High Courts23 Apr 1985
Sambhudayal Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1985) JLJ 632 : (1986) 1 LLJ 110 : (1985) 30 MPLJ 461
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1985
420 judgments · page 15 of 21
High Courts23 Apr 1985
Ram Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1986) CriLJ 1745
Penal Code, 1860 (IPC) — Section 149, 307, 326
High Courts19 Apr 1985Dismissed
National Insurance Co. Ltd. Vs Prembai and Others
Madhya Pradesh High Court · (1987) ACJ 278
Workmens Compensation Act, 1923 — Section 14(1)
High Courts19 Apr 1985Allowed
Madan Mohan Gupta and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1985) MPLJ 533
Constitution of India, 1950 — Article 309, 320
High Courts18 Apr 1985Dismissed
Bal Krishan Patel Vs Brijendra Patel and others
Madhya Pradesh High Court · (1985) ILR (MP) 599 : (1985) JLJ 523 : (1985) MPLJ 332
Constitution of India, 1950 — Article 226
High Courts17 Apr 1985
Commissioner of Sales Tax Vs Gwalior Oil Mills
Madhya Pradesh High Court · (1986) 62 STC 299
Central Sales Tax Act, 1956 — Section 10AIncome Tax Act, 1961 — Section 37
High Courts17 Apr 1985Allowed
Bijlee Karmachari Sangh, M.P. and another Vs M.P. Electricity Board, Jabalpur and others
Madhya Pradesh High Court · (1986) MPLJ 285
Madhya Pradesh Industrial Relations Act, 1960 — Section 2(13), 3
High Courts17 Apr 1985Allowed
Madan Kumar Gautam, Ujjain Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1985) JLJ 783 : (1986) MPLJ 364
Constitution of India, 1950 — Article 14, 16Madhya Pradesh State Civil Service (Executive) Classification, Recruitment and Conditions of Service Rules, 1975 — Rule 6, 6(1)
High Courts17 Apr 1985Dismissed
Continental Construction Co. (P) Ltd. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1986) JLJ 209 : (1986) MPLJ 56
Arbitration Act, 1940 — Section 30, 39(vi)
High Courts16 Apr 1985Allowed
Radhabaj Narayandas and another Vs Commissioner, Municipal Corporation, Gwalior
Madhya Pradesh High Court · (1986) MPLJ 177
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Apr 1985Allowed
Radhelal Vs Nilkanth and Others
Madhya Pradesh High Court · (1985) 04 MP CK 0022
Penal Code, 1860 (IPC) — Section 304A
High Courts11 Apr 1985Allowed
Bhagwandas Ahirwar Vs State of M.P. and others
Madhya Pradesh High Court · (1985) JLJ 599 : (1985) MPLJ 356
Constitution of India, 1950 — Article 226, 311(1)
High Courts11 Apr 1985Allowed
Mahesh Kumar Shrikishan Tiwari Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1986) JLJ 476 : (1985) MPLJ 516
Madhya Pradesh Police Regulations — Regulation 228
High Courts11 Apr 1985
Shyamkant Tiwari Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1986) 2 LLJ 404 : (1986) 31 MPLJ 37 : (1986) MPLJ 63
Constitution of India, 1950 — Article 14, 226, 309, 310, 311Police Act, 1861 — Section 7
High Courts10 Apr 1985Allowed
State of Madhya Pradesh Vs Betal Singh and others
Madhya Pradesh High Court · (1986) MPLJ 652
Penal Code, 1860 (IPC) — Section 120B, 225, 302, 332
High Courts10 Apr 1985Dismissed
Tikaram Parashar Vs Damodar Prasad Tiwari and others
Madhya Pradesh High Court · (1986) JLJ 422 : (1986) MPLJ 125
Civil Procedure Code, 1908 (CPC) — Section 115Contempt of Courts Act, 1971 — Section 12
High Courts09 Apr 1985
Foods Fats and Fertilisers Ltd. Vs Ramkishandas Radhakishan
Madhya Pradesh High Court · AIR 1986 MP 233 : (1985) ILR (MP) 689 : (1985) JLJ 638 : (1985) 30 MPLJ 498 : (1985) MPLJ 498
Arbitration Act, 1940 — Section 14, 17, 33, 39Limitation Act, 1963 — Article 119, 137
High Courts08 Apr 1985
National Insurance Co. Ltd. Vs Nek Ram Singh Tomar
Madhya Pradesh High Court · (1985) 2 ACC 569
Motor Vehicles Act, 1939 — Section 96(2)
High Courts05 Apr 1985Allowed
Ward No. 4 Primary Consumer Co-operative Stores Ltd., Satna and another Vs State of M.P. and others
Madhya Pradesh High Court · (1987) JLJ 305 : (1986) MPLJ 203
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 59(1)
High Courts04 Apr 1985
Kukreja Udyog Vs Commissioner of Sales Tax and others
Madhya Pradesh High Court · (1985) MPLJ 752
Constitution of India, 1950 — Article 226