High Courts24 Sept 1996
Shri Ishar Alloy Steels Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1997) 91 ELT 569
Central Excise Rules, 1944 — Rule 173F, 173G, 173Q, 57G, 57HConstitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1996
963 judgments · page 9 of 49
High Courts24 Sept 1996Dismissed
Gulam Ahmed Vs Haji Maulana Mohammad Zahoor
Madhya Pradesh High Court · (2001) ILR (MP) 266 : (1997) JLJ 185 : (1997) 2 MPLJ 703
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts24 Sept 1996Dismissed
Gulam Ahmad Vs Hazi Maula Mohammad Zahoor through L.Rs.
Madhya Pradesh High Court · (1997) 2 MPJR 131
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 420
High Courts24 Sept 1996Allowed
Sadhvi Ritumbhara Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1997) CriLJ 1232
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 164, 170
High Courts23 Sept 1996Allowed
Jagdish Vs Chamchambai
Madhya Pradesh High Court · (1997) 1 MPJR 189
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts23 Sept 1996Dismissed
Madhya Pradesh State Road Trans. Corpn. and Another Vs Jagrania and Others
Madhya Pradesh High Court · (1997) 1 ACC 143 : (1998) ACJ 53
Motor Vehicles Act, 1988 — Section 140, 165, 166, 173Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts23 Sept 1996Allowed
Akti Bai Vs Bulku Lal Baghel
Madhya Pradesh High Court · (1997) 1 DMC 373
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Sept 1996Dismissed
M.P. State Road Transport Corporation and Another Vs Jagrania and Others
Madhya Pradesh High Court · (1997) 1 JLJ 414 : (1997) 2 MPLJ 235
Motor Vehicles Act, 1988 — Section 140, 165, 166, 166(1), 173
High Courts23 Sept 1996
Mukesh @ Mubarik Sheikh Vs Neelophar and Another
Madhya Pradesh High Court · (1997) 1 MPLJ 677 : (1997) 3 RCR(Criminal) 504
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Sept 1996Dismissed
Madhya Pradesh State Road Transport Corporation, Bhopal and Another Vs Jagrania and Others
Madhya Pradesh High Court · (1997) 2 MPJR 35
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 166, 173
High Courts21 Sept 1996
COMMISSIONER OF INCOME TAX Vs BHAGIRATH and BROS.
Madhya Pradesh High Court · (1997) 139 CTR 239
Income Tax Act, 1961 — Section 151, 256, 43B
High Courts21 Sept 1996
Commissioner of Income Tax Vs Bhagirath and Bros. and Others
Madhya Pradesh High Court · (1997) 225 ITR 483
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(1), Order 3 Rule 6(2), Order 48 Rule 1(1), Order 9 Rule 2, Order 9 Rule 4Income Tax Act, 1961 — Section 256, 256(1), 256(2)
High Courts21 Sept 1996Allowed
Ramesh Chand Agrawal Vs Gopalkrishna Upadhyay and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 459
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts21 Sept 1996Allowed
S.K. Singhal Fathechand Singhal Vs State of M.P.
Madhya Pradesh High Court · (1997) CriLJ 3145 : (1997) 2 MPLJ 220
Criminal Procedure Code, 1973 (CrPC) — Section 91
High Courts21 Sept 1996
United India Insurance Co. Vs Mahila Ramshree and Others
Madhya Pradesh High Court · (1997) 2 ACC 586 : (1996) JLJ 691
Motor Vehicles Act, 1988 — Section 1, 107, 111, 138, 159
High Courts21 Sept 1996Dismissed
Commissioner of Wealth Tax Vs Kanhaiyalal
Madhya Pradesh High Court · (1998) 98 TAXMAN 11
Wealth Tax Act, 1957 — Section 18(1)(a), 27(1), 27(3), 35
High Courts20 Sept 1996
Dhannobai Vs Kanhaiya Lal and Others
Madhya Pradesh High Court · (1998) 2 MPJR 246
Penal Code, 1860 (IPC) — Section 363, 366, 368, 372, 373
High Courts20 Sept 1996Dismissed
Shatrughanlal Shrivastava and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1997) 1 JLJ 171 : (1997) 2 MPLJ 54
Constitution of India, 1950 — Article 14General Conditions of Licence Rules — Rule 8, 8(2)Madhya Pradesh Excise Act, 1915 — Section 24, 62
High Courts20 Sept 1996Dismissed
Shatrughanlal and others Vs State of M.P. and others
Madhya Pradesh High Court · (1997) 1 MPJR 294
Constitution of India, 1950 — Article 14Madhya Pradesh Excise Act, 1915 — Section 24
High Courts19 Sept 1996Dismissed
Ishaque alias Totaliya Vs State of M.P.
Madhya Pradesh High Court · (1997) 2 MPJR 116
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 326