High Courts31 Oct 1996Dismissed
Vandna Bhargava Vs Kapil Bhargava and Others
Madhya Pradesh High Court · (1997) 1 JLJ 370
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,761 of 2,382
High Courts30 Oct 1996
Hamid Khan Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1997 MP 191 : (1996) ILR (MP) 355 : (1997) 1 JLJ 308 : (1997) 1 MPLJ 587
Constitution of India, 1950 — Article 21, 226, 47
High Courts29 Oct 1996
Shashi Bai Vs Pooranlal and Others
Madhya Pradesh High Court · (1997) 1 JLJ 426
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 151
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
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
High Courts18 Oct 1996Allowed
Satyanarayan Vs Tulsiram and Others
Madhya Pradesh High Court · (1998) ACJ 1168
Motor Vehicles Act, 1988 — Section 173
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
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
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
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
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)
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
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
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
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
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
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
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
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
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)