High Courts11 Sept 1995Dismissed
Tahir Khan Vs Basarat Khan
Madhya Pradesh High Court · AIR 1996 MP 182 : (1996) 1 MPJR 158 : (1996) 41 MPLJ 603 : (1996) MPLJ 603
Succession Act, 1925 — Section 372
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,814 of 2,382
High Courts07 Sept 1995
Nisha Shrivas Vs Rajendra Shrivas
Madhya Pradesh High Court · (1996) 1 DMC 35
Civil Procedure Code, 1908 (CPC) — Section 151, 24Guardians and Wards Act, 1890 — Section 25
High Courts07 Sept 1995Dismissed
Govind Prasad Vs State of M.P. and Another
Madhya Pradesh High Court · (1996) CriLJ 1238 : (1995) ILR (MP) 703 : (1996) 1 MPJR 138
Constitution of India, 1950 — Article 141Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(2A), 16, 2(1A)Prevention of Food Adulteration Rules, 1955 — Rule 20
High Courts07 Sept 1995Dismissed
Govind Prasad Lalgare Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1996) 41 MPLJ 649 : (1996) MPLJ 649
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 9
High Courts06 Sept 1995Dismissed
Bashiran Bai Vs Vimla Devi and Others
Madhya Pradesh High Court · (1996) JLJ 34
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 12(1)
High Courts06 Sept 1995Dismissed
Kul Deep Singh Malik Singh Vs M.P. Griha Nirman Mandal and Another
Madhya Pradesh High Court · (1997) 1 JLJ 283 : (1996) 41 MPLJ 742 : (1996) MPLJ 742
Limitation Act, 1963 — Article 135
High Courts06 Sept 1995Allowed
V. Shyla Nair Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1996 MP 91 : (1995) ILR (MP) 554
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 14, 226
High Courts06 Sept 1995
K.C. Bokadia and Another Vs Dinesh Chandra Dubey
Madhya Pradesh High Court · (1996) JLJ 63 : (1999) 1 MPLJ 33 : (1999) 2 RCR(Criminal) 561
Copyright Act, 1957 — Section 45, 63
High Courts06 Sept 1995Dismissed
Uma Prasad and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1996) CriLJ 1252 : (1995) ILR (MP) 697
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7(1)(3)Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts05 Sept 1995Dismissed
Surya Narain Sinha Vs Chairman Cum Managing Director, N.T.P.C.
Madhya Pradesh High Court · (1996) 2 MPJR 409
High Courts05 Sept 1995Allowed
Dhirendra Nath Verma and Others Vs Yashwant Rao Ramchandra Ogale
Madhya Pradesh High Court · (1996) JLJ 249 : (1996) 1 MPJR 150 : (1996) 41 MPLJ 527 : (1996) MPLJ 527
Specific Relief Act, 1963 — Section 12(2)
High Courts04 Sept 1995Dismissed
Sushil Kumar Jain and Another Vs Municipal Corporation
Madhya Pradesh High Court · (1996) 1 MPJR 169 : (1996) 41 MPLJ 623 : (1996) MPLJ 623
Madhya Pradesh Municipal Corporation Act, 1956 — Section 248, 249
High Courts04 Sept 1995Dismissed
D.P. Raju Vs State of M.P.
Madhya Pradesh High Court · (1996) 2 DMC 77
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306
High Courts31 Aug 1995Allowed
M/s. Nimar Textiles Ltd. Vs L.K. Pandey, Deputy Labour Commissioner
Madhya Pradesh High Court · (1996) 2 MPJR 76
Industrial Disputes Act, 1947 — Section 33C(1)
High Courts31 Aug 1995Allowed
M.P. Koyla Mazdoor Sabha Vs South Eastern Coalfields Ltd. and Others
Madhya Pradesh High Court · (1996) 1 MPJR 285 : (1996) 41 MPLJ 326 : (1996) MPLJ 326
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2
High Courts31 Aug 1995
Prayagdatta and Others Vs Mahendra Singh and Another
Madhya Pradesh High Court · (1996) ACJ 529
High Courts31 Aug 1995
Nimar Textiles Ltd. Vs L.K. Pandey, Dy. Labour Commr. and Another
Madhya Pradesh High Court · (1997) 3 LLJ 224 : (1996) 41 MPLJ 757 : (1996) MPLJ 757
Industrial Disputes Act, 1947 — Section 2, 25M, 33C(1)
High Courts30 Aug 1995Allowed
S.K. Bhattacharya Vs State Industrial Court
Madhya Pradesh High Court · (1995) 2 MPJR 301
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 61, 62, 66
High Courts30 Aug 1995Allowed
S.K. Bhattacharya Vs State Industrial Court and Others
Madhya Pradesh High Court · (1996) 41 MPLJ 531 : (1996) MPLJ 531
Constitution of India, 1950 — Article 14, 141
High Courts30 Aug 1995Allowed
Madhya Pradesh Dugdh Mahasangh Maryadit Vs Gangadhar Sharma and Another
Madhya Pradesh High Court · (1996) JLJ 19 : (1995) 2 MPJR 392 : (1996) 41 MPLJ 138 : (1996) MPLJ 138
Madhya Pradesh Industrial Relations Act, 1960 — Section 65, 65(1), 77