High Courts14 Aug 1984
Liyakat Ali Vs Board of Revenue, M.P., Gwalior and Others
Madhya Pradesh High Court · AIR 1984 MP 170 : (1984) JLJ 655
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1984
255 judgments · page 7 of 13
High Courts14 Aug 1984Allowed
Bankimchandra Vs Radhakishan
Madhya Pradesh High Court · AIR 1985 MP 10 : (1984) JLJ 690
Madhya Pradesh Accommodation Control (Amendment) Act, 1983 — Section 12(2)Madhya Pradesh Accommodation Control (Amendment) Act, 1984 — Section 12(1)
High Courts14 Aug 1984Dismissed
Anant Singh and Another Vs The Registrar, Co-operative Societies, Bhopal and Others
Madhya Pradesh High Court · AIR 1985 MP 65 : (1984) ILR (MP) 622
Constitution of India, 1950 — Article 226Madhya Pradesh Co-operative Societies Act, 1960 — Section 64
High Courts09 Aug 1984
Khalolullah Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1985) CriLJ 415 : (1984) ILR (MP) 713 : (1984) JLJ 736
Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 209Penal Code, 1860 (IPC) — Section 19, 20, 302
High Courts09 Aug 1984Allowed
Gulab Bai Vs Mangu and Others
Madhya Pradesh High Court · AIR 1985 MP 138
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Aug 1984Allowed
Vasantrao Kapse, Indore Vs Food Corporation of India, Ujjain
Madhya Pradesh High Court · AIR 1985 MP 63
Arbitration Act, 1940 — Section 30
High Courts09 Aug 1984Dismissed
Ratan Singh and Others Vs Padam Singh and Others
Madhya Pradesh High Court · AIR 1985 MP 139
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4(3), 100
High Courts08 Aug 1984
Sethi Wine Stores Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 154 ITR 832
Income Tax Act, 1961 — Section 147
High Courts08 Aug 1984Dismissed
Maharashtra Timber Laghu Udyog Mahasangh, Pune and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (1985) JLJ 44
Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 2, 5
High Courts07 Aug 1984Allowed
Municipal Corporation, Raipur Vs Gopaldas Rewachaw and others
Madhya Pradesh High Court · (1985) ILR (MP) 59 : (1985) JLJ 727 : (1985) MPLJ 569
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(1), 16(l)(a)(i), 7(1)
High Courts04 Aug 1984
Jayantilal Kishorilal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 44 CTR 93 : (1985) 154 ITR 821 : (1985) 20 TAXMAN 185
Income Tax Act, 1961 — Section 256(1)
High Courts03 Aug 1984
State of M.P Vs Preetam and another
Madhya Pradesh High Court · (1986) JLJ 402 : (1986) MPLJ 72
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 379, 404
High Courts02 Aug 1984Allowed
Smt. Sunderbai and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1984 MP 146
Madhya Pradesh Lok Parisar (Bedakhali) Adhiniyam, 1974 — Section 3, 4
High Courts02 Aug 1984Allowed
Ram Singh Chauhan Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1984 MP 151
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Act, 1962 — Section 27
High Courts02 Aug 1984Allowed
Kalooram and Another Vs Mangilal
Madhya Pradesh High Court · AIR 1984 MP 147
Evidence Act, 1872 — Section 101, 102, 103, 104Limitation Act, 1908 — Article 142, 144
High Courts02 Aug 1984Allowed
P.C. Adhikari and others Vs The Manager, The Braite Waite Burn and Jossop Construction Co. Ltd., Bhilai and another
Madhya Pradesh High Court · (1986) JLJ 74 : (1986) MPLJ 218
Payment of Wages Act, 1936 — Section 15
High Courts31 Jul 1984Allowed
Shabbir Ahmad and Another Vs M.P.S.R.T.C., Bhopal and Others
Madhya Pradesh High Court · (1985) 1 ACC 232 : (1984) ACJ 525 : AIR 1984 MP 173
Evidence Act, 1872 — Section 61Motor Vehicles Act, 1939 — Section 110BPenal Code, 1860 (IPC) — Section 304A
High Courts31 Jul 1984Dismissed
Ali Ahmed and Sons, Bilaspur Vs Regional Transport Authority Bilaspur and another
Madhya Pradesh High Court · (1985) JLJ 183 : (1985) MPLJ 199
Motor Vehicles Act, 1939 — Section 62(1)(c)
High Courts28 Jul 1984
Arun Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1984) CriLJ 1616
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 116, 117
High Courts28 Jul 1984Allowed
Ranomal Ramesh Kumar, Gwalior Vs State of M.P. and others
Madhya Pradesh High Court · (1984) JLJ 702 : (1984) MPLJ 585
Madhya Pradesh Sthaniya Kshetra Me Mal ke Pravesh Par Kar Adhiniyam, 1976 — Section 3(1), 7