Companies Act, 1956 — Section 617Indira Kala Sangeet Vishwavidyalaya Act, 1956 — Section 3Jawaharlal Nehru Krishi Vishwa Vidyalaya Act, 1963 — Section 3

Read judgment

High Courts11 Jan 1995Allowed

D and H Secheron Electrodes Vs Asstt. Collector, C. Excise

Madhya Pradesh High Court · (1995) 50 ECC 163 : (1995) 59 ECR 213 : (1995) 79 ELT 15

Central Excises and Salt Act, 1944 — Section 2, 9

Read judgment

High Courts10 Jan 1995Allowed

Khilan Devi Vs Amar Singh

Madhya Pradesh High Court · (1995) 2 DMC 122

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts10 Jan 1995Dismissed

Brijendra Kumar Agarwal Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1995) 40 MPLJ 710 : (1995) MPLJ 710

Mineral Concession Rules, 1960 — Rule 22Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 13, 5

Read judgment

High Courts10 Jan 1995

M.P. State Road Transport Corporation Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1995) 40 MPLJ 696 : (1995) MPLJ 696

Madhya Pradesh General Sales Tax Act, 1958 — Section 2, 44(1)

Read judgment

High Courts09 Jan 1995Dismissed

Moti Chand Vs Smt. Lakhanbai and Another

Madhya Pradesh High Court · (1995) 1 DMC 476

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Hindu Succession Act, 1956 — Section 23

Read judgment

High Courts09 Jan 1995Dismissed

Smt. Chandraprabha Devi and Another Vs Pramod Kumar Aggarwal

Madhya Pradesh High Court · (1995) 2 DMC 118

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts06 Jan 1995Allowed

Sidhartha Tubes Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (1995) ECR 448 : (1995) 77 ELT 64

Constitution of India, 1950 — Article 226

Read judgment

High Courts06 Jan 1995

Shankerlal Vs Smt. Krishna Tiwari

Madhya Pradesh High Court · (1995) 1 DMC 492

Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13

Read judgment

High Courts06 Jan 1995

Madhusudan Vs Income Tax Officer and Another

Madhya Pradesh High Court · (1995) 125 CTR 48 : (1995) 213 ITR 840

Income Tax Act, 1961 — Section 80U

Read judgment

High Courts06 Jan 1995

MADHUSUDAN Vs Income Tax OFFICER AND ANOTHER.

Madhya Pradesh High Court · (1995) 125 CTR 48 : (1995) 213 ITR 840

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 264, 80U

Read judgment

High Courts06 Jan 1995

Bebibai and Others Vs Shantilal and Others

Madhya Pradesh High Court · (1995) 2 ACC 79

Read judgment

High Courts05 Jan 1995

Mimani Wires (Pvt.) Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (1995) ECR 215 : (1995) 77 ELT 66

Central Excise Rules, 1944 — Rule 9BConstitution of India, 1950 — Article 216

Read judgment

High Courts05 Jan 1995Allowed

Mangilal Vs Ratnaprabha and Another

Madhya Pradesh High Court · (1995) 1 DMC 445

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts05 Jan 1995Dismissed

Makhan Singh Vs Kamlabai

Madhya Pradesh High Court · (1995) 2 DMC 573

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts05 Jan 1995Dismissed

Smt. Kiran Soni Vs Ramesh Kumar Soni and Others

Madhya Pradesh High Court · (1995) 2 DMC 22

Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts05 Jan 1995

Smt. Shantidevi Vs Income Tax Officer and Others

Madhya Pradesh High Court · (1995) 128 CTR 141 : (1996) 217 ITR 776

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(1), 143(2), 147, 148Income Tax Rules, 1962 — Rule 14B

Read judgment