High Courts02 Mar 1987Dismissed
Daulat Singh Vs State of M.P. and others
Madhya Pradesh High Court · (1987) JLJ 301
Madhya Bharat Zamindari Abolition Act, 2008 — Section 4(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1987
470 judgments · page 20 of 24
High Courts02 Mar 1987
KASHIRAM RAMGOPAL Vs COMMISSIONER OF INCOME TAX.
Madhya Pradesh High Court · (1987) 66 CTR 207
Income Tax Act, 1961 — Section 143, 263, 28, 33, 36
High Courts02 Mar 1987Dismissed
Narain Singh and others Vs State of M.P.
Madhya Pradesh High Court · (1987) MPLJ 387
Criminal Procedure Code, 1973 (CrPC) — Section 407, 482Penal Code, 1860 (IPC) — Section 120B, 406, 498A
High Courts02 Mar 1987Dismissed
R.C. Pandey Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1988 MP 60 : (1987) ILR (MP) 335 : (1987) JLJ 442 : (1987) 32 MPLJ 486
Advocates Act, 1961 — Section 15(2), 6(2), 7(2)(1)Constitution of India, 1950 — Article 19(1), 265Madhya Pradesh Adhivakta Kalyan Nidhi Adhiniyam, 1982 — Section 19, 19(3)
High Courts27 Feb 1987Dismissed
Saodhan Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1987) MPLJ 465
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts27 Feb 1987Allowed
Alok Mitra, 'Editor', Satya Katha and Others Vs Narendra Kumar @ Nanda Rai and Another
Madhya Pradesh High Court · (1989) ILR (MP) 178 : (1993) 2 MPJR 103 : (1993) MPLJ 759
Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(2), 397, 401, 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts27 Feb 1987Allowed
Laxmi Sharma and others Vs Om Prakash Sharma
Madhya Pradesh High Court · (1987) MPLJ 459
Penal Code, 1860 (IPC) — Section 34, 380, 497
High Courts27 Feb 1987Allowed
Alok Mitra, 'Editor', Satya Katha and others Vs Narendra Kumar @ Nanda Rai and another
Madhya Pradesh High Court · (1993) MPLJ 759
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 500
High Courts25 Feb 1987Dismissed
Hari Om Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 1987 MP 212
Constitution of India, 1950 — Article 12Evidence Act, 1872 — Section 115Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 12, 19, 4
High Courts25 Feb 1987
Sanjay Phadke Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1987) MPLJ 664
Constitution of India, 1950 — Article 14
High Courts25 Feb 1987Allowed
Ram Kishan and others Vs Kailash Narayan and another
Madhya Pradesh High Court · (1987) JLJ 389
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 51(2)
High Courts25 Feb 1987
Mahesh and Others Vs State of M.P.
Madhya Pradesh High Court · (1988) CriLJ 1565
Criminal Procedure Code, 1973 (CrPC) — Section 211, 228Penal Code, 1860 (IPC) — Section 300, 307, 308, 323, 34
High Courts25 Feb 1987Allowed
Prakash Talkies, Indore and another Vs District Excise Officer, Indore and others
Madhya Pradesh High Court · (1987) JLJ 394 : (1987) MPLJ 531
Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 3, 4, 4(2)(b), 5A, 5A(2)
High Courts24 Feb 1987Dismissed
Prabhudayal Vs The Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 1987 MP 154 : (1987) JLJ 404
Cinematograph Act, 1952 — Section 9
High Courts24 Feb 1987
Shivkant Choubey and Another Vs Smt. Chhotibai @ Badibai and Another
Madhya Pradesh High Court · (1994) ILR (MP) 337 : (1992) 37 MPLJ 920 : (1992) MPLJ 920
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 467, 468
High Courts23 Feb 1987
Suresh Vs Anwarkhan and M.P.S.R.T.C.
Madhya Pradesh High Court · (1988) 1 ACC 415
Civil Procedure Code, 1908 (CPC) — Section 35
High Courts23 Feb 1987Dismissed
Mst. Saroj Bai Vs Hariram and Another
Madhya Pradesh High Court · AIR 1987 MP 143 : (1991) JLJ 249
High Courts23 Feb 1987Dismissed
Dr. Manohar Dalal Vs State of M.P.
Madhya Pradesh High Court · AIR 1987 MP 132 : (1987) 32 MPLJ 514
Constitution of India, 1950 — Article 226
High Courts23 Feb 1987Allowed
Mahaveer Singh and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1987) JLJ 645 : (1987) MPLJ 403
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 306
High Courts20 Feb 1987Allowed
Dr. Nirmal Lakhotiya Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1987 MP 167
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 33