COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,853 of 2,382

High Courts12 Apr 1994

Pushpak Grah Nirman Sahkari Samiti Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (1995) 1 MPJR 197

Madhya Pradesh Co-operative Societies Act, 1960 — Section 9Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 50(4)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1)

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High Courts12 Apr 1994

Oriental Insurance Co. Ltd. Vs Mst. Chhotibai and Others

Madhya Pradesh High Court · (1994) 2 ACC 615

Motor Vehicles Act, 1939 — Section 95, 95(2)(a)

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High Courts11 Apr 1994Dismissed

Smt. Pravati Mishra Vs Jagadananda Mishra

Madhya Pradesh High Court · (1995) 1 DMC 77

Hindu Marriage Act, 1955 — Section 12(1), 13(1), 25, 5

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High Courts08 Apr 1994Allowed

Godrej Food Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (1995) 75 ELT 777

Central Excise Rules, 1944 — Rule 149, 49(1)Constitution of India, 1950 — Article 226

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High Courts08 Apr 1994

M.P. State Road Transport Corporation Vs Kavindra Prasad Dixit and Another

Madhya Pradesh High Court · (1995) 2 ACC 428 : (1994) 1 MPJR 359

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High Courts07 Apr 1994Allowed

Vikas Vs All Concerned

Madhya Pradesh High Court · AIR 1995 MP 131

Succession Act, 1925 — Section 286, 287

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High Courts07 Apr 1994Allowed

Babulal Vs Surendra Kumar Patidar and Others

Madhya Pradesh High Court · AIR 1995 MP 84

Constitution of India, 1950 — Article 14Madhya Pradesh Cinemas (Regulation) Act, 1952 — Section 5

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High Courts06 Apr 1994Dismissed

Chunnilal Onkarmal (P.) Ltd. Vs Union of India

Madhya Pradesh High Court · (1995) 79 TAXMAN 219

Companies Act, 1956 — Section 149, 165, 3, 81Constitution of India, 1950 — Article 14Finance Act, 1983 — Section 40

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High Courts05 Apr 1994Dismissed

Archana Kumar (Smt.) and Another Vs Purnendu and Another

Madhya Pradesh High Court · (1995) JLJ 357

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

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High Courts05 Apr 1994

Hans Dal Mill Vs Sales Tax Commissioner

Madhya Pradesh High Court · (1994) 1 MPJR 412 : (1994) 39 MPLJ 936 : (1994) MPLJ 936

Constitution of India, 1950 — Article 20Entry Tax Act, 1976 — Section 13, 7(1), 7(6)Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3)

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High Courts05 Apr 1994

Commissioner of Income Tax Vs Smt. Rama Devi Jaiswal

Madhya Pradesh High Court · (1994) 122 CTR 187 : (1996) 219 ITR 753

Income Tax Act, 1961 — Section 256

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High Courts05 Apr 1994Allowed

Goverdhan Vs State of M.P.

Madhya Pradesh High Court · (1995) CriLJ 633

Penal Code, 1860 (IPC) — Section 366

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High Courts05 Apr 1994Allowed

State of M.P. and Others Vs Maganlal Jain

Madhya Pradesh High Court · (1994) JLJ 466

Administrative Tribunals Act, 1985 — Section 14(3), 15(3), 19, 28, 29Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136

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High Courts30 Mar 1994Allowed