COURT ARCHIVE

Madhya Pradesh High Court judgments, 1995

717 judgments · page 10 of 36

High Courts05 Oct 1995Dismissed

M.P. Electricity Board Vs M.P. Madhyastham Adhikaran and Another

Madhya Pradesh High Court · (1996) 1 MPJR 162 : (1996) 41 MPLJ 629 : (1996) MPLJ 629

Electricity (Supply) Act, 1948 — Section 5Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 16, 2(1), 7, 7A

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High Courts29 Sept 1995Dismissed

Dhanna @ Kariya Vs State of M.P.

Madhya Pradesh High Court · (1996) 2 MPJR 235

Juvenile Justice Act, 1986 — Section 32Penal Code, 1860 (IPC) — Section 302, 34

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High Courts29 Sept 1995Dismissed

State of M.P. Vs M/s. Singh Construction Company

Madhya Pradesh High Court · (1996) 2 MPJR 73

Arbitration Act, 1940 — Section 20, 20(i), 37(3)Civil Procedure Code, 1908 (CPC) — Section 47Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 2(d), 20, 20(2)

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High Courts29 Sept 1995

Divisional Engineer (G and M), M.P. Electricity Board, Katni and Another Vs Daltak Carbide Chemicals Pvt. Ltd.

Madhya Pradesh High Court · AIR 1996 MP 203 : (1995) ILR (MP) 599 : (1996) 1 MPJR 50 : (1996) 41 MPLJ 891 : (1996) MPLJ 891

Civil Procedure Code, 1908 (CPC) — Section 20Madhya Pradesh Government Electrical Undertakings (Dues Recovery) Act, 1961 — Section 8

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High Courts29 Sept 1995

Mahendra Singh Yadav Vs Susti Babloo and Others

Madhya Pradesh High Court · (1996) 1 ACC 157

Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 336, 427

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High Courts29 Sept 1995

Jawaharlal Nehru Krishi Vishwavidyalaya and Others Vs Satyaveer Sharma

Madhya Pradesh High Court · (1996) JLJ 29

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 304A

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High Courts28 Sept 1995

Hanumant Singh Vs State of M.P. and Another

Madhya Pradesh High Court · (1996) 2 MPJR 328

Bonded Labour System Abolition Act, 1976 — Section 16, 17, 18

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High Courts28 Sept 1995Dismissed

Pradeep Rao and Others Vs Manoj Kumar Agarwal and Others

Madhya Pradesh High Court · (1996) 1 ACC 176 : (1996) ACJ 898

Motor Vehicles Act, 1988 — Section 140, 173

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High Courts28 Sept 1995

Hanumantsing Kubersing Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1995) ILR (MP) 526 : (1996) JLJ 305 : (1996) 41 MPLJ 389 : (1996) MPLJ 389

Bonded Labour System Abolition Act, 1976 — Section 21Constitution of India, 1950 — Article 14, 21, 50

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High Courts27 Sept 1995

COMMISSIONER OF INCOME TAX Vs CO-OPERATIVE PROCESSING and MARKETING SOCIETY.

Madhya Pradesh High Court · (1996) 130 CTR 431

Income Tax Act, 1961 — Section 139, 217, 256, 43B, 80P

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High Courts27 Sept 1995Dismissed

Prakash Udasi Vs Smt. Asha Udasi

Madhya Pradesh High Court · (1996) 1 DMC 221

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 104(2)Hindu Marriage Act, 1955 — Section 13(A)(B)

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High Courts27 Sept 1995

Commissioner of Income Tax Vs Shri Lokendra Singh

Madhya Pradesh High Court · (1995) 129 CTR 91

Wealth Tax Act, 1957 — Section 5(1)(iii)

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High Courts27 Sept 1995Dismissed

Commissioner of Wealth Tax Vs Lokendra Singh

Madhya Pradesh High Court · (1996) 85 TAXMAN 270

Income Tax Act, 1961 — Section 256(1), 256(2)Wealth Tax Act, 1957 — Section 27(3), 5(1)(iii)

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High Courts27 Sept 1995

Commissioner of Income Tax Vs Co-operative Processing and Marketing Society

Madhya Pradesh High Court · (1995) 130 CTR 431 : (1995) 216 ITR 632

Income Tax Act, 1961 — Section 256, 43B, 80P, 80P(2)

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High Courts27 Sept 1995

COMMISSIONER OF Income Tax Vs CO-OPERATIVE PROCESSING AND MARKETING SOCIETY.

Madhya Pradesh High Court · (1995) 130 CTR 431 : (1995) 216 ITR 632

Income Tax Act, 1961 — Section 139, 217, 256, 43B, 80P

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High Courts27 Sept 1995Dismissed

Sonabai and Others Vs Arvind Kumar

Madhya Pradesh High Court · (1995) JLJ 764

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(4), 12(5), 12(6)

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High Courts26 Sept 1995Dismissed

Ramcharan Goyal Vs United India Insurance Co. Ltd.

Madhya Pradesh High Court · (1996) ACJ 141

Insurance Act, 1938 — Section 64VB

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High Courts26 Sept 1995

Omega Alloy Castings Pvt. Ltd. Vs Commissioner (Appl.), C. Ex.

Madhya Pradesh High Court · (1997) 72 ECR 812 : (1998) 98 ELT 86

Central Excises and Salt Act, 1944 — Section 35, 35F

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High Courts26 Sept 1995Dismissed

Rekhaben Manubhai Vajirani Vs Manubhai Kishanchand Vajirani

Madhya Pradesh High Court · (1997) 1 DMC 176

Hindu Marriage Act, 1955 — Section 13(1), 9

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High Courts26 Sept 1995Allowed

Istikhara Begum Vs Dr. Syed Mohammad Maider and Others

Madhya Pradesh High Court · (1997) 1 DMC 95

Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 498A

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