COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,855 of 2,382

High Courts04 Mar 1994Dismissed

Rajendra Vipnan Sahakari Samiti Ltd. Vs Harcharan Kada and Another

Madhya Pradesh High Court · (1995) 1 MPJR 162 : (1994) 39 MPLJ 851 : (1994) MPLJ 851

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)

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High Courts04 Mar 1994Dismissed

Noorunnisha Maqsood Ahmad and Another Vs Maqsood Ahmad Haji Hafiz Abdul Wahid

Madhya Pradesh High Court · (1995) 1 DMC 385 : (1994) 39 MPLJ 701 : (1994) MPLJ 701

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)

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High Courts04 Mar 1994Dismissed

Mool Chand and Another Vs Prakash Chand Gupta and Others

Madhya Pradesh High Court · (1994) CriLJ 2773

Criminal Procedure Code, 1973 (CrPC) — Section 244, 244(2), 254(3)Penal Code, 1860 (IPC) — Section 495, 500, 506

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High Courts04 Mar 1994Dismissed

Smt. Noorun-nisha and Another Vs Maqsood Ahmad

Madhya Pradesh High Court · (1994) CriLJ 3129

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1), 3(2), 3(3)

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High Courts03 Mar 1994Dismissed

S.P. Anand Vs Hon'ble Mr. S.K. Jha, Chief Justice

Madhya Pradesh High Court · AIR 1994 MP 195 : (1994) ILR (MP) 7 : (1994) JLJ 459 : (1994) 1 MPJR 279 : (1994) 39 MPLJ 531 : (1994) MPLJ 531

Constitution of India, 1950 — Article 14, 215, 226High Court of Madhya Pradesh Rules, 2008 — Rule 10States Reorganisation Act, 1956 — Section 51

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High Courts03 Mar 1994

S.N. Sunderson (Minerals) Ltd. Vs Suptd. (Preventive), C. Ex.

Madhya Pradesh High Court · (1995) 75 ELT 273 : (1964) ILR (MP) 516 : (1994) 1 MPJR 251

Central Excise Rules, 1944 — Rule 173Q, 9(2)Central Excise Tariff Act, 1985 — Section 2(f)Central Excises and Salt Act, 1944 — Section 11A, 14, 2, 4, 6

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High Courts03 Mar 1994Dismissed

Kale Khan Mohd. Hanif Vs Mohammed Iqbal Khan and Others

Madhya Pradesh High Court · (1994) 1 MPJR 305 : (1994) 39 MPLJ 624 : (1994) MPLJ 624

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 104(1), 104(2)

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High Courts03 Mar 1994Dismissed

State of M.P. Vs Lalitshankar

Madhya Pradesh High Court · (1994) JLJ 511

Criminal Procedure Code, 1973 (CrPC) — Section 468, 472Employees Provident Fund and Family Pension Act, 1952 — Section 14(1)(A), 14(A), 14AAMadhya Pradesh General Sales Tax Act, 1958 — Section 46(1)

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High Courts02 Mar 1994Allowed

Shubha Kaushik and Another Vs Ram Kumar and Others

Madhya Pradesh High Court · (1994) ACJ 844

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High Courts02 Mar 1994

Abdul Rasheed Siddiqui and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1995 MP 138 : (1994) JLJ 394 : (1995) MPLJ 25 : (1994) 39 MPLJ 578

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

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High Courts02 Mar 1994Allowed

Shri S.N. Awasthi and Others Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1995 MP 33 : (1994) ILR (MP) 101 : (1994) JLJ 353 : (1994) 39 MPLJ 997 : (1994) MPLJ 997

Cantonments Act, 1924 — Section 181, 181(3), 185, 274, 52Constitution of India, 1950 — Article 226Government Grants Act, 1895 — Section 3

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High Courts02 Mar 1994

M.P. Electricity Board Vs M.P.S.R.T.C. and Another

Madhya Pradesh High Court · (1995) 2 ACC 423

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3

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High Courts01 Mar 1994Dismissed

Shankar Mahadeo Traders Vs Sales Tax Officer and Others

Madhya Pradesh High Court · (1994) 95 STC 105

Madhya Pradesh General Sales Tax Act, 1958 — Section 10, 10(1), 12, 2, 4Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 3, 3(1)

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High Courts28 Feb 1994

Tota Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) JLJ 529 : (1995) 40 MPLJ 393 : (1995) MPLJ 393

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts28 Feb 1994Dismissed

Johanlal Chandrakar Vs Board of Revenue, M.P., Gwalior and Others

Madhya Pradesh High Court · AIR 1994 MP 139 : (1994) JLJ 241 : (1994) 39 MPLJ 765 : (1994) MPLJ 765

Madhya Pradesh Co-operative Societies Act, 1960 — Section 64

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High Courts28 Feb 1994

Dulari Bai Vs Rambabu and Others

Madhya Pradesh High Court · (1995) ACJ 17

Motor Vehicles Act, 1988 — Section 110A

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High Courts28 Feb 1994

Tota Vs State of M.P.

Madhya Pradesh High Court · (1995) CriLJ 1515 : (1994) 1 MPJR 399

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts25 Feb 1994Allowed

Suresh Kumar Sharma Vs Municipal Council and Others

Madhya Pradesh High Court · (1994) JLJ 479 : (1994) 1 MPJR 198

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 15, 16, 16(2), 2, 3Madhya Pradesh Municipalities Act, 1961 — Section 355(1), 94(1), 94(2), 94(4), 94(7)

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High Courts22 Feb 1994Allowed

Bhimraj Rathore Vs Collector of Central Ex. and Cus.

Madhya Pradesh High Court · (1994) 48 ECC 63 : (1994) ECR 121 : (1994) 74 ELT 810

Central Excise Rules, 1944 — Rule 173Q, 209AConstitution of India, 1950 — Article 226

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High Courts22 Feb 1994Allowed

Tarabai Vs Mohan Singh and Others

Madhya Pradesh High Court · (1995) ACJ 465

Motor Vehicles Act, 1939 — Section 92A

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