High Courts13 Oct 1995Dismissed
Kamal Pushp Enterprises Vs D.R. Construction Co.
Madhya Pradesh High Court · AIR 1996 MP 139 : (1996) JLJ 225 : (1996) 41 MPLJ 241 : (1996) MPLJ 240
Partnership Act, 1932 — Section 69(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1995
717 judgments · page 9 of 36
High Courts13 Oct 1995
Vinod Tiwari and Others Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1995) JLJ 781 : (1996) 41 MPLJ 247 : (1996) MPLJ 247
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1), 439, 439(1)
High Courts13 Oct 1995
Badri Prasad Mathur and Another Vs Administrator, Nagar Palika Parishad and Another
Madhya Pradesh High Court · (1996) 41 MPLJ 746 : (1996) MPLJ 746
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Oct 1995Allowed
Ramnidhi and Another Vs Rashi Raman Mishra and Another
Madhya Pradesh High Court · (1996) 2 MPJR 4246 : (1996) 41 MPLJ 748 : (1996) MPLJ 748
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 10, 22Transfer of Property Act, 1882 — Section 53A
High Courts11 Oct 1995Dismissed
Abid Hussain Vs S.M. Rais Alam and Others
Madhya Pradesh High Court · (1999) 2 MPJR 64
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 8 Rule 6ALimitation Act, 1908 — Article 22
High Courts11 Oct 1995Dismissed
Tahir Khan Vs Basarat Khan and Another
Madhya Pradesh High Court · (1996) JLJ 71
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Succession Act, 1925 — Section 384
High Courts11 Oct 1995
Jamuna Prasad Vs State of M.P.
Madhya Pradesh High Court · (1996) 2 DMC 106
Penal Code, 1860 (IPC) — Section 304
High Courts11 Oct 1995
Harikishan Vs Union of India (UOI)
Madhya Pradesh High Court · (1996) 217 ITR 582 : (1996) JLJ 544
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 269SS, 276DD, 279
High Courts10 Oct 1995
Ravi Shankar Goud Vs District Co-operative Central Bank Ltd. and Another
Madhya Pradesh High Court · (1995) 2 MPJR 261
High Courts10 Oct 1995
Commissioner of Income Tax Vs Hiralal Agrawal
Madhya Pradesh High Court · (1996) 218 ITR 21
Income Tax Act, 1961 — Section 184, 185, 2(23)
High Courts10 Oct 1995Allowed
Smt. Sugnibai Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1996 MP 170 : (1995) ILR (MP) 689 : (1996) JLJ 541 : (1995) 2 MPJR 337 : (1996) 41 MPLJ 306 : (1996) MPLJ 306
High Courts10 Oct 1995
Smt. Kiran Vs Harish
Madhya Pradesh High Court · (1996) 1 DMC 538
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts10 Oct 1995Dismissed
Rajaram Vs Gram Panchayat Badi Khairy
Madhya Pradesh High Court · (1997) 1 MPJR 101
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
High Courts09 Oct 1995Allowed
State of M.P. Vs M/s. Mahavir Jadi Buti Ayurved Bhawan Shivpuri
Madhya Pradesh High Court · (1995) 2 MPJR 342
Madhya Pradesh General Sales Tax Act, 1958 — Section 37
High Courts09 Oct 1995Dismissed
Chhababai and Another Vs State of M.P.
Madhya Pradesh High Court · (1996) 2 DMC 111
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts09 Oct 1995Allowed
State of Madhya Pradesh Vs Mahavir Jadi Buti Ayurved Bhawan
Madhya Pradesh High Court · (1996) JLJ 664 : (1996) 41 MPLJ 257 : (1996) MPLJ 257
Madhya Pradesh General Sales Tax Act, 1958 — Section 37
High Courts09 Oct 1995Allowed
Nirmal Kumar Jain Vs Dharamchand Jain
Madhya Pradesh High Court · (1996) JLJ 58
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, 96
High Courts06 Oct 1995
Kuldeep Singh Vs M.P. Griha Nirman Mandal
Madhya Pradesh High Court · (1996) 1 MPJR 67
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 135
High Courts06 Oct 1995Dismissed
Deepak Kumar and Others Vs State Bank of India
Madhya Pradesh High Court · (1999) 96 CompCas 37
Bankers Books Evidence Act, 1891 — Section 4Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Section 34
High Courts06 Oct 1995
Rawal Singh Vs M.P. Griha Nirman Mandal and Others
Madhya Pradesh High Court · (1996) JLJ 73
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Limitation Act, 1963 — Article 135, 182(2)