High Courts04 Apr 1985Allowed
Heeralal Vs Collector, Distt. Dhar and Others
Madhya Pradesh High Court · AIR 1985 MP 233
Madhya Pradesh Panchayat Act, 1981 — Section 39, 79, 79(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1985
420 judgments · page 16 of 21
High Courts04 Apr 1985
Ramvilas and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1985) CriLJ 1773
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 173, 207Evidence Act, 1872 — Section 137, 145, 157, 32, 33Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
High Courts04 Apr 1985
Saheb Singh and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1986) JLJ 393 : (1986) MPLJ 17
Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts31 Mar 1985
CHHOTE LAL REWAPRASAD Vs COMMISSIONER OF INCOME TAX.
Madhya Pradesh High Court · (1986) 51 CTR 282
Income Tax Act, 1961 — Section 256(1)
High Courts29 Mar 1985Dismissed
Jhangloo and Others Vs Tularam and Another
Madhya Pradesh High Court · AIR 1986 MP 33 : (1985) ILR (MP) 550
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), Order 6 Rule 17
High Courts29 Mar 1985Allowed
Krishnanarayan Shivpyare Dixit Vs State of M.P. and others
Madhya Pradesh High Court · (1985) JLJ 659 : (1985) MPLJ 343
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 14, 18, 9Madhya Pradesh Police Regulations — Regulation 214, 215, 222
High Courts28 Mar 1985Allowed
Western Coal Fields Ltd. Vs Sales Tax Officer and Another
Madhya Pradesh High Court · (1985) ILR (MP) 397 : (1985) 30 MPLJ 596 : (1985) MPLJ 596 : (1986) 61 STC 102
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(1), 2(h)
High Courts28 Mar 1985Allowed
Subhash Chand Gyan Prakash Vs Shriram Gupta and others
Madhya Pradesh High Court · (1986) JLJ 484 : (1986) MPLJ 152
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts28 Mar 1985Dismissed
Laxman Swaroop Sadaiya Vs Bal Kishan Babulal Garg
Madhya Pradesh High Court · (1985) MPLJ 588
Stamp Act, 1899 — Section 36, 61
High Courts27 Mar 1985Dismissed
Vijay Pre-Prathamik and Madhyamik Vidyalaya Shikshak Samiti and others Vs Vijay Madhyamik Vidyalaya Samiti
Madhya Pradesh High Court · (1986) JLJ 664 : (1986) MPLJ 541
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151
High Courts27 Mar 1985
State of Madhya Pradesh Vs Ramcharan and Others
Madhya Pradesh High Court · (1986) CriLJ 424 : (1985) 30 MPLJ 714 : (1985) MPLJ 714
Penal Code, 1860 (IPC) — Section 302, 34, 449
High Courts26 Mar 1985
Income Tax Officer Vs Kaluram
Madhya Pradesh High Court · (1986) 55 CTR 451 : (1985) 156 ITR 748
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 277
High Courts26 Mar 1985Allowed
Jinnatbai Vs Indore Municipal Corporation, Indore and another
Madhya Pradesh High Court · (1985) MPLJ 454
Madhya Pradesh Municipal Corporation Act, 1956 — Section 79A(1), 79A(2)
High Courts26 Mar 1985Allowed
M.P. Khadya Avam Nagarik-Purti (Karyapalik) Karmachari Sangh, Bhopal and others Vs State of M.P. and another
Madhya Pradesh High Court · (1986) MPLJ 484
Constitution of India, 1950 — Article 14, 16, 311
High Courts26 Mar 1985
Smt. Rambai Saxena Vs Smt. Jaswant Kaur Sabharwal
Madhya Pradesh High Court · AIR 1986 MP 30 : (1985) ILR (MP) 696 : (1985) JLJ 518 : (1985) 30 MPLJ 495 : (1985) MPLJ 495
Court Fees Act, 1870 — Section 7(xi)(cc)Madhya Pradesh Accommodation Control Rules, 1966 — Rule 3, 6, 7Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 23A
High Courts26 Mar 1985
Ramkrishna Ghanshyamdas Vs The Sales Tax Officer and Others
Madhya Pradesh High Court · (1986) 62 STC 18
Constitution of India, 1950 — Article 226
High Courts26 Mar 1985
Union of India Vs University of Saugor and others
Madhya Pradesh High Court · (1986) JLJ 543 : (1986) MPLJ 678
Court Fees Act, 1870 — Section 8Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11
High Courts25 Mar 1985
Abdul Sattar Khan Vs Divisional Forest Officer, (Vikas) South Seoni Forest Division, Seoni and Others
Madhya Pradesh High Court · AIR 1985 MP 235 : (1985) ILR (MP) 522 : (1986) JLJ 7 : (1985) 30 MPLJ 438 : (1985) MPLJ 438
Constitution of India, 1950 — Article 14, 19(1), 19(6)Madhya Pradesh Kastha Chiran (Viniyaman) Adhiniyam, 1984 — Section 11, 4, 6
High Courts25 Mar 1985Allowed
S.C. Vaish, Bhopal Vs Union of India and another
Madhya Pradesh High Court · (1986) MPLJ 430
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)All India Services (Discipline and Appeal) Rules, 1969 — Rule 25(1)
High Courts24 Mar 1985
COMMISSIONER OF Income Tax Vs ANWARKHAN MEHBOOB CO.
Madhya Pradesh High Court · (1986) 50 CTR 199 : (1988) 174 ITR 570 : (1988) 85 TAXMAN 149
Income Tax Act, 1961 — Section 271, 274