High Courts23 May 1994Dismissed
Rambharose Singh Vs Hemlata Aathle
Madhya Pradesh High Court · AIR 1994 MP 198
Civil Procedure Code, 1908 (CPC) — Section 100, 96Limitation Act, 1963 — Section 5
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,850 of 2,382
High Courts23 May 1994
Matadin Vs State of M.P.
Madhya Pradesh High Court · (1994) JLJ 454
Criminal Procedure Code, 1973 (CrPC) — Section 439(1)Juvenile Justice Act, 1986 — Section 18, 2, 5, 6, 7Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A
High Courts19 May 1994Allowed
Parma Vs Halkuram
Madhya Pradesh High Court · (1995) 1 MPJR 78
Transfer of Property Act, 1882 — Section 58, 58(c)
High Courts19 May 1994Allowed
Jawaharlal Vs Dhuria and Others
Madhya Pradesh High Court · AIR 1995 MP 133
Civil Procedure Code, 1908 (CPC) — Section 96(4)
High Courts13 May 1994Allowed
Zebunnisa Vs District Magistrate and Another
Madhya Pradesh High Court · (1995) 40 MPLJ 417 : (1995) MPLJ 417
National Security Act, 1980 — Section 3, 3(3)
High Courts13 May 1994
Smt. Vimla Gangotia and Another etc. Vs National Insurance Company Ltd. and Others etc.
Madhya Pradesh High Court · (1995) ACJ 53 : AIR 1994 MP 201 : (1995) JLJ 103 : (1994) 39 MPLJ 891 : (1994) MPLJ 891
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 147, 147(2), 217(2)
High Courts13 May 1994
In Re: Reference U/S 113 of Civil Procedure Code by District Judge Krishna Deo Singh
Madhya Pradesh High Court · (1995) JLJ 98 : (1995) 40 MPLJ 94 : (1995) MPLJ 94
Civil Procedure Code, 1908 (CPC) — Section 115, 96
High Courts13 May 1994
Rubber Products Vs Union of India (UOI)
Madhya Pradesh High Court · (1995) 75 ELT 280
Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11A, 35F
High Courts13 May 1994Allowed
Smt. Zebunnisa Vs District Magistrate and Another
Madhya Pradesh High Court · (1995) CriLJ 2624
National Security Act, 1980 — Section 3, 3(2), 3(3)
High Courts12 May 1994
D.K. Paliwal and Others Vs Editor, Dainik Bhaskar News Paper and Others
Madhya Pradesh High Court · (1994) CriLJ 2933
Contempt of Courts Act, 1971 — Section 2, 3, 4, 5, 6Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 294, 323, 499, 506
High Courts11 May 1994Allowed
Baddibai and Others Vs Balvindra Singh and Others
Madhya Pradesh High Court · (1995) 2 ACC 439 : (1995) ACJ 448
High Courts11 May 1994Dismissed
Bafati Vs Ram Gopal and Others
Madhya Pradesh High Court · AIR 1995 MP 119 : (1994) JLJ 591
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
High Courts11 May 1994Dismissed
Shakir Vs The State of M.P. and Others
Madhya Pradesh High Court · (1994) CriLJ 2775 : (1994) 1 MPJR 403
Constitution of India, 1950 — Article 14, 21, 22, 22(3), 22(4)National Security Act, 1980 — Section 10, 11, 12(1), 12(2), 13
High Courts11 May 1994Dismissed
Shakir Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1994) JLJ 566 : (1994) 39 MPLJ 685 : (1994) MPLJ 685 : (1994) 3 RCR(Criminal) 401 : (1994) 3 RCR(Criminal) 558
Constitution of India, 1950 — Article 14, 22, 39ANational Security Act, 1980 — Section 11(1), 9
High Courts10 May 1994
Eastern Air Products Pvt. Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1995) 40 MPLJ 14 : (1995) MPLJ 14
Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 3
High Courts10 May 1994Allowed
Gomati and Others Vs Sarman and Others
Madhya Pradesh High Court · (1994) ACJ 1291
High Courts05 May 1994
B. B. PANDE AND SONS (HUF) Vs UNION OF INDIA AND OTHERS
Madhya Pradesh High Court · (1995) 122 CTR 178 : (1994) 122 CTR 178 : (1995) 213 ITR 76
Income Tax Act, 1961 — Section 8Wealth Tax Act, 1957 — Section 14, 14(4)(i)
High Courts05 May 1994Dismissed
Sunder Lal Vs Kamlabai
Madhya Pradesh High Court · (1995) 2 DMC 667
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts05 May 1994
Milan Supari Stores Vs Assistant Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1994) 95 STC 165
Constitution of India, 1950 — Article 226Madhya Pradesh General Sales Tax Act, 1958 — Section 19(1)
High Courts05 May 1994Allowed
Dayal Laminates Pvt. Ltd. Vs L.K. Pandey, Deputy Labour Commissioner and Another
Madhya Pradesh High Court · (1995) 70 FLR 197 : (1995) 2 LLJ 165
Industrial Disputes Act, 1947 — Section 33C