High Courts28 Nov 1996
Life Insurance Corporation of India and Another Vs Smt. Neelam Ramprakash Vijjan and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 262
Insurance Act, 1938 — Section 45
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,759 of 2,382
High Courts28 Nov 1996Dismissed
Mohan Prasad Vs Suresh Kumar
Madhya Pradesh High Court · (1997) 2 MPJR 206
Hindu Succession Act, 1956 — Section 15Succession Act, 1925 — Section 372
High Courts27 Nov 1996Allowed
Hanuman Milling Industries Vs Ratan Lal alias Rattu
Madhya Pradesh High Court · (1998) ACJ 482 : (1997) 75 FLR 461 : (1997) 1 JLJ 280 : (1998) 3 LLJ 158 : (1998) 1 MPJR 289 : (1997) 2 MPLJ 541
Motor Vehicles Act, 1988 — Section 173Workmens Compensation Act, 1923 — Section 30
High Courts23 Nov 1996
M.R. Brothers Vs CC and CE and Others
Madhya Pradesh High Court · (1997) 70 ECR 264
High Courts22 Nov 1996Allowed
Marvellous Marble Pvt. Ltd. Vs Commr. (Appeals), C. Ex.
Madhya Pradesh High Court · (1997) 96 ELT 247
High Courts22 Nov 1996
Yogendra Singh Tomar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1997 MP 124 : (1996) ILR (MP) 360 : (1997) 1 MPLJ 419
Madhya Pradesh Municipalities Act, 1961 — Section 279
High Courts22 Nov 1996
Shrimati Pramila Jain Vs Chandu Sharma and Others
Madhya Pradesh High Court · (1997) 2 ACC 667
High Courts22 Nov 1996Allowed
Radhey Shyam Agarwal and Another Vs Gayatri Devi and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 179
Motor Vehicles Act, 1988 — Section 149, 149(2), 166, 72
High Courts22 Nov 1996
M/s. Sharda Solvent Ltd. Vs State of M.P. and others
Madhya Pradesh High Court · (1997) 2 MPJR 315
Madhya Pradesh Sdcheuled Commodities Dealers (Licensing and Restirction of Hoarding) Order, 1991 — Clause 13
High Courts21 Nov 1996Dismissed
Hari Singh Gour Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 2 JLJ 261
Constitution of India, 1950 — Article 226, 311Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 14, 14(23), 15, 15(3)
High Courts21 Nov 1996Dismissed
Bhushan Ramlal Kashyap Vs S.D.O. and Others
Madhya Pradesh High Court · (1998) 2 JLJ 79 : (1998) 2 MPLJ 710
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1991 — Rule 15
High Courts20 Nov 1996
Madan Mohan Kichloo Vs State of M. P. and Another
Madhya Pradesh High Court · (1996) 2 MPJR 400
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 326, 34, 452
High Courts20 Nov 1996Dismissed
Sudesh Kumar Daga Vs The Commissioner, Municipal Corporation, Raipur
Madhya Pradesh High Court · (1998) 2 MPJR 360
Court Fees Act, 1870 — Section 7(iv)(c), 7(iv)(d)Madhya Pradesh Municipal Corporation Act, 1956 — Section 307(4)
High Courts20 Nov 1996
NAV NIRMAN Vs COMMISSIONER OF INCOME TAX
Madhya Pradesh High Court · (1998) 148 CTR 244
Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 271, 273A
High Courts20 Nov 1996Dismissed
Krishna Devi Agrawal and Others Vs Pravinchand and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 195
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts20 Nov 1996
Nav Nirman Pvt. Ltd. Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (1998) 232 ITR 119
Income Tax Act, 1961 — Section 271(4A), 273A(4)
High Courts20 Nov 1996Dismissed
Smt. Krishnadevi Vs Pravinchand
Madhya Pradesh High Court · (1997) 1 MPJR 284
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(f)
High Courts18 Nov 1996
Kishore Mehta Vs M.P. State and Others
Madhya Pradesh High Court · (1997) CriLJ 2131 : (1997) 1 JLJ 367 : (1997) 3 RCR(Criminal) 626
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(1), 145(2), 145(4)
High Courts18 Nov 1996Dismissed
Bhilai Ispat Mazdoor Sangh Vs Steel Authority of India and Others
Madhya Pradesh High Court · (1997) 75 FLR 456 : (1998) 3 LLJ 1105
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10