COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,838 of 2,382

High Courts30 Nov 1994Allowed

Ramchandra Kesharwani Vs State of M.P.

Madhya Pradesh High Court · (1995) CriLJ 3296 : (1995) 1 MPJR 233

Criminal Procedure Code, 1973 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 34, 379, 411Succession Act, 1925 — Section 372(3)

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High Courts29 Nov 1994Dismissed

The State of Madhya Pradesh and Another Vs The Presiding Officer, Labour Court and Another

Madhya Pradesh High Court · (1995) 71 FLR 16 : (1996) 3 LLJ 1092

Industrial Disputes Act, 1947 — Section 2, 33C(2)Minimum Wages Act, 1948 — Section 20, 20(1), 20(3), 29(1)Payment of Wages Act, 1936 — Section 15(1)

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High Courts26 Nov 1994Dismissed

Dharmendra Kumar Vs Smt. Pushpa Devi

Madhya Pradesh High Court · AIR 1995 MP 210 : (1995) 2 DMC 461 : (1995) 1 MPJR 307 : (1995) 40 MPLJ 555 : (1995) MPLJ 555

Hindu Marriage Act, 1955 — Section 23(2), 24, 25, 26, 27

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High Courts24 Nov 1994Dismissed

Keshav Singh and Others Vs Shantabai Shrikhande and Others

Madhya Pradesh High Court · (1995) 2 MPJR 277 : (1995) 40 MPLJ 656 : (1995) MPLJ 656

Civil Procedure Code, 1908 (CPC) — Section 9Madhya Bharat Abolition of Jagirs Act, 2008 — Section 21, 21(1), 24

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High Courts23 Nov 1994Dismissed

Aziz Mohammad Vs Mst. Islam Bi

Madhya Pradesh High Court · (1995) 1 DMC 570

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts22 Nov 1994Allowed

Ramgopal Raghuvar Prasad Vs Superintendent, Central Jail and Another

Madhya Pradesh High Court · (1994) ILR (MP) 342 : (1995) 40 MPLJ 605 : (1995) MPLJ 605

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 326, 34, 394, 397, 450

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High Courts17 Nov 1994

Awadhoot Vs Mohini

Madhya Pradesh High Court · (1995) 1 DMC 621

Hindu Marriage Act, 1955 — Section 26

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High Courts17 Nov 1994

Naniya @ Nanuram and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1995) JLJ 157 : (1995) 40 MPLJ 439 : (1995) MPLJ 439

Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 304(2), 341

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High Courts17 Nov 1994Dismissed

United India Insurance Co. Ltd. Vs Pratibha Rathi and Others

Madhya Pradesh High Court · (1995) ACJ 819 : (1995) JLJ 167

Contract Act, 1872 — Section 125Motor Vehicles Act, 1988 — Section 149, 169

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High Courts17 Nov 1994

Naniya Nanuram and Others Vs State of M.P.

Madhya Pradesh High Court · (1995) CriLJ 1870

Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 304(II), 323, 34, 341

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High Courts16 Nov 1994Allowed

Salim through next friend Liyakat Vs The Union of India and Another

Madhya Pradesh High Court · (1995) 1 MPJR 167

Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1), 3(1)(a)

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High Courts11 Nov 1994

Neetu Sharma Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) ILR (MP) 522 : (1994) 2 MPJR 324 : (1995) 40 MPLJ 157 : (1995) MPLJ 157

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 207

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High Courts11 Nov 1994Dismissed

Asbestos Kamgar Union Vs Asbestos Janata Mazdoor Union and Others

Madhya Pradesh High Court · (1995) JLJ 369 : (1995) 2 LLJ 1103 : (1995) 40 MPLJ 171 : (1995) MPLJ 171

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15Madhya Pradesh Industrial Relations Act, 1960 — Section 17Madhya Pradesh Industrial Relations Rules, 1961 — Rule 17

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High Courts11 Nov 1994Dismissed

Ramesh Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1978) ILR (MP) 409 : (1995) JLJ 750 : (1995) 1 MPJR 313 : (1995) 40 MPLJ 768 : (1995) MPLJ 768

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302

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High Courts10 Nov 1994Allowed

Atmaram Vs State of M.P.

Madhya Pradesh High Court · AIR 1995 MP 225 : (1995) 40 MPLJ 633 : (1995) MPLJ 633

Evidence Act, 1872 — Section 115Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 170B, 170B(2)

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High Courts09 Nov 1994Dismissed

Cooltech Industries and Others Vs Dena Bank and Another

Madhya Pradesh High Court · (1994) ILR (MP) 472 : (1995) 1 MPJR 253 : (1995) 40 MPLJ 629 : (1995) MPLJ 629

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(2), Order 9 Rule 13

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High Courts08 Nov 1994Dismissed

M/s. Swaroop Vegetable Product Industries Ltd. Vs M/s. Vindhya Soya Limited.

Madhya Pradesh High Court · (1995) 2 MPJR 219

Criminal Procedure Code, 1973 (CrPC) — Section 202Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Nov 1994Dismissed

Swaroop Vegetables Product Industries Ltd. Vs Vindhya Soya Ltd.

Madhya Pradesh High Court · (1995) 40 MPLJ 1024 : (1995) MPLJ 1024

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts08 Nov 1994Allowed

Laxman Ramkishan and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1995) JLJ 639 : (1995) 40 MPLJ 916 : (1995) MPLJ 916

Penal Code, 1860 (IPC) — Section 147, 149, 302

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High Courts08 Nov 1994Allowed

Champatlal Baijnath Patel Vs Vrindawan Mishra and Others

Madhya Pradesh High Court · (1994) ILR (MP) 496 : (1995) 1 MPJR 225 : (1995) 40 MPLJ 627 : (1995) MPLJ 627

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)

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