COURT ARCHIVE

Madhya Pradesh High Court judgments, 1995

717 judgments · page 8 of 36

High Courts30 Oct 1995

Zakir Husain Munshi Khan Vs UCO Bank and Others

Madhya Pradesh High Court · (1996) 73 FLR 1397 : (1996) 2 LLJ 1018 : (1996) 41 MPLJ 304 : (1996) MPLJ 304

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F

High Courts22 Oct 1995

Hari Singh Vs State of M.P.

Madhya Pradesh High Court · (1996) 2 ACC 37 : (2004) ILR (MP) 1157

High Courts20 Oct 1995Dismissed

Sugnabai Vs Election Officer, Gram Panchayat and Others

Madhya Pradesh High Court · (1996) JLJ 48 : (1996) 41 MPLJ 134 : (1996) MPLJ 134

Madhya Pradesh Panchayat Election Rules, 1994 — Rule 77, 77(1), 91Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 122, 122(1)

High Courts20 Oct 1995Dismissed

Gulam Hasan Vs Johra Bi

Madhya Pradesh High Court · (1996) 1 DMC 348

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(2)

High Courts20 Oct 1995

Krishna Enterprises Vs Oriental Assurance Co. Ltd. and Others

Madhya Pradesh High Court · (1996) 1 ACC 179

Constitution of India, 1950 — Article 226, 32

High Courts20 Oct 1995

Sugna Bai Vs Nirvachan Adhikari

Madhya Pradesh High Court · (1996) 1 MPJR 177

Madhya Pradesh Panchayat Election Rules, 1994 — Rule 77

High Courts19 Oct 1995

Mangal Singh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1996) CriLJ 1908 : (1995) ILR (MP) 626

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 325

High Courts19 Oct 1995

Vijay Kumar Saraf Vs Income Tax Appellate Tribunal

Madhya Pradesh High Court · (1997) 226 ITR 860

Income Tax Act, 1961 — Section 132(12), 132(5), 256(1), 256(2), 69

High Courts19 Oct 1995

Commissioner of Wealth-tax Vs Mohd. Sabir, Mohd. Javed, Mohd. Hanif, Mohd. Islam, Mohd. Ikram, Mohd. Anis, Mohd. Matin and Mohd. Idris

Madhya Pradesh High Court · (1995) 129 CTR 262 : (1996) 217 ITR 817

Wealth Tax Act, 1957 — Section 18, 27

High Courts19 Oct 1995

P.K. Misra Vs Smt. Saribai

Madhya Pradesh High Court · (1996) 1 ACC 342

Motor Vehicles Act, 1988 — Section 140

High Courts19 Oct 1995

Union of India (UOI) and Others Vs Shahnaz Begum and Another

Madhya Pradesh High Court · (1996) 1 ACC 462

Employees Compensation Act, 1923 — Section 20, 30, 4A

High Courts18 Oct 1995Allowed

Prabhulal Vs Raj Kunwarbai

Madhya Pradesh High Court · (1996) JLJ 151

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

High Courts18 Oct 1995

Mishri Lal Vs Union of India (UOI)

Madhya Pradesh High Court · (1996) 1 ACC 151

Railways Act, 1989 — Section 2, 82

High Courts18 Oct 1995Allowed

Shaheen Qureshi Vs Shakil Ahmed

Madhya Pradesh High Court · (1997) 1 DMC 259

Civil Procedure Code Amendment Act, 1973 — Order 41 Rule 27Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts18 Oct 1995

Sadaram Vs Akay Kumar

Madhya Pradesh High Court · (1996) 1 ACC 354

Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 166

High Courts18 Oct 1995

Teja Singh Vs State of M. P.

Madhya Pradesh High Court · (1996) 1 MPJR 78

Penal Code, 1860 (IPC) — Section 304A, 337

High Courts18 Oct 1995

Devram Vs Sadu

Madhya Pradesh High Court · (1996) 1 MPJR 249

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122

High Courts17 Oct 1995Dismissed

Preme Chand Vs Sita Bai

Madhya Pradesh High Court · (1996) 1 DMC 508

Criminal Procedure Code, 1973 (CrPC) — Section 125(3)

High Courts13 Oct 1995

Badri Prasad Mathur and Another Vs The Administrator Nagar Palika Parishad, Shivpuri and Another

Madhya Pradesh High Court · (1997) 2 MPJR 143

High Courts13 Oct 1995

Dr. Vinod Tiwari and Others Vs State of M.P. and Another

Madhya Pradesh High Court · (1996) CriLJ 2096 : (1995) ILR (MP) 740

Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 438, 439, 439(2)Madhya Pradesh Chikitsa Shiksha Sanstha (Niyantran) Adhiniyam, 1973 — Section 3, 8Penal Code, 1860 (IPC) — Section 304B, 319, 419, 420