High Courts18 Sept 1986
M.P.S.R.T. Corporation Vs Chanderbai and Another
Madhya Pradesh High Court · (1987) 2 ACC 65
Motor Vehicles Act, 1988 — Section 110A, 110D, 92A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1986
391 judgments · page 6 of 20
High Courts17 Sept 1986Dismissed
Laxminarayan Murar Vs State of M.P.
Madhya Pradesh High Court · (1987) MPLJ 106
Criminal Procedure Code, 1973 (CrPC) — Section 161, 197Prevention of Corruption Act, 1947 — Section 6
High Courts17 Sept 1986Dismissed
Smt. Sushila Devi Somani Vs Kedarnath Gupta
Madhya Pradesh High Court · AIR 1987 MP 65 : (1988) ILR (MP) 105 : (1987) JLJ 450
Arbitration Act, 1940 — Section 35Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23J
High Courts17 Sept 1986Dismissed
Chandra Shekhar Vs Kishandas
Madhya Pradesh High Court · (1987) JLJ 490 : (1987) MPLJ 120
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(a), 13, 13(1), 13(2)
High Courts16 Sept 1986
Shyamrao Sadashiv Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1990) 35 MPLJ 20 : (1990) MPLJ 20
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(3)Penal Code, 1860 (IPC) — Section 366, 376
High Courts12 Sept 1986Dismissed
Damodarrao and another Vs Mainabai and another
Madhya Pradesh High Court · (1987) JLJ 658 : (1987) MPLJ 126
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1877 — Section 16(c)
High Courts11 Sept 1986Dismissed
Municipal Council, Shivpuri Vs Krishangopal
Madhya Pradesh High Court · (1986) MPLJ 665
Limitation Act, 1963 — Section 5
High Courts10 Sept 1986
Bal Kishan and Others Vs Tulsa Bai and Another
Madhya Pradesh High Court · AIR 1987 MP 120
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 100, 2(2), 96Constitution of India, 1950 — Article 227
High Courts08 Sept 1986Allowed
Nirmal Kumar and another Vs State of M. P.
Madhya Pradesh High Court · (1986) JLJ 750
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 16(1)(a)(ii)
High Courts08 Sept 1986
Nirmal Kumar and Another Vs The State
Madhya Pradesh High Court · (1987) CriLJ 46
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13, 16, 20
High Courts08 Sept 1986Dismissed
Radheshyam Tripathi Vs Awadhesh Pratap Singh Vishwavidyalaya, Rewa and others
Madhya Pradesh High Court · (1987) MPLJ 228
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 19, 20
High Courts08 Sept 1986Allowed
Babulal Vs State of M.P.
Madhya Pradesh High Court · (1987) JLJ 238
Essential Commodities Act, 1955 — Section 3, 7
High Courts08 Sept 1986Dismissed
R.K. Charar Vs State of M. P.
Madhya Pradesh High Court · (1987) JLJ 387 : (1987) MPLJ 56
Criminal Procedure Code, 1973 (CrPC) — Section 102, 197Penal Code, 1860 (IPC) — Section 166
High Courts05 Sept 1986Dismissed
Ghanshyamdas Gupta Vs Shivaldas and others
Madhya Pradesh High Court · (1988) MPLJ 260
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E
High Courts04 Sept 1986Dismissed
Suresh Mota Chenwala, Lashkar, Gwalior Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1986) MPLJ 659
High Courts04 Sept 1986
National Insurance Co. Ltd. Vs Arjun
Madhya Pradesh High Court · (1987) 1 ACC 276
Penal Code, 1860 (IPC) — Section 338, 379
High Courts29 Aug 1986
Commissioner of Wealth-tax Vs R.S. Seth Ghisalal Modi Family Trust
Madhya Pradesh High Court · (1987) 61 CTR 102 : (1988) 169 ITR 530
Wealth Tax Act, 1957 — Section 27(3)
High Courts26 Aug 1986Dismissed
Balwant Singh and another Vs State of M.P. and another
Madhya Pradesh High Court · (1986) JLJ 686 : (1986) MPLJ 571
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1)Limitation Act, 1963 — Section 5
High Courts22 Aug 1986
United India Insurance Co. Ltd. Vs Smt. Neelambai and Others
Madhya Pradesh High Court · (1990) 2 ACC 81
Fatal Accidents Act, 1855 — Section 1, 1A, 2