COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,868 of 2,382

High Courts22 Jun 1993Allowed

Ibadatali Abbas Ali Vs Municipal Council, Khargone and others

Madhya Pradesh High Court · (1993) MPLJ 640

Madhya Pradesh Municipal Corporation Act, 1956 — Section 86, 87Madhya Pradesh Municipalities Act, 1961 — Section 104, 105

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High Courts21 Jun 1993Allowed

Anurudh Prasad Shastri and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1993) 2 MPJR 33

Madhya Pradesh Co-operative Societies Act, 1960 — Section 49, 49(8)

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High Courts21 Jun 1993Allowed

Brijraj Singh and Another Vs Principal, Tatya Tope State Physical Education College, Shivpuri and Others

Madhya Pradesh High Court · AIR 1993 MP 243 : (1993) 2 MPJR 388

Constitution of India, 1950 — Article 14, 151

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High Courts21 Jun 1993Dismissed

Bashir Khan Vs Jamila Bee

Madhya Pradesh High Court · (1994) CriLJ 361 : (1993) 2 MPJR 322 : (1994) 39 MPLJ 159 : (1994) MPLJ 159

Criminal Procedure Code, 1973 (CrPC) — Section 125, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2), 5, 7

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High Courts21 Jun 1993

Devi Singh Vs Haramjan Singh and Others

Madhya Pradesh High Court · (1994) 2 ACC 352

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High Courts16 Jun 1993

Ramu @ Ramesh Singh Vs State of M. P.

Madhya Pradesh High Court · (1993) 2 MPJR 304

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

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High Courts11 Jun 1993

Dharmendra Rao Vs State of M.P.

Madhya Pradesh High Court · (1993) JLJ 476 : (1993) 2 MPJR 98

Criminal Procedure Code, 1973 (CrPC) — Section 347, 436, 438, 438(1), 439

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High Courts11 Jun 1993Allowed

Banwari Vs State of M.P.

Madhya Pradesh High Court · (1993) ILR (MP) 350 : (1993) JLJ 537

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309, 309(2), 437(1)

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High Courts25 May 1993Allowed

Zumkabai Vs Santu

Madhya Pradesh High Court · (1993) 2 DMC 399

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 9

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High Courts20 May 1993Allowed

Chaitram Verma Vs Land Acquisition Officer and others

Madhya Pradesh High Court · (1993) MPLJ 572

Land Acquisition Act, 1894 — Section 4(1), 6

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High Courts14 May 1993

State of M.P. Vs Maniklal Shah

Madhya Pradesh High Court · (1994) JLJ 436

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 439, 439(1), 439(2)Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468

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High Courts07 May 1993

Rakesh Mishra Vs Jiwaji University and Another

Madhya Pradesh High Court · (1993) JLJ 481

Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 37

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High Courts07 May 1993

Gulabchand Motilal Vs Commissioner of Income Tax and Others

Madhya Pradesh High Court · (1994) 119 CTR 64 : (1994) 205 ITR 62

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High Courts07 May 1993Allowed

Dr. K.C. Malhotra Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1994 MP 48

Constitution of India, 1950 — Article 21, 39, 47

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High Courts07 May 1993Allowed

Manmohan Laxminarain and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1978) ILR (MP) 655 : (1994) 39 MPLJ 40 : (1994) MPLJ 40

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 397Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts07 May 1993

GULABCHAND MOTILAL Vs COMMISSIONER OF Income Tax AND OTHERS.

Madhya Pradesh High Court · (1993) 119 CTR 64

Income Tax Act, 1961 — Section 153, 256

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High Courts07 May 1993Allowed

Amiya Kumar Dutta Vs Krishna Singh and Others

Madhya Pradesh High Court · (1993) 2 MPJR 92 : (1994) 39 MPLJ 218 : (1994) MPLJ 218

Forest Act, 1927 — Section 5Transfer of Property Act, 1882 — Section 106, 111, 116

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High Courts07 May 1993Dismissed

Jayant Babar Vs Deepa Babar

Madhya Pradesh High Court · (1993) 1 MPJR 389

Guardians and Wards Act, 1890 — Section 47

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High Courts07 May 1993

Godrej Food Ltd. and Another Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1993) 44 ECC 220 : (1993) ECR 426 : (1993) 68 ELT 28 : (1994) 39 MPLJ 148 : (1994) MPLJ 148

Central Excises and Salt Act, 1944 — Section 11A

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High Courts04 May 1993

Panjon Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1993) 44 ECC 141 : (1993) ECR 432

Constitution of India, 1950 — Article 226

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