COURT ARCHIVE

Madhya Pradesh High Court judgments, 1985

420 judgments · page 7 of 21

High Courts17 Oct 1985Dismissed

Jernail Singh Vs Kanhaiyalal

Madhya Pradesh High Court · AIR 1986 MP 53

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101 , 102, 103, 104Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

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High Courts17 Oct 1985Allowed

Navin Kumar Shankarlal Vyas Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1989) MPLJ 514

Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14, 18

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High Courts16 Oct 1985Allowed

Muchhu Nahar Singh Vs State of M.P.

Madhya Pradesh High Court · (1986) MPLJ 660

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts16 Oct 1985Allowed

Chandrahasji Maharaj Vs Chief Controlling Revenue Authority i.e. Board of Revenue, Gwalior and Another

Madhya Pradesh High Court · AIR 1986 MP 132

General Clauses Act, 1897 — Section 3(10)Madhya Pradesh Land Revenue Code, 1959 — Section 7Stamp Act, 1899 — Section 33, 56, 57, 57(1), 9(1)

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High Courts16 Oct 1985

Chandrahasji Maharaj Vs Board of Revenue, Gwalior, Chief Controlling Revenue Authority and Others

Madhya Pradesh High Court · (1986) JLJ 533

Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 3(10)Madhya Pradesh Land Revenue Code, 1959 — Section 7

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High Courts14 Oct 1985

Commissioner of Sales Tax Vs Dawar Brothers

Madhya Pradesh High Court · (1987) ILR (MP) 126 : (1986) 61 STC 35

Madhya Pradesh General Sales Tax Act, 1958 — Entry 30, 44(1)

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High Courts12 Oct 1985Allowed

Rampyari Shukla Vs The Secretary, Central Social Welfare Board, Bhopal and others

Madhya Pradesh High Court · (1988) MPLJ 534

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High Courts11 Oct 1985

Commissioner of Sales Tax, Bhopal Vs Mr. Dawar Brothers (M/s)

Madhya Pradesh High Court · (1986) JLJ 644

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)

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High Courts10 Oct 1985Allowed

R.A. Gour, Jabalpur and others Vs Chancellor, Jawaharlal Nehru Krishi Vishva Vidyalaya Bhopal and others

Madhya Pradesh High Court · (1988) MPLJ 464

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High Courts10 Oct 1985

Ajab Singh Ghasiram Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1988) JLJ 205 : (1986) MPLJ 166

Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 6(1)

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High Courts09 Oct 1985Dismissed

Birla Jute and Industries Ltd. and another Vs State of M.P. and others

Madhya Pradesh High Court · (1986) ILR (MP) 447 : (1986) JLJ 259 : (1986) MPLJ 42

Constitution of India, 1950 — Article 226, 32Factories Act, 1948 — Section 2(m), 4Madhya Pradesh Electricity Duty Act, 1949 — Section 3, 3A, 4, 6

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High Courts08 Oct 1985Allowed

Rameshwar Prasad Vs State of M.P. and another

Madhya Pradesh High Court · (1986) JLJ 668 : (1986) MPLJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 428, 432(1)

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High Courts07 Oct 1985

Commissioner of Income Tax Vs Perfect Pottery Co. Ltd.

Madhya Pradesh High Court · (1986) 50 CTR 363 : (1987) 163 ITR 493

Income Tax Act, 1961 — Section 256(1)

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High Courts04 Oct 1985Dismissed

Vasant Waman Mahajan Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1986) JLJ 115 : (1986) MPLJ 295

Madhya Pradesh Municipal Corporation Act, 1956 — Section 58(5), 58(6)

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High Courts03 Oct 1985Dismissed

Tufail Mohammad Vs Macgilal and another

Madhya Pradesh High Court · (1987) JLJ 692

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 185, 190

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High Courts03 Oct 1985Dismissed

R.R.P. Singh Vs Awadhesh Pratap Singh University, Rewa and Others

Madhya Pradesh High Court · AIR 1986 MP 115 : (1986) ILR (MP) 313 : (1986) 31 MPLJ 169 : (1986) MPLJ 169

Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 35

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High Courts03 Oct 1985Dismissed

D.N. Agrawal and another Vs State of M.P. and others

Madhya Pradesh High Court · (1986) MPLJ 209

Constitution of India, 1950 — Article 226Madhya Pradesh P.W.D. (Gazetted) Recruitment Rules, 1969 — Rule 19(1)

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High Courts03 Oct 1985Dismissed

R.R.P. Singh Vs Awadhesh Pratap Singh University Rewa and Others

Madhya Pradesh High Court · (1986) JLJ 294

Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 19, 20

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High Courts01 Oct 1985Allowed

Deepak Kumar Pandey Vs State of M.P. and others

Madhya Pradesh High Court · (1988) MPLJ 446

Madhya Pradesh Labour Service (Class III Non-gazetted Recruitment Rules, 1966 — Rule 6(4)

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High Courts30 Sept 1985

Satishchandra Shukla Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (1986) 1 ACC 46 : (1987) ACJ 628

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