Singh Kushwaha Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1994) JLJ 33 : (1994) 39 MPLJ 129 : (1994) MPLJ 129
Criminal Procedure Code, 1973 (CrPC) — Section 157, 190, 190(1), 319
High Courts30 Jun 1993
Ambika Srivastava Vs Madhya Pradesh State and Others
Madhya Pradesh High Court · (1994) ACJ 219
Motor Vehicles Act, 1939 — Section 110D
High Courts29 Jun 1993
Kailash Chandra Bansal Vs Bhartiya Bus Co. and Others
Madhya Pradesh High Court · (1994) 1 ACC 96
High Courts29 Jun 1993Dismissed
Madhumilan Syntex Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1993) 44 ECC 7 : (1993) 68 ELT 72
Central Excise Rules, 1944 — Rule 173BCentral Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts26 Jun 1993
Manjubala Vs Lalchand
Madhya Pradesh High Court · (1994) 1 ACC 29
Motor Vehicles Act, 1988 — Section 110D
High Courts25 Jun 1993Dismissed
Bharat Bhooshan Chawla and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1993 MP 241
Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 2, 3A(1)
High Courts25 Jun 1993
Moti Marry Vs Superintendent, Lady Elgin Hospital and Others
Madhya Pradesh High Court · (1993) 2 MPJR 189 : (1993) 38 MPLJ 628 : (1993) MPLJ 628
Administrative Tribunals Act, 1985 — Section 28, 29(2), 4(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28, 100Constitution of India, 1950 — Article 227, 323A
High Courts23 Jun 1993
Pradeep Kumar Vs Mangilal and Another
Madhya Pradesh High Court · (1994) 1 ACC 37
High Courts22 Jun 1993Allowed
Indore Nagar Nigam Karmachari Congress, Indore Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1993) MPLJ 847
Madhya Pradesh Municipal Corporation Act, 1956 — Section 86, 87
High Courts22 Jun 1993
Dinesh Kumar Sharma Vs M.P. Dugdha Mahasangh Sahkari Maryadit and Another
Madhya Pradesh High Court · (1993) ILR (MP) 53 : (1994) 1 LLJ 513 : (1993) 2 MPJR 20 : (1993) 38 MPLJ 786 : (1993) MPLJ 767
Constitution of India, 1950 — Article 12, 226
High Courts22 Jun 1993Allowed
Shri Bajrang Extraction Pvt. Ltd. and Another Vs The Secretary to the Government of M.P. and Others
Madhya Pradesh High Court · AIR 1993 MP 202 : (1993) ILR (MP) 400 : (1994) JLJ 470 : (1993) 2 MPJR 414
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115
High Courts22 Jun 1993Allowed
Ibadatali Vs Municipal Council, Khargone and Others
Madhya Pradesh High Court · AIR 1994 MP 58 : (1993) ILR (MP) 137 : (1993) 38 MPLJ 640 : (1993) MPLJ 640
Madhya Pradesh Municipalities Act, 1961 — Section 105, 160, 3(37)Madhya Pradesh Municipalities Terminal Tax on Passengers (Regulation of Assessment and Collection) Rules, 1988 — Rule 12, 13
High Courts22 Jun 1993Allowed
Indore Nagar Nigam Karmachari Congress, Indore Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1994 MP 84 : (1993) 2 MPJR 50 : (1993) MPLJ 847
Madhya Pradesh Municipal Corporation Act, 1956 — Section 134, 86, 87, 88
High Courts22 Jun 1993
Smt. Meera Asthana Vs Rajendranath Asthana
Madhya Pradesh High Court · AIR 1994 MP 18 : (1994) 2 DMC 532 : (1994) 39 MPLJ 74 : (1994) MPLJ 74
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Hindu Marriage Act, 1955 — Section 12, 12(2), 13
High Courts22 Jun 1993
Dr. Usha Narwariya Vs State of M.P. and Others
Madhya Pradesh High Court · (1994) 2 LLJ 252 : (1993) 2 MPJR 1 : (1993) 38 MPLJ 969 : (1993) MPLJ 969
Administrative Tribunals Act, 1985 — Section 14, 15, 19Constitution of India, 1950 — Article 323A
High Courts22 Jun 1993Dismissed
Putrobai and Others Vs Lalchand and Others
Madhya Pradesh High Court · (1994) 39 MPLJ 280 : (1994) MPLJ 280
Hindu Succession Act, 1956 — Section 15, 8
High Courts22 Jun 1993Dismissed
Devpriya Alloys Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1993) 44 ECC 12 : (1993) 67 ELT 479
Constitution of India, 1950 — Article 226