COURT ARCHIVE

Madhya Pradesh High Court judgments, 1995

717 judgments · page 30 of 36

High Courts17 Feb 1995Dismissed

Chhatisagarh Mukti Morcha Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1996) CriLJ 2239 : (1995) ILR (MP) 204 : (1996) 3 RCR(Criminal) 197

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 301(2), 310, 327, 327(1)

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High Courts16 Feb 1995Dismissed

M/s Sharda Talkies (Firm) Raipur Vs Smt. Madhulata Vyas and Others

Madhya Pradesh High Court · (1995) 2 MPJR 33

Evidence Act, 1872 — Section 64Limitation Act, 1963 — Section 18, 19, 20Partnership Act, 1932 — Section 32, 32(2), 4, 63, 72

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High Courts16 Feb 1995Dismissed

Nb. Sub. Uttam Chand Vs Union of India

Madhya Pradesh High Court · (1995) 2 MPJR 167

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High Courts16 Feb 1995Dismissed

Sharda Talkies (Firm) and Another Vs Smt. Madhulata Vyas and Others

Madhya Pradesh High Court · AIR 1996 MP 68 : (1995) ILR (MP) 266 : (1995) JLJ 730 : (1996) 41 MPLJ 697 : (1996) MPLJ 697

Evidence Act, 1872 — Section 64Limitation Act, 1963 — Article 22, 18, 19, 20Partnership Act, 1932 — Section 19, 32

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High Courts16 Feb 1995Allowed

Smt. Sangeeta Saxena Vs Gyanendra Saxena

Madhya Pradesh High Court · (1995) 2 DMC 78

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24, 9

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High Courts16 Feb 1995Partly Allowed

General Manager, Ordnance Factory and Another Vs The Presiding Officer, Central Govt. Industrial Tribunal-cum-Labour Court and Another

Madhya Pradesh High Court · (1996) 1 LLJ 536

Industrial Disputes Act, 1947 — Section 11A

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High Courts16 Feb 1995Dismissed

Gurdip Singh (Lt. Col.) Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (1995) JLJ 259

Army Act, 1950 — Section 191, 192, 193, 27Constitution of India, 1950 — Article 226Defence Service Army Regulations, 1987 — Regulation 60, 69

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High Courts16 Feb 1995Dismissed

Lt. Col. Gurdip Singh Vs Union of India

Madhya Pradesh High Court · (1995) 2 MPJR 47

Army Act, 1950 — Section 191, 192, 193, 27Constitution of India, 1950 — Article 226

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High Courts15 Feb 1995Allowed

Sabal Singh Vs Madhya Pradesh State Road Trans. Corpn. and Others

Madhya Pradesh High Court · (1996) ACJ 162

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High Courts15 Feb 1995Allowed

Durguatiyabai Vs Govinddas

Madhya Pradesh High Court · (1995) 2 DMC 490

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401, 482

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High Courts15 Feb 1995Dismissed

Rameshchandra Swami Vs Nagar Panchayat, Kailaras and Others

Madhya Pradesh High Court · AIR 1995 MP 256 : (1995) 40 MPLJ 608 : (1995) MPLJ 608

Constitution of India, 1950 — Article 226, 243Z

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High Courts15 Feb 1995Allowed

United India Insurance Co. Ltd. Vs Motiram and Others

Madhya Pradesh High Court · (1995) 1 ACC 571 : (1996) ACJ 694 : (1996) 3 LLJ 1085

Workmens Compensation Act, 1923 — Section 3

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High Courts15 Feb 1995Allowed

Virendra Garg Vs State of M.P.

Madhya Pradesh High Court · (1995) 1 DMC 652

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B

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High Courts15 Feb 1995

Imrat Lal Vs State of M. P.

Madhya Pradesh High Court · (1996) 1 MPJR 38

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311

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High Courts14 Feb 1995

Parijat Chemicals (P.) Ltd. Vs Income Tax Officer

Madhya Pradesh High Court · (1996) 85 TAXMAN 260

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143(2), 146, 264

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High Courts14 Feb 1995

PARIJAT CHEMICALS PVT. LTD. Vs Income Tax OFFICER AND OTHERS.

Madhya Pradesh High Court · (1995) 216 ITR 221

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143, 146, 264

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High Courts14 Feb 1995Allowed

Malkibai and Others Vs Badriprasad and Others

Madhya Pradesh High Court · (1996) ACJ 38

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High Courts14 Feb 1995

Parijat Chemicals Pvt. Ltd. Vs Income Tax Officer and Others

Madhya Pradesh High Court · (1995) 216 ITR 221

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264

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High Courts14 Feb 1995

Dr. V.V. Devsthale Vs Income Tax Officer and Others

Madhya Pradesh High Court · (1995) 214 ITR 315 : (1996) 84 TAXMAN 143

Income Tax Act, 1961 — Section 143(2), 144, 264

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High Courts14 Feb 1995Dismissed

Mishrilal and Another Vs State of M.P.

Madhya Pradesh High Court · (1995) 1 DMC 646

Criminal Procedure Code, 1973 (CrPC) — Section 221Penal Code, 1860 (IPC) — Section 302, 304B, 498A

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