High Courts09 Nov 1992Dismissed
Damanlal Vs Inderchand
Madhya Pradesh High Court · (1993) 1 MPJR 242
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,878 of 2,382
High Courts06 Nov 1992
Mathur Alloy Steels Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1992) 11 MP CK 0048
High Courts06 Nov 1992Dismissed
Ramratan Vs Lata Bai
Madhya Pradesh High Court · (1993) 1 DMC 1
Hindu Marriage Act, 1955 — Section 13(1)
High Courts06 Nov 1992
United India Insurance Co. Ltd. Vs Chetan Chand Jain Chaudhary and Others
Madhya Pradesh High Court · (1993) 2 ACC 16
Motor Vehicles Act, 1988 — Section 95(1)
High Courts06 Nov 1992
Tarapore and Co. Vs Paira Bai and Others
Madhya Pradesh High Court · (1994) 2 ACC 295
High Courts06 Nov 1992
M.P. State Road Transport Corporation Vs Dy. Labour Commissioner and Others
Madhya Pradesh High Court · (1999) 3 LLJ 1273
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4(6)
High Courts05 Nov 1992Allowed
Yogendranath Monge (Dr.) Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 65 : (1993) MPLJ 65
Administrative Tribunals Act, 1985 — Section 14, 3Constitution of India, 1950 — Article 226
High Courts04 Nov 1992Allowed
Kashi Ram Vs Birbal
Madhya Pradesh High Court · (1992) 2 MPJR 330
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1
High Courts03 Nov 1992Allowed
Muriyal Almeda Vs Laren Almeda
Madhya Pradesh High Court · (1993) 1 DMC 467
Divorce Act, 1869 — Section 10, 17
High Courts03 Nov 1992Dismissed
Surajbali Tiwari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) 66 ELT 74
Opium Act, 1878 — Section 9A
High Courts03 Nov 1992Dismissed
Onkarlal Garg and Another Vs New India Assurance Co. Ltd. and Others
Madhya Pradesh High Court · (1994) ACJ 352
High Courts03 Nov 1992
Sanjay Dixit Vs Ravindra Anand and Others
Madhya Pradesh High Court · (1993) 1 ACC 719
Motor Vehicles Act, 1988 — Section 92A
High Courts02 Nov 1992
Dayal Laminates Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1993) 41 ECC 9
High Courts23 Oct 1992
PT. Ram Prasad Purohit Vs The State Transport Appellate Tribunal and Others
Madhya Pradesh High Court · (1993) 1 ACC 378 : (1993) 38 MPLJ 34
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 89
High Courts23 Oct 1992Dismissed
Pataria and Others Vs Mst. Chitia and Others
Madhya Pradesh High Court · (1992) 2 MPJR 281
Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 63
High Courts23 Oct 1992Allowed
Pt. Ramprashad Purohit Vs The State Transport Appellate Tribunal, M.P. and Others
Madhya Pradesh High Court · AIR 1993 MP 92 : (1993) 1 MPJR 385 : (1993) MPLJ 34
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 89(1)
High Courts23 Oct 1992Allowed
State Bank of India Vs Mathura Prasad Soni and Others
Madhya Pradesh High Court · (1995) 82 CompCas 824
Usurious Loans Act, 1918 — Section 3
High Courts22 Oct 1992
United India Insurance Co. Ltd. and Another Vs Lalji Singh and Another
Madhya Pradesh High Court · (1993) ACJ 704
High Courts22 Oct 1992Dismissed
Bharat Singh Vs Harijan Kalyan Vibhag
Madhya Pradesh High Court · (1993) ILR (MP) 339 : (1992) 2 MPJR 418 : (1993) 38 MPLJ 49 : (1993) MPLJ 49
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1)Penal Code, 1860 (IPC) — Section 341, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
High Courts22 Oct 1992Allowed
Rajendra Kumar Vs Amita
Madhya Pradesh High Court · (1994) 1 DMC 211
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32