CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 2,000 of 2,382

High Courts30 Oct 1986Allowed

Mukesh Vs Deonarayan and Others

Madhya Pradesh High Court · AIR 1987 MP 85 : (1987) JLJ 572

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4(1), Order 39 Rule 1, Order 39 Rule 2Hindu Minority and Guardianship Act, 1956 — Section 6, 8Madhya Pradesh Co-operative Societies Act, 1960 — Section 2(3), 64, 94
Read judgment
High Courts30 Oct 1986Dismissed

Ramdayal Vs State of M.P.

Madhya Pradesh High Court · (1987) JLJ 131

Criminal Procedure Code, 1973 (CrPC) — Section 165Madhya Pradesh Excise Act, 1915 — Section 54Penal Code, 1860 (IPC) — Section 353
Read judgment
High Courts29 Oct 1986Allowed

Uttam Singh Vs State of M.P.

Madhya Pradesh High Court · (1987) JLJ 279

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 323, 451, 458
Read judgment
High Courts29 Oct 1986Allowed

Babulal Vs Munnibai

Madhya Pradesh High Court · (1987) JLJ 189

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4), 125(5)Evidence Act, 1872 — Section 112
Read judgment
High Courts24 Oct 1986

Anand Jaiswal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1987 MP 96 : (1988) ILR (MP) 4 : (1987) JLJ 215 : (1987) 32 MPLJ 308 : (1987) MPLJ 308

Constitution of India, 1950 — Article 226Madhya Pradesh Cinemas (Exhibition of Films by Video Cassette Recorder) Licensing Rules, 1983 — Rule 10, 13, 18Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 3
Read judgment
High Courts20 Oct 1986

Dr. R.P. Dhanda Vs Bhurelal and Another

Madhya Pradesh High Court · (1987) CriLJ 1316 : (1987) JLJ 458 : (1987) 32 MPLJ 27

Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 320, 398Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 338, 420, 88
Read judgment
High Courts20 Oct 1986Dismissed

General Manager, Western Coalfields Ltd. Vs Kalasia Bai

Madhya Pradesh High Court · (1988) ACJ 455 : (1987) ILR (MP) 443 : (1994) 3 LLJ 1055 : (1988) MPLJ 74

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 14Workmens Compensation Act, 1923 — Section 10, 19, 3, 3(1), 3(2)
Read judgment