COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,858 of 2,382

High Courts24 Jan 1994

Meera Bai Vs Bhujbal Singh and Others

Madhya Pradesh High Court · (1995) CriLJ 2376 : (1995) 3 RCR(Criminal) 125

Criminal Law (Amendment) Act, 1952 — Section 6, 8, 8(1)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2A), 190, 193, 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 36A

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High Courts21 Jan 1994

Har Charan Singh Vs Smt. Turza Bai and Others

Madhya Pradesh High Court · (1995) ACJ 423 : AIR 1994 MP 99 : (1994) JLJ 197 : (1994) 1 MPJR 164 : (1994) 39 MPLJ 771 : (1994) MPLJ 771

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Motor Vehicles Act, 1939 — Section 103A, 110B, 31, 96(2)

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High Courts20 Jan 1994

Ram Gopal Vs Madhya Pradesh State Road Trans. Corpn. and Another

Madhya Pradesh High Court · (1995) ACJ 845

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts20 Jan 1994

Ramgopal Vs M.P. State R.T.C. and Another

Madhya Pradesh High Court · (1994) 2 ACC 264

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts20 Jan 1994

Dilip Kumar Gupta Vs Ghanshyam Sharma and Another

Madhya Pradesh High Court · (1994) 2 ACC 329

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts20 Jan 1994

Union of India (UOI) and Another Vs Mrs. Asha Bhatia

Madhya Pradesh High Court · (1994) JLJ 666

Army Act, 1950 — Section 3Constitution of India, 1950 — Article 215, 216

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High Courts20 Jan 1994Dismissed

Puran Singh Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (1994) JLJ 547 : (1994) 39 MPLJ 295 : (1994) MPLJ 295

Constitution of India, 1950 — Article 226

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High Courts19 Jan 1994Dismissed

Jiwanlal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1994) CriLJ 1879 : (1994) ILR (MP) 205

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307

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High Courts19 Jan 1994

R.G. Agarwal and Co. and Others Vs Union of India (UOI)

Madhya Pradesh High Court · (1994) 119 CTR 361 : (1994) 210 ITR 617 : (1994) 77 TAXMAN 566

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276, 276C, 277

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High Courts19 Jan 1994

State of Madhya Pradesh Vs Samaylal Vishwanath Chandra and Others

Madhya Pradesh High Court · (1994) ILR (MP) 238 : (1995) 40 MPLJ 843 : (1995) MPLJ 843

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 354, 366Evidence Act, 1872 — Section 114

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High Courts19 Jan 1994Allowed

Chandramani Prasad Patwari Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1994) 2 MPJR 58 : (1994) 39 MPLJ 254 : (1994) MPLJ 254

Madhya Pradesh General Clauses Act, 1957 — Section 16Madhya Pradesh Land Revenue Code, 1959 — Section 104(2), 46

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High Courts19 Jan 1994

State of Madhya Pradesh Vs Samaylal and Others

Madhya Pradesh High Court · (1994) CriLJ 3407

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3), 366Evidence Act, 1872 — Section 114

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High Courts17 Jan 1994Dismissed

Motilal Jain and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1994) ILR (MP) 53 : (1994) JLJ 165 : (1994) 1 MPJR 12 : (1994) 39 MPLJ 353 : (1994) MPLJ 353

Madhya Pradesh Excise Act, 1915 — Section 62, 8Madhya Pradesh Mahua Rules, 1959 — Rule 13, 14

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High Courts17 Jan 1994Allowed

Anita Bhansali Vs Moolchand Bhansali

Madhya Pradesh High Court · (1994) 01 MP CK 0001

Civil Procedure Code, 1908 (CPC) — Section 24Penal Code, 1860 (IPC) — Section 498A

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High Courts14 Jan 1994Allowed

Chain Singh Vs Gendalal and Another

Madhya Pradesh High Court · (1994) ACJ 779

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High Courts12 Jan 1994

Lalmani Singh Vs Awadhesh Pratap Singh Vishwa Vidyalaya and Others

Madhya Pradesh High Court · (1995) JLJ 529 : (1995) 40 MPLJ 471 : (1995) MPLJ 471

Constitution of India, 1950 — Article 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 20, 4, 49, 49(2), 55

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High Courts12 Jan 1994Dismissed

Commissioner of Income Tax Vs Gangadin Kedarnath

Madhya Pradesh High Court · (1994) 01 MP CK 0009

Income Tax Act, 1961 — Section 143(1), 184, 185, 185(3), 186

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High Courts12 Jan 1994

Sheikh Said Vs Kiran Devi and Others

Madhya Pradesh High Court · (1994) 2 ACC 293

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High Courts11 Jan 1994Dismissed

Girdharilal Agrawal Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1994) 01 MP CK 0044

Income Tax Act, 1961 — Section 132(5), 143(3), 256(1), 256(2)

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High Courts11 Jan 1994

Mohd. Hussain Vs Bachhu Singh and Others

Madhya Pradesh High Court · AIR 1994 MP 199

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227Madhya Pradesh Municipalities Act, 1961 — Section 312, 319, 328

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