High Courts08 Dec 1995Partly Allowed
New India Assurance Co. Ltd. Vs Abidabai and Others
Madhya Pradesh High Court · (1996) 2 LLJ 1040 : (1996) 41 MPLJ 493 : (1996) MPLJ 493
Workmens Compensation Act, 1923 — Section 4
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1995
717 judgments · page 3 of 36
High Courts08 Dec 1995Allowed
Madhya Pradesh Rajya Sahakari Bank Maryadit Vs Vijay Singh Solanki and Others
Madhya Pradesh High Court · (1996) 3 LLJ 106 : (1996) 1 MPJR 233 : (1996) 41 MPLJ 547 : (1996) MPLJ 547
Constitution of India, 1950 — Article 41
High Courts08 Dec 1995
M.P. Rajya Sahkari Bank Maryadit Vs Vijay Singh Solanki and Others
Madhya Pradesh High Court · (1996) JLJ 278
Constitution of India, 1950 — Article 12, 14, 21, 41
High Courts08 Dec 1995Allowed
Babulal and Others Vs Union of India (UOI)
Madhya Pradesh High Court · (1996) CriLJ 1864 : (1996) 1 MPJR 171
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 41, 42, 42(1), 42(3)
High Courts07 Dec 1995
Arvind Tiwari Vs Murad Khan and others
Madhya Pradesh High Court · (1997) 1 MPJR 209
High Courts07 Dec 1995Allowed
Narain Vs State of M.P. and Others
Madhya Pradesh High Court · (1996) 2 MPJR 93
Evidence Act, 1872 — Section 47, 67
High Courts07 Dec 1995Allowed
Narain and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1996) JLJ 509 : (1996) 1 MPJR 387
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 9Evidence Act, 1872 — Section 47, 67Madhya Pradesh Civil Courts Rules, 1961 — Rule 335
High Courts06 Dec 1995
COMMISSIONER OF INCOME TAX Vs RAMESH MALIK Commissioner of Income Tax v. SMT. KAMINI MALIK (MCC NOS. 404 and 405 OF 1991), Commissioner of Income Tax v. SMT. PRATIMA MALIK (MCC NO. 406 and 407 OF 1991). Commissioner of Income Tax v. KM. SHRUTI MALIK (MCC NO. 409 OF 1991).
Madhya Pradesh High Court · (1996) 131 CTR 479
Income Tax Act, 1961 — Section 256, 271, 273, 274
High Courts06 Dec 1995Allowed
Suresh Kumar and Others Vs Firm Kurban Hussain Taiyab Ali and Others
Madhya Pradesh High Court · AIR 1996 MP 151 : (1996) 1 MPJR 173 : (1996) 41 MPLJ 330 : (1996) MPLJ 330
Limitation Act, 1963 — Section 5
High Courts06 Dec 1995
Chandrakant Soni Vs Mukesh Sahu and Others
Madhya Pradesh High Court · (1996) 1 ACC 476 : (1996) ACJ 575 : AIR 1996 MP 184 : (1997) 1 JLJ 74 : (1996) 1 MPJR 194 : (1996) 41 MPLJ 503 : (1996) MPLJ 503
Motor Vehicles Act, 1988 — Section 173
High Courts06 Dec 1995
Commissioner of Income Tax Vs Ramesh Malik, Anurag Malik and Km. Shalini Malik
Madhya Pradesh High Court · (1996) 218 ITR 334
Income Tax Act, 1961 — Section 256, 271
High Courts06 Dec 1995Allowed
Mahaveer Singh Tomar (Dr.) Vs Marmagh Singh Sisodia and Others
Madhya Pradesh High Court · (1996) 41 MPLJ 369 : (1996) MPLJ 369
Civil Procedure Code, 1908 (CPC) — Section 20, 9
High Courts05 Dec 1995
Shiv Narain Shivhare Vs Assistant Commissioner of Income Tax (Investigation) and Another
Madhya Pradesh High Court · (1996) 135 CTR 365 : (1996) 222 ITR 620
Income Tax Act, 1961 — Section 154, 154(3), 245
High Courts05 Dec 1995Allowed
Malua alias Mulgiri Vs Bhagwan Singh and Others
Madhya Pradesh High Court · (1996) ACJ 828
Motor Vehicles Act, 1988 — Section 173
High Courts04 Dec 1995
Commissioner of Income Tax Vs Scientific Refractories
Madhya Pradesh High Court · (1996) 218 ITR 434 : (1996) 218 ITR 424
Income Tax Act, 1961 — Section 184(7), 256, 256(1), 256(2)
High Courts01 Dec 1995Dismissed
Hiru Vs Steel Authority of India Ltd.
Madhya Pradesh High Court · (1997) ACJ 771
Employees Compensation Act, 1923 — Section 30Limitation Act, 1963 — Section 10, 5
High Courts01 Dec 1995
Azad Bus Service Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1996) 218 ITR 635
Income Tax Act, 1961 — Section 256(1)
High Courts01 Dec 1995Dismissed
Mahadev Sailor Vs Bharat Petroleum Corporation Ltd.
Madhya Pradesh High Court · (1996) 41 MPLJ 386 : (1996) MPLJ 386
Constitution of India, 1950 — Article 226, 311
High Courts01 Dec 1995Dismissed
R.K. Gupta Vs Central Bank of India and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 149
Constitution of India, 1950 — Article 14
High Courts30 Nov 1995Allowed
Smt. Lachhamin Bai Vs Ambika Prasad Bhatt
Madhya Pradesh High Court · (1996) 2 MPJR 64
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Transfer of Property Act, 1882 — Section 83