COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,854 of 2,382

High Courts25 Mar 1994

Dr. Ram Krishna Balothia Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1994 MP 143 : (1994) CriLJ 2658 : (1994) ILR (MP) 128 : (1994) JLJ 372 : (1994) 1 MPJR 217 : (1994) 39 MPLJ 644 : (1994) MPLJ 644

Constitution of India, 1950 — Article 14, 15(4), 21Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 15, 18, 3, 8

High Courts24 Mar 1994

K.C. Malhotra (Dr.) Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1994) JLJ 556 : (1995) 40 MPLJ 349 : (1995) MPLJ 349

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174

High Courts24 Mar 1994Allowed

Mangal Amusement Park Pvt. Ltd. Vs State of M.P. and Others

Madhya Pradesh High Court · (1994) JLJ 571

Constitution of India, 1950 — Article 12, 14, 226Madhya Pradesh Nagar Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975 — Rule 18Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 38

High Courts24 Mar 1994

Mohta Ispat Ltd. Vs Ratlam Municipal Corporation, College Road, Ratlam (MP) and Another

Madhya Pradesh High Court · AIR 1995 MP 29 : (1994) ILR (MP) 122 : (1994) JLJ 688 : (1995) 40 MPLJ 47 : (1995) MPLJ 47

Constitution of India, 1950 — Article 14Madhya Bharat Municipalities Act, 1954 — Section 3(14)Madhya Pradesh Municipal Corporation Act, 1956 — Section 138(1)

High Courts22 Mar 1994

Rusoma Laboratories Pvt. Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (1994) 52 ECR 544 : (1994) 74 ELT 573

Constitution of India, 1950 — Article 226, 227

High Courts22 Mar 1994

Vasundhara and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1995) ACJ 919

High Courts22 Mar 1994

Vasundhra and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (1994) 2 ACC 540

High Courts21 Mar 1994Allowed

Indore-Kolhapur Roadlines Vs Assistant Commissioner of Sales Tax and Another

Madhya Pradesh High Court · (1994) 95 STC 141

Madhya Pradesh General Sales Tax Act, 1958 — Section 29CC

High Courts18 Mar 1994Dismissed

New India Assurance Co. Ltd. Vs Guddi and Others

Madhya Pradesh High Court · (1994) ACJ 1134 : (1995) 1 LLJ 971

Motor Vehicles Act, 1988 — Section 147Workmens Compensation Act, 1923 — Section 4A(3)

High Courts18 Mar 1994Allowed

Yashpal Gaur Vs Meena Suri and Others

Madhya Pradesh High Court · (1995) ACJ 480

Motor Vehicles Act, 1988 — Section 173

High Courts17 Mar 1994Dismissed

Union of India (UOI) Vs M.P. Electricity Board

Madhya Pradesh High Court · AIR 1995 MP 73 : (1994) 2 MPJR 122 : (1995) 40 MPLJ 512 : (1995) MPLJ 512

Limitation Act, 1963 — Article 24, 18

High Courts16 Mar 1994Dismissed

New India Assurance Co. Ltd. Vs Kasturibai and Others

Madhya Pradesh High Court · (1994) ACJ 671

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 173

High Courts16 Mar 1994Allowed

Mohandas Vs Devandas

Madhya Pradesh High Court · AIR 1995 MP 185 : (1994) ILR (MP) 216

Constitution of India, 1950 — Article 311Madhya Pradesh Municipal Corporation Act, 1956 — Section 58Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23J

High Courts16 Mar 1994Allowed

Mohan Das Vs Deven Das

Madhya Pradesh High Court · (1994) 1 MPJR 259

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23J

High Courts15 Mar 1994Allowed

Ramesh Kumar and Another Vs J.P. Singh and Others

Madhya Pradesh High Court · (1995) ACJ 431

Motor Vehicles Act, 1939 — Section 173

High Courts15 Mar 1994Dismissed

State of M.P. Vs Ashok Kumar and Others

Madhya Pradesh High Court · (1995) CriLJ 3955 : (1994) 2 RCR(Criminal) 721

Criminal Procedure Code, 1973 (CrPC) — Section 5Madhya Pradesh Bal Adhiniyam, 1970 — Section 22(1)

High Courts15 Mar 1994Dismissed

State of Madhya Pradesh Vs Ashok Kumar and Others

Madhya Pradesh High Court · (1994) JLJ 539 : (1995) 40 MPLJ 32 : (1995) MPLJ 32

Criminal Procedure Code, 1973 (CrPC) — Section 378Madhya Pradesh Bal Adhiniyam, 1970 — Section 2, 22(1)Penal Code, 1860 (IPC) — Section 302

High Courts07 Mar 1994

Commissioner of Wealth Tax and Commissioner of Income Tax Vs Smt. Indirabai and Others

Madhya Pradesh High Court · (1994) 119 CTR 333 : (1994) 210 ITR 543 : (1995) 80 TAXMAN 140

Income Tax Act, 1961 — Section 256, 256(2)Wealth Tax Act, 1957 — Section 27(3)

High Courts07 Mar 1994Dismissed

Anand Jain Vs Principal, Indore Christian College, Indore and Others

Madhya Pradesh High Court · AIR 1994 MP 189

Constitution of India, 1950 — Article 226

High Courts06 Mar 1994

Chunnilal Onkarmal (P.) Ltd. and Another and Sir Sarupchand Hukamchand Pvt. Ltd. and Another Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (1994) 121 CTR 116 : (1996) 221 ITR 459

Constitution of India, 1950 — Article 14Finance Act, 1960 — Section 13Finance Act, 1983 — Section 40