High Courts17 Nov 1994
Naniya Nanuram and Others Vs State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 1870
Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 304(II), 323, 34, 341
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1994
481 judgments · page 3 of 25
High Courts16 Nov 1994Allowed
Salim through next friend Liyakat Vs The Union of India and Another
Madhya Pradesh High Court · (1995) 1 MPJR 167
Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 3(1)(a)
High Courts11 Nov 1994
Neetu Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) ILR (MP) 522 : (1994) 2 MPJR 324 : (1995) 40 MPLJ 157 : (1995) MPLJ 157
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 207
High Courts11 Nov 1994Dismissed
Asbestos Kamgar Union Vs Asbestos Janata Mazdoor Union and Others
Madhya Pradesh High Court · (1995) JLJ 369 : (1995) 2 LLJ 1103 : (1995) 40 MPLJ 171 : (1995) MPLJ 171
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15Madhya Pradesh Industrial Relations Act, 1960 — Section 17Madhya Pradesh Industrial Relations Rules, 1961 — Rule 17
High Courts11 Nov 1994Dismissed
Ramesh Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1978) ILR (MP) 409 : (1995) JLJ 750 : (1995) 1 MPJR 313 : (1995) 40 MPLJ 768 : (1995) MPLJ 768
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts10 Nov 1994Allowed
Atmaram Vs State of M.P.
Madhya Pradesh High Court · AIR 1995 MP 225 : (1995) 40 MPLJ 633 : (1995) MPLJ 633
Evidence Act, 1872 — Section 115Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 170B, 170B(2)
High Courts09 Nov 1994Dismissed
Cooltech Industries and Others Vs Dena Bank and Another
Madhya Pradesh High Court · (1994) ILR (MP) 472 : (1995) 1 MPJR 253 : (1995) 40 MPLJ 629 : (1995) MPLJ 629
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(2), Order 9 Rule 13
High Courts08 Nov 1994Dismissed
M/s. Swaroop Vegetable Product Industries Ltd. Vs M/s. Vindhya Soya Limited.
Madhya Pradesh High Court · (1995) 2 MPJR 219
Criminal Procedure Code, 1973 (CrPC) — Section 202Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Nov 1994Dismissed
Swaroop Vegetables Product Industries Ltd. Vs Vindhya Soya Ltd.
Madhya Pradesh High Court · (1995) 40 MPLJ 1024 : (1995) MPLJ 1024
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts08 Nov 1994Allowed
Laxman Ramkishan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) JLJ 639 : (1995) 40 MPLJ 916 : (1995) MPLJ 916
Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts08 Nov 1994Allowed
Champatlal Baijnath Patel Vs Vrindawan Mishra and Others
Madhya Pradesh High Court · (1994) ILR (MP) 496 : (1995) 1 MPJR 225 : (1995) 40 MPLJ 627 : (1995) MPLJ 627
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)
High Courts08 Nov 1994Dismissed
Swaroop Vegetables Product Industries Ltd. Vs Vindhya Soya Limited
Madhya Pradesh High Court · (1996) CriLJ 1150 : (1994) ILR (MP) 493
Criminal Procedure Code, 1973 (CrPC) — Section 202Negotiable Instruments Laws (Amendment) Act, 1988 — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts08 Nov 1994Allowed
State of Madhya Pradesh Vs Prasad Joravar Singh and Another
Madhya Pradesh High Court · (1995) 1 MPJR 124 : (1995) 40 MPLJ 816 : (1995) MPLJ 816
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3
High Courts07 Nov 1994Allowed
Durg Brass Metal Works and Others Vs Dinesh Kumar Khare and Another
Madhya Pradesh High Court · (1997) 1 MPLJ 558
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 7, Order 6 Rule 17
High Courts07 Nov 1994Allowed
The Durg Brass Metal Works Co-operative Societies Ltd. Vs Dinesh Kumar Khare Advocate
Madhya Pradesh High Court · (1997) 1 MPJR 246
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 7, Order 6 Rule 17
High Courts31 Oct 1994Dismissed
Narayan Prasad Pathak Vs M.P.S.R.T.C. and Others
Madhya Pradesh High Court · (1999) 2 JLJ 100
Madhya Pradesh Industrial Relations Act, 1960 — Section 15, 23(3), 4, 44, 45Madhya Pradesh Industrial Relations Rules, 1961 — Regulation 76, 77
High Courts31 Oct 1994Dismissed
Prahlad Das and Another Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1995 MP 188
Constitution of India, 1950 — Article 14, 226, 243ZA, 324, 329Delimitation Commission Act, 1962 — Section 8Madhya Pradesh Municipalities (Extent of Wards) Rules, 1994 — Rule 3(2), 8
High Courts31 Oct 1994Dismissed
United India Insurance Co. Ltd. Vs Hukum Singh and Others
Madhya Pradesh High Court · (1995) ACJ 1190
Constitution of India, 1950 — Article 227
High Courts31 Oct 1994
Union of India (UOI) Vs Ashok Kumar Sharma and Another
Madhya Pradesh High Court · (1995) 1 ACC 719
Constitution of India, 1950 — Article 226
High Courts26 Oct 1994Allowed
Indira Saxena Vs Municipal Council and Others
Madhya Pradesh High Court · (1994) ILR (MP) 331 : (1995) JLJ 28 : (1996) 1 MPJR 79 : (1995) 40 MPLJ 1045 : (1995) MPLJ 1045
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42, 92Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 29(1)