COURT ARCHIVE

Madhya Pradesh High Court judgments, 1985

420 judgments · page 5 of 21

High Courts25 Nov 1985Allowed

Century Cement Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1987) 11 ECC 118 : (1987) 10 ECR 688 : (1987) 30 ELT 81

Central Excises and Salt Act, 1944 — Section 4, 4(4)Finance Act, 1982 — Section 47, 47(1), 47(2)

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High Courts25 Nov 1985

The Oriental Fire and General Insurance Co. Ltd. Vs Madan and Others

Madhya Pradesh High Court · (1986) 1 ACC 429

Motor Vehicles Act, 1988 — Section 110A

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High Courts25 Nov 1985

Orchha Transport Co. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1986) 57 CTR 228 : (1987) 167 ITR 561

Income Tax Act, 1961 — Section 145(2), 256(1)

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High Courts25 Nov 1985Dismissed

Chuharmal Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1987) 14 ECC 228

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 111, 112, 123, 124

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High Courts24 Nov 1985Allowed

Padam Chand Vs Satish Chand and Another

Madhya Pradesh High Court · (1986) JLJ 453

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, 115

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High Courts22 Nov 1985Dismissed

National Textile Corporation (M.P.) Ltd., Indore Vs Radheyshyam Surolia and Others

Madhya Pradesh High Court · (1986) JLJ 280

Industries (Development and Regulation) Act, 1951 — Section 18

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High Courts20 Nov 1985Allowed

Dharamsi Morarji Chemical Co. Ltd. Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (1987) 11 ECC 113 : (1987) 11 ECR 19 : (1987) 30 ELT 62

Central Excise (Valuation) Rules, 1975 — Rule 6Central Excises and Salt Act, 1944 — Section 35

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High Courts20 Nov 1985Allowed

Dilip Singh Vs Malam Singh and Another

Madhya Pradesh High Court · AIR 1986 MP 270 : (1986) 31 MPLJ 597

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10(1), Order 8 Rule 1

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High Courts20 Nov 1985Allowed

Jai Gopal Choubey Vs State of M.P. and Others

Madhya Pradesh High Court · (1986) JLJ 15

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High Courts20 Nov 1985Allowed

Dilip Singh Vs Malam Singh and another

Madhya Pradesh High Court · (1986) JLJ 497

Civil Procedure Code, 1908 (CPC) — Section 151Suits Valuation Act, 1887 — Section 8

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High Courts19 Nov 1985

Madhya Pradesh State Road Transport Corporation Vs Daulal and Others

Madhya Pradesh High Court · (1986) 2 ACC 300 : (1986) ACJ 159

Employees Compensation Act, 1923 — Section 19, 3, 30, 4, 4A

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High Courts19 Nov 1985

Union of India (UOI) and Another Vs Income Tax Appellate Tribunal and Jambu Kumar Singh Kasliwal

Madhya Pradesh High Court · (1986) 57 CTR 320 : (1987) 164 ITR 600

Wealth Tax Act, 1957 — Section 16(3), 27, 27(1)Wealth Tax Rules, 1957 — Rule 7

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High Courts19 Nov 1985

Laxmi Narayan Nayak Vs Ramratan Chaturvedi and Others

Madhya Pradesh High Court · AIR 1986 MP 165 : (1986) 31 MPLJ 261 : (1986) MPLJ 261

Representation of the People Act, 1951 — Section 116A, 86, 87, 98, 99

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High Courts19 Nov 1985

Laxmi Narain Nayak Vs Ramratan Chaturvedi and Others

Madhya Pradesh High Court · (1986) JLJ 238

Letters Patent Act, 1865 — Clause 10Representation of the People Act, 1951 — Section 116A

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High Courts19 Nov 1985Allowed

Manoj Shrivastava Vs State of M.P. and others

Madhya Pradesh High Court · (1986) JLJ 176 : (1986) MPLJ 404

Constitution of India, 1950 — Article 16, 23

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High Courts08 Nov 1985Allowed

Mohammad Vs Nemichand and Another

Madhya Pradesh High Court · (1986) JLJ 574

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(b), 12(1)(c), 12(1)(f)

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High Courts07 Nov 1985Dismissed

Steel Authority of India Ltd. Bhilai Vs Collector of Stamps, Bilaspur and others

Madhya Pradesh High Court · (1986) JLJ 70 : (1986) MPLJ 200

Mineral Concession Rules, 1960 — Rule 31Stamp Act, 1899 — Article 35, 26Transfer of Property Act, 1882 — Section 105

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High Courts06 Nov 1985Allowed

C.A. Bhakhare Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1986) ILR (MP) 382 : (1987) MPLJ 509

Constitution of India, 1950 — Article 41Madhya Pradesh Local Authorities School Teachers (Absorption in Government Service) Act, 1963 — Section 10

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High Courts06 Nov 1985

Municipal Corporation, Indore Vs Dattatraya Krishna Bhave

Madhya Pradesh High Court · (1986) MPLJ 157

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(1), 7(1)

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High Courts04 Nov 1985Dismissed

Kantilal and Others Vs Chairman, Town Improvement Trust Ratlam and Others

Madhya Pradesh High Court · (1986) JLJ 537

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Town Improvement Trust Act, 1960 — Section 30

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