COURT ARCHIVE

Madhya Pradesh High Court judgments, 1985

420 judgments · page 9 of 21

High Courts12 Sept 1985

Vinod Kumar Vs The District Magistrate and Another

Madhya Pradesh High Court · (1986) CriLJ 151

Constitution of India, 1950 — Article 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3

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High Courts12 Sept 1985Allowed

Maihar Cement Vs Assistant Commissioner of Sales Tax

Madhya Pradesh High Court · (1985) 60 STC 210

Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 226

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High Courts12 Sept 1985

Commissioner of Income Tax Vs Nagpal Gulati and Co.

Madhya Pradesh High Court · (1986) 50 CTR 174 : (1985) 156 ITR 567

Income Tax Act, 1961 — Section 187(1)Taxation Laws (Amendment) Act, 1984 — Section 188

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High Courts12 Sept 1985

Kaushal Construction Company Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1985) 156 ITR 572

Income Tax Act, 1961 — Section 184(7), 28, 28(1)

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High Courts12 Sept 1985

Commissioner of Sales Tax Vs Sharma Brothers

Madhya Pradesh High Court · (1987) 66 STC 32

Madhya Pradesh General Sales Tax Act, 1958 — Section 54

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High Courts11 Sept 1985Dismissed

Baijnath Vs Munnalal and Others

Madhya Pradesh High Court · (1986) JLJ 648

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts10 Sept 1985

Mansuf and Others Vs State of M.P.

Madhya Pradesh High Court · (1986) JLJ 219

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116(3), 151, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307

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High Courts10 Sept 1985Allowed

Guna Central Co-operative Bank Ltd. Vs Somprakash Mehandra and another

Madhya Pradesh High Court · (1987) JLJ 249

Madhya Pradesh Co-operative Central Bank Employees Services (Terms of Employment and Working Conditions) Rules, 1965 — Rule 43(2)

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High Courts10 Sept 1985Dismissed

Shankarlal Gupta Vs Shri D.N. Joshi, First Civil Judge, Class 1, Gwalior

Madhya Pradesh High Court · (1986) JLJ 635

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts10 Sept 1985

Mansur and Others Vs State of M.P.

Madhya Pradesh High Court · (1986) CriLJ 57

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116, 151, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307

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High Courts10 Sept 1985Allowed

Shivchand Amolakchand Vs State Transport Appellate Authority, Gwalior and others

Madhya Pradesh High Court · (1987) MPLJ 554

Motor Vehicles Act, 1939 — Section 47(3)

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High Courts09 Sept 1985Allowed

Gopal Sahai Vs Sahab Singh

Madhya Pradesh High Court · (1986) JLJ 692

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23C(1)

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High Courts09 Sept 1985Allowed

Bhuriyabai Vs Madanlal Soni

Madhya Pradesh High Court · (1986) JLJ 729 : (1986) MPLJ 127

Civil Procedure Code, 1908 (CPC) — Section 141

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High Courts09 Sept 1985Allowed

Gopal Sahai Vs Thakur Sahab Singh

Madhya Pradesh High Court · AIR 1987 MP 47 : (1987) ILR (MP) 792 : (1986) 31 MPLJ 163 : (1986) MPLJ 163

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23C(1)

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High Courts09 Sept 1985

Rajendra Kumar Vs B.S. Yadav and others

Madhya Pradesh High Court · (1986) MPLJ 196

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)

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High Courts09 Sept 1985Dismissed

Mahila Lila and Others Vs Vimlabai and Others

Madhya Pradesh High Court · AIR 1986 MP 236 : (1986) 31 MPLJ 148 : (1986) MPLJ 148

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5

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High Courts05 Sept 1985

Commissioner of Sales Tax Vs Firestone Tyre and Rubber Co. of India Pvt. Ltd.

Madhya Pradesh High Court · (1986) 61 STC 105

Central Sales Tax Act, 1956 — Section 5, 6Constitution of India, 1950 — Article 286

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High Courts05 Sept 1985

Dhanpal Singh Ranjit Singh Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1989) JLJ 116 : (1986) MPLJ 529

Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 6(5)

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High Courts05 Sept 1985Allowed

Botlal Bhimraj Dhakad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1985) MPLJ 584

Penal Code, 1860 (IPC) — Section 448, 457

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High Courts05 Sept 1985

Ghanpal Singh Vs State of M.P. and others

Madhya Pradesh High Court · (1987) MPLJ 118

Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 6(5)

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