High Courts29 Jun 1994
Babulal Poujdar Motor Service Vs State Transport Appellate Tribunal
Madhya Pradesh High Court · (1994) 2 ACC 569
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,849 of 2,382
High Courts29 Jun 1994Dismissed
Prem Narayan Vs Smt. Ushabai
Madhya Pradesh High Court · (1994) 2 DMC 638
Hindu Marriage Act, 1955 — Section 13(1)
High Courts29 Jun 1994Dismissed
Bilaspur Spinning Mills and Industries Ltd. Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1995) 1 LLJ 660
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts28 Jun 1994Allowed
Nand Kishore Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 2 MPJR 16
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 14A, 16, 16(1)(a)
High Courts28 Jun 1994Allowed
Nand Kishore Bhallu Yadav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) JLJ 606 : (1996) 41 MPLJ 383 : (1996) MPLJ 383
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts28 Jun 1994Allowed
Nand Kishore Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 3247 : (1994) ILR (MP) 235
Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2), 14A, 16, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
High Courts27 Jun 1994Allowed
Daniram and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 1 DMC 131 : (1995) MPLJ 469
Criminal Procedure Code, 1973 (CrPC) — Section 472, 473Penal Code, 1860 (IPC) — Section 498A
High Courts27 Jun 1994Allowed
Gyaniram and Another Vs State of M.P.
Madhya Pradesh High Court · (1994) JLJ 733 : (1994) 2 MPJR 77 : (1995) 40 MPLJ 469
Criminal Procedure Code, 1973 (CrPC) — Section 472, 473Penal Code, 1860 (IPC) — Section 498A
High Courts16 Jun 1994Allowed
Garg Electric Works Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1994) JLJ 639 : (1994) 1 MPJR 361 : (1995) 40 MPLJ 505 : (1995) MPLJ 505
Constitution of India, 1950 — Article 14, 226, 227
High Courts14 Jun 1994Allowed
Shankarlal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) CriLJ 70
Contract Act, 1872 — Section 14, 18Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6), 146Penal Code, 1860 (IPC) — Section 350, 448
High Courts14 Jun 1994Allowed
Shankarlal Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1994) 39 MPLJ 753 : (1994) MPLJ 753
Contract Act, 1872 — Section 14, 18Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Specific Relief Act, 1963 — Section 6
High Courts14 Jun 1994Allowed
State of M.P. Vs Rakesh Kumar
Madhya Pradesh High Court · (1994) JLJ 581 : (1994) 1 MPJR 368
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Forest (Madhya Pradesh Amendment) Act, 1983 — Section 52, 52(3), 52(4), 52A, 52BForest Act, 1927 — Section 41, 52, 52(2), 52B(2), 52C(1)
High Courts09 Jun 1994Allowed
Radhacharan Vs Omprakash Mishra and Another
Madhya Pradesh High Court · (1995) CriLJ 67
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 200, 201Penal Code, 1860 (IPC) — Section 109, 114, 167, 409, 420
High Courts07 Jun 1994Allowed
Ramkishan Vs Samrat Ashok Technical Institute
Madhya Pradesh High Court · (1994) JLJ 676 : (1995) 1 LLJ 944 : (1995) 40 MPLJ 53 : (1995) MPLJ 53
Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 2J, 2S
High Courts07 Jun 1994Allowed
M.P.S.R.T. Corporation Vs S.T.A.T. and Another
Madhya Pradesh High Court · (1994) JLJ 477 : (1994) 2 MPJR 28
Constitution of India, 1950 — Article 226
High Courts27 May 1994Dismissed
Chironjilal and Others Vs Khatoon Bi and Others
Madhya Pradesh High Court · AIR 1995 MP 238 : (1994) 39 MPLJ 923 : (1994) MPLJ 923
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 13
High Courts27 May 1994Partly Allowed
Bhagwati Prasad Vs Ushadevi and Others
Madhya Pradesh High Court · AIR 1995 MP 205
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 11, 9, 96Madhya Pradesh Land Revenue Code, 1959 — Section 117, 178, 178(1), 178(1A), 250
High Courts25 May 1994Dismissed
Dr. Brajendra Singh Chouhan Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1995 MP 23 : (1995) 40 MPLJ 331 : (1995) MPLJ 331
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts24 May 1994Dismissed
Ram Singh Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1995 MP 154 : (1995) 40 MPLJ 369 : (1995) MPLJ 369
Madhya Pradesh Land Revenue Code, 1959 — Section 237, 248
High Courts24 May 1994Dismissed
Banarasidas and Another Vs Ramkrishna and Others
Madhya Pradesh High Court · AIR 1995 MP 147
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 144Madhya Pradesh Municipal Corporation Act, 1956 — Section 73, 74