COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,817 of 2,382

High Courts01 Aug 1995Dismissed

Oriental Insurance Co. Vs Dwarika Prasad Agarwal and Others

Madhya Pradesh High Court · (1996) JLJ 589

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(4), Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110CC, 95(2), 96(2)Motor Vehicles Act, 1988 — Section 149(2), 170, 173

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High Courts01 Aug 1995Dismissed

Madhya Pradesh Vidyut Mandal and Another Vs Geetabai and Others

Madhya Pradesh High Court · (1996) ACJ 149 : (1995) JLJ 790 : (1996) 2 LLJ 283

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High Courts01 Aug 1995Allowed

State of Madhya Pradesh and another Vs Anil Kishore Mishra

Madhya Pradesh High Court · (1996) 1 MPJR 155

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178(c)

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High Courts31 Jul 1995Allowed

Shashi Kumar Mishra Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1996) 41 MPLJ 237 : (1996) MPLJ 237

Army Act, 1950 — Section 192Pension Regulations for Army, 1961 — Regulation 48, 6

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High Courts31 Jul 1995Dismissed

Parasnath Vs Union of India

Madhya Pradesh High Court · (1996) 87 TAXMAN 349

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 103Income Tax Act, 1961 — Section 120(1), 132, 132(1), 132(1)(c), 132(5)

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High Courts31 Jul 1995Dismissed

Smt. Vimla Ladkani Vs Dr. Chandra Prakash Ladkani

Madhya Pradesh High Court · AIR 1996 MP 86 : (1996) 1 DMC 142 : (1996) JLJ 42 : (1995) 40 MPLJ 975 : (1995) MPLJ 975

Hindu Marriage Act, 1955 — Section 13

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High Courts31 Jul 1995

Parasnath Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1997) 225 ITR 365

Criminal Procedure Code, 1973 (CrPC) — Section 102, 103Income Tax Act, 1961 — Section 120, 132, 132(1), 132(5), 132A

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High Courts31 Jul 1995Allowed

No. 14463928 - H. Gnr/OR-A/ Ex Gunner Shashi Kumar Mishra Vs Union of India and Others

Madhya Pradesh High Court · (1995) 2 MPJR 334

Army Act, 1950 — Section 192Constitution of India, 1950 — Article 226, 227

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High Courts28 Jul 1995Dismissed

R.N. Gupta Vs Jawaharlal Nehru Krishi Vishwavidyalaya

Madhya Pradesh High Court · (1995) 2 MPJR 382

Constitution of India, 1950 — Article 226, 227, 311, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 357, 360, 374, 389, 389(1)Penal Code, 1860 (IPC) — Section 161

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High Courts28 Jul 1995

Nagar Palika Parishad, Guna Vs Krishi Upaj Mandi Samiti, Guna and Others

Madhya Pradesh High Court · (1996) 2 MPJR 415

Madhya Pradesh Municipalities Act, 1961 — Section 127AMadhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 — Section 6(a)(iii)

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High Courts28 Jul 1995Dismissed

R.N. Gupta and Another Vs Jawaharlal Nehru Krishi Vishwavidyalaya

Madhya Pradesh High Court · (1996) 41 MPLJ 507 : (1996) MPLJ 507

Constitution of India, 1950 — Article 226, 227, 311, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 374, 389(1)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 19

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High Courts28 Jul 1995

Rekhabai Vs Ramlal

Madhya Pradesh High Court · (1995) 2 DMC 539

Hindu Marriage Act, 1955 — Section 24

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High Courts28 Jul 1995

Nagar Palika Parishad Vs Krishi Upaj Mandi Samiti and Others

Madhya Pradesh High Court · (1996) MPLJ 960

Madhya Pradesh Municipalities Act, 1961 — Section 127A(2)

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High Courts28 Jul 1995

Ram Kishan and Others Vs Babulal Chaudhari and Others

Madhya Pradesh High Court · (1997) 1 JLJ 48

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 43 Rule 1, 100A, 104, 104(2)Constitution of India, 1950 — Article 226Government of India Act, 1915 — Section 108

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High Courts28 Jul 1995