High Courts01 Apr 1987
G. D. Anklesaria and Company (M/s) Vs State of M.P. and others
Madhya Pradesh High Court · (1987) JLJ 604
Madhya Pradesh Motor Vehicles Taxation Act, 1947 — Section 3(2)(a)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1987
470 judgments · page 18 of 24
High Courts31 Mar 1987Allowed
State of M.P. Vs Swami Rishi Kumar
Madhya Pradesh High Court · (1992) 2 MPJR 352
Criminal Procedure Code, 1973 (CrPC) — Section 297, 401Penal Code, 1860 (IPC) — Section 295A
High Courts31 Mar 1987Dismissed
Raj Kumar Vs Assistant Commissioner Excise, Ujjain
Madhya Pradesh High Court · (1987) JLJ 474
Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 4C
High Courts27 Mar 1987
Balveer Singh Vs Kishanlal
Madhya Pradesh High Court · AIR 1988 MP 225 : (1988) JLJ 693
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts27 Mar 1987Allowed
Kanhaiyalal Nemomal Vs Dr. Bhagwandas Gendimal
Madhya Pradesh High Court · (1987) MPLJ 615
Contract Act, 1872 — Section 2(a), 2(b), 2(c)Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts26 Mar 1987
Radheshyam Vs State of M.P. and Others
Madhya Pradesh High Court · (1988) CriLJ 678
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164National Security Act, 1980 — Section 3
High Courts24 Mar 1987
Jamna Prasad Modi Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1987) JLJ 759 : (1987) MPLJ 653
Madhya Pradesh Panchayat Act, 1981 — Section 34(2), 35Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1964 — Rule 5
High Courts23 Mar 1987Allowed
Mathuralal Vs State of M. P.
Madhya Pradesh High Court · (1987) MPLJ 556
Essential Commodities Act, 1955 — Section 3, 7
High Courts21 Mar 1987Partly Allowed
The Sagar Anaj Avam Tilhan Vyapari Sangh Vs Krishi Upaj Mandi Samiti, Sagar and Another
Madhya Pradesh High Court · AIR 1989 MP 34 : (1988) ILR (MP) 424 : (1989) JLJ 263
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 32, 33Madhya Pradesh Nirashriton Avam Nirdhan Vyaktiyon Ki Sahayata Adhiniyam, 1970 — Section 4(1), 4(3), 4(3A)
High Courts21 Mar 1987
Raja Vikramaditya Singh (decd.) (through Lrs. Rani Indira Kumar i and Others) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1987) 64 CTR 28 : (1988) 169 ITR 55
Income Tax Act, 1961 — Section 52(2)
High Courts21 Mar 1987
Commissioner of Income Tax Vs Raja Vikramaditya Singh
Madhya Pradesh High Court · (1988) 169 ITR 60
Income Tax Act, 1961 — Section 52(2), 67(3)Part B States (Taxation Concessions) Order, 1950 — Section 15
High Courts21 Mar 1987Allowed
Tula Ram Vs Union of India and others
Madhya Pradesh High Court · (1989) MPLJ 466
Border Security Force Act, 1968 — Section 6Constitution of India, 1950 — Article 309
High Courts19 Mar 1987Allowed
Mrs. Sharada Sawani Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1987 MP 281
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 12
High Courts19 Mar 1987Allowed
Kishorilal Vs Municipal Council, Sakti and Others
Madhya Pradesh High Court · AIR 1988 MP 31 : (1988) ILR (MP) 412 : (1988) JLJ 393 : (1988) MPLJ 232
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Municipalities Act, 1961 — Section 127, 160
High Courts18 Mar 1987
Ramibai Vs Shamsher Singh and Others
Madhya Pradesh High Court · (1988) ACJ 748
Workmens Compensation Act, 1923 — Section 3, 30
High Courts18 Mar 1987
Raigarh Jute Mills Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1988) 71 STC 94
High Courts18 Mar 1987Dismissed
General Manager (Works), Straw Products Ltd. Vs Mohd. Akhtar and Others
Madhya Pradesh High Court · (1999) 3 LLJ 227
Workmens Compensation Act, 1923 — Section 2(1)
High Courts18 Mar 1987Dismissed
Prakashchand Vs Kanhaiyalal and others
Madhya Pradesh High Court · (1987) JLJ 505 : (1987) MPLJ 484
Civil Procedure Code, 1908 (CPC) — Section 121Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 9
High Courts15 Mar 1987
COMMISSIONER OF Income Tax Vs BHANDARI CAPACITORS PRIVATE LTD.
Madhya Pradesh High Court · (1987) 65 CTR 114 : (1987) 168 ITR 647
Income Tax Act, 1961 — Section 43
High Courts13 Mar 1987Allowed
Madhya Pradesh Co-operative Marketing Federation Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1988) ILR (MP) 393 : (1990) 35 MPLJ 214 : (1990) MPLJ 214
Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 77