High Courts12 Sept 1996
Ashok Kumar Vs Union of India
Madhya Pradesh High Court · (1998) 98 TAXMAN 32
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 206C
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1996
963 judgments · page 11 of 49
High Courts11 Sept 1996Dismissed
Ram Singh Vs Ramlal and others
Madhya Pradesh High Court · (1997) 1 MPJR 279
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)
High Courts11 Sept 1996Dismissed
Ramlal Prasad and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 1 MPLJ 192
Constitution of India, 1950 — Article 14, 15, 16, 243Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 13, 17, 2, 30
High Courts11 Sept 1996
Methodex Systems Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1997) 95 ELT 23
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226, 227
High Courts11 Sept 1996
Dulichand Gulsari Lal Jain and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1997) 226 ITR 753
Constitution of India, 1950 — Article 14, 16Income Tax Act, 1961 — Section 69D
High Courts11 Sept 1996
Sharif Khan Vs State of M.P.
Madhya Pradesh High Court · (1997) JLJ 186 : (1997) 2 MPLJ 74
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts11 Sept 1996
S.K. Nanhorya Vs V.J. Dowson
Madhya Pradesh High Court · (1997) 1 JLJ 8 : (1998) 1 MPJR 23 : (1997) 2 MPLJ 408
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 7(1), 7(2), 7(3)
High Courts11 Sept 1996
DULICHAND GULZARI LAL JAIN Vs UNION OF INDIA and Others
Madhya Pradesh High Court · (1997) 140 CTR 337
COMPANIES ACT, 1956 — Section 51, 617Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 269SS, 40A, 69D
High Courts11 Sept 1996Allowed
Dayaram and Another Vs State of M.P.
Madhya Pradesh High Court · (1997) 1 JLJ 38
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 159, 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Sept 1996Dismissed
Haider Ali and Others Vs State of M.P.
Madhya Pradesh High Court · (1997) CriLJ 1410 : (1996) ILR (MP) 568
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 226, 227, 239Penal Code, 1860 (IPC) — Section 380, 427, 457
High Courts10 Sept 1996Dismissed
Ramesh Kumar Soni and Another Vs State of Madhya Pradesh and etc.
Madhya Pradesh High Court · (1997) CriLJ 3418 : (1996) ILR (MP) 462 : (1997) 1 JLJ 235
Arms Act, 1959 — Section 25(1), 27Evidence Act, 1872 — Section 25, 26, 27Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts10 Sept 1996Allowed
Dharam Veer Sharma Vs Bhagwati Prasad
Madhya Pradesh High Court · (1998) 1 MPJR 392
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)
High Courts10 Sept 1996Dismissed
Raj Kishore Vs Shri Ram Agrawal
Madhya Pradesh High Court · (1997) 1 ACC 393 : (1996) ACJ 1351
Motor Vehicles Act, 1988 — Section 140, 142, 166
High Courts09 Sept 1996
Mohd. Ishaq Mohd. Gulam Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 233 ITR 631 : (1997) 91 TAXMAN 120
Income Tax Act, 1961 — Section 26(6), 37
High Courts09 Sept 1996Allowed
Devmani Bai Vs Kalyan Singh
Madhya Pradesh High Court · (1997) 1 DMC 40
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482
High Courts09 Sept 1996
Beniram Sahu Vs Beer Singh
Madhya Pradesh High Court · (1998) 1 ACC 54
Motor Vehicles Act, 1988 — Section 140
High Courts09 Sept 1996Allowed
Beni Ram Sahu Vs Beer Singh
Madhya Pradesh High Court · (1997) 1 JLJ 109 : (1997) 2 MPLJ 528
Motor Vehicles Act, 1988 — Section 140
High Courts09 Sept 1996Allowed
Hemta Vs State of M.P.
Madhya Pradesh High Court · (1997) 1 MPJR 204
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts09 Sept 1996Dismissed
Haider Ali Mumtajali and Others Vs State of M.P.
Madhya Pradesh High Court · (1997) 1 MPLJ 500
Criminal Procedure Code, 1973 (CrPC) — Section 240
High Courts09 Sept 1996
Hemta Vs The State of M.P.
Madhya Pradesh High Court · (1997) CriLJ 1267
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304, 34