High Courts26 Jul 1995Allowed
Ramcharan and Others Vs Shiv Prasad and Others
Madhya Pradesh High Court · (1996) JLJ 511
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 152, 153A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,818 of 2,382
High Courts25 Jul 1995
S.P. Anand Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1995) JLJ 797
Constitution of India, 1950 — Article 226
High Courts24 Jul 1995
National Insurance Co. Ltd. Vs Mahila Bhoga and Others
Madhya Pradesh High Court · (1996) 2 ACC 493
Motor Vehicles Act, 1988 — Section 173, 2, 61
High Courts24 Jul 1995Dismissed
Gopinath Jwala Prasad Goyal Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1996) JLJ 571 : (1996) 1 MPJR 301 : (1996) 41 MPLJ 457 : (1996) MPLJ 457
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 233, 233(1), 32
High Courts21 Jul 1995Allowed
Muniya (Smt.) Vs State of M.P.
Madhya Pradesh High Court · (1996) JLJ 214 : (1997) 3 LLJ 548
Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 23(2)
High Courts21 Jul 1995
A.B. Singh Vs The Chairman, Dena Bank and Others
Madhya Pradesh High Court · (1996) 3 LLJ 117
Constitution of India, 1950 — Article 226, 227Dena Bank Officer Employees (conduct) Regulations, 1976 — Rule 17
High Courts21 Jul 1995Dismissed
Hajrat Singh Bhaiyalal Vs Bahadur Singh Jujhar Singh and Another
Madhya Pradesh High Court · (1995) 40 MPLJ 892 : (1995) MPLJ 892
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5), 145(6)
High Courts21 Jul 1995Dismissed
Hairat Singh Vs Bahadur Singh and Another
Madhya Pradesh High Court · (1996) CriLJ 2266
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5), 145(6), 482
High Courts20 Jul 1995Dismissed
Shipra Bhowmick Vs Presiding Officer and Others
Madhya Pradesh High Court · (1996) 1 ACC 458
Employees Compensation Act, 1923 — Section 2, 30
High Courts20 Jul 1995
Daryaobai and Others Vs Madhya Pradesh State Road Transport Corporation and Others
Madhya Pradesh High Court · (1996) ACJ 1233
High Courts20 Jul 1995
Lokendra Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (1995) 2 DMC 524
Criminal Procedure Code, 1973 (CrPC) — Section 221, 221(1), 221(2)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 306, 411, 498A
High Courts18 Jul 1995
R.C. Sachan Vs Managing Director, Central Ware Housing Corporation and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 936 : (1995) MPLJ 936
Constitution of India, 1950 — Article 14
High Courts18 Jul 1995
Rampyari Vs State of M.P. and Others
Madhya Pradesh High Court · (1996) 1 MPJR 170
High Courts18 Jul 1995
Jagdish Prasad Vs Rambabu Jaishwal and Others
Madhya Pradesh High Court · (1996) 1 ACC 348
Motor Vehicles Act, 1939 — Section 110A, 110D, 95(1)(b)(ii)
High Courts18 Jul 1995Allowed
Sudhir Kumar and Another Vs Smt. Asha
Madhya Pradesh High Court · (1995) JLJ 635
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 39 Rule 1, Order 39 Rule 2
High Courts17 Jul 1995
M/s. Dunlop India Ltd. Vs Commissioner of Sales Tax, M.P.
Madhya Pradesh High Court · (1996) 1 MPJR 295
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(n)
High Courts14 Jul 1995Dismissed
Mohar Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (1995) JLJ 584
Constitution of India, 1950 — Article 14, 17Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 3(1)
High Courts14 Jul 1995Dismissed
Rajesh Dass Vs Mrs. Usha Dass
Madhya Pradesh High Court · (1995) ILR (MP) 472 : (1996) JLJ 194 : (1996) 1 MPJR 190 : (1996) 41 MPLJ 277 : (1996) MPLJ 227
Divorce Act, 1869 — Section 22
High Courts14 Jul 1995Allowed
Chambal Ghati Shiksha Prasar Samiti Vs State of M.P. and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 969 : (1995) MPLJ 969
Constitution of India, 1950 — Article 226Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 33, 40
High Courts14 Jul 1995Allowed
A.K. Varma Vs State of M.P. and Others
Madhya Pradesh High Court · (1996) 41 MPLJ 29 : (1996) MPLJ 29
Madhya Pradesh Municipalities Act, 1961 — Section 328, 330Madhya Pradesh Municipalities Transfer of Immovable Property Rules, 1963 — Rule 4, 5Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 16