High Courts26 Sept 1995
Lawerance Masih Lal (Dr.) Vs Chairman, Governing Body, Danielson College and Others
Madhya Pradesh High Court · (1996) 1 MPJR 389 : (1996) 41 MPLJ 717 : (1996) MPLJ 717
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1995
717 judgments · page 11 of 36
High Courts26 Sept 1995
M.P. Rajya Parivahan Nigam and Another Vs Radhabai and Another
Madhya Pradesh High Court · (1996) 1 ACC 286
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts25 Sept 1995
Vidyawati Dubey and Others Vs Vidyaram and Others
Madhya Pradesh High Court · (1996) 2 ACC 19
Motor Vehicles Act, 1988 — Section 173
High Courts25 Sept 1995
Maniram and Others Vs Mst. Fuleshwar and Others
Madhya Pradesh High Court · (1995) ILR (MP) 518 : (1996) JLJ 328 : (1996) 41 MPLJ 764 : (1996) MPLJ 764
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A(1), Order 41 Rule 3A(2), 100, 2(2)Limitation Act, 1963 — Section 5
High Courts25 Sept 1995
Commissioner of Income Tax Vs Darshan Talkies
Madhya Pradesh High Court · (1996) 217 ITR 744
Income Tax Act, 1961 — Section 256
High Courts25 Sept 1995Allowed
Madhya Pradesh Rajya Beej Avam Farm Vikas Nigam Vs Shri Durga Transport Service, Banapura, District, Hoshangabad, M.P.
Madhya Pradesh High Court · AIR 1996 MP 208 : (1995) ILR (MP) 591 : (1996) JLJ 146 : (1996) 1 MPJR 310 : (1996) 41 MPLJ 497 : (1996) MPLJ 497
Carriers Act, 1865 — Section 10
High Courts25 Sept 1995Allowed
Gwalior Distillers Ltd. and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1996) 41 MPLJ 75 : (1996) MPLJ 75
Air (Prevention and Control of Pollution) Act, 1981 — Section 38Criminal Procedure Code, 1973 (CrPC) — Section 144Environment (Protection) Act, 1986 — Section 15
High Courts25 Sept 1995Allowed
Gwalior Distillers Ltd. and Others Vs State of M. P.
Madhya Pradesh High Court · (1996) CriLJ 2819
Air (Prevention and Control of Pollution) Act, 1981 — Section 38Constitution of India, 1950 — Article 226, 48ACriminal Procedure Code, 1973 (CrPC) — Section 144
High Courts22 Sept 1995Allowed
Pawan Diwan Vs Shri Vidya Charan Shukla
Madhya Pradesh High Court · (1996) JLJ 762
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 15, Order 7 Rule 11, 151Conduct of Elections Rules, 1961 — Rule 7, 94AConstitution of India, 1950 — Article 356(1)
High Courts22 Sept 1995Dismissed
Triveni Prasad and Others Vs Indrapal Kachhi and Others
Madhya Pradesh High Court · (1996) 1 ACC 206
Evidence Act, 1872 — Section 106
High Courts22 Sept 1995Allowed
Virendra Mahajan Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1996) JLJ 85 : (1996) 41 MPLJ 267 : (1996) MPLJ 267
Constitution of India, 1950 — Article 226, 243ZGMadhya Pradesh Municipalities Act, 1961 — Section 20, 21(2), 22, 43, 45
High Courts22 Sept 1995
Deenanath and Others Vs Wazeer (Baseer) and Others
Madhya Pradesh High Court · (1996) 1 ACC 168
Motor Vehicles Act, 1939 — Section 110D
High Courts22 Sept 1995Dismissed
Virendra Mahajan Vs State of M.P. and Others
Madhya Pradesh High Court · (1995) 2 MPJR 361
Constitution of India, 1950 — Article 226, 243, 243K, 243T, 243T(4)Madhya Pradesh Municipalities Act, 1961 — Section 16(1), 19, 20, 21, 21(2)
High Courts22 Sept 1995Allowed
Virendra Kumar Vs Shankerji Mandir Trust
Madhya Pradesh High Court · (1997) 2 MPJR 322
Madhya Pradesh Public Trust Act, 1951 — Section 26, 27
High Courts21 Sept 1995Dismissed
Sadami Lal Vs Raj Kumari
Madhya Pradesh High Court · (1996) 2 DMC 135
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts21 Sept 1995
Commissioner of Income Tax Vs Hassomal
Madhya Pradesh High Court · (1996) 133 CTR 1 : (1996) 217 ITR 636
Income Tax Act, 1961 — Section 256
High Courts21 Sept 1995
Parmeshwar Vs State of M.P.
Madhya Pradesh High Court · (1996) JLJ 67 : (1997) 1 MPJR 67
Rice Milling Industry (Regulation) Act, 1958 — Section 13, 3, 5, 6, 8(1)Rice Milling Industry Regulation and Planning Rules, 1959 — Rule 4
High Courts20 Sept 1995
Shakti Kumar Uttam and One Another Vs State of M. P. and One Another
Madhya Pradesh High Court · (1996) 2 MPJR 410
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11, 4, 5
High Courts20 Sept 1995Dismissed
State of M.P. Vs Rajendra Singh Rathore
Madhya Pradesh High Court · (1996) 2 MPJR 324
Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 — Section 39
High Courts20 Sept 1995Dismissed
State of M.P. Vs Rajendra Singh Rathour
Madhya Pradesh High Court · (1996) JLJ 217 : (1995) 2 MPJR 405 : (1997) 1 MPLJ 561
Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 — Section 24, 26, 39