High Courts11 Sept 1996
S.K. Nanhorya Vs V.J. Dowson
Madhya Pradesh High Court · (1997) 1 JLJ 8 : (1998) 1 MPJR 23 : (1997) 2 MPLJ 408
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 7(1), 7(2), 7(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,766 of 2,382
High Courts11 Sept 1996
DULICHAND GULZARI LAL JAIN Vs UNION OF INDIA and Others
Madhya Pradesh High Court · (1997) 140 CTR 337
COMPANIES ACT, 1956 — Section 51, 617Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 269SS, 40A, 69D
High Courts11 Sept 1996Allowed
Dayaram and Another Vs State of M.P.
Madhya Pradesh High Court · (1997) 1 JLJ 38
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 159, 164Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Sept 1996Dismissed
Haider Ali and Others Vs State of M.P.
Madhya Pradesh High Court · (1997) CriLJ 1410 : (1996) ILR (MP) 568
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 226, 227, 239Penal Code, 1860 (IPC) — Section 380, 427, 457
High Courts10 Sept 1996Allowed
Dharam Veer Sharma Vs Bhagwati Prasad
Madhya Pradesh High Court · (1998) 1 MPJR 392
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)
High Courts10 Sept 1996Dismissed
Raj Kishore Vs Shri Ram Agrawal
Madhya Pradesh High Court · (1997) 1 ACC 393 : (1996) ACJ 1351
Motor Vehicles Act, 1988 — Section 140, 142, 166
High Courts09 Sept 1996
Mohd. Ishaq Mohd. Gulam Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 233 ITR 631 : (1997) 91 TAXMAN 120
Income Tax Act, 1961 — Section 26(6), 37
High Courts09 Sept 1996Allowed
Devmani Bai Vs Kalyan Singh
Madhya Pradesh High Court · (1997) 1 DMC 40
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482
High Courts09 Sept 1996
Beniram Sahu Vs Beer Singh
Madhya Pradesh High Court · (1998) 1 ACC 54
Motor Vehicles Act, 1988 — Section 140
High Courts09 Sept 1996Allowed
Beni Ram Sahu Vs Beer Singh
Madhya Pradesh High Court · (1997) 1 JLJ 109 : (1997) 2 MPLJ 528
Motor Vehicles Act, 1988 — Section 140
High Courts09 Sept 1996Dismissed
Haider Ali Mumtajali and Others Vs State of M.P.
Madhya Pradesh High Court · (1997) 1 MPLJ 500
Criminal Procedure Code, 1973 (CrPC) — Section 240
High Courts09 Sept 1996
Hemta Vs The State of M.P.
Madhya Pradesh High Court · (1997) CriLJ 1267
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts09 Sept 1996Allowed
Bani Ram Sahu Vs Beer Singh
Madhya Pradesh High Court · (1997) 2 MPJR 126
Motor Vehicles Act, 1988 — Section 140, 140(2)
High Courts07 Sept 1996
BALCHAND MALAIYA and Others Vs UNION OF INDIA and Others
Madhya Pradesh High Court · (1997) 142 CTR 74
Civil Procedure Code, 1908 (CPC) — Section 80Income Tax Act, 1961 — Section 226, 293
High Courts06 Sept 1996Allowed
Lakhan Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 1 JLJ 207
Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 13, 14, 3(2), 3(5), 8
High Courts06 Sept 1996
Uma Shankar Pandey Vs Rajendra Singh Hardarshan Singh and Others
Madhya Pradesh High Court · (1998) 1 ACC 9
High Courts06 Sept 1996Allowed
Ragho Singh Vs State of M.P.
Madhya Pradesh High Court · (1997) CriLJ 2804 : (1996) ILR (MP) 453
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts06 Sept 1996Dismissed
State of Madhya Pradesh Vs Bhura alias Kamal and Others
Madhya Pradesh High Court · (1997) CriLJ 2815 : (1997) 2 MPLJ 98 : (1997) 3 RCR(Criminal) 660
Criminal Procedure Code, 1973 (CrPC) — Section 378(3), 382Evidence Act, 1872 — Section 74, 76
High Courts04 Sept 1996Dismissed
Kheekbai Vs Chamru Ram Yadav
Madhya Pradesh High Court · (1997) 2 MPJR 224
Succession Act, 1925 — Section 372, 384
High Courts04 Sept 1996
COMMISSIONER OF INCOME TAX Vs PURUSHOTTAMDAS SHORIBHAI and CO.
Madhya Pradesh High Court · (1997) 141 CTR 532
Income Tax Act, 1961 — Section 23, 256, 57, 70, 71