COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,889 of 2,382

High Courts03 Mar 1992

Mool Chandra Agrawal Vs Jiwaji University and Others

Madhya Pradesh High Court · (1993) 1 MPJR 41 : (1993) 38 MPLJ 744 : (1993) MPLJ 744

Constitution of India, 1950 — Article 14, 226, 311Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 19Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 35

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High Courts29 Feb 1992Dismissed

Smt. Geeta Kathpalia Vs Hemant Kathpalia

Madhya Pradesh High Court · AIR 1992 MP 281 : (1992) JLJ 213 : (1993) MPLJ 411

States Reorganisation Act, 1956 — Section 51(2)

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High Courts28 Feb 1992Allowed

Khasgi Trust Shri and Another Vs Mahesh Kumar Naraindas Khandelwal

Madhya Pradesh High Court · (1992) JLJ 315

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 31 Rule 2Easements Act, 1882 — Section 52, 53, 54, 55, 56Limitation Act, 1963 — Section 21

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High Courts28 Feb 1992Allowed

Asha Choudhary Vs Rajesh Kumar

Madhya Pradesh High Court · (1992) 2 DMC 420

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 28

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High Courts28 Feb 1992Dismissed

Badrilal and Others Vs Rampyari and Others

Madhya Pradesh High Court · AIR 1992 MP 231

Limitation Act, 1963 — Article 64, 65Transfer of Property Act, 1882 — Section 105

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High Courts28 Feb 1992

Bakatawar Singh Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1992 MP 318 : (1992) JLJ 593 : (1992) 37 MPLJ 953 : (1992) MPLJ 953

Constitution of India, 1950 — Article 14, 226, 299Contract Act, 1872 — Section 19, 19A, 23Evidence Act, 1872 — Section 115

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High Courts28 Feb 1992Allowed

Gopibai Manaklal and Others Vs Mohammed Hussain and Others

Madhya Pradesh High Court · AIR 1993 MP 21 : (1992) 1 MPJR 233 : (1992) 37 MPLJ 757 : (1992) MPLJ 757

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 34 Rule 1

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High Courts28 Feb 1992Dismissed

Gangaram Vs The Municipal Counsel, Nagar Palika, Neemuch and Others

Madhya Pradesh High Court · AIR 1992 MP 303 : (1992) JLJ 677 : (1993) 38 MPLJ 550 : (1993) MPLJ 550

Evidence Act, 1872 — Section 116Madhya Bharat Municipalities Act, 1954 — Section 94Madhya Pradesh Municipalities Act, 1961 — Section 164(1), 2

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High Courts28 Feb 1992Dismissed

Geeta Kathpalia Vs Hemant Kathpalia

Madhya Pradesh High Court · (1992) 1 MPJR 200 : (1993) MPLJ 411

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 12(1)(b), 13(1)(ia), 26

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High Courts27 Feb 1992Dismissed

Y.S.R. Anjanayulu Vs Jawaharlal Nehru Krishi Vishwavidyalaya

Madhya Pradesh High Court · (1993) 1 LLJ 858 : (1992) 37 MPLJ 518 : (1992) MPLJ 518

Constitution of India, 1950 — Article 14, 16

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High Courts27 Feb 1992Dismissed

Rukmanibai Vs Bismillabai

Madhya Pradesh High Court · AIR 1993 MP 45

Succession Act, 1925 — Section 372

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High Courts26 Feb 1992Dismissed

Atibal Singh Vs State of M.P. and Another

Madhya Pradesh High Court · (1992) CriLJ 3209 : (1992) JLJ 277

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 193, 200, 207Penal Code, 1860 (IPC) — Section 307, 34

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High Courts25 Feb 1992Dismissed

Dr. L.S. Saxena Vs Shashi Bala Saxena

Madhya Pradesh High Court · (1992) 1 DMC 579

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts24 Feb 1992Allowed

Smt. Kishanibai Vs A.P.K. Jogi and Others

Madhya Pradesh High Court · AIR 1993 MP 138 : (1993) 1 MPJR 357

Madhya Pradesh Accommodation (Requisition) Act, 1948 — Section 2, 3AMadhya Pradesh Accommodation Control (Amendment) Act, 1981 — Section 39Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 39

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High Courts24 Feb 1992