High Courts15 Sept 1992Dismissed
State of M.P. Vs Kamla Bai and Another
Madhya Pradesh High Court · (1993) 1 DMC 160
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,881 of 2,382
High Courts15 Sept 1992Dismissed
Sheikh Bishmillah Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1994) JLJ 716 : (1994) 2 MPJR 111 : (1994) 39 MPLJ 224 : (1994) MPLJ 224
Constitution of India, 1950 — Article 19(6), 51AMadhya Pradesh Krishik Pashu Parirakshan (Sanshodhan) Adhiniyam, 1991 — Section 4(1)
High Courts10 Sept 1992
State of Madhya Pradesh Vs Gyasiram
Madhya Pradesh High Court · (1993) 2 MPJR 433
Madhya Pradesh Land Revenue Code, 1959 — Section 57(1), 57(2)
High Courts08 Sept 1992Dismissed
Radhe Shyam Vs Ms. Mira Bai
Madhya Pradesh High Court · (1992) 09 MP CK 0029
Hindu Marriage Act, 1955 — Section 9
High Courts08 Sept 1992Dismissed
Smt. Krishna Bai and Others Vs Shivnath Singh and Others
Madhya Pradesh High Court · AIR 1993 MP 65 : (1992) 2 MPJR 245
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17
High Courts07 Sept 1992
Devi Chamar and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) 1 MPJR 399 : (1993) 38 MPLJ 698 : (1993) MPLJ 698
Penal Code, 1860 (IPC) — Section 509Probation of Offenders Act, 1958 — Section 4, 6
High Courts06 Sept 1992Allowed
Jagdish Chandra Kulshrestha Vs Smt. Pramod Kumari
Madhya Pradesh High Court · (1993) 1 MPJR 455
Hindu Marriage Act, 1955 — Section 23(2), 24
High Courts04 Sept 1992Dismissed
Kama Vs Sundar and Others
Madhya Pradesh High Court · (1992) 2 MPJR 311
Limitation Act, 1963 — Section 18, 18(1)
High Courts03 Sept 1992Allowed
Mangu and Others Vs State of M.P.
Madhya Pradesh High Court · (1993) JLJ 163
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
High Courts03 Sept 1992
Ram Dayal Vs Central Narcotic Bureau
Madhya Pradesh High Court · (1992) 2 MPJR 250 : (1992) MPLJ 834 : (1993) 1 RCR(Criminal) 264
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 36, 36A, 36A(1), 36A(3)Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 2, 22
High Courts03 Sept 1992Allowed
Chandrapraba and Another Vs Madhya Pradesh State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (1993) ACJ 856
High Courts01 Sept 1992Allowed
Vidya Devi Jain and Another Vs Ram Het and Others
Madhya Pradesh High Court · (1993) ACJ 710
Motor Vehicles Act, 1988 — Section 173
High Courts01 Sept 1992Allowed
Dhani Ram and Another Vs Gurdip Singh and Others
Madhya Pradesh High Court · (1993) ACJ 49
Motor Vehicles Act, 1988 — Section 166
High Courts28 Aug 1992
United India Insurance Co. Ltd. Vs Ratan Singh and Others
Madhya Pradesh High Court · (1993) ACJ 1219 : AIR 1993 MP 197 : (1992) JLJ 628 : (1992) 2 MPJR 184 : (1993) MPLJ 215
Insurance Act, 1938 — Section 64CB, 64VBMotor Vehicles Act, 1988 — Section 149, 168Negotiable Instruments Act, 1881 (NI) — Section 13, 6
High Courts28 Aug 1992
United India Insurance Company Ltd. Vs Ratan Singh and others
Madhya Pradesh High Court · (1993) MPLJ 215
Motor Vehicles Act, 1988 — Section 140
High Courts26 Aug 1992
United India Insurance Co. Ltd. Vs Babulal and Others
Madhya Pradesh High Court · (1993) ACJ 1100
Motor Vehicles Act, 1939 — Section 95(2)(b)
High Courts24 Aug 1992Dismissed
Municipal Council, Guna Vs Ghasilal
Madhya Pradesh High Court · (1992) 2 MPJR 320
Criminal Procedure Code, 1973 (CrPC) — Section 463(2), 468(2)(a)Madhya Pradesh Municipalities Act, 1961 — Section 313
High Courts20 Aug 1992Dismissed
Keshav Niwas Saxena Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1993) 38 MPLJ 181 : (1993) MPLJ 181
Constitution of India, 1950 — Article 16
High Courts20 Aug 1992Allowed
Heera Tripathi Vs Nageshwar Prasad Tripathi
Madhya Pradesh High Court · (1993) 1 DMC 115
Civil Procedure Code, 1908 (CPC) — Section 151, 24Hindu Marriage Act, 1955 — Section 21A
High Courts19 Aug 1992
Munshi Khan Vs Mayadevi
Madhya Pradesh High Court · AIR 1993 MP 98 : (1993) 38 MPLJ 933 : (1993) MPLJ 933
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(4), 12(5), 12(6)