High Courts17 Dec 1986Dismissed
State of Madhya Pradesh Vs Ismile and others
Madhya Pradesh High Court · (1986) 12 MP CK 0002
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1986
391 judgments · page 1 of 20
High Courts16 Dec 1986Dismissed
Hindustan Aluminium Co. Ltd. and another Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1988) MPLJ 45
Madhya Pradesh Land Revenue Code, 1959 — Section 247(5)
High Courts16 Dec 1986Allowed
Janki Grah Nirman Co-operative Housing Society, Jabalpur Vs Collector, Jabalpur
Madhya Pradesh High Court · AIR 1987 MP 271 : (1986) ILR (MP) 693 : (1987) JLJ 638 : (1987) 32 MPLJ 456 : (1987) MPLJ 456
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran (Coloniyon Ka Registrikaran Tatha Vikas) Rules, 1982 — Rule 10, 5
High Courts12 Dec 1986
Commissioner of Income Tax Vs Life Insurance Corporation
Madhya Pradesh High Court · (1986) 25 TAXMAN 6
Income Tax Act, 1961 — Section 192, 201, 206, 256(1)
High Courts11 Dec 1986Allowed
Radhesyam Agrawal Vs Narendrapal Singh
Madhya Pradesh High Court · (1986) 12 MP CK 0015
Central Provinces Tenancy Act, 1883 — Section 12, 13Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 47Madhya Pradesh Land Revenue Code, 1959 — Section 165
High Courts09 Dec 1986Allowed
Rani Durgavati Vishwa Vidyalaya, Jabalpur Vs Laxman Righaria
Madhya Pradesh High Court · (1987) JLJ 436 : (1987) MPLJ 504
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 11
High Courts08 Dec 1986Dismissed
N.M. Goyal Vs Sales Tax Officer, Rajnandgaon and others
Madhya Pradesh High Court · (1987) MPLJ 201
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(n)Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 3, 3(1)
High Courts08 Dec 1986Dismissed
Smt. Sudesh Mehta Vs Bhagchand and Another
Madhya Pradesh High Court · AIR 1988 MP 270 : (1986) ILR (MP) 718 : (1987) 32 MPLJ 814 : (1987) MPLJ 81
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 38
High Courts08 Dec 1986Allowed
Dwarkaprasad Ramnath Gupta Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1987) MPLJ 527
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2), 5(d)
High Courts08 Dec 1986
Dukalhinbai and Another Vs R.V. Paranjpe and Another
Madhya Pradesh High Court · (1987) 1 ACC 246 : (1988) ACJ 160
Employees Compensation Act, 1923 — Section 3
High Courts06 Dec 1986
Narayan Singh Vs State of M.P
Madhya Pradesh High Court · (1986) CriLJ 1481
Penal Code, 1860 (IPC) — Section 403, 408, 409
High Courts06 Dec 1986
Commissioner of Sales Tax, M. P. Vs Dunlop India Ltd., Jabalpur
Madhya Pradesh High Court · (1987) ILR (MP) 122 : (1987) MPLJ 130
Central Sales Tax Act, 1956 — Section 14, 14(iv)(d)(iv)
High Courts05 Dec 1986Allowed
Vasudeo Ram Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1987) MPLJ 757
Penal Code, 1860 (IPC) — Section 149, 302
High Courts04 Dec 1986Dismissed
Ratanlal Vs Suresh Kumar
Madhya Pradesh High Court · AIR 1987 MP 178
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts04 Dec 1986Allowed
Hiralal Vs State of M.P. and Others
Madhya Pradesh High Court · (1987) 67 STC 82
Madhya Pradesh General Sales Tax Act, 1958 — Section 33A
High Courts03 Dec 1986
COMMISSIONER OF Income Tax Vs DHAR CENTRAL CO-OPERATIVE BANK LTD.
Madhya Pradesh High Court · (1990) 183 ITR 174
Income Tax Act, 1961 — Section 80P
High Courts02 Dec 1986Dismissed
Raghuvir Singh Vs State of M.P.
Madhya Pradesh High Court · (1987) MPLJ 382
Criminal Procedure Code, 1973 (CrPC) — Section 162(2)Penal Code, 1860 (IPC) — Section 302
High Courts02 Dec 1986
Bharat Saw Mills, Ghamapur, Jabalpur Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1987) ILR (MP) 580 : (1987) MPLJ 462
Madhya Pradesh General Sales Tax Act, 1958 — Section 10, 12, 44(1)
High Courts29 Nov 1986Allowed
Kalyani Mitra Vs Hindu Milan Mandir and others
Madhya Pradesh High Court · (1988) MPLJ 284
Transfer of Property Act, 1882 — Section 122
High Courts29 Nov 1986Dismissed
Bhandari Iron and Steel Co. (P.) Ltd. and Others Vs Dr. Gokuldas and Others
Madhya Pradesh High Court · (1988) 64 CompCas 700
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, Order 21 Rule 66, Order 21 Rule 72A, Order 21 Rule 90Companies Act, 1956 — Section 481, 511