COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,856 of 2,382

High Courts22 Feb 1994Dismissed

Dr. Umrao Singh Choudhary Vs State of M.P. and Another

Madhya Pradesh High Court · AIR 1995 MP 75 : (1994) 2 MPJR 196

Constitution of India, 1950 — Article 14, 162Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 13, 14, 22, 23, 24

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High Courts21 Feb 1994Allowed

Goverdhandas Vs Rajendra Kumar and Others

Madhya Pradesh High Court · (1994) JLJ 496

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

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High Courts18 Feb 1994Dismissed

All India Motor Transport Congress and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1994 MP 117 : (1994) 39 MPLJ 884 : (1994) MPLJ 884

Constitution of India, 1950 — Article 14, 246, 265, 301, 304Madhya Pradesh Motor Parivahan Yano Par Pathkar Ka Udgrahan Adhiniyam, 1985 — Section 3

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High Courts18 Feb 1994Dismissed

Dr. Anand Upadhyay Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1994 MP 133 : (1994) ILR (MP) 1 : (1994) JLJ 424 : (1994) 1 MPJR 212 : (1994) 39 MPLJ 536 : (1994) MPLJ 536

Constitution of India, 1950 — Article 14, 226Madhya Pradesh Selection for Post-Graduation Courses (Clinical, para-Clinical and Non-clinical Courses) in Medical Colleges of Madhya Pradesh Rules, 1984 — Rule 8.2

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High Courts16 Feb 1994Allowed

Smt. Leela Pande Vs Shri Sachendra Kumar Pande

Madhya Pradesh High Court · AIR 1994 MP 205 : (1994) ILR (MP) 173 : (1994) 2 MPJR 191 : (1995) 40 MPLJ 397 : (1995) MPLJ 397

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 15 Rule 1Hindu Marriage Act, 1955 — Section 13, 13(1), 23(2)

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High Courts16 Feb 1994Dismissed

Ashok Kumar Sahu and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1994 MP 130 : (1994) ILR (MP) 85 : (1994) 1 MPJR 315

Madhya Pradesh Excise Act, 1915 — Section 62Madhya Pradesh Excise Rules, 1960 — Rule 8

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High Courts16 Feb 1994

Siremal Burad Vs Shakuntala Devi Burad

Madhya Pradesh High Court · (1994) 2 DMC 9

Hindu Marriage Act, 1955 — Section 21, 24

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High Courts15 Feb 1994Dismissed

Mahaveer Kumar Vs Smt. Sanibai and Others

Madhya Pradesh High Court · (1994) JLJ 498

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 11A, 23A, 23E, 23J, 36

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High Courts15 Feb 1994

Pradeep Kumar Vs General Manager, Western Railway and Others

Madhya Pradesh High Court · (1995) 2 ACC 421

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 3

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High Courts11 Feb 1994Allowed

Chetak Construction Ltd. Vs Omprakash and Others

Madhya Pradesh High Court · (1994) JLJ 293

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 18, Order 39 Rule 4, 24

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High Courts10 Feb 1994

Radheshyam Ramvishal Dubey Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) 1 MPJR 291 : (1994) 39 MPLJ 581 : (1994) MPLJ 581

Constitution of India, 1950 — Article 21, 235

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High Courts09 Feb 1994

Commissioner of Income Tax Vs M.P. Electricity Board

Madhya Pradesh High Court · (1994) 210 ITR 425

Income Tax Act, 1961 — Section 154, 256, 32A, 32A(4)

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High Courts09 Feb 1994

Radheshyam Agrawal and Co. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1994) 119 CTR 263 : (1996) 220 ITR 564

Income Tax Act, 1961 — Section 256(2)

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High Courts09 Feb 1994Allowed

Ushabai Vs Dhananjaya

Madhya Pradesh High Court · (1994) 2 DMC 579

Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 397(3)Penal Code, 1860 (IPC) — Section 405, 406

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High Courts09 Feb 1994Dismissed

Sagar Co-op. Milk Producers Union Vs Ku. Neelofer Anjum and Another

Madhya Pradesh High Court · (1994) 68 FLR 1050 : (1995) 1 LLJ 473

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10Madhya Pradesh Industrial Relations Act, 1960 — Section 110

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High Courts08 Feb 1994Dismissed

D.K. Saxena Vs Coal India Limited and Another

Madhya Pradesh High Court · (1994) ILR (MP) 71 : (1995) 1 MPJR 145 : (1995) 40 MPLJ 431 : (1995) MPLJ 430

Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 36Constitution of India, 1950 — Article 12, 14, 16

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High Courts04 Feb 1994

Jitendra Maheshwari and Another Vs Govind Roy and Others

Madhya Pradesh High Court · (1995) CriLJ 1514

Contempt of Courts Act, 1971 — Section 11, 12, 15, 15(2), 2

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High Courts03 Feb 1994Dismissed

Hemant Kumar Vs Ashabai

Madhya Pradesh High Court · (1994) 2 DMC 452

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts03 Feb 1994

Rajesh Hirodkar Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1995 MP 93 : (1994) 39 MPLJ 846 : (1994) MPLJ 846

Constitution of India, 1950 — Article 14, 226Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 16(3), 20

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High Courts03 Feb 1994Dismissed

Rajendra Vs Anita

Madhya Pradesh High Court · (1994) 2 DMC 465

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 23(1)(A)

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