High Courts29 Mar 1994Dismissed
Laxminarayan and Another Vs Sumitra Bai
Madhya Pradesh High Court · AIR 1995 MP 86 : (1994) ILR (MP) 182 : (1994) JLJ 335 : (1994) 2 MPJR 102 : (1995) 40 MPLJ 148 : (1995) MPLJ 148
Contract Act, 1872 — Section 73
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1994
481 judgments · page 19 of 25
High Courts29 Mar 1994Dismissed
Bank of Baroda Vs Sitaram and Others
Madhya Pradesh High Court · (1995) 82 CompCas 435
High Courts29 Mar 1994Dismissed
New India Assurance Co. Ltd. Vs Om Prakash and Others
Madhya Pradesh High Court · (1994) ACJ 824
High Courts28 Mar 1994Dismissed
State of Madhya Pradesh Vs Garud Chaturvedi and Others
Madhya Pradesh High Court · AIR 1994 MP 160 : (1994) JLJ 503 : (1994) 1 MPJR 379 : (1994) 39 MPLJ 953 : (1994) MPLJ 953
Land Acquisition Act, 1894 — Section 18, 25, 28, 34, 50
High Courts28 Mar 1994Dismissed
Hari Ram Vs Dau Dayal and Another
Madhya Pradesh High Court · (1995) JLJ 125
Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 58
High Courts25 Mar 1994
Dr. Ram Krishna Balothia Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1994 MP 143 : (1994) CriLJ 2658 : (1994) ILR (MP) 128 : (1994) JLJ 372 : (1994) 1 MPJR 217 : (1994) 39 MPLJ 644 : (1994) MPLJ 644
Constitution of India, 1950 — Article 14, 15(4), 21Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 15, 18, 3, 8
High Courts24 Mar 1994Allowed
Imran Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 17 : (1994) 2 MPJR 60 : (1994) 39 MPLJ 862
Evidence Act, 1872 — Section 32 , 32(1)Penal Code, 1860 (IPC) — Section 299, 302, 498A
High Courts24 Mar 1994
K.C. Malhotra (Dr.) Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1994) JLJ 556 : (1995) 40 MPLJ 349 : (1995) MPLJ 349
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts24 Mar 1994Allowed
Mangal Amusement Park Pvt. Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (1994) JLJ 571
Constitution of India, 1950 — Article 12, 14, 226Madhya Pradesh Nagar Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975 — Rule 18Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 38
High Courts24 Mar 1994
Mohta Ispat Ltd. Vs Ratlam Municipal Corporation, College Road, Ratlam (MP) and Another
Madhya Pradesh High Court · AIR 1995 MP 29 : (1994) ILR (MP) 122 : (1994) JLJ 688 : (1995) 40 MPLJ 47 : (1995) MPLJ 47
Constitution of India, 1950 — Article 14Madhya Bharat Municipalities Act, 1954 — Section 3(14)Madhya Pradesh Municipal Corporation Act, 1956 — Section 138(1)
High Courts23 Mar 1994Dismissed
Shyam and Others Vs State of M.P.
Madhya Pradesh High Court · (1995) JLJ 714
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts22 Mar 1994
Rusoma Laboratories Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1994) 52 ECR 544 : (1994) 74 ELT 573
Constitution of India, 1950 — Article 226, 227
High Courts22 Mar 1994
Vasundhara and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) ACJ 919
High Courts22 Mar 1994
Vasundhra and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1994) 2 ACC 540
High Courts21 Mar 1994Allowed
Indore-Kolhapur Roadlines Vs Assistant Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (1994) 95 STC 141
Madhya Pradesh General Sales Tax Act, 1958 — Section 29CC
High Courts18 Mar 1994Dismissed
New India Assurance Co. Ltd. Vs Guddi and Others
Madhya Pradesh High Court · (1994) ACJ 1134 : (1995) 1 LLJ 971
Motor Vehicles Act, 1988 — Section 147Workmens Compensation Act, 1923 — Section 4A(3)
High Courts18 Mar 1994Allowed
Yashpal Gaur Vs Meena Suri and Others
Madhya Pradesh High Court · (1995) ACJ 480
Motor Vehicles Act, 1988 — Section 173
High Courts17 Mar 1994Dismissed
Union of India (UOI) Vs M.P. Electricity Board
Madhya Pradesh High Court · AIR 1995 MP 73 : (1994) 2 MPJR 122 : (1995) 40 MPLJ 512 : (1995) MPLJ 512
Limitation Act, 1963 — Article 24, 18
High Courts16 Mar 1994Dismissed
New India Assurance Co. Ltd. Vs Kasturibai and Others
Madhya Pradesh High Court · (1994) ACJ 671
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 173
High Courts16 Mar 1994Allowed
Mohandas Vs Devandas
Madhya Pradesh High Court · AIR 1995 MP 185 : (1994) ILR (MP) 216
Constitution of India, 1950 — Article 311Madhya Pradesh Municipal Corporation Act, 1956 — Section 58Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23J