High Courts16 Jan 1996Allowed
Agarwal K.C. and Others Vs Western Coal Fields Ltd. and Others
Madhya Pradesh High Court · (1996) 73 FLR 1651 : (1998) 3 LLJ 1049
Mines Act, 1952 — Section 52
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,799 of 2,382
High Courts16 Jan 1996Dismissed
Krishan Kumar Baori Vs Ganga Prasad Singhi
Madhya Pradesh High Court · (1996) JLJ 386
Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23, 23A, 23E, 23J
High Courts16 Jan 1996
Commissioner of Income Tax Vs Everest Cold Storage
Madhya Pradesh High Court · (1996) 134 CTR 473 : (1996) 220 ITR 241
Income Tax Act, 1961 — Section 263, 32A, 80J
High Courts16 Jan 1996
Commissioner of Income Tax Vs Bhupendra Kumar Patel and Others
Madhya Pradesh High Court · (1996) 220 ITR 203
Income Tax Act, 1961 — Section 80L, 80L(3)
High Courts16 Jan 1996
Commissioner of Income Tax Vs Inderpal
Madhya Pradesh High Court · (1996) 220 ITR 221
Income Tax Act, 1961 — Section 64(1)
High Courts16 Jan 1996
Commissioner of Income Tax Vs Christian Fellowship Hospital
Madhya Pradesh High Court · (1996) 219 ITR 676
Income Tax Act, 1961 — Section 10(22A), 144A, 144B, 256, 263
High Courts16 Jan 1996Allowed
Haribai and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1996) JLJ 317 : (1997) 1 MPLJ 267
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts16 Jan 1996Allowed
Bhagwati Prasad Singhal Vs State Government of Madhya Pradesh
Madhya Pradesh High Court · (1998) 1 MPLJ 46
Notaries Act, 1952 — Section 3Notaries Rules, 1956 — Rule 7, 7(3)
High Courts16 Jan 1996Allowed
Smt. Haribai and Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (1996) CriLJ 2143 : (1996) ILR (MP) 165
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts16 Jan 1996
COMMISSIONER OF INCOME TAX Vs BHUPENDRA KUMAR PATEL and Others
Madhya Pradesh High Court · (1996) 134 CTR 458
Income Tax Act, 1961 — Section 256, 80L
High Courts16 Jan 1996Allowed
K.C. Agarwal Vs Western Coal Fields Ltd., Shahdol
Madhya Pradesh High Court · (1997) 1 MPJR 165
Mines Act, 1952 — Section 12, 51, 52
High Courts15 Jan 1996
Nikhata Afros Vs State of M.P. and Others
Madhya Pradesh High Court · (1996) 2 ACC 340
Constitution of India, 1950 — Article 14, 19Motor Vehicles Act, 1988 — Section 192A, 200, 207, 86
High Courts15 Jan 1996Dismissed
Hindustan Steel Works Construction Ltd., Bhilai Vs State Industrial Court, M.P. Raipur and Others
Madhya Pradesh High Court · (1996) 1 MPJR 22
Madhya Pradesh Industrial Relations Act, 1960 — Section 65, 65(3)
High Courts15 Jan 1996Dismissed
Jagdish Prasad Bhunjwa Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1997 MP 184 : (1996) ILR (MP) 100 : (1996) JLJ 335 : (1997) 1 MPLJ 512
Constitution of India, 1950 — Article 14, 243, 243Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 21
High Courts15 Jan 1996
Nikhata Afros and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1997 MP 41 : (1996) 2 MPJR 5 : (1996) 41 MPLJ 1061 : (1996) MPLJ 1061
Constitution of India, 1950 — Article 14, 19(1)Motor Vehicles Act, 1988 — Section 86
High Courts15 Jan 1996
Commissioner of Income Tax Vs Mahavar Traders
Madhya Pradesh High Court · (1996) 220 ITR 167
Income Tax Act, 1961 — Section 263, 80J, 88HH
High Courts12 Jan 1996
Ashokpal Daga (HUF) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1996) 136 CTR 235 : (1996) 220 ITR 452 : (1996) 86 TAXMAN 355
Income Tax Act, 1961 — Section 256(2), 68
High Courts12 Jan 1996
COMMISSIONER OF WEALTH TAX Vs MEGHJI GIRDHARILAL.
Madhya Pradesh High Court · (1996) 134 CTR 328 : (1996) 86 TAXMAN 492
Wealth Tax Act, 1957 — Section 27(3), 5(1)(viii)
High Courts11 Jan 1996
Commissioner of Wealth-tax Vs Meghji Girdharilal
Madhya Pradesh High Court · (1996) 220 ITR 357
Wealth Tax Act, 1957 — Section 27(3), 5(1)
High Courts11 Jan 1996Dismissed
Baburam and Others Vs Mahila Sudharani and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 313
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10