COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,887 of 2,382

High Courts08 Apr 1992

Mahendra Arora and Another Vs The Transport Commissioner, M.P. and Others

Madhya Pradesh High Court · AIR 1993 MP 29 : (1992) 1 MPJR 344

Constitution of India, 1950 — Article 226, 265Criminal Procedure Code, 1973 (CrPC) — Section 10(4), 100(5)Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Rule 16, 16(2), 17, 16, 16(1)

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High Courts03 Apr 1992

Kinetic Honda Motor Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (1992) 39 ECC 118 : (1992) 61 ELT 52

Constitution of India, 1950 — Article 226

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High Courts02 Apr 1992Allowed

Smt. Shakuntala Vs Shivratan

Madhya Pradesh High Court · (1992) 2 DMC 266

Hindu Marriage Act, 1955 — Section 13(1), 23(1), 9

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High Courts01 Apr 1992

Brahm Swaroop Agarwal and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1992) JLJ 621 : (1992) 37 MPLJ 574 : (1992) MPLJ 574

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High Courts31 Mar 1992

In Re: Kriti Plastics Pvt. Ltd.; In Re: Purti Pipes and Processors Pvt. Ltd.

Madhya Pradesh High Court · (1992) 37 MPLJ 671 : (1992) MPLJ 671

Companies Act, 1956 — Section 394

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High Courts30 Mar 1992Allowed

Arjun Singh Ganeshram Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1993) 38 MPLJ 485 : (1993) MPLJ 485

Central Motor Vehicles Rules, 1989 — Rule 88, 88(1), 88(2)

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High Courts30 Mar 1992

Tulsabai and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1993) CriLJ 368

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 325

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High Courts27 Mar 1992Dismissed

Prakash Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1993) CriLJ 119 : (1992) 1 MPJR 331

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 324, 34

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High Courts27 Mar 1992

Hasmukhlal Vs Assistant Commissioner of Income Tax and Others

Madhya Pradesh High Court · (1992) 105 CTR 230 : (1992) 198 ITR 437 : (1993) 70 TAXMAN 463

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(5), 220, 220(6), 245C

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High Courts26 Mar 1992Dismissed

Devidas Vs Gyanwati alias Sheel Rani

Madhya Pradesh High Court · AIR 1993 MP 14 : (1994) 1 DMC 131 : (1992) 37 MPLJ 778 : (1992) MPLJ 778

Hindu Marriage Act, 1955 — Section 13, 23

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High Courts25 Mar 1992

Diamond Industries Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1994) 39 MPLJ 257 : (1994) MPLJ 257

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High Courts24 Mar 1992

Manohar Lal Gupta Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1993 MP 52

Madhya Pradesh Minor Minerals Rules, 1961 — Rule 9Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

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High Courts23 Mar 1992

Nand Kishore Verma and Another Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1994) 2 ACC 253

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High Courts20 Mar 1992

Rajendra Singh Vs Surendra Singh

Madhya Pradesh High Court · (1992) JLJ 311 : (1992) 37 MPLJ 650 : (1992) MPLJ 650

Advocates Act, 1961 — Section 29, 30, 45Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1)Penal Code, 1860 (IPC) — Section 467

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High Courts20 Mar 1992Allowed

Ramesh Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1992) 2 MPJR 213

Madhya Pradesh Excise Act, 1915 — Section 36, 61(1)(a)

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High Courts20 Mar 1992

Rajendra Singh Vs Dr. Surendra Singh

Madhya Pradesh High Court · (1992) CriLJ 3749 : (1993) 1 MPJR 65

Advocates Act, 1961 — Section 29, 30, 32, 33, 45Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1), 202, 244Penal Code, 1860 (IPC) — Section 409, 420, 467

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High Courts18 Mar 1992Dismissed