High Courts15 Jan 1992Allowed
Ramesh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) CriLJ 2504 : (1992) JLJ 337
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 433A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,892 of 2,382
High Courts15 Jan 1992Allowed
Ujagar Singh and Others Vs Jomdar Singh (dead) by Lrs.
Madhya Pradesh High Court · AIR 1993 MP 12 : (1992) 37 MPLJ 598 : (1992) MPLJ 598
Madhya Bharat Zamindari Abolition Act, 1951 — Section 38
High Courts15 Jan 1992Allowed
S.S. Koshal, Ex-Officer, Junior Management, SBI and Others Vs State Bank of India and Others
Madhya Pradesh High Court · (1992) JLJ 422 : (1993) 1 LLJ 525 : (1992) 37 MPLJ 307 : (1992) MPLJ 307
State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(3), 51(2)
High Courts13 Jan 1992
Krishna Gopal Dixit Vs Ram Kumar Bhramar
Madhya Pradesh High Court · (1992) JLJ 202
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 451, 61, 62, 63Penal Code, 1860 (IPC) — Section 379
High Courts09 Jan 1992
Dayaram Jagannath Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 784 : (1992) MPLJ 784
Penal Code, 1860 (IPC) — Section 53
High Courts09 Jan 1992Dismissed
R.B. Singh Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 600 : (1992) MPLJ 600
Air Force Act, 1950 — Section 110, 153Air Force Rules, 1969 — Rule 102, 103Constitution of India, 1950 — Article 226
High Courts09 Jan 1992Dismissed
Biaga Vs Sundariya and Others
Madhya Pradesh High Court · (1992) 1 DMC 482
Evidence Act, 1872 — Section 14
High Courts09 Jan 1992
State of Madhya Pradesh Vs D.D. Karkare and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 454 : (1992) MPLJ 454
Criminal Procedure Code, 1973 (CrPC) — Section 395(1), 4(1), 4(2), 468(1), 469Madhya Pradesh Excise Act, 1915 — Section 34, 4, 468(1), 61(2)
High Courts08 Jan 1992Dismissed
Subhashchandra Patodi, Indore Vs Food Corporation of India
Madhya Pradesh High Court · (1992) 37 MPLJ 808 : (1992) MPLJ 808
Arbitration Act, 1940 — Section 20
High Courts08 Jan 1992Allowed
Noormohammad Bhurekhan Vs Masidkhan Chandkhan and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 412 : (1992) MPLJ 412
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts07 Jan 1992Allowed
Shatrughan and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) CriLJ 120
Criminal Procedure Code, 1973 (CrPC) — Section 293Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376(2)
High Courts20 Dec 1991Dismissed
Savitri Devi Vs Suryabhan Sharma
Madhya Pradesh High Court · (1992) 1 DMC 206
Hindu Marriage Act, 1955 — Section 11, 5, 9
High Courts16 Dec 1991Allowed
Rajvir Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (1992) JLJ 248
Penal Code, 1860 (IPC) — Section 307, 324, 393, 398
High Courts16 Dec 1991
Citizen add Inhabitants of Municipal Ward No. 17 Municipal Corporation Gwalior Vs The Municipal Corporation, Gwalior and Others
Madhya Pradesh High Court · (1992) 1 MPJR 93
Constitution of India, 1950 — Article 21Madhya Pradesh Municipal Corporation Act, 1956 — Section 330(1)
High Courts13 Dec 1991
Gajadhar Singh Vs State of M.P.
Madhya Pradesh High Court · (1992) 1 MPJR 80
Criminal Procedure Code, 1973 (CrPC) — Section 438(1)
High Courts13 Dec 1991
Gaya Prasad and Another Vs Suresh Kumar
Madhya Pradesh High Court · (1992) ACJ 200 : (1993) 76 CompCas 711 : (1992) JLJ 143 : (1991) 2 MPJR 427 : (1992) 37 MPLJ 485 : (1992) MPLJ 485
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 110B, 110DMotor Vehicles Act, 1988 — Section 140, 140(1), 149(1), 168, 168(1)
High Courts13 Dec 1991Allowed
Manoj Kumar Tarachand Dwivedi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 226 : (1992) MPLJ 226
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 394
High Courts13 Dec 1991Dismissed
Medabai and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 1 MPJR 85 : (1992) 37 MPLJ 262 : (1992) MPLJ 262
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Dec 1991Dismissed
Lupin Laboratories Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1992) 38 ECC 305 : (1992) 59 ELT 375
Central Excise Rules, 1944 — Rule 57(I), 57A, 57F, 57GConstitution of India, 1950 — Article 226
High Courts12 Dec 1991Dismissed
Tijulal Ghudan Pawar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) 37 MPLJ 260 : (1992) MPLJ 260
Penal Code, 1860 (IPC) — Section 448