COURT ARCHIVE

Madhya Pradesh High Court judgments, 1985

420 judgments · page 21 of 21

High Courts23 Jan 1985

Ayodhya Prasad Parmeshwaridas Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1985) 48 CTR 145 : (1985) 156 ITR 554 : (1985) 23 TAXMAN 445

Income Tax Act, 1961 — Section 187, 187(2)Taxation Laws (Amendment) Act, 1984 — Section 184(7), 33

High Courts23 Jan 1985

COMMISSIONER OF INCOME TAX Vs ROOPCHAND MANNALAL.

Madhya Pradesh High Court · (1985) 47 CTR 320 : (1987) 30 TAXMAN 610

Income Tax Act, 1961 — Section 171

High Courts22 Jan 1985Dismissed

Premnarayan Gupta Vs Dr. Omprakash Gupta

Madhya Pradesh High Court · (1986) MPLJ 449

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(3)

High Courts21 Jan 1985

Commissioner of Sales Tax Vs Sajjan Mills Ltd.

Madhya Pradesh High Court · (1985) 59 STC 116

Madhya Pradesh General Sales Tax Act, 1958 — Section 2(bb)

High Courts21 Jan 1985Dismissed

Vasant Kumar Jaiswal Vs State of M.P.

Madhya Pradesh High Court · (1986) JLJ 418 : (1985) MPLJ 778

Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12(c)

High Courts18 Jan 1985Allowed

Brijmohan Vs State of M.P. and Another

Madhya Pradesh High Court · AIR 1985 MP 215

Madhya Pradesh Accommodation (Requisition) Act, 1948 — Section 3, 3(1), 3(2)

High Courts18 Jan 1985Dismissed

Hiralal Sarman Prasad and others Vs Amarnath Batra and others

Madhya Pradesh High Court · (1985) JLJ 524 : (1986) MPLJ 149

Limitation Act, 1963 — Section 5

High Courts17 Jan 1985

Rajendar Kumar and Another Vs M.P. State Road Transport Corporation

Madhya Pradesh High Court · (1985) 2 ACC 277 : (1986) ACJ 1054

Motor Vehicles Act, 1939 — Section 110A

High Courts16 Jan 1985

Daya Bhai Patel and Co. and Another Vs Sunderbai and Others

Madhya Pradesh High Court · (1985) 1 ACC 486

Motor Vehicles Act, 1988 — Section 110A

High Courts16 Jan 1985Partly Allowed

Dayabhai Patel and Co., Barwani and Others Vs Smt. Sunderbai and Others

Madhya Pradesh High Court · AIR 1987 MP 45 : (1987) JLJ 316

Motor Vehicles Act, 1939 — Section 110CC, 95

High Courts11 Jan 1985Allowed

J.C. Mills Ltd., Gwalior Vs Municipal Corporation, Gwalior and another

Madhya Pradesh High Court · (1986) ILR (MP) 585 : (1985) JLJ 667 : (1985) MPLJ 380

Madhya Pradesh Municipal Corporation Act, 1956 — Section 146

High Courts11 Jan 1985Allowed

Tulsiram and Another Vs Gurbir Singh and Others

Madhya Pradesh High Court · (1985) 01 MP CK 0013

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2(1), Order 19 Rule 3(1), Order 22 Rule 4, Order 22 Rule 9Motor Vehicles Act, 1939 — Section 110A, 110A(3), 110D

High Courts11 Jan 1985Allowed

Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd. Vs Regional Provident Fund Commissioner

Madhya Pradesh High Court · (1987) ILR (MP) 347 : (1985) JLJ 546 : (1989) MPLJ 51

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17, 6, 6A

High Courts10 Jan 1985Allowed

Auto Pins (India) (Regd.) and Another Vs Sales Tax Officer and Another

Madhya Pradesh High Court · (1986) 61 STC 287

Constitution of India, 1950 — Article 226

High Courts10 Jan 1985Dismissed

Jagman Singh Vs Hem Singh and Others

Madhya Pradesh High Court · AIR 1986 MP 112 : (1985) JLJ 319

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts08 Jan 1985

Madhya Pradesh State Road Transport Corporation Vs Deenyar Bomanjee and Others

Madhya Pradesh High Court · (1985) 1 ACC 527

High Courts04 Jan 1985

The Oriental Fire and General Insurance Co. Ltd. Vs Dr. Sitaram and Others

Madhya Pradesh High Court · (1985) 2 ACC 322 : (1987) ACJ 513 : (1986) MPLJ 17

Motor Vehicles Act, 1939 — Section 95(2)(d), 96(2)

High Courts03 Jan 1985

State of M.P Vs Chandrakant Saraf, Advocate and other

Madhya Pradesh High Court · (1985) MPLJ 418

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2Contempt of Courts Act, 1971 — Section 15(2)

High Courts03 Jan 1985Allowed

Anil Kumar Jain and Others Vs State of M.P. and Another

Madhya Pradesh High Court · (1985) JLJ 240

Constitution of India, 1950 — Article 234, 320

High Courts03 Jan 1985Allowed

D.R. Jha and another Vs Shri Ram Sharma and others

Madhya Pradesh High Court · (1985) ILR (MP) 507 : (1986) JLJ 167 : (1986) MPLJ 411

Civil Procedure Code, 1908 (CPC) — Section 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 13, 13(1), 13(2)