High Courts02 Mar 1995Allowed
State of Madhya Pradesh and Others Vs D.N. Patel
Madhya Pradesh High Court · (1995) 40 MPLJ 903 : (1995) MPLJ 903
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1995
717 judgments · page 29 of 36
High Courts01 Mar 1995
Munabbar Bi Vs Abdul Gafoor and Others
Madhya Pradesh High Court · (1995) 1 ACC 558
High Courts28 Feb 1995Dismissed
M/s. S.K.M. Fabrics Vs M.P. Electricity Board
Madhya Pradesh High Court · (1995) 2 MPJR 190
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49, 59, 63Electricity Act, 1910 — Section 24
High Courts28 Feb 1995Allowed
Abdul Karim Khan and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1996) 1 ALT(Cri) 11 : (1995) ILR (MP) 377 : (1995) JLJ 505 : (1995) 40 MPLJ 620 : (1995) MPLJ 620
Criminal Procedure Code, 1973 (CrPC) — Section 193, 209, 319, 319(1)Evidence Act, 1872 — Section 3
High Courts28 Feb 1995Dismissed
S.K.M. Fabrics Vs M.P. Electricity Board and Others
Madhya Pradesh High Court · AIR 1996 MP 82 : (1995) ILR (MP) 218 : (1995) 40 MPLJ 1031 : (1995) MPLJ 1031
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49, 49(1), 49(2), 49(3)
High Courts28 Feb 1995Allowed
Abdul Karim Khan and Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 3420
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 34
High Courts24 Feb 1995Dismissed
Gautamlal Agrawal Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1995 MP 257 : (1995) ILR (MP) 207 : (1995) 40 MPLJ 858 : (1995) MPLJ 858
Constitution of India, 1950 — Article 246, 265, 41Madhya Pradesh Karadhan Adhiniyam, 1982 — Section 3, 3(1), 3(2), 4
High Courts24 Feb 1995Dismissed
AVN Tubes Limited Vs Steel Authority of India Limited and Others
Madhya Pradesh High Court · AIR 1996 MP 53 : (1995) ILR (MP) 280
Contract Act, 1872 — Section 126Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts23 Feb 1995
Western Coal Fields Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1996) 41 MPLJ 439 : (1996) MPLJ 439
Constitution of India, 1950 — Article 14Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 7(5)
High Courts23 Feb 1995
Western Coal Fields Ltd. Panch Area Parasia, Distt. Chhindwara Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) 2 MPJR 262
Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 2(b), 7(5)
High Courts22 Feb 1995Allowed
Dayaram Premlal Pradhan and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) 1 MPJR 360 : (1995) 40 MPLJ 913 : (1995) MPLJ 913
Madhya Pradesh Protection of Aboriginal Tribes (Interest in Trees) Act, 1956 — Section 241Madhya Pradesh Protection of Aboriginal Tribes (Interest in Trees) Rules, 1960 — Rule 3(1)
High Courts21 Feb 1995Allowed
Vindhya Telelinks Ltd. Vs State Bank of India and Others
Madhya Pradesh High Court · (1995) JLJ 609 : (1995) 40 MPLJ 575 : (1995) MPLJ 575
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11
High Courts20 Feb 1995Dismissed
Hari Singh Patel and Another Vs Janpad Panchayat and Others
Madhya Pradesh High Court · (1996) 41 MPLJ 418 : (1996) MPLJ 418
Madhya Pradesh Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Terms of Members and Procedure for Conducting Business) Rules, 1994 — Rule 4Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 47
High Courts20 Feb 1995
Raja Ram Maize Products Vs State Industrial Court and Another
Madhya Pradesh High Court · (1998) 3 LLJ 727
Industrial Disputes Act, 1947 — Section 17BMadhya Pradesh Industrial Relations Act, 1960 — Section 65(3)
High Courts20 Feb 1995
Sharif Ahmed Vs Imaman Bi
Madhya Pradesh High Court · (1995) 1 DMC 465
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Feb 1995Dismissed
Raja Ram, Maize Products Vs The State Industrial Court and Another
Madhya Pradesh High Court · (1995) 2 LLJ 1014
Industrial Disputes Act, 1947 — Section 17BMadhya Pradesh Industrial Relations Act, 1960 — Section 65(3)
High Courts20 Feb 1995
Sarita Malviya Vs Rajendra Malviya
Madhya Pradesh High Court · (1995) 1 DMC 667
Criminal Procedure Code, 1973 (CrPC) — Section 397Hindu Marriage (Amendment) Act, 1956 — Section 24
High Courts20 Feb 1995
State of M.P. Vs Smt. Ramabai
Madhya Pradesh High Court · (1995) JLJ 285
Criminal Procedure Code, 1973 (CrPC) — Section 378, 390, 401, 436, 437
High Courts17 Feb 1995
Mohan Bai Vs Generel Manager, M.P.S.R.T.C. and Others
Madhya Pradesh High Court · (1995) 1 ACC 549
Motor Vehicles Act, 1988 — Section 110D
High Courts17 Feb 1995
Chhatisgarh Mukti Morcha Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) JLJ 571 : (1995) 40 MPLJ 995 : (1995) MPLJ 995
Criminal Procedure Code, 1973 (CrPC) — Section 301(2), 327