High Courts27 Aug 1987
Mukhtiyar Vs M.P. State Road Transport Corporation and Another
Madhya Pradesh High Court · (1987) 2 ACC 413
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1987
470 judgments · page 11 of 24
High Courts26 Aug 1987
Sama and Others Vs Yusuf and Others
Madhya Pradesh High Court · (1987) 2 ACC 440 : (1988) ACJ 139
Penal Code, 1860 (IPC) — Section 279
High Courts26 Aug 1987Allowed
Hariprasad Anand Kumar Vs The Board of Revenue
Madhya Pradesh High Court · (1988) MPLJ 170 : (1988) 68 STC 77
Madhya Pradesh General Sales Tax Act, 1958 — Section 38(1), 38(2), 44(1)
High Courts26 Aug 1987
Ravindranath and Others Vs Panna Lal and Others
Madhya Pradesh High Court · AIR 1988 MP 100 : (1988) JLJ 152
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 92, Order 21 Rule 92(1)
High Courts26 Aug 1987
Shakti Bhandar Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1987) 67 STC 452
Madhya Pradesh General Sales Tax Act, 1958 — Section 38(4)
High Courts25 Aug 1987Dismissed
Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd., Birlagram, Nagda (M.P.) and Another Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1988 MP 129 : (1989) ILR (MP) 596
Constitution of India, 1950 — Article 14Madhya Pradesh Electricity Duty Act, 1949 — Section 3B
High Courts25 Aug 1987Allowed
Madhya Pradesh State Road Transport Corporation, Indore Vs Cantonment Board, Mhow and Another
Madhya Pradesh High Court · AIR 1988 MP 166 : (1988) MPLJ 373
Cantonments Act, 1924 — Section 60Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 6Madhya Pradesh Municipalities Act, 1961 — Section 127
High Courts25 Aug 1987
Dharamdas Agrawal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 67 CTR 231 : (1988) 171 ITR 104 : (1988) 36 TAXMAN 222
Income Tax Act, 1922 — Section 28(1)
High Courts24 Aug 1987
Nihalkaran Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1987) 65 CTR 262 : (1987) ILR (MP) 725 : (1987) 168 ITR 508 : (1988) JLJ 355 : (1987) 32 MPLJ 562 : (1987) 35 TAXMAN 338
Limitation Act, 1908 — Section 10, 11, 12, 13, 14Limitation Act, 1963 — Section 29(2), 5Wealth Tax Act, 1957 — Section 27(3), 27(9)
High Courts24 Aug 1987Allowed
Shamsher Khan and Another Vs M.P. Electricity Board and Others
Madhya Pradesh High Court · (1988) ACJ 394
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 132, 133, 134A, 14, 38Fatal Accidents Act, 1855 — Section 1A
High Courts22 Aug 1987Allowed
Bagdiram Vs State of M.P.
Madhya Pradesh High Court · (1987) JLJ 740
Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494
High Courts20 Aug 1987
Sunderlal Shivana Vs State of M.P.
Madhya Pradesh High Court · (1988) JLJ 126
Constitution of India, 1950 — Article 160, 166, 166(3), 311, 311(1)Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)(b)Penal Code, 1860 (IPC) — Section 161, 163, 164, 165
High Courts20 Aug 1987Allowed
Ram Gulam Vs Murlidhar
Madhya Pradesh High Court · (1994) 1 MPJR 64
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(i)
High Courts20 Aug 1987
Sunderlal Shivana Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1988 MP 70 : (1988) MPLJ 119
Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 97Penal Code, 1860 (IPC) — Section 161
High Courts19 Aug 1987
Hindustan Electro Graphites Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 171 ITR 163
Income Tax Act, 1961 — Section 37(1)
High Courts19 Aug 1987
A.K. Harida Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1988) CriLJ 597 : (1988) MPLJ 184
Army Act, 1950 — Section 125, 153, 154, 158, 160Constitution of India, 1950 — Article 14, 16, 19, 21, 226Penal Code, 1860 (IPC) — Section 403
High Courts18 Aug 1987Dismissed
Nagar Palika Parishad, Begamganj Vs Judicial Magistrate, First Class, Begamganj and another
Madhya Pradesh High Court · (1987) ILR (MP) 466 : (1987) MPLJ 630
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 165(1), 3
High Courts18 Aug 1987Dismissed
Anand Prakash Dixit, Jabalpur Vs Smt. Malti Dixit, Narsinghpur
Madhya Pradesh High Court · (1988) JLJ 184 : (1987) MPLJ 704
Hindu Marriage Act, 1955 — Section 13, 13(1)(ib)
High Courts17 Aug 1987
Commissioner of Income Tax Vs Ratlam Coal Ash Company
Madhya Pradesh High Court · (1987) 65 CTR 305 : (1987) 34 TAXMAN 443
Income Tax Act, 1961 — Section 263
High Courts17 Aug 1987
Commissioner of Income Tax Vs Dr. Kumari M. Dubey
Madhya Pradesh High Court · (1987) 66 CTR 92 : (1988) 171 ITR 144 : (1987) 32 MPLJ 810 : (1987) MPLJ 810 : (1987) 35 TAXMAN 323
Income Tax Act, 1961 — Section 139(5), 271(1)