High Courts16 Mar 1994Allowed
Dinesh Kumar Sharma Vs Madhya Pradesh Dugdha Mahasangh Sahakari Maryadit and Another
Madhya Pradesh High Court · (1994) 1 MPJR 306 : (1994) 39 MPLJ 692 : (1994) MPLJ 692
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1994
481 judgments · page 20 of 25
High Courts16 Mar 1994Allowed
Mohan Das Vs Deven Das
Madhya Pradesh High Court · (1994) 1 MPJR 259
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23J
High Courts15 Mar 1994Allowed
Ramesh Kumar and Another Vs J.P. Singh and Others
Madhya Pradesh High Court · (1995) ACJ 431
Motor Vehicles Act, 1939 — Section 173
High Courts15 Mar 1994Dismissed
State of M.P. Vs Ashok Kumar and Others
Madhya Pradesh High Court · (1995) CriLJ 3955 : (1994) 2 RCR(Criminal) 721
Criminal Procedure Code, 1973 (CrPC) — Section 5Madhya Pradesh Bal Adhiniyam, 1970 — Section 22(1)
High Courts15 Mar 1994Dismissed
State of Madhya Pradesh Vs Ashok Kumar and Others
Madhya Pradesh High Court · (1994) JLJ 539 : (1995) 40 MPLJ 32 : (1995) MPLJ 32
Criminal Procedure Code, 1973 (CrPC) — Section 378Madhya Pradesh Bal Adhiniyam, 1970 — Section 2, 22(1)Penal Code, 1860 (IPC) — Section 302
High Courts07 Mar 1994
Commissioner of Wealth Tax and Commissioner of Income Tax Vs Smt. Indirabai and Others
Madhya Pradesh High Court · (1994) 119 CTR 333 : (1994) 210 ITR 543 : (1995) 80 TAXMAN 140
Income Tax Act, 1961 — Section 256, 256(2)Wealth Tax Act, 1957 — Section 27(3)
High Courts07 Mar 1994Dismissed
Anand Jain Vs Principal, Indore Christian College, Indore and Others
Madhya Pradesh High Court · AIR 1994 MP 189
Constitution of India, 1950 — Article 226
High Courts06 Mar 1994
Chunnilal Onkarmal (P.) Ltd. and Another and Sir Sarupchand Hukamchand Pvt. Ltd. and Another Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1994) 121 CTR 116 : (1996) 221 ITR 459
Constitution of India, 1950 — Article 14Finance Act, 1960 — Section 13Finance Act, 1983 — Section 40
High Courts04 Mar 1994Dismissed
Rajendra Vipnan Sahakari Samiti Ltd. Vs Harcharan Kada and Another
Madhya Pradesh High Court · (1995) 1 MPJR 162 : (1994) 39 MPLJ 851 : (1994) MPLJ 851
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)
High Courts04 Mar 1994Dismissed
Noorunnisha Maqsood Ahmad and Another Vs Maqsood Ahmad Haji Hafiz Abdul Wahid
Madhya Pradesh High Court · (1995) 1 DMC 385 : (1994) 39 MPLJ 701 : (1994) MPLJ 701
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)
High Courts04 Mar 1994Dismissed
Mool Chand and Another Vs Prakash Chand Gupta and Others
Madhya Pradesh High Court · (1994) CriLJ 2773
Criminal Procedure Code, 1973 (CrPC) — Section 244, 244(2), 254(3)Penal Code, 1860 (IPC) — Section 495, 500, 506
High Courts04 Mar 1994Dismissed
Smt. Noorun-nisha and Another Vs Maqsood Ahmad
Madhya Pradesh High Court · (1994) CriLJ 3129
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2), 3(3)
High Courts03 Mar 1994Dismissed
S.P. Anand Vs Hon'ble Mr. S.K. Jha, Chief Justice
Madhya Pradesh High Court · AIR 1994 MP 195 : (1994) ILR (MP) 7 : (1994) JLJ 459 : (1994) 1 MPJR 279 : (1994) 39 MPLJ 531 : (1994) MPLJ 531
Constitution of India, 1950 — Article 14, 215, 226High Court of Madhya Pradesh Rules, 2008 — Rule 10States Reorganisation Act, 1956 — Section 51
High Courts03 Mar 1994
S.N. Sunderson (Minerals) Ltd. Vs Suptd. (Preventive), C. Ex.
Madhya Pradesh High Court · (1995) 75 ELT 273 : (1964) ILR (MP) 516 : (1994) 1 MPJR 251
Central Excise Rules, 1944 — Rule 173Q, 9(2)Central Excise Tariff Act, 1985 — Section 2(f)Central Excises and Salt Act, 1944 — Section 11A, 14, 2, 4, 6
High Courts03 Mar 1994Dismissed
Kale Khan Mohd. Hanif Vs Mohammed Iqbal Khan and Others
Madhya Pradesh High Court · (1994) 1 MPJR 305 : (1994) 39 MPLJ 624 : (1994) MPLJ 624
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 104(1), 104(2)
High Courts03 Mar 1994Dismissed
National Insurance Company, Jabalpur Vs Thaglu Singh and Others
Madhya Pradesh High Court · (1995) ACJ 248 : AIR 1994 MP 177 : (1995) ILR (MP) 115 : (1994) 1 MPJR 262 : (1994) 39 MPLJ 663 : (1994) MPLJ 663
Motor Vehicles Act, 1988 — Section 140
High Courts03 Mar 1994Dismissed
State of M.P. Vs Lalitshankar
Madhya Pradesh High Court · (1994) JLJ 511
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472Employees Provident Fund and Family Pension Act, 1952 — Section 14(1)(A), 14(A), 14AAMadhya Pradesh General Sales Tax Act, 1958 — Section 46(1)
High Courts02 Mar 1994Allowed
Shubha Kaushik and Another Vs Ram Kumar and Others
Madhya Pradesh High Court · (1994) ACJ 844
High Courts02 Mar 1994
Abdul Rasheed Siddiqui and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1995 MP 138 : (1994) JLJ 394 : (1995) MPLJ 25 : (1994) 39 MPLJ 578
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts02 Mar 1994Allowed
Shri S.N. Awasthi and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1995 MP 33 : (1994) ILR (MP) 101 : (1994) JLJ 353 : (1994) 39 MPLJ 997 : (1994) MPLJ 997
Cantonments Act, 1924 — Section 181, 181(3), 185, 274, 52Constitution of India, 1950 — Article 226Government Grants Act, 1895 — Section 3