High Courts15 Jan 1996Dismissed
Hindustan Steel Works Construction Ltd., Bhilai Vs State Industrial Court, M.P. Raipur and Others
Madhya Pradesh High Court · (1996) 1 MPJR 22
Madhya Pradesh Industrial Relations Act, 1960 — Section 65, 65(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1996
963 judgments · page 46 of 49
High Courts15 Jan 1996Dismissed
Jagdish Prasad Bhunjwa Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1997 MP 184 : (1996) ILR (MP) 100 : (1996) JLJ 335 : (1997) 1 MPLJ 512
Constitution of India, 1950 — Article 14, 243, 243Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 21
High Courts15 Jan 1996
Nikhata Afros and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1997 MP 41 : (1996) 2 MPJR 5 : (1996) 41 MPLJ 1061 : (1996) MPLJ 1061
Constitution of India, 1950 — Article 14, 19(1)Motor Vehicles Act, 1988 — Section 86
High Courts15 Jan 1996
Commissioner of Income Tax Vs Mahavar Traders
Madhya Pradesh High Court · (1996) 220 ITR 167
Income Tax Act, 1961 — Section 263, 80J, 88HH
High Courts12 Jan 1996
Ashokpal Daga (HUF) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1996) 136 CTR 235 : (1996) 220 ITR 452 : (1996) 86 TAXMAN 355
Income Tax Act, 1961 — Section 256(2), 68
High Courts12 Jan 1996
COMMISSIONER OF WEALTH TAX Vs MEGHJI GIRDHARILAL.
Madhya Pradesh High Court · (1996) 134 CTR 328 : (1996) 86 TAXMAN 492
Wealth Tax Act, 1957 — Section 27(3), 5(1)(viii)
High Courts11 Jan 1996
Commissioner of Wealth-tax Vs Meghji Girdharilal
Madhya Pradesh High Court · (1996) 220 ITR 357
Wealth Tax Act, 1957 — Section 27(3), 5(1)
High Courts11 Jan 1996Dismissed
Baburam and Others Vs Mahila Sudharani and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 313
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts11 Jan 1996
Commissioner of Income Tax Vs Ashok Pal Daga
Madhya Pradesh High Court · (1996) 220 ITR 435 : (1996) 88 TAXMAN 361
Income Tax Act, 1961 — Section 256(2)
High Courts11 Jan 1996Allowed
Lallu Singh Samgar Vs State of M.P.
Madhya Pradesh High Court · (1996) 41 MPLJ 452 : (1996) MPLJ 452
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts11 Jan 1996
New India Assurance Co. Ltd. Vs Nasir Hussain and Others
Madhya Pradesh High Court · (1997) 2 ACC 167
Evidence Act, 1872 — Section 115, 58Insurance Act, 1938 — Section 64VB
High Courts11 Jan 1996Allowed
Lallu Singh Vs State of M.P.
Madhya Pradesh High Court · (1996) CriLJ 2705 : (1996) ILR (MP) 162
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts10 Jan 1996
COMMISSIONER OF WEALTH TAX Vs MAHARAJA BAHADUR SINGH KASLIWAL and Another (CWT v. RAJA BAHADUR SINGH KASLIWAL and Others), (CWT v. JAMBOO KUMAR SINGH KASLIWAL).
Madhya Pradesh High Court · (1996) 134 CTR 537
Trusts Act, 1882 — Section 58Wealth Tax Act, 1957 — Section 35
High Courts10 Jan 1996
Veerendra Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (1997) CriLJ 446
Constitution of India, 1950 — Article 166, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3)National Security Act, 1980 — Section 12(1), 3(2), 3(3)
High Courts10 Jan 1996Allowed
Veerendra Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1997) 1 MPJR 951 : (1996) 41 MPLJ 951 : (1996) MPLJ 951
National Security Act, 1980 — Section 3(2)
High Courts10 Jan 1996
Commissioner of Wealth-tax Vs Smt. Premlata C. Lunkad, Madanlal Haveliram and Smt. H.H. Pushpamala Raje Puar
Madhya Pradesh High Court · (1996) 220 ITR 128
Wealth Tax Act, 1957 — Section 18(1), 27(3)
High Courts10 Jan 1996
Commissioner of Wealth-tax Vs Maharaja Bahadur Singh Kasliwal and Another, Raja Bahadur Singh Kasliwal and Others and Jamboo Kumar Singh Kasliwal
Madhya Pradesh High Court · (1996) 220 ITR 319
Wealth Tax Act, 1957 — Section 27(1), 27(3), 35
High Courts10 Jan 1996
Gwalior Sugar Co. Ltd., Dabra Vs Union of India (UOI) and Another
Madhya Pradesh High Court · AIR 1996 MP 219 : (1996) JLJ 204 : (1996) 1 MPJR 404 : (1996) 41 MPLJ 359 : (1996) MPLJ 359
Civil Procedure Code, 1908 (CPC) — Section 9Railways Act, 1890 — Section 26, 29, 41, 41(1)
High Courts10 Jan 1996
Ramsahai Nathulal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1996) 219 ITR 759
Income Tax Act, 1961 — Section 184(8), 188
High Courts10 Jan 1996Allowed
Vinod Kumar Sanghai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1996) CriLJ 2774 : (1996) ILR (MP) 216
Criminal Procedure Code, 1973 (CrPC) — Section 203, 227Essential Commodities Act, 1955 — Section 3, 7