High Courts07 Oct 1986
Commissioner of Income Tax Vs K.L. Rajput
Madhya Pradesh High Court · (1986) ILR (MP) 618 : (1987) 164 ITR 197 : (1987) 32 MPLJ 247 : (1987) MPLJ 217 : (1987) 32 TAXMAN 326
Income Tax Act, 1961 — Section 263
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1986
391 judgments · page 5 of 20
High Courts07 Oct 1986
Commissioner of Gift-tax Vs Porwal Udyog (India)
Madhya Pradesh High Court · (1990) 182 ITR 485
Gift Tax Act, 1958 — Section 26
High Courts03 Oct 1986Allowed
Nihal Singh Vs Ram Bai
Madhya Pradesh High Court · AIR 1987 MP 126
Constitution of India, 1950 — Article 13(2), 21, 23Contract Act, 1872 — Section 23, 65
High Courts30 Sept 1986Allowed
Vijay Kumar Jain Vs State of M. P.
Madhya Pradesh High Court · (1987) MPLJ 109
Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 — Section 26, 27, 41Penal Code, 1860 (IPC) — Section 420
High Courts30 Sept 1986
Munnalal Vs Sardar Kartar Singh and Another
Madhya Pradesh High Court · (1987) 1 ACC 224
Employees Compensation Act, 1923 — Section 30
High Courts30 Sept 1986Allowed
Vimal Vs Attar Hussain and Another
Madhya Pradesh High Court · (1987) ACJ 983
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 5Employees State Insurance Act, 1948 — Section 53Workmens Compensation Act, 1923 — Section 2, 30
High Courts27 Sept 1986Allowed
Munna @ Kampta Prasad and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1989) MPLJ 781
Criminal Procedure Code, 1973 (CrPC) — Section 167, 317, 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Sept 1986Allowed
Barkat and Others Vs State of M.P.
Madhya Pradesh High Court · AIR 1987 MP 162 : (1986) 31 MPLJ 704
Forest Act, 1927 — Section 2(4)
High Courts27 Sept 1986Allowed
Ramjidas Vs Laxmi Kumar and Others
Madhya Pradesh High Court · AIR 1987 MP 78 : (1988) MPLJ 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(5), 2Transfer of Property Act, 1882 — Section 52
High Courts26 Sept 1986Dismissed
Kunti Devi Vs Roshanlal
Madhya Pradesh High Court · (1987) MPLJ 25
Court Fees Act, 1870 — Section 7(iv)(c)
High Courts26 Sept 1986
Hirabai Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1987) CriLJ 659
Constitution of India, 1950 — Article 22National Security Act, 1980 — Section 10, 11, 3, 8National Security Guard Act, 1986 — Section 12
High Courts25 Sept 1986Dismissed
Satya Tiwari Vs Kalpana Mishra and others
Madhya Pradesh High Court · (1987) MPLJ 521
Civil Procedure Code, 1908 (CPC) — Section 151, 22, 23Succession Act, 1925 — Section 372
High Courts24 Sept 1986
Sant Prasad Pande Vs Indira Bai Sarwate and others
Madhya Pradesh High Court · (1988) MPLJ 755
Court Fees Act, 1870 — Article 11Letters Patent Act, 1865 — Clause 10
High Courts23 Sept 1986Allowed
Sukhibai and others Vs Limya and others
Madhya Pradesh High Court · (1987) JLJ 159
Registration Act, 1908 — Section 49
High Courts23 Sept 1986Allowed
Mubarik Hussain Vs Mushtaq Ahmad and others
Madhya Pradesh High Court · (1987) JLJ 425 : (1987) MPLJ 96
Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 294, 323, 506
High Courts23 Sept 1986Allowed
Factory Manager, J.C. Mills Vs Employee's State Insurance Corporation, Gwalior
Madhya Pradesh High Court · (1987) JLJ 281
Employees State Insurance Act, 1948 — Section 66
High Courts22 Sept 1986
Lauki devi and Others Vs Sardar Gurlal Singh and Others
Madhya Pradesh High Court · (1987) 1 ACC 187 : (1988) ACJ 663 : (1988) ILR (MP) 398
Civil Procedure Code, 1908 (CPC) — Section 115Employees Compensation Act, 1923 — Section 10A, 10B, 30Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts22 Sept 1986
Rajdoot Hotel Enterprises Corpn. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1987) 167 ITR 167
Income Tax Act, 1961 — Section 256(2)
High Courts18 Sept 1986
Bhupendra Joshi Vs State of M.P. and Others
Madhya Pradesh High Court · (1988) CriLJ 1603
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3
High Courts18 Sept 1986
Straw Products Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1987) 65 STC 20
Central Sales Tax Act, 1956 — Section 2