High Courts22 Aug 1986Dismissed
Ramsharan Vs Mahipatrao
Madhya Pradesh High Court · AIR 1987 MP 29 : (1987) JLJ 115
Administration of Evacuee Property Act, 1950 — Section 2, 28, 46, 7Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 100, 9
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1986
391 judgments · page 7 of 20
High Courts22 Aug 1986Dismissed
Sumanbai Vs Deoram Patidar and another
Madhya Pradesh High Court · (1987) MPLJ 84 : (1987) 1 RCR(Criminal) 577
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Penal Code, 1860 (IPC) — Section 494
High Courts21 Aug 1986Dismissed
Sahakari Vipnan (Mkt.) Sanstha Maryadit Vs Labour Court and Others
Madhya Pradesh High Court · (1994) 3 LLJ 906 : (1987) 32 MPLJ 31 : (1987) MPLJ 31
Industrial Disputes Act, 1947 — Section 10Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(1)Madhya Pradesh Industrial Relations Act, 1960 — Section 110
High Courts21 Aug 1986Allowed
Laltaprasad Shivcharanlal Vs Ramcharan Hiralal Vijayvargiya
Madhya Pradesh High Court · (1986) JLJ 713 : (1989) MPLJ 233
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A(a)
High Courts21 Aug 1986Dismissed
Sahakari Vipnan Sanstha, Khaigone Vs Labour Court Iudore
Madhya Pradesh High Court · (1986) JLJ 740
Industrial Disputes Act, 1947 — Section 10(1)Madhya Pradesh Co-operative Societies Act, 1960 — Section 5(1)
High Courts14 Aug 1986Dismissed
Jagdish Prasad Vs Sumitrabai and others
Madhya Pradesh High Court · (1986) JLJ 765
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23E
High Courts14 Aug 1986
COMMISSIONER OF INCOME TAX Vs G. B. J. SETH and C. G. J. SETH.
Madhya Pradesh High Court · (1987) 59 CTR 282
Income Tax Act, 1961 — Section 263, 80L
High Courts14 Aug 1986
Porwal Udyog (India) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1987) 167 ITR 808 : (1987) 33 TAXMAN 544
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts14 Aug 1986
Commissioner of Income Tax Vs G.B.J. Seth and C.O.J. Seth
Madhya Pradesh High Court · (1987) 166 ITR 604 : (1987) 32 TAXMAN 186
Income Tax Act, 1961 — Section 80L
High Courts13 Aug 1986
Sankhadhar Singh Vs Kundanlal and Others
Madhya Pradesh High Court · (1990) 2 ACC 254
Motor Vehicles Act, 1939 — Section 110B, 96(2)
High Courts13 Aug 1986
State of M.P. Vs Deoki Nandan
Madhya Pradesh High Court · (1987) CriLJ 1016 : (1987) ILR (MP) 777
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 149, 302
High Courts13 Aug 1986Allowed
Prakashchandra S. Verma and others Vs Vikram University, Ujjain and others
Madhya Pradesh High Court · (1986) JLJ 791 : (1987) MPLJ 36
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 6
High Courts13 Aug 1986Allowed
Deoki Nandan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1987) MPLJ 61
Penal Code, 1860 (IPC) — Section 149, 302
High Courts12 Aug 1986
Smt. Bitiya Charles Vs Samuel Charles and Another
Madhya Pradesh High Court · AIR 1987 MP 119
Divorce Act, 1869 — Section 10
High Courts08 Aug 1986
Saguna Bai (Smt.) Vs Dhanprasad
Madhya Pradesh High Court · (1986) 08 MP CK 0031
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Aug 1986
Union of India (UOI) Vs Balwant Kaur and Others
Madhya Pradesh High Court · (1986) 2 ACC 525
Motor Vehicles Act, 1988 — Section 110D
High Courts07 Aug 1986Dismissed
Harjivan Govindbhai Vs Sushil Kumar Moolchand and another
Madhya Pradesh High Court · (1986) MPLJ 672
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)
High Courts06 Aug 1986Allowed
Sukhlal and others Vs Narainprasad and another
Madhya Pradesh High Court · (1987) JLJ 380
Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 86(4)Madhya Bharat Zamindari Abolition Act, 1951 — Section 38, 56
High Courts06 Aug 1986
HARPRASAD MOHANLAL Vs COMMISSIONER OF Income Tax AND ANOTHER.
Madhya Pradesh High Court · (1987) 57 CTR 264 : (1986) 57 CTR 264 : (1987) 168 ITR 740
Income Tax Act, 1961 — Section 256(2)
High Courts01 Aug 1986
Prabhunarayan and Another Vs State of M.P.
Madhya Pradesh High Court · (1987) CriLJ 339 : (1988) ILR (MP) 57 : (1987) 32 MPLJ 53
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 437, 438, 46, 49Evidence Act, 1872 — Section 24, 25, 27