COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,839 of 2,382

High Courts08 Nov 1994Dismissed

Swaroop Vegetables Product Industries Ltd. Vs Vindhya Soya Limited

Madhya Pradesh High Court · (1996) CriLJ 1150 : (1994) ILR (MP) 493

Criminal Procedure Code, 1973 (CrPC) — Section 202Negotiable Instruments Laws (Amendment) Act, 1988 — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts08 Nov 1994Allowed

State of Madhya Pradesh Vs Prasad Joravar Singh and Another

Madhya Pradesh High Court · (1995) 1 MPJR 124 : (1995) 40 MPLJ 816 : (1995) MPLJ 816

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3

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High Courts07 Nov 1994Allowed

Durg Brass Metal Works and Others Vs Dinesh Kumar Khare and Another

Madhya Pradesh High Court · (1997) 1 MPLJ 558

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), Order 37 Rule 7, Order 6 Rule 17

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High Courts07 Nov 1994Allowed

The Durg Brass Metal Works Co-operative Societies Ltd. Vs Dinesh Kumar Khare Advocate

Madhya Pradesh High Court · (1997) 1 MPJR 246

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 7, Order 6 Rule 17

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High Courts31 Oct 1994Dismissed

Narayan Prasad Pathak Vs M.P.S.R.T.C. and Others

Madhya Pradesh High Court · (1999) 2 JLJ 100

Madhya Pradesh Industrial Relations Act, 1960 — Section 15, 23(3), 4, 44, 45Madhya Pradesh Industrial Relations Rules, 1961 — Regulation 76, 77

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High Courts31 Oct 1994Dismissed

Prahlad Das and Another Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1995 MP 188

Constitution of India, 1950 — Article 14, 226, 243ZA, 324, 329Delimitation Commission Act, 1962 — Section 8Madhya Pradesh Municipalities (Extent of Wards) Rules, 1994 — Rule 3(2), 8

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High Courts31 Oct 1994Dismissed

United India Insurance Co. Ltd. Vs Hukum Singh and Others

Madhya Pradesh High Court · (1995) ACJ 1190

Constitution of India, 1950 — Article 227

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High Courts31 Oct 1994

Union of India (UOI) Vs Ashok Kumar Sharma and Another

Madhya Pradesh High Court · (1995) 1 ACC 719

Constitution of India, 1950 — Article 226

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High Courts26 Oct 1994Allowed

Indira Saxena Vs Municipal Council and Others

Madhya Pradesh High Court · (1994) ILR (MP) 331 : (1995) JLJ 28 : (1996) 1 MPJR 79 : (1995) 40 MPLJ 1045 : (1995) MPLJ 1045

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42, 92Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 29(1)

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High Courts24 Oct 1994Allowed