High Courts23 Aug 1994Dismissed
Sukhlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 1234 : (1997) ILR (MP) 541 : (1995) MPLJ 69
Madhya Pradesh Excise Act, 1915 — Section 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,844 of 2,382
High Courts22 Aug 1994Dismissed
Ujjain Municipal Corporation Vs Ramchandra Moolchand Sahu
Madhya Pradesh High Court · (1995) 40 MPLJ 287 : (1995) MPLJ 287
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts22 Aug 1994Dismissed
Kothari Brothers Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1995 MP 102 : (1995) 40 MPLJ 241 : (1995) MPLJ 241
Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 3
High Courts22 Aug 1994Dismissed
Raghuversinh Sisodia Vs Ramchandra
Madhya Pradesh High Court · (1995) CriLJ 592
Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 13(2), 7(1), 9A
High Courts22 Aug 1994Dismissed
Prabhudas Kishoredas Tobacco Products Ltd. and Another Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1994) ILR (MP) 307 : (1995) 40 MPLJ 876 : (1995) MPLJ 876
Constitution of India, 1950 — Article 21, 246(1) , 301, 304Madhya Pradesh Municipalities Act, 1961 — Section 341, 341(1)
High Courts19 Aug 1994Allowed
T. Martibai Vs Kamal Puri and Others
Madhya Pradesh High Court · (1995) ACJ 774
Limitation Act, 1963 — Section 5
High Courts19 Aug 1994Allowed
Khitai Bhurelal Patel Vs State of M.P.
Madhya Pradesh High Court · (1995) 40 MPLJ 1017 : (1995) MPLJ 1017
Criminal Procedure Code, 1973 (CrPC) — Section 465Prevention of Food Adulteration Act, 1954 — Section 16(1), 16A, 20(1), 7, 7(1)
High Courts19 Aug 1994Allowed
Khitai Vs The State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 3244 : (1994) ILR (MP) 483 : (1995) JLJ 542
Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 448Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16(1), 16A, 20(1)
High Courts18 Aug 1994
State of Madhya Pradesh and Another Vs Smt. Jyoti Kaul and Others
Madhya Pradesh High Court · (1995) ACJ 608 : AIR 1995 MP 108
Motor Vehicles Act, 1939 — Section 110B
High Courts17 Aug 1994Dismissed
Prakash Vs State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 869
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 207, 309(2), 344, 439
High Courts17 Aug 1994Dismissed
Prakash Rustam Vs State of M.P.
Madhya Pradesh High Court · (1995) 40 MPLJ 799 : (1995) MPLJ 799
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439
High Courts17 Aug 1994
M.P.S.R.T.C. and Another Vs Narain Singh Rathore and Others
Madhya Pradesh High Court · (1994) JLJ 648 : (1995) 1 LLJ 899 : (1994) 2 MPJR 234 : (1994) 39 MPLJ 959 : (1994) MPLJ 959
Madhya Pradesh Employment (Standing Order) Act, 1961 — Section 7Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts17 Aug 1994Allowed
Shail Kumari Gupta and Others Vs Dinesh Singh and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 524 : (1995) MPLJ 524
Motor Vehicles Act, 1939 — Section 110D, 96(2)
High Courts17 Aug 1994Dismissed
Labour Court Bar Association and Another Vs Government of M.P. and Others
Madhya Pradesh High Court · (1995) JLJ 130
Constitution of India, 1950 — Article 14, 16, 226, 227, 351Madhya Pradesh Industrial Relations Act, 1960 — Section 8
High Courts12 Aug 1994
Shiva Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) 2 MPJR 257
Penal Code, 1860 (IPC) — Section 376
High Courts12 Aug 1994Dismissed
The Oriental Fire and General Insurance Co. Ltd. Vs Ram Singh and Others
Madhya Pradesh High Court · (1995) ACJ 26 : AIR 1995 MP 171 : (1995) JLJ 342 : (1995) 40 MPLJ 139 : (1995) MPLJ 139
Insurance Act, 1938 — Section 45Motor Vehicles (Third Party Insurance) Rules, 1946 — Rule 1Motor Vehicles Act, 1939 — Section 110B, 110D, 95, 96
High Courts11 Aug 1994
Jhelaram Vs Bhopraj and Others
Madhya Pradesh High Court · (1995) JLJ 32
Arbitration Act, 1940 — Section 18, 27, 3Arbitration Rules, 1940 — Rule 6, 7
High Courts11 Aug 1994Allowed
Suresh Chandra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 80 ELT 503
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B(1), 42, 42(1), 8C
High Courts11 Aug 1994
Saroj Bai Jain Vs Jai Kumar Jain
Madhya Pradesh High Court · (1994) 2 MPJR 220 : (1994) 39 MPLJ 928 : (1994) MPLJ 928 : (1995) 1 RCR(Criminal) 179
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 397
High Courts11 Aug 1994Dismissed
Feran Singh and Others Vs State
Madhya Pradesh High Court · (1995) 1 DMC 94
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 306