High Courts02 Mar 1994
M.P. Electricity Board Vs M.P.S.R.T.C. and Another
Madhya Pradesh High Court · (1995) 2 ACC 423
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1994
481 judgments · page 21 of 25
High Courts01 Mar 1994Dismissed
Shankar Mahadeo Traders Vs Sales Tax Officer and Others
Madhya Pradesh High Court · (1994) 95 STC 105
Madhya Pradesh General Sales Tax Act, 1958 — Section 10, 10(1), 12, 2, 4Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 3, 3(1)
High Courts28 Feb 1994
Tota Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) JLJ 529 : (1995) 40 MPLJ 393 : (1995) MPLJ 393
Penal Code, 1860 (IPC) — Section 302, 304
High Courts28 Feb 1994
Baman Prasad Mishra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) JLJ 341 : (1994) 2 MPJR 128 : (1994) 39 MPLJ 977 : (1994) MPLJ 977
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6, 6(1)Prevention of Corruption Act, 1988 — Section 30
High Courts28 Feb 1994Dismissed
Johanlal Chandrakar Vs Board of Revenue, M.P., Gwalior and Others
Madhya Pradesh High Court · AIR 1994 MP 139 : (1994) JLJ 241 : (1994) 39 MPLJ 765 : (1994) MPLJ 765
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64
High Courts28 Feb 1994
Dulari Bai Vs Rambabu and Others
Madhya Pradesh High Court · (1995) ACJ 17
Motor Vehicles Act, 1988 — Section 110A
High Courts28 Feb 1994
Tota Vs State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 1515 : (1994) 1 MPJR 399
Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Feb 1994Allowed
Suresh Kumar Sharma Vs Municipal Council and Others
Madhya Pradesh High Court · (1994) JLJ 479 : (1994) 1 MPJR 198
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 15, 16, 16(2), 2, 3Madhya Pradesh Municipalities Act, 1961 — Section 355(1), 94(1), 94(2), 94(4), 94(7)
High Courts22 Feb 1994Allowed
Bhimraj Rathore Vs Collector of Central Ex. and Cus.
Madhya Pradesh High Court · (1994) 48 ECC 63 : (1994) ECR 121 : (1994) 74 ELT 810
Central Excise Rules, 1944 — Rule 173Q, 209AConstitution of India, 1950 — Article 226
High Courts22 Feb 1994Allowed
Tarabai Vs Mohan Singh and Others
Madhya Pradesh High Court · (1995) ACJ 465
Motor Vehicles Act, 1939 — Section 92A
High Courts22 Feb 1994Dismissed
Dr. Umrao Singh Choudhary Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1995 MP 75 : (1994) 2 MPJR 196
Constitution of India, 1950 — Article 14, 162Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 13, 14, 22, 23, 24
High Courts21 Feb 1994Allowed
Goverdhandas Vs Rajendra Kumar and Others
Madhya Pradesh High Court · (1994) JLJ 496
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts18 Feb 1994Dismissed
All India Motor Transport Congress and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1994 MP 117 : (1994) 39 MPLJ 884 : (1994) MPLJ 884
Constitution of India, 1950 — Article 14, 246, 265, 301, 304Madhya Pradesh Motor Parivahan Yano Par Pathkar Ka Udgrahan Adhiniyam, 1985 — Section 3
High Courts18 Feb 1994Dismissed
Dr. Anand Upadhyay Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1994 MP 133 : (1994) ILR (MP) 1 : (1994) JLJ 424 : (1994) 1 MPJR 212 : (1994) 39 MPLJ 536 : (1994) MPLJ 536
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Selection for Post-Graduation Courses (Clinical, para-Clinical and Non-clinical Courses) in Medical Colleges of Madhya Pradesh Rules, 1984 — Rule 8.2
High Courts16 Feb 1994Allowed
Smt. Leela Pande Vs Shri Sachendra Kumar Pande
Madhya Pradesh High Court · AIR 1994 MP 205 : (1994) ILR (MP) 173 : (1994) 2 MPJR 191 : (1995) 40 MPLJ 397 : (1995) MPLJ 397
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 15 Rule 1Hindu Marriage Act, 1955 — Section 13, 13(1), 23(2)
High Courts16 Feb 1994Dismissed
Ashok Kumar Sahu and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1994 MP 130 : (1994) ILR (MP) 85 : (1994) 1 MPJR 315
Madhya Pradesh Excise Act, 1915 — Section 62Madhya Pradesh Excise Rules, 1960 — Rule 8
High Courts16 Feb 1994
Siremal Burad Vs Shakuntala Devi Burad
Madhya Pradesh High Court · (1994) 2 DMC 9
Hindu Marriage Act, 1955 — Section 21, 24
High Courts15 Feb 1994Dismissed
Mahaveer Kumar Vs Smt. Sanibai and Others
Madhya Pradesh High Court · (1994) JLJ 498
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11A, 23A, 23E, 23J, 36
High Courts15 Feb 1994
Pradeep Kumar Vs General Manager, Western Railway and Others
Madhya Pradesh High Court · (1995) 2 ACC 421
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 3
High Courts11 Feb 1994Allowed
Chetak Construction Ltd. Vs Omprakash and Others
Madhya Pradesh High Court · (1994) JLJ 293
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 18, Order 39 Rule 4, 24