High Courts21 Mar 1985
COMMISSIONER OF Income Tax Vs SANGHI BROTHERS LTD.
Madhya Pradesh High Court · (1988) 169 ITR 220
Income Tax Act, 1961 — Section 256(1), 80J
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1985
420 judgments · page 17 of 21
High Courts21 Mar 1985Dismissed
E.S.I. Corporation Vs Dhanni Bai and Another
Madhya Pradesh High Court · (1985) JLJ 594
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 41, 42Employees State Insurance Act, 1948 — Section 54A(2), 75, 75(2A), 82, 82(2)
High Courts20 Mar 1985Allowed
Hargovind Tamrakar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1986 MP 63 : (1985) ILR (MP) 473 : (1985) JLJ 550
Madhya Pradesh Municipalities Act, 1961 — Section 328
High Courts20 Mar 1985Allowed
Shripal Gulab Singh Maina Vs State of M.P.
Madhya Pradesh High Court · (1986) JLJ 425 : (1986) MPLJ 83
Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Mar 1985Dismissed
M.P. Bijlee Karmachari Mahasangh and others Vs Registrar of Representative Unions and others
Madhya Pradesh High Court · (1985) MPLJ 481
Madhya Pradesh Industrial Relations Act, 1960 — Section 13, 22
High Courts18 Mar 1985Allowed
Savitri Bai Vs Sitaram
Madhya Pradesh High Court · AIR 1986 MP 218 : (1986) 31 MPLJ 25
Evidence Act, 1872 — Section 159, 160, 32Hindu Marriage Act, 1955 — Section 13(2)
High Courts18 Mar 1985
Commissioner of Income Tax Vs M.P. Bidi Leaves Co.
Madhya Pradesh High Court · (1985) 48 CTR 141 : (1985) 154 ITR 182 : (1985) 23 TAXMAN 551
Income Tax Act, 1961 — Section 143, 143(3), 184(7), 185
High Courts16 Mar 1985
Gangoomal Contractors Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1985) 49 CTR 169 : (1985) ILR (MP) 569 : (1987) 165 ITR 447
High Courts14 Mar 1985Allowed
Sushila Bai Vs Prem Narayan Rai
Madhya Pradesh High Court · (1986) JLJ 465
Hindu Marriage Act, 1955 — Section 28, 9
High Courts14 Mar 1985Allowed
Panchayat Karmachari Sangh and Another Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1985 MP 202 : (1985) JLJ 609 : (1985) 30 MPLJ 350 : (1985) MPLJ 320
Constitution of India, 1950 — Article 14, 16
High Courts14 Mar 1985Allowed
Smt. Sushila Bai Vs Prem Narayan Rai
Madhya Pradesh High Court · AIR 1986 MP 225 : (1986) 31 MPLJ 114 : (1986) MPLJ 114
Hindu Marriage Act, 1955 — Section 9
High Courts12 Mar 1985Dismissed
Balkishan and Others Vs Nagarpalika, Morena and Another
Madhya Pradesh High Court · AIR 1986 MP 70 : (1986) 31 MPLJ 34
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts12 Mar 1985
Ramesh Vs State of M.P. and Others
Madhya Pradesh High Court · (1986) CriLJ 429
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 151National Security Act, 1980 — Section 5A
High Courts12 Mar 1985Allowed
Sardar Baljit Singh Johar and another Vs Union of India and others
Madhya Pradesh High Court · (1986) JLJ 60 : (1985) MPLJ 650
All India Services Act, 1951 — Section 2A, 3Land Acquisition Act, 1894 — Section 12, 18Income Tax Act, 1961 — Section 132(1)
High Courts12 Mar 1985Dismissed
Balkishan and Others Vs Nagarpalika Morena and Others
Madhya Pradesh High Court · (1986) JLJ 439
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts06 Mar 1985Dismissed
Radha Traders, Morena and another Vs Chhakkoolal Vaishya and another
Madhya Pradesh High Court · (1986) JLJ 377 : (1986) MPLJ 190
Evidence Act, 1872 — Section 102Negotiable Instruments Act, 1881 (NI) — Section 114, 118(2), 118(a), 6
High Courts05 Mar 1985Dismissed
S.L. Namdeo, Sehore Vs Chancellor, Jawaharlal Nehru Krishi Vishwavidyalaya, Bhopal and others
Madhya Pradesh High Court · (1986) MPLJ 335
Jawaharlal Nehru Krishi Vishwa Vidyalaya Act, 1963 — Section 14(2)
High Courts05 Mar 1985Dismissed
Ramlakhan Vs Pamma and Others
Madhya Pradesh High Court · AIR 1985 MP 184 : (1985) JLJ 696
Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 5
High Courts05 Mar 1985Allowed
Pyarchand Keshrimal Porwal Private Limited Vs Sales Tax Officer, Flying Squad and Others
Madhya Pradesh High Court · (1986) 61 STC 381
Constitution of India, 1950 — Article 226, 227
High Courts05 Mar 1985Dismissed
A.J. Verghese and others Vs Bharat Aluminium Co. Ltd. and another
Madhya Pradesh High Court · (1985) JLJ 712 : (1986) MPLJ 379
Companies Act, 1956 — Section 617Madhya Pradesh Industrial Relations Act, 1960 — Section 33