High Courts29 Mar 1995
Rajaram Narayan Vs Rajaram
Madhya Pradesh High Court · AIR 1996 MP 12
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,826 of 2,382
High Courts29 Mar 1995Dismissed
The Associated Cement Companies Ltd. Vs State of M.P.
Madhya Pradesh High Court · (1995) 2 MPJR 232
Constitution of India, 1950 — Article 14, 286Mines and Minerals (Development and Regulation) Act, 1957 — Section 2, 9
High Courts28 Mar 1995Dismissed
Mangilal Vs S. D. O. Chachoda
Madhya Pradesh High Court · (1995) 2 MPJR 340
Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1991 — Rule 7
High Courts28 Mar 1995Allowed
Dr. Omprakash Soni Vs Ashok Kumar Bhargava and Others
Madhya Pradesh High Court · AIR 1996 MP 43
Constitution of India, 1950 — Article 141Madhya Pradesh Panchayat Act, 1962 — Section 318Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1990 — Rule 3(2)
High Courts27 Mar 1995Dismissed
Central Warehousing Corporation Vs Municipal Corporation and Another
Madhya Pradesh High Court · (1996) 41 MPLJ 73 : (1996) MPLJ 73
Madhya Pradesh Municipal Corporation Act, 1956 — Section 135, 136Warehousing Corporations Act, 1962 — Section 3
High Courts27 Mar 1995Allowed
Sulemanji Sanibhai and Others Vs Abde Ali and Others
Madhya Pradesh High Court · (1995) JLJ 338
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(3)
High Courts24 Mar 1995Dismissed
Lachhmandas Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) 2 MPJR 20
Constitution of India, 1950 — Article 14
High Courts24 Mar 1995
Manju Ajay Ahuja Vs Ajay R. Ahuja
Madhya Pradesh High Court · (1995) 40 MPLJ 1021 : (1995) MPLJ 1021
Hindu Marriage Act, 1955 — Section 12(1), 13(1A)
High Courts24 Mar 1995
Vindhyachal Vrihat Tap Vidyut Karmachari Sangh (INTUC) and Another Vs General Manager and Others
Madhya Pradesh High Court · (1998) 3 LLJ 627
Constitution of India, 1950 — Article 14
High Courts24 Mar 1995Dismissed
Lachhmandas Genumal and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 925 : (1995) MPLJ 925
Constitution of India, 1950 — Article 14Madhya Pradesh General Sales Tax Act, 1958 — Section 18(8), 18(8), 18(9), 38, 38(3)
High Courts23 Mar 1995Allowed
Sushil Kumar Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 2 ALT(Cri) 4 : (1995) JLJ 444 : (1996) 41 MPLJ 926 : (1996) MPLJ 926
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 411, 414
High Courts23 Mar 1995Allowed
Neeta Vs Dinesh Kumar
Madhya Pradesh High Court · (1995) 1 DMC 640 : (1995) JLJ 588
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11Hindu Marriage Act, 1955 — Section 13, 19, 19(II), 24
High Courts22 Mar 1995Dismissed
Naresh Chandra Vs Aksha Anand and Others
Madhya Pradesh High Court · (1996) 2 DMC 104
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401, 482
High Courts22 Mar 1995Dismissed
Jamunabai and Others Vs Surendra Kumar and Another
Madhya Pradesh High Court · AIR 1995 MP 274 : (1995) JLJ 477 : (1996) 41 MPLJ 113 : (1996) MPLJ 113
Evidence Act, 1872 — Section 45, 68Hindu Succession Act, 1956 — Section 30, 4Succession Act, 1925 — Section 2, 279, 281, 283, 59
High Courts22 Mar 1995Dismissed
Phoolchand (deceased by Lrs.) and Others Vs Shankerlal (through Lrs.) and Others
Madhya Pradesh High Court · AIR 1995 MP 222
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Limitation Act, 1963 — Article 64, 65, 14, 31
High Courts22 Mar 1995
Saiyyad Jalaluddin Mohammed Khalid Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1996) 2 MPJR 405 : (1996) 41 MPLJ 713 : (1996) MPLJ 713
Notaries Act, 1952 — Section 10
High Courts21 Mar 1995Allowed
Brij Kishore Shukla Vs M.P.S.R.T. Corporation and Others
Madhya Pradesh High Court · (1997) 3 LLJ 551 : (1995) 40 MPLJ 870 : (1995) MPLJ 870
High Courts20 Mar 1995
Meera Bai and Others Vs New India Assurance Co. Ltd. and Others
Madhya Pradesh High Court · (1995) ACJ 1274 : (1996) MPLJ 51
Motor Vehicles Act, 1988 — Section 140, 147, 166, 173
High Courts20 Mar 1995
Gwalior Sugar Co. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1997) 224 ITR 321
Income Tax Act, 1961 — Section 17(2), 32, 40A(5)
High Courts20 Mar 1995
Commissioner of Income Tax Vs Gwalior Sugar Co. Ltd.
Madhya Pradesh High Court · (1996) 85 TAXMAN 171
Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3GEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6CIncome Tax Act, 1961 — Section 10, 17(2), 256(1), 36, 40