COURT ARCHIVE

Madhya Pradesh High Court judgments, 1996

963 judgments · page 6 of 49

High Courts18 Oct 1996Dismissed

M.P. Electricity Board Vs Shankar Nagorao Suhagpure and Others

Madhya Pradesh High Court · (1997) 75 FLR 668 : (1998) 3 LLJ 960

Constitution of India, 1950 — Article 227Madhya Pradesh Industrial Relations Act, 1960 — Section 107

Read judgment

High Courts18 Oct 1996Dismissed

Yashwant Singh Chauhan and Others Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1997) 2 MPLJ 659

Administrative Tribunals Act, 1985 — Section 14, 15Constitution of India, 1950 — Article 226, 227, 323AKanishtha Prashaskiya Bharati Niyam, 1980 — Rule 7

Read judgment

High Courts18 Oct 1996Allowed

Satyanarayan Vs Tulsiram and Others

Madhya Pradesh High Court · (1998) ACJ 1168

Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts18 Oct 1996Allowed

Salim Razzak and Another Vs Narcotics Control Bureau

Madhya Pradesh High Court · (1997) CriLJ 2324 : (1998) 1 MPLJ 82 : (1998) 3 RCR(Criminal) 202

Criminal Procedure Code, 1973 (CrPC) — Section 389, 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 37, 8

Read judgment

High Courts18 Oct 1996Dismissed

Yashwant Singh Chauhan Vs State of M.P. and Others

Madhya Pradesh High Court · (1997) 2 MPJR 42

Administrative Tribunals Act, 1985 — Section 14, 15Constitution of India, 1950 — Article 226, 323A

Read judgment

High Courts18 Oct 1996

Yashwant Singh Chauhan and others Vs The State of M.P. and another

Madhya Pradesh High Court · (1997) 2 MPJR 199

Administrative Tribunals Act, 1985 — Section 14, 15Constitution of India, 1950 — Article 226

Read judgment

High Courts17 Oct 1996Dismissed

Central Board of Karmachari Provident Fund and Others Vs Jog Khajanchi and Others

Madhya Pradesh High Court · (1997) 2 MPLJ 232

Arbitration Act, 1940 — Section 20, 23, 8

Read judgment

High Courts17 Oct 1996

Commissioner of Income Tax Vs D and H Secheron Electrodes Pvt. Ltd.

Madhya Pradesh High Court · (1998) 233 ITR 463 : (1998) 99 TAXMAN 460

Income Tax Act, 1961 — Section 214, 215, 244, 244(1A)

Read judgment

High Courts17 Oct 1996Allowed

Shankar Vs State of M.P.

Madhya Pradesh High Court · (1997) 1 JLJ 356

Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts17 Oct 1996Allowed

Dhannoo Lal Vs Sub-Divisional Officer and Another

Madhya Pradesh High Court · (1997) 75 FLR 833 : (1998) 3 LLJ 1048

Constitution of India, 1950 — Article 227Minimum Wages Act, 1948 — Section 20

Read judgment

High Courts16 Oct 1996Dismissed

Central Board of Karmchari Provident Fund Vs M/s Jog Khajanchi

Madhya Pradesh High Court · (1998) 1 MPJR 204

Arbitration Act, 1940 — Section 20, 23, 8Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

High Courts16 Oct 1996Dismissed

Indore Duggh Sangh and Another Vs K.P. Singh and Another

Madhya Pradesh High Court · (1997) 1 JLJ 155 : (1997) 2 MPLJ 330

Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107, 108Industrial Disputes Act, 1947 — Article 17B

Read judgment

High Courts16 Oct 1996Dismissed

State of M.P. Vs Geetabai

Madhya Pradesh High Court · (1998) CriLJ 2724

Evidence Act, 1872 — Section 113A, 114BPenal Code, 1860 (IPC) — Section 201, 302, 304B, 306, 498A

Read judgment

High Courts15 Oct 1996Dismissed

Indore Dugdh Sangh and Another Vs K.P. Singh and Another

Madhya Pradesh High Court · AIR 1997 MP 129 : (1997) 2 MPLJ 330

Constitution of India, 1950 — Article 227

Read judgment

High Courts15 Oct 1996

Vishnu Pyarelal Kanjar Vs State of M.P.

Madhya Pradesh High Court · (1998) 1 MPLJ 325

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

Read judgment

High Courts15 Oct 1996Dismissed

Shivnarain Hariahchand and Co. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1997) 93 TAXMAN 219

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139(8), 215, 271(1)(a), 273(b), 273A

Read judgment

High Courts14 Oct 1996

Hema Pandey Vs Saroj Singh and Another

Madhya Pradesh High Court · (1997) 1 MPLJ 230

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts14 Oct 1996

Chatra and Another Vs Imrat Lal and Others

Madhya Pradesh High Court · (1997) 1 JLJ 353 : (1997) 2 MPLJ 357

Motor Vehicles Act, 1939 — Section 110, 96(2)

Read judgment

High Courts12 Oct 1996Allowed

Dilip Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (1997) 2 JLJ 64

Arms Act, 1959 — Section 25A, 27Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173(8), 294Penal Code, 1860 (IPC) — Section 201, 302, 34

Read judgment

High Courts11 Oct 1996Allowed

Ramnath Lathi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1997) 1 MPLJ 579

Advocates Act, 1961 — Section 17, 24, 29, 30, 32Advocates Rules, 1961 — Rule 14, 9Criminal Procedure Code, 1973 (CrPC) — Section 303, 319

Read judgment