COURT ARCHIVE

Madhya Pradesh High Court judgments, 1996

963 judgments · page 7 of 49

High Courts11 Oct 1996Dismissed

State of M.P. Vs Anil Kumar Khemliya

Madhya Pradesh High Court · (1997) 1 MPJR 16

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 363, 366, 376Probation of Offenders Act, 1958 — Section 3, 4

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High Courts11 Oct 1996Partly Allowed

State of Madhya Pradesh Vs Mittal and Company, Dholpur, Rajasthan

Madhya Pradesh High Court · AIR 1997 MP 176 : (1996) ILR (MP) 437 : (1997) 1 MPLJ 606

Arbitration Act, 1940 — Section 2, 30

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High Courts11 Oct 1996Dismissed

Ku. Archana Dey and Another Vs South Eastern Coalfields Ltd. and Others

Madhya Pradesh High Court · AIR 1997 MP 103 : (1996) ILR (MP) 351 : (1997) 1 JLJ 422 : (1997) 1 MPLJ 592

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4Constitution of India, 1950 — Article 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 1, 5A, 5B

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High Courts11 Oct 1996Dismissed

Tila Saxi Vs Awadesh Paikra

Madhya Pradesh High Court · (1997) 2 MPJR 99

Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Act, 1993 — Section 122, 36(1)(d)

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High Courts11 Oct 1996

Subodh Kumar Sinha Vs State of M. P.

Madhya Pradesh High Court · (1998) 2 MPJR 15

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High Courts11 Oct 1996Allowed

State of M.P. Irrigation Deptt. Vs M/s. Mittal and Company

Madhya Pradesh High Court · (1997) 1 MPJR 324

Arbitration Act, 1940 — Section 20(1), 39

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High Courts11 Oct 1996Dismissed

Bawleshwar Films Vs Dinesh Singh

Madhya Pradesh High Court · (1997) 2 MPLJ 305

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 20

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High Courts10 Oct 1996Allowed

Trilok Chand Vs State of M.P.

Madhya Pradesh High Court · (1998) 1 MPJR 384

Criminal Procedure Code, 1973 (CrPC) — Section 320(2)Penal Code, 1860 (IPC) — Section 325

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High Courts10 Oct 1996

Hindu Singh and Another Vs State of M.P.

Madhya Pradesh High Court · (1997) 1 JLJ 231

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 326

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High Courts10 Oct 1996Allowed

Haricharan Vs State of M.P.

Madhya Pradesh High Court · (1997) 2 JLJ 106

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 376, 456

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High Courts10 Oct 1996Dismissed

Prabhat Chandra Vs Rani Durgawati Vishwavidyalaya and Another

Madhya Pradesh High Court · (1997) 2 JLJ 242

Constitution of India, 1950 — Article 14, 16Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 1(3), 32(2), 34, 36, 38

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High Courts09 Oct 1996Dismissed

Lalu alias Lal Singh and Another Vs State of M.P.

Madhya Pradesh High Court · (1997) CriLJ 1879 : (1996) ILR (MP) 560 : (1997) 4 RCR(Criminal) 664

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts09 Oct 1996

Bansilal Nanda Vs State of M.P. and Others

Madhya Pradesh High Court · (1998) 1 MPJR 418 : (1998) 1 MPLJ 365 : (1998) 2 RCR(Criminal) 632

Arms Act, 1959 — Section 13, 14

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High Courts09 Oct 1996Dismissed

Lalu @ Lal Singh and Another Vs State of M.P.

Madhya Pradesh High Court · (1997) 2 MPLJ 271

Criminal Procedure Code, 1973 (CrPC) — Section 311

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High Courts08 Oct 1996

COMMISSIONER OF WEALTH TAX Vs DEEPAM KUMAR PATEL (SEE ALSO APPENDICES A, B AND C TO THIS JUDGMENT).

Madhya Pradesh High Court · (1997) 137 CTR 643 : (1997) 92 TAXMAN 221

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High Courts08 Oct 1996Allowed

Oriental Insurance Co. Ltd. Vs Lalita Bai and Others

Madhya Pradesh High Court · (1998) ACJ 119

Employees Compensation Act, 1923 — Section 30Motor Vehicles Act, 1988 — Section 140

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High Courts07 Oct 1996Dismissed

Smt. Bhagwanti Vs Anna @ Appa

Madhya Pradesh High Court · (1997) 2 MPJR 94

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 38, 41

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High Courts07 Oct 1996Dismissed

Samlu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1997) CriLJ 2622 : (1996) ILR (MP) 483

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

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High Courts04 Oct 1996Allowed

Saida Vs Masrrat

Madhya Pradesh High Court · (1997) 1 MPLJ 152

Constitution of India, 1950 — Article 243ZAMadhya Pradesh Municipal Corporation Act, 1956 — Section 16(1), 433, 441, 441B

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High Courts04 Oct 1996

Bhailal Bhai Zaver Bhai Patel Vs Union of India (UOI)

Madhya Pradesh High Court · (1997) 57 ECC 70 : (1997) 89 ELT 27

Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 226, 227

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