High Courts05 May 1994
Milan Supari Stores Vs Assistant Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1994) 95 STC 165
Constitution of India, 1950 — Article 226Madhya Pradesh General Sales Tax Act, 1958 — Section 19(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1994
481 judgments · page 16 of 25
High Courts05 May 1994Allowed
Dayal Laminates Pvt. Ltd. Vs L.K. Pandey, Deputy Labour Commissioner and Another
Madhya Pradesh High Court · (1995) 70 FLR 197 : (1995) 2 LLJ 165
Industrial Disputes Act, 1947 — Section 33C
High Courts05 May 1994
B.B. Pande and Sons (HUF) Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 596 : (1995) MPLJ 596 : (1994) 77 TAXMAN 111
Constitution of India, 1950 — Article 226, 227Wealth Tax Act, 1957 — Section 12A, 16AWealth Tax Rules, 1957 — Rule 1, 10, 11, 12, 13
High Courts03 May 1994Allowed
Kamta Prasad and Others Vs Smt. Vidyawati and Others
Madhya Pradesh High Court · AIR 1994 MP 181 : (1995) JLJ 178 : (1994) 1 MPJR 298 : (1995) 40 MPLJ 127 : (1995) MPLJ 127
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 2 Rule 1, Order 22 Rule 10, Order 6 Rule 17
High Courts03 May 1994Dismissed
Smt. Sarmishtha Devi Surve and Others Vs Lal Saheb Surve and Others
Madhya Pradesh High Court · AIR 1996 MP 13 : (1995) 40 MPLJ 618 : (1995) MPLJ 618
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Succession Act, 1925 — Section 222, 63
High Courts02 May 1994Allowed
Abdul Haq and Others Vs State of M.P.
Madhya Pradesh High Court · (1994) JLJ 533
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 42(1), 43
High Courts02 May 1994Dismissed
Rakesh Kumar Saxena Vs Sadhna Saxena and Another
Madhya Pradesh High Court · (1994) 2 DMC 614
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts30 Apr 1994Allowed
Raisa Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 169
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307
High Courts30 Apr 1994Dismissed
Sajid Akhtar Vs Nargis Bi
Madhya Pradesh High Court · (1994) 2 DMC 294
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts30 Apr 1994
Ratan Singh Vs State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 1840
Penal Code, 1860 (IPC) — Section 302, 304, 320, 322, 323Probation of Offenders Act, 1958 — Section 4, 6
High Courts29 Apr 1994Dismissed
G.M., Madhya Pradesh State Road Trans. Corpn. and Others Vs Pushpa Devi and Others
Madhya Pradesh High Court · (1995) ACJ 208
Succession Act, 1925 — Section 306
High Courts29 Apr 1994
Anand Prakash and Brothers, Ujjain Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1996 MP 24
Arbitration Act, 1940 — Section 29Interest Act, 1978 — Section 3(1)
High Courts28 Apr 1994Dismissed
Buddha and Another Vs Bala Prasad and Others
Madhya Pradesh High Court · (1994) 1 MPJR 384
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts28 Apr 1994Dismissed
Vikram Singh Vs Shri Ram Ballabhji Kasat and Others
Madhya Pradesh High Court · AIR 1995 MP 140 : (1994) ILR (MP) 146 : (1994) JLJ 762 : (1994) 2 MPJR 248 : (1995) 40 MPLJ 681 : (1995) MPLJ 681
Constitution of India, 1950 — Article 190(1), 190(2), 190(3)General Clauses Act, 1897 — Section 3(56), 3(65)
High Courts28 Apr 1994Dismissed
Pooran Singh Vs Sabobai
Madhya Pradesh High Court · (1994) 2 DMC 629
Criminal Procedure Code, 1973 (CrPC) — Section 125, 382, 482
High Courts27 Apr 1994Dismissed
Naraindra Kumar Vs Anil Kumar and Another
Madhya Pradesh High Court · AIR 1994 MP 187 : (1994) JLJ 338 : (1994) 1 MPJR 271
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(5)
High Courts26 Apr 1994Dismissed
Mangilal Shiv Lal Patidar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1994) ILR (MP) 138 : (1995) JLJ 65 : (1995) 40 MPLJ 487 : (1995) MPLJ 487
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 10, 56, 57
High Courts25 Apr 1994
Sagar Singh and Others Vs State of Madh. Pra.
Madhya Pradesh High Court · (1995) CriLJ 1860
Penal Code, 1860 (IPC) — Section 147, 149, 323, 436
High Courts25 Apr 1994Dismissed
Naresh Kumar @ Naresh Chandra Vs Balmukund
Madhya Pradesh High Court · (1994) 2 DMC 376
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 2(11)
High Courts25 Apr 1994Allowed
Sheetal Prasad Gaur and Others Vs Bhagwandas
Madhya Pradesh High Court · (1994) 2 DMC 300
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120A, 294, 500, 506B