High Courts06 Feb 1995Allowed
Nandi Vs State of M.P.
Madhya Pradesh High Court · (1999) 2 MPJR 109
Prevention of Food Adulteration Act, 1954 — Section 11(3), 16(1)(a)(i)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,832 of 2,382
High Courts05 Feb 1995Allowed
Smt. Durgwatiyabai Vs Govinddas
Madhya Pradesh High Court · (1995) 2 DMC 58
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401, 482
High Courts03 Feb 1995Dismissed
Dhaniram Ahirwar and Another Vs High Court of Madhya Pradesh and Another
Madhya Pradesh High Court · (1995) 40 MPLJ 545 : (1995) MPLJ 545
Constitution of India, 1950 — Article 235
High Courts03 Feb 1995
Dadariya Sales and Service Vs Commissioner of Income Tax and Others
Madhya Pradesh High Court · (1995) 125 CTR 193 : (1996) 217 ITR 604 : (1995) 83 TAXMAN 369
Income Tax Act, 1961 — Section 271(1), 271(2)
High Courts03 Feb 1995Dismissed
State Election Commission, Bhopal Vs Ras Bihari Raghuwanshi and Others
Madhya Pradesh High Court · AIR 1995 MP 245 : (1995) JLJ 651 : (1996) 41 MPLJ 966 : (1996) MPLJ 966
Constitution of India, 1950 — Article 14, 243K, 243OMadhya Pradesh Panchayat Election Rules, 1994 — Rule 17(3), 33(6), 43Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 42, 43
High Courts03 Feb 1995Dismissed
Deodas Mohanta and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 981 : (1995) MPLJ 981
High Courts03 Feb 1995Dismissed
State Election Commission, Madhya Pradesh Vs Ras Bihari Raghuwanshi
Madhya Pradesh High Court · (1995) 2 MPJR 170
Constitution of India, 1950 — Article 243KMadhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 42
High Courts02 Feb 1995Dismissed
National Pure Food Suppliers and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1995) 2 MPJR 258
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 19, 19(1)
High Courts02 Feb 1995
Chandrabhan Singh Sikarwar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) 2 DMC 204
Penal Code, 1860 (IPC) — Section 201, 304B, 306, 34, 498A
High Courts02 Feb 1995
Steel Authority of India Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1995) 40 MPLJ 966 : (1995) MPLJ 966
Madhya Pradesh General Sales Tax Act, 1958 — Section 5(1)
High Courts02 Feb 1995Allowed
Chandrika Vs Rajaram
Madhya Pradesh High Court · (1995) CriLJ 2587 : (1995) JLJ 351
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 435Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts02 Feb 1995Allowed
Chandrika Dadubhai Vs Rajaram Bawanideen and Others
Madhya Pradesh High Court · (1995) ILR (MP) 374 : (1995) 40 MPLJ 610 : (1995) MPLJ 610
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228
High Courts02 Feb 1995Dismissed
National Pure Food Suppliers, Jabalpur and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1995 MP 228 : (1995) ILR (MP) 198 : (1995) 40 MPLJ 797 : (1995) MPLJ 797
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 19(1)
High Courts01 Feb 1995Dismissed
The M.P. State Road Transport Corporation Vs The Industrial Court
Madhya Pradesh High Court · (1995) 70 FLR 798 : (1996) 1 LLJ 44 : (1996) MPLJ 4
Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts01 Feb 1995
Regd. Finn Kailash Narayan and Bros. Vs Bhagwandas Pawaiya
Madhya Pradesh High Court · (1996) 1 MPJR 156
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 13
High Courts31 Jan 1995
Polina Alexander Singh (Mrs.) Vs Joint Director Education, Sagar and Others
Madhya Pradesh High Court · (1995) JLJ 435 : (1996) 1 MPJR 97
Constitution of India, 1950 — Article 19(1), 29, 30, 30(1)Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 10, 6Madhya Pradesh Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karamchariyon Ke Bharti) Niyam, 1979 — Rule 13, 4
High Courts30 Jan 1995Allowed
Gudda Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1997) 1 MPJR 265
Arms Act, 1959 — Section 25(1)(b), 4
High Courts30 Jan 1995
Shiv Narain Jamunalal and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1995) 125 CTR 108 : (1995) 214 ITR 41 : (1995) 83 TAXMAN 485
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 273A
High Courts30 Jan 1995Allowed
Gudda @ Sameer Ahmed Vs State of M.P.
Madhya Pradesh High Court · (1997) 1 JLJ 352 : (1997) 2 MPLJ 117
Arms Act, 1959 — Section 25(1), 4Arms Rules, 1962 — Rule 3
High Courts30 Jan 1995
Commissioner of Wealth Tax Vs Mukesh Kumar Agarwal
Madhya Pradesh High Court · (1996) 220 ITR 41