High Courts05 Jul 1985Dismissed
Hari Singh and others Vs State of. M.P. and others
Madhya Pradesh High Court · (1985) 07 MP CK 0038
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 17(1), 4, 5A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1985
420 judgments · page 14 of 21
High Courts05 Jul 1985
Mohan Chandran and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1985) JLJ 737 : (1986) 1 LLJ 485 : (1985) 30 MPLJ 572 : (1985) MPLJ 572
Central Reserve Police Force Act, 1949 — Section 16, 18, 8Constitution of India, 1950 — Article 14, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 170, 197, 257
High Courts04 Jul 1985Allowed
Sanjay Kumar Vs Shokatali and Others
Madhya Pradesh High Court · (1985) 07 MP CK 0014
Motor Vehicles Act, 1988 — Section 110D
High Courts03 Jul 1985
Commissioner of Sales Tax Vs Khimji Vishramji and Co.
Madhya Pradesh High Court · (1986) 61 STC 295
Central Sales Tax Act, 1956 — Section 9
High Courts02 Jul 1985Dismissed
Mannalal and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (1986) ACJ 902 : AIR 1985 MP 263
Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts02 Jul 1985
Manna Lal and Another Vs State of M.P.
Madhya Pradesh High Court · (1986) 1 ACC 213
High Courts29 Jun 1985
Sardar Satnam Singh Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 159 ITR 130
Income Tax Act, 1961 — Section 2(14), 256(1), 256(2)
High Courts26 Jun 1985
Commissioner of Income Tax Vs Rajnandgaon Roadways Ltd.
Madhya Pradesh High Court · (1987) 164 ITR 728
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts19 Jun 1985Allowed
Dugdh Utpadak Evam Vikreta Sangh, Jabalpur and Others Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1986 MP 9 : (1985) ILR (MP) 638 : (1985) JLJ 700 : (1985) 30 MPLJ 606 : (1985) MPLJ 606
Essential Commodities Act, 1955 — Section 3, 3(2)
High Courts18 Jun 1985
COMMISSIONER OF INCOME TAX Vs GANGA IRON INDUSTRIES.
Madhya Pradesh High Court · (1986) 53 CTR 448
Income Tax Act, 1961 — Section 154
High Courts04 Jun 1985
Commissioner of Income Tax Vs Bhopal Co-operative Central Bank Ltd.
Madhya Pradesh High Court · (1987) 164 ITR 713
Income Tax Act, 1961 — Section 80P(2)
High Courts03 May 1985Dismissed
Central Coalfields Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1986 MP 33(1) : (1986) 31 MPLJ 255 : (1986) MPLJ 255
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 4Constitution of India, 1950 — Article 254Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 15, 29, 68
High Courts01 May 1985Allowed
Sadhna Agrawal and Others Vs Indore Development Authority and Others
Madhya Pradesh High Court · (1986) JLJ 94
Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 38, 39, 49
High Courts01 May 1985Allowed
Smt. Sadhana Agrawal and Others Vs Indore Development Authority, Indore and Another
Madhya Pradesh High Court · AIR 1986 MP 88 : (1985) 30 MPLJ 616 : (1985) MPLJ 616
Constitution of India, 1950 — Article 14, 226Disposal of Houses, Flats, Buildings and Other Structures Regulation, 1984 — Regulation 21Evidence Act, 1872 — Section 115
High Courts27 Apr 1985Allowed
Raj Bahadur Pathak Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1985 MP 238 : (1985) ILR (MP) 575 : (1985) JLJ 563 : (1985) 30 MPLJ 549 : (1985) MPLJ 549
Constitution of India, 1950 — Article 226Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 33
High Courts26 Apr 1985Allowed
Bikal Bihari Soni and others Vs State of M.P. and others
Madhya Pradesh High Court · (1987) JLJ 332 : (1986) MPLJ 347
Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(1)
High Courts26 Apr 1985
Ramkali Bai and Others Vs Dr. S. Swaminathan and Others
Madhya Pradesh High Court · (1985) 2 ACC 182
Employees Compensation Act, 1923 — Section 30
High Courts26 Apr 1985Allowed
Harbhajan Singh Monga Vs Amarjeet Kaur
Madhya Pradesh High Court · AIR 1986 MP 41
Hindu Marriage Act, 1955 — Section 13
High Courts25 Apr 1985Allowed
Dharmaveer Moolchand Agarwal Vs Lala Narayandas Agarwal and others
Madhya Pradesh High Court · (1986) JLJ 328 : (1986) MPLJ 384
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, 115
High Courts24 Apr 1985Allowed
Samaru Das Banjare Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1985) JLJ 460 : (1985) MPLJ 361
Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 3A