High Courts03 May 1995Allowed
State of Madhya Pradesh Vs Bandu Kashiram Telari
Madhya Pradesh High Court · (1995) 40 MPLJ 780 : (1995) MPLJ 780
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,823 of 2,382
High Courts03 May 1995
State of M. P Vs Bharati Patidar and Others
Madhya Pradesh High Court · (1995) 2 MPJR 347
Penal Code, 1860 (IPC) — Section 304A, 92
High Courts03 May 1995Allowed
State of Madhya Pradesh Vs Bandu
Madhya Pradesh High Court · (1995) 2 MPJR 221
Penal Code, 1860 (IPC) — Section 302
High Courts01 May 1995Dismissed
Ram Shankar Malviya Vs State of M. P. and Others
Madhya Pradesh High Court · (1995) 2 MPJR 316
High Courts28 Apr 1995Dismissed
Surya Agroils Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1995) 59 ECR 442
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226, 227
High Courts28 Apr 1995
Pooran Singh Rajput Vs Indira Rajput
Madhya Pradesh High Court · (1997) 1 MPLJ 280
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 3A , Order 41 Rule 3A, Order 41 Rule 3A(1)Limitation Act, 1963 — Section 5
High Courts27 Apr 1995Allowed
Murarilal Ramdeo Agarwal Vs Firm Ganeshilal Gulabchand Naila
Madhya Pradesh High Court · (1996) 41 MPLJ 1031 : (1996) MPLJ 1031
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 12(1), 13(1), 13(2), 7
High Courts27 Apr 1995
T.K. Warehousing Enterprises P. Ltd. and Another Vs Central Board of Direct Taxes and Others
Madhya Pradesh High Court · (1995) 216 ITR 305
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 194C
High Courts27 Apr 1995
T. K. WAREHOUSING ENTERPRISES P. LTD. AND ANOTHER Vs CENTRAL BOARD OF DIRECT TAXES AND OTHERS.
Madhya Pradesh High Court · (1995) 216 ITR 305
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 194C
High Courts27 Apr 1995Dismissed
T.K. Warehousing Enterprises (P.) Ltd. Vs Central Board of Direct Taxes
Madhya Pradesh High Court · (1996) 85 TAXMAN 25
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 194C
High Courts26 Apr 1995Allowed
Kamlabai Tiwari and Others Vs Hukumchand and Others
Madhya Pradesh High Court · (1996) ACJ 291
High Courts26 Apr 1995Allowed
Bhola Kumar and Another Vs State of M.P.
Madhya Pradesh High Court · (1995) 2 DMC 634
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts24 Apr 1995Dismissed
Intazamiya Committee Id Gah, Morar Vs M.P. Wakf Board, Bhopal
Madhya Pradesh High Court · AIR 1996 MP 47 : (1995) ILR (MP) 304 : (1996) 1 MPJR 393 : (1996) 41 MPLJ 37 : (1996) MPLJ 37
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10(1)Waqf Act, 1954 — Section 43(4A), 55C
High Courts24 Apr 1995
Ram Swaroop Ghamandilal Jain Vs Hazarilal Pyarelal
Madhya Pradesh High Court · (1995) 1 MPJR 363 : (1995) 40 MPLJ 762 : (1995) MPLJ 762
Civil Procedure Code Amendment Act, 1976 — Section 104, 33, 97(1), 97(2)(1)Civil Procedure Code, 1908 (CPC) — Section 96, 96(4)
High Courts21 Apr 1995Dismissed
Smt. Nera Bai Vs Smt. Pusia Bai
Madhya Pradesh High Court · (1995) 2 MPJR 56
Hindu Succession Act, 1956 — Section 8
High Courts21 Apr 1995Dismissed
Arajpatrit Shashkiya Karmachari Grih Nirman Sanstha, Gwalior Vs Subhash Yadav and Others
Madhya Pradesh High Court · AIR 1996 MP 39 : (1995) 40 MPLJ 988 : (1995) MPLJ 988
Constitution of India, 1950 — Article 166Madhya Pradesh Co-operative Societies Act, 1960 — Section 80
High Courts21 Apr 1995Dismissed
Nera Bai Sahu and Others Vs Pusia Bai Sahu
Madhya Pradesh High Court · (1996) 41 MPLJ 87 : (1996) MPLJ 87
Hindu Marriage Act, 1955 — Section 16, 16(1)Hindu Succession Act, 1956 — Section 8
High Courts20 Apr 1995Dismissed
Ramjilal Munshilal Gaur Vs Ganesha Mulu and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 672 : (1995) MPLJ 672
Madhya Pradesh Samaj Ke Kamjor Vargo Ke Krishi Bhumi Dharkon Ka Udhar Dene Walon Ke Bhumi Hadapne Sambandhi Kuchakron Se Paritran Tatha Mukti (Amendment) Adhiniyam, 1988 — Section 15(2), 15(3)Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 5, 6
High Courts19 Apr 1995
National Insurance Company Vs Dr. (Mrs.) Vandana Tiwari and Others
Madhya Pradesh High Court · (1996) 1 ACC 307
Motor Vehicles Act, 1988 — Section 95, 98
High Courts19 Apr 1995
Mohd. Mustafa Khan Vs Gulam Raoof and Others
Madhya Pradesh High Court · AIR 1996 MP 11
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2