COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,883 of 2,382

High Courts28 Jul 1992Allowed

Subhash Chandra Bhandari Vs Union of India (UOI)

Madhya Pradesh High Court · (1994) 46 ECC 143

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 5Constitution of India, 1950 — Article 21, 22, 226Customs Act, 1962 — Section 108

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High Courts28 Jul 1992Allowed

Union of India Vs Banshidhar Gopiram

Madhya Pradesh High Court · (1993) 1 MPJR 167

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 78B

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High Courts27 Jul 1992

Jamunadas Khanchand Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1993) 38 MPLJ 462 : (1993) MPLJ 462

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)(5)

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High Courts26 Jul 1992Allowed

Union of India (UOI) Vs Banshidhar Gopiram

Madhya Pradesh High Court · (1993) 38 MPLJ 430 : (1993) MPLJ 430

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 78B

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High Courts24 Jul 1992Allowed

Nannu @ Mumtaz Mohammad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1992) 37 MPLJ 993 : (1992) MPLJ 993

Criminal Procedure Code, 1973 (CrPC) — Section 39, 39(1)Penal Code, 1860 (IPC) — Section 302

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High Courts24 Jul 1992Dismissed

Mahadev Bangale Vs Shanta Bangale and Another

Madhya Pradesh High Court · (1993) 2 DMC 537

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts23 Jul 1992Allowed

New Shakti Iron and Steel Rerolling Mills Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1993) 38 MPLJ 101 : (1993) MPLJ 101

Madhya Pradesh General Sales Tax Act, 1958 — Section 12, 6(1)Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 10

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High Courts23 Jul 1992Dismissed

Hope Textiles Ltd. and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1992) 65 FLR 770 : (1993) 1 LLJ 603 : (1992) 2 MPJR 44

Industrial Disputes Act, 1947 — Section 2, 25M

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High Courts23 Jul 1992Dismissed

Ambikeshwar Prasad Dubey, Advocate Vs Hon'ble Chief Justice Shri S.K. Jha and Another

Madhya Pradesh High Court · (1992) JLJ 497 : (1992) 2 MPJR 44 : (1992) 37 MPLJ 553 : (1992) MPLJ 553

Constitution of India, 1950 — Article 225General Clauses Act, 1897 — Section 14(1)Government of India Act, 1915 — Section 108

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High Courts22 Jul 1992

P.C. Rajput Vs State Govt. of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1993 MP 107 : (1993) 1 MPJR 69 : (1994) 39 MPLJ 387 : (1994) MPLJ 387

Contract Act, 1872 — Section 73Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7

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High Courts21 Jul 1992

Punjab National Bank Vs Ishwar Prasad Tiwari and Another

Madhya Pradesh High Court · (1994) 39 MPLJ 411 : (1994) MPLJ 411

Limitation Act, 1963 — Article 37

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High Courts20 Jul 1992

Sukhlal Yadav Vs Madhya Pradesh State Road Transport Corporation, Bhopal of Another

Madhya Pradesh High Court · (1995) 2 MPJR 259

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High Courts20 Jul 1992Allowed

Mukesh Jain Agarwal Vs Collector of Central Excise

Madhya Pradesh High Court · (1992) 40 ECC 5 : (1992) 42 ECR 638 : (1992) 62 ELT 295

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 110(2), 123, 123(2), 124

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High Courts20 Jul 1992Allowed

Chandar Singh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1992) CriLJ 3947

Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 149, 302, 323

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High Courts16 Jul 1992Dismissed

M.P. State Road Transport Corporation Vs State Transport Appellate Tribunal and Others

Madhya Pradesh High Court · (1992) 2 MPJR 40 : (1992) 37 MPLJ 931 : (1992) MPLJ 931

Motor Vehicles Act, 1939 — Section 58(2), 58(4)Motor Vehicles Act, 1988 — Section 81(5)

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High Courts15 Jul 1992Allowed

Smt. Sona Bai and Others Vs Khoob Chand

Madhya Pradesh High Court · AIR 1993 MP 173 : (1993) 38 MPLJ 520 : (1993) MPLJ 520

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(6), 23A, 23H

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High Courts15 Jul 1992

Dr. Maneesh Rai Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1993 MP 1

Constitution of India, 1950 — Article 141, 226Madhya Pradesh Competitive P.G. Entrance Examination for Admission to Medical and Dental Course Rules, 1992 — Rule 1

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High Courts14 Jul 1992Allowed