High Courts19 Jan 1995
Babulal Sobhagmal Modi Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1997) 2 MPLJ 50
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,834 of 2,382
High Courts19 Jan 1995
Hem Raj Sharma Vs State of M.P.
Madhya Pradesh High Court · (1996) 1 MPJR 109
Madhya Pradesh General Sales Tax Act, 1958 — Section 33(4)(b)
High Courts18 Jan 1995Dismissed
Simplex Castings Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1996) 81 ELT 45 : (1995) JLJ 268 : (1995) 40 MPLJ 717 : (1995) MPLJ 717
Constitution of India, 1950 — Article 226(2)Customs Act, 1962 — Section 15, 15(1), 7, 8
High Courts18 Jan 1995
Sindhi Sahiti Multipurpose and Transport Co-operative Society Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1995) 125 CTR 259 : (1995) 214 ITR 232 : (1995) 40 MPLJ 919 : (1995) MPLJ 919
Income Tax Act, 1961 — Section 256, 80P, 80P(2)
High Courts18 Jan 1995Allowed
Rahmat Ali Vs Abdul Razzak
Madhya Pradesh High Court · AIR 1995 MP 235 : (1995) ILR (MP) 178 : (1995) JLJ 380 : (1996) 41 MPLJ 187 : (1996) MPLJ 187
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 227
High Courts18 Jan 1995Partly Allowed
Radhakrishna Trivedi Vs M.P. State Warehousing Corporation and Another
Madhya Pradesh High Court · (1995) JLJ 249 : (1996) 1 LLJ 557 : (1995) 1 MPJR 119 : (1995) 40 MPLJ 527 : (1995) MPLJ 527
Madhya Pradesh State Warehousing Corporation Staff Regulations, 1962 — Regulation 22(1), 22(2)
High Courts18 Jan 1995Dismissed
Gram Panchayat Pathariya Vs Dr. K.K. Tiwari
Madhya Pradesh High Court · (1995) 2 MPJR 223
Madhya Pradesh Land Revenue Code, 1959 — Section 251
High Courts17 Jan 1995
New India Assurance Co. Ltd. Vs Ayesha Begum and Others
Madhya Pradesh High Court · (1995) ACJ 587
Motor Vehicles Act, 1939 — Section 110D
High Courts17 Jan 1995Dismissed
Oriental Insurance Co. Ltd. Vs Makni and Others
Madhya Pradesh High Court · (1996) ACJ 72
High Courts17 Jan 1995Dismissed
Pawan Kumar Shandilyakar Vs Rajya Nirvachan Ayog and Another
Madhya Pradesh High Court · (1995) 40 MPLJ 591 : (1995) MPLJ 591
Constitution of India, 1950 — Article 243ZGMadhya Pradesh Municipal Corporation Act, 1956 — Section 10(6), 433Madhya Pradesh Municipalities Act, 1961 — Section 20, 22, 29, 29(6), 355
High Courts17 Jan 1995Allowed
Dayabhai Kashibhai Patel Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1996) 41 MPLJ 22 : (1996) MPLJ 22
Factories Act, 1948 — Section 46Madhya Pradesh General Sales Tax Act, 1958 — Section 2
High Courts17 Jan 1995Dismissed
Shrivastava S.K. and Others Vs Central Bank of India and Others
Madhya Pradesh High Court · (1997) 3 LLJ 361
High Courts17 Jan 1995
Ramdas Vs Smt. Shakuntaladevi
Madhya Pradesh High Court · (1995) JLJ 272 : (1995) 1 MPJR 92
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23B, 23C, 23C(1), 23D
High Courts16 Jan 1995Dismissed
Mahesh Kumar Vs Raj Kumar i
Madhya Pradesh High Court · (1995) 2 DMC 106
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3), 482
High Courts16 Jan 1995Dismissed
Shyamlal Vs Mst. Angooribai
Madhya Pradesh High Court · (1995) 2 DMC 183
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Jan 1995Allowed
Mehtar Vs Musammad Janki
Madhya Pradesh High Court · (1995) 1 DMC 529
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 7, Order 9 Rule 8, Order 9 Rule 9Hindu Marriage Act, 1955 — Section 13(1)
High Courts13 Jan 1995
Shree Synthetics Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1995) 59 ECR 449
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226, 227
High Courts13 Jan 1995
Commissioner of Sales Tax Vs M.P. Agro Pesticides Ltd.
Madhya Pradesh High Court · (1996) 41 MPLJ 7 : (1996) MPLJ 7
Drugs and Cosmetics Act, 1940 — Section 3Madhya Pradesh General Sales Tax Rules, 1959 — Rule 24Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2
High Courts13 Jan 1995Allowed
Yuvraj Kashwaha Vs Nirashpati
Madhya Pradesh High Court · (1995) 1 DMC 482
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Hindu Marriage Act, 1955 — Section 9
High Courts13 Jan 1995Allowed
Kinetic Honda Motors Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1996) 81 ELT 48 : (1995) JLJ 215
Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 226