High Courts05 Jan 1996Allowed
Pamecha Motors Finance Vs Shakilabano and Others
Madhya Pradesh High Court · (1996) 41 MPLJ 481 : (1996) MPLJ 481
Motor Vehicles Act, 1988 — Section 140
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1996
963 judgments · page 48 of 49
High Courts05 Jan 1996
Udaychand Jain and Others Vs Smt. Sukhvilas Jain and Others
Madhya Pradesh High Court · (1996) 2 ACC 686
Motor Vehicles Act, 1988 — Section 173
High Courts05 Jan 1996
Pamecha Motor Finance Vs Smt. Shakilabano and Others
Madhya Pradesh High Court · (1996) CriLJ 2754 : (1996) 1 MPJR 121
Motor Vehicles Act, 1988 — Section 140
High Courts05 Jan 1996Allowed
Sudarshan Lal Dubey Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1997) 1 MPLJ 87
Industrial Disputes Act, 1947 — Section 10(1), 12, 12(5), 2Life Insurance Corporation Act, 1956 — Section 49
High Courts05 Jan 1996Dismissed
Employees' State Insurance Corporation Vs Dayabhai and Another
Madhya Pradesh High Court · (1996) 74 FLR 2293 : (1998) 3 LLJ 993
Employees State Insurance Act, 1948 — Section 2(6A)
High Courts05 Jan 1996
M. Wagi Mohd. Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 76
Madhya Pradesh Wakf Rules, 1960 — Rule 17
High Courts05 Jan 1996
Uday Chand Jain and Others Vs Sukhvilas Jain and Others
Madhya Pradesh High Court · (1997) ACJ 1041
Motor Vehicles Act, 1988 — Section 173
High Courts04 Jan 1996
Kilpest India Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1996) 63 ECR 365
Central Excises and Salt Act, 1944 — Section 37B
High Courts04 Jan 1996Dismissed
Manohari Vs State of M.P.
Madhya Pradesh High Court · (1996) 2 MPJR 157
Penal Code, 1860 (IPC) — Section 324, 326
High Courts04 Jan 1996Allowed
R.P. Shukla and Others Vs Central Officer Commanding-in-Chief, Lucknow and Others
Madhya Pradesh High Court · AIR 1996 MP 233 : (1996) ILR (MP) 68
Army Act, 1950 — Section 120, 191Army Rules, 1954 — Rule 180, 22(2)Constitution of India, 1950 — Article 14
High Courts04 Jan 1996
Commissioner of Income Tax Vs Smt. Gunwanti Bai
Madhya Pradesh High Court · (1996) 134 CTR 526 : (1996) 219 ITR 632
Income Tax Act, 1961 — Section 254(2)
High Courts04 Jan 1996Dismissed
Manohari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1997) 1 MPLJ 258
Penal Code, 1860 (IPC) — Section 324, 326
High Courts03 Jan 1996Dismissed
National Insurance Company Vs Prem Narain Sahu
Madhya Pradesh High Court · (1996) 2 MPJR 453
High Courts03 Jan 1996
National Insurance Company Limited Vs Jagannath Prasad and Others
Madhya Pradesh High Court · (1998) 1 ACC 553
High Courts03 Jan 1996Allowed
Ram Prashad and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1997) CriLJ 1846 : (1996) ILR (MP) 214 : (1997) 3 RCR(Criminal) 425
Penal Code, 1860 (IPC) — Section 323, 342, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts03 Jan 1996
Badri Prasad Rameshwar Prasad Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1996) 133 CTR 410 : (1996) 219 ITR 441 : (1996) 88 TAXMAN 391
Income Tax Act, 1961 — Section 133A, 147, 69
High Courts03 Jan 1996Allowed
Smt. Sabina alias Farida Vs Mohd. Abdul Wasit
Madhya Pradesh High Court · AIR 1997 MP 25 : (1997) 1 JLJ 105 : (1997) 1 MPLJ 554
Court Fees Act, 1870 — Article 17, 7
High Courts03 Jan 1996
Commissioner of Income Tax Vs Dhiraj Kumar and Co.
Madhya Pradesh High Court · (1997) 226 ITR 443
Income Tax Act, 1961 — Section 43B
High Courts03 Jan 1996
Commissioner of Income Tax Vs H.H. Maharani Manekaraje Pawar
Madhya Pradesh High Court · (1997) 137 CTR 332 : (1996) 219 ITR 577 : (1996) 86 TAXMAN 449
Income Tax Act, 1961 — Section 2(47), 45, 64(1)
High Courts03 Jan 1996
COMMISSIONER OF INCOME TAX Vs DHIRAJ KUMAR and CO.
Madhya Pradesh High Court · (1997) 137 CTR 567