High Courts12 Apr 1994
Oriental Insurance Co. Ltd. Vs Chhotibai and Others
Madhya Pradesh High Court · (1996) 1 ACC 292
Motor Vehicles Act, 1939 — Section 95(2)(a)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1994
481 judgments · page 18 of 25
High Courts12 Apr 1994Dismissed
State of M.P. Vs Shivpujan Singh and Others
Madhya Pradesh High Court · (1995) 1 DMC 110
Penal Code, 1860 (IPC) — Section 306
High Courts12 Apr 1994
Pushpak Grah Nirman Sahakari Samiti Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1996 MP 14 : (1995) JLJ 552 : (1996) 41 MPLJ 283 : (1996) MPLJ 283
Constitution of India, 1950 — Article 14, 252Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran (Coloniyon Ka Registrikaran Tatha Vikas) Rules, 1982 — Rule 1Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 — Section 38, 39
High Courts12 Apr 1994Allowed
Awas Samasya Niwaran Sanstha and Another Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1995 MP 69
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 424(2)
High Courts12 Apr 1994
Pushpak Grah Nirman Sahkari Samiti Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 1 MPJR 197
Madhya Pradesh Co-operative Societies Act, 1960 — Section 9Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 50(4)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1)
High Courts12 Apr 1994
Oriental Insurance Co. Ltd. Vs Mst. Chhotibai and Others
Madhya Pradesh High Court · (1994) 2 ACC 615
Motor Vehicles Act, 1939 — Section 95, 95(2)(a)
High Courts11 Apr 1994Dismissed
Smt. Pravati Mishra Vs Jagadananda Mishra
Madhya Pradesh High Court · (1995) 1 DMC 77
Hindu Marriage Act, 1955 — Section 12(1), 13(1), 25, 5
High Courts08 Apr 1994Allowed
Godrej Food Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1995) 75 ELT 777
Central Excise Rules, 1944 — Rule 149, 49(1)Constitution of India, 1950 — Article 226
High Courts08 Apr 1994
M.P. State Road Transport Corporation Vs Kavindra Prasad Dixit and Another
Madhya Pradesh High Court · (1995) 2 ACC 428 : (1994) 1 MPJR 359
High Courts07 Apr 1994Allowed
Vikas Vs All Concerned
Madhya Pradesh High Court · AIR 1995 MP 131
Succession Act, 1925 — Section 286, 287
High Courts07 Apr 1994Allowed
Babulal Vs Surendra Kumar Patidar and Others
Madhya Pradesh High Court · AIR 1995 MP 84
Constitution of India, 1950 — Article 14Madhya Pradesh Cinemas (Regulation) Act, 1952 — Section 5
High Courts06 Apr 1994Dismissed
Chunnilal Onkarmal (P.) Ltd. Vs Union of India
Madhya Pradesh High Court · (1995) 79 TAXMAN 219
Companies Act, 1956 — Section 149, 165, 3, 81Constitution of India, 1950 — Article 14Finance Act, 1983 — Section 40
High Courts05 Apr 1994Dismissed
Archana Kumar (Smt.) and Another Vs Purnendu and Another
Madhya Pradesh High Court · (1995) JLJ 357
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts05 Apr 1994
Hans Dal Mill Vs Sales Tax Commissioner
Madhya Pradesh High Court · (1994) 1 MPJR 412 : (1994) 39 MPLJ 936 : (1994) MPLJ 936
Constitution of India, 1950 — Article 20Entry Tax Act, 1976 — Section 13, 7(1), 7(6)Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3)
High Courts05 Apr 1994
Commissioner of Income Tax Vs Smt. Rama Devi Jaiswal
Madhya Pradesh High Court · (1994) 122 CTR 187 : (1996) 219 ITR 753
Income Tax Act, 1961 — Section 256
High Courts05 Apr 1994Allowed
Food Corporation of India and Another Vs D.K. Roadlines
Madhya Pradesh High Court · AIR 1994 MP 155 : (1994) ILR (MP) 186 : (1994) 39 MPLJ 902 : (1994) MPLJ 902
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41
High Courts05 Apr 1994Allowed
Goverdhan Vs State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 633
Penal Code, 1860 (IPC) — Section 366
High Courts05 Apr 1994Allowed
State of M.P. and Others Vs Maganlal Jain
Madhya Pradesh High Court · (1994) JLJ 466
Administrative Tribunals Act, 1985 — Section 14(3), 15(3), 19, 28, 29Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136
High Courts30 Mar 1994Allowed
Mahesh Kumar Bherulal Chawada Vs State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 2021
Penal Code, 1860 (IPC) — Section 366, 376
High Courts29 Mar 1994Dismissed
Punit Sharma Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 91 : (1995) MPLJ 91
Constitution of India, 1950 — Article 14, 226