COURT ARCHIVE

Madhya Pradesh High Court judgments, 1994

481 judgments · page 10 of 25

High Courts05 Aug 1994Dismissed

State of Madhya Pradesh Vs Trilokchandra Goyal

Madhya Pradesh High Court · (1995) CriLJ 3400 : (1994) ILR (MP) 427 : (1995) 1 MPJR 192

General Clauses Act, 1897 — Section 27Madhya Pradesh Prevention of Food Adulteration Rules, 1962 — Rule 5Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 14A, 16(1), 2(1)

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High Courts04 Aug 1994Dismissed

Surendra Kumar Chourasia Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) 39 MPLJ 947 : (1994) MPLJ 947

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1), 439

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High Courts04 Aug 1994Dismissed

R.K. Traders Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1995) 1 MPJR 13 : (1995) 40 MPLJ 728 : (1995) MPLJ 728

Constitution of India, 1950 — Article 14, 47Madhya Pradesh Excise Act, 1915 — Section 13, 23A, 25, 26, 27

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High Courts04 Aug 1994

Om Prakash Agrawal and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1994) 2 MPJR 145 : (1995) 40 MPLJ 355 : (1995) MPLJ 355

Forest Act, 1927 — Section 55Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 22

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High Courts04 Aug 1994

Surendra Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1995) CriLJ 1517 : (1994) JLJ 603

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 201, 302, 306, 307, 506

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High Courts03 Aug 1994Allowed

Narendra Singh Bahal Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1996) JLJ 256 : (1996) 41 MPLJ 518 : (1996) MPLJ 518

Penal Code, 1860 (IPC) — Section 375, 376

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High Courts03 Aug 1994Dismissed

State of M.P. Vs Kesharimal

Madhya Pradesh High Court · (1995) 1 DMC 89

Penal Code, 1860 (IPC) — Section 302, 34, 498A

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High Courts03 Aug 1994Allowed

Narendra Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1996) CriLJ 198

Hindu Marriage Act, 1955 — Section 5Penal Code, 1860 (IPC) — Section 375, 376

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High Courts02 Aug 1994Dismissed

Union of India (UOI) Vs Presiding Officer, Central Govt. Industrial Tribunal and Others

Madhya Pradesh High Court · (1995) 71 FLR 20 : (1994) JLJ 670 : (1995) 1 LLJ 994 : (1994) 39 MPLJ 970 : (1994) MPLJ 970

Central Civil Services (Temporary Service) Rules, 1955 — Rule 1(5)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 309, 390

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High Courts01 Aug 1994

Mandu Distilleries Pvt. Ltd. and Another Vs Madhya Pradesh Pradushan Niwaran Mandal, Bhopal

Madhya Pradesh High Court · AIR 1995 MP 57

Constitution of India, 1950 — Article 14Water (Prevention and Control of Pollution) Act, 1974 — Section 33(A)

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High Courts30 Jul 1994Dismissed

Tehsildar Singh Vs State of M.P. and Another

Madhya Pradesh High Court · (1995) CriLJ 1678 : (1995) JLJ 58

Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 340, 340(1)Penal Code, 1860 (IPC) — Section 294, 307, 34

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High Courts30 Jul 1994

Narayanlal Harkishanlal Vs Nathua Kunja and Others

Madhya Pradesh High Court · (1995) 40 MPLJ 19 : (1995) MPLJ 19

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 7, 8

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High Courts29 Jul 1994Dismissed

Bharat Lal Awadhiya Vs Bhanumati Awadhiya

Madhya Pradesh High Court · (1995) 1 MPJR 126 : (1995) 40 MPLJ 319 : (1995) MPLJ 319

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts29 Jul 1994Dismissed

Ramchandra Jagdish Vijaywargiya Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) JLJ 706 : (1995) 40 MPLJ 41 : (1995) MPLJ 41

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 55, 57

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High Courts29 Jul 1994Partly Allowed

Divisional Forest Officer and Another Vs Baijanti Bai and Others

Madhya Pradesh High Court · (1995) ACJ 1002 : (1994) JLJ 771 : (1995) 1 LLJ 837

Workmens Compensation Act, 1923 — Section 4, 4A(3)

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High Courts29 Jul 1994

Sohanlal Radheshyam Yadav and Others Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 MPLJ 342

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Limitation Act, 1963 — Article 115, 5

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High Courts28 Jul 1994Allowed

Shri Chand and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1995) CriLJ 3547

Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395, 397, 411, 412

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High Courts28 Jul 1994

Union of India (UOI) Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1994) 39 MPLJ 942 : (1994) MPLJ 942

Constitution of India, 1950 — Article 285Madhya Pradesh Land Revenue Code, 1959 — Section 247, 248, 248(1), 264Madhya Pradesh Minor Minerals Rules, 1961 — Rule 3

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High Courts28 Jul 1994Allowed

Harish Kumar Sharma and Another Vs Padmabai and Others

Madhya Pradesh High Court · (1995) 40 MPLJ 603 : (1995) MPLJ 603

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140

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High Courts28 Jul 1994

5-S Limited Vs Union of India (UOI)

Madhya Pradesh High Court · (1995) 80 ELT 52

Central Excise Rules, 1944 — Rule 173Central Excises and Salt Act, 1944 — Section 35A

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