COURT ARCHIVE

Madhya Pradesh High Court judgments, 1986

391 judgments · page 18 of 20

High Courts04 Feb 1986

Sardar Mahendra Pal Singh and Another Vs Prakash Chand Goyal and Others

Madhya Pradesh High Court · (1986) 2 ACC 265 : (1987) ACJ 677 : (1990) ILR (MP) 511 : (1987) 32 MPLJ 182 : (1987) MPLJ 182

Evidence Act, 1872 — Section 101, 102

High Courts03 Feb 1986

Bhilari Motors Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1986) 62 STC 212

Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3)

High Courts03 Feb 1986Dismissed

Baboolal Vs Kankar Mujare and Others

Madhya Pradesh High Court · AIR 1988 MP 15 : (1988) JLJ 262 : (1987) 32 MPLJ 146 : (1987) MPLJ 146

Criminal Procedure Code, 1973 (CrPC) — Section 428Representation of the People Act, 1951 — Section 100(1), 8(1), 8(3)

High Courts03 Feb 1986

Bhilai Motors (M/s) Raipur Vs Commissioner of Sales Tax M.P., Indore

Madhya Pradesh High Court · (1987) ILR (MP) 395 : (1987) 167 ITR 147 : (1986) JLJ 640

Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3), 17(3)(ii), 44

High Courts02 Feb 1986

COMMISSIONER OF INCOME TAX Vs B. N. KALANI and SONS.

Madhya Pradesh High Court · (1986) 57 CTR 306

Income Tax Act, 1961 — Section 256(2)

High Courts31 Jan 1986Allowed

Tripta Chhabra Vs Ajit Kumar Chhabra

Madhya Pradesh High Court · (1988) MPLJ 16

Hindu Marriage Act, 1955 — Section 12, 24

High Courts31 Jan 1986

Vinod Kumar and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1987) CriLJ 1541 : (1987) 32 MPLJ 214

Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 376

High Courts31 Jan 1986

Dinanath Dubey Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1986) 57 CTR 233 : (1986) 160 ITR 1

Income Tax Act, 1961 — Section 256(2)

High Courts31 Jan 1986Partly Allowed

Dr. Zakiuddin Malik Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1986 MP 263

Constitution of India, 1950 — Article 226

High Courts30 Jan 1986

M.P. State Road Transport Corporation Vs Savitribai Baman and Others

Madhya Pradesh High Court · (1986) 2 ACC 92

Fatal Accidents Act, 1855 — Section 1A, 2

High Courts30 Jan 1986

Babulal Vs Sunita

Madhya Pradesh High Court · (1987) CriLJ 525 : (1987) JLJ 484 : (1987) 1 RCR(Criminal) 505

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9

High Courts30 Jan 1986

Abdul Majid Vs Union of India (UOI)

Madhya Pradesh High Court · (1986) 2 ACC 197 : (1987) ACJ 616

Constitution of India, 1950 — Article 226Employees Compensation Act, 1923 — Section 30

High Courts30 Jan 1986

Thakur Lal Vs Arjundas and Others

Madhya Pradesh High Court · (1986) 2 ACC 63

Motor Vehicles Act, 1939 — Section 110A, 110D

High Courts29 Jan 1986

Commissioner of Income Tax Vs Shri Radheshyam Garg

Madhya Pradesh High Court · (1986) 159 ITR 175

Income Tax Act, 1961 — Section 256, 271(1)

High Courts29 Jan 1986Dismissed

Itarsi Timber Merchants Association and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1987 MP 57 : (1986) ILR (MP) 1 : (1986) MPLJ 307

Constitution of India, 1950 — Article 14, 19(1), 19(6)Forest Act, 1927 — Section 41, 41(1), 41(2)Madhya Pradesh Kashtha Chiran (Viniyaman) Niyam, 1984 — Rule 3(6)

High Courts29 Jan 1986

Indarsen Narang and Others Vs Kesaria Devi and Others

Madhya Pradesh High Court · (1986) 2 ACC 248

Penal Code, 1860 (IPC) — Section 304A

High Courts29 Jan 1986Dismissed

Itarsi Timber Merchants Association, Itarsi and another Vs State of M.P. and others

Madhya Pradesh High Court · (1986) JLJ 671 : (1986) MPLJ 307

Forest Act, 1927 — Section 41Madhya Pradesh Transit (Forest Produce) Rules, 1961 — Rule 27Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 21

High Courts28 Jan 1986

Dularibai and Others Vs Brij Mohan Khandelwal and Others

Madhya Pradesh High Court · (1986) 2 ACC 208

Fatal Accidents Act, 1855 — Section 1A, 2Limitation Act, 1963 — Section 5, 6, 7

High Courts27 Jan 1986Dismissed

Kusum Kurre and another Vs Dharam Singh

Madhya Pradesh High Court · (1986) ILR (MP) 414 : (1987) MPLJ 176

Criminal Procedure Code, 1973 (CrPC) — Section 145Succession Act, 1925 — Section 2(c), 211, 213, 301

High Courts27 Jan 1986

Imratlal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1987) CriLJ 557

Penal Code, 1860 (IPC) — Section 376