COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,857 of 2,382

High Courts03 Feb 1994

Naveen Raghunath Karnik Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1994) 39 MPLJ 681 : (1994) MPLJ 681

Constitution of India, 1950 — Article 14, 226Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 16, 20Motor Vehicles Act, 1988 — Section 66(3)

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High Courts01 Feb 1994Allowed

Rajkumari Najgarh and Others Vs Lajjaram Gupta and Others

Madhya Pradesh High Court · (1994) ACJ 953

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High Courts01 Feb 1994

Hari Shanker Bhandari Vs Secretary, Public Health and Family Welfare Dept. and Others

Madhya Pradesh High Court · (1994) CriLJ 3518

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12

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High Courts01 Feb 1994

Commissioner of Income Tax Vs V.C. Gupta

Madhya Pradesh High Court · (1994) 118 CTR 503 : (1994) 208 ITR 476 : (1995) 40 MPLJ 447 : (1995) MPLJ 447 : (1994) 76 TAXMAN 323

Income Tax Act, 1961 — Section 45, 64

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High Courts01 Feb 1994Allowed

Khushal Das, Phatnani Vs Raipur Development Authority and Others

Madhya Pradesh High Court · AIR 1995 MP 42 : (1995) 40 MPLJ 514 : (1995) MPLJ 514

Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 56

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High Courts31 Jan 1994

R.N. Tiwari Vs State Bar Council of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1994 MP 137 : (1994) 1 MPJR 174 : (1994) 39 MPLJ 548 : (1994) MPLJ 548

Advocates Act, 1961 — Section 28Madhya Pradesh Advocates Welfare Fund Act, 1982 — Section 17

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High Courts31 Jan 1994

Ravishankar and Another Vs VIIth Additional District Judge and Others

Madhya Pradesh High Court · (1994) 2 MPJR 200 : (1994) 39 MPLJ 783 : (1994) MPLJ 783

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151

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High Courts28 Jan 1994

Smt. Ramdulari and Others Vs Mohinder Singh and Others

Madhya Pradesh High Court · (1994) 2 MPJR 215

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)

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High Courts28 Jan 1994

Krishna Kumar Singh Chouhan Vs Punjab National Bank

Madhya Pradesh High Court · (1994) 2 MPJR 229

Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Section 34

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High Courts27 Jan 1994

Bandna Vs Ramnaresh Shivhare

Madhya Pradesh High Court · (1994) 2 DMC 161

Hindu Marriage Act, 1955 — Section 24

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High Courts27 Jan 1994Dismissed

Hargovind Vs Balmukund and Others

Madhya Pradesh High Court · AIR 1994 MP 191 : (1994) JLJ 430

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14Trusts Act, 1882 — Section 90

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High Courts27 Jan 1994

Pandu and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1995) CriLJ 226

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 307, 323, 324, 34

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High Courts27 Jan 1994

Khilan Singh Vs Karuna Shankar Trivedi

Madhya Pradesh High Court · (1994) 1 MPJR 234

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

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High Courts25 Jan 1994

Ram Naresh Singh Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1994) 2 MPJR 48

Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 439(2)Penal Code, 1860 (IPC) — Section 307, 34

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High Courts25 Jan 1994

SMT. SITABEN AND OTHERS Vs UNION OF INDIA AND ANOTHER

Madhya Pradesh High Court · (1994) 120 CTR 444 : (1994) 208 ITR 285

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Essential Commodities Act, 1955 — Section 10, 3Income Tax Act, 1961 — Section 276B, 277, 278B

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High Courts25 Jan 1994

Sunil Brijmohan Bawa Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1994) 39 MPLJ 725 : (1994) MPLJ 725

Constitution of India, 1950 — Article 14, 16, 226

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High Courts25 Jan 1994

Smt. Sitaben and Others Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (1994) 120 CTR 444 : (1994) 208 ITR 285

Income Tax Act, 1961 — Section 276B, 278B

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High Courts25 Jan 1994Dismissed

Tara Re-rolling Mill Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1995) 40 MPLJ 343 : (1995) MPLJ 343

Madhya Pradesh General Clauses Act, 1957 — Section 21Madhya Pradesh General Sales Tax Act, 1958 — Section 16C, 6(2)Madhya Pradesh General Sales Tax Rules, 1959 — Rule 14C(4), 16(3)

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High Courts25 Jan 1994

Ramsher and Others Vs Birajo Bai and Others

Madhya Pradesh High Court · (1994) 2 ACC 296

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High Courts24 Jan 1994Dismissed

Ramkripal alias Bhallu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1995) CriLJ 1275 : (1994) ILR (MP) 210 : (1994) 1 MPJR 137

Penal Code, 1860 (IPC) — Section 148, 302, 307

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