High Courts03 Jul 1996Allowed
Central Bank of India, Indore Vs Laxmi Cotton Company and Others
Madhya Pradesh High Court · AIR 1997 MP 37 : (1996) ILR (MP) 500 : (1996) 41 MPLJ 1068 : (1996) MPLJ 1068
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,777 of 2,382
High Courts02 Jul 1996Dismissed
Mahesh Kumar Chandra Bhan Verma Vs Darshanlal and Others
Madhya Pradesh High Court · (1997) 1 JLJ 85 : (1998) 1 MPLJ 395
High Courts02 Jul 1996Dismissed
Pampiya Bai and Another Vs Laxmi Devi Wd./o Suresh and Others
Madhya Pradesh High Court · (1998) ACJ 552 : (1999) 3 LLJ 26 : (1996) 41 MPLJ 981 : (1996) MPLJ 981
Workmens Compensation Act, 1923 — Section 2
High Courts02 Jul 1996Allowed
Roop Chand Vs Indradevi and Others
Madhya Pradesh High Court · AIR 1997 MP 200
Specific Relief Act, 1963 — Section 38
High Courts02 Jul 1996
Mukhtyar Ali Vs Rameshwar and Others
Madhya Pradesh High Court · (1998) ACJ 1078
High Courts01 Jul 1996
Punau Ram and Another Vs State of M.P.
Madhya Pradesh High Court · (1996) 2 DMC 631
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 498A
High Courts01 Jul 1996
COMMISSIONER OF INCOME TAX Vs BRITE AUTOMOTIVE and PLASTICS LTD.
Madhya Pradesh High Court · (1999) 156 CTR 163
COMPANIES ACT, 1956 — Section 205
High Courts01 Jul 1996Allowed
Dr. Amaresh Kumar Vs Lakshmibai National College of Physical Education, Gwalior
Madhya Pradesh High Court · AIR 1997 MP 43 : (1996) ILR (MP) 304
Constitution of India, 1950 — Article 343, 344, 351
High Courts01 Jul 1996
Commissioner of Income Tax Vs Brite Autmotive and Plastics Ltd.
Madhya Pradesh High Court · (1999) 237 ITR 787
Income Tax Act, 1961 — Section 115J, 143(1), 154, 205(1), 256(1)
High Courts01 Jul 1996Allowed
Jinat Bi (Smt.) Vs State of M.P.
Madhya Pradesh High Court · (1996) JLJ 648
Criminal Procedure Code, 1973 (CrPC) — Section 437Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36, 37, 37(1)(B), 37(2), 50Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18
High Courts01 Jul 1996Allowed
Kaptan Singh Yadav Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1996) 41 MPLJ 984 : (1996) MPLJ 984
Madhya Pradesh Municipalities (President and Vice-President) Election Rules, 1962 — Rule 2(d)Madhya Pradesh Municipalities Act, 1961 — Section 43(4), 55, 55(2), 56, 57
High Courts28 Jun 1996Dismissed
Rajaram Vs State of M.P.
Madhya Pradesh High Court · (1996) 2 DMC 488
Penal Code, 1860 (IPC) — Section 302
High Courts27 Jun 1996Dismissed
Santosh Kumar Nayak Vs Jagdish Prasad Shukla
Madhya Pradesh High Court · (1997) 2 MPJR 226
Civil Procedure Code, 1908 (CPC) — Section 100, 152
High Courts27 Jun 1996Allowed
Dhanesh Thakurdas Narvani and Others Vs Ram Kumar Nandlalji Mansukhani
Madhya Pradesh High Court · (1997) 2 MPLJ 283
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 245(2), 246, 246(1)
High Courts27 Jun 1996
Commissioner of Income Tax Vs M.S.J. Construction Pvt. Ltd.
Madhya Pradesh High Court · (1998) 93 CompCas 618 : (2000) 245 ITR 475
Income Tax Act, 1961 — Section 80HHA, 80J
High Courts27 Jun 1996
COMMISSIONER OF INCOME TAX Vs M.S.J. CONSTRUCTION (P) LTD.
Madhya Pradesh High Court · (2000) 158 CTR 378
Income Tax Act, 1961 — Section 256, 263, 80HHA, 80J
High Courts27 Jun 1996
Commissioner of Income Tax Vs M.S.J. Construction (P.) Ltd.
Madhya Pradesh High Court · (2001) 116 TAXMAN 299
Income Tax Act, 1961 — Section 256(1), 263, 80HHA, 80J
High Courts26 Jun 1996Dismissed
Smt. Usha Sontake Vs Shri Mahilla Grih Udyog
Madhya Pradesh High Court · (1998) 2 MPJR 160
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts26 Jun 1996
Ajudhya Vs State of M.P.
Madhya Pradesh High Court · (1996) 2 DMC 624
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B
High Courts26 Jun 1996Allowed
Niraj Dayal Vs Mohanlal Bagora and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 119
Motor Vehicles Act, 1939 — Section 95