High Courts30 Jan 1995Allowed
Gudda Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1997) 1 MPJR 265
Arms Act, 1959 — Section 25(1)(b), 4
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1995
717 judgments · page 33 of 36
High Courts30 Jan 1995
Shiv Narain Jamunalal and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1995) 125 CTR 108 : (1995) 214 ITR 41 : (1995) 83 TAXMAN 485
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 273A
High Courts30 Jan 1995Allowed
Gudda @ Sameer Ahmed Vs State of M.P.
Madhya Pradesh High Court · (1997) 1 JLJ 352 : (1997) 2 MPLJ 117
Arms Act, 1959 — Section 25(1), 4Arms Rules, 1962 — Rule 3
High Courts30 Jan 1995
Commissioner of Wealth Tax Vs Mukesh Kumar Agarwal
Madhya Pradesh High Court · (1996) 220 ITR 41
High Courts27 Jan 1995
Ravinair Vs State
Madhya Pradesh High Court · (1995) 1 ACC 313
Penal Code, 1860 (IPC) — Section 304A, 304B
High Courts27 Jan 1995Allowed
Rakmanibai and Another Vs The State of M.P.
Madhya Pradesh High Court · (1995) 2 DMC 632
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts27 Jan 1995Dismissed
Grasim Industries Ltd. Vs Collector of Customs and C. Ex.
Madhya Pradesh High Court · (1995) ECR 572 : (1995) 77 ELT 74
Central Excise Rules, 1944 — Rule 173Q, 209, 57(I)Central Excises and Salt Act, 1944 — Section 11A, 37BConstitution of India, 1950 — Article 226
High Courts27 Jan 1995Allowed
Suresh Kumar Singh and Others Vs Smt. Ram Bai
Madhya Pradesh High Court · (1996) JLJ 585 : (1995) 2 MPJR 161
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 401, 451, 482Penal Code, 1860 (IPC) — Section 109, 420
High Courts25 Jan 1995
Somla and Others Vs Rampuri and Others
Madhya Pradesh High Court · (1995) ACJ 1094
Motor Vehicles Act, 1939 — Section 110D
High Courts25 Jan 1995Dismissed
Smt. Madhuribai Vs Grasim Industries Ltd., Nagda
Madhya Pradesh High Court · AIR 1995 MP 160 : (1995) MPLJ 423
Limitation Act, 1963 — Section 5
High Courts25 Jan 1995Allowed
Poonam Singh Vs Kamla and Others
Madhya Pradesh High Court · (1996) ACJ 398 : (1995) JLJ 511
High Courts25 Jan 1995Dismissed
State of M.P. Vs Ghanshyam
Madhya Pradesh High Court · (1998) 1 MPJR 207
Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 379
High Courts24 Jan 1995
New India Assurance Co. Vs Indarabai and Others
Madhya Pradesh High Court · (1995) 2 ACC 173
Motor Vehicles Act, 1988 — Section 95(2)(b)(ii)
High Courts24 Jan 1995Dismissed
Sujanpal Singh Vs Central Bank of India
Madhya Pradesh High Court · (1996) 86 CompCas 693
Constitution of India, 1950 — Article 226, 227
High Courts24 Jan 1995
Shiv Narayan Shivhare Vs Commissioner of Income Tax Commissioner of Income Tax Vs Shiv Narayan Shivhare
Madhya Pradesh High Court · (1995) 125 CTR 292 : (1997) 224 ITR 294 : (1995) 83 TAXMAN 25
Income Tax Act, 1961 — Section 256, 256(2), 271(1)
High Courts24 Jan 1995
United India Insurance Co. Ltd. Vs Nyaldabai and Others
Madhya Pradesh High Court · (1995) 1 ACC 560
Penal Code, 1860 (IPC) — Section 304
High Courts23 Jan 1995
Smt. Kajala Devi Vs Union of India (UOI)
Madhya Pradesh High Court · AIR 1996 MP 35 : (1995) ILR (MP) 252
Constitution (Forty-Second Amendment) Act, 1976 — Section 38(3), 58(2)
High Courts20 Jan 1995Dismissed
Krishnakant and Others Vs M.P. State Road Transport Corporation
Madhya Pradesh High Court · (1995) 70 FLR 908 : (1996) 1 LLJ 224
Constitution of India, 1950 — Article 14, 16
High Courts20 Jan 1995Dismissed
Har Singh Extraction and Allied Products Pvt. Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1995 MP 242 : (1995) ILR (MP) 183 : (1996) JLJ 155 : (1995) 40 MPLJ 957 : (1995) MPLJ 957
Constitution of India, 1950 — Article 14Madhya Pradesh Electricity Duty Act, 1949 — Section 3
High Courts20 Jan 1995
Smt. Raheeman Bi Vs District Magistrate and Others
Madhya Pradesh High Court · (1995) CriLJ 3540 : (1995) JLJ 545 : (1995) 1 MPJR 241
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 299