High Courts20 Sept 1995Dismissed
Rajaram Vs State of M.P.
Madhya Pradesh High Court · (1996) JLJ 679
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1995
717 judgments · page 12 of 36
High Courts19 Sept 1995Allowed
Ram Naresh Sharma and Another Vs Kishanlal and Others
Madhya Pradesh High Court · (1996) ACJ 813
High Courts18 Sept 1995
Malwa Proteins and Oil (P.) Ltd. Vs Hiralal Mitthulal Grain Merchant
Madhya Pradesh High Court · (1998) 91 CompCas 828
Companies Act, 1956 — Section 433, 483
High Courts18 Sept 1995Allowed
Mukund Prasad Khare Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1996 MP 130 : (1995) ILR (MP) 563 : (1996) JLJ 753 : (1995) 2 MPJR 414 : (1996) 41 MPLJ 355 : (1996) MPLJ 355
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115
High Courts18 Sept 1995Allowed
Shamshunnisha Vs Sheikh Ramjan
Madhya Pradesh High Court · (1997) 1 DMC 116
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts18 Sept 1995Dismissed
Prithvi Singh Yadav and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1996) JLJ 274 : (1996) 41 MPLJ 172 : (1996) MPLJ 172
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8), 465
High Courts15 Sept 1995Dismissed
M/S. Akhtar Brothers Vs State of M.P. and Others
Madhya Pradesh High Court · (1995) 2 MPJR 369
Constitution of India, 1950 — Article 14, 226
High Courts15 Sept 1995
Mohan Singh and Sons Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1996) 1 MPJR 417 : (1996) 41 MPLJ 422 : (1996) MPLJ 422
Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 11, 3, 3(1), 7, 7(1)Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976 — Rule 7
High Courts15 Sept 1995Dismissed
Akhtar Brothers Vs State of M.P.
Madhya Pradesh High Court · AIR 1996 MP 93 : (1995) ILR (MP) 557
Constitution of India, 1950 — Article 14, 299
High Courts15 Sept 1995Dismissed
The State of M.P. and Others Vs Beni Pd. Rathore and Others
Madhya Pradesh High Court · AIR 1996 MP 101 : (1995) JLJ 769 : (1996) 41 MPLJ 158 : (1996) MPLJ 158
Madhya Pradesh Municipalities Act, 1961 — Section 62
High Courts15 Sept 1995Dismissed
Tamaskar Tandon Vs State Bar Council of Madhya Pradesh and Others
Madhya Pradesh High Court · (1996) 1 MPJR 33 : (1996) 41 MPLJ 334 : (1996) MPLJ 334
Advocates Act, 1961 — Section 15Constitution of India, 1950 — Article 14, 16, 226State Bar Council of Madhya Pradesh Election Rules, 1968 — Rule 2, 25, 3, 31(6)
High Courts15 Sept 1995
State of M.P. Vs Beni Prasad Rathore and Another
Madhya Pradesh High Court · (1996) 1 MPJR 1
Madhya Pradesh Municipalities Act, 1961 — Section 51, 62
High Courts15 Sept 1995
M/S. Bharat Aluminium Company Ltd. Korba Vs Commissioner of Sales Tax, M.P.
Madhya Pradesh High Court · (1995) 2 MPJR 430
Sales of Goods Act, 1930 — Section 4Transfer of Property Act, 1882 — Section 118
High Courts14 Sept 1995Dismissed
Collector and Another Vs Kalawati and Others
Madhya Pradesh High Court · (1995) 71 FLR 1121 : (1997) 3 LLJ 534
Workmens Compensation Act, 1923 — Section 30
High Courts14 Sept 1995
Steel Authority of India Ltd. Vs Sales Tax Commissioner
Madhya Pradesh High Court · (1995) 2 MPJR 390 : (1996) 41 MPLJ 790 : (1996) MPLJ 790
Madhya Pradesh General Sales Tax Act, 1958 — Section 2, 4, 6
High Courts14 Sept 1995
Usha Jain and Others Vs United India Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (1997) ACJ 1311 : (1996) JLJ 117
Motor Vehicles Act, 1939 — Section 95, 95(2)(b)(i)
High Courts14 Sept 1995Allowed
Kailash Narayan Vs Namdar and Others
Madhya Pradesh High Court · (1996) JLJ 391
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 33(3), 81, 90(2)Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1991 — Rule 119, 3, 4, 7, 8
High Courts13 Sept 1995
Jugan Bai Vs Mohd. Khan
Madhya Pradesh High Court · (1996) 1 DMC 188
Guardians and Wards Act, 1890 — Section 47
High Courts13 Sept 1995Dismissed
Ajad Khan Vs Aasmabi and Others
Madhya Pradesh High Court · (1996) 2 DMC 213
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts12 Sept 1995Allowed
Kaushalya Devi Agarwal Vs Life Insurance Co. and Others
Madhya Pradesh High Court · (1995) 09 MP CK 0068
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 9 Rule 9