High Courts19 Jan 1994Dismissed
Jiwanlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) CriLJ 1879 : (1994) ILR (MP) 205
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1994
481 judgments · page 24 of 25
High Courts19 Jan 1994
R.G. Agarwal and Co. and Others Vs Union of India (UOI)
Madhya Pradesh High Court · (1994) 119 CTR 361 : (1994) 210 ITR 617 : (1994) 77 TAXMAN 566
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276, 276C, 277
High Courts19 Jan 1994
State of Madhya Pradesh Vs Samaylal Vishwanath Chandra and Others
Madhya Pradesh High Court · (1994) ILR (MP) 238 : (1995) 40 MPLJ 843 : (1995) MPLJ 843
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 354, 366Evidence Act, 1872 — Section 114
High Courts19 Jan 1994Allowed
Chandramani Prasad Patwari Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1994) 2 MPJR 58 : (1994) 39 MPLJ 254 : (1994) MPLJ 254
Madhya Pradesh General Clauses Act, 1957 — Section 16Madhya Pradesh Land Revenue Code, 1959 — Section 104(2), 46
High Courts19 Jan 1994
State of Madhya Pradesh Vs Samaylal and Others
Madhya Pradesh High Court · (1994) CriLJ 3407
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3), 366Evidence Act, 1872 — Section 114
High Courts17 Jan 1994Dismissed
Motilal Jain and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1994) ILR (MP) 53 : (1994) JLJ 165 : (1994) 1 MPJR 12 : (1994) 39 MPLJ 353 : (1994) MPLJ 353
Madhya Pradesh Excise Act, 1915 — Section 62, 8Madhya Pradesh Mahua Rules, 1959 — Rule 13, 14
High Courts17 Jan 1994Allowed
Anita Bhansali Vs Moolchand Bhansali
Madhya Pradesh High Court · (1994) 01 MP CK 0001
Civil Procedure Code, 1908 (CPC) — Section 24Penal Code, 1860 (IPC) — Section 498A
High Courts14 Jan 1994Allowed
Chain Singh Vs Gendalal and Another
Madhya Pradesh High Court · (1994) ACJ 779
High Courts12 Jan 1994
Lalmani Singh Vs Awadhesh Pratap Singh Vishwa Vidyalaya and Others
Madhya Pradesh High Court · (1995) JLJ 529 : (1995) 40 MPLJ 471 : (1995) MPLJ 471
Constitution of India, 1950 — Article 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 20, 4, 49, 49(2), 55
High Courts12 Jan 1994Dismissed
Commissioner of Income Tax Vs Gangadin Kedarnath
Madhya Pradesh High Court · (1994) 01 MP CK 0009
Income Tax Act, 1961 — Section 143(1), 184, 185, 185(3), 186
High Courts12 Jan 1994
Sheikh Said Vs Kiran Devi and Others
Madhya Pradesh High Court · (1994) 2 ACC 293
High Courts11 Jan 1994Dismissed
Girdharilal Agrawal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1994) 01 MP CK 0044
Income Tax Act, 1961 — Section 132(5), 143(3), 256(1), 256(2)
High Courts11 Jan 1994
Hakim Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) CriLJ 2463
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 21, 25Penal Code, 1860 (IPC) — Section 147, 148, 302, 304, 323
High Courts11 Jan 1994
Mohd. Hussain Vs Bachhu Singh and Others
Madhya Pradesh High Court · AIR 1994 MP 199
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227Madhya Pradesh Municipalities Act, 1961 — Section 312, 319, 328
High Courts10 Jan 1994Dismissed
Laxmichand and Others Vs Gram Panchayat Kararia Chauraha, Lashkarpur and Others
Madhya Pradesh High Court · AIR 1995 MP 166 : (1994) 39 MPLJ 303 : (1994) MPLJ 303
Land Acquisition Act, 1894 — Section 11, 16, 48
High Courts10 Jan 1994Allowed
Ramji and Another Vs Lalit Kumar Bardiya and Others
Madhya Pradesh High Court · (1994) 2 ACC 267 : (1995) ACJ 877 : (1995) 1 LLJ 910
Workmens Compensation Act, 1923 — Section 2(1), 23
High Courts10 Jan 1994
Controller of Estate Duty Vs Tarabai
Madhya Pradesh High Court · (1994) 210 ITR 394 : (1994) 76 TAXMAN 349
Estate Duty Act, 1953 — Section 10, 27
High Courts10 Jan 1994Dismissed
Neelam Vs Kailash Bajpai
Madhya Pradesh High Court · (1994) 2 DMC 188
Hindu Marriage Act, 1955 — Section 24
High Courts10 Jan 1994
Daya Ram Vs Smt. Seeta Bai
Madhya Pradesh High Court · (1994) 1 MPJR 148
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A(b), 23C, 23E
High Courts10 Jan 1994
Rajendra Kumar Mishra Vs Sushila Devi
Madhya Pradesh High Court · (1994) 2 DMC 23 : (1995) MPLJ 68
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24