High Courts16 Jan 1995Dismissed
Shyamlal Vs Mst. Angooribai
Madhya Pradesh High Court · (1995) 2 DMC 183
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1995
717 judgments · page 35 of 36
High Courts16 Jan 1995Allowed
Mehtar Vs Musammad Janki
Madhya Pradesh High Court · (1995) 1 DMC 529
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 7, Order 9 Rule 8, Order 9 Rule 9Hindu Marriage Act, 1955 — Section 13(1)
High Courts13 Jan 1995
Shree Synthetics Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1995) 59 ECR 449
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226, 227
High Courts13 Jan 1995
Commissioner of Sales Tax Vs M.P. Agro Pesticides Ltd.
Madhya Pradesh High Court · (1996) 41 MPLJ 7 : (1996) MPLJ 7
Drugs and Cosmetics Act, 1940 — Section 3Madhya Pradesh General Sales Tax Rules, 1959 — Rule 24Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2
High Courts13 Jan 1995Allowed
Yuvraj Kashwaha Vs Nirashpati
Madhya Pradesh High Court · (1995) 1 DMC 482
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Hindu Marriage Act, 1955 — Section 9
High Courts13 Jan 1995Allowed
Kinetic Honda Motors Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1996) 81 ELT 48 : (1995) JLJ 215
Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 226
High Courts13 Jan 1995
Commissioner of Sales Tax. Madhya Pradesh Vs M/s N.P. Agro Pesticides Ltd. Bhopal
Madhya Pradesh High Court · (1995) 2 MPJR 97
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1), 6Madhya Pradesh General Sales Tax Rules, 1959 — Rule 24
High Courts12 Jan 1995
Basa Bai and Another Vs Ananda and Others
Madhya Pradesh High Court · (1995) 2 ACC 606 : (1995) ACJ 667
Motor Vehicles Act, 1988 — Section 110D, 92A
High Courts12 Jan 1995
ACME Fabrik Plast Co. Vs Income Tax Officer and Others
Madhya Pradesh High Court · (1995) 125 CTR 339 : (1997) 225 ITR 826 : (1996) 86 TAXMAN 543
Income Tax Act, 1961 — Section 154
High Courts11 Jan 1995Dismissed
S.G. Pathak Vs State of M.P.
Madhya Pradesh High Court · (1995) JLJ 225
Companies Act, 1956 — Section 617Indira Kala Sangeet Vishwavidyalaya Act, 1956 — Section 3Jawaharlal Nehru Krishi Vishwa Vidyalaya Act, 1963 — Section 3
High Courts11 Jan 1995Allowed
D and H Secheron Electrodes Vs Asstt. Collector, C. Excise
Madhya Pradesh High Court · (1995) 50 ECC 163 : (1995) 59 ECR 213 : (1995) 79 ELT 15
Central Excises and Salt Act, 1944 — Section 2, 9
High Courts10 Jan 1995Allowed
Khilan Devi Vs Amar Singh
Madhya Pradesh High Court · (1995) 2 DMC 122
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Jan 1995Dismissed
Brijendra Kumar Agarwal Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 710 : (1995) MPLJ 710
Mineral Concession Rules, 1960 — Rule 22Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 13, 5
High Courts10 Jan 1995
M.P. State Road Transport Corporation Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1995) 40 MPLJ 696 : (1995) MPLJ 696
Madhya Pradesh General Sales Tax Act, 1958 — Section 2, 44(1)
High Courts09 Jan 1995Dismissed
Moti Chand Vs Smt. Lakhanbai and Another
Madhya Pradesh High Court · (1995) 1 DMC 476
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Hindu Succession Act, 1956 — Section 23
High Courts09 Jan 1995Dismissed
Smt. Chandraprabha Devi and Another Vs Pramod Kumar Aggarwal
Madhya Pradesh High Court · (1995) 2 DMC 118
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Jan 1995Allowed
Sidhartha Tubes Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1995) ECR 448 : (1995) 77 ELT 64
Constitution of India, 1950 — Article 226
High Courts06 Jan 1995
Shankerlal Vs Smt. Krishna Tiwari
Madhya Pradesh High Court · (1995) 1 DMC 492
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13
High Courts06 Jan 1995
Madhusudan Vs Income Tax Officer and Another
Madhya Pradesh High Court · (1995) 125 CTR 48 : (1995) 213 ITR 840
Income Tax Act, 1961 — Section 80U
High Courts06 Jan 1995
MADHUSUDAN Vs Income Tax OFFICER AND ANOTHER.
Madhya Pradesh High Court · (1995) 125 CTR 48 : (1995) 213 ITR 840
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 264, 80U