High Courts08 Sept 1994Allowed
M.P. Electricity Board Vs Harnam Singh Iqabal Singh
Madhya Pradesh High Court · (1995) 40 MPLJ 103 : (1995) MPLJ 103
Arbitration Act, 1940 — Section 34
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1994
481 judgments · page 7 of 25
High Courts07 Sept 1994Dismissed
Allahabad Bank, Katni, Jabalpur Vs M.P. Electricity Board, Rampur
Madhya Pradesh High Court · AIR 1996 MP 1
Contract Act, 1872 — Section 126Sick Industrial Companies (Special Provisions) Act, 1985 — Section 26, 26
High Courts07 Sept 1994Dismissed
Haji Moosakhan and Another Vs M.P. Wakf Board and Others
Madhya Pradesh High Court · AIR 1995 MP 50 : (1995) 40 MPLJ 463 : (1995) MPLJ 463
Waqf Act, 1954 — Section 3, 43
High Courts07 Sept 1994
Rana Pratap Singh Vs Cotton Corporation of India Ltd.
Madhya Pradesh High Court · (1995) 2 LLJ 160 : (1994) 2 MPJR 124
High Courts07 Sept 1994Allowed
Ranjit Narayan Haksar Vs Surendra Verma
Madhya Pradesh High Court · (1994) JLJ 740 : (1994) 2 MPJR 271 : (1995) 40 MPLJ 21 : (1995) MPLJ 21
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23J
High Courts07 Sept 1994Allowed
Fattu Vs State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 1970
Penal Code, 1860 (IPC) — Section 325, 326
High Courts07 Sept 1994Allowed
Fattu @ Fateh Singh Laljiram Vs State of M.P.
Madhya Pradesh High Court · (1995) 40 MPLJ 785 : (1995) MPLJ 785
Penal Code, 1860 (IPC) — Section 325, 326, 96
High Courts07 Sept 1994
Smt. Laxmibai Vs Keshrimal Jain
Madhya Pradesh High Court · AIR 1995 MP 178 : (1994) JLJ 747 : (1995) 40 MPLJ 105 : (1995) MPLJ 105
Civil Procedure Code, 1908 (CPC) — Order 48 Rule 1, Order 5 Rule 2, Order 9 Rule 13, 96, 96(2)
High Courts07 Sept 1994Allowed
Govind Das Biyani and Others Vs Badri Narayan Rathi
Madhya Pradesh High Court · (1994) ILR (MP) 518 : (1995) JLJ 231 : (1995) 1 MPJR 48 : (1995) 40 MPLJ 194 : (1995) MPLJ 194
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Penal Code, 1860 (IPC) — Section 380
High Courts06 Sept 1994
Bhagat Singh Vs Bhoj Singh Rao and Another
Madhya Pradesh High Court · AIR 1995 MP 53 : (1994) 2 MPJR 148 : (1995) 40 MPLJ 200 : (1995) MPLJ 200
Civil Procedure Code, 1908 (CPC) — Section 8Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 18
High Courts06 Sept 1994Dismissed
Mahesh Joshi Vs Thottapully Narainan Unni
Madhya Pradesh High Court · (1994) JLJ 711
Arbitration Act, 1940 — Section 14, 16, 16(3), 19, 21Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 23 Rule 1(4)
High Courts05 Sept 1994Dismissed
State of M.P. Vs Omprakash Ikbal Narayan
Madhya Pradesh High Court · (1995) 40 MPLJ 766 : (1995) MPLJ 766
Criminal Procedure Code, 1973 (CrPC) — Section 245, 246
High Courts02 Sept 1994Dismissed
Sarjubai Vs Gurudip Singh and Others
Madhya Pradesh High Court · (1994) ACJ 997
Civil Procedure Code, 1908 (CPC) — Section 115, 3Motor Vehicles Act, 1988 — Section 140, 149, 165, 166, 167
High Courts02 Sept 1994Allowed
Devi Singh Rattan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) ILR (MP) 450 : (1995) JLJ 233 : (1995) 40 MPLJ 757 : (1995) MPLJ 757
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306
High Courts01 Sept 1994
Taramati Nandkishore Sharma Vs Cantonment Board and Another
Madhya Pradesh High Court · (1995) 40 MPLJ 159 : (1995) MPLJ 159
Cantonments Act, 1924 — Section 280Cantonments Fund Servants Rules, 1937 — Rule 22, 22(1)Madhya Pradesh Shiksha Adhiniyam, 1965 — Section 25, 28
High Courts01 Sept 1994
Bhoomandal Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 547
Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 5A
High Courts01 Sept 1994
Dr. Dharmendra Jhavar Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1995 MP 97 : (1994) 2 MPJR 181 : (1995) 40 MPLJ 233 : (1995) MPLJ 233
Constitution of India, 1950 — Article 226Madhya Pradesh Admission Rules, 1993 — Rule 3.2.10
High Courts01 Sept 1994Allowed
Rajesh Amarsinh Rajpoot Vs State of M.P.
Madhya Pradesh High Court · (1995) 40 MPLJ 831 : (1995) MPLJ 831
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts01 Sept 1994
Babloo alias Sujeet Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 3534 : (1994) ILR (MP) 441 : (1997) 1 JLJ 17
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 307, 320, 324, 325, 326
High Courts31 Aug 1994Dismissed
Khemchand Motilal Tobacco Products Ltd. and Others Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1995) 40 MPLJ 309 : (1995) MPLJ 309
Constitution of India, 1950 — Article 14, 19(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 7(2)