Madhya Pradesh Shops and Establishments Act, 1958 — Section 2(4)(8), 24, 2FMadhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 44Payment of Gratuity Act, 1972 — Section 1(3)

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High Courts31 Aug 1999

SMT. PUSHPAVATI and Another Vs COLLECTOR OF CUSTOMS and CENTRAL EXCISE and ORS

Madhya Pradesh High Court · (1999) 157 CTR 391 : (2000) 1 MPLJ 306

Gold Bonds (Immunities and Exemptions) Ordinance, 1993 — Section 4

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High Courts31 Aug 1999Dismissed

Satya Narayan Jaiswal Vs Premlata Sewak Ram Jaiswal and another

Madhya Pradesh High Court · (2000) 2 MPLJ 46

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1Court Fees Act, 1870 — Section 35

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High Courts31 Aug 1999Allowed

Itarsi Oil and Flours Pvt. Ltd., Raipur Vs Commissioner of Income Tax, Jabalpur

Madhya Pradesh High Court · (2000) 2 MPLJ 114

Income Tax Act, 1961 — Section 115J, 143(2), 148, 208, 210

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High Courts31 Aug 1999

Itarsi Oils and Flours Pvt. Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2001) 170 CTR 158 : (2000) ILR (MP) 900 : (2001) 250 ITR 686 : (2001) 119 TAXMAN 112

Income Tax Act, 1961 — Section 115J, 143(2), 148, 208, 210

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High Courts30 Aug 1999Partly Allowed

Chhamadhar Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2000 MP 126 : (1999) 2 MPLJ 694

Madhya Pradesh Land Revenue Code, 1959 — Section 241Madhya Pradesh Land Revenue Rules, 1956 — Rule 3(1), 3(2), 4

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High Courts30 Aug 1999Dismissed

S.P. Anand Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 2000 MP 137

Constitution of India, 1950 — Article 106, 14, 21Salaries, Allowances and Pensions of Members of Parliament Act, 1954 — Section 8A

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High Courts30 Aug 1999

Mahesh Chandra @ Mahesh Kumar Goyal Vs State of M.P.

Madhya Pradesh High Court · (2000) 2 MPHT 232 : (2000) 3 MPLJ 417

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439

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High Courts30 Aug 1999

Shree Synthetics Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (1999) 66 ECC 66 : (1999) 84 ECR 832 : (1999) 114 ELT 791

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High Courts30 Aug 1999Dismissed

Pappoo Vs Om Prakash and Others

Madhya Pradesh High Court · (1999) 1 ACC 335 : (2001) ACJ 1525

Motor Vehicles Act, 1988 — Section 163, 173

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High Courts30 Aug 1999

Pappu Vs Omprakash and Others

Madhya Pradesh High Court · (2000) 1 ACC 22

Motor Vehicles Act, 1988 — Section 163, 173

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High Courts30 Aug 1999Dismissed

Babu Ram Vs Om Prakash and Others

Madhya Pradesh High Court · (2000) ACJ 393

Motor Vehicles Act, 1988 — Section 163A, 173

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High Courts28 Aug 1999Dismissed

Rajneesh Kumar Jain Vs State of M. P. and others

Madhya Pradesh High Court · (2000) 1 MPJR 278 : (2000) 1 MPLJ 272

Constitution of India, 1950 — Article 234, 309Industrial Disputes Act, 1947 — Section 7A(3)(aa)Madhya Pradesh Lower Judicial Services (Recruitment, Conditions of Service) Rules, 1994 — Rule 7

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High Courts28 Aug 1999Dismissed

Bechan Singh Vs State of M.P. and others

Madhya Pradesh High Court · (2000) 1 MPLJ 405

Constitution of India, 1950 — Article 226, 243M

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High Courts27 Aug 1999

State of M.P. Vs Kishanlal and Others

Madhya Pradesh High Court · (2000) 1 MPHT 60

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164(3), 313Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 391, 395, 396, 397, 412

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High Courts27 Aug 1999

Bapu and Others Vs Karan Singh and Another

Madhya Pradesh High Court · (2001) ACJ 511 : (1999) 2 JLJ 395 : (1999) 2 MPLJ 699

Motor Vehicles Act, 1939 — Section 95(5), 96(1)

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High Courts27 Aug 1999Dismissed

S.P. Anand Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 2000 MP 47 : (2000) 1 MPJR 603 : (2000) 2 MPLJ 427

Constitution of India, 1950 — Article 19(1), 21, 226

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