High Courts07 Apr 1993Dismissed
Gangadhar Vs Shantaram Lokre
Madhya Pradesh High Court · (1994) JLJ 408 : (1994) 2 MPJR 24
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,870 of 2,382
High Courts06 Apr 1993Allowed
Mst. Anjanbai and Others Vs Ramprasad
Madhya Pradesh High Court · AIR 1994 MP 91 : (1994) JLJ 252 : (1994) 39 MPLJ 36 : (1994) MPLJ 36
Hindu Succession Act, 1956 — Section 14
High Courts06 Apr 1993Dismissed
Sushma and Another Vs Devraj Pyareram Verma
Madhya Pradesh High Court · (1993) ILR (MP) 538 : (1993) 1 MPJR 324 : (1994) 39 MPLJ 186 : (1994) MPLJ 186
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 32, 37, 38
High Courts06 Apr 1993
Kalu and Mangilal Vs Shri Naveenchandra and Others
Madhya Pradesh High Court · (1994) 2 ACC 157
High Courts02 Apr 1993
Dr. Smt. Leelarani Vs Sh. K.S. Hora and Others
Madhya Pradesh High Court · (1994) 2 ACC 164
Motor Vehicles Act, 1988 — Section 110D
High Courts02 Apr 1993Allowed
Sunderlal Patwa Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1993 MP 214 : (1993) 1 MPJR 289
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Constitution of India, 1950 — Article 226, 352, 355, 356, 356(3)Evidence Act, 1872 — Section 123
High Courts31 Mar 1993
Surya Prasad Vs Ali Ahmed and Sons and Another
Madhya Pradesh High Court · (1994) 1 ACC 23
High Courts30 Mar 1993
Babulal Vs Devraj
Madhya Pradesh High Court · (1994) 2 ACC 382
Motor Vehicles Act, 1988 — Section 173
High Courts29 Mar 1993Allowed
Sita Ram Vs District Abhiyanta Dursanchar, Raipur and Another
Madhya Pradesh High Court · AIR 1994 MP 71 : (1993) 2 MPJR 318 : (1994) 39 MPLJ 78 : (1994) MPLJ 78
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Section 80
High Courts23 Mar 1993Allowed
Narendra Singh Sengar Vs Shrimati Maltidevi and Others
Madhya Pradesh High Court · AIR 1993 MP 248 : (1993) ILR (MP) 225 : (1993) 1 MPJR 332 : (1993) 38 MPLJ 610 : (1993) MPLJ 610
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 5, Order 4 Rule 1, Order 6 Rule 17
High Courts23 Mar 1993Allowed
Reliance Ispat Industries Ltd. and Another Vs Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1993) 77 CompCas 381
Madhya Pradesh General Sales Tax Act, 1958 — Section 23(1)Madhya Pradesh Land Revenue Code, 1959 — Section 146Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 17, 22(1), 3(1)
High Courts22 Mar 1993
Surendra Kumar Jain Vs Raj Kumar i and Others
Madhya Pradesh High Court · (1978) ILR (MP) 325 : (1994) JLJ 365 : (1993) 38 MPLJ 712 : (1993) MPLJ 712
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 245, 245(1)Penal Code, 1860 (IPC) — Section 109, 494, 498, 498A
High Courts22 Mar 1993Allowed
State of Madhya Pradesh and Others Vs Shyamsunder Shivnarayan
Madhya Pradesh High Court · (1993) ILR (MP) 222 : (1994) 39 MPLJ 289 : (1994) MPLJ 289
Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10
High Courts22 Mar 1993
Suresh Kumar Dwivedi and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1994) JLJ 73 : (1993) MPLJ 663
Constitution of India, 1950 — Article 14, 16(1), 226, 23, 39Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 3, 5Madhya Pradesh Ashashkiya Shikshan Sanstha (Institutional Fund) Rules, 1983 — Rule 5(3), 9
High Courts22 Mar 1993Allowed
Suresh Kumar Dwivedi and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1993) MPLJ 663
Constitution of India, 1950 — Article 226Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 3
High Courts17 Mar 1993Allowed
Ibrahim Vs Abdul Jabbar
Madhya Pradesh High Court · (1993) ILR (MP) 211 : (1993) JLJ 654
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 27, 100Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(1), 12(6)
High Courts17 Mar 1993Dismissed
Ranchod Singh and Another Vs Padambai and Others
Madhya Pradesh High Court · (1993) 2 DMC 484
Civil Procedure Code, 1908 (CPC) — Section 2(12)Hindu Minority and Guardianship Act, 1956 — Section 6Madhya Pradesh Civil Courts Act, 1958 — Section 13
High Courts16 Mar 1993Allowed
Dr. Awtar Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (1994) CriLJ 1575
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 161, 201, 302, 324
High Courts16 Mar 1993Allowed
Awatar Singh Dharam Singh (Dr.) Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1993) ILR (MP) 320 : (1993) 2 MPJR 57 : (1993) 38 MPLJ 492 : (1993) MPLJ 492
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 201
High Courts16 Mar 1993Allowed
Dinesh Kumar Varma Vs State Transport Appellate Tribunal and Others
Madhya Pradesh High Court · (1993) JLJ 574
Constitution of India, 1950 — Article 14, 19, 19(6), 39General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 42(1), 46, 57(3), 58(2), 62