High Courts28 Jul 1994
5-S Limited Vs Union of India (UOI)
Madhya Pradesh High Court · (1995) 80 ELT 52
Central Excise Rules, 1944 — Rule 173Central Excises and Salt Act, 1944 — Section 35A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,846 of 2,382
High Courts27 Jul 1994
M.P. State R.T.C. Vs Raj Kumar i and Another
Madhya Pradesh High Court · (1994) 2 ACC 558
High Courts27 Jul 1994Dismissed
Lata Saluke Vs Shivaji Rao Saluke
Madhya Pradesh High Court · (1995) 1 DMC 42
Hindu Marriage Act, 1955 — Section 24
High Courts27 Jul 1994Dismissed
Shiv Narain Vs Dasodiya
Madhya Pradesh High Court · (1994) 2 DMC 554
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Jul 1994Allowed
Raghunandan Singh Uday Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 40 MPLJ 321 : (1995) MPLJ 321
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 49B
High Courts26 Jul 1994Dismissed
Santosh Kumar Bharti Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) ILR (MP) 512 : (1995) 1 MPJR 222 : (1996) 41 MPLJ 433 : (1996) MPLJ 433
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1947 — Section 7(3)
High Courts26 Jul 1994Dismissed
Shahid Hussain Zahid Hussain Vs Municipal Council and Others
Madhya Pradesh High Court · (1994) JLJ 619 : (1995) 1 MPJR 319 : (1995) 40 MPLJ 581 : (1995) MPLJ 581
Madhya Pradesh Municipal Corporation Act, 1956 — Section 132(2), 189AMadhya Pradesh Municipalities Act, 1961 — Section 127, 127(2), 129, 132, 160Madhya Pradesh Municipalities Terminal Tax on Passengers (Regulation of Assessment and Collection) Rules, 1988 — Rule 12
High Courts26 Jul 1994Allowed
Mithilesh Sahu Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) 1 DMC 190
Criminal Procedure Code, 1973 (CrPC) — Section 498Penal Code, 1860 (IPC) — Section 498A
High Courts25 Jul 1994Dismissed
Khumano Bai Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 67 : (1995) MPLJ 67
Constitution of India, 1950 — Article 226, 243O, 329Madhya Pradesh Panchayat Election Rules, 1994 — Rule 10, 27, 8, 9Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 121, 122, 2
High Courts25 Jul 1994Dismissed
Gajendra Singh Vs Nagarpalika Nigam, Gwalior and Others
Madhya Pradesh High Court · AIR 1996 MP 10
Contract Act, 1872 — Section 4
High Courts25 Jul 1994Allowed
Shriyana Kumar Jain and Others Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1995) 40 MPLJ 100 : (1995) MPLJ 100
Land Acquisition Act, 1894 — Section 18, 18(2)
High Courts25 Jul 1994Dismissed
Ramkrishna Chaurasia Vs M.P.S.R.T.C. and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 612 : (1995) MPLJ 612
Bina Ticket Yatra Ki Rok Adhiniyam, 1974 — Section 7, 9Constitution of India, 1950 — Article 226, 227
High Courts25 Jul 1994Dismissed
Nathu Singh Vs State of M.P.
Madhya Pradesh High Court · (1994) JLJ 508
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 307, 394
High Courts25 Jul 1994Allowed
Ravi Shankar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 1 MPJR 72
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 5A
High Courts22 Jul 1994
Virendra Narad Vs Amra Ram Chaudhary and Others
Madhya Pradesh High Court · (1994) 2 ACC 566
Motor Vehicles Act, 1988 — Section 140, 165
High Courts22 Jul 1994
Jhingai alias Chingai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 2528 : (1994) ILR (MP) 403
Penal Code, 1860 (IPC) — Section 376
High Courts22 Jul 1994Dismissed
Narmada Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPJR 553
Criminal Procedure Code, 1973 (CrPC) — Section 243Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)
High Courts21 Jul 1994Dismissed
Govt. Nehru Degree College Vs Ashok Kumar Verma and Others
Madhya Pradesh High Court · (1995) 1 LLJ 287
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts20 Jul 1994
Shakuntalabai Vs Nand Kishore Joshi
Madhya Pradesh High Court · (1995) 1 DMC 113
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 421, 482
High Courts19 Jul 1994
Darwari Lal Dubey Vs State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 1521
Constitution of India, 1950 — Article 162Essential Commodities Act, 1955 — Section 3, 5, 7