High Courts28 Jan 1994
Smt. Ramdulari and Others Vs Mohinder Singh and Others
Madhya Pradesh High Court · (1994) 2 MPJR 215
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1994
481 judgments · page 23 of 25
High Courts28 Jan 1994
Krishna Kumar Singh Chouhan Vs Punjab National Bank
Madhya Pradesh High Court · (1994) 2 MPJR 229
Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Section 34
High Courts27 Jan 1994
Bandna Vs Ramnaresh Shivhare
Madhya Pradesh High Court · (1994) 2 DMC 161
Hindu Marriage Act, 1955 — Section 24
High Courts27 Jan 1994Dismissed
Hargovind Vs Balmukund and Others
Madhya Pradesh High Court · AIR 1994 MP 191 : (1994) JLJ 430
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14Trusts Act, 1882 — Section 90
High Courts27 Jan 1994
Pandu and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 226
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts27 Jan 1994
Khilan Singh Vs Karuna Shankar Trivedi
Madhya Pradesh High Court · (1994) 1 MPJR 234
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23J
High Courts25 Jan 1994
Ram Naresh Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1994) 2 MPJR 48
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 439(2)Penal Code, 1860 (IPC) — Section 307, 34
High Courts25 Jan 1994
SMT. SITABEN AND OTHERS Vs UNION OF INDIA AND ANOTHER
Madhya Pradesh High Court · (1994) 120 CTR 444 : (1994) 208 ITR 285
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Essential Commodities Act, 1955 — Section 10, 3Income Tax Act, 1961 — Section 276B, 277, 278B
High Courts25 Jan 1994
Sunil Brijmohan Bawa Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1994) 39 MPLJ 725 : (1994) MPLJ 725
Constitution of India, 1950 — Article 14, 16, 226
High Courts25 Jan 1994
Smt. Sitaben and Others Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1994) 120 CTR 444 : (1994) 208 ITR 285
Income Tax Act, 1961 — Section 276B, 278B
High Courts25 Jan 1994Dismissed
Tara Re-rolling Mill Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1995) 40 MPLJ 343 : (1995) MPLJ 343
Madhya Pradesh General Clauses Act, 1957 — Section 21Madhya Pradesh General Sales Tax Act, 1958 — Section 16C, 6(2)Madhya Pradesh General Sales Tax Rules, 1959 — Rule 14C(4), 16(3)
High Courts25 Jan 1994
Ramsher and Others Vs Birajo Bai and Others
Madhya Pradesh High Court · (1994) 2 ACC 296
High Courts24 Jan 1994Dismissed
Ramkripal alias Bhallu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 1275 : (1994) ILR (MP) 210 : (1994) 1 MPJR 137
Penal Code, 1860 (IPC) — Section 148, 302, 307
High Courts24 Jan 1994
Meera Bai Vs Bhujbal Singh and Others
Madhya Pradesh High Court · (1995) CriLJ 2376 : (1995) 3 RCR(Criminal) 125
Criminal Law (Amendment) Act, 1952 — Section 6, 8, 8(1)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2A), 190, 193, 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36A
High Courts21 Jan 1994
Har Charan Singh Vs Smt. Turza Bai and Others
Madhya Pradesh High Court · (1995) ACJ 423 : AIR 1994 MP 99 : (1994) JLJ 197 : (1994) 1 MPJR 164 : (1994) 39 MPLJ 771 : (1994) MPLJ 771
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Motor Vehicles Act, 1939 — Section 103A, 110B, 31, 96(2)
High Courts20 Jan 1994
Ram Gopal Vs Madhya Pradesh State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (1995) ACJ 845
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts20 Jan 1994
Ramgopal Vs M.P. State R.T.C. and Another
Madhya Pradesh High Court · (1994) 2 ACC 264
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts20 Jan 1994
Dilip Kumar Gupta Vs Ghanshyam Sharma and Another
Madhya Pradesh High Court · (1994) 2 ACC 329
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts20 Jan 1994
Union of India (UOI) and Another Vs Mrs. Asha Bhatia
Madhya Pradesh High Court · (1994) JLJ 666
Army Act, 1950 — Section 3Constitution of India, 1950 — Article 215, 216
High Courts20 Jan 1994Dismissed
Puran Singh Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1994) JLJ 547 : (1994) 39 MPLJ 295 : (1994) MPLJ 295
Constitution of India, 1950 — Article 226