COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,840 of 2,382

High Courts18 Oct 1994Dismissed

Rohini Prasad Lal Bihari Ram Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1995) JLJ 242 : (1994) 2 MPJR 299 : (1995) 40 MPLJ 268 : (1995) MPLJ 268

Constitution of India, 1950 — Article 226, 227Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 2, 3, 4Pension Regulations for Army, 1961 — Regulation 173, 185, 48

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High Courts11 Oct 1994

Badri Prasad Bhagwandas and Co. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1995) 82 TAXMAN 109

Income Tax Act, 1961 — Section 145(2), 256(1), 256(2)

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High Courts10 Oct 1994

Centre of Indian Trade Unions and Another Vs State of M.P. and Others

Madhya Pradesh High Court · (1996) 2 MPJR 257

Administrative Tribunals Act, 1985 — Section 28, 28(b)Constitution of India, 1950 — Article 14, 16

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High Courts05 Oct 1994Dismissed

New Precision (India) Ltd. Vs Regional P.F. Commissioner

Madhya Pradesh High Court · (1995) 2 LLJ 163

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

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High Courts03 Oct 1994

Hari Singh Vs Sushila Devi and Another

Madhya Pradesh High Court · (1996) JLJ 624

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Madhya Pradesh Municipal Corporation Act, 1956 — Section 291, 293(1), 294, 300, 307

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High Courts30 Sept 1994

Nirbhay Singh and Another Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (1995) CriLJ 3317 : (1994) ILR (MP) 294 : (1996) 1 RCR(Criminal) 197

Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(1), 207, 208, 209Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts30 Sept 1994Dismissed

Bharatlal Deolal Lodhi Vs Top Singh Somaru Lodhi

Madhya Pradesh High Court · (1995) 40 MPLJ 1050 : (1995) MPLJ 1050

Criminal Procedure Code, 1973 (CrPC) — Section 468Penal Code, 1860 (IPC) — Section 497

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High Courts30 Sept 1994

Oriental Insurance Company Limited, Napier Town, Jabalpur Vs Annamma Abrahim and Others

Madhya Pradesh High Court · (1995) ACJ 1189 : AIR 1995 MP 244 : (1995) JLJ 567 : (1995) 1 MPJR 171 : (1995) 40 MPLJ 699 : (1995) MPLJ 699

Motor Vehicles Act, 1988 — Section 140

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High Courts30 Sept 1994Dismissed

Deep Narayan Singh Vs State of M.P.

Madhya Pradesh High Court · (1995) 1 MPJR 125

Criminal Procedure Code, 1973 (CrPC) — Section 340, 341, 344

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High Courts30 Sept 1994

S.C. Verma and Another Vs Central Government Industrial Tribunal and Another

Madhya Pradesh High Court · (1995) 70 FLR 1051 : (1995) ILR (MP) 467 : (1995) JLJ 646 : (1996) 1 LLJ 46 : (1995) 40 MPLJ 853 : (1995) MPLJ 853

Administrative Tribunals Act, 1985 — Section 14, 15Constitution of India, 1950 — Article 226, 227, 323A, 323B

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High Courts30 Sept 1994

Nirbhay Singh and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2001) ILR (MP) 1570 : (1995) JLJ 21 : (1995) 1 MPJR 234 : (1995) 40 MPLJ 296 : (1995) MPLJ 296

Criminal Procedure Code, 1973 (CrPC) — Section 204, 209, 438, 72

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High Courts30 Sept 1994

Bhagwat Sharma and Another Vs State of M.P. and Another

Madhya Pradesh High Court · (1994) ILR (MP) 302 : (1995) JLJ 335 : (1995) 1 MPJR 89 : (1995) 40 MPLJ 538 : (1995) MPLJ 538

Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 3, 4Penal Code, 1860 (IPC) — Section 302, 394, 397

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High Courts30 Sept 1994Dismissed

Bharatlal Vs Top Singh

Madhya Pradesh High Court · (1995) CriLJ 3545 : (1978) ILR (MP) 457

Criminal Procedure Code, 1973 (CrPC) — Section 202, 378(4), 468Penal Code, 1860 (IPC) — Section 497

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High Courts29 Sept 1994

Indore Nagar Nigam Karmachari Congress and Another Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1998) 1 MPLJ 449

Constitution of India, 1950 — Article 14Madhya Pradesh Municipal Corporation Act, 1956 — Section 58(5), 58(6)

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High Courts29 Sept 1994

Oriental Insurance Company Limited, New Delhi Vs Chitaman and Others

Madhya Pradesh High Court · (1995) ACJ 225 : AIR 1995 MP 229 : (1996) 85 CompCas 732 : (1995) JLJ 4 : (1995) 1 MPJR 226 : (1995) 40 MPLJ 259 : (1995) MPLJ 259

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 173

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High Courts29 Sept 1994Dismissed

Lokman Singh Vs State of M.P.

Madhya Pradesh High Court · (1995) JLJ 515 : (1995) 40 MPLJ 954 : (1995) MPLJ 954

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B

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High Courts29 Sept 1994Dismissed

Deep Narayan Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) ILR (MP) 456 : (1995) 40 MPLJ 648 : (1995) MPLJ 648

Criminal Procedure Code, 1973 (CrPC) — Section 340, 341, 344

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High Courts28 Sept 1994Dismissed

Rajendra Hemraj Singh Vs State of M.P.

Madhya Pradesh High Court · (1995) 40 MPLJ 541 : (1995) MPLJ 541

Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 32A

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High Courts28 Sept 1994Allowed

Charna Chappa Ahir Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1995) JLJ 574 : (1995) 40 MPLJ 1053 : (1995) MPLJ 1053

Penal Code, 1860 (IPC) — Section 307

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High Courts28 Sept 1994

Oriental Insurance Co. Ltd. Vs Smt. Saraswati Bai and Others

Madhya Pradesh High Court · (1995) JLJ 11 : (1995) 40 MPLJ 291 : (1995) MPLJ 291

Motor Vehicles Act, 1939 — Section 110B, 110D

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