High Courts04 Sept 1985Dismissed
Ku. Anuja Mishra Vs Kulpati, Ravishankar University, Raipur
Madhya Pradesh High Court · AIR 1987 MP 36 : (1986) ILR (MP) 370 : (1985) 30 MPLJ 761
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 2, 35, 37
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1985
420 judgments · page 10 of 21
High Courts04 Sept 1985Dismissed
Anju Mishra (Ku.) Vs Kulpati Ravishankar University, Raipur
Madhya Pradesh High Court · (1986) JLJ 350
Constitution of India, 1950 — Article 226, 227
High Courts29 Aug 1985
Mediwala and Co. (M/s), Jabalpur Vs Commissioner of Income Tax, Jabalpur
Madhya Pradesh High Court · (1986) JLJ 661
Income Tax Act, 1961 — Section 256(2)
High Courts29 Aug 1985Dismissed
Darshan Kumar Sahni Vs Indian Standard Institute
Madhya Pradesh High Court · (1986) JLJ 615 : (1986) MPLJ 240
Criminal Procedure Code, 1973 (CrPC) — Section 468Standard Institution (Certification Marks) Act, 1952 — Section 13, 5, 6
High Courts29 Aug 1985
Mediwala and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 55 CTR 206 : (1987) ILR (MP) 66 : (1986) 161 ITR 74 : (1986) 29 TAXMAN 301
Income Tax Act, 1961 — Section 36(1), 37(1)
High Courts28 Aug 1985
State of M.P. Vs Ganga Singh and Others
Madhya Pradesh High Court · (1987) CriLJ 128
Criminal Procedure Code, 1973 (CrPC) — Section 248Penal Code, 1860 (IPC) — Section 147, 149, 326, 342, 354
High Courts28 Aug 1985Dismissed
The State of M.P. Vs Ganga Singh and Others
Madhya Pradesh High Court · (1986) JLJ 83
Penal Code, 1860 (IPC) — Section 147, 326, 354
High Courts28 Aug 1985
Mohan Trading Company and Others and Hari Shankar Shrivastava and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1986) 52 CTR 329 : (1986) ILR (MP) 133 : (1985) 156 ITR 134 : (1986) 29 TAXMAN 54
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 271B, 44ABIncome Tax Rules, 1962 — Rule 6G
High Courts26 Aug 1985
United India Insurance Co. Ltd. Vs Kalka Prasad and Others
Madhya Pradesh High Court · (1985) 2 ACC 437
Civil Procedure Code, 1908 (CPC) — Section 35ACriminal Procedure Code, 1973 (CrPC) — Section 340Evidence Act, 1872 — Section 35
High Courts26 Aug 1985Allowed
Ramgopal Shankarlal Vyas Vs District Education Officer, Ratlam and others
Madhya Pradesh High Court · (1986) JLJ 30 : (1986) MPLJ 181
Constitution of India, 1950 — Article 311, 311(2)Madhya Pradesh Revision of Pay Rules, 1983 — Rule 7
High Courts23 Aug 1985
Rugga and Others Vs Harbhajan Kaur and Others
Madhya Pradesh High Court · (1985) 2 ACC 408 : (1986) ACJ 1013
Penal Code, 1860 (IPC) — Section 304A, 337
High Courts22 Aug 1985Allowed
Shambhudayal Saxena Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1986) JLJ 217 : (1986) MPLJ 32
Constitution of India, 1950 — Article 21Madhya Pradesh Lok Parisar (bedakhali) Adhiniyam, 1974 — Section 10, 2(c)
High Courts21 Aug 1985
New Indian Assurance Co. and Another Vs Phoolwati and Others
Madhya Pradesh High Court · (1985) 2 ACC 381 : (1986) ACJ 106
Motor Vehicles Act, 1939 — Section 92A
High Courts21 Aug 1985Dismissed
New India Assurance Co. Vs Smt. Phoolwati and Others
Madhya Pradesh High Court · AIR 1986 MP 187 : (1985) JLJ 718 : (1986) 31 MPLJ 13 : (1986) MPLJ 13
Motor Vehicles Act, 1939 — Section 110D, 92A
High Courts20 Aug 1985
New India Assurance Company and Others Vs Rukiyabai and Others
Madhya Pradesh High Court · (1985) 2 ACC 499
Motor Vehicles Act, 1939 — Section 95(1)(b)(ii)
High Courts20 Aug 1985Allowed
Lakhmichand and others Vs Firm Chironjilal Daulatram and others
Madhya Pradesh High Court · (1987) JLJ 319 : (1986) MPLJ 469
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 30 Rule 4
High Courts20 Aug 1985Dismissed
New India Insurance Co. Vs Shrimati Rukiyabai and Others
Madhya Pradesh High Court · (1988) 64 CompCas 155
Motor Vehicles Act, 1939 — Section 95(1), 96(2), 96(6)
High Courts20 Aug 1985Dismissed
Jagannath Prasad Mishra Vs Collector, Bilaspur and Others
Madhya Pradesh High Court · AIR 1986 MP 248 : (1986) ILR (MP) 339 : (1986) 31 MPLJ 321 : (1986) MPLJ 321
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 14
High Courts19 Aug 1985
Commissioner of Income Tax Vs Ashish Coal Coke Traders
Madhya Pradesh High Court · (1987) 163 ITR 174
Income Tax Act, 1961 — Section 256, 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts19 Aug 1985
Hargovind Soni Vs Ramdulari
Madhya Pradesh High Court · AIR 1986 MP 57 : (1986) 31 MPLJ 105 : (1986) MPLJ 105
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 41 Rule 33, Order 6 Rule 17Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13, 25, 28