High Courts02 Apr 1995
Commissioner of Income Tax Vs Bhagwan Cloth Stores
Madhya Pradesh High Court · (1996) 87 TAXMAN 342
Income Tax Act, 1961 — Section 254(2), 256(1), 256(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1995
717 judgments · page 25 of 36
High Courts31 Mar 1995Allowed
Ravindra Kumar Mishra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 3060 : (1995) ILR (MP) 401
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts31 Mar 1995
PARASNATH Vs UNION OF INDIA and Others
Madhya Pradesh High Court · (1997) 141 CTR 201
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 103Income Tax Act, 1961 — Section 120, 132, 132A, 132B, 222
High Courts31 Mar 1995Allowed
Baijnath Prasad and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1995) JLJ 592 : (1995) 40 MPLJ 1026 : (1995) MPLJ 1026
Land Acquisition Act, 1894 — Section 17, 17(4), 4
High Courts31 Mar 1995Allowed
Ravindra Kumar Ramshankar Mishra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 40 MPLJ 645 : (1995) MPLJ 645
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts31 Mar 1995Allowed
Omprakash Agrawal and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1995) 2 MPJR 293
Land Acquisition Act, 1894 — Section 4, 6
High Courts30 Mar 1995Dismissed
Prakirn Vs State Bank of Indore and Another
Madhya Pradesh High Court · (1995) 2 MPJR 203
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts30 Mar 1995Dismissed
Praking Vs State Bank of Indore and Another
Madhya Pradesh High Court · AIR 1996 MP 28 : (1995) 40 MPLJ 867 : (1995) MPLJ 867
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts29 Mar 1995Dismissed
Rahul Gupta Vs State of M.P.
Madhya Pradesh High Court · (1995) CriLJ 3340 : (1995) ILR (MP) 389 : (1995) 1 MPJR 263
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts29 Mar 1995
Devram Bilve Vs Smt. Indumati
Madhya Pradesh High Court · (1995) 2 DMC 267
Special Marriage Act, 1954 — Section 22, 27(1), 35
High Courts29 Mar 1995Allowed
State of Madhya Pradesh Vs Mangu @ Mangilal and Others
Madhya Pradesh High Court · (1995) 1 MPJR 255 : (1995) 40 MPLJ 567 : (1995) MPLJ 567
Constitution of India, 1950 — Article 21, 39, 41, 43, 45Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts29 Mar 1995Dismissed
The Associated Cement Companies Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1996 MP 116
Constitution of India, 1950 — Article 14Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 12, 4, 4(1), 4A, 4A(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 1
High Courts29 Mar 1995
Radheshyam Patidar Vs Jagdish Patidar
Madhya Pradesh High Court · AIR 1995 MP 272 : (1995) 40 MPLJ 909 : (1995) MPLJ 909
Madhya Pradesh Municipalities Act, 1961 — Section 26
High Courts29 Mar 1995Allowed
State of M.P. Vs Mangu alias Mangilal and Others
Madhya Pradesh High Court · (1996) 1 ALT(Cri) 5 : (1995) CriLJ 3852 : (1995) ILR (MP) 392 : (1995) JLJ 454
Constitution of India, 1950 — Article 21, 39, 41, 43, 45Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3), 545Motor Vehicles Act, 1988 — Section 140
High Courts29 Mar 1995
Rajaram Narayan Vs Rajaram
Madhya Pradesh High Court · AIR 1996 MP 12
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts29 Mar 1995Dismissed
The Associated Cement Companies Ltd. Vs State of M.P.
Madhya Pradesh High Court · (1995) 2 MPJR 232
Constitution of India, 1950 — Article 14, 286Mines and Minerals (Development and Regulation) Act, 1957 — Section 2, 9
High Courts28 Mar 1995Dismissed
Mangilal Vs S. D. O. Chachoda
Madhya Pradesh High Court · (1995) 2 MPJR 340
Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1991 — Rule 7
High Courts28 Mar 1995Allowed
Dr. Omprakash Soni Vs Ashok Kumar Bhargava and Others
Madhya Pradesh High Court · AIR 1996 MP 43
Constitution of India, 1950 — Article 141Madhya Pradesh Panchayat Act, 1962 — Section 318Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1990 — Rule 3(2)
High Courts27 Mar 1995Dismissed
Central Warehousing Corporation Vs Municipal Corporation and Another
Madhya Pradesh High Court · (1996) 41 MPLJ 73 : (1996) MPLJ 73
Madhya Pradesh Municipal Corporation Act, 1956 — Section 135, 136Warehousing Corporations Act, 1962 — Section 3
High Courts27 Mar 1995Allowed
Sulemanji Sanibhai and Others Vs Abde Ali and Others
Madhya Pradesh High Court · (1995) JLJ 338
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(3)