High Courts01 Sept 1994
Bhoomandal Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 547
Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 5A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,843 of 2,382
High Courts01 Sept 1994
Dr. Dharmendra Jhavar Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1995 MP 97 : (1994) 2 MPJR 181 : (1995) 40 MPLJ 233 : (1995) MPLJ 233
Constitution of India, 1950 — Article 226Madhya Pradesh Admission Rules, 1993 — Rule 3.2.10
High Courts01 Sept 1994Allowed
Rajesh Amarsinh Rajpoot Vs State of M.P.
Madhya Pradesh High Court · (1995) 40 MPLJ 831 : (1995) MPLJ 831
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts31 Aug 1994Dismissed
Khemchand Motilal Tobacco Products Ltd. and Others Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1995) 40 MPLJ 309 : (1995) MPLJ 309
Constitution of India, 1950 — Article 14, 19(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 7(2)
High Courts31 Aug 1994Dismissed
Dr. (Smt.) Mradula Sharma Vs State of Chief Commissioner, M.P. Bharat Scouts and Guides and Others
Madhya Pradesh High Court · AIR 1995 MP 88 : (1995) 1 MPJR 44
Constitution of India, 1950 — Article 12
High Courts31 Aug 1994Dismissed
State of Madhya Pradesh Vs Anil Kumar Birdichand Jain and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 452 : (1995) MPLJ 452 : (1995) 1 RCR(Criminal) 604
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 109, 201, 302, 34
High Courts31 Aug 1994Dismissed
State of M.P. Vs Anil Kumar and Others
Madhya Pradesh High Court · (1995) CriLJ 735
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 109, 201, 302, 34
High Courts31 Aug 1994
Commissioner of Sales Tax Vs Irfan and Co.
Madhya Pradesh High Court · (1994) 95 STC 608
Central Sales Tax Act, 1956 — Section 8(5)
High Courts31 Aug 1994Allowed
Bijli Karmachari Sangh and Others Vs M.P. Electricity Board and Others
Madhya Pradesh High Court · (1995) 70 FLR 304 : (1995) 2 LLJ 395
Constitution of India, 1950 — Article 14, 16
High Courts30 Aug 1994Allowed
Deshraj Vs State of Madhya Pradesh.
Madhya Pradesh High Court · (1995) 2 MPJR 74
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 54Penal Code, 1860 (IPC) — Section 304, 307, 34, 392, 394
High Courts26 Aug 1994
Union of India (UOI) Vs Laxmi Pati and Another
Madhya Pradesh High Court · (1995) 2 ACC 600 : (1995) MPLJ 28
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 2, 3
High Courts26 Aug 1994Allowed
State of M.P. Vs Santosh Jayaswal
Madhya Pradesh High Court · (1995) 1 MPJR 274
Madhya Pradesh General Clauses Act, 1957 — Section 3(23)Stamp Act, 1899 — Article 35
High Courts26 Aug 1994
Commissioner of Income Tax Vs Mohd. Ishaque, Mohd. Gulam
Madhya Pradesh High Court · (1994) 210 ITR 817 : (1995) 40 MPLJ 38 : (1995) MPLJ 38 : (1995) 78 TAXMAN 323
Income Tax Act, 1961 — Section 256, 31, 37, 51
High Courts26 Aug 1994Dismissed
Peer Mohd. Vs Hasinabee
Madhya Pradesh High Court · (1995) 1 DMC 209 : (1995) JLJ 110 : (1995) 40 MPLJ 664 : (1995) MPLJ 664
Criminal Procedure Code, 1973 (CrPC) — Section 125, 271, 482
High Courts26 Aug 1994Dismissed
Union of India (UOI) Vs Smt. Laxmipati and Another
Madhya Pradesh High Court · (1995) ACJ 644 : AIR 1995 MP 90 : (1995) 40 MPLJ 28 : (1995) MPLJ 28
Civil Procedure Code, 1908 (CPC) — Section 34Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 1Railways Accidents (Compensation) Rules, 1990 — Rule 1
High Courts26 Aug 1994
Sitaram Rathore Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1994) 77 TAXMAN 265
Income Tax Act, 1961 — Section 10(1), 124, 124(1), 124(5), 130A
High Courts25 Aug 1994Partly Allowed
Priya Darsan Agarbatti Vs State of M.P. and Others
Madhya Pradesh High Court · (1994) ILR (MP) 317 : (1995) JLJ 147 : (1995) 2 LLJ 1084 : (1995) 40 MPLJ 326 : (1995) MPLJ 326
Industrial Disputes Act, 1947 — Section 19, 19(3), 19(6)Minimum Wages Act, 1948 — Section 2(A), 20(3), 3(2A)
High Courts23 Aug 1994Dismissed
Mohan Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 1196
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 23, 24, 9
High Courts23 Aug 1994Dismissed
Mohan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 40 MPLJ 62 : (1995) MPLJ 62
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2
High Courts23 Aug 1994Dismissed
Sukhlal Ramlal Gond Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 40 MPLJ 266 : (1995) MPLJ 266
Madhya Pradesh Excise Act, 1915 — Section 34