High Courts23 Jun 1992
Municipal Corporation, Bhopal Vs Bharat Heavy Electricals Ltd. Bhopal
Madhya Pradesh High Court · (1994) 2 MPJR 78
Madhya Pradesh Municipal Corporation Act, 1956 — Section 146, 147
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,885 of 2,382
High Courts23 Jun 1992Allowed
State of Madhya Pradesh Vs Kundan Singh
Madhya Pradesh High Court · (1992) 2 MPJR 421
Madhya Bharat Zamindari Abolition Act, 2008 — Section 2(c), 4(2)
High Courts23 Jun 1992Allowed
Ram Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (1992) 2 MPJR 459
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts22 Jun 1992
Sunil Singh Vs Shakunbai
Madhya Pradesh High Court · (1993) 1 DMC 149
Hindu Marriage Act, 1955 — Section 24
High Courts21 Jun 1992Allowed
Rajesh Kumar and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1994) 2 LLJ 320 : (1994) 1 MPJR 37 : (1993) 38 MPLJ 133 : (1993) MPLJ 133
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts19 Jun 1992Dismissed
Smt. Bimlabai and Others Vs Shri Shantilal and Others
Madhya Pradesh High Court · AIR 1993 MP 44
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5
High Courts18 Jun 1992Dismissed
K.K. Krishnan Vs Industrial Court
Madhya Pradesh High Court · (1993) 1 LLJ 385 : (1992) 37 MPLJ 570 : (1992) MPLJ 570
Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts17 Jun 1992Allowed
Soorajmal Vs The State of M.P.
Madhya Pradesh High Court · (1992) CriLJ 3206
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 54, 8
High Courts17 Jun 1992
Chirag Ingots Private Limited Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1992) 43 ECR 665
High Courts15 Jun 1992Allowed
Durga Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1992) 2 MPJR 49
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 56
High Courts15 Jun 1992Dismissed
Kalyan Singh Vs D.P. Singh and Another
Madhya Pradesh High Court · (1992) 2 MPJR 407 : (1993) 38 MPLJ 83(2) : (1993) MPLJ 83
Criminal Procedure Code, 1973 (CrPC) — Section 427, 428
High Courts25 May 1992Allowed
Ku. Anju Khatri Vs Gyanchand and Others
Madhya Pradesh High Court · (1994) CriLJ 2274 : (1993) 1 MPJR 216
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 439(2)Penal Code, 1860 (IPC) — Section 34, 376
High Courts18 May 1992
Omprakash Neema Vs Union of India (UOI)
Madhya Pradesh High Court · (1992) 61 ELT 65 : (1993) 1 MPJR 270
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 22, 22(5)Customs Act, 1962 — Section 111, 123, 135
High Courts08 May 1992
Kashi Prasad Vs District Central Co operative Bank Ltd , Tikamgarh and Others
Madhya Pradesh High Court · (1992) 1 MPJR 362
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Central Bank Employees Services (Terms of Employment and Working Conditions) Rules, 1965 — Rule 51(v)Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(1)
High Courts08 May 1992Dismissed
Jayant Vitamins Ltd. and Another Vs Rampur Distillery and Chemical Co. Ltd. and Others
Madhya Pradesh High Court · (1992) JLJ 524
Constitution of India, 1950 — Article 14, 226Industries (Development and Regulation) Act, 1951 — Section 10, 11, 11A, 13, 29B(1)
High Courts08 May 1992Dismissed
Ku. Anita Vs Atal Bihari and Another
Madhya Pradesh High Court · (1993) CriLJ 549
Evidence Act, 1872 — Section 35Juvenile Justice Act, 1986 — Section 2, 32, 37, 38Penal Code, 1860 (IPC) — Section 21, 376
High Courts08 May 1992Allowed
A and A Enterprises Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) JLJ 572 : (1993) 38 MPLJ 104 : (1993) MPLJ 104
Commissions of Inquiry Act, 1952 — Section 11, 3, 3(3), 7, 8A(2)Constitution of India, 1950 — Article 226, 227
High Courts08 May 1992Allowed
Union of India (UOI) and Another Vs Prahlad Singh
Madhya Pradesh High Court · (1992) CriLJ 3199
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173(2), 193, 202(2), 209Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 36, 36A(1), 36B, 36D(1)
High Courts07 May 1992
Narayan Prasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) ILR (MP) 34 : (1992) 2 MPJR 298 : (1993) 38 MPLJ 1 : (1993) MPLJ 1 : (1993) 2 RCR(Criminal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 389, 439
High Courts07 May 1992Dismissed
Pannalal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 2 MPJR 398 : (1993) 38 MPLJ 189 : (1993) MPLJ 189
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 19