High Courts11 Jan 1996
Commissioner of Income Tax Vs Ashok Pal Daga
Madhya Pradesh High Court · (1996) 220 ITR 435 : (1996) 88 TAXMAN 361
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,800 of 2,382
High Courts11 Jan 1996Allowed
Lallu Singh Samgar Vs State of M.P.
Madhya Pradesh High Court · (1996) 41 MPLJ 452 : (1996) MPLJ 452
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts11 Jan 1996
New India Assurance Co. Ltd. Vs Nasir Hussain and Others
Madhya Pradesh High Court · (1997) 2 ACC 167
Evidence Act, 1872 — Section 115, 58Insurance Act, 1938 — Section 64VB
High Courts11 Jan 1996Allowed
Lallu Singh Vs State of M.P.
Madhya Pradesh High Court · (1996) CriLJ 2705 : (1996) ILR (MP) 162
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts10 Jan 1996
COMMISSIONER OF WEALTH TAX Vs MAHARAJA BAHADUR SINGH KASLIWAL and Another (CWT v. RAJA BAHADUR SINGH KASLIWAL and Others), (CWT v. JAMBOO KUMAR SINGH KASLIWAL).
Madhya Pradesh High Court · (1996) 134 CTR 537
Trusts Act, 1882 — Section 58Wealth Tax Act, 1957 — Section 35
High Courts10 Jan 1996
Veerendra Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (1997) CriLJ 446
Constitution of India, 1950 — Article 166, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3)National Security Act, 1980 — Section 12(1), 3(2), 3(3)
High Courts10 Jan 1996Allowed
Veerendra Singh Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1997) 1 MPJR 951 : (1996) 41 MPLJ 951 : (1996) MPLJ 951
National Security Act, 1980 — Section 3(2)
High Courts10 Jan 1996
Commissioner of Wealth-tax Vs Smt. Premlata C. Lunkad, Madanlal Haveliram and Smt. H.H. Pushpamala Raje Puar
Madhya Pradesh High Court · (1996) 220 ITR 128
Wealth Tax Act, 1957 — Section 18(1), 27(3)
High Courts10 Jan 1996
Commissioner of Wealth-tax Vs Maharaja Bahadur Singh Kasliwal and Another, Raja Bahadur Singh Kasliwal and Others and Jamboo Kumar Singh Kasliwal
Madhya Pradesh High Court · (1996) 220 ITR 319
Wealth Tax Act, 1957 — Section 27(1), 27(3), 35
High Courts10 Jan 1996
Gwalior Sugar Co. Ltd., Dabra Vs Union of India (UOI) and Another
Madhya Pradesh High Court · AIR 1996 MP 219 : (1996) JLJ 204 : (1996) 1 MPJR 404 : (1996) 41 MPLJ 359 : (1996) MPLJ 359
Civil Procedure Code, 1908 (CPC) — Section 9Railways Act, 1890 — Section 26, 29, 41, 41(1)
High Courts10 Jan 1996
Ramsahai Nathulal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1996) 219 ITR 759
Income Tax Act, 1961 — Section 184(8), 188
High Courts10 Jan 1996Allowed
Vinod Kumar Sanghai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1996) CriLJ 2774 : (1996) ILR (MP) 216
Criminal Procedure Code, 1973 (CrPC) — Section 203, 227Essential Commodities Act, 1955 — Section 3, 7
High Courts10 Jan 1996Allowed
Nagindas and Another Vs Nasir Ali and Others
Madhya Pradesh High Court · (1997) ACJ 1093
Motor Vehicles Act, 1988 — Section 94
High Courts10 Jan 1996
Smt. Chhaya Vs Dr. Kastoor Chand Jain and Another
Madhya Pradesh High Court · (1996) 1 DMC 614
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts09 Jan 1996Dismissed
Smt. Meera Khandelwal Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 1 MPJR 221
Madhya Pradesh Municipalities Act, 1961 — Section 129
High Courts09 Jan 1996Dismissed
Ramesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1997) 1 MPLJ 131
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 449
High Courts09 Jan 1996Dismissed
M.P. Iron and Steel Co. Vs State of M.P. and Others
Madhya Pradesh High Court · (1996) 2 LLJ 383
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts09 Jan 1996Dismissed
Ramesh Vs State of M.P.
Madhya Pradesh High Court · (1996) CriLJ 2656 : (1997) 1 JLJ 441 : (1997) 1 MPLJ 131
Criminal Procedure Code, 1973 (CrPC) — Section 174, 374, 428Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 449
High Courts09 Jan 1996Allowed
Mamta Bai Vs Charanjit and Others
Madhya Pradesh High Court · (1996) ACJ 872
Motor Vehicles Act, 1988 — Section 140, 142, 166, 173
High Courts08 Jan 1996Dismissed
State of Madhya Pradesh and others Vs Smt. Bhuri
Madhya Pradesh High Court · (1997) 1 MPJR 342
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5