High Courts13 Feb 1995Dismissed
Rev. Theodore Ekka Vs Evengelical Church of India
Madhya Pradesh High Court · (1995) 2 MPJR 285
Court Fees Act, 1870 — Section 7(v), 7(v)(e)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1995
717 judgments · page 31 of 36
High Courts13 Feb 1995
Dy. Director Agriculture and Another Vs Mangilal and Another
Madhya Pradesh High Court · (1995) 1 ACC 526
High Courts13 Feb 1995Allowed
Vijay Singh Jadon and Others Vs Sitab Khan and Others
Madhya Pradesh High Court · (1995) 1 MPJR 332 : (1995) 40 MPLJ 964 : (1995) MPLJ 964
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, 115
High Courts13 Feb 1995Dismissed
Rev. Theodore Ekka Vs Evangelical Church of India
Madhya Pradesh High Court · AIR 1996 MP 77 : (1995) ILR (MP) 256
Civil Procedure Code, 1908 (CPC) — Section 35ACourt Fees Act, 1870 — Article 17
High Courts13 Feb 1995
Raj Kumar Vs State of M.P.
Madhya Pradesh High Court · (1995) 1 DMC 577
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts11 Feb 1995Dismissed
Dwarka Rubber Works Vs Chhotelal
Madhya Pradesh High Court · (1995) 02 MP CK 0050
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 23, 28
High Courts10 Feb 1995Allowed
Kamalkant Vs Gargidevi and Others
Madhya Pradesh High Court · (1995) 1 DMC 416
Succession Act, 1925 — Section 375
High Courts10 Feb 1995Allowed
Ramesh Chandra Vs Ramesh Kumar and Another
Madhya Pradesh High Court · (1996) ACJ 83
High Courts10 Feb 1995
Ramesh Chandra Vs Ramesh Kumar and Others
Madhya Pradesh High Court · (1996) 2 ACC 510
High Courts10 Feb 1995Allowed
Bapu Vs Bahadur Singh
Madhya Pradesh High Court · (1995) 2 MPJR 30
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 53A
High Courts09 Feb 1995
K.D. Wires (P) Ltd. Vs Union of India and Others
Madhya Pradesh High Court · (1995) 59 ECR 447
Constitution of India, 1950 — Article 226
High Courts09 Feb 1995
Jeevan Vs Rajubai and Another
Madhya Pradesh High Court · (1995) 1 DMC 580
Criminal Procedure Code, 1973 (CrPC) — Section 125(2), 397(3), 482
High Courts09 Feb 1995
Triveni Conductors Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1995) ECR 445 : (1995) 77 ELT 534
Central Excise Rules, 1944 — Rule 173F, 173G(1), 52A, 9(1)Constitution of India, 1950 — Article 226
High Courts08 Feb 1995
Bhanwar Singh Vs Ramcharan and Others
Madhya Pradesh High Court · (1995) 2 ACC 75
Penal Code, 1860 (IPC) — Section 279, 330
High Courts08 Feb 1995
Munni Begum Vs Abdul Sattar
Madhya Pradesh High Court · (1995) 2 DMC 94
Criminal Procedure Code, 1973 (CrPC) — Section 125 , 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5, 7
High Courts08 Feb 1995
Ranvir Singh Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1995 MP 271
Madhya Pradesh Election Rules, 1994 — Rule 33(8)Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 43
High Courts08 Feb 1995
Commissioner of Sales Tax, M.P. Vs M.P. State Industries Corporation Ltd. Bhopal
Madhya Pradesh High Court · (1996) 2 MPJR 123
Madhya Pradesh General Sales Tax Act, 1958 — Entry 16, 44(1)
High Courts07 Feb 1995Allowed
Hukum Singh Vs Smt. Satya Bhama
Madhya Pradesh High Court · (1995) 2 DMC 502
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Feb 1995
Vinay Kumar @ Binnoo Tripathi Vs Mathileshbai
Madhya Pradesh High Court · (1995) 2 DMC 514
Hindu Marriage Act, 1955 — Section 13, 24, 27
High Courts07 Feb 1995Dismissed
Ramsiya Sharma Vs Meera Devi
Madhya Pradesh High Court · (1995) 1 DMC 614
Hindu Marriage Act, 1955 — Section 13(1)