High Courts25 Feb 1993
Somat Singh and Others Vs Lella Bai and Others
Madhya Pradesh High Court · AIR 1993 MP 253
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,872 of 2,382
High Courts24 Feb 1993Allowed
Mahesh Bhargawa Vs State of M.P. and Others
Madhya Pradesh High Court · (1996) ILR (MP) 282 : (1994) 1 LLJ 1113 : (1993) 1 MPJR 129 : (1993) 38 MPLJ 586 : (1993) MPLJ 586
Industrial Disputes Act, 1947 — Section 2
High Courts24 Feb 1993
Neemabai Vs Gyanbai and Others
Madhya Pradesh High Court · AIR 1993 MP 194
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 9 Rule 13
High Courts23 Feb 1993
Mukesh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) ILR (MP) 346 : (1994) 39 MPLJ 406 : (1994) MPLJ 406
Criminal Procedure Code, 1973 (CrPC) — Section 446A, 482, 483Penal Code, 1860 (IPC) — Section 324, 506
High Courts23 Feb 1993
Air Transport Co. (Regd.) Vs Income Tax Appellate Tribunal and Others
Madhya Pradesh High Court · (1994) 207 ITR 487
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 254
High Courts23 Feb 1993
Sushil Kumar Vs Indo Tibetan Border Police Force and Another
Madhya Pradesh High Court · (1994) 2 LLJ 264 : (1993) 38 MPLJ 419 : (1993) MPLJ 419
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Central Reserve Police Force Act, 1949 — Section 5
High Courts18 Feb 1993Allowed
Anjali Vs State Bank of India and Others
Madhya Pradesh High Court · (1994) 2 LLJ 312
Constitution of India, 1950 — Article 226
High Courts18 Feb 1993Dismissed
Sohanlal Vs Dindayal Chaudhari
Madhya Pradesh High Court · AIR 1994 MP 89 : (1993) ILR (MP) 198 : (1993) MPLJ 330
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts18 Feb 1993Allowed
State of Madhya Pradesh and Another Vs Dr. B.N. Singh
Madhya Pradesh High Court · (1994) 1 MPJR 176 : (1994) 39 MPLJ 275 : (1994) MPLJ 275
Fundamental Rules — Rule 25Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10
High Courts18 Feb 1993Dismissed
Sohanlal Vs Dindayal Ghamandiram Chaudhari
Madhya Pradesh High Court · (1993) MPLJ 330
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts16 Feb 1993
Balmukund Shrikishan Daga Vs Union of India (UOI)
Madhya Pradesh High Court · (1994) ACJ 1299
High Courts16 Feb 1993Dismissed
Shrimant Rajmata Vijaya Raje Scindia, Gwalior Vs Jyotiraditya Scindia and Others
Madhya Pradesh High Court · AIR 1993 MP 184
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 363(1)Hindu Succession Act, 1956 — Section 6, 8
High Courts16 Feb 1993Dismissed
Vijaya Raje Scindia (Smt.) Vs Jyotiraditya Scindia and Others
Madhya Pradesh High Court · (1994) JLJ 6
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, Order 7 Rule 5, Order 7 Rule 7Constitution (Twenty-Sixth Amendment) Act, 1971 — Article 362, 363AConstitution of India, 1950 — Article 362, 363, 363(1), 363A, 366(22)
High Courts15 Feb 1993
Kishan Prasad Tiwari Vs Central Bank of India and Others
Madhya Pradesh High Court · (1994) 2 MPJR 177
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 381, 411
High Courts15 Feb 1993Allowed
Munshi Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) ILR (MP) 342 : (1993) 38 MPLJ 445 : (1993) MPLJ 445
Criminal Procedure Code, 1973 (CrPC) — Section 362
High Courts15 Feb 1993Dismissed
Bashiruddin and Another Vs Jameela Khatoon and Others
Madhya Pradesh High Court · (1994) JLJ 610
High Courts12 Feb 1993Dismissed
Narayan Singh Bhawar Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) 38 MPLJ 437 : (1993) MPLJ 437
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 7(1)
High Courts12 Feb 1993Allowed
Gopaldas (Firm) Vs Krishi Upaj Mandi Samiti and Others
Madhya Pradesh High Court · (1995) JLJ 303 : (1993) 1 MPJR 255 : (1993) 38 MPLJ 985 : (1993) MPLJ 985
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 25, 25(2), 56, 57, 7
High Courts12 Feb 1993Dismissed
Narayan Singh Vs State of M.P.
Madhya Pradesh High Court · (1994) CriLJ 1142 : (1995) ILR (MP) 69
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7(1)
High Courts12 Feb 1993Allowed
Omprakash and Others Vs Suratram and Others
Madhya Pradesh High Court · (1993) 2 MPJR 356 : (1994) 39 MPLJ 291 : (1994) MPLJ 291
Court Fees Act, 1870 — Article 17, 7