High Courts16 Nov 1984Dismissed
Munshilal Jain and Another Vs Kaushal Chand Patani and Others
Madhya Pradesh High Court · (1985) JLJ 202
Madhya Pradesh Public Trust Act, 1951 — Section 4, 5, 6, 8
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1984
255 judgments · page 3 of 13
High Courts14 Nov 1984Dismissed
Lai Singh Mahendra Singh Vs Rameshchand Ghanshamdas and another
Madhya Pradesh High Court · (1985) JLJ 304 : (1985) MPLJ 334
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(h), 12(7), 12(h)
High Courts14 Nov 1984
Gayaprasad and another Vs Deepchand and another
Madhya Pradesh High Court · (1986) MPLJ 524
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Nov 1984Allowed
Dayaldas Suraj Prakash (Firm) Vs Brij Mohan Kumar
Madhya Pradesh High Court · (1985) JLJ 223 : (1985) MPLJ 177
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 7
High Courts13 Nov 1984Allowed
Khoobchand Jain and Another Vs Kashi Prasad and Others
Madhya Pradesh High Court · AIR 1986 MP 66 : (1985) ILR (MP) 179 : (1986) 31 MPLJ 52 : (1986) MPLJ 52
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 106, 151Limitation Act, 1963 — Section 5
High Courts13 Nov 1984Dismissed
Joga Singh Vs Pisorilal and Another
Madhya Pradesh High Court · (1985) JLJ 317
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts13 Nov 1984Dismissed
Khoobchand and Another Vs Kashi Prasad and Others
Madhya Pradesh High Court · (1986) JLJ 42
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106Limitation Act, 1963 — Section 5
High Courts12 Nov 1984Allowed
Gendabai Vs Kundanlal Jain
Madhya Pradesh High Court · (1985) JLJ 521
Madhya Pradesh Civil Courts Act, 1958 — Section 15, 15(3)
High Courts12 Nov 1984
Khusilal and Others Vs Gorelal and Another
Madhya Pradesh High Court · (1985) JLJ 95
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts09 Nov 1984Dismissed
Raj Kumar Gupta Vs Brijesh Kumar Radha Krishna
Madhya Pradesh High Court · (1985) JLJ 621 : (1985) MPLJ 459
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 116
High Courts09 Nov 1984
Shivajirao Angre Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 47 CTR 54 : (1986) 158 ITR 162 : (1987) 30 TAXMAN 172
Income Tax Act, 1961 — Section 127
High Courts09 Nov 1984Dismissed
Thakur Prasad Vs Bhagwandas
Madhya Pradesh High Court · AIR 1985 MP 171 : (1985) ILR (MP) 310 : (1985) JLJ 248 : (1985) 30 MPLJ 149 : (1985) MPLJ 149
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 43 Rule 1, Order 43 Rule 1A(2), 115, 96
High Courts09 Nov 1984Dismissed
Kanhoji Angre Vs M.P. State Financial Corporation Indore and Others
Madhya Pradesh High Court · (1985) JLJ 66
Civil Procedure Code, 1908 (CPC) — Section 146, 64
High Courts03 Nov 1984Dismissed
Soma and Another Vs Arjun and Another
Madhya Pradesh High Court · AIR 1985 MP 217
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1962 — Section 357
High Courts19 Oct 1984
Prem Motors Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1986) ILR (MP) 420 : (1985) JLJ 62 : (1985) 30 MPLJ 93 : (1985) MPLJ 93 : (1986) 61 STC 244
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts19 Oct 1984
Sunil and Others Vs Satyanarayan Dubey and Others
Madhya Pradesh High Court · AIR 1985 MP 199 : (1986) ILR (MP) 23 : (1985) JLJ 191 : (1986) 31 MPLJ 465
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23
High Courts19 Oct 1984Allowed
Taj Builders, Indore Vs Indore Development Authority, Indore and Another
Madhya Pradesh High Court · AIR 1985 MP 146
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 Oct 1984Dismissed
Krishan Gopal Dixit Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · AIR 1986 MP 103 : (1985) ILR (MP) 215 : (1985) 30 MPLJ 434 : (1985) MPLJ 434
Evidence Act, 1872 — Section 115
High Courts18 Oct 1984Dismissed
Krishna Gopal Dixit Vs M.P. State Road Transport Corporation, Bhopal and Others
Madhya Pradesh High Court · (1985) JLJ 90
Constitution of India, 1950 — Article 12Road Transport Corporations Act, 1950 — Section 3
High Courts17 Oct 1984Allowed
Kankar Mujare Vs State of M.P. and others
Madhya Pradesh High Court · (1985) JLJ 217 : (1985) MPLJ 194
Madhya Pradesh Rajya Suraksha Tatha Lok Vyavastha Adhiniyam, 1980 — Section 12