High Courts11 Aug 1994Dismissed
Saroj Bai Vs Jai Kumar Jain
Madhya Pradesh High Court · (1995) 2 DMC 589 : (1994) JLJ 725
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 397
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,845 of 2,382
High Courts10 Aug 1994Partly Allowed
M.P. State Road Transport Corporation Vs Vaijanti and Others
Madhya Pradesh High Court · (1994) 2 ACC 604 : (1995) ACJ 560 : AIR 1995 MP 122
Motor Vehicles Act, 1939 — Section 110A, 110B
High Courts09 Aug 1994Dismissed
Rajendra Bissani Vs Union of India (UOI)
Madhya Pradesh High Court · (1995) 77 ELT 68
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 226, 226(2)Criminal Procedure Code, 1973 (CrPC) — Section 164, 245(2), 438, 439, 491
High Courts05 Aug 1994Dismissed
State of Madhya Pradesh Vs Trilokchandra Goyal
Madhya Pradesh High Court · (1995) CriLJ 3400 : (1994) ILR (MP) 427 : (1995) 1 MPJR 192
General Clauses Act, 1897 — Section 27Madhya Pradesh Prevention of Food Adulteration Rules, 1962 — Rule 5Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 14A, 16(1), 2(1)
High Courts04 Aug 1994Dismissed
Surendra Kumar Chourasia Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) 39 MPLJ 947 : (1994) MPLJ 947
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1), 439
High Courts04 Aug 1994Dismissed
R.K. Traders Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) 1 MPJR 13 : (1995) 40 MPLJ 728 : (1995) MPLJ 728
Constitution of India, 1950 — Article 14, 47Madhya Pradesh Excise Act, 1915 — Section 13, 23A, 25, 26, 27
High Courts04 Aug 1994
Om Prakash Agrawal and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1994) 2 MPJR 145 : (1995) 40 MPLJ 355 : (1995) MPLJ 355
Forest Act, 1927 — Section 55Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 22
High Courts04 Aug 1994
Surendra Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 1517 : (1994) JLJ 603
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 201, 302, 306, 307, 506
High Courts03 Aug 1994Dismissed
State of M.P. Vs Kesharimal
Madhya Pradesh High Court · (1995) 1 DMC 89
Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts02 Aug 1994Dismissed
Union of India (UOI) Vs Presiding Officer, Central Govt. Industrial Tribunal and Others
Madhya Pradesh High Court · (1995) 71 FLR 20 : (1994) JLJ 670 : (1995) 1 LLJ 994 : (1994) 39 MPLJ 970 : (1994) MPLJ 970
Central Civil Services (Temporary Service) Rules, 1955 — Rule 1(5)Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 309, 390
High Courts01 Aug 1994
Mandu Distilleries Pvt. Ltd. and Another Vs Madhya Pradesh Pradushan Niwaran Mandal, Bhopal
Madhya Pradesh High Court · AIR 1995 MP 57
Constitution of India, 1950 — Article 14Water (Prevention and Control of Pollution) Act, 1974 — Section 33(A)
High Courts30 Jul 1994Dismissed
Tehsildar Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (1995) CriLJ 1678 : (1995) JLJ 58
Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 340, 340(1)Penal Code, 1860 (IPC) — Section 294, 307, 34
High Courts30 Jul 1994
Narayanlal Harkishanlal Vs Nathua Kunja and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 19 : (1995) MPLJ 19
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 7, 8
High Courts29 Jul 1994Dismissed
Bharat Lal Awadhiya Vs Bhanumati Awadhiya
Madhya Pradesh High Court · (1995) 1 MPJR 126 : (1995) 40 MPLJ 319 : (1995) MPLJ 319
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Jul 1994Dismissed
Ramchandra Jagdish Vijaywargiya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) JLJ 706 : (1995) 40 MPLJ 41 : (1995) MPLJ 41
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 55, 57
High Courts29 Jul 1994Partly Allowed
Divisional Forest Officer and Another Vs Baijanti Bai and Others
Madhya Pradesh High Court · (1995) ACJ 1002 : (1994) JLJ 771 : (1995) 1 LLJ 837
Workmens Compensation Act, 1923 — Section 4, 4A(3)
High Courts29 Jul 1994
Sohanlal Radheshyam Yadav and Others Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPLJ 342
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Limitation Act, 1963 — Article 115, 5
High Courts28 Jul 1994Allowed
Shri Chand and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 3547
Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395, 397, 411, 412
High Courts28 Jul 1994
Union of India (UOI) Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1994) 39 MPLJ 942 : (1994) MPLJ 942
Constitution of India, 1950 — Article 285Madhya Pradesh Land Revenue Code, 1959 — Section 247, 248, 248(1), 264Madhya Pradesh Minor Minerals Rules, 1961 — Rule 3
High Courts28 Jul 1994Allowed
Harish Kumar Sharma and Another Vs Padmabai and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 603 : (1995) MPLJ 603
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140