High Courts21 Apr 1986
Range Forest Officer Vs Rodilal
Madhya Pradesh High Court · (1987) CriLJ 1314
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 26, 36, 52, 54
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1986
391 judgments · page 13 of 20
High Courts21 Apr 1986
Deva Vs Durgashankar and Others
Madhya Pradesh High Court · AIR 1986 MP 195
Constitution of India, 1950 — Article 226Government of India Act, 1915 — Section 108
High Courts21 Apr 1986
Mahendra Kumar Tiwari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1987) CriLJ 1450 : (1987) JLJ 373
Criminal Procedure Code, 1973 (CrPC) — Section 151, 161, 164, 190, 193Penal Code, 1860 (IPC) — Section 366, 493
High Courts17 Apr 1986Allowed
Jodhraj Vs State of M.P. and others
Madhya Pradesh High Court · (1987) JLJ 728
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts11 Apr 1986Dismissed
Kanhaiyalal Vs State of M. P.
Madhya Pradesh High Court · (1988) JLJ 94
Criminal Procedure Code, 1973 (CrPC) — Section 401, 451Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 2(1)
High Courts11 Apr 1986Dismissed
Oriental Fire and General Insurance Co. Ltd., Jabalpur Vs Koduram Shukal and others
Madhya Pradesh High Court · (1988) MPLJ 604
Motor Vehicles Act, 1939 — Section 110D
High Courts11 Apr 1986Allowed
Kailashchandra Vs Harbans Singh Chhabra and others
Madhya Pradesh High Court · (1986) JLJ 499
Criminal Procedure Code, 1973 (CrPC) — Section 197(1)(b)
High Courts11 Apr 1986Dismissed
A.G. Prayagi Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1987 MP 25 : (1987) ILR (MP) 605 : (1987) JLJ 248 : (1987) 32 MPLJ 76 : (1987) MPLJ 76
Constitution of India, 1950 — Article 163, 164, 226
High Courts11 Apr 1986
Kailashchandra Vs Harbans Singh Chabra and Others
Madhya Pradesh High Court · (1987) CriLJ 1423
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 109, 120B, 161, 219, 34
High Courts09 Apr 1986Allowed
Steel Authority of India Ltd., New Delhi Vs Narain Rice and Oil Mills, Bilaspur
Madhya Pradesh High Court · AIR 1987 MP 15 : (1987) ILR (MP) 516
Arbitration Act, 1940 — Section 34
High Courts09 Apr 1986
Deva Vs Durgashankar and others
Madhya Pradesh High Court · (1986) JLJ 380
Constitution of India, 1950 — Article 226Government of India Act, 1915 — Section 108
High Courts08 Apr 1986Allowed
Ramlal Chourasia and Others Vs Ganesh Prasad
Madhya Pradesh High Court · (1987) ILR (MP) 763 : (1990) 35 MPLJ 140 : (1990) MPLJ 140
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 41 Rule 25
High Courts08 Apr 1986
Omkarlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1987) CriLJ 1289
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 102, 105Penal Code, 1860 (IPC) — Section 307, 324, 84
High Courts03 Apr 1986Dismissed
Ran chandra and another Vs Dattatraya and another
Madhya Pradesh High Court · (1986) JLJ 344
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Apr 1986Dismissed
Madhya Pradesh State Road Transport Corporation and others Vs Vishambhardayal Agrawal and others
Madhya Pradesh High Court · (1987) ILR (MP) 114 : (1988) MPLJ 715
Motor Vehicles Act, 1939 — Section 110D
High Courts03 Apr 1986Dismissed
Ramchandra and Others Vs Dattatraya and Another
Madhya Pradesh High Court · AIR 1986 MP 191 : (1986) 31 MPLJ 406 : (1986) MPLJ 406
Civil Procedure Code, 1908 (CPC) — Section 115, 96
High Courts02 Apr 1986Allowed
Sonelal Vs State of M.P. and others.
Madhya Pradesh High Court · (1988) JLJ 283
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(2)
High Courts01 Apr 1986
National Insurance Co. Ltd. Vs Smt. Kailash Kumar i and Others
Madhya Pradesh High Court · (1986) 04 MP CK 0013
Motor Vehicles Act, 1939 — Section 95, 95(1)
High Courts01 Apr 1986
State of Madhya Pradesh Vs Inderjeet Singh
Madhya Pradesh High Court · (1987) CriLJ 348
Criminal Procedure Code, 1973 (CrPC) — Section 162, 212, 215, 219, 360Penal Code, 1860 (IPC) — Section 409
High Courts31 Mar 1986Dismissed
Union of India Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1986) JLJ 508 : (1986) MPLJ 731
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)