High Courts03 Oct 1996
Anil Kumar Ojha Vs Appellate Authority, District Co-Operative Land Development Bank Ltd. and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 597
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,763 of 2,382
High Courts03 Oct 1996Allowed
G.R. Jaiswal Vs Personal Manager S.E.C.L. and Others
Madhya Pradesh High Court · (1997) 2 MPJR 191
Constitution of India, 1950 — Article 227industrial Disputes Act, 1947 — Section 12(5)
High Courts01 Oct 1996
New India Assurance Co. Ltd. Vs Vishnu and Others
Madhya Pradesh High Court · (1997) 2 ACC 654
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts30 Sept 1996
M/s Laxmi Ice Factory Vs M.P.E.B. and Others
Madhya Pradesh High Court · (1998) 2 MPJR 98
Electricity Act, 1910 — Section 26(1), 26(6)Madhya Pradesh Electrical Under-takings (Dues Recovery) Act, 196 — Section 5, 5(1)
High Courts30 Sept 1996Dismissed
National Textile Corpn. (Madhya Pradesh) Ltd. Vs Employees State Insurance Corpn. and Another
Madhya Pradesh High Court · (1998) 3 LLJ 975
Employees State Insurance Act, 1948 — Section 75, 85B
High Courts30 Sept 1996Allowed
Chanda Devi Shrivastava and Others Vs Madhya Pradesh State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (1997) ACJ 1242
Motor Vehicles Act, 1939 — Section 110A
High Courts30 Sept 1996
Shyamlal Agrawal Vs Government of India and Another
Madhya Pradesh High Court · (1997) 1 JLJ 333
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13, 13(4), 13(5), 14, 14(2)Coal Bearing Areas (Acquisition and Development) Rules, 1957 — Rule 7
High Courts27 Sept 1996
Commissioner of Income Tax Vs Santosh Kumar Shyamsunder
Madhya Pradesh High Court · (1997) 93 TAXMAN 233
Income Tax Act, 1961 — Section 256(1)
High Courts27 Sept 1996Dismissed
Bharat Heavy Electricals Ltd. and Another Vs Keshav Das Agarwal
Madhya Pradesh High Court · (1997) 1 JLJ 213 : (1997) 2 MPLJ 115
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Section 9
High Courts27 Sept 1996Dismissed
Bharat Heavy Electricals Ltd. Vs Keshavdas Agrawal
Madhya Pradesh High Court · (1997) 2 MPJR 301
High Courts27 Sept 1996Allowed
Smt. Parmeshwari Devi Vs Thakur Natthu Singh
Madhya Pradesh High Court · (1998) 1 MPJR 462
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(h)
High Courts26 Sept 1996
Naresh Kumar Vs Manmati
Madhya Pradesh High Court · (1997) 1 ACC 102
Motor Vehicles Act, 1988 — Section 140
High Courts26 Sept 1996
System India Castings Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 229 ITR 181 : (1984) 229 ITR 181 : (1997) 93 TAXMAN 235
Income Tax Act, 1961 — Section 256(2)
High Courts26 Sept 1996Allowed
Sunil and Others Vs State of M.P.
Madhya Pradesh High Court · (1997) 2 JLJ 200
Criminal Procedure Code, 1973 (CrPC) — Section 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 8
High Courts25 Sept 1996
National Insurance Co. Ltd. Vs Dwarkabai and Others
Madhya Pradesh High Court · (1996) 09 MP CK 0088
Motor Vehicles Act, 1988 — Section 163A
High Courts25 Sept 1996Allowed
Basant Rai Saxena Vs Madhya Pradesh State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (1997) ACJ 1236
Motor Vehicles Act, 1988 — Section 140, 142
High Courts25 Sept 1996
Ramdeo Tiles Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1997) 141 CTR 492 : (1997) 227 ITR 463 : (1997) 93 TAXMAN 184
Income Tax Act, 1961 — Section 32A
High Courts25 Sept 1996Dismissed
Dr. Rajendra Vs Madhubala
Madhya Pradesh High Court · (1997) 1 DMC 400
Guardians and Wards Act, 1890 — Section 13, 25
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
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