High Courts21 Mar 1986
Aluminium Extrusions and Industrial Components Pvt. Ltd. Vs Central Paints Ltd.
Madhya Pradesh High Court · (1990) 68 CompCas 477
Companies Act, 1956 — Section 433, 439
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1986
391 judgments · page 15 of 20
High Courts19 Mar 1986
Omprakash Premchand and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 56 CTR 57 : (1986) 161 ITR 127 : (1986) 26 TAXMAN 768
Income Tax Act, 1961 — Section 217, 246
High Courts17 Mar 1986Dismissed
Madhya Pradesh Shikshak Sangh and another Vs State of M.P. and others
Madhya Pradesh High Court · (1987) JLJ 121 : (1986) MPLJ 455
Madhya Pradesh Civil Services (General Conditions of Services) Rules, 1981 — Rule 12Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 3Madhya Pradesh Revision of Pay Rules, 1983 — Rule 2(vi)
High Courts17 Mar 1986Allowed
Vishwanath Vs M.P. State Road Transport Corporation, Bhopal and others
Madhya Pradesh High Court · (1986) JLJ 320
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 7(7)
High Courts17 Mar 1986
Smt. Lalitabai Sobhagmal Vs Commissioner of Gift Tax
Madhya Pradesh High Court · (1986) 56 CTR 58 : (1986) 161 ITR 97
Gift Tax Act, 1958 — Section 5(1)
High Courts15 Mar 1986Dismissed
Dr. Rajesh Malik Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1987 MP 184 : (1987) ILR (MP) 75
Constitution of India, 1950 — Article 15, 226, 29
High Courts15 Mar 1986
COMMISSIONER OF Income Tax Vs S. C. DEORA.
Madhya Pradesh High Court · (1987) 59 CTR 290 : (1987) 167 ITR 682
Income Tax Act, 1961 — Section 16
High Courts14 Mar 1986Allowed
Manohar Singh Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1986 MP 183 : (1986) 31 MPLJ 235
Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 331, 38(3)
High Courts14 Mar 1986Dismissed
New India Assurance Co. Ltd. and Others Vs Smt. Shakuntalabai and Others
Madhya Pradesh High Court · (1987) ACJ 224 : AIR 1987 MP 244 : (1987) JLJ 462 : (1987) 32 MPLJ 719 : (1987) MPLJ 719
Civil Procedure Code, 1908 (CPC) — Section 35Evidence Act, 1872 — Section 118, 3Motor Vehicles Act, 1939 — Section 110B, 110C, 110D, 110D(1), 96(2)
High Courts14 Mar 1986Allowed
Manohar Singh Vs State of M.P. and others
Madhya Pradesh High Court · (1986) JLJ 707
Madhya Pradesh Municipalities Act, 1961 — Section 38(1)(b), 38(2), 38(3)
High Courts14 Mar 1986
Alok Gupta Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1988) 1 LLJ 401
Constitution of India, 1950 — Article 16, 19, 51ACriminal Procedure Code, 1973 (CrPC) — Section 313
High Courts13 Mar 1986Allowed
Steel Authority of India Vs Industrial Court, Indore and others
Madhya Pradesh High Court · (1986) JLJ 703 : (1986) MPLJ 554
Constitution of India, 1950 — Article 226, 227
High Courts13 Mar 1986Dismissed
Permali Wallace Limited and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1987) 14 ECC 64 : (1987) 13 ECR 509
High Courts13 Mar 1986
Girdharilal Bagadia Vs Addl. Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 161 ITR 89 : (1986) 26 TAXMAN 479
Income Tax Act, 1961 — Section 41(1)
High Courts13 Mar 1986Allowed
Ku. Sadhana Vs Vikram University, Ujjain and Others
Madhya Pradesh High Court · AIR 1986 MP 181
Constitution of India, 1950 — Article 226
High Courts13 Mar 1986Allowed
Sadhana Vs Vikram University and others
Madhya Pradesh High Court · (1986) JLJ 736
Constitution of India, 1950 — Article 226
High Courts12 Mar 1986Dismissed
Kanhaiyalal Lunaji Padiyar Vs Regional Transport Authority, Indore
Madhya Pradesh High Court · (1986) 2 ACC 314 : AIR 1986 MP 251 : (1987) ILR (MP) 470 : (1986) 31 MPLJ 689 : (1986) MPLJ 689
Constitution of India, 1950 — Article 15(4), 46Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 78A, 78BMotor Vehicles Act, 1939 — Section 47, 47(1A), 47(3)
High Courts11 Mar 1986
THAKUR VEERPAL SINGH Vs COMMISSIONER OF INCOME TAX.
Madhya Pradesh High Court · (1987) 60 CTR 22
Income Tax Act, 1961 — Section 143, 144, 147, 271
High Courts11 Mar 1986Allowed
Inspecting assistant commissioner of income Tax, Gwalior Vs Rajrani Sahi and another
Madhya Pradesh High Court · (1987) JLJ 397 : (1987) MPLJ 523
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23D(2)
High Courts10 Mar 1986
Dewas Textiles Mills Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1986) 53 CTR 144 : (1986) 161 ITR 72 : (1987) 33 TAXMAN 259