High Courts29 Jan 1992
Commissioner of Income Tax Vs Abhay Kumar Jaswant Kumar
Madhya Pradesh High Court · (1992) 105 CTR 111 : (1992) 196 ITR 689
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,891 of 2,382
High Courts28 Jan 1992Allowed
Bhuri Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1993) 38 MPLJ 197 : (1993) MPLJ 197
Evidence Act, 1872 — Section 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 201
High Courts28 Jan 1992Partly Allowed
United India Insurance Co. Ltd. Vs Jhamkubai and Others
Madhya Pradesh High Court · (1992) 75 CompCas 303
Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 140
High Courts28 Jan 1992Allowed
Mangilal and Another Vs Gaurishankar and Another
Madhya Pradesh High Court · (1992) 01 MP CK 0022
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts27 Jan 1992
Dayaram and Another Vs State of Madhya Pradesh, thr. P.S. Dhangaon
Madhya Pradesh High Court · (1992) CriLJ 3154
Penal Code, 1860 (IPC) — Section 34, 363, 366, 376, 376(1)
High Courts24 Jan 1992Partly Allowed
Dhan Singh Vs Gangubai
Madhya Pradesh High Court · AIR 1992 MP 311
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 74Madhya Pradesh Land Revenue Code, 1959 — Section 168(2)Specific Relief Act, 1963 — Section 37
High Courts24 Jan 1992
Umashankar Sharma Vs Man Singh Narbar Singh and Others
Madhya Pradesh High Court · (1992) 37 MPLJ 292 : (1992) MPLJ 292
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3B
High Courts23 Jan 1992
All India Trade Union of Food Corporation Employees and Workers and Another Vs Food Corporation of India and Another
Madhya Pradesh High Court · (1994) ILR (MP) 58 : (1994) 1 MPJR 129 : (1994) 39 MPLJ 482 : (1994) MPLJ 482
Food Corporation of India Staff Regulations, 1971 — Regulation 32AIndustrial Disputes Act, 1947 — Section 2, 25B, 25F
High Courts22 Jan 1992
COMMISSIONER OF INCOME TAX Vs S. S. RATANCHAND BHOLACHAND HUF.
Madhya Pradesh High Court · (1992) 102 CTR 120
Income Tax Act, 1961 — Section 256
High Courts22 Jan 1992Allowed
State of Madhya Pradesh Vs Satyabhan and Others
Madhya Pradesh High Court · (1992) CriLJ 2694
Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts22 Jan 1992
Commissioner of Income Tax Vs S.S. Ratanchand Bholachand (HUF)
Madhya Pradesh High Court · (1994) 206 ITR 72 : (1992) 64 TAXMAN 179
Income Tax Act, 1961 — Section 37Madhya Pradesh General Sales Tax Act, 1958 — Section 22(4A)
High Courts22 Jan 1992
State of Madhya Pradesh Vs Satyabhan Gayaprasad Soni and Others
Madhya Pradesh High Court · (1994) 39 MPLJ 551 : (1994) MPLJ 551
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 323, 324, 34
High Courts22 Jan 1992
United India Insurance Co. Ltd. Vs Jhamku Bai and Others
Madhya Pradesh High Court · (1992) 2 ACC 40 : (1993) ACJ 324
Motor Vehicles Act, 1988 — Section 140
High Courts21 Jan 1992Allowed
Bharat Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1992) CriLJ 3218 : (1992) 1 MPJR 112 : (1993) 1 RCR(Criminal) 98
Evidence Act, 1872 — Section 114, 114APenal Code, 1860 (IPC) — Section 34, 376
High Courts21 Jan 1992
Gordhanlal Vs Ranchhodprasad and Others
Madhya Pradesh High Court · (1992) 2 ACC 28 : (1993) ACJ 738
High Courts18 Jan 1992Dismissed
Dr. Rajesh Kumar Singhai Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) JLJ 404 : (1992) 37 MPLJ 586 : (1992) MPLJ 586
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts16 Jan 1992
Krishan Ballav Sharma and Another Vs State Transport Authority M.P. and Another
Madhya Pradesh High Court · (1992) JLJ 225
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 46, 47, 68F(ID)
High Courts16 Jan 1992Allowed
Mangleshwar Vs State of M.P.
Madhya Pradesh High Court · (1995) 1 DMC 502
Penal Code, 1860 (IPC) — Section 306
High Courts16 Jan 1992Dismissed
Arun Kumar Shrivastava Vs Registrar, High Court of M.P. and Others
Madhya Pradesh High Court · (1992) JLJ 244 : (1992) 1 MPJR 260
Constitution of India, 1950 — Article 226, 227
High Courts15 Jan 1992Allowed
Ramesh Bhagwan Kure Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1992) 1 MPJR 218 : (1992) 37 MPLJ 271 : (1992) MPLJ 271
Criminal Procedure Code, 1973 (CrPC) — Section 433A