High Courts24 Sept 1994
Manjur Ahmed and Another Vs Habib Khan and Others
Madhya Pradesh High Court · (1997) 1 ACC 411
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1994
481 judgments · page 6 of 25
High Courts22 Sept 1994Allowed
Pradeep Kumar Dhawan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) ILR (MP) 492 : (1995) 40 MPLJ 112 : (1995) MPLJ 112
Penal Code, 1860 (IPC) — Section 304B
High Courts22 Sept 1994Allowed
Pradeep Kumar Dhawan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 2623
Penal Code, 1860 (IPC) — Section 304B
High Courts22 Sept 1994Allowed
Pradeep Kumar Dhawan Vs State of M.P.
Madhya Pradesh High Court · (1995) 1 MPJR 47 : (1995) 3 RCR(Criminal) 418
Penal Code, 1860 (IPC) — Section 304B
High Courts21 Sept 1994
Trilok Chand Swarup Chand Jain Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1994) ILR (MP) 509 : (1995) 40 MPLJ 961 : (1995) MPLJ 961
Madhya Pradesh General Sales Tax Act, 1958 — Section 29(7), 38(5)
High Courts21 Sept 1994Allowed
Sant Ram @ Santu Samaru Gond Vs State of M.P.
Madhya Pradesh High Court · (1994) ILR (MP) 489 : (1995) JLJ 576 : (1995) 40 MPLJ 823 : (1995) MPLJ 823
Penal Code, 1860 (IPC) — Section 379, 447
High Courts21 Sept 1994Allowed
Sant Ram @ Santu Vs State of M.P.
Madhya Pradesh High Court · (1995) 2 MPJR 291
Penal Code, 1860 (IPC) — Section 370, 379, 447
High Courts20 Sept 1994Allowed
National Insurance Co. Ltd. Vs Tara and Others
Madhya Pradesh High Court · (1995) ACJ 170
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140
High Courts20 Sept 1994Allowed
Gauri Shankar Gopilalji Patidar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) JLJ 47 : (1995) 40 MPLJ 358 : (1995) MPLJ 358
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts20 Sept 1994Allowed
Shobharam Kirar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1996) 1 MPJR 433 : (1997) 1 MPLJ 33
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50
High Courts20 Sept 1994
Gauri Shankar Patidar Vs Central Narcotics Bureau
Madhya Pradesh High Court · (1995) CriLJ 584 : (1995) 1 MPJR 106
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 167, 36, 439, 57, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 37, 8
High Courts19 Sept 1994Dismissed
Somendra Pant Vs State of M.P. and Others
Madhya Pradesh High Court · (1995) 1 DMC 124
Civil Procedure Code, 1908 (CPC) — Section 13Constitution of India, 1950 — Article 226, 227Guardians and Wards Act, 1890 — Section 23
High Courts16 Sept 1994
Nandram Khemraj Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1995) 40 MPLJ 83 : (1995) MPLJ 83
Criminal Procedure Code, 1973 (CrPC) — Section 244, 246, 313Evidence Act, 1872 — Section 33Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)
High Courts16 Sept 1994Allowed
Nandram Khemraj Vs State of M.P. and Another
Madhya Pradesh High Court · (1995) CriLJ 1270
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 246(3), 246(4)Evidence Act, 1872 — Section 138, 33Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)
High Courts15 Sept 1994
Commissioner of Income Tax Vs Udhoji Shri Kishan Das
Madhya Pradesh High Court · (1994) ILR (MP) 504 : (1995) MPLJ 228
Income Tax Act, 1961 — Section 143, 143(3), 144, 2(40), 214
High Courts14 Sept 1994Allowed
Kamal Rani Vs Kanhaiyalal and Another
Madhya Pradesh High Court · (1995) 1 DMC 565
Succession Act, 1925 — Section 286, 299, 63
High Courts14 Sept 1994
Commissioner of Income Tax Vs Udhoji Shrikishandas
Madhya Pradesh High Court · (1995) 128 CTR 75 : (1996) 222 ITR 736
Income Tax Act, 1961 — Section 214, 244, 244(1A), 256(2)
High Courts12 Sept 1994Dismissed
Prahlad Das Chela Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) ILR (MP) 488 : (1996) 41 MPLJ 27 : (1996) MPLJ 27
Criminal Procedure Code, 1973 (CrPC) — Section 193Penal Code, 1860 (IPC) — Section 306
High Courts09 Sept 1994
Bajaj Tempo Limited Vs Union of India
Madhya Pradesh High Court · (1996) 55 ECC 42 : (1997) 95 ELT 212
Central Excise Rules, 1944 — Rule 173(2), 226, 52A(5), 9(2)Central Excises and Salt Act, 1944 — Section 11A, 2Constitution of India, 1950 — Article 14, 265
High Courts08 Sept 1994
Bajaj Tempo Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1994) 09 MP CK 0064
Central Excises and Salt Act, 1944 — Section 11A, 2Constitution of India, 1950 — Article 14, 265