High Courts05 Apr 1995Allowed
Harvilas Kushwah Vs Sports Authority of India and Others
Madhya Pradesh High Court · (1996) 1 LLJ 450 : (1995) 40 MPLJ 631 : (1995) MPLJ 631
Industrial Disputes Act, 1947 — Section 2, 25F
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,825 of 2,382
High Courts03 Apr 1995
Raja Vs State of M.P.
Madhya Pradesh High Court · (1995) 1 MPJR 339
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8
High Courts03 Apr 1995Allowed
Narendra Pal Gupta and Another Vs H.B. Popli and Others
Madhya Pradesh High Court · (1996) ACJ 90
Penal Code, 1860 (IPC) — Section 279, 337
High Courts03 Apr 1995Dismissed
State of M.P. Vs Gobar Singh
Madhya Pradesh High Court · (1996) CriLJ 302
Opium Act, 1857 — Section 9
High Courts03 Apr 1995
Raju Kulkarni Vs State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 3929
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8
High Courts03 Apr 1995
Raju Balaji Kulkarni Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 40 MPLJ 715 : (1995) MPLJ 715
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts02 Apr 1995
Commissioner of Income Tax Vs Bhagwan Cloth Stores
Madhya Pradesh High Court · (1996) 87 TAXMAN 342
Income Tax Act, 1961 — Section 254(2), 256(1), 256(2)
High Courts31 Mar 1995Allowed
Ravindra Kumar Mishra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 3060 : (1995) ILR (MP) 401
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts31 Mar 1995
PARASNATH Vs UNION OF INDIA and Others
Madhya Pradesh High Court · (1997) 141 CTR 201
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 103Income Tax Act, 1961 — Section 120, 132, 132A, 132B, 222
High Courts31 Mar 1995Allowed
Baijnath Prasad and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1995) JLJ 592 : (1995) 40 MPLJ 1026 : (1995) MPLJ 1026
Land Acquisition Act, 1894 — Section 17, 17(4), 4
High Courts31 Mar 1995Allowed
Ravindra Kumar Ramshankar Mishra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 40 MPLJ 645 : (1995) MPLJ 645
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts31 Mar 1995Allowed
Omprakash Agrawal and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1995) 2 MPJR 293
Land Acquisition Act, 1894 — Section 4, 6
High Courts30 Mar 1995Dismissed
Prakirn Vs State Bank of Indore and Another
Madhya Pradesh High Court · (1995) 2 MPJR 203
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts30 Mar 1995Dismissed
Praking Vs State Bank of Indore and Another
Madhya Pradesh High Court · AIR 1996 MP 28 : (1995) 40 MPLJ 867 : (1995) MPLJ 867
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts29 Mar 1995Dismissed
Rahul Gupta Vs State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 3340 : (1995) ILR (MP) 389 : (1995) 1 MPJR 263
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts29 Mar 1995
Devram Bilve Vs Smt. Indumati
Madhya Pradesh High Court · (1995) 2 DMC 267
Special Marriage Act, 1954 — Section 22, 27(1), 35
High Courts29 Mar 1995Allowed
State of Madhya Pradesh Vs Mangu @ Mangilal and Others
Madhya Pradesh High Court · (1995) 1 MPJR 255 : (1995) 40 MPLJ 567 : (1995) MPLJ 567
Constitution of India, 1950 — Article 21, 39, 41, 43, 45Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts29 Mar 1995Dismissed
The Associated Cement Companies Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1996 MP 116
Constitution of India, 1950 — Article 14Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 12, 4, 4(1), 4A, 4A(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 1
High Courts29 Mar 1995
Radheshyam Patidar Vs Jagdish Patidar
Madhya Pradesh High Court · AIR 1995 MP 272 : (1995) 40 MPLJ 909 : (1995) MPLJ 909
Madhya Pradesh Municipalities Act, 1961 — Section 26
High Courts29 Mar 1995Allowed
State of M.P. Vs Mangu alias Mangilal and Others
Madhya Pradesh High Court · (1996) 1 ALT(Cri) 5 : (1995) CriLJ 3852 : (1995) ILR (MP) 392 : (1995) JLJ 454
Constitution of India, 1950 — Article 21, 39, 41, 43, 45Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3), 545Motor Vehicles Act, 1988 — Section 140