High Courts28 Sept 1994
Oriental Insurance Co. Ltd. Vs Saraswati Bai and Others
Madhya Pradesh High Court · (1995) 2 ACC 277
Civil Procedure Code, 1908 (CPC) — Section 104, 105, 2Employees Compensation Act, 1923 — Section 30
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,841 of 2,382
High Courts28 Sept 1994Dismissed
Rajendra Singh Vs State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 3248 : (1996) ILR (MP) 278 : (1995) JLJ 727 : (1995) 1 MPJR 219
Criminal Procedure Code, 1973 (CrPC) — Section 389, 432, 453Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2, 9, 9(4)Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 3
High Courts28 Sept 1994Dismissed
Nazim Khan Vs Iddu Khan and Others
Madhya Pradesh High Court · (1995) 1 MPJR 143
Penal Code, 1860 (IPC) — Section 148, 307, 324, 325, 326
High Courts27 Sept 1994
KUM. VIJAYA RAJA Vs UNION OF INDIA AND OTHERS
Madhya Pradesh High Court · (1995) 125 CTR 73 : (1995) 214 ITR 65 : (1995) 81 TAXMAN 270
Income Tax Act, 1961 — Section 147, 148Wealth Tax Act, 1957 — Section 16A, 17
High Courts27 Sept 1994Allowed
Ramchandra and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 40 MPLJ 669 : (1995) MPLJ 669
Criminal Procedure Code, 1973 (CrPC) — Section 228, 397Penal Code, 1860 (IPC) — Section 307
High Courts27 Sept 1994
Kum. Vijay Raja Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1995) 125 CTR 73 : (1995) 214 ITR 65 : (1995) 81 TAXMAN 270
Wealth Tax Act, 1957 — Section 16A, 16A(2), 16A(3), 16A(5), 16A(6)
High Courts27 Sept 1994Dismissed
Smt. Seema Mitra Vs Smt. Lotika Mitra
Madhya Pradesh High Court · AIR 1995 MP 128 : (1994) ILR (MP) 283 : (1995) JLJ 375 : (1994) 2 MPJR 260 : (1995) 40 MPLJ 4 : (1995) MPLJ 4
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7, 100A
High Courts24 Sept 1994
Vijay Singh Vs Lakchhman Singh Parihar and Others
Madhya Pradesh High Court · (1995) ACJ 235
Limitation Act, 1963 — Section 5
High Courts24 Sept 1994
Manjur Ahmed and Another Vs Habib Khan and Others
Madhya Pradesh High Court · (1997) 1 ACC 411
High Courts22 Sept 1994Allowed
Pradeep Kumar Dhawan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) ILR (MP) 492 : (1995) 40 MPLJ 112 : (1995) MPLJ 112
Penal Code, 1860 (IPC) — Section 304B
High Courts22 Sept 1994Allowed
Pradeep Kumar Dhawan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 2623
Penal Code, 1860 (IPC) — Section 304B
High Courts22 Sept 1994Allowed
Pradeep Kumar Dhawan Vs State of M.P.
Madhya Pradesh High Court · (1995) 1 MPJR 47 : (1995) 3 RCR(Criminal) 418
Penal Code, 1860 (IPC) — Section 304B
High Courts21 Sept 1994
Trilok Chand Swarup Chand Jain Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1994) ILR (MP) 509 : (1995) 40 MPLJ 961 : (1995) MPLJ 961
Madhya Pradesh General Sales Tax Act, 1958 — Section 29(7), 38(5)
High Courts21 Sept 1994Allowed
Sant Ram @ Santu Samaru Gond Vs State of M.P.
Madhya Pradesh High Court · (1994) ILR (MP) 489 : (1995) JLJ 576 : (1995) 40 MPLJ 823 : (1995) MPLJ 823
Penal Code, 1860 (IPC) — Section 379, 447
High Courts21 Sept 1994Allowed
Sant Ram @ Santu Vs State of M.P.
Madhya Pradesh High Court · (1995) 2 MPJR 291
Penal Code, 1860 (IPC) — Section 370, 379, 447
High Courts20 Sept 1994Allowed
National Insurance Co. Ltd. Vs Tara and Others
Madhya Pradesh High Court · (1995) ACJ 170
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140
High Courts20 Sept 1994Allowed
Gauri Shankar Gopilalji Patidar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) JLJ 47 : (1995) 40 MPLJ 358 : (1995) MPLJ 358
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts20 Sept 1994
Gauri Shankar Patidar Vs Central Narcotics Bureau
Madhya Pradesh High Court · (1995) CriLJ 584 : (1995) 1 MPJR 106
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 167, 36, 439, 57, 61Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 37, 8
High Courts19 Sept 1994Dismissed
Somendra Pant Vs State of M.P. and Others
Madhya Pradesh High Court · (1995) 1 DMC 124
Civil Procedure Code, 1908 (CPC) — Section 13Constitution of India, 1950 — Article 226, 227Guardians and Wards Act, 1890 — Section 23
High Courts16 Sept 1994
Nandram Khemraj Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1995) 40 MPLJ 83 : (1995) MPLJ 83
Criminal Procedure Code, 1973 (CrPC) — Section 244, 246, 313Evidence Act, 1872 — Section 33Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)