COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,780 of 2,382

High Courts13 May 1996Dismissed

Narendra Singh Gajraj Singh Baghel Vs Gulab Bai and Others

Madhya Pradesh High Court · (1996) JLJ 448 : (1996) 41 MPLJ 1057 : (1996) MPLJ 1057

Motor Vehicles (Amendment) Act, 1994 — Section 53Motor Vehicles Act, 1988 — Section 166, 166(3)

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High Courts13 May 1996Dismissed

Prakash Industries Ltd. and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1997) 1 JLJ 2 : (1997) 1 MPLJ 157

Constitution of India, 1950 — Article 366, 366(29A)Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 2, 9A

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High Courts13 May 1996Allowed

New India Assurance Co. Ltd. Vs Chandravati and Others

Madhya Pradesh High Court · (1996) ACJ 1273

Motor Vehicles Act, 1988 — Section 95(2)(b)

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High Courts13 May 1996

ABDUL SATTAR Vs UNION OF INDIA and Others

Madhya Pradesh High Court · (1996) 135 CTR 352

Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 206C

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High Courts13 May 1996

Abdul Sattar, Chhatisgarh Bidi Leaves Merchants Association, Tarini Traders and Ramesh Mirani Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1998) 230 ITR 163 : (1998) 96 TAXMAN 229

Income Tax Act, 1961 — Section 260C

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High Courts13 May 1996

Commissioner of Income Tax Vs G.S. Jhamad

Madhya Pradesh High Court · (1997) 227 ITR 219

Income Tax Act, 1961 — Section 256

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High Courts11 May 1996Dismissed

Municipal Corporation, Bhopal Vs Chambal Trading Private Limited

Madhya Pradesh High Court · (1997) 1 MPJR 198

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r)Madhya Pradesh Municipal Corporation Act, 1956 — Section 295(3)

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High Courts11 May 1996Dismissed

Badrilal Vs State of M.P.

Madhya Pradesh High Court · (1997) 1 JLJ 132

Criminal Procedure Code, 1973 (CrPC) — Section 446, 449, 476

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High Courts11 May 1996

Commissioner of Income Tax Vs Mohanlal Radhakrishna

Madhya Pradesh High Court · (1997) 134 CTR 564 : (1997) 225 ITR 867

Income Tax Act, 1961 — Section 256, 271(1)

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High Courts11 May 1996Dismissed

Municipal Corporation Vs Chambal Trading Pvt. Ltd. and Another

Madhya Pradesh High Court · (1997) 1 MPLJ 526

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Municipal Corporation Act, 1956 — Section 295(3)

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High Courts11 May 1996

Commissioner of Income Tax Vs Agrawal Brothers

Madhya Pradesh High Court · (1997) 228 ITR 144

Income Tax Act, 1961 — Section 80HH, 80I

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High Courts10 May 1996Dismissed

Kanwarlal and Others Vs Upayukta, Narcotics, Central Narcotics Bureau and Another

Madhya Pradesh High Court · (1997) 1 JLJ 256 : (1997) 1 MPLJ 671 : (1997) 3 RCR(Criminal) 505

Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 8

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High Courts10 May 1996Allowed

Ambaram and Others Vs Pramilabai and Others

Madhya Pradesh High Court · (1997) 1 JLJ 136 : (1997) 1 MPLJ 13

Court Fees Act, 1870 — Article 17, 7

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High Courts09 May 1996

B.I.F.R. Bench II, New Delhi Vs M/s. Gwalior Synthetics Pvt. Ltd.

Madhya Pradesh High Court · (1997) 1 MPJR 321

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 20

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High Courts09 May 1996

HIMATLAL VADALIYA and Others Vs UNION OF INDIA and Another

Madhya Pradesh High Court · (1998) 146 CTR 764

Income Tax Act, 1961 — Section 269UD

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High Courts09 May 1996

Himatlal Vadaliya and Others Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (1997) 227 ITR 406

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UD, 269UD(1A)

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High Courts09 May 1996

Board for Industrial and Financial Reconstruction Vs Gwalior Synthetics Pvt. Ltd.

Madhya Pradesh High Court · (1998) 91 CompCas 514 : (1997) 1 MPLJ 617

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 20

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High Courts08 May 1996

COMMISSIONER OF INCOME TAX Vs HINDUSTAN MILLS and ELECTRICAL STORES.

Madhya Pradesh High Court · (1997) 140 CTR 581

Income Tax Act, 1961 — Section 256, 69B

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High Courts08 May 1996

COMMISSIONER OF INCOME TAX Vs SHIVNARAYAN JAMNALAL and CO.

Madhya Pradesh High Court · (1997) 140 CTR 215

Income Tax Act, 1961 — Section 144B, 256, 271

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High Courts08 May 1996Dismissed

Banarsi @ Panha Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1996) 41 MPLJ 923 : (1996) MPLJ 923

Penal Code, 1860 (IPC) — Section 300, 302, 304

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